High Courts14 Mar 1946Dismissed
Rayappa Ningappa Vs Virupaxappa Chanbasayya
Bombay High Court · AIR 1947 Bom 164 : (1946) 48 BOMLR 814
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,281 of 3,654
High Courts13 Mar 1946Dismissed
Dareppa Alagouda Vs Mallappa Shivalingappa
Bombay High Court · (1947) 49 BOMLR 174
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 47
High Courts13 Mar 1946Dismissed
Raghusing Bhavansing Vs Ogeppa Ramappa
Bombay High Court · AIR 1947 Bom 71 : (1946) 48 BOMLR 615
Bombay Agricultural Debtors Relief Act, 1947 — Section 37, 37(i)
High Courts13 Mar 1946Allowed
Shankarlal Narayandas Vs The New Mofussil Co. Ltd.
Bombay High Court · (1946) 48 BOMLR 456
Specific Relief Act, 1877 — Section 27
High Courts13 Mar 1946
In Re: Sunderji Laljee Khakhar
Bombay High Court · AIR 1947 Bom 30 : (1946) 48 BOMLR 498
Court Fees Act, 1870 — Section 5
High Courts12 Mar 1946
N. Vs KHANDVALA v. COMMISSIONER OF Income Tax.
Bombay High Court · (1946) 14 ITR 635
Income Tax Act, 1961 — Section 13, 23(4), 66(4)
High Courts12 Mar 1946
N.V. Khandvala and Co. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 89 : (1946) 48 BOMLR 525
Income Tax Act, 1922 — Section 23(4), 66
High Courts12 Mar 1946
Bhimji Naik Vs Commissioner of Income Tax
Bombay High Court · (1946) 48 BOMLR 526
Evidence Act, 1872 — Section 10(3)Income Tax Act, 1961 — Section 4A
High Courts12 Mar 1946
BHIMJI R. NAIK Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1947 Bom 24 : (1946) 14 ITR 334
Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 4A(b)
High Courts11 Mar 1946Allowed
The Governor General in Council Vs Shiromani Sugar Mills Limited (In Liquidation)
Bombay High Court · (1946) 48 BOMLR 483
Companies Act, 1913 — Section 171
High Courts07 Mar 1946Allowed
Onkar Bhika Vs Vithal Onkar
Bombay High Court · (1947) 49 BOMLR 817
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(2)
High Courts07 Mar 1946
COMMISSIONER OF Income Tax BOMBAY Vs L. ARMSTRONG SMITH.
Bombay High Court · (1946) 14 ITR 606
Income Tax Act, 1961 — Section 12, 66(1), 7
High Courts06 Mar 1946
COMMISSIONER OF INCOME TAX BOMBAY Vs RAIPUR MANUFACTURING CO., LTD.
Bombay High Court · (1946) 14 ITR 725
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Section 66(1)
High Courts05 Mar 1946
BABULAL KANJI Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1947 Bom 59 : (1946) 14 ITR 662
Income Tax Act, 1961 — Section 15(1), 66
High Courts05 Mar 1946
The Loyal Motor Service Co., Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1947 Bom 15 : (1946) 48 BOMLR 513
Income Tax Act, 1922 — Section 10(2)(a), 10(2)(x)
High Courts04 Mar 1946
Bhiku Appa Kura Vs Dattatraya Chandrayya
Bombay High Court · AIR 1947 Bom 392 : (1947) 49 BOMLR 87
Contract Act, 1872 — Section 65Provincial Insolvency Act, 1920 — Section 53
High Courts01 Mar 1946Dismissed
Bhimsen Hanmant Vs The Urban Bank
Bombay High Court · AIR 1947 Bom 370 : (1947) 49 BOMLR 160
Bombay Co-operative Societies Act, 1925 — Section 59(1)(a)Limitation Act, 1908 — Article 181
High Courts28 Feb 1946
Nagindas Chhotalal Vs Kunversha Hormusji
Bombay High Court · AIR 1947 Bom 181 : (1946) 48 BOMLR 812
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92(3), 68, 90, 91
High Courts26 Feb 1946Dismissed
Chunilal Bhogilal Shah Vs Abdul Dawood Vohra
Bombay High Court · (1947) 49 BOMLR 748
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Feb 1946Dismissed
The Indian Hume Pipe Co., Ltd. Vs E.M. Nanavaty
Bombay High Court · AIR 1947 Bom 42 : (1946) 48 BOMLR 551
Specific Relief Act, 1877 — Section 45