High Courts18 Sept 1945
Waman Satwappa Kalghatgi Vs Commissioner of Income Tax
Bombay High Court · AIR 1946 Bom 328 : (1946) 48 BOMLR 56 : (1946) 14 ITR 116
Income Tax Act, 1922 — Section 25A
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,286 of 3,654
High Courts18 Sept 1945Dismissed
Sitaram Motiram Vs Keshav Ramchandra
Bombay High Court · (1946) 48 BOMLR 404
Easements Act, 1882 — Section 23, 7(g), 7(h)
High Courts18 Sept 1945
Chaturbhuj Vallabhdas Vs Commissioner of Income Tax
Bombay High Court · AIR 1946 Bom 337 : (1946) 48 BOMLR 63 : (1946) 14 ITR 144
Income Tax Act, 1922 — Section 4
High Courts17 Sept 1945
D. M. VAKIL Vs COMMISSIONER OF Income Tax.
Bombay High Court · AIR 1946 Bom 350 : (1946) 14 ITR 298
Income Tax Act, 1961 — Section 66(1)
High Courts17 Sept 1945
Government of Bombay Vs Abdul Wahab
Bombay High Court · AIR 1946 Bom 38 : (1945) 47 BOMLR 998
Criminal Procedure Code, 1898 (CrPC) — Section 236, 403Penal Code, 1860 (IPC) — Section 411A
High Courts13 Sept 1945Allowed
Yeshvant Dattatraya Vs Shripad Sadashiv
Bombay High Court · AIR 1946 Bom 396 : (1946) 48 BOMLR 246
High Courts12 Sept 1945Dismissed
Shriniwas Abaji Desai Vs Damodar Appaji
Bombay High Court · (1946) 48 BOMLR 244
Limitation Act, 1908 — Section 6Majority Act, 1875 — Section 3
High Courts12 Sept 1945Allowed
Emperor Vs Morarji Padamsey
Bombay High Court · AIR 1946 Bom 325 : (1946) 48 BOMLR 155
Defence of India Act, 1971 — Section 2(1)Press (Emergency Powers) Act, 1931 — Section 4(1)(bb)
High Courts06 Sept 1945
Fozmal Bhutaji Vs Shridhar Vithal
Bombay High Court · AIR 1946 Bom 499 : (1946) 48 BOMLR 327
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 58(e), 67(a)
High Courts06 Sept 1945Dismissed
Emperor Vs R.K. Karanjia
Bombay High Court · AIR 1946 Bom 322 : (1946) 48 BOMLR 151
Official Secrets Act, 1923 — Section 5(1)Press (Emergency Powers) Act, 1931 — Section 4(1)(bb)
High Courts03 Sept 1945Dismissed
Sanabhai Nathabhai Vs Gordhandas
Bombay High Court · AIR 1946 Bom 319 : (1946) 48 BOMLR 171
Dekkhan Agriculturists Relief Act, 1879 — Section 15D
High Courts01 Sept 1945Dismissed
Emperor Vs Nandlal Chunilal Bodiwala
Bombay High Court · AIR 1946 Bom 276 : (1946) 48 BOMLR 41
Criminal Procedure Code, 1898 (CrPC) — Section 369, 438
High Courts30 Aug 1945
Umadutt Nemani Vs Chandrao G. Kadam
Bombay High Court · (1946) 48 BOMLR 675
Arbitration Act, 1940 — Section 17Limitation Act, 1963 — Article 158
High Courts30 Aug 1945
Raychand Vanmalidas Vs Maneklal Mansukhbhai
Bombay High Court · AIR 1946 Bom 266 : (1946) 48 BOMLR 25
Easements Act, 1882 — Section 15
High Courts28 Aug 1945Allowed
Chimanlal Hargovinddas Vs Gulamnabi
Bombay High Court · AIR 1946 Bom 272 : (1946) 48 BOMLR 16
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26Transfer of Property Act, 1882 — Section 43
High Courts28 Aug 1945Allowed
Nagappa Balappa Bastwad Vs Ramchandra Gundo
Bombay High Court · AIR 1946 Bom 365 : (1946) 48 BOMLR 225
Bombay Land Revenue Code, 1879 — Section 83
High Courts20 Aug 1945
Ashrafalli Cassamalli Vs Mahomedalli Rajaballi and Others
Bombay High Court · AIR 1947 Bom 122
Succession Act, 1925 — Section 90
High Courts20 Aug 1945
Ashrafalli Cassamalli Vs Mahomedalli Rajaballi
Bombay High Court · (1946) 48 BOMLR 642
Muslim Personal Law (Shariat) Application Act, 1937 — Section 2
High Courts20 Aug 1945
Emperor Vs Bhagwandas Tulsidas
Bombay High Court · AIR 1946 Bom 184 : (1945) 47 BOMLR 997
Evidence Act, 1872 — Section 42
High Courts15 Aug 1945Allowed
Waman Vinayak Paranjpe Vs Narayan Hari
Bombay High Court · AIR 1946 Bom 363 : (1946) 48 BOMLR 193
Court Fees Act, 1870 — Section 7(iv)(c)