High Courts18 Nov 1943Dismissed
Sohrabji Dhunjibhoy Medora Vs The Oriental Government Security Life Assurance Co., Ltd.
Bombay High Court · AIR 1944 Bom 166 : (1944) 46 BOMLR 279
Contract Act, 1872 — Section 206Insurance Act, 1938 — Section 44
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,299 of 3,654
High Courts10 Nov 1943Allowed
Kisandas Bankatlal Vs Ragho Ram Krishna
Bombay High Court · AIR 1944 Bom 316 : (1944) 46 BOMLR 663
Court Fees Act, 1870 — Article 17(v)Suits Valuation Act, 1887 — Section 8
High Courts09 Nov 1943Dismissed
Abraham Ezra Issac Mansoor Vs Abdul Latif Usman
Bombay High Court · AIR 1944 Bom 156 : (1944) 46 BOMLR 159
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts03 Nov 1943Allowed
Emperor Vs Jayantilal Jagjivan Muljl
Bombay High Court · (1944) 46 BOMLR 196
City of Bombay Police Act, 1902 — Section 57
High Courts21 Oct 1943Dismissed
Morarji Goculdas and Co. Vs The Sholapur Spinning and Weaving Co., Ltd.
Bombay High Court · (1944) 46 BOMLR 324
High Courts13 Oct 1943
Shamaji Narayan Vs Govind Rangacharya and Others
Bombay High Court · AIR 1945 Bom 45
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 43
High Courts13 Oct 1943Dismissed
Shamaji Narayan Vs Govind Rangacharya
Bombay High Court · (1944) 46 BOMLR 658
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Oct 1943Allowed
Tejilal Narayandas Halwai Vs Godubai Ramchandra Medhekar
Bombay High Court · AIR 1944 Bom 245 : (1944) 46 BOMLR 441
High Courts12 Oct 1943Allowed
Emperor Vs Banappa Kallappa Ajawan
Bombay High Court · (1944) 46 BOMLR 166
Penal Code, 1860 (IPC) — Section 148, 307, 326
High Courts07 Oct 1943
Laxman Hari Gharpure and Others Vs Vishnu Vishwanath Paranjpe
Bombay High Court · AIR 1945 Bom 18
Dekkhan Agriculturists Relief Act, 1879 — Section 2
High Courts07 Oct 1943Allowed
Laxman Hari Gharpure Vs Vishnu Vishwanath Paranjpe
Bombay High Court · (1944) 46 BOMLR 647
Dekkhan Agriculturists Relief Act, 1879 — Section 2
High Courts04 Oct 1943
Dakor Temple Committee Vs Shankerlal
Bombay High Court · AIR 1944 Bom 300 : (1944) 46 BOMLR 653
Civil Procedure Code, 1908 (CPC) — Section 15, 92
High Courts30 Sept 1943Dismissed
Emperor Vs Khandubhai K. Desai
Bombay High Court · (1944) 46 BOMLR 104
High Courts29 Sept 1943
COMMISSIONER OF INCOME TAX BOMBAY Vs MANGLDAS MOTILAL and CO.
Bombay High Court · (1944) 12 ITR 89
Income Tax Act, 1961 — Section 33, 66(3)
High Courts29 Sept 1943
Commissioner of Income Tax Vs Mangaldas Motilal and Co.
Bombay High Court · AIR 1944 Bom 153 : (1944) 46 BOMLR 138
Income Tax Act, 1922 — Section 33, 66(3)
High Courts28 Sept 1943
KESHAVLAL PUNJARAM Vs COMMISSIONER OF Income Tax BOMBAY.
Bombay High Court · (1944) 12 ITR 185
Income Tax Act, 1961 — Section 165
High Courts28 Sept 1943
BYRAMSHAW K. ILLAVA, IN RE.
Bombay High Court · AIR 1944 Bom 143 : (1944) 12 ITR 358
Finance Act, 1939 — Section 6(4)(b)Income Tax Act, 1922 — Section 55
High Courts28 Sept 1943
Keshavlal Punjaram Vs Commissioner of Income Tax
Bombay High Court · (1944) 46 BOMLR 134
Income Tax Act, 1922 — Section 16
High Courts28 Sept 1943
In Re: Byramshaw K. Illava
Bombay High Court · (1944) 46 BOMLR 129
Finance Act, 1939 — Section 6(4)(b)Income Tax Act, 1922 — Section 18
High Courts27 Sept 1943
SETH CHIMANLAL LALBHAI, IN RE.
Bombay High Court · (1944) 12 ITR 199
Income Tax Act, 1961 — Section 16(3)