High Courts07 Apr 1943Allowed
Ramchandra Rango Kulkarni Vs Annaji Venkatesh Mannur
Bombay High Court · AIR 1944 Bom 59 : (1943) 45 BOMLR 1037
Civil Procedure Code, 1908 (CPC) — Section 53
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,304 of 3,654
High Courts07 Apr 1943
COMMISSIONER OF Income Tax, BOMBAY Vs EDULJI F. E. DINSHAW.
Bombay High Court · (1943) 11 ITR 340
Finance Act, 1939 — Section 6Income Tax Act, 1961 — Section 55
High Courts06 Apr 1943
COMMISSIONER OF Income Tax, BOMBAY Vs GOKALDAS HUKUMCHAND.
Bombay High Court · (1943) 11 ITR 462
Income Tax Act, 1961 — Section 16(3)
High Courts01 Apr 1943
Jagannath Fakirchand Marwadi Vs Baburao Ganesh Deshmukh
Bombay High Court · AIR 1944 Bom 72 : (1943) 45 BOMLR 1069
Provincial Insolvency Act, 1920 — Section 37, 43
High Courts31 Mar 1943
Kishorelal Stores Vs Jagannath Bayaji Patil
Bombay High Court · AIR 1944 Bom 89 : (1943) 45 BOMLR 1064
Limitation Act, 1908 — Section 20
High Courts30 Mar 1943Allowed
The Government Telephones Board Ltd. Vs Hormusji Manekji Seerval
Bombay High Court · AIR 1943 Bom 825 : (1943) 45 BOMLR 633
Companies Act, 1913 — Section 153B
High Courts28 Mar 1943Allowed
Fazlhussein Sharafally Vs Mahomedally Abdulally Sassoor
Bombay High Court · AIR 1943 Bom 366 : (1943) 45 BOMLR 614
Mortmain and Charitable Uses Act, 1888 — Section 4
High Courts26 Mar 1943
WALCHAND and CO. LTD. Vs THE HINDUSTAN CONSTRUCTION CO. LTD.
Bombay High Court · (1944) 12 ITR 104
Civil Procedure Code, 1908 (CPC) — Section 90Income Tax Act, 1922 — Section 48
High Courts24 Mar 1943Allowed
Mahomed Siddique Yusuf Vs Official Assignee
Bombay High Court · (1945) 47 BOMLR 522
High Courts23 Mar 1943
COMMISSIONER OF Income Tax, BOMBAY Vs BOMBAY BARODA AND CENTRAL INDIA RAILWAY CO.
Bombay High Court · (1943) 11 ITR 578
Income Tax Act, 1961 — Section 4A(c), 66
High Courts23 Mar 1943Dismissed
The Utility Articles Manufacturing Company Vs The Raja Bahadur Motilal Bombay Mills Ltd.
Bombay High Court · AIR 1943 Bom 306 : (1943) 45 BOMLR 605
Transfer of Property Act, 1882 — Section 110
High Courts22 Mar 1943
WALLACE BROS. and CO., LTD. Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1944 Bom 1 : (1943) 11 ITR 559
Income Tax Act, 1961 — Section 4A(c), 66(1)
High Courts18 Mar 1943
The Municipal Corporation of The City Vs The Province of Bombay
Bombay High Court · AIR 1944 Bom 8 : (1943) 45 BOMLR 914
City of Bombay Municipal Council Act, 1988 — Section 143(1)(a), 144
High Courts18 Mar 1943
S.V. Mandlik Vs The Borough Municipality
Bombay High Court · AIR 1944 Bom 97 : (1943) 45 BOMLR 1059
Bombay Municipal Boroughs Act, 1925 — Section 206Civil Procedure Code, 1908 (CPC) — Section 80
High Courts16 Mar 1943Allowed
Burjorji Pestonji Baria Vs Murlidhar Sidhgopal Avasti
Bombay High Court · AIR 1943 Bom 318 : (1943) 45 BOMLR 602
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4Letters Patent Act, 1865 — Clause 15
High Courts15 Mar 1943
Bammangouda Shankargouda Patil Vs Shankargouda Rangangouda Patil Madangouda Lingangouda Patil Vs Shankargouda Rangangouda Patil
Bombay High Court · AIR 1944 Bom 67 : (1943) 45 BOMLR 1021
Court of Wards Act — Section 31
High Courts15 Mar 1943Dismissed
Rajeshwari Kuer Vs Khukhna Kuer
Bombay High Court · (1944) 46 BOMLR 509
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts12 Mar 1943Allowed
Chunilal Bhagwanji Vs Kanmal Lalchand
Bombay High Court · AIR 1944 Bom 201 : (1944) 46 BOMLR 350
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts10 Mar 1943Dismissed
Harkubai Fakirchand Shet Vs Shankerbhai Zaverbhai Gujarati
Bombay High Court · AIR 1944 Bom 37 : (1943) 45 BOMLR 1014
Limitation Act, 1908 — Section 20
High Courts10 Mar 1943Allowed
Bai Cursetbai C. Dossabhoy Vs Bai Hamabai Jehangir Wadia
Bombay High Court · AIR 1943 Bom 317 : (1943) 45 BOMLR 598
Succession Act, 1925 — Section 118