High Courts07 Apr 1942
COMMISSIONER OF Income Tax Vs SIR HOMI M. MEHTA.
Bombay High Court · (1943) 11 ITR 142
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 3,314 of 3,654
High Courts06 Apr 1942Allowed
The Official Assignee of Bombay Vs Motilal Champalal
Bombay High Court · AIR 1942 Bom 272 : (1942) 44 BOMLR 591
High Courts02 Apr 1942
James Finlay and Co. Ltd. Vs Finlay Mills, Ltd.
Bombay High Court · (1945) 47 BOMLR 774
Excess Profits Tax Act, 1940 — Section 4
High Courts01 Apr 1942Dismissed
Ramdas Dwarkadas Vs The Orient Pictures
Bombay High Court · AIR 1942 Bom 332 : (1942) 44 BOMLR 739
High Courts01 Apr 1942
Gajanan Moreshwar Parelkar Vs Moreshwar Madan Mantri
Bombay High Court · AIR 1942 Bom 302 : (1942) 44 BOMLR 703
Contract Act, 1872 — Section 124, 125
High Courts25 Mar 1942Dismissed
Nagindas Gokuldas Shet Vs Bhimrao Damu Patil
Bombay High Court · AIR 1943 Bom 44 : (1942) 44 BOMLR 894
Limitation Act, 1908 — Section 21
High Courts24 Mar 1942Dismissed
Jivatlal Purtapshi Vs Lalbhai Fulchand Shah
Bombay High Court · AIR 1942 Bom 251 : (1942) 44 BOMLR 495
Contract Act, 1872 — Section 49
High Courts24 Mar 1942
Trikamdas Jethabhai Vs Jivraj Kalianji
Bombay High Court · AIR 1942 Bom 314 : (1942) 44 BOMLR 699
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts23 Mar 1942Dismissed
Promatha Nath Mullick Vs Batliwalla and Karani
Bombay High Court · AIR 1942 Bom 224 : (1942) 44 BOMLR 475
Bombay Securities Contracts Control Act, 1925 — Section 6
High Courts20 Mar 1942
Patel Bros. Vs Shree Meenakshi Mills, Limited
Bombay High Court · AIR 1942 Bom 236 : (1942) 44 BOMLR 485
Arbitration Act, 1940 — Section 16
High Courts19 Mar 1942Allowed
The Secretary of State for India Vs Sri Narain Khanna
Bombay High Court · (1942) 44 BOMLR 788
Land Acquisition Act, 1894 — Section 15
High Courts19 Mar 1942Allowed
Shivnarayan Sarupchand Vs Bilasrai Juharmal
Bombay High Court · AIR 1942 Bom 208 : (1942) 44 BOMLR 466
High Courts18 Mar 1942
Meghji Hirji and Co. Vs Mangilal Gordhandas
Bombay High Court · AIR 1942 Bom 321 : (1942) 44 BOMLR 752
Dekkhan Agriculturists Relief Act, 1879 — Section 3(w)
High Courts17 Mar 1942
Emperor Vs Mahomed Hanif
Bombay High Court · (1942) 44 BOMLR 456
Criminal Procedure Code, 1898 (CrPC) — Section 562Penal Code, 1860 (IPC) — Section 454
High Courts17 Mar 1942Dismissed
Ahmed Ebrahim Vorajee Vs The Government of The Province of Bombay
Bombay High Court · AIR 1943 Bom 50 : (1942) 44 BOMLR 912
Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 384
High Courts16 Mar 1942Dismissed
Bai Suraj Vs Haribhai Motabhai
Bombay High Court · AIR 1943 Bom 54 : (1942) 44 BOMLR 907
Bhagdari and Narwadari Act, 1862 — Section 1
High Courts16 Mar 1942
Motilal Tejsi and Co. Vs Ramchandra Gajanan Kherodkar
Bombay High Court · AIR 1942 Bom 334 : (1942) 44 BOMLR 745
High Courts13 Mar 1942Dismissed
Hanmant Bhimrao Kalghatgi Vs Gururao Swamirao Kulkarni
Bombay High Court · AIR 1943 Bom 36 : (1942) 44 BOMLR 880
High Courts11 Mar 1942
Keshavlal Tribhovandas Vs Bai Dahi
Bombay High Court · AIR 1943 Bom 7 : (1942) 44 BOMLR 839
Transfer of Property Act, 1882 — Section 19
High Courts11 Mar 1942
Emperor Vs Nagindas Narottamdas Gandhi
Bombay High Court · AIR 1942 Bom 214 : (1942) 44 BOMLR 452
Criminal Procedure Code, 1898 (CrPC) — Section 256, 257