High Courts18 Jan 1940Dismissed
Hori Ram Singh Vs King-Emperor
Bombay High Court · (1940) 42 BOMLR 619
Government of India Act, 1935 — Section 270(1)
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 3,329 of 3,653
High Courts16 Jan 1940
Bai Dayambai Sullemanji Vs Mahomedalli Ebrahimji Arsiwala
Bombay High Court · AIR 1940 Bom 410 : (1940) 42 BOMLR 919
High Courts09 Jan 1940
Ruttonji Ardeshir Wadia Vs The Assistant Development Officer
Bombay High Court · AIR 1940 Bom 260 : (1940) 42 BOMLR 506
Evidence Act, 1872 — Section 4Land Acquisition Act, 1894 — Section 6(3)
High Courts09 Jan 1940
Smetham, Byrne and Lambert Vs Darashaw Eruchshaw Karanjawalla
Bombay High Court · AIR 1940 Bom 412 : (1940) 42 BOMLR 922
High Courts21 Dec 1939Dismissed
Naranlal Jethalal Thakkar Vs Shivprasad Achratlal Jani
Bombay High Court · AIR 1940 Bom 259 : (1940) 42 BOMLR 494
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4
High Courts20 Dec 1939
The City Municipality Vs Nusserwanji Hormusji Madon
Bombay High Court · AIR 1940 Bom 252 : (1940) 42 BOMLR 491
Bombay Municipal Boroughs Act, 1925 — Section 206
High Courts20 Dec 1939
Emperor Vs Rajendrasing Ramsing
Bombay High Court · (1940) 42 BOMLR 356
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts20 Dec 1939
Ramrao Nilkanth Nadkarni Vs Shrimant Purnanand Saraswati Swami
Bombay High Court · AIR 1940 Bom 281 : (1940) 42 BOMLR 501
Registration Act, 1908 — Section 17(1)(d)Transfer of Property Act, 1882 — Section 53A
High Courts15 Dec 1939Allowed
Dayaldas Kushiram Vs The Commissioner of Income Tax, Central
Bombay High Court · (1940) 42 BOMLR 414
Income Tax Act, 1922 — Section 5Specific Relief Act, 1877 — Section 45
High Courts15 Dec 1939
DAYALDAS KUSHIRAM Vs COMMISSIONER OF INCOME TAX, (CENTRAL) AND ANOTHER.
Bombay High Court · AIR 1940 Bom 234 : (1940) 8 ITR 139
Specific Relief Act, 1877 — Section 45
High Courts14 Dec 1939Dismissed
Siddappa Gangappa Shintre Vs Ramchandra Vishnu Ginde
Bombay High Court · AIR 1941 Bom 30 : (1940) 42 BOMLR 1005
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts11 Dec 1939
In Re: Hanmantrao Annarao Kalgi
Bombay High Court · AIR 1940 Bom 204 : (1940) 42 BOMLR 353
Criminal Procedure Code, 1898 (CrPC) — Section 110
High Courts08 Dec 1939Dismissed
The Arvi Co-operative Credit Society, Limited Vs Dhondiram Navalchand
Bombay High Court · AIR 1940 Bom 289 : (1940) 42 BOMLR 486
Evidence Act, 1872 — Section 44Registration Act, 1908 — Section 49
High Courts08 Dec 1939Dismissed
Gurusangappa Basappa Hokrani Vs Baslingappa Basappa Hokrani
Bombay High Court · AIR 1940 Bom 311 : (1940) 42 BOMLR 470
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Dec 1939Allowed
Emperor Vs Sonappa Shina Shetty
Bombay High Court · (1940) 42 BOMLR 205
Penal Code, 1860 (IPC) — Section 111
High Courts06 Dec 1939Allowed
Motichand Hirachand Gujar Vs Khudabaksh Gulamhusen Tambatkar
Bombay High Court · AIR 1940 Bom 255 : (1940) 42 BOMLR 462
High Courts06 Dec 1939
Emperor Vs Asgaralli Mahammedalli Heralwala
Bombay High Court · (1940) 42 BOMLR 203
Bombay District Police Act, 1890 — Section 6Bombay General Clauses Act, 1904 — Section 17Bombay Prevention of Gambling Act, 1887 — Section 6, 7
High Courts22 Nov 1939Dismissed
Manilal Maganlal Vs Bai Champa
Bombay High Court · AIR 1940 Bom 193 : (1940) 42 BOMLR 382
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53A