High Courts28 Feb 1939Dismissed
Krishna Vitnak Mahar Vs Shankar Krishna Gandhi
Bombay High Court · AIR 1939 Bom 419 : (1939) 41 BOMLR 863
Dekkhan Agriculturists Relief Act, 1879 — Section 15D
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 3,335 of 3,653
High Courts27 Feb 1939Allowed
Raichand Gulabchand Accha Vs The Secretary of State for India
Bombay High Court · AIR 1939 Bom 505 : (1939) 41 BOMLR 1077
Bombay Land Revenue Code, 1879 — Section 65Land Revenue Rules, 1921 — Rule 80
High Courts27 Feb 1939Dismissed
Narottamdas Bhagwandas Vs Chitta Bhagwansang
Bombay High Court · AIR 1939 Bom 464 : (1939) 41 BOMLR 896
Contract Act, 1872 — Section 25(3)
High Courts27 Feb 1939Dismissed
Parawa Sangappa Vs Rayangouda Chandramappa
Bombay High Court · AIR 1939 Bom 401 : (1939) 41 BOMLR 841
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 29Dekkhan Agriculturists Relief Act, 1879 — Section 15D
High Courts24 Feb 1939
Baliram Narayan Naik Vs Sakharam Ramji Gujar
Bombay High Court · AIR 1940 Bom 250 : (1940) 42 BOMLR 423
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13, Order 21 Rule 17, Order 21 Rule 57
High Courts24 Feb 1939
Laxman Manjunathaya Balwalli Vs Venkatrao Mangeshrao
Bombay High Court · AIR 1939 Bom 386 : (1939) 41 BOMLR 836
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Feb 1939Dismissed
Dattatraya Vishnu Dabholkar Vs Sadashiv Shivram Nisal
Bombay High Court · (1939) 41 BOMLR 882
Bombay Revenue Jurisdiction Act, 1876 — Section 4
High Courts23 Feb 1939Dismissed
Gurappa Bhimanna Chidguppi Vs Madwalappa Ramchandrappa Dumane
Bombay High Court · AIR 1939 Bom 392 : (1939) 41 BOMLR 832
High Courts23 Feb 1939Dismissed
Shankarlal Jadhavji Joshi Vs The Municipal Commissioner of Bombay
Bombay High Court · AIR 1939 Bom 431 : (1939) 41 BOMLR 911
City of Bombay Municipal Council Act, 1988 — Section 19(3), 19(4)Specific Relief Act, 1877 — Section 45
High Courts22 Feb 1939
Shankar Dyamangonda Patil Vs Puttabai Gurunathgonda K. Patil
Bombay High Court · (1939) 41 BOMLR 947
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7, 112
High Courts20 Feb 1939
GOVERNOR-GENERAL IN COUNCIL Vs CHOTALAL SHIVDAS and ANOTHER.
Bombay High Court · (1939) 7 ITR 411
Income Tax Act, 1961 — Section 46(2)
High Courts20 Feb 1939Dismissed
Gulabchand Motilal Marwadi Vs Mahadu Narayan Teli
Bombay High Court · AIR 1939 Bom 388 : (1939) 41 BOMLR 823
Dekkhan Agriculturists Relief Act, 1879 — Section 12, 15D(1)
High Courts16 Feb 1939
Damji Hirji Vs Mahomedalli Essabhoy
Bombay High Court · AIR 1939 Bom 461 : (1939) 41 BOMLR 959
Negotiable Instruments Act, 1881 (NI) — Section 4, 46
High Courts14 Feb 1939Dismissed
Gangubai Pandurang Dombe Vs Pagubai Narayan Kore
Bombay High Court · AIR 1939 Bom 403 : (1939) 41 BOMLR 815
Transfer of Property Act, 1882 — Section 52
High Courts13 Feb 1939Allowed
Nurbai Vs Abhram Mahamad
Bombay High Court · AIR 1939 Bom 449 : (1939) 41 BOMLR 825
High Courts10 Feb 1939
Tarabai Shriniwas Naik Guttal Vs Murtacharya Anantacharya
Bombay High Court · AIR 1939 Bom 414 : (1939) 41 BOMLR 924
Bombay Hereditary Offices Act, 1874 — Section 4
High Courts06 Feb 1939Allowed
D.M. Jacinto Vs J.D.B. Fernandez
Bombay High Court · AIR 1939 Bom 454 : (1939) 41 BOMLR 921
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1)Limitation Act, 1908 — Article 182
High Courts30 Jan 1939Dismissed
Keshavlal Tribhuvandas Vs Bai Dahi
Bombay High Court · AIR 1939 Bom 418 : (1939) 41 BOMLR 784
Civil Procedure Code, 1908 (CPC) — Section 149, 26
High Courts30 Jan 1939
The Benares Bank Limited Vs S.C.H. Meyer
Bombay High Court · (1939) 41 BOMLR 1023
High Courts30 Jan 1939
Radhi Kathari Bhoir Vs Namdeo Dhaku Bhagat
Bombay High Court · AIR 1939 Bom 394 : (1939) 41 BOMLR 585
Limitation Act, 1963 — Article 61