High Courts23 Nov 1938
Sadashiv Govind Arekar Vs Yeshvant Bhikaji Vilankar
Bombay High Court · AIR 1939 Bom 249 : (1939) 41 BOMLR 460
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 3,337 of 3,653
High Courts23 Nov 1938Dismissed
Nathjibhai Harjiwan Pandya Vs Shankarlal Nathjibhai Bhatt
Bombay High Court · AIR 1939 Bom 287 : (1939) 41 BOMLR 425
Court Fees Act, 1870 — Section 7(iv)(c)Suits Valuation Act, 1887 — Section 8
High Courts22 Nov 1938
Emperor Vs Dadu Rama Surde
Bombay High Court · AIR 1939 Bom 150 : (1939) 41 BOMLR 282
High Courts22 Nov 1938Dismissed
Lakshmibai Madhusudan Patil Vs Shantaram Narayan Patil
Bombay High Court · AIR 1939 Bom 206 : (1939) 41 BOMLR 420
High Courts21 Nov 1938Dismissed
Narayan Dattatraya Kulkarni Vs Murlidhar Punamchand Marwadi
Bombay High Court · AIR 1939 Bom 255 : (1939) 41 BOMLR 417
Dekkhan Agriculturists Relief Act, 1879 — Section 15BLimitation Act, 1908 — Article 178
High Courts18 Nov 1938
Tayerali Mahamadali Vs Garabad Sadu
Bombay High Court · (1939) 41 BOMLR 455
Limitation Act, 1908 — Section 19, 20
High Courts16 Nov 1938
Shripad Baji Garware Vs Dattatraya Vithal Garware
Bombay High Court · (1939) 41 BOMLR 485
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Nov 1938
Emperor Vs Punjaji Lalaji
Bombay High Court · AIR 1939 Bom 174 : (1939) 41 BOMLR 277
Criminal Procedure Code, 1898 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 224, 64
High Courts08 Nov 1938
Bhalchandra Dattatraya Bubane Vs Chanbasappa Mallappa Warad
Bombay High Court · AIR 1939 Bom 237 : (1939) 41 BOMLR 391
Evidence Act, 1872 — Section 123, 124, 162Limitation Act, 1908 — Section 19, 21
High Courts07 Nov 1938
The Performing Right Society, Limited Vs The Indian Morning Post Restaurant
Bombay High Court · AIR 1939 Bom 347 : (1939) 41 BOMLR 530
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Evidence Act, 1872 — Section 85
High Courts04 Nov 1938
Emperor Vs Mohiddin Bawasaheb Thakur
Bombay High Court · AIR 1939 Bom 97 : (1939) 41 BOMLR 93
Bombay District Municipal Act, 1901 — Section 187Bombay Local Boards Act, 1923 — Section 4(3)
High Courts04 Nov 1938
COMMISSIONER OF Income Tax, BOMBAY PRESIDENCY Vs TATA SONS LTD.
Bombay High Court · AIR 1939 Bom 283 : (1939) 7 ITR 195
Income Tax Act, 1961 — Section 66(2)Transfer of Property Act, 1882 — Section 130
High Courts02 Nov 1938
The Commissioner of Income Tax Vs Metro-Goldwyn Mayer (India) Limited
Bombay High Court · AIR 1939 Bom 257 : (1939) 41 BOMLR 379
Income Tax Act, 1961 — Section 42, 43
High Courts02 Nov 1938
COMMISSIONER OF Income Tax, BOMBAY Vs METRO GOLDWYN MAYER (INDIA) LTD. (AS AGENTS OF CULVER EXPORT CORPORATION OF NEW YORK).
Bombay High Court · (1939) 7 ITR 176
Income Tax Act, 1961 — Section 43
High Courts02 Nov 1938
Emperor Vs Rameshwar Narayan Agarwal
Bombay High Court · AIR 1939 Bom 92 : (1939) 41 BOMLR 84
Criminal Procedure Code, 1898 (CrPC) — Section 137
High Courts02 Nov 1938
Alimahomed Joosab Vs Kasturchand Balabhai Jhaveri
Bombay High Court · AIR 1939 Bom 89 : (1939) 41 BOMLR 90
Criminal Procedure Code, 1898 (CrPC) — Section 259
High Courts01 Nov 1938
COMMISSIONER OF Income Tax, BOMBAY Vs ABUBAKER ABDUL REHMAN AND OTHERS (MUTAVALEES OF WAKF).
Bombay High Court · AIR 1939 Bom 195 : (1939) 7 ITR 139
Income Tax Act, 1961 — Section 66(2)
High Courts01 Nov 1938
The Commissioner of Income Tax Vs Abubaker Abdul Rehman
Bombay High Court · (1939) 41 BOMLR 232
Income Tax Act, 1961 — Section 3, 9
High Courts17 Oct 1938Dismissed
Nand Kishore Vs Azmat Ulla, Official Receiver
Bombay High Court · (1939) 41 BOMLR 663