High Courts29 Mar 1938Dismissed
Shantaram Vithal Wakde Vs Shantaram Bhagwan Sinkar
Bombay High Court · AIR 1938 Bom 451 : (1938) 40 BOMLR 964
Civil Procedure Code, 1908 (CPC) — Section 2(11)Negotiable Instruments Act, 1881 (NI) — Section 8
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 3,341 of 3,653
High Courts29 Mar 1938Dismissed
Saiyed Mohammad Raza Vs Badr-Ul-Islam Ali Khan
Bombay High Court · (1938) 40 BOMLR 835
Civil Procedure Code, 1908 (CPC) — Section 92, 93
High Courts28 Mar 1938
Hiralal Ramsukh Vs Monghibai Chimnaji
Bombay High Court · AIR 1938 Bom 510 : (1938) 40 BOMLR 1025
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, 115Provincial Insolvency Act, 1920 — Section 75
High Courts28 Mar 1938Dismissed
Tulsiram Tukaram Vs Totaram Pandu
Bombay High Court · AIR 1938 Bom 465 : (1938) 40 BOMLR 1005
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Mar 1938Dismissed
Daso Venkatesh Kulkarni Vs Ramchandra Rango Kulkarni
Bombay High Court · AIR 1938 Bom 456 : (1938) 40 BOMLR 960
High Courts25 Mar 1938Dismissed
Nathu Lal Vs The Collector of Budaun
Bombay High Court · (1938) 40 BOMLR 1063
High Courts25 Mar 1938Dismissed
Lakhaji Dollaji and Co. Vs Boorugu Mahadeo Rajanna
Bombay High Court · AIR 1939 Bom 101 : (1939) 41 BOMLR 6
Contract Act, 1872 — Section 151
High Courts24 Mar 1938
Raghunandan N. Kothare Vs Keshavrao B. Kirtikar
Bombay High Court · AIR 1939 Bom 194 : (1939) 41 BOMLR 287
High Courts24 Mar 1938Dismissed
Balkrishna Ramchandra Konkar Vs Calcutta Soap Works
Bombay High Court · (1938) 40 BOMLR 956
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 28, 59
High Courts23 Mar 1938
COMMISSIONER OF Income Tax, BOMBAY PRESIDENCY, SIND AND BALUCHISTAN Vs THE GRAIN MERCHANTS ASSOCIATION OF BOMBAY.
Bombay High Court · AIR 1939 Bom 45 : (1938) 6 ITR 427
Income Tax Act, 1961 — Section 66(2)
High Courts23 Mar 1938
COMMISSIONER OF INCOME TAX, BOMBAY Vs BOMBAY TRUST CORPORATION.
Bombay High Court · AIR 1939 Bom 43 : (1938) 6 ITR 445
Income Tax Act, 1961 — Section 66(2)
High Courts23 Mar 1938
The Commissioner of Income Tax Vs The Grain Merchants Association
Bombay High Court · (1938) 40 BOMLR 1227
Income Tax Act, 1922 — Section 4(3)
High Courts23 Mar 1938
The Commissioner of Income Tax Vs The New India Assurance Company Ltd.
Bombay High Court · (1938) 40 BOMLR 980
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 4
High Courts23 Mar 1938
COMMISSIONER OF Income Tax, BOMBAY Vs NEW INDIA ASSURANCE CO. LTD.
Bombay High Court · AIR 1938 Bom 490 : (1938) 6 ITR 603
Income Tax Act, 1961 — Section 4, 66(2)
High Courts23 Mar 1938
The Commissioner of Income Tax Vs The Bombay Trust Corporation
Bombay High Court · (1938) 40 BOMLR 1222
Income Tax Act, 1961 — Section 22(4)
High Courts22 Mar 1938
MANUFACTURERS LIFE INSURANCE CO. OF CANADA Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1938) 6 ITR 321
High Courts18 Mar 1938Allowed
Gaekwar Baroda State Railway Vs Hafiz Habib-Ul Haq
Bombay High Court · (1938) 40 BOMLR 811
Civil Procedure Code, 1908 (CPC) — Section 86, 87
High Courts17 Mar 1938Dismissed
Parvatibai Harivallabhdas Vani Vs Vinayak Balvant Jangam
Bombay High Court · AIR 1939 Bom 23 : (1938) 40 BOMLR 989
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 126, 135
High Courts17 Mar 1938Allowed
Vishwanath Sadashiv Natu Vs The Municipal Corporation of The City of Bombay
Bombay High Court · AIR 1938 Bom 410 : (1938) 40 BOMLR 685
Bombay Municipal Corporation Act, 1888 — Section 106, 527
High Courts15 Mar 1938Dismissed
Raichand Lalchandshet Vs Tanibai
Bombay High Court · AIR 1939 Bom 65 : (1938) 40 BOMLR 1198
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 2