High Courts22 Jul 1937
M.P.M. Murugappa Chetti Vs The Official Assignee of Madras The Official Assignee of Madras Vs M.P.M. Murugappa Chetti
Bombay High Court · (1938) 40 BOMLR 1
Contract Act, 1872 — Section 198
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 3,349 of 3,653
High Courts09 Jul 1937Dismissed
Narmadabai Tulsiram Shet Agarwal Vs Rupsing Bhila
Bombay High Court · AIR 1938 Bom 69 : (1937) 39 BOMLR 1102 : 173 Ind. Cas. 403
Registration Act, 1908 — Section 17
High Courts05 Jul 1937
Emperor Vs Baburao Appa Lingayat
Bombay High Court · AIR 1937 Bom 480 : (1937) 39 BOMLR 832
High Courts14 Jun 1937Dismissed
Parmeshari Din Vs Ram Charan
Bombay High Court · (1937) 39 BOMLR 1019
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 52
High Courts04 Jun 1937Allowed
Pradyumna Kumar Mullick Vs Kumar Dinendra Mullick
Bombay High Court · (1937) 39 BOMLR 1041
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts06 May 1937
The Commissioner, Lucknow Division, President of the Managing Committe, Kshattriya College Vs The Duputy Commisioner of Partapgarh
Bombay High Court · (1937) 39 BOMLR 1012
High Courts23 Apr 1937Dismissed
Krishnaji Vishnu Murale Vs Vishnu Pandharinath Barsode
Bombay High Court · AIR 1938 Bom 90 : (1937) 39 BOMLR 1212 : 173 Ind. Cas. 561
Civil Procedure Code, 1908 (CPC) — Section 73Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts16 Apr 1937
H. Vs H.
Bombay High Court · AIR 1938 Bom 89 : 173 Ind. Cas. 919
Indian and Colonial Divorce (Jurisdiction) Act, 1926 — Section 1
High Courts15 Apr 1937
Mahabaleshwar Venkatraman Hedge Makki Vs Krishna Ganapati Hegde
Bombay High Court · AIR 1937 Bom 453 : (1937) 39 BOMLR 928
Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts09 Apr 1937
Sadashiv Waman Patil Vs Reshma Waman Patil
Bombay High Court · 173 Ind. Cas. 509
Transfer of Property Act, 1882 — Section 6
High Courts09 Apr 1937Allowed
Auraj Joharmal Marwadi Vs Dalpat Supadu
Bombay High Court · AIR 1937 Bom 464 : (1937) 39 BOMLR 925
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Apr 1937
THE INDIAN RADIO AND CABLE COMMUNICATIONS COMPANY, LTD. Vs THE COMMISSIONER OF INCOME TAX, BOMBAY PRESIDENCY and ADEN.
Bombay High Court · (1937) 5 ITR 270
High Courts07 Apr 1937
Desaibhai Khushalbhai Patel Vs Emperor
Bombay High Court · AIR 1938 Bom 50 : 172 Ind. Cas. 873
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts07 Apr 1937
Guljarkhan Abdul Gafurkhan Sarguro Vs Husenkhan Vaidkhan Sarguro
Bombay High Court · AIR 1937 Bom 476 : (1937) 39 BOMLR 917
Transfer of Property Act, 1882 — Section 53
High Courts07 Apr 1937Dismissed
Emperor Vs Desaibhai Khushalbhai Patel
Bombay High Court · (1937) 39 BOMLR 1056
Criminal Procedure Code, 1898 (CrPC) — Section 197, 200
High Courts06 Apr 1937
Sir J.N. Duggan, Kt. Vs K.M. Talyarkhan
Bombay High Court · AIR 1938 Bom 77 : (1937) 39 BOMLR 1166 : 173 Ind. Cas. 714
High Courts05 Apr 1937Dismissed
Tribhovandas Motilal Vs Bhikhubhai Ravchand
Bombay High Court · AIR 1937 Bom 477 : (1937) 39 BOMLR 666
High Courts05 Apr 1937Allowed
Mallappa Yellappa Bennur Vs Raghavendra Shamrao Deshpande
Bombay High Court · AIR 1938 Bom 173 : (1938) 40 BOMLR 77
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts30 Mar 1937
Zinabhai Bhimbhai Vs Bai Mani
Bombay High Court · AIR 1937 Bom 454 : 171 Ind. Cas. 899
Criminal Procedure Code, 1898 (CrPC) — Section 489
High Courts30 Mar 1937
COMMISSIONER OF Income Tax, BOMBAY Vs LAXMIDAS DEVIDAS AND ANOTHER.
Bombay High Court · AIR 1938 Bom 41 : 173 Ind. Cas. 482 : (1937) 5 ITR 584
Income Tax Act, 1922 — Section 66(2)