High Courts07 Feb 1936
Emperor Vs Rackappa Yellappa
Bombay High Court · (1936) 38 BOMLR 440
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(2)Penal Code, 1860 (IPC) — Section 463, 471
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,356 of 3,651
High Courts07 Feb 1936
Emperor Vs Rachappa Yellapa
Bombay High Court · AIR 1936 Bom 221 : 163 Ind. Cas. 279
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c)
High Courts07 Feb 1936
In Re: Fazalbhai Mills Limited (In Liquidation)
Bombay High Court · AIR 1936 Bom 296 : (1936) 38 BOMLR 541
Trusts Act, 1882 — Section 3
High Courts04 Feb 1936Allowed
Bai Sakar Vs Ismail Gafoor
Bombay High Court · AIR 1937 Bom 65 : (1936) 38 BOMLR 1034
High Courts03 Feb 1936
Louis Dreyfus and Co. Vs Basappa Lingappa Bagur
Bombay High Court · AIR 1936 Bom 401 : (1936) 38 BOMLR 607 : 166 Ind. Cas. 35
High Courts23 Jan 1936Allowed
Kashinath Rudrappa Regal Vs Ramaya Rajana Pali
Bombay High Court · AIR 1936 Bom 280 : (1936) 38 BOMLR 562
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts23 Jan 1936
Hem Singh Vs Mahant Basant Das
Bombay High Court · (1936) 38 BOMLR 479
Civil Procedure Code, 1908 (CPC) — Section 92Sikh Gurdwaras Act, 1925 — Section 16
High Courts23 Jan 1936Dismissed
Raja Sarda Mahesh Prasad Singh Vs Badri Lal Sahu
Bombay High Court · (1936) 38 BOMLR 484
High Courts23 Jan 1936
Balkrishna Vaman Kharkar Vs Sakharam Habaji Mestry
Bombay High Court · AIR 1936 Bom 311 : (1936) 38 BOMLR 589
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts14 Jan 1936
Emperor Vs Bhana Makan
Bombay High Court · (1936) 38 BOMLR 432
City of Bombay Police Act, 1902 — Section 22(6), 22(c)
High Courts14 Jan 1936
Bhana Makan Vs Emperor
Bombay High Court · AIR 1936 Bom 256 : 163 Ind. Cas. 847
City of Bombay Police Act, 1902 — Section 22(6)
High Courts14 Jan 1936Dismissed
Vinayak Yeshwant Prabhu Desai Vs Ghanashyam Vithal Tirwadkar
Bombay High Court · (1936) 38 BOMLR 511
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Khoti Settlement Act, 1880 — Section 10
High Courts13 Jan 1936
Talakchand Kasturchand Vs Bhau Maruti Giranje
Bombay High Court · AIR 1936 Bom 286
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts13 Jan 1936Allowed
Raja Inuganti Venkatarama Rao Vs Raja Sobhanadri Appa Rao
Bombay High Court · (1936) 38 BOMLR 457
Registration Act, 1908 — Section 28
High Courts10 Jan 1936
Krishnadas Tulsidas Vs Dwarkadas Kaliandas
Bombay High Court · AIR 1936 Bom 459 : (1936) 38 BOMLR 829 : 166 Ind. Cas. 172
Succession Act, 1925 — Section 97
High Courts07 Jan 1936Dismissed
Raoji Bhavdu Vs The Bombay Baroda and Central India Railway
Bombay High Court · AIR 1936 Bom 274 : (1936) 38 BOMLR 514
Contract Act, 1872 — Section 152, 161Railways Act, 1890 — Section 72
High Courts07 Jan 1936Dismissed
Shankar Atmaram Wani Vs Keshav Govind Tambulkar
Bombay High Court · (1936) 38 BOMLR 505
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts31 Dec 1935
MADHAVJEE DAMODAR THACKERSAY AND ANOTHER (EXECUTORS) Vs COMMISSIONER OF INCOME TAX, BOMBAY.
Bombay High Court · (1935) 3 ITR 457
Income Tax Act, 1961 — Section 23(4)
High Courts31 Dec 1935
MRS. HIRABAI D. DESAI and SONS Vs THE COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1936) 4 ITR 95
Income Tax Act, 1961 — Section 66(3)