High Courts18 Apr 1935
In Re: Abdulsatarkhan Kamruddinkhan
Bombay High Court · (1935) 37 BOMLR 580
Merchandise Marks Act, 1889 — Section 15Penal Code, 1860 (IPC) — Section 482
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,362 of 3,651
High Courts17 Apr 1935
Ratilal Manilal Nanavati Vs Sakarchand Shah and Co.
Bombay High Court · (1942) 44 BOMLR 124
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3Presidency Small Cause Courts Act, 1882 — Section 38
High Courts17 Apr 1935Allowed
Mariyayya Shidramayya Hiremath Vs Chanvirangouda Virangouda Patil
Bombay High Court · AIR 1935 Bom 420 : (1935) 37 BOMLR 706 : 159 Ind. Cas. 272
Limitation Act, 1908 — Section 6
High Courts16 Apr 1935
In Re: Strauss and Co. Limited; In Re: Bhimraj Harlalka
Bombay High Court · (1936) 38 BOMLR 1080
Companies Act, 1913 — Section 270, 271
High Courts16 Apr 1935Dismissed
Kadappa Bapurao Desai Vs Krishtappa Bachappa Desai
Bombay High Court · AIR 1935 Bom 380 : (1935) 37 BOMLR 599 : 158 Ind. Cas. 560
Bombay Hereditary Offices Act, 1874 — Section 4, 5
High Courts04 Apr 1935
Babu Vs Dayambai and Others
Bombay High Court · AIR 1935 Bom 357 : 158 Ind. Cas. 159
Contract Act, 1872 — Section 253, 264
High Courts03 Apr 1935
Lallubhai Chakubhai Jariwala Vs Chimanlal Chunilal and Co.
Bombay High Court · AIR 1936 Bom 99 : (1935) 37 BOMLR 665
Patents and Designs Act, 1911 — Section 2(10)
High Courts01 Apr 1935
The Commissioner of Income Tax Vs Gopal Vaijnath Manohar
Bombay High Court · AIR 1935 Bom 410 : (1935) 37 BOMLR 697 : 158 Ind. Cas. 757
Income Tax Act, 1922 — Section 34, 66(2)
High Courts01 Apr 1935
COMMISSIONER OF INCOME TAX, BOMBAY Vs GOPAL VAJINATH MANOHAR.
Bombay High Court · (1935) 3 ITR 372
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 66(2)
High Courts01 Apr 1935Dismissed
The Municipality of Dhulia Vs The New Pratap Spinning, Weaving and Manufacturing Company Limited
Bombay High Court · AIR 1935 Bom 415 : (1935) 37 BOMLR 703 : 158 Ind. Cas. 703
High Courts28 Mar 1935
The Commissioner of Income Tax Vs Gomedalli Lakshminarayan
Bombay High Court · AIR 1935 Bom 412 : (1935) 37 BOMLR 692 : 159 Ind. Cas. 424 : (1935) 3 ITR 367
Income Tax Act, 1922 — Section 55, 66(2)
High Courts27 Mar 1935
TATA HYDRO-ELECTRIC AGENCIES, LTD. Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1936) 4 ITR 92
Income Tax Act, 1961 — Section 66(2)
High Courts27 Mar 1935
The Commissioner of Income Tax Vs Chunilal B. Mehta
Bombay High Court · AIR 1935 Bom 423 : (1935) 37 BOMLR 753 : 159 Ind. Cas. 413
Income Tax Act, 1922 — Section 4(1), 66(2)
High Courts25 Mar 1935
AMARCHAND MADHAVJI and CO. Vs COMMISSIONER OF INCOME TAX, BOMBAY.
Bombay High Court · (1935) 3 ITR 462
Income Tax Act, 1961 — Section 66(2)
High Courts21 Mar 1935
INDIAN RADIO AND CABLE COMMUNICATIONS LTD. Vs THE COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1936) 4 ITR 90
Income Tax Act, 1961 — Section 66(2)
High Courts15 Mar 1935
Harkisandas Dharamsey Vs Dwarkadas Gordhandas
Bombay High Court · AIR 1936 Bom 94 : (1935) 37 BOMLR 913
Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 59
High Courts14 Mar 1935
The Provident Investment Co. Ltd. Vs The Land Acquisition Officer
Bombay High Court · AIR 1935 Bom 319 : (1935) 37 BOMLR 465 : 157 Ind. Cas. 650
Land Acquisition Act, 1894 — Section 18Specific Relief Act, 1877 — Section 45
High Courts13 Mar 1935Allowed
Harilal Chhaganlal Desai Vs Bai Manjoola
Bombay High Court · AIR 1936 Bom 13 : (1935) 37 BOMLR 901
High Courts13 Mar 1935
Tarachand Ghanshamdas Vs Mohideen Abdul Gafoor
Bombay High Court · AIR 1935 Bom 401 : (1935) 37 BOMLR 654 : 158 Ind. Cas. 701
Contract Act, 1872 — Section 247
High Courts12 Mar 1935Dismissed
The Great American Insurance Co. Ltd. Vs Madanlal Sonulal
Bombay High Court · AIR 1935 Bom 353 : (1935) 37 BOMLR 461 : 158 Ind. Cas. 554
Guardians and Wards Act, 1890 — Section 4(2)