Bombay High Court Judgments 1927

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 34 Rule 4, Order 34 Rule 5, Order 34 Rule 7, Order 34 Rule 8Transfer of Property Act, 1882 — Section 104

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High Courts23 Nov 1927Dismissed

Sulleman Aba Mahomed Vs The Secretary of State for India

Bombay High Court · AIR 1928 Bom 180 : (1928) 30 BOMLR 431

Bombay Land Revenue Code, 1879 — Section 61

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High Courts23 Nov 1927

Emperor Vs Nabibux Karimbux Mulla

Bombay High Court · AIR 1928 Bom 52 : (1928) 30 BOMLR 88

Penal Code, 1860 (IPC) — Section 114, 398

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High Courts23 Nov 1927

Emperor Vs Shantaram S. Mirajkar

Bombay High Court · (1928) 30 BOMLR 320 : 110 Ind. Cas. 235

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High Courts21 Nov 1927

Emperor Vs Phillip Spratt (No. 2)

Bombay High Court · AIR 1928 Bom 77 : (1928) 30 BOMLR 314 : 108 Ind. Cas. 32

Evidence Act, 1872 — Section 14, 9

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High Courts17 Nov 1927

Emperor Vs Phillip Spratt (No. 1)

Bombay High Court · AIR 1928 Bom 74 : (1928) 30 BOMLR 313 : 108 Ind. Cas. 509

Criminal Procedure Code, 1898 (CrPC) — Section 276Penal Code, 1860 (IPC) — Section 124A

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High Courts17 Nov 1927Dismissed

Basappa Budappa Halavalad Vs Bhimangowda Shiddangowda Patil and Another Bhimangowda Shiddangowda Patil and Another Vs Basappa Budappa Halavalad

Bombay High Court · (1928) ILR (Bom) 208

Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 52

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High Courts15 Nov 1927Dismissed

Baijnath Prasad Singh Vs Kedar Nath Goenka

Bombay High Court · (1928) 30 BOMLR 115

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High Courts15 Nov 1927

Emperor Vs Lakshman Pandu

Bombay High Court · (1928) 30 BOMLR 339

City of Bombay Municipal Council Act, 1988 — Section 3

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Bombay High Court judgments, 1927