High Courts09 Aug 1928
In Re: Manchersha Pestonji Danania
Bombay High Court · (1928) 30 BOMLR 1566 : (1929) ILR (Bom) 172 : 113 Ind. Cas. 402
Succession Act, 1925 — Section 230
COURT ARCHIVE
Bombay High Court judgments, 1928
295 judgments · page 7 of 15
High Courts07 Aug 1928
Kapurji Magniram Vs Pannaji Devichand
Bombay High Court · (1928) 30 BOMLR 1560 : (1929) ILR (Bom) 110 : 113 Ind. Cas. 341
Contract Act, 1872 — Section 230
High Courts02 Aug 1928Dismissed
Kondi Ravji Fadtare Vs Chunilal Rupchand Marwadi
Bombay High Court · (1928) 30 BOMLR 1539 : (1929) ILR (Bom) 75 : 113 Ind. Cas. 229
Evidence Act, 1872 — Section 44
High Courts01 Aug 1928
In Re: Shanker Tulshiram Navle
Bombay High Court · AIR 1928 Bom 530 : (1928) 30 BOMLR 1435 : (1929) ILR (Bom) 69 : 113 Ind. Cas. 70
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 497
High Courts30 Jul 1928
Emperor Vs Vazirally
Bombay High Court · (1928) 30 BOMLR 1426 : (1929) ILR (Bom) 57
Penal Code, 1860 (IPC) — Section 294A
High Courts30 Jul 1928Dismissed
Sukhlal Rambakas Pardeshi Vs Jetha Opajishet Marwadi
Bombay High Court · AIR 1928 Bom 522 : (1928) 30 BOMLR 1455
Evidence Act, 1872 — Section 92(4)
High Courts27 Jul 1928
Pochalal Ranchhod Vs Umedram Kalidas
Bombay High Court · AIR 1928 Bom 476 : (1928) 30 BOMLR 1284 : (1928) ILR (Bom) 904
Court Fees Act, 1870 — Section 7(i), 7(iv)(f)
High Courts26 Jul 1928Dismissed
The Secretary of State for India Vs Vasudeo Venkatesh Shetti
Bombay High Court · (1928) 30 BOMLR 1494 : (1929) ILR (Bom) 97
Bombay Land Customs Act, 1857 — Section 14, 21, 8
High Courts25 Jul 1928
Emperor Vs Amratlal Amarchand
Bombay High Court · (1928) 30 BOMLR 1422
City of Bombay Municipal Council Act, 1988 — Section 248, 249
High Courts24 Jul 1928Dismissed
Maria Ursula Vs Pana Navalaji
Bombay High Court · AIR 1928 Bom 534(1) : (1928) 30 BOMLR 1447 : (1929) ILR (Bom) 46 : 114 Ind. Cas. 861
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, 102, 47Provincial Small Cause Courts Act, 1887 — Section 27
High Courts24 Jul 1928Allowed
The Secretary of State for India Vs Volkart Brothers
Bombay High Court · (1928) 30 BOMLR 1578
Specific Relief Act, 1877 — Section 17
High Courts24 Jul 1928Dismissed
Bhaudin Baba Shaikasan Vs Ibrahim Allisaheb Shaikasan
Bombay High Court · AIR 1928 Bom 526 : (1928) 30 BOMLR 1405
Limitation Act, 1908 — Section 22Specific Relief Act, 1877 — Section 9
High Courts20 Jul 1928Dismissed
Kalu Nayana Patil Vs The Secretary of State for India
Bombay High Court · AIR 1928 Bom 534 : (1928) 30 BOMLR 1404
Bombay Hereditary Offices Act, 1874 — Section 9(2)
High Courts18 Jul 1928
Bhogilal Tarachand Javeri Vs Jethalal Motilal Kumbhar
Bombay High Court · (1928) 30 BOMLR 1588 : 114 Ind. Cas. 262
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 4Transfer of Property Act, 1882 — Section 8
High Courts17 Jul 1928
In Re: Khimchand Narottam Bhavsar
Bombay High Court · AIR 1928 Bom 493 : (1928) 30 BOMLR 1273
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts17 Jul 1928
Khimchand Narottam Bhavsar Complainant Vs Devkaran Mulji
Bombay High Court · (1928) ILR (Bom) 898 : 115 Ind. Cas. 387
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts16 Jul 1928
H.H. Sir Sayaji Rao, Gaekwar of Baroda Vs Madhavrao Raghunathrao Dhavale
Bombay High Court · (1928) 30 BOMLR 1463
Civil Procedure Code, 1908 (CPC) — Section 86Evidence Act, 1872 — Section 91Limitation Act, 1908 — Article 142, 13, 3
High Courts16 Jul 1928Dismissed
Shrimant Sayaji Maharaj Gaikwar of Baroda Vs Madhavrao Ragunathrao Dhavale and Others
Bombay High Court · (1929) ILR (Bom) 12
Civil Procedure Code, 1908 (CPC) — Section 13, 20, 79, 85, 86Dekkhan Agriculturists Relief Act, 1879 — Section 48Evidence Act, 1872 — Section 114, 91
High Courts16 Jul 1928
His Highness Sir Sayajirao, Gaekwar of Baroda Vs Madhavrao Raghunath Rao Dhavale
Bombay High Court · 115 Ind. Cas. 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Jul 1928
In Re: Maneklal Manilal
Bombay High Court · AIR 1928 Bom 553 : (1928) 30 BOMLR 1396 : (1929) ILR (Bom) 1
Registration Act, 1908 — Section 2(7)Stamp Act, 1899 — Article 35(a), 2(16)(b)