High Courts20 Dec 1929
Mahomed Abdulla Vs Sakharam Habaji Mistry
Bombay High Court · AIR 1930 Bom 290 : (1930) 32 BOMLR 436 : (1930) ILR (Bom) 348
COURT ARCHIVE
Bombay High Court judgments, 1929
239 judgments · page 1 of 12
High Courts19 Dec 1929
Gangadhar Dhanjishet Vs Lakshman Mahadev Kulkarni
Bombay High Court · AIR 1930 Bom 221 : (1930) 32 BOMLR 431
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Transfer of Property Act, 1882 — Section 10
High Courts18 Dec 1929Dismissed
Raoji Naranji Vs Ratansi Kanji
Bombay High Court · (1930) 32 BOMLR 389 : (1930) ILR (Bom) 696
Civil Procedure Code, 1908 (CPC) — Section 104Companies Act, 1956 — Section 4
High Courts16 Dec 1929Dismissed
Wali Mohammad Vs Mohammad Baksh
Bombay High Court · (1930) 32 BOMLR 380
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Dec 1929
Commissioner of Income Tax Vs Vallabhdas Murlidhar
Bombay High Court · AIR 1930 Bom 201 : (1930) ILR (Bom) 430
Income Tax Act, 1961 — Section 13
High Courts13 Dec 1929
Asharfi Lal Vs The Judges of the High Court of Judicature
Bombay High Court · (1930) 32 BOMLR 556
Legal Practitioners Act, 1879 — Section 13
High Courts13 Dec 1929Allowed
Nana Mansaram Shet Vs Shridhar Keshav Naik
Bombay High Court · AIR 1930 Bom 503 : (1930) 32 BOMLR 427
High Courts12 Dec 1929Allowed
Hunsraj Vs Bejoy Lal Seal
Bombay High Court · (1930) 32 BOMLR 550
Transfer of Property Act, 1882 — Section 105, 105
High Courts12 Dec 1929
Sir Hukumchand Kasliwal, Kt. Vs Radha Kishen Moti Lal Chamaria
Bombay High Court · (1930) 32 BOMLR 533
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 100
High Courts12 Dec 1929Allowed
Lala Ram Narain Vs Radha Kishen Moti Lal Chamaria
Bombay High Court · (1930) 32 BOMLR 544
Companies Act, 1913 — Section 109, 120
High Courts11 Dec 1929
Mathuradas Tuljaram Vs Mahadu Maruti Kavde
Bombay High Court · AIR 1930 Bom 238 : (1930) 32 BOMLR 320
Civil Procedure Code, 1908 (CPC) — Section 146Dekkhan Agriculturists Relief Act, 1879 — Section 22(2)
High Courts09 Dec 1929Allowed
Nagardas Mathuradas Vs N.V. Velmahomed
Bombay High Court · AIR 1930 Bom 249 : (1930) 32 BOMLR 454
Contract Act, 1872 — Section 113, 118
High Courts06 Dec 1929Dismissed
Rai Pramatha Nath Mullick Bahadur Vs The Secretary of State for India in Council
Bombay High Court · (1930) 32 BOMLR 522
Land Acquisition Act, 1894 — Section 18, 20
High Courts06 Dec 1929Dismissed
Emperor Vs Atta Mohammad
Bombay High Court · (1930) 32 BOMLR 529
Penal Code, 1860 (IPC) — Section 148, 149, 34
High Courts06 Dec 1929Dismissed
Harry Kempson Gray Vs Bhagu Mian
Bombay High Court · (1930) 32 BOMLR 525
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts05 Dec 1929Dismissed
Amiruddi Gazi Vs Makhan Lal Chatterjee
Bombay High Court · (1930) 32 BOMLR 520
High Courts03 Dec 1929Dismissed
Gudivada Mangamma Vs Maddi Mahalakshmanna
Bombay High Court · (1930) 32 BOMLR 517
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts03 Dec 1929Allowed
Gangabai Baswantrao Desai Vs Fakirgowda Somappagowda Desai
Bombay High Court · (1930) 32 BOMLR 368
Evidence Act, 1872 — Section 35Land Revenue Act, 1879 — Section 135
High Courts02 Dec 1929Dismissed
Balu Harshet Shetye Vs Shrikishna Govind Kulkarni
Bombay High Court · AIR 1930 Bom 224 : (1930) 32 BOMLR 185 : (1930) ILR (Bom) 331
Government of India Act, 1915 — Section 108
High Courts02 Dec 1929
Bai Rukhiabai Vs Vadilal Purshottamdas and Co.
Bombay High Court · AIR 1930 Bom 451 : (1930) ILR (Bom) 667
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11