High Courts11 Mar 1929
Kapurji Magniram Vs Pannaji Debichand
Bombay High Court · (1929) 31 BOMLR 619
Civil Procedure Code, 1908 (CPC) — Section 110
COURT ARCHIVE
Bombay High Court judgments, 1929
239 judgments · page 10 of 12
High Courts09 Mar 1929
Abdulsakur Haji Vs Abubakkar Haji Abba
Bombay High Court · AIR 1930 Bom 191 : (1930) 32 BOMLR 215 : (1930) ILR (Bom) 358
Succession Act, 1925 — Section 128
High Courts07 Mar 1929Allowed
Mohabbat Ali Khan Vs Muhammad Ibrahim Khan
Bombay High Court · (1929) 31 BOMLR 846
High Courts07 Mar 1929Dismissed
Govardhandas Vallabhdas Vs The Official Liquidator, Electro-Metal Refining Company, Limited
Bombay High Court · (1929) 31 BOMLR 1209 : 122 Ind. Cas. 836
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17Companies Act, 1956 — Section 171
High Courts06 Mar 1929
N.H. Moos Vs Gulamali Tyabali Soni
Bombay High Court · AIR 1930 Bom 152 : 125 Ind. Cas. 441
High Courts05 Mar 1929
Narsi Tokersey and Co. Vs Sachindranath Gajanan Gidh (No. 2) and Others
Bombay High Court · 122 Ind. Cas. 129
Guardians and Wards Act, 1890 — Section 3Majority Act, 1875 — Section 3
High Courts05 Mar 1929
Langley Vs D''arcy
Bombay High Court · AIR 1930 Bom 24 : (1929) 31 BOMLR 1020 : (1930) ILR (Bom) 62 : 122 Ind. Cas. 121
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2
High Courts05 Mar 1929
Narsi Tokersey and Co. Vs Sachindranath Gajanan Gidh (No. 2)
Bombay High Court · (1929) 31 BOMLR 1009 : (1930) ILR (Bom) 75
Majority Act, 1875 — Section 3
High Courts05 Mar 1929
Ekradeshwari Bahuasin Saheba Vs Homeshwar Sing
Bombay High Court · (1929) 31 BOMLR 816
High Courts04 Mar 1929
In Re: Vali Mahomed
Bombay High Court · (1929) 31 BOMLR 591
Criminal Procedure Code, 1898 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 447
High Courts04 Mar 1929Dismissed
Emperor Vs Gafur Daud Bohra
Bombay High Court · (1929) 31 BOMLR 578
Bombay District Municipal Act, 1901 — Section 113, 96
High Courts28 Feb 1929Dismissed
Jwaladutt R. Pillani Vs Bansilal Motilal
Bombay High Court · (1929) 31 BOMLR 687 : (1929) ILR (Bom) 414
Contract Act, 1872 — Section 264
High Courts26 Feb 1929
Chandulal Kanhayalal Vs Nagindas Bapubhai
Bombay High Court · (1929) 31 BOMLR 621
High Courts26 Feb 1929
Emperor Vs Ratansi Hirji
Bombay High Court · (1929) 31 BOMLR 581 : (1929) ILR (Bom) 627
Bombay Municipal Corporation Act, 1888 — Section 394(1)(a)(ii), 412A(6)
High Courts26 Feb 1929Allowed
Raja Bhawani Singh Vs Malvi Misbah-Ud-Din
Bombay High Court · (1929) 31 BOMLR 762
High Courts26 Feb 1929
Emperor Vs Krishnaji Prabhakar Khadilkar
Bombay High Court · (1929) 31 BOMLR 602 : (1929) ILR (Bom) 611
Criminal Procedure Code, 1898 (CrPC) — Section 254Penal Code, 1860 (IPC) — Section 124A
High Courts25 Feb 1929
Narsey Tokersey and Co. Vs Sachindranath Gajanan Gidh (No. 1) and Another
Bombay High Court · 122 Ind. Cas. 132
High Courts22 Feb 1929Allowed
Ma Sin Vs The Collector of Rangoon
Bombay High Court · (1929) 31 BOMLR 753
Land Acquisition Act, 1894 — Section 23(1), 6
High Courts22 Feb 1929
Emperor Vs Rama Kariyappa Pichi
Bombay High Court · (1929) 31 BOMLR 565
Criminal Procedure Code, 1898 (CrPC) — Section 164, 364, 533