High Courts21 Feb 1929
Shamchandra Rampratap and Others Vs Bhikamchand Ganeshlal and Another
Bombay High Court · 122 Ind. Cas. 133
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 21
COURT ARCHIVE
Bombay High Court judgments, 1929
239 judgments · page 11 of 12
High Courts21 Feb 1929
Shamchandra Rampratap Vs Bhikamchand Ganeshlal
Bombay High Court · (1929) 31 BOMLR 1002
Civil Procedure Code, 1908 (CPC) — Section 21Letters Patent Act, 1865 — Clause 12
High Courts19 Feb 1929
Emperor Vs Gokuldas Haridas
Bombay High Court · (1929) 31 BOMLR 544
Factories Act, 1948 — Section 23(a)
High Courts18 Feb 1929
Yusuf I.A. Lalji Vs Abdullabhoy Lalji (No. 1)
Bombay High Court · AIR 1930 Bom 294 : (1930) 32 BOMLR 665 : (1931) ILR (Bom) 368
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Feb 1929Allowed
Gueudas Kundu Chowdhury Vs Kumar Hemendra Kumar Roy
Bombay High Court · (1930) 32 BOMLR 148
High Courts14 Feb 1929Allowed
V. Seethayya Vs P. Subramanya Somayajulu
Bombay High Court · (1929) 31 BOMLR 756
Evidence Act, 1872 — Section 90
High Courts13 Feb 1929
In Re: Nurmahomed Karamelahi
Bombay High Court · (1929) 31 BOMLR 541
Bombay District Municipal Act, 1901 — Section 68, 87
High Courts13 Feb 1929
Emperor Vs Lakshman Ramshet Alwe
Bombay High Court · (1929) 31 BOMLR 593 : (1929) ILR (Bom) 578 : 121 Ind. Cas. 588
Criminal Procedure Code, 1898 (CrPC) — Section 256, 428
High Courts12 Feb 1929
Emperor Vs Manjubhai Gordhandas
Bombay High Court · (1929) 31 BOMLR 536 : (1929) ILR (Bom) 604
Arms Act, 1959 — Section 19(e)Penal Code, 1860 (IPC) — Section 324
High Courts11 Feb 1929Dismissed
Vallabhdas Naranji Vs The Collector, Under Act. I of 1894
Bombay High Court · (1929) 31 BOMLR 683
Land Acquisition Act, 1894 — Section 23, 24
High Courts11 Feb 1929
Monjiram Indrachandra Vs Maneklal Mansukhbhai Seth
Bombay High Court · (1929) 31 BOMLR 672 : (1929) ILR (Bom) 598
Civil Procedure Code, 1908 (CPC) — Section 107Registration Act, 1908 — Section 77
High Courts06 Feb 1929
A.E.G. India Electric Company, Limited Vs General Electric Trading Company
Bombay High Court · (1929) 31 BOMLR 426 : (1929) ILR (Bom) 573
Arbitration Act, 1940 — Section 19
High Courts06 Feb 1929
A.E.G. India Electric Company, Ltd. Vs General Electric Trading Co.
Bombay High Court · (1929) 31 BOMLR 426 : (1929) ILR (Bom) 573
Arbitration Act, 1940 — Section 19
High Courts04 Feb 1929Dismissed
U. PO Naing Vs The Burma Oil Company Limited.
Bombay High Court · (1929) 31 BOMLR 750
Transfer of Property Act, 1882 — Section 108(o)
High Courts01 Feb 1929
Emperor Vs Rameshwar Ramnath
Bombay High Court · (1929) 31 BOMLR 529 : (1929) ILR (Bom) 564
Criminal Procedure Code, 1898 (CrPC) — Section 407, 439Penal Code, 1860 (IPC) — Section 500
High Courts01 Feb 1929
Hormasji Shapurji Mistry Vs Dhanbai Barjorji Cooper
Bombay High Court · (1929) 31 BOMLR 511
Succession Act, 1925 — Section 213
High Courts31 Jan 1929Dismissed
Malhari Vaman Kramavant Vs Vinayak Ravji Kramavant
Bombay High Court · (1929) 31 BOMLR 640
Civil Procedure Code, 1908 (CPC) — Section 11(4)
High Courts31 Jan 1929
Emperor Vs C.E. Ring
Bombay High Court · (1929) 31 BOMLR 545 : (1929) ILR (Bom) 479
Criminal Procedure Code, 1898 (CrPC) — Section 233, 239(d)Penal Code, 1860 (IPC) — Section 120B, 161
High Courts29 Jan 1929
Vatsalabaivinayak Nimkar and Another Vs Vasudev Vishnu Musale and Another
Bombay High Court · 122 Ind. Cas. 49
High Courts29 Jan 1929Dismissed
Vatsalabai Vinayak Nimkar Vs Vasudev Vishnu Musale
Bombay High Court · (1929) 31 BOMLR 666 : 136 Ind. Cas. 177