COURT ARCHIVE

Bombay High Court judgments, 1929

239 judgments · page 3 of 12

High Courts07 Nov 1929Dismissed

Ahmed Sulleman Dinath Vs The Municipal Commissioner of Bombay

Bombay High Court · AIR 1930 Bom 231 : (1930) 32 BOMLR 178 : (1930) ILR (Bom) 224

City of Bombay Municipal Council Act, 1988 — Section 219Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts07 Nov 1929

Sakhya Baba Lataka Vs Sadashiv Parsharam Sathe

Bombay High Court · (1930) 32 BOMLR 181

Provincial Small Cause Courts Act, 1887 — Article 35(ii)

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High Courts07 Nov 1929Dismissed

Manibhai Kameshwar Vs Shankarlal Kameshwar

Bombay High Court · AIR 1930 Bom 296 : (1930) 32 BOMLR 183

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High Courts06 Nov 1929Allowed

Sankalchand Hakamchand Vs Ambalal Nagindas

Bombay High Court · (1930) 32 BOMLR 171 : (1930) ILR (Bom) 192 : 129 Ind. Cas. 586

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High Courts06 Nov 1929Allowed

Kazi Abdul Rahim Vs Pandu Sadhu Nikam

Bombay High Court · AIR 1930 Bom 190 : (1930) 32 BOMLR 175

Bombay Khoti Leases Settlement Act, 1865 — Section 38

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High Courts04 Nov 1929Dismissed

The Commissioner of Income Tax, Bombay Presidency Vs The Ahmedabad New Cotton Mills Company Limited

Bombay High Court · (1930) 32 BOMLR 358 : (1930) ILR (Bom) 213

Income Tax Act, 1922 — Section 13

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High Courts01 Nov 1929Allowed

Balkisan Devchnd Vs Kunjalal Hiralal Agarwalla

Bombay High Court · (1930) 32 BOMLR 365

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High Courts31 Oct 1929Allowed

Dal Bahadur Singh Vs Bijai Bahadur Singh

Bombay High Court · (1930) 32 BOMLR 487

Evidence Act, 1872 — Section 32, 33

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High Courts31 Oct 1929Dismissed

Musammat Fatma Bibi Vs Saadat Ali

Bombay High Court · (1930) 32 BOMLR 485

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High Courts29 Oct 1929Dismissed

Mir Safdar Ali Vs Mirza Maksudali Beg.

Bombay High Court · (1930) 32 BOMLR 484

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High Courts28 Oct 1929Dismissed

Ma Yait Vs The Official Assignee

Bombay High Court · (1930) 32 BOMLR 125

Transfer of Property Act, 1882 — Section 6(a), 6(e)

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High Courts24 Oct 1929Allowed

The National Bank of Upper India, Limited Vs Bansidhar

Bombay High Court · (1930) 32 BOMLR 136

Evidence Act, 1872 — Section 92Limitation Act, 1908 — Section 20Negotiable Instruments Act, 1881 (NI) — Section 28

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High Courts21 Oct 1929Dismissed

Sri Rajah Nallaparaju Mirja Atchutharamaraju Garu Vs Kruttiventi Pebrraju Garu

Bombay High Court · (1930) 32 BOMLR 481

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts16 Oct 1929Dismissed

Gandabhai Gulabchand Vs Balkrishna Vaman

Bombay High Court · AIR 1930 Bom 217 : (1930) 32 BOMLR 294

Provincial Insolvency Act, 1920 — Section 54

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High Courts14 Oct 1929Allowed

The Secretary of State for India Vs Mansey Lakhamsey

Bombay High Court · (1930) 32 BOMLR 285

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High Courts14 Oct 1929

The Bhagirath Spinning and Weaving and C. Co. Ltd. Vs Balaji Bhavani Powar

Bombay High Court · AIR 1930 Bom 267 : (1930) 32 BOMLR 87 : (1930) ILR (Bom) 178

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High Courts09 Oct 1929

Silvester Vaz Vs Louis Dias

Bombay High Court · AIR 1930 Bom 120 : 125 Ind. Cas. 434

Criminal Procedure Code, 1898 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 95

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High Courts04 Oct 1929Dismissed

Emperor Vs Sana Mathur

Bombay High Court · AIR 1930 Bom 155 : (1930) 32 BOMLR 98 : (1930) ILR (Bom) 171

Criminal Procedure Code, 1898 (CrPC) — Section 184, 188Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 379, 411

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High Courts02 Oct 1929

In Re: Mahomedalli Mithabhai

Bombay High Court · (1929) 31 BOMLR 1366

Criminal Procedure Code, 1898 (CrPC) — Section 488Provincial Insolvency Act, 1920 — Section 44(1)(d)

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High Courts30 Sept 1929

Vasudev Sadashiv Joshi Vs Bhiva Pandu Bhalshinge

Bombay High Court · AIR 1930 Bom 184 : (1930) 32 BOMLR 85

Mamlatdars Court Act, 1906 — Section 26, 5(1)

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