High Courts05 Aug 1929
Emperor Vs Bhalchandra Trimbak Ranadive
Bombay High Court · (1929) 31 BOMLR 1151 : (1930) ILR (Bom) 35
City of Bombay Police Act, 1902 — Section 23(3), 89(3)Penal Code, 1860 (IPC) — Section 40
COURT ARCHIVE
Bombay High Court judgments, 1929
239 judgments · page 5 of 12
High Courts01 Aug 1929Allowed
Gotiram Nana Nevade Vs Kesarbai Kevalchand
Bombay High Court · AIR 1930 Bom 47 : (1929) 31 BOMLR 1276
High Courts31 Jul 1929
Basappa Gurubasappa Kittur Vs Tayawa Virupaxappa
Bombay High Court · AIR 1930 Bom 79 : (1929) 31 BOMLR 1266 : (1930) ILR (Bom) 30
Dekkhan Agriculturists Relief Act, 1879 — Section 10AEvidence Act, 1872 — Section 91
High Courts31 Jul 1929
Parsu Dhondi Vs The Trustees of the Port of Bombay
Bombay High Court · (1929) 31 BOMLR 1304 : (1930) ILR (Bom) 114
High Courts29 Jul 1929
Lallubhai Brijmohan Vs Jamnadas Harakhji Sanghavi
Bombay High Court · AIR 1930 Bom 462 : (1930) 32 BOMLR 193 : (1930) ILR (Bom) 408
Arbitration Act, 1899 — Section 12
High Courts29 Jul 1929Dismissed
Ravjibhai Nathabhai Patel Vs Ranchhod Ragunath Patel
Bombay High Court · (1929) 31 BOMLR 1262
High Courts29 Jul 1929
B.B. and C.I. Railway Vs The Rajnagar Spining and c. Co. Ltd.
Bombay High Court · AIR 1930 Bom 129 : (1929) 31 BOMLR 1426 : (1930) ILR (Bom) 105
High Courts29 Jul 1929Dismissed
Bijai Saran Sahi Vs Rudra Bageshwari Prasad Bahadur Sahi
Bombay High Court · (1930) 32 BOMLR 144
High Courts29 Jul 1929
Ramchandra Anant Naik Vs Lakshman Sambarao Sadekar
Bombay High Court · (1929) 31 BOMLR 1271
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts25 Jul 1929Dismissed
Raghunath Prasad Singh Vs The Deputy Commissioner
Bombay High Court · (1930) 32 BOMLR 129
Succession Act, 1865 — Section 82
High Courts25 Jul 1929Allowed
Ma Pwa May Vs S.R.M.M.A Chettyar
Bombay High Court · (1930) 32 BOMLR 117
Registration Act, 1908 — Section 87Stamp Act, 1899 — Section 36Transfer of Property Act, 1882 — Section 53
High Courts25 Jul 1929
Haji Abadi Hassan and Sons Vs A Besse
Bombay High Court · AIR 1930 Bom 57 : (1929) 31 BOMLR 1302 : (1930) ILR (Bom) 26 : 122 Ind. Cas. 851
Aden Courts Act, 1864 — Section 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50
High Courts23 Jul 1929Allowed
Jayaram Bhivaji Acharekar Vs Dattatraya Jayram Prabhu-Desai
Bombay High Court · AIR 1930 Bom 53 : (1929) 31 BOMLR 1259
High Courts20 Jul 1929
Emperor Vs Daljitsing Fattehsing
Bombay High Court · (1930) 32 BOMLR 106
Arms Act, 1878 — Section 19(a), 19(d)
High Courts20 Jul 1929
Daljitsing Fattehsing Vs Emperor
Bombay High Court · 125 Ind. Cas. 435
Arms Act, 1878 — Section 27Arms Act, 1959 — Section 19(a), 5
High Courts20 Jul 1929Allowed
The Midnapore Zamindary Company Vs The Secretary of State for India
Bombay High Court · (1930) 32 BOMLR 114
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Jul 1929
Bhimji N. Dalal Vs The Bombay Trust Corporation Ld.
Bombay High Court · AIR 1930 Bom 306 : (1930) 32 BOMLR 64 : (1930) ILR (Bom) 381
Contract Act, 1872 — Section 74, 78
High Courts18 Jul 1929Dismissed
Dattatraya Jayaram Prabhu Desai Vs The Secretary of State for India
Bombay High Court · AIR 1930 Bom 95 : (1929) 31 BOMLR 1235 : (1930) ILR (Bom) 19
High Courts18 Jul 1929Allowed
Shiddappa Irappa Dubalgundi Vs Revappa Somappa Sajjan
Bombay High Court · AIR 1930 Bom 141 : (1929) 31 BOMLR 1254 : (1930) ILR (Bom) 96
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 7
High Courts17 Jul 1929
Hari Govind Kalkundri Vs The City Municipality of Belgaum
Bombay High Court · AIR 1930 Bom 68 : (1929) 31 BOMLR 1249 : (1930) ILR (Bom) 14
Bombay City Municipalities Act, 1925 — Section 46(1)