High Courts16 Jul 1929Allowed
James R.R. Skinner Vs Robert Hercules Skinner
Bombay High Court · (1930) 32 BOMLR 1
Registration Act, 1908 — Section 17, 49
COURT ARCHIVE
Bombay High Court judgments, 1929
239 judgments · page 6 of 12
High Courts16 Jul 1929
Ghelabhai Jinabhai Vs Chhagan Narasi
Bombay High Court · AIR 1930 Bom 60 : 122 Ind. Cas. 417
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts16 Jul 1929
Ghelabhai Jinabhai Vs Chaggan Narasi
Bombay High Court · (1929) 31 BOMLR 1232 : (1930) ILR (Bom) 11
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts14 Jul 1929Allowed
Radhoba Baloba Vagh Vs Aburao Bhagwantrao Shirole
Bombay High Court · (1929) 31 BOMLR 1030
Limitation Act, 1908 — Article 127
High Courts12 Jul 1929
Bai Mani Vs Bhailal Chunilal
Bombay High Court · 122 Ind. Cas. 140
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Guardians and Wards Act, 1890 — Section 43
High Courts12 Jul 1929Dismissed
Shankar Vasudeo Thite Vs Dattatraya Vishnu Sardeshmukh
Bombay High Court · (1929) 31 BOMLR 1123 : 122 Ind. Cas. 428
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts11 Jul 1929Allowed
Shivram Pandurang Prabhu Desai Vs Ramkrishna Shivram Palsule
Bombay High Court · AIR 1930 Bom 58 : (1929) 31 BOMLR 1246
High Courts11 Jul 1929Dismissed
Krishnaji Annajee Bulte Vs Annajee Dhondajee Bulte
Bombay High Court · AIR 1930 Bom 61 : (1929) 31 BOMLR 1240 : (1930) ILR (Bom) 4
Limitation Act, 1908 — Article 120Specific Relief Act, 1877 — Section 42
High Courts09 Jul 1929
B.B. and C.I. Railway Vs The Aryodaya Spinning and Weaving Co. Ld.
Bombay High Court · AIR 1930 Bom 45 : (1929) 31 BOMLR 1297 : (1930) ILR (Bom) 90 : 122 Ind. Cas. 849
Railways Act, 1890 — Section 72(2)(b)
High Courts08 Jul 1929
Genu Gopal and Another Vs Emperor
Bombay High Court · 122 Ind. Cas. 424
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 323
High Courts08 Jul 1929
Khairunnissa Vs Bashir Ahmed
Bombay High Court · (1929) ILR (Bom) 781 : 122 Ind. Cas. 59
Criminal Procedure Code, 1898 (CrPC) — Section 488Divorce Act, 1869 — Section 3
High Courts08 Jul 1929Allowed
Chimawa Rachaya Vs Gangawa Gangadharaya
Bombay High Court · (1929) 31 BOMLR 1118 : 122 Ind. Cas. 423
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts08 Jul 1929
Emperor Vs Genu Gopal
Bombay High Court · (1929) 31 BOMLR 1134
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 323
High Courts08 Jul 1929
In Re: Khairunnissa
Bombay High Court · (1929) 31 BOMLR 931
Criminal Procedure Code, 1898 (CrPC) — Section 488(8)
High Courts05 Jul 1929Dismissed
The Raipoor Manufacturing Company Ltd. Vs The Ahmedabad Municipality
Bombay High Court · (1930) ILR (Bom) 80
Bombay District Municipal Act, 1901 — Section 102, 3(7), 82(2)
High Courts05 Jul 1929
Ramchandra Ananta Desai and Another Vs Bhagwant Gopal Thakur Desai
Bombay High Court · (1929) ILR (Bom) 777
High Courts05 Jul 1929Dismissed
Ramchandra Anant Desai Vs Bhagwant Gopal Thakur
Bombay High Court · (1929) 31 BOMLR 1115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)(e)
High Courts04 Jul 1929Dismissed
Galabbhai Lallubhai Vs Kika Jivan
Bombay High Court · (1929) 31 BOMLR 1111 : (1929) ILR (Bom) 851
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 64
High Courts01 Jul 1929Dismissed
Fatechand Rampratap Marwadi Vs Jitmal Rupchand
Bombay High Court · (1929) 31 BOMLR 1105 : (1929) ILR (Bom) 844
Civil Procedure Code, 1908 (CPC) — Section 41Limitation Act, 1908 — Article 182