High Courts04 Jun 1929Dismissed
Mafatlal Gagalbhai Vs Jivanlal Girdhardas
Bombay High Court · (1929) 31 BOMLR 1369
COURT ARCHIVE
Bombay High Court judgments, 1929
239 judgments · page 8 of 12
High Courts14 May 1929Allowed
Pana Singh Vs Arjan singh
Bombay High Court · (1929) 31 BOMLR 909
Contract Act, 1872 — Article 74
High Courts14 May 1929Allowed
Hira Lal Sahu Vs Lachmi Prasad Narain Singh
Bombay High Court · (1929) 31 BOMLR 905
High Courts09 May 1929Allowed
Ramji Patel Vs Rao Kishoresingh
Bombay High Court · (1929) 31 BOMLR 883
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1877 — Section 12
High Courts19 Apr 1929Allowed
Jaggo Bai Vs Utsava Lal
Bombay High Court · (1929) 31 BOMLR 891
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1908 — Article 141
High Courts16 Apr 1929Dismissed
Vallabhdas Naranji Vs The Development Officer
Bombay High Court · (1929) 31 BOMLR 834 : (1929) ILR (Bom) 589
Land Acquisition Act, 1894 — Section 18
High Courts15 Apr 1929Allowed
Saiyid Qasim Husain Vs Habibur Rahman
Bombay High Court · (1929) 31 BOMLR 879
High Courts12 Apr 1929
Emperor Vs Limba Tatya Kasid
Bombay High Court · (1929) 31 BOMLR 800
Penal Code, 1860 (IPC) — Section 186
High Courts12 Apr 1929
Limba Tatta Kasid Vs Emperor
Bombay High Court · 122 Ind. Cas. 418
Penal Code, 1860 (IPC) — Section 185, 186
High Courts11 Apr 1929
Samrathrai Khetsidas Vs Kasturbhai Jagabhai
Bombay High Court · (1930) 32 BOMLR 212
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10
High Courts10 Apr 1929
Shankar Dattatraya Vaze Vs Dattatraya Sadashiv Tendulkar
Bombay High Court · (1929) 31 BOMLR 795 : (1929) ILR (Bom) 693
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403
High Courts10 Apr 1929
Sripatrao Sadashiv Upre Vs Shankarrao Sarnaik
Bombay High Court · AIR 1930 Bom 331 : (1930) 32 BOMLR 207
Contract Act, 1872 — Section 145Specific Relief Act, 1877 — Section 42
High Courts08 Apr 1929
Emperor Vs Nanalal Dwarkadas Tolat
Bombay High Court · (1930) 32 BOMLR 794
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6
High Courts08 Apr 1929Dismissed
In Re: P.D. Shamdasani
Bombay High Court · (1929) 31 BOMLR 1144
Companies Act, 1956 — Section 282Criminal Procedure Code, 1898 (CrPC) — Section 440
High Courts04 Apr 1929
Yusuf I.A. Lalji Vs Abdullabhoy Lalji (No. 2)
Bombay High Court · AIR 1930 Bom 362 : (1930) 32 BOMLR 667 : (1931) ILR (Bom) 372
High Courts04 Apr 1929
Abdul Gafur Mahmadsaheb Maniyar Vs Jayarabi Ibrahim
Bombay High Court · (1929) 31 BOMLR 1093 : 122 Ind. Cas. 833
Succession Act, 1925 — Section 373
High Courts03 Apr 1929Dismissed
The Fibre Aloes Factory Vs Jaffer Rasool
Bombay High Court · (1929) 31 BOMLR 1059 : 121 Ind. Cas. 577
Workmens Compensation Act, 1923 — Section 10
High Courts28 Mar 1929
Ravishankar Prabhashankar Vs Narsidas Jekisondas
Bombay High Court · (1930) 32 BOMLR 205
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts27 Mar 1929
Dinkarrai Lakshmiprasad Vs Yeshwantrai Hariprasad
Bombay High Court · AIR 1930 Bom 98 : (1930) ILR (Bom) 197
Arbitration Act, 1940 — Section 19Civil Procedure Code, 1908 (CPC) — Section 89
High Courts27 Mar 1929Allowed
Maneklal Mansukhbhai Vs Kasturbhai Manibhai
Bombay High Court · (1929) 31 BOMLR 676 : (1929) ILR (Bom) 644
Registration Act, 1908 — Section 25, 77