High Courts10 Jan 1930Dismissed
Emperor Vs Ganpat Dattu Raskar
Bombay High Court · (1930) 32 BOMLR 329
Factories Act, 1948 — Section 18
COURT ARCHIVE
Bombay High Court judgments, 1930
285 judgments · page 15 of 15
High Courts10 Jan 1930Dismissed
Rambaksh Lachhandas Vs The Bombay Cotton Company
Bombay High Court · (1930) 32 BOMLR 1451
Arbitration Act, 1940 — Section 4
High Courts08 Jan 1930
The Commissioner of Income Tax Vs Raja Bahadur Bansilal Motilal
Bombay High Court · AIR 1930 Bom 381 : (1930) 32 BOMLR 671 : (1930) ILR (Bom) 460
Income Tax Act, 1922 — Section 66
High Courts06 Jan 1930Dismissed
Trustees of the Port of Bombay Vs Municipal Corporation of the City of Bombay
Bombay High Court · AIR 1930 Bom 232 : (1930) 32 BOMLR 416 : (1930) ILR (Bom) 825
Civil Procedure Code, 1908 (CPC) — Section 90Specific Relief Act, 1877 — Section 45, 50
High Courts02 Jan 1930Allowed
Sourendra Nath Mitra Vs Srimati Tarubala Dasi
Bombay High Court · (1930) 32 BOMLR 645
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3