High Courts15 Oct 1930
Aminabi Mahmulal Patil Vs Abasaheb Mirasaheb Patil
Bombay High Court · (1931) 33 BOMLR 469 : (1931) ILR (Bom) 401
COURT ARCHIVE
Bombay High Court judgments, 1930
285 judgments · page 4 of 15
High Courts15 Oct 1930Allowed
Bajirao Narhar Peshwa Vs Sakharam Balvant Peshwe
Bombay High Court · (1931) 33 BOMLR 463
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts14 Oct 1930
In Re: Nathuram Gopal Mantri
Bombay High Court · (1932) 34 BOMLR 1166
Presidency Towns Insolvency Act, 1909 — Section 56, 7
High Courts14 Oct 1930
Emperor Vs Ganesh Vasudeo Mavlankar and Others
Bombay High Court · AIR 1931 Bom 135 : (1931) ILR (Bom) 322
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 188
High Courts13 Oct 1930Allowed
Pandurang Vishvanath Vs Mahadev Vishweshwar Karve
Bombay High Court · (1931) 33 BOMLR 459
Civil Procedure Code, 1908 (CPC) — Section 48(1)
High Courts08 Oct 1930
Sahebgouda Rayangouda Patil Vs Basangouda Sahebgouda Patil
Bombay High Court · (1931) 33 BOMLR 580
Bombay Hereditary Offices Act, 1874 — Section 36
High Courts07 Oct 1930Allowed
Purshottam Gokul Gujar Vs Sundar Rayaji Gujar
Bombay High Court · (1931) 33 BOMLR 455 : (1931) ILR (Bom) 239
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts03 Oct 1930
Commissioner of Income Tax Vs Ellis C. Reid
Bombay High Court · AIR 1931 Bom 333
Income Tax Act, 1961 — Section 23, 29, 66(1)
High Courts03 Oct 1930
The Commissioner of Income Tax Vs Sarupchand Hukamchand
Bombay High Court · (1931) 33 BOMLR 382 : (1931) ILR (Bom) 231
Income Tax Act, 1922 — Section 4(1), 66(B)
High Courts03 Oct 1930
The Commissioner of Income Tax Vs Elis C. Reid
Bombay High Court · (1931) 33 BOMLR 388 : (1931) ILR (Bom) 312
Civil Procedure Code, 1908 (CPC) — Section 146Income Tax Act, 1922 — Section 23(4)
High Courts30 Sept 1930Dismissed
The Official Assignee of Bombay Vs K.R.P. Shroff and Others
Bombay High Court · (1931) ILR (Bom) 623
High Courts30 Sept 1930
Indian Life Assurance Co. Ltd. Vs Commissioner of Income Tax
Bombay High Court · AIR 1931 Bom 150
Income Tax Act, 1961 — Section 66Specific Relief Act, 1877 — Section 45
High Courts30 Sept 1930Allowed
Sulleman Haji Ahmed Oomer Vs Aishabai
Bombay High Court · (1930) 32 BOMLR 1668 : 129 Ind. Cas. 751
City of Bombay Municipal Council Act, 1988 — Section 147
High Courts29 Sept 1930
Bai Basantibai Vs Municipal Commissioner of Bombay
Bombay High Court · AIR 1931 Bom 173
Specific Relief Act, 1877 — Section 45
High Courts29 Sept 1930
Emperor Vs Sakinabai Budruddin Lukmani
Bombay High Court · (1930) 32 BOMLR 1506 : (1931) ILR (Bom) 220 : 129 Ind. Cas. 346
Prevention of Intimidation Ordinance, 1930 — Section 3, 4
High Courts26 Sept 1930
Narsidas Nathubhai Vohra Vs Manharsing Agarsing Thakor
Bombay High Court · (1931) 33 BOMLR 370
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts25 Sept 1930
Ramdas Khatau and Co. Vs Atlas Mills Co. Ltd.
Bombay High Court · AIR 1931 Bom 151 : (1931) ILR (Bom) 659
Specific Relief Act, 1877 — Section 42
High Courts24 Sept 1930Dismissed
Balling Vithaling Sakharpekar Vs Shri Devasthan Fund
Bombay High Court · (1931) 33 BOMLR 378
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts24 Sept 1930
Maruti Babaji Vadekar Vs Ramchandra Balvant Punekar
Bombay High Court · (1931) 33 BOMLR 396
Civil Procedure Code, 1882 — Section 266Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts23 Sept 1930
Essa Abdulla Khatri Vs Khatijabai and Others
Bombay High Court · AIR 1931 Bom 161 : (1931) ILR (Bom) 536
Dekkhan Agriculturists Relief Act, 1879 — Section 3