High Courts22 Sept 1930
In Re: Motilal Amratlal Shah
Bombay High Court · (1930) 32 BOMLR 1502 : (1931) ILR (Bom) 89 : 129 Ind. Cas. 342
District Municipalities Act — Section 155, 161
COURT ARCHIVE
Bombay High Court judgments, 1930
285 judgments · page 5 of 15
High Courts22 Sept 1930Allowed
Ismail Essak Chand Nagori Vs Abdulla Haji Cassum
Bombay High Court · (1930) 32 BOMLR 1660 : (1931) ILR (Bom) 525 : 129 Ind. Cas. 748
City of Bombay Municipal Council Act, 1988 — Section 147
High Courts16 Sept 1930Dismissed
In Re: Industrial Bank of Western India, Ld.; In Re: Manchand Walchand and Company
Bombay High Court · (1930) 32 BOMLR 1656 : 129 Ind. Cas. 890
Contract Act, 1872 — Section 63
High Courts16 Sept 1930
The Secretary of State for India Vs Husenabu Daudbhai
Bombay High Court · (1931) 33 BOMLR 361 : 136 Ind. Cas. 189
Bombay Revenue Jurisdiction Act, 1876 — Section 11
High Courts16 Sept 1930
In Re: Hanifabai
Bombay High Court · (1930) 32 BOMLR 1499
Criminal Procedure Code, 1898 (CrPC) — Section 355, 488(6)
High Courts12 Sept 1930
In Re: Manji Jetha Lakhani
Bombay High Court · (1932) 34 BOMLR 606
Succession Act, 1925 — Section 233
High Courts12 Sept 1930Dismissed
Lakshman Balvant Khisti Vs Vasudev Mohoniraj Pande
Bombay High Court · (1931) 33 BOMLR 356
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 41
High Courts12 Sept 1930
Lakshman Balwant Khisti Vs Vasudeo Mohoniraj Pande
Bombay High Court · AIR 1931 Bom 227
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 41
High Courts12 Sept 1930Allowed
Shivji Poonja Kothari Vs Ramjimal Babulal
Bombay High Court · (1930) 32 BOMLR 1650 : (1931) ILR (Bom) 452 : 129 Ind. Cas. 886
Arbitration Act, 1940 — Section 12
High Courts11 Sept 1930
Tukaram Krishna Patil Vs Dinkar Bisbat Mahadu
Bombay High Court · 131 Ind. Cas. 883
High Courts11 Sept 1930
Tukaram Krishna Patil Vs Dinkar Nisbat Mahadu
Bombay High Court · (1931) 33 BOMLR 289
High Courts09 Sept 1930
Shidramappa Mutappa Biradar Vs Mallappa Ramchandrappa Biradar
Bombay High Court · (1931) 33 BOMLR 278 : (1931) ILR (Bom) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts09 Sept 1930Allowed
Sadashiv Govind Akolker Vs Soondardas Narandas
Bombay High Court · (1930) 32 BOMLR 1647
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts09 Sept 1930
Amritlal Vadilal Vs Kantilal Lalbhai
Bombay High Court · (1931) 33 BOMLR 266
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts03 Sept 1930
Babasaheb Rahimsaheb Vs Rajaram Raghunath Alpe
Bombay High Court · (1931) 33 BOMLR 260
Contract Act, 1872 — Section 30
High Courts02 Sept 1930
Chandulal Madhavlal Vs Maneklal Lalluram
Bombay High Court · AIR 1931 Bom 251 : (1931) ILR (Bom) 309
High Courts02 Sept 1930Dismissed
Emperor Vs Garbad Yadav Vani
Bombay High Court · (1931) ILR (Bom) 155
Criminal Procedure Code, 1898 (CrPC) — Section 145, 522, 522(2)Penal Code, 1860 (IPC) — Section 147, 342
High Courts01 Sept 1930Dismissed
Emperor Vs Chanappa Shantirappa
Bombay High Court · (1930) 32 BOMLR 1613 : (1931) ILR (Bom) 263
Criminal Procedure Code, 1898 (CrPC) — Section 491Government of India Act, 1919 — Section 72
High Courts01 Sept 1930
Chanappa Shantirappa and Others Vs Emperor
Bombay High Court · 129 Ind. Cas. 596
Criminal Procedure Code, 1898 (CrPC) — Section 491Government of India Act, 1915 — Section 72
High Courts29 Aug 1930
Dharwar Bank Ltd. Vs Mahomed Hayat
Bombay High Court · AIR 1931 Bom 269
Companies Act, 1956 — Section 29, 33Contract Act, 1872 — Section 23