High Courts28 Aug 1930
Dattatraya Waman Rajguru Vs Secretary of State
Bombay High Court · AIR 1931 Bom 212
Bombay Revenue Jurisdiction Act, 1876 — Section 11, 4(a)
COURT ARCHIVE
Bombay High Court judgments, 1930
285 judgments · page 6 of 15
High Courts26 Aug 1930
Baburao Lakshman Nikam and Others Vs Tukaram Pundalika Powar and Others
Bombay High Court · AIR 1931 Bom 208
High Courts26 Aug 1930
Dawoodbhai Abdulkader Vs Abdulkader Ismailji
Bombay High Court · AIR 1931 Bom 164
Arbitration Act, 1899 — Section 4
High Courts22 Aug 1930
In Re: Narayan Janu Mahajan
Bombay High Court · (1930) 32 BOMLR 1493
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 504, 506
High Courts22 Aug 1930
Narsidas Jekisondas Vs Ravishankar Prabhashankar
Bombay High Court · (1930) 32 BOMLR 1435
Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 65(a), 66(2)
High Courts21 Aug 1930
Anant Krishnaji Nulkar and Others Vs Secy. of State
Bombay High Court · AIR 1931 Bom 238
Bombay Land Revenue Code, 1879 — Section 62Bombay Revenue Jurisdiction Act, 1876 — Section 11
High Courts19 Aug 1930
Govind Vithu Mali Vs Vithal Laxman Deshpande
Bombay High Court · AIR 1931 Bom 191
Bombay Land Revenue Code, 1879 — Section 83
High Courts14 Aug 1930
Vrijlal Mansukhram and Others Vs Chunilal Fatechand
Bombay High Court · AIR 1931 Bom 210 : (1931) ILR (Bom) 200
Presidency Towns Insolvency Act, 1909 — Section 72
High Courts13 Aug 1930
Ningaya Bharmanna Chiksindgi Vs Madivalava Gurappa Moratgi
Bombay High Court · AIR 1931 Bom 187
High Courts12 Aug 1930
Radhakison Gopikison Vs Balmukund Ramchandra
Bombay High Court · (1930) 32 BOMLR 1319 : (1931) ILR (Bom) 382
Bombay Cotton Contracts Act, 1932 — Section 4Companies Act, 1956 — Section 21
High Courts12 Aug 1930
Janardan Trimbak Gadre Vs Dinkar Hari Rajguru
Bombay High Court · AIR 1931 Bom 189 : (1931) ILR (Bom) 193
Limitation Act, 1963 — Article 131, 62
High Courts12 Aug 1930
Gurlingappa Shivappa Masali and Others Vs Sabu Ramappa Kore
Bombay High Court · AIR 1931 Bom 218
Specific Relief Act, 1877 — Section 42
High Courts11 Aug 1930
Ammanibai Vs Anant Narayan Shanbhog
Bombay High Court · AIR 1931 Bom 365
Contract Act, 1872 — Section 73
High Courts11 Aug 1930
Gulamali Sher Mahomed Vs N.H. Moos
Bombay High Court · (1930) 32 BOMLR 1315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
High Courts05 Aug 1930Allowed
The Secretary of State for India Vs The Vacuum Oil Company
Bombay High Court · (1930) 32 BOMLR 1308 : (1931) ILR (Bom) 253
Sea Customs Act, 1878 — Section 29, 30
High Courts05 Aug 1930Allowed
The Calico Printers'' Association Ltd. Vs A.A. Karim and Bros.
Bombay High Court · AIR 1930 Bom 566 : (1930) 32 BOMLR 1305 : (1931) ILR (Bom) 151
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14
High Courts05 Aug 1930
Kedarnath Shersinghdas and Another Vs Nomanbhai Koorban Hoosein and Others
Bombay High Court · AIR 1931 Bom 175 : (1931) ILR (Bom) 612
Civil Procedure Code, 1908 (CPC) — Section 135
High Courts01 Aug 1930
Bai Mani and Others Vs Usafali Bhudar and Others
Bombay High Court · AIR 1931 Bom 229 : 136 Ind. Cas. 173
High Courts31 Jul 1930
Indian Cotton Co. Ltd. Vs Raghunath Hari Deshpande
Bombay High Court · AIR 1931 Bom 178
Contract Act, 1872 — Section 239
High Courts31 Jul 1930
Anant Krishnaji Nulkar and Others Vs The Secretary of State For India in Council and Another
Bombay High Court · (1931) ILR (Bom) 165
Bombay Land Revenue Code, 1879 — Section 203, 211, 62