High Courts24 Feb 1931
Munni Bibi Vs Triloki Nath
Bombay High Court · (1931) 33 BOMLR 979
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Bombay High Court judgments, 1931
253 judgments · page 11 of 13
High Courts19 Feb 1931Dismissed
Gangagir Jankidas Vs The Secretary of State for India
Bombay High Court · (1931) 33 BOMLR 1029
Pensions Act, 1871 — Section 4
High Courts19 Feb 1931Dismissed
The Secretary of State for India Vs Gordhandas Mohanlal Parikh
Bombay High Court · (1931) 33 BOMLR 815
Bombay Land Revenue Code, 1879 — Section 148Gujarat Taluqdars Act, 1888 — Section 33(2)(e)
High Courts18 Feb 1931
Gustasp Behram Irani Vs Bhagvandas Sobharam
Bombay High Court · AIR 1931 Bom 554 : (1931) ILR (Bom) 649
Presidency Towns Insolvency Act, 1909 — Section 46(3)
High Courts18 Feb 1931
Pandurang Pundlik Shanbhag Vs Emperor
Bombay High Court · AIR 1931 Bom 411
Criminal Procedure Code, 1898 (CrPC) — Section 117Penal Code, 1860 (IPC) — Section 504
High Courts18 Feb 1931Dismissed
Yosef David Varulekar Vs Moses Solomon Talkar
Bombay High Court · (1931) 33 BOMLR 1114
Civil Procedure Code, 1908 (CPC) — Section 47Easements Act, 1882 — Section 23
High Courts17 Feb 1931Allowed
Manilal Lallubhai Patel Vs Kikabhai Lallubhai
Bombay High Court · (1931) 33 BOMLR 1118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 50
High Courts16 Feb 1931Dismissed
Chaturbhujdas Parmanandas Vs Natvarlal Tribhovandas
Bombay High Court · (1931) 33 BOMLR 1109
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 43 Rule 1(r)
High Courts16 Feb 1931
Jatindra Nath Chowdhury Vs Uday Kumar Das
Bombay High Court · (1931) 33 BOMLR 940
High Courts14 Feb 1931Dismissed
Maya Ookeda Vs Kuverji Kurpal
Bombay High Court · AIR 1932 Bom 338 : (1932) 34 BOMLR 649
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts13 Feb 1931Dismissed
Valluri Ramanamma Vs Marina Viranna
Bombay High Court · (1931) 33 BOMLR 960
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 14
High Courts13 Feb 1931Dismissed
Ganpati Gopal Vs The Secretary of State for India
Bombay High Court · (1931) 33 BOMLR 1039
Khots Lexses Act, 1865 — Section 88
High Courts12 Feb 1931Dismissed
Sadashivappa Gangappa Vs Sangappa Chanvirappa Mahamadkoti
Bombay High Court · (1931) 33 BOMLR 1033
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Limitation Act, 1908 — Article 120
High Courts11 Feb 1931
Nanjibhai Jethabhai Vs Popatlal Shriraj
Bombay High Court · (1932) 34 BOMLR 628
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts11 Feb 1931Dismissed
Ratanbai Vs Ghashiram Gangabisan Wani
Bombay High Court · AIR 1932 Bom 36 : (1931) 33 BOMLR 1092 : (1931) ILR (Bom) 565
Limitation Act, 1908 — Article 62, 83, 97
High Courts11 Feb 1931Allowed
Krishna Rao Vs Sundara Siva Rao
Bombay High Court · (1931) 33 BOMLR 937
High Courts10 Feb 1931Allowed
Pakala Venkanna Vs Swetachapalati Ramakrishna Ranga
Bombay High Court · (1931) 33 BOMLR 929
High Courts10 Feb 1931
Chamava Rachaya Vs Iraya Sangava Hiremath
Bombay High Court · AIR 1931 Bom 492
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 48
High Courts09 Feb 1931
The Assistant Collector, South Salsette Vs Sahpurji Cawasji
Bombay High Court · 136 Ind. Cas. 173
Land Acquisition Act, 1894 — Section 27(2)
High Courts09 Feb 1931
The Municipality of Sholapur Vs Tuljaram Krishnasa Chavan
Bombay High Court · (1931) 33 BOMLR 1067 : (1931) ILR (Bom) 544
Bombay City Municipalities Act, 1925 — Section 198Civil Procedure Code, 1908 (CPC) — Section 115Government of India Act, 1915 — Section 107