High Courts13 Jan 1931
Emperor Vs Janardan Kashinath Abhyankar
Bombay High Court · 131 Ind. Cas. 473
Criminal Law (Amendment) Act, 1908 — Section 17(1)Criminal Procedure Code, 1898 (CrPC) — Section 243
COURT ARCHIVE
Bombay High Court judgments, 1931
253 judgments · page 13 of 13
High Courts13 Jan 1931Dismissed
Obla Sundarachariar Vs Narayana Ayyar
Bombay High Court · (1931) 33 BOMLR 878
Registration Act, 1908 — Section 17
High Courts13 Jan 1931
Faqir Baksh Vs Murli Dhar
Bombay High Court · (1931) 33 BOMLR 495
Transfer of Property Act, 1882 — Section 111
High Courts12 Jan 1931Dismissed
Shankar Balchand Marwadi Vs Hiralal Balchand Marwadi
Bombay High Court · (1931) 33 BOMLR 858
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 48
High Courts12 Jan 1931
Krishnaji Gopinath Rele Vs Ramchandra Kashinath Mastakar
Bombay High Court · (1931) 33 BOMLR 1377
Specific Relief Act, 1877 — Section 25(2)
High Courts08 Jan 1931
Mahomedalli Essabhoy Vs Dharamsey Jaitha and Co.
Bombay High Court · (1931) 33 BOMLR 702 : (1931) ILR (Bom) 801
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts07 Jan 1931
Dolatsing Hamirsing Vs Joravarsing Naransing
Bombay High Court · (1931) 33 BOMLR 783
Pensions Act, 1871 — Section 6
High Courts06 Jan 1931
In Re: Malabar Forests and Rubber Co. Ltd.
Bombay High Court · AIR 1932 Bom 334 : (1932) 34 BOMLR 617
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2)
High Courts06 Jan 1931
Gordhandas Baldeodas Vs Bhulabhai Ranchhoddas
Bombay High Court · AIR 1932 Bom 316 : (1932) 34 BOMLR 623
Contract Act, 1872 — Section 264Limitation Act, 1908 — Section 21(2)
High Courts06 Jan 1931
Emperor Vs Bechar Shiva
Bombay High Court · (1931) 33 BOMLR 338
Criminal Tribes Act, 1911 — Section 23
High Courts06 Jan 1931
Bechar Shiva Vs Emperor
Bombay High Court · 131 Ind. Cas. 478
Criminal Tribes Act, 1911 — Section 23
High Courts06 Jan 1931Dismissed
Gangadhar Martand Joshi Vs Sir Jagmohandas Varjivandas
Bombay High Court · (1931) 33 BOMLR 781
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47
High Courts06 Jan 1931Dismissed
Govind Gangadhar Dongarkar Vs Narayan Damodar Kulkarni
Bombay High Court · (1931) 33 BOMLR 844
Civil Procedure Code, 1908 (CPC) — Section 11, 47Dekkhan Agriculturists Relief Act, 1879 — Section 15B