High Courts26 Nov 1931
P.X. D''souza Vs Emperor
Bombay High Court · AIR 1932 Bom 180 : (1932) ILR (Bom) 200 : 137 Ind. Cas. 188
Criminal Procedure Code, 1898 (CrPC) — Section 362
COURT ARCHIVE
Bombay High Court judgments, 1931
253 judgments · page 2 of 13
High Courts25 Nov 1931
Emperor Vs Philip Rangel
Bombay High Court · (1932) 34 BOMLR 282 : (1932) ILR (Bom) 196
Penal Code, 1860 (IPC) — Section 504, 95
High Courts25 Nov 1931
Philip Rangel Vs Emperor
Bombay High Court · AIR 1932 Bom 193 : 137 Ind. Cas. 186
Penal Code, 1860 (IPC) — Section 504, 95
High Courts25 Nov 1931
Parshotamdas Chunilal Shah Vs Bhagubhai Nathubhai
Bombay High Court · AIR 1932 Bom 486 : (1932) 34 BOMLR 931 : (1932) ILR (Bom) 387
Civil Procedure Code, 1908 (CPC) — Section 24(4)
High Courts22 Nov 1931Dismissed
Raja Kirtyanand Singh Vs Raja Prithi Chand Lal Chaudhury
Bombay High Court · (1933) 35 BOMLR 526
Civil Procedure Code, 1908 (CPC) — Section 145Limitation Act, 1908 — Section 15(1)
High Courts20 Nov 1931Allowed
Manmatha Nath Mullick Vs Hedait Ali
Bombay High Court · (1932) 34 BOMLR 489
Transfer of Property Act, 1882 — Section 130, 6
High Courts20 Nov 1931Allowed
Jogesh Chandra Roy Vs Emdad Meah
Bombay High Court · (1932) 34 BOMLR 481
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1877 — Section 42
High Courts19 Nov 1931Dismissed
Emperor Vs Pyarelal Gokulprasad
Bombay High Court · (1932) 34 BOMLR 278
Bombay Prevention of Gambling Act, 1887 — Section 4(a)
High Courts19 Nov 1931Dismissed
Gopal Saran Narain Singh Vs Sita Devi
Bombay High Court · (1932) 34 BOMLR 470
Contract Act, 1872 — Section 25(1)
High Courts19 Nov 1931
Pyarelal Gokulprasad Vs Emperor
Bombay High Court · AIR 1932 Bom 194 : (1932) ILR (Bom) 192 : 137 Ind. Cas. 181
Bombay Prevention of Gambling Act, 1887 — Section 4(a)
High Courts19 Nov 1931Allowed
Saiyid Rashid Ahmad Vs Mussammat Anisa Khatun
Bombay High Court · (1932) 34 BOMLR 475
High Courts18 Nov 1931
In Re: Chhagan Hargovan
Bombay High Court · AIR 1932 Bom 179 : (1932) 34 BOMLR 276 : 137 Ind. Cas. 27
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts17 Nov 1931
Ganu Chandra Kashid Vs Emperor
Bombay High Court · AIR 1932 Bom 286 : (1932) ILR (Bom) 172 : 137 Ind. Cas. 174
Evidence Act, 1872 — Section 27
High Courts17 Nov 1931
Maruti Ramrao Chandavarkar Vs Mallapur Shri Gopal Krishna
Bombay High Court · AIR 1932 Bom 305 : (1932) 34 BOMLR 415
Civil Procedure Code, 1908 (CPC) — Section 92Registration Act, 1908 — Section 49
High Courts17 Nov 1931
Emperor Vs Ganu Chandra Kashid
Bombay High Court · (1932) 34 BOMLR 303
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 402
High Courts12 Nov 1931
Emperor Vs Mathurdas Purshottam
Bombay High Court · (1932) 34 BOMLR 299 : 137 Ind. Cas. 132
Borstal Schools Act, 1925 — Section 6
High Courts06 Nov 1931
Emperor Vs Baloo Babaji
Bombay High Court · (1932) 34 BOMLR 275 : 137 Ind. Cas. 8
Criminal Procedure Code, 1898 (CrPC) — Section 219
High Courts06 Nov 1931
Emperor Vs Lakha Amra
Bombay High Court · AIR 1932 Bom 201 : (1932) 34 BOMLR 301 : 137 Ind. Cas. 146
Criminal Procedure Code, 1898 (CrPC) — Section 239
High Courts03 Nov 1931
Emperor Vs Rustam Cursetji Lam
Bombay High Court · (1932) 34 BOMLR 267 : 136 Ind. Cas. 868
Bombay Prevention of Gambling Act, 1887 — Section 7Criminal Procedure Code, 1898 (CrPC) — Section 103(1)
High Courts03 Nov 1931Allowed
Shri Sharada Peeth Math Vs Shri Rajrajeshvarashram
Bombay High Court · (1933) 35 BOMLR 440
Civil Procedure Code, 1908 (CPC) — Section 115