High Courts22 Dec 1932Allowed
Nagappa Bandappa Kadadi Vs Gurushantappa Shankrappa Umarji
Bombay High Court · AIR 1933 Bom 255 : (1933) 35 BOMLR 432 : (1933) ILR (Bom) 388 : 147 Ind. Cas. 1227
Civil Procedure Code, 1908 (CPC) — Section 39
COURT ARCHIVE
Bombay High Court judgments, 1932
218 judgments · page 1 of 11
High Courts20 Dec 1932
Fakirgowda Basangowda Patil Vs Dyamawa Gowdappagowda Patil
Bombay High Court · AIR 1933 Bom 287 : (1933) 35 BOMLR 418 : (1933) ILR (Bom) 488 : 145 Ind. Cas. 262
High Courts19 Dec 1932Dismissed
Abdulla Asghar Ali Vs Ganesh Das Vig
Bombay High Court · (1933) 35 BOMLR 337
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17
High Courts19 Dec 1932Dismissed
Jnanendra Mohan Bhaduri Vs Rabindra Nath Chakravarty
Bombay High Court · (1933) 35 BOMLR 327
Arbitration Act, 1899 — Section 15
High Courts19 Dec 1932Dismissed
V.M. Abdul Rahman Vs D.K. Cassim and Sons
Bombay High Court · (1933) 35 BOMLR 331
Civil Procedure Code, 1908 (CPC) — Section 109(a), 110
High Courts19 Dec 1932
Rai Shadi Lal Vs Lal Bahadur
Bombay High Court · (1933) 35 BOMLR 308
Transfer of Property Act, 1882 — Section 76 Clause(g)
High Courts16 Dec 1932Allowed
Hansraj Gupta Vs The Official Liquidators, Dehra-Dun Elec. Tramway Co.
Bombay High Court · (1933) 35 BOMLR 319
Companies Act, 1913 — Section 186Limitation Act, 1908 — Section 3
High Courts16 Dec 1932
COMMISSIONER OF Income Tax, BOMBAY Vs TEJBHANDAS MOTUMAL.
Bombay High Court · (1933) 1 ITR 202
High Courts15 Dec 1932Dismissed
Rai Bishunath Prasad Singh Vs Rani Chandika Prasad Kumari
Bombay High Court · (1933) 35 BOMLR 341
High Courts15 Dec 1932
KHEMCHAND RAMDAS Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · (1933) 1 ITR 249
Income Tax Act, 1922 — Section 66
High Courts15 Dec 1932
Shankarrao Keshavrao Deshmukh Vs Vadilal Mulchand Gujarati
Bombay High Court · AIR 1933 Bom 239 : (1933) 35 BOMLR 462 : (1933) ILR (Bom) 601
Contract Act, 1872 — Section 72Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts15 Dec 1932Dismissed
Radhakisson Gopikisson Vs Balmukund Ramchandra
Bombay High Court · (1933) 35 BOMLR 303 : (1933) ILR (Bom) 218
Bombay Cotton Contracts Act, 1932 — Section 5
High Courts15 Dec 1932
Emperor Vs Parashram Bhika
Bombay High Court · (1933) 35 BOMLR 245 : (1933) ILR (Bom) 430
Criminal Procedure Code, 1898 (CrPC) — Section 209, 253
High Courts13 Dec 1932
Swami Rajrajeshwarashram Vs Shri Sharda Peeth Math
Bombay High Court · AIR 1933 Bom 260 : (1933) 35 BOMLR 458
Civil Procedure Code, 1908 (CPC) — Section 109(a)
High Courts12 Dec 1932Dismissed
Ebrahim Haji Jusab Vs Jainibi Anuddin
Bombay High Court · AIR 1933 Bom 270 : (1933) 35 BOMLR 410 : 145 Ind. Cas. 273
Workmens Compensation Act, 1923 — Section 2(1)(n)
High Courts12 Dec 1932Dismissed
Shri Satyadhyana Tirth Vs Bhujang Chintaman Nadgauda
Bombay High Court · AIR 1933 Bom 253 : (1933) 35 BOMLR 368
Limitation Act, 1908 — Article 134(II), 144(II)
High Courts09 Dec 1932
Bharmal Tilokchand Vs Bai Vishnabai
Bombay High Court · AIR 1933 Bom 200 : (1933) 35 BOMLR 365
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Dec 1932Dismissed
Narayan Rayaji Kulkarni Vs Rango Ramchandra Kulkarni
Bombay High Court · AIR 1933 Bom 183 : (1933) 35 BOMLR 280
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Dec 1932Allowed
Halemabi Vs Ardeshir B. Cursetji
Bombay High Court · AIR 1933 Bom 197 : (1933) 35 BOMLR 293
Workmens Compensation Act, 1923 — Section 10
High Courts06 Dec 1932Dismissed
Emperor Vs Tukaram Khandu Koli
Bombay High Court · (1933) 35 BOMLR 234 : (1933) ILR (Bom) 336
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 80