High Courts26 Jan 1932
Emperor Vs Krishnaji Anant Dange
Bombay High Court · (1932) 34 BOMLR 590
Criminal Procedure Code, 1898 (CrPC) — Section 233Penal Code, 1860 (IPC) — Section 380
COURT ARCHIVE
Bombay High Court judgments, 1932
218 judgments · page 11 of 11
High Courts25 Jan 1932Dismissed
Rajanikant Mansukhlal Vs Kiko Ratilal
Bombay High Court · AIR 1932 Bom 506 : (1932) 34 BOMLR 1124 : 140 Ind. Cas. 206
Succession Act, 1925 — Section 150
High Courts22 Jan 1932
Rustomji Ardeshir Cooper Vs Byramji Bomanji Talati
Bombay High Court · AIR 1932 Bom 428
Bankers Books Evidence Act, 1891 — Section 6
High Courts21 Jan 1932Dismissed
Antu Navaji Salunke Vs Yeshvant Bala Gaikwad
Bombay High Court · AIR 1932 Bom 430 : (1932) 34 BOMLR 811 : 140 Ind. Cas. 258
High Courts21 Jan 1932
Emperor Vs G.G. Munshi
Bombay High Court · AIR 1932 Bom 427 : (1932) 34 BOMLR 595 : (1932) ILR (Bom) 264
Criminal Procedure Code, 1898 (CrPC) — Section 438Prevention of Cruelty to Animals Act, 1890 — Section 3(a)
High Courts20 Jan 1932Dismissed
Shankar Narayan More Vs Tukaram Ranu Bagal
Bombay High Court · AIR 1932 Bom 438 : (1932) 34 BOMLR 808 : 140 Ind. Cas. 256
High Courts20 Jan 1932
Jamnadas Parbhudas Vs Bai Soonabai
Bombay High Court · AIR 1932 Bom 622 : (1932) 34 BOMLR 1405
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts19 Jan 1932
In Re: Ahmed Alimahomed Khoja
Bombay High Court · AIR 1932 Bom 613 : (1932) 34 BOMLR 1398
Presidency Towns Insolvency Act, 1909 — Section 36
High Courts18 Jan 1932
Satgur Parsad Vs Har Narain Das
Bombay High Court · (1932) 34 BOMLR 771
Contract Act, 1872 — Section 65Trusts Act, 1882 — Section 88
High Courts15 Jan 1932
Bhagvan Manaji Marwadi Vs Hiraji Premaji Marwadi
Bombay High Court · AIR 1932 Bom 516 : (1932) 34 BOMLR 1112 : 140 Ind. Cas. 519
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50Limitation Act, 1908 — Article 182Succession Act, 1925 — Section 214(b)
High Courts15 Jan 1932
Krisnabai Vs Framroz Edulji Dinshaw
Bombay High Court · AIR 1932 Bom 543 : (1932) 34 BOMLR 834 : (1932) ILR (Bom) 526 : 140 Ind. Cas. 254
Civil Procedure Code, 1908 (CPC) — Section 109, 110
High Courts14 Jan 1932Allowed
Vithagouda Lingappa Sardesai Vs The Secretary of State for India
Bombay High Court · AIR 1932 Bom 442 : (1932) 34 BOMLR 818 : 140 Ind. Cas. 242
Bombay Watan Act, 1886 — Section 34
High Courts12 Jan 1932
In Re: Muni Kantivijayaji
Bombay High Court · (1932) 34 BOMLR 587 : (1932) ILR (Bom) 260
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts12 Jan 1932Dismissed
Kadiyala Venkata Sabamma Vs Katreddi Ramayya
Bombay High Court · (1932) 34 BOMLR 764
Evidence Act, 1872 — Section 41, 91Probate and Administration Act, 1881 — Section 4
High Courts12 Jan 1932
In Re: Dattatraya Govind Haldankar
Bombay High Court · AIR 1932 Bom 537 : (1932) 34 BOMLR 1156 : (1932) ILR (Bom) 519
High Courts11 Jan 1932
Emperor Vs Vithaldas Moolji
Bombay High Court · (1932) 34 BOMLR 584 : (1932) ILR (Bom) 220
Criminal Procedure Code, 1898 (CrPC) — Section 37A(5)
High Courts06 Jan 1932Dismissed
Emperor Vs Vasudeo Balwant Gogte
Bombay High Court · (1932) 34 BOMLR 571 : (1932) ILR (Bom) 434
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 307
High Courts04 Jan 1932Dismissed
Vishnu Sitaram Auchat Vs Ramchandra Govind Joshi
Bombay High Court · AIR 1932 Bom 466 : (1932) 34 BOMLR 849
Civil Procedure Code, 1908 (CPC) — Section 47