High Courts19 Sept 1932
In Re: B.G. Horniman
Bombay High Court · AIR 1933 Bom 59 : (1932) 34 BOMLR 1666
Railways Act, 1890 — Section 113(2), 118, 68
COURT ARCHIVE
Bombay High Court judgments, 1932
218 judgments · page 4 of 11
High Courts19 Sept 1932Allowed
Teju Kaya and Co. Vs Gangji Nensey and Co.
Bombay High Court · AIR 1933 Bom 71 : (1932) 34 BOMLR 1629 : (1933) ILR (Bom) 292
Contract Act, 1872 — Section 55
High Courts16 Sept 1932
Hamidmiya Sarfuddin Vs Nagindas Jivanji
Bombay High Court · AIR 1933 Bom 217 : (1933) 35 BOMLR 252 : (1933) ILR (Bom) 709
Limitation Act, 1908 — Article 134, 144
High Courts15 Sept 1932
Lakshman Ramchandra Phatak Vs Shridhar Waman Joshi
Bombay High Court · AIR 1933 Bom 118 : (1933) 35 BOMLR 135 : (1933) ILR (Bom) 202
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts13 Sept 1932
Currimbhai Abdulhusain Vs Ahmed Ali Lukmanji
Bombay High Court · (1933) 35 BOMLR 12 : (1934) ILR (Bom) 505
Limitation Act, 1908 — Section 19Provincial Insolvency Act, 1920 — Section 78(2)
High Courts13 Sept 1932
Currimbhai Abdulhusain Vs Ahmedali Lukmanji
Bombay High Court · AIR 1933 Bom 91
High Courts05 Sept 1932
Jagmohan Surajmal Marwadi Vs Venkatesh Gopal Ranade
Bombay High Court · AIR 1933 Bom 105 : (1933) 35 BOMLR 89
Bombay City Municipalities Act, 1925 — Section 15Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Sept 1932
Ramchandra Atmaram Khanolkar Vs Tukaram Nana Nikte
Bombay High Court · AIR 1933 Bom 374 : (1933) 35 BOMLR 715 : (1934) ILR (Bom) 58 : 145 Ind. Cas. 563
Dekkhan Agriculturists Relief Act, 1879 — Section 2(1)
High Courts02 Sept 1932Dismissed
Narayanrao Vithal Sayanna Vs Solomon Moses
Bombay High Court · AIR 1933 Bom 108 : (1933) 35 BOMLR 9 : (1933) ILR (Bom) 286
Letters Patent Act, 1865 — Clause 15
High Courts31 Aug 1932
Official Assignee of Bombay Vs Chimniram Motilal and Another
Bombay High Court · AIR 1933 Bom 51 : (1933) ILR (Bom) 346
Transfer of Property Act, 1882 — Section 99
High Courts26 Aug 1932Allowed
Nilaji Moroba Naik Vs Nagindas Motilal
Bombay High Court · AIR 1933 Bom 168 : (1933) 35 BOMLR 150
Bombay Land Revenue Code, 1879 — Section 217, 74, 83
High Courts25 Aug 1932
Alice Rice Vs S.N. Cama
Bombay High Court · AIR 1933 Bom 404 : (1933) 35 BOMLR 840 : (1934) ILR (Bom) 181 : 147 Ind. Cas. 579
High Courts19 Aug 1932
Emperor Vs Maniben Liladhar Kara
Bombay High Court · (1932) 34 BOMLR 1642 : (1933) ILR (Bom) 253
Penal Code, 1860 (IPC) — Section 124A, 153A
High Courts18 Aug 1932Dismissed
Basappa Dandappa Patil Vs Gurlingawa Shivashankreppa Patil
Bombay High Court · AIR 1933 Bom 137 : (1933) 35 BOMLR 75 : (1933) ILR (Bom) 74
High Courts18 Aug 1932
Jaichand Somchand Shah Vs Vithal Bajirao Marathe
Bombay High Court · AIR 1933 Bom 109 : (1933) 35 BOMLR 83 : (1933) ILR (Bom) 150
Factories Act, 1948 — Section 2(3)(a)Workmens Compensation Act, 1923 — Section 10
High Courts11 Aug 1932
George Anthony Harris Vs Millicent Spencer
Bombay High Court · AIR 1933 Bom 370 : (1933) 35 BOMLR 708
Succession Act, 1925 — Section 263
High Courts11 Aug 1932
Bayava Shiddappa Desai Vs Parvateva Basavaneppa Bellad
Bombay High Court · AIR 1933 Bom 126 : (1933) 35 BOMLR 118 : (1933) ILR (Bom) 143
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 32(5), 35, 41
High Courts11 Aug 1932
Ramgopal Hajarimal Marwadi Vs Jaitunbai Yasinbhai
Bombay High Court · AIR 1933 Bom 77 : (1932) 34 BOMLR 1677
Bombay Civil Courts Act, 1869 — Section 28ASuccession Act, 1925 — Section 263
High Courts05 Aug 1932Dismissed
Sharanbasappa Tippanna Vs Rachappa Basappa Shettar
Bombay High Court · AIR 1933 Bom 101 : (1933) 35 BOMLR 68
Contract Act, 1872 — Section 251Negotiable Instruments Act, 1881 (NI) — Section 27
High Courts05 Aug 1932
Yesubai Vs Parasram Daji
Bombay High Court · AIR 1933 Bom 21 : (1932) 34 BOMLR 1449
Criminal Procedure Code, 1898 (CrPC) — Section 488