High Courts01 Feb 1933
Keshavlal Sakhidas Sanghani Vs Amarchand Somchand
Bombay High Court · AIR 1933 Bom 398 : (1933) 35 BOMLR 630 : (1933) ILR (Bom) 456
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 12Specific Relief Act, 1877 — Section 39
COURT ARCHIVE
Bombay High Court judgments, 1933
212 judgments · page 10 of 11
High Courts01 Feb 1933Dismissed
Secretary of State for India Vs Bai Somi
Bombay High Court · (1933) 35 BOMLR 615 : (1933) ILR (Bom) 507
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 60(1)(n)
High Courts30 Jan 1933Dismissed
R.S. Rochi Ram Vs Faizullah Khan
Bombay High Court · (1933) 35 BOMLR 745
High Courts27 Jan 1933
Maneckchand Ramchand and Others Vs Ganeshlal Goverdhan
Bombay High Court · 145 Ind. Cas. 582
Dekkhan Agriculturists Relief Act, 1879 — Section 22Transfer of Property Act, 1882 — Section 100
High Courts27 Jan 1933Allowed
Dwarkanath Varma Vs Emperor
Bombay High Court · (1933) 35 BOMLR 507
Criminal Procedure Code, 1898 (CrPC) — Section 194, 342Penal Code, 1860 (IPC) — Section 120B
High Courts27 Jan 1933
In Re: Vallibhai Adamji
Bombay High Court · AIR 1933 Bom 407 : (1933) 35 BOMLR 881 : 145 Ind. Cas. 619
Contract Act, 1872 — Section 43
High Courts27 Jan 1933Dismissed
Manekchand Ramchand Madhekar Vs Ganeshlal Govardhan Marwadi
Bombay High Court · AIR 1933 Bom 298 : (1933) 35 BOMLR 588
Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts24 Jan 1933Dismissed
Kunwar Mahabir Singh Vs Kunwar Rohini Ramanadhwaj Prasad Singh
Bombay High Court · (1933) 35 BOMLR 500
Evidence Act, 1872 — Section 106, 114
High Courts24 Jan 1933
Commissioner of Income Tax, Bihar and Orissa Vs Kameshwar Singh Kameshwar Singh Vs Commissioner of Income Tax, Bihar and Orissa
Bombay High Court · (1933) 35 BOMLR 731
Income Tax Act, 1922 — Section 3, 66
High Courts24 Jan 1933Dismissed
Raja Raghunandan Prasad Singh Vs The Commissioner of Income Tax
Bombay High Court · (1933) 35 BOMLR 536
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(2)Income Tax Act, 1922 — Section 3
High Courts24 Jan 1933Dismissed
Pandurang Hanmantrao Vs Yesubai Tatyasaheb Salunke Ganpati Chavan Vs Pandurang Hanmantrao
Bombay High Court · AIR 1933 Bom 355 : (1933) 35 BOMLR 775 : 145 Ind. Cas. 769
High Courts20 Jan 1933Allowed
Mukund Bapu Jadhav Vs Tanu Sakhu Pawar
Bombay High Court · AIR 1933 Bom 457 : (1933) 35 BOMLR 1033
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Limitation Act, 1908 — Article 167
High Courts20 Jan 1933
In re Ramchandra Babaji Gujjar
Bombay High Court · AIR 1933 Bom 307 : (1933) 35 BOMLR 384 : 145 Ind. Cas. 161
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts20 Jan 1933Allowed
Savant Yellappa Shahapure Vs Bharmappa Nogappa Lengade
Bombay High Court · AIR 1933 Bom 306 : (1933) 35 BOMLR 604
Dekkhan Agriculturists Relief Act, 1879 — Section 15D
High Courts19 Jan 1933
Bandra Municipality Vs Venechand Punamchand
Bombay High Court · 149 Ind. Cas. 28
Bombay Municipal Boroughs Act, 1925 — Section 112
High Courts19 Jan 1933Dismissed
The Poona City Municipality Vs R.N. Paranjpe and Sons
Bombay High Court · AIR 1933 Bom 296 : (1933) 35 BOMLR 581 : 145 Ind. Cas. 578
Bombay Municipal Boroughs Act, 1925 — Section 203
High Courts19 Jan 1933Dismissed
The Bandra Municipality Vs Vanechand Punamchand
Bombay High Court · AIR 1933 Bom 353 : (1933) 35 BOMLR 599
Bombay Municipal Boroughs Act, 1925 — Section 112
High Courts19 Jan 1933
Emperor Vs Mir Mazarali Inayatali Kureshi
Bombay High Court · (1933) 35 BOMLR 474 : (1933) ILR (Bom) 400
Criminal Procedure Code, 1898 (CrPC) — Section 162, 239(d)
High Courts19 Jan 1933Allowed
Vishwanath Raghunath Kale Vs Mahadeo Rajaram Saraf
Bombay High Court · AIR 1933 Bom 252 : (1933) 35 BOMLR 471 : (1933) ILR (Bom) 453
Limitation Act, 1908 — Article 73, 20
High Courts18 Jan 1933
Yellappa Yellappa Kammar Vs Fakira Variyappa Barki
Bombay High Court · AIR 1933 Bom 303 : (1933) 35 BOMLR 578