High Courts07 Dec 1933Dismissed
Divan Ramsaran singh Vs Thakur Mahabir Sewak Singh
Bombay High Court · (1934) 36 BOMLR 262
COURT ARCHIVE
Bombay High Court judgments, 1933
212 judgments · page 2 of 11
High Courts07 Dec 1933Dismissed
Sir Rajendra Nath Mukerjee Vs The Commissioner of Income Tax
Bombay High Court · (1934) 36 BOMLR 267
Income Tax Act, 1922 — Section 34
High Courts06 Dec 1933Dismissed
Ramgopal Shriram Vs Ramgopal Bhutada
Bombay High Court · AIR 1934 Bom 307 : (1934) 36 BOMLR 643
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(g)
High Courts06 Dec 1933
Joharmal Ramkaran Vs Laxmandas Shivlal
Bombay High Court · AIR 1934 Bom 467 : (1934) 36 BOMLR 983
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts06 Dec 1933Dismissed
V.N. Bhajekar Vs K.M. Shinkar
Bombay High Court · AIR 1934 Bom 243 : (1934) 36 BOMLR 483
High Courts06 Dec 1933
Ramgopal Shri Ram Vs Ramgopal Bhutada
Bombay High Court · 153 Ind. Cas. 273
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(g)
High Courts05 Dec 1933Allowed
Mota Raghunath Marwadi Vs Sidhram Annaji Manurkar
Bombay High Court · AIR 1934 Bom 248 : (1934) 36 BOMLR 502 : 152 Ind. Cas. 60
Bombay Land Revenue Code, 1879 — Section 121
High Courts05 Dec 1933Dismissed
Madho Ram Vs The Secretary of State for India
Bombay High Court · (1934) 36 BOMLR 246
High Courts04 Dec 1933Allowed
Sakharam Shivram Mahadik Vs Dhaktojirao Shripatrao Kadam
Bombay High Court · AIR 1934 Bom 321 : (1934) 36 BOMLR 633 : (1934) ILR (Bom) 472 : 152 Ind. Cas. 434
Dekkhan Agriculturists Relief Act, 1879 — Section 12Transfer of Property Act, 1882 — Section 76
High Courts01 Dec 1933Dismissed
The Commissioner of Income Tax Vs Tehri-Garhwal State
Bombay High Court · (1934) 36 BOMLR 257
Income Tax Act, 1922 — Section 3, 66(2)
High Courts30 Nov 1933
The Secretary of State for India Vs Debendra Lal Khan
Bombay High Court · (1934) 36 BOMLR 249
Limitation Act, 1908 — Article 144, 149, 28
High Courts30 Nov 1933Dismissed
Dhanbai Burjorji Cooper Vs Bablibai Shapurji Sorabji
Bombay High Court · AIR 1934 Bom 168 : (1934) 36 BOMLR 272 : 152 Ind. Cas. 264
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4Letters Patent Act, 1865 — Clause 15
High Courts29 Nov 1933
Emperor Vs Hasam Ajam Bhakara
Bombay High Court · AIR 1934 Bom 185 : (1934) 36 BOMLR 221
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts29 Nov 1933
Hasam Ajam Bhakara Vs Emperor
Bombay High Court · 148 Ind. Cas. 1011
Criminal Procedure Code, 1898 (CrPC) — Section 195, 230
High Courts27 Nov 1933
Said Maher Husein Vs Haji Alimahomed Jalaludin
Bombay High Court · 152 Ind. Cas. 50
Criminal Procedure Code, 1898 (CrPC) — Section 92, 93
High Courts27 Nov 1933
Saiyad Maher Husein Vs Haji Alimahomed Jalaludin
Bombay High Court · AIR 1934 Bom 257 : (1934) 36 BOMLR 526
Civil Procedure Code, 1908 (CPC) — Section 92, 93
High Courts27 Nov 1933Allowed
The Secretary of State for India Vs Anant Krishnaji Nulkar
Bombay High Court · (1934) 36 BOMLR 242 : (1934) ILR (Bom) 111
Bombay Land Revenue Code, 1879 — Section 211
High Courts24 Nov 1933Dismissed
Moulvi Khalilur Rahman Khan Vs The Collector of Etah
Bombay High Court · (1934) 36 BOMLR 237
Limitation Act, 1908 — Article 182(5)
High Courts21 Nov 1933Dismissed
In re: Tippanna Koutya Mannavaddar
Bombay High Court · AIR 1934 Bom 157 : (1934) 36 BOMLR 212 : (1934) ILR (Bom) 298
Criminal Procedure Code, 1898 (CrPC) — Section 263, 264, 355
High Courts21 Nov 1933Dismissed
Lim Charlie Vs The Official Receiver
Bombay High Court · (1934) 36 BOMLR 235
Transfer of Property Act, 1882 — Section 123