High Courts29 Nov 1934
Emperor Vs Govind Hari Prabhu Mirashi
Bombay High Court · AIR 1935 Bom 157 : (1935) 37 BOMLR 106
Criminal Procedure Code, 1898 (CrPC) — Section 476
COURT ARCHIVE
Bombay High Court judgments, 1934
193 judgments · page 2 of 10
High Courts28 Nov 1934
Emperor Vs Lakshman Bala
Bombay High Court · (1935) 37 BOMLR 176
Penal Code, 1860 (IPC) — Section 366
High Courts28 Nov 1934
Emperor Vs Visram Valji
Bombay High Court · (1935) 37 BOMLR 102
Bombay Municipal Boroughs Act, 1925 — Section 96
High Courts27 Nov 1934Dismissed
Babu Ram Narain Chaudhury Vs Musammat Pan Kuer
Bombay High Court · (1935) 37 BOMLR 144
High Courts27 Nov 1934Dismissed
Pratapsing Moholalbhai Seth Vs Keshavlal Harilal Setalvad
Bombay High Court · (1935) 37 BOMLR 315
Contract Act, 1872 — Section 133Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(b)
High Courts26 Nov 1934Dismissed
The Municipality of Ahmedabad Vs Panubhai Laljibhai
Bombay High Court · AIR 1935 Bom 355 : (1935) 37 BOMLR 468 : 158 Ind. Cas. 31
Bombay District Municipal Act, 1901 — Section 96(5)Public Health Act, 1875 — Section 95
High Courts26 Nov 1934
Kamalakant Gopalji Vs Madhavji Vaghji
Bombay High Court · AIR 1935 Bom 343 : 158 Ind. Cas. 145
Negotiable Instruments Act, 1881 (NI) — Section 8Transfer of Property Act, 1882 — Section 130
High Courts23 Nov 1934
Kalyanji Dhana Vs Dharamsi Dhana and Co.
Bombay High Court · AIR 1935 Bom 303 : (1935) 37 BOMLR 230 : 157 Ind. Cas. 646
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2)Evidence Act, 1872 — Section 92
High Courts23 Nov 1934
Abdul Karim Vs Aminabai
Bombay High Court · AIR 1935 Bom 308 : (1935) 37 BOMLR 398 : 157 Ind. Cas. 694
High Courts22 Nov 1934
Kondaji Bagaji Deokar Vs Dagadu Gajaba Deokar
Bombay High Court · AIR 1935 Bom 259 : (1935) 37 BOMLR 225 : 157 Ind. Cas. 592
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1908 — Section 14, 7
High Courts22 Nov 1934Allowed
The Secretary of State for India Vs Hargovandas Narottamdas Shah
Bombay High Court · AIR 1935 Bom 229 : (1935) 37 BOMLR 341
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Nov 1934Dismissed
Narayan Mahadeo Durve Vs Moti Pannaji
Bombay High Court · AIR 1935 Bom 225 : (1935) 37 BOMLR 215 : 159 Ind. Cas. 492
Contract Act, 1872 — Section 62Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Nov 1934
Emperor Vs Digambar Kashinath Bhavarthi
Bombay High Court · (1935) 37 BOMLR 99
Criminal Procedure Code, 1898 (CrPC) — Section 386(1)(b)
High Courts20 Nov 1934Allowed
Vagha Jesing Vs Manilal Bhogilal Desai
Bombay High Court · AIR 1935 Bom 262 : (1935) 37 BOMLR 249
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Nov 1934
Goolbai Motabhai Shroff Vs Pestonji Cowasji Bhandari
Bombay High Court · AIR 1935 Bom 333 : (1935) 37 BOMLR 410 : 159 Ind. Cas. 363
High Courts19 Nov 1934
Dhondu Ekoba Wani Vs Damodar Shridhar Deshpande
Bombay High Court · AIR 1935 Bom 191 : (1935) 37 BOMLR 209
Bombay Land Revenue Code, 1879 — Section 83
High Courts16 Nov 1934
Purshottam Dattatraya Shetye Vs Yeshvadabai Jayadeo Shetye
Bombay High Court · AIR 1935 Bom 216 : (1935) 34 BOMLR 203
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 115, 151
High Courts16 Nov 1934
Purshottam Dattaraya Shetye Vs Yeshvadabai Jayadeo Shetye
Bombay High Court · 156 Ind. Cas. 381
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts16 Nov 1934Allowed
Rama Kallappa Pujari Vs Saidappa Sidrama Pujari
Bombay High Court · AIR 1935 Bom 306 : (1935) 37 BOMLR 336 : 157 Ind. Cas. 634
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts15 Nov 1934Allowed
Motibhai Jesingbhai Patel Vs Ranchhodbhai Shambhubhai Patel
Bombay High Court · AIR 1935 Bom 222 : (1935) 37 BOMLR 241
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 29, 115