High Courts13 Mar 1935Dismissed
Tarakdas Acharjee Choudhury Vs The Secretary of State for India in Council
Bombay High Court · (1935) 37 BOMLR 638
COURT ARCHIVE
Bombay High Court judgments, 1935
183 judgments · page 8 of 10
High Courts13 Mar 1935Allowed
Harilal Chhaganlal Desai Vs Bai Manjoola
Bombay High Court · AIR 1936 Bom 13 : (1935) 37 BOMLR 901
High Courts13 Mar 1935
Tarachand Ghanshamdas Vs Mohideen Abdul Gafoor
Bombay High Court · AIR 1935 Bom 401 : (1935) 37 BOMLR 654 : 158 Ind. Cas. 701
Contract Act, 1872 — Section 247
High Courts12 Mar 1935Dismissed
The Great American Insurance Co. Ltd. Vs Madanlal Sonulal
Bombay High Court · AIR 1935 Bom 353 : (1935) 37 BOMLR 461 : 158 Ind. Cas. 554
Guardians and Wards Act, 1890 — Section 4(2)
High Courts11 Mar 1935Allowed
Vijaysingji Chhatrasingji Thakor Vs Shivsangji Bhimsangji Thakor
Bombay High Court · (1935) 37 BOMLR 562
High Courts08 Mar 1935
Secretary of State Vs Municipal Corporation
Bombay High Court · AIR 1935 Bom 352
City of Bombay Municipal Council Act, 1988 — Section 212Railways Act, 1890 — Section 135
High Courts08 Mar 1935Dismissed
The Secretary of State for India Vs The Municipal Corporation of Bombay (No. 1)
Bombay High Court · (1935) 37 BOMLR 499 : 158 Ind. Cas. 824
City of Bombay Municipal Council Act, 1988 — Section 212
High Courts08 Mar 1935
Secy. of State Vs Municipal Corporation
Bombay High Court · AIR 1935 Bom 347 : 158 Ind. Cas. 151
City of Bombay Municipal Council Act, 1988 — Section 212
High Courts08 Mar 1935Dismissed
The Secretary of State for India Vs The Municipal Corporation of Bombay (No. 2)
Bombay High Court · (1935) 37 BOMLR 513
Railways Act, 1890 — Section 135
High Courts07 Mar 1935Dismissed
Sidick Haji Husein Vs The Official Assignee of Bombay
Bombay High Court · AIR 1935 Bom 310 : (1935) 37 BOMLR 449 : 157 Ind. Cas. 930
Presidency Towns Insolvency Act, 1909 — Section 121A, 23, 41
High Courts04 Mar 1935Allowed
Rahimtulla Lowji Damani Vs The Official Assignee of Bombay
Bombay High Court · AIR 1935 Bom 340 : (1935) 37 BOMLR 440 : 157 Ind. Cas. 1062
Stamp Act, 1899 — Section 28(3)Transfer of Property Act, 1882 — Section 55
High Courts04 Mar 1935Dismissed
Mir Nasiruddin Ahmed Khan Vs The Secretary of State for India
Bombay High Court · AIR 1935 Bom 439 : (1935) 37 BOMLR 763 : 160 Ind. Cas. 846
Pensions Act, 1871 — Section 4, 6
High Courts04 Mar 1935
Mathuradas Vassanji Vs Raimal Hirji
Bombay High Court · AIR 1935 Bom 385 : (1935) 37 BOMLR 642 : 159 Ind. Cas. 533
Succession Act, 1925 — Section 323, 360
High Courts01 Mar 1935Allowed
Atmaram Abhimanji Vs Bajirao Janrao
Bombay High Court · (1935) 37 BOMLR 553
High Courts01 Mar 1935Allowed
Emperor Vs Dahu Raut
Bombay High Court · (1935) 37 BOMLR 557
Criminal Procedure Code, 1898 (CrPC) — Section 421, 422, 423
High Courts28 Feb 1935
H. Hunter Vs Rani Kaniz Abid
Bombay High Court · (1935) 37 BOMLR 874
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts28 Feb 1935Dismissed
Fanny Skinner Vs The Bank of Upper India Limited
Bombay High Court · (1935) 37 BOMLR 625
Companies Act, 1956 — Section 109
High Courts26 Feb 1935Allowed
Lakhamgowda Basaprabhu Sardesai Vs Jambhu Tavanappa Adake
Bombay High Court · AIR 1935 Bom 382 : (1935) 37 BOMLR 593 : 159 Ind. Cas. 378
Limitation Act, 1908 — Article 139, 144
High Courts22 Feb 1935
Raoji Bapuji Pandarkar Vs K.L. Bawachekar
Bombay High Court · AIR 1935 Bom 316 : (1935) 37 BOMLR 478 : 157 Ind. Cas. 680
Provincial Insolvency Act, 1920 — Section 53
High Courts21 Feb 1935Allowed
Dawsons Bank Limited Vs Nippon Menkwa Kabushiki Kaisha (Japan Cotton Trading Company Limited)
Bombay High Court · (1935) 37 BOMLR 544
Evidence Act, 1872 — Section 115