High Courts21 Feb 1935
Poonamchand Pratapji Vs Motilal Kapurchand
Bombay High Court · AIR 1935 Bom 378 : (1935) 37 BOMLR 576 : 158 Ind. Cas. 542
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 8Presidency Towns Insolvency Act, 1909 — Section 17
COURT ARCHIVE
Bombay High Court judgments, 1935
183 judgments · page 9 of 10
High Courts20 Feb 1935Dismissed
Emperor Vs Papa Kamalkhan
Bombay High Court · (1935) 37 BOMLR 366
Penal Code, 1860 (IPC) — Section 65
High Courts12 Feb 1935Allowed
Emperor Vs Sakharam Rawaji Pawar
Bombay High Court · (1935) 37 BOMLR 362 : 157 Ind. Cas. 859
Bombay Irrigation Act, 1879 — Section 57Penal Code, 1860 (IPC) — Section 183
High Courts12 Feb 1935Allowed
Nune Sivayya Vs Maddu Ranganayakulu
Bombay High Court · (1935) 37 BOMLR 538
Contract Act, 1872 — Section 93
High Courts11 Feb 1935
Gordhandas Keshavlal Vs Ramchand Banarsidas
Bombay High Court · (1942) 44 BOMLR 120
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50Presidency Small Cause Courts Act, 1882 — Section 38
High Courts07 Feb 1935Dismissed
Maqbul Ahmad Vs Onkar Pratap Narain Singh
Bombay High Court · (1935) 37 BOMLR 533
Limitation Act, 1908 — Section 14, 5
High Courts01 Feb 1935Allowed
Hemraj Dattubuva Mahnubhao Vs Nathu Ramu Mahajan
Bombay High Court · AIR 1935 Bom 295 : (1935) 37 BOMLR 427 : 157 Ind. Cas. 406
High Courts31 Jan 1935
Bakor Moti Pagi Vs Ishvar Moti Thakor
Bombay High Court · AIR 1935 Bom 257 : (1935) 37 BOMLR 372
Civil Procedure Code, 1908 (CPC) — Section 115Dekkhan Agriculturists Relief Act, 1879 — Section 13(c)
High Courts31 Jan 1935
S.K. Wodeyar Vs Ganapati Madhuling Dixit
Bombay High Court · AIR 1935 Bom 371 : (1935) 37 BOMLR 584 : 158 Ind. Cas. 796
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Jan 1935
Union Benefit Guarantee Co. Ltd. Vs Thakorlal P. Thakor and Others
Bombay High Court · AIR 1936 Bom 114
Companies Act, 1913 — Section 2(13)
High Courts18 Jan 1935Allowed
Krishnarao Anandrao Bargal Vs The Secretary of State for India
Bombay High Court · AIR 1935 Bom 265 : (1935) 37 BOMLR 349 : 159 Ind. Cas. 518
Bombay Land Revenue Code, 1879 — Section 217Criminal Procedure Code, 1898 (CrPC) — Section 888
High Courts18 Jan 1935Dismissed
Pandit Chandrika Prasada Vs Bombay, Baroda and Central India Railway
Bombay High Court · (1935) 37 BOMLR 390
High Courts18 Jan 1935
Sitabai Rambhau Marathe Vs Gangadhar Dhanram Marwadi
Bombay High Court · AIR 1935 Bom 331 : (1935) 37 BOMLR 489 : 159 Ind. Cas. 358
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90
High Courts18 Jan 1935
Walchand Molaji Marwadi Vs Charles A. Williams
Bombay High Court · AIR 1935 Bom 396 : (1935) 37 BOMLR 494 : 159 Ind. Cas. 144
Provincial Insolvency Act, 1920 — Section 28(4)
High Courts17 Jan 1935
Ahmad Abdul Razak and Others Vs Jamala Bint Mehdi
Bombay High Court · 156 Ind. Cas. 630
Provident Funds Act, 1925 — Section 3
High Courts17 Jan 1935
Ahmad Abdul Razaak Vs Jamala Bint Mehdi
Bombay High Court · AIR 1935 Bom 234 : (1935) 37 BOMLR 370
Provident Funds Act, 1925 — Section 3(2)
High Courts17 Jan 1935
Haji Abdul Razak Haji Mahomed Vs Haji Adam Haji Usman Noorani
Bombay High Court · AIR 1935 Bom 367 : (1935) 37 BOMLR 603 : 159 Ind. Cas. 650
High Courts17 Jan 1935
Emperor Vs Jesingbhai Chhaganlal Shah
Bombay High Court · (1935) 37 BOMLR 184
Bombay Municipal Boroughs Act, 1925 — Section 186(2), 37
High Courts16 Jan 1935
Emperor Vs Chhotan Hasmat Ali
Bombay High Court · AIR 1935 Bom 188 : (1935) 37 BOMLR 182 : 158 Ind. Cas. 378
Bombay Prevention of Gambling Act, 1887 — Section 12Criminal Procedure Code, 1898 (CrPC) — Section 562(1)Penal Code, 1860 (IPC) — Section 457
High Courts15 Jan 1935Dismissed
Gopal Bhaurao Jape Vs Jagannath Pandit Vasudeorao Pandit Maharaj
Bombay High Court · AIR 1935 Bom 326 : (1935) 37 BOMLR 471 : 159 Ind. Cas. 213
Limitation Act, 1963 — Section 28