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Bombay High Court judgments, 1936

220 judgments · page 11 of 11

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High Courts07 Feb 1936

Emperor Vs Rackappa Yellappa

Bombay High Court · (1936) 38 BOMLR 440

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(2)Penal Code, 1860 (IPC) — Section 463, 471
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High Courts07 Feb 1936

Emperor Vs Rachappa Yellapa

Bombay High Court · AIR 1936 Bom 221 : 163 Ind. Cas. 279

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c)
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High Courts07 Feb 1936

In Re: Fazalbhai Mills Limited (In Liquidation)

Bombay High Court · AIR 1936 Bom 296 : (1936) 38 BOMLR 541

Trusts Act, 1882 — Section 3
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High Courts04 Feb 1936Allowed

Bai Sakar Vs Ismail Gafoor

Bombay High Court · AIR 1937 Bom 65 : (1936) 38 BOMLR 1034

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High Courts03 Feb 1936

Louis Dreyfus and Co. Vs Basappa Lingappa Bagur

Bombay High Court · AIR 1936 Bom 401 : (1936) 38 BOMLR 607 : 166 Ind. Cas. 35

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High Courts23 Jan 1936Allowed

Kashinath Rudrappa Regal Vs Ramaya Rajana Pali

Bombay High Court · AIR 1936 Bom 280 : (1936) 38 BOMLR 562

Dekkhan Agriculturists Relief Act, 1879 — Section 15B
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High Courts23 Jan 1936

Hem Singh Vs Mahant Basant Das

Bombay High Court · (1936) 38 BOMLR 479

Civil Procedure Code, 1908 (CPC) — Section 92Sikh Gurdwaras Act, 1925 — Section 16
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High Courts23 Jan 1936Dismissed

Raja Sarda Mahesh Prasad Singh Vs Badri Lal Sahu

Bombay High Court · (1936) 38 BOMLR 484

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High Courts23 Jan 1936

Balkrishna Vaman Kharkar Vs Sakharam Habaji Mestry

Bombay High Court · AIR 1936 Bom 311 : (1936) 38 BOMLR 589

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
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High Courts20 Jan 1936

Nazir Ahmad Vs Emperor

Bombay High Court · (1936) 38 BOMLR 698

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High Courts17 Jan 1936

Freny Barjorji Engnieer Vs Shapurji Kekobad Modi

Bombay High Court · AIR 1937 Bom 392 : (1937) 39 BOMLR 486

Majority Act, 1875 — Section 2Parsi Marriage and Divorce Act, 1936 — Section 3
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High Courts15 Jan 1936

Dnyaneshwar Krishna Sambhus Vs Anant Vasudeo Avachat

Bombay High Court · AIR 1936 Bom 290

Specific Relief Act, 1877 — Section 42
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High Courts14 Jan 1936

Emperor Vs Bhana Makan

Bombay High Court · (1936) 38 BOMLR 432

City of Bombay Police Act, 1902 — Section 22(6), 22(c)
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High Courts14 Jan 1936

Bhana Makan Vs Emperor

Bombay High Court · AIR 1936 Bom 256 : 163 Ind. Cas. 847

City of Bombay Police Act, 1902 — Section 22(6)
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High Courts14 Jan 1936Dismissed

Vinayak Yeshwant Prabhu Desai Vs Ghanashyam Vithal Tirwadkar

Bombay High Court · (1936) 38 BOMLR 511

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Khoti Settlement Act, 1880 — Section 10
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High Courts13 Jan 1936

Talakchand Kasturchand Vs Bhau Maruti Giranje

Bombay High Court · AIR 1936 Bom 286

Dekkhan Agriculturists Relief Act, 1879 — Section 15B
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High Courts13 Jan 1936Allowed

Raja Inuganti Venkatarama Rao Vs Raja Sobhanadri Appa Rao

Bombay High Court · (1936) 38 BOMLR 457

Registration Act, 1908 — Section 28
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High Courts10 Jan 1936

Krishnadas Tulsidas Vs Dwarkadas Kaliandas

Bombay High Court · AIR 1936 Bom 459 : (1936) 38 BOMLR 829 : 166 Ind. Cas. 172

Succession Act, 1925 — Section 97
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High Courts07 Jan 1936Dismissed

Raoji Bhavdu Vs The Bombay Baroda and Central India Railway

Bombay High Court · AIR 1936 Bom 274 : (1936) 38 BOMLR 514

Contract Act, 1872 — Section 152, 161Railways Act, 1890 — Section 72
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High Courts07 Jan 1936Dismissed

Shankar Atmaram Wani Vs Keshav Govind Tambulkar

Bombay High Court · (1936) 38 BOMLR 505

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
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