High Courts26 Jul 1939
Emperor Vs Krishnaji Madhusudan
Bombay High Court · (1939) 41 BOMLR 1114
Bombay Prevention of Gambling Act, 1887 — Section 4(a)
COURT ARCHIVE
Bombay High Court judgments, 1939
189 judgments · page 5 of 10
High Courts26 Jul 1939
Umabai Shankar Borgaonkar Vs Shankar Hari Borgaonkar
Bombay High Court · AIR 1940 Bom 44 : (1939) 41 BOMLR 1269
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15
High Courts20 Jul 1939
Emperor Vs Lavji Mandan
Bombay High Court · AIR 1939 Bom 452 : (1939) 41 BOMLR 980
Penal Code, 1860 (IPC) — Section 115, 121
High Courts20 Jul 1939
The Western Electric Company, Limited Vs Kailas Chand
Bombay High Court · AIR 1940 Bom 60 : (1939) 41 BOMLR 1290
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 30
High Courts19 Jul 1939Allowed
Gulabchand Raychand Vs Narayan Motiram Teli
Bombay High Court · AIR 1940 Bom 1 : (1939) 41 BOMLR 1217
Dekkhan Agriculturists Relief Act, 1879 — Section 2
High Courts19 Jul 1939Allowed
Shridhar Mahadeo Rasal Vs Godulal Jethmal
Bombay High Court · AIR 1940 Bom 20 : (1939) 41 BOMLR 1223
Bombay Revenue Jurisdiction Act, 1876 — Section 6Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1908 — Article 28
High Courts18 Jul 1939Dismissed
Chhaganlal Kalyandas Shah Vs Jagjiwandas Gulabdas
Bombay High Court · AIR 1940 Bom 54 : (1939) 41 BOMLR 1263
Evidence Act, 1872 — Section 92(3)
High Courts11 Jul 1939Dismissed
Haridas Kisandas Gujarati Vs Narayandas Jagmohandas Gujarati
Bombay High Court · AIR 1940 Bom 181 : (1940) 42 BOMLR 283
Registration Act, 1908 — Section 32
High Courts11 Jul 1939Dismissed
Lallubhai Bhikhabhai Chunawalla Vs Ratanchand Raichand
Bombay High Court · AIR 1940 Bom 82 : (1939) 41 BOMLR 1237
Negotiable Instruments Act, 1881 (NI) — Section 37
High Courts07 Jul 1939
Bhupendra Mohan Roy Vs Srimati Purna Sashi Debi
Bombay High Court · (1939) 41 BOMLR 1159
High Courts03 Jul 1939
Hirji Ramji Vs Daulatram Ratanji and Co.
Bombay High Court · AIR 1940 Bom 117 : (1939) 41 BOMLR 1288
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts30 Jun 1939
Yeshwant Balkrishna Lagu Vs Keshav Anant Pandit and Others
Bombay High Court · AIR 1940 Bom 13
High Courts30 Jun 1939Dismissed
Hari Chand Vs Secretary of State
Bombay High Court · (1940) 42 BOMLR 138
High Courts30 Jun 1939Allowed
Yeshwant Balkrishna Lagu Vs Keshav Anant Pandit
Bombay High Court · (1939) 41 BOMLR 1213
High Courts29 Jun 1939
Gafur Walad Usman Vaghu Mapari Vs Sakharam Tanshet Narkar
Bombay High Court · (1939) 41 BOMLR 1199
Bombay Land Revenue Code, 1879 — Section 84Khoti Settlement Act, 1880 — Section 10Transfer of Property Act, 1882 — Section 91
High Courts29 Jun 1939Dismissed
Ganpat Gatlu Vs Navnitlal Ranchhoddas
Bombay High Court · AIR 1940 Bom 30 : (1939) 41 BOMLR 1204
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts29 Jun 1939Allowed
Nana Namdeo Patil Vs Dalpat Supadu Patil
Bombay High Court · AIR 1940 Bom 33 : (1939) 41 BOMLR 1208
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts28 Jun 1939Dismissed
Narhar Sonajee Jahagirdar Vs Trimbak Shridhar Jahagirdar
Bombay High Court · AIR 1940 Bom 12 : (1939) 41 BOMLR 1174
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts22 Jun 1939Dismissed
Dattatraya Chandraya Bachuwar Vs K.L. Bawachekar
Bombay High Court · AIR 1940 Bom 51 : (1939) 41 BOMLR 1258
Provincial Insolvency Act, 1920 — Section 42, 53, 75(1)
High Courts21 Jun 1939Dismissed
Krishnaya Parbhaya Chintalwar Vs Meghraj Paparam Teli
Bombay High Court · AIR 1940 Bom 10 : (1939) 41 BOMLR 1170
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 47