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
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,363 of 3,651
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
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 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 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