High Courts18 Jan 1935Dismissed
Pandit Chandrika Prasada Vs Bombay, Baroda and Central India Railway
Bombay High Court · (1935) 37 BOMLR 390
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,364 of 3,651
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
High Courts15 Jan 1935Dismissed
Devchand Totaram Kirange Vs Ghanashyam Sakharam Chavdhari
Bombay High Court · AIR 1935 Bom 361 : (1935) 37 BOMLR 417 : 158 Ind. Cas. 414
Evidence Act, 1872 — Section 92
High Courts09 Jan 1935Allowed
Emperor Vs Deorao Bhivaji
Bombay High Court · AIR 1935 Bom 202 : (1935) 37 BOMLR 191
Bombay Abkari Act, 1878 — Section 43(7)(a)Criminal Procedure Code, 1898 (CrPC) — Section 35
High Courts08 Jan 1935Dismissed
Shankar Vishvanath Katre Vs Shrinivas Bhalchandra Purohit
Bombay High Court · AIR 1935 Bom 254(1) : (1935) 37 BOMLR 355
High Courts21 Dec 1934
Sharanbasappa Tippanna Indi Vs Sanganbasappa Shidramappa Shahapur
Bombay High Court · AIR 1935 Bom 256 : (1935) 37 BOMLR 346
Stamp Act, 1899 — Section 60
High Courts21 Dec 1934Allowed
Shankarji Samalji Dhobi Vs Vrajlal Bapalal Patel
Bombay High Court · AIR 1935 Bom 286 : (1935) 37 BOMLR 255 : 158 Ind. Cas. 33
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Dec 1934Dismissed
Emperor Vs Keshav Vasudeo Kortikar
Bombay High Court · (1935) 37 BOMLR 179
Criminal Procedure Code, 1898 (CrPC) — Section 337, 342
High Courts18 Dec 1934Dismissed
Babu Mahadeo Prasad Singh Vs Karia Bharati
Bombay High Court · (1935) 37 BOMLR 333
Limitation Act, 1908 — Article 144
High Courts18 Dec 1934
Secretary of State for India in Council Vs Saroj Kumar Acharjya Choudhury
Bombay High Court · (1935) 37 BOMLR 327
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts17 Dec 1934Dismissed
Biyamma Kashimsaheb Inamdar Vs Ahmadsaheb Mohaddinsaheb Mulla
Bombay High Court · AIR 1935 Bom 245 : (1935) 37 BOMLR 257
High Courts14 Dec 1934
Bai Appibai Vs Khimji Cooverji
Bombay High Court · AIR 1936 Bom 138 : (1936) 38 BOMLR 77
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Dec 1934Dismissed
Srischandra Nandy Vs Baijnath Jugal Kishore
Bombay High Court · (1935) 37 BOMLR 323