High Courts21 Feb 1934Allowed
Kasturchand Okaji Marwadi Vs Hari Govind Wagle
Bombay High Court · AIR 1934 Bom 491 : (1934) 36 BOMLR 1068
Limitation Act, 1908 — Article 62
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,371 of 3,651
High Courts20 Feb 1934Dismissed
Pannaji Devichand Vs Senaji Kapurchand
Bombay High Court · AIR 1934 Bom 361 : (1934) 36 BOMLR 786 : 152 Ind. Cas. 580
Companies Act, 1956 — Section 4(2)
High Courts19 Feb 1934Dismissed
Haidarali Gulamali Vs Saiyed Gulam Mohiuddin
Bombay High Court · AIR 1934 Bom 343 : (1934) 36 BOMLR 687 : (1934) ILR (Bom) 623 : 152 Ind. Cas. 781
Charitable and Religious Trusts Act, 1920 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Feb 1934Dismissed
Vytla Sitanna Vs Marivada Viranna
Bombay High Court · (1934) 36 BOMLR 563
Limitation Act, 1963 — Article 141
High Courts16 Feb 1934Allowed
Burjorji Shapurji Sheth Vs Madhavlal Jesingbhai
Bombay High Court · AIR 1934 Bom 370 : (1934) 36 BOMLR 798 : (1934) ILR (Bom) 610 : 152 Ind. Cas. 575
Contract Act, 1872 — Section 55, 74
High Courts15 Feb 1934
Krishnarao Raghunath Yardi Vs Ghamon Ghama Valad Chima
Bombay High Court · AIR 1935 Bom 144 : 155 Ind. Cas. 249
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100Evidence Act, 1872 — Section 116
High Courts15 Feb 1934Allowed
Krishnarao Raghunath Yardi Vs Ghaman Ghama Valad Chima
Bombay High Court · (1934) 36 BOMLR 1074
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98Evidence Act, 1872 — Section 116
High Courts14 Feb 1934
The Municipal Commissioner of Bombay Vs Akberali Jaferali Hirji
Bombay High Court · AIR 1934 Bom 462(1) : (1934) 36 BOMLR 990
City of Bombay Municipal Council Act, 1988 — Section 140, 141
High Courts13 Feb 1934
Emperor Vs Jaffar Cassum Moosa
Bombay High Court · AIR 1934 Bom 212 : (1934) 36 BOMLR 433
Bombay Municipal Corporation Act, 1888 — Section 471Criminal Procedure Code, 1898 (CrPC) — Section 205, 342
High Courts13 Feb 1934
Kilachand Devchand and Co. Vs Ajodhyaprasad Sukhanand
Bombay High Court · AIR 1934 Bom 452 : (1934) 36 BOMLR 992
Civil Procedure Code, 1908 (CPC) — Section 2(14)
High Courts13 Feb 1934
Emperor Vs Jalal Dhondibhai
Bombay High Court · AIR 1934 Bom 211 : (1934) 36 BOMLR 435
Criminal Procedure Code, 1898 (CrPC) — Section 29B, 562Penal Code, 1860 (IPC) — Section 427
High Courts09 Feb 1934Dismissed
Gurpadappa Dodappa Hasibi Vs Karveerappa Kulkarni
Bombay High Court · AIR 1934 Bom 241 : (1934) 36 BOMLR 523
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, 51
High Courts02 Feb 1934Dismissed
Kamta Singh Vs Chaturbhuj Singh
Bombay High Court · (1934) 36 BOMLR 547
Transfer of Property Act, 1882 — Section 59
High Courts01 Feb 1934Dismissed
Emperor Vs Bastiao Andradez
Bombay High Court · AIR 1934 Bom 213 : (1934) 36 BOMLR 430
Bombay Municipal Boroughs Act, 1925 — Section 123, 149, 193
High Courts31 Jan 1934Dismissed
Emperor Vs Bhagchand Jasraj Marwadi
Bombay High Court · AIR 1934 Bom 200 : (1934) 36 BOMLR 379 : (1934) ILR (Bom) 498
Penal Code, 1860 (IPC) — Section 372, 373
High Courts24 Jan 1934
Virappa Andandaneppa Manvi Vs Mahadevappa Basappa Katti
Bombay High Court · AIR 1934 Bom 356 : (1934) 36 BOMLR 807 : 153 Ind. Cas. 352
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 107
High Courts24 Jan 1934
Emperor Vs Babu Pandurang Mhaske
Bombay High Court · (1934) 36 BOMLR 382 : (1934) ILR (Bom) 392
Penal Code, 1860 (IPC) — Section 342, 376
High Courts22 Jan 1934Allowed
Lallubhai Rupchand Vs Mohanlal Sakarchand
Bombay High Court · AIR 1935 Bom 16 : (1934) 36 BOMLR 1041 : 155 Ind. Cas. 564
Specific Relief Act, 1877 — Section 25Transfer of Property Act, 1882 — Section 55
High Courts18 Jan 1934Allowed
Emperor Vs C.S. Modi
Bombay High Court · (1934) 36 BOMLR 369
Bombay Tramways Act, 1874 — Section 24
High Courts16 Jan 1934Allowed
The Secretary of State for India Vs The Rameshvaram Devasthanam
Bombay High Court · (1934) 36 BOMLR 539
Civil Procedure Code, 1908 (CPC) — Section 100