High Courts05 Dec 1933Dismissed
Madho Ram Vs The Secretary of State for India
Bombay High Court · (1934) 36 BOMLR 246
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,373 of 3,651
High Courts30 Nov 1933Dismissed
Dhanbai Burjorji Cooper Vs Bablibai Shapurji Sorabji
Bombay High Court · AIR 1934 Bom 168 : (1934) 36 BOMLR 272 : 152 Ind. Cas. 264
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4Letters Patent Act, 1865 — Clause 15
High Courts29 Nov 1933
Emperor Vs Hasam Ajam Bhakara
Bombay High Court · AIR 1934 Bom 185 : (1934) 36 BOMLR 221
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts29 Nov 1933
Hasam Ajam Bhakara Vs Emperor
Bombay High Court · 148 Ind. Cas. 1011
Criminal Procedure Code, 1898 (CrPC) — Section 195, 230
High Courts27 Nov 1933
Said Maher Husein Vs Haji Alimahomed Jalaludin
Bombay High Court · 152 Ind. Cas. 50
Criminal Procedure Code, 1898 (CrPC) — Section 92, 93
High Courts24 Nov 1933Dismissed
Moulvi Khalilur Rahman Khan Vs The Collector of Etah
Bombay High Court · (1934) 36 BOMLR 237
Limitation Act, 1908 — Article 182(5)
High Courts21 Nov 1933Dismissed
In re: Tippanna Koutya Mannavaddar
Bombay High Court · AIR 1934 Bom 157 : (1934) 36 BOMLR 212 : (1934) ILR (Bom) 298
Criminal Procedure Code, 1898 (CrPC) — Section 263, 264, 355
High Courts21 Nov 1933Dismissed
Lim Charlie Vs The Official Receiver
Bombay High Court · (1934) 36 BOMLR 235
Transfer of Property Act, 1882 — Section 123
High Courts21 Nov 1933Dismissed
Manjulabai Kashinath Mantri Vs Pandurang Jayaram Mantri
Bombay High Court · AIR 1934 Bom 215 : (1934) 36 BOMLR 443 : 153 Ind. Cas. 181
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts16 Nov 1933
Babamiya Dawoodmiya Masankatti Vs Abdul Karim Mahamadmiya Mulla
Bombay High Court · 153 Ind. Cas. 176
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts16 Nov 1933Dismissed
Rajani Kanta Pal Vs Sajani Sundari Dassya
Bombay High Court · (1934) 36 BOMLR 230
High Courts15 Nov 1933Allowed
Emperor Vs Onkardas Kishoredas Wani
Bombay High Court · (1934) 36 BOMLR 217
Bombay District Municipal Act, 1901 — Section 91A(i), 92
High Courts15 Nov 1933
Onkardas Kishoredas Wani Vs Emperor
Bombay High Court · AIR 1934 Bom 154 : 148 Ind. Cas. 1008
Bombay District Municipal Act, 1901 — Section 91A, 96(5)
High Courts08 Nov 1933Dismissed
Ramgopal Chunilal Vs Ramsarup Baldevdas
Bombay High Court · AIR 1934 Bom 91 : (1934) 36 BOMLR 84
Limitation Act, 1908 — Section 3
High Courts03 Nov 1933Allowed
Datto Shivram Gosavi Vs BaBa Saheb Malhar Deshpande
Bombay High Court · AIR 1934 Bom 194 : (1934) 36 BOMLR 359 : (1934) ILR (Bom) 419 : 150 Ind. Cas. 555
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49
High Courts30 Oct 1933Dismissed
Abdul Majid Khan Vs Sarasvatibai
Bombay High Court · (1934) 36 BOMLR 225
High Courts17 Oct 1933
In Re: Jamnabai Meghji
Bombay High Court · AIR 1934 Bom 130 : (1934) 36 BOMLR 105 : 150 Ind. Cas. 858
Criminal Procedure Code, 1898 (CrPC) — Section 247, 259
High Courts16 Oct 1933Allowed
Harry Pope Vs Official Assignee, Rangoon
Bombay High Court · (1934) 36 BOMLR 137
Presidency Towns Insolvency Act, 1909 — Section 55, 56
High Courts13 Oct 1933
Dhansukhlal C. Mehta Vs Navnitlal Chunilal
Bombay High Court · AIR 1934 Bom 398 : (1934) 36 BOMLR 831 : 152 Ind. Cas. 1068