High Courts11 Oct 1933Dismissed
Rustomji Ardeshir Cooper Vs Byramji Bomanji Talati
Bombay High Court · AIR 1934 Bom 84 : (1934) 36 BOMLR 79
Presidency Towns Insolvency Act, 1909 — Section 17
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,374 of 3,651
High Courts10 Oct 1933
Emperor Vs Joquim Alphonso
Bombay High Court · (1934) ILR (Bom) 152
Criminal Procedure Code, 1898 (CrPC) — Section 517, 651A, 94, 96Penal Code, 1860 (IPC) — Section 380, 420, 467, 471
High Courts06 Oct 1933
Bhaiji Manor Vs Emperor
Bombay High Court · (1934) ILR (Bom) 97 : 148 Ind. Cas. 268
Criminal Procedure Code, 1898 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 302
High Courts06 Oct 1933
Emperor Vs Bhaiji Manor
Bombay High Court · AIR 1934 Bom 41 : (1933) 35 BOMLR 1177
Criminal Procedure Code, 1898 (CrPC) — Section 188
High Courts03 Oct 1933
Kaluram Bholaram Vs Chimniram Motilal
Bombay High Court · AIR 1934 Bom 86 : (1934) 36 BOMLR 68 : 150 Ind. Cas. 467
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 216
High Courts26 Sept 1933Allowed
Emperor Vs Nanubhai Maneklal
Bombay High Court · AIR 1934 Bom 43 : (1933) 35 BOMLR 1167 : (1934) ILR (Bom) 137 : 147 Ind. Cas. 1154
Factories Act, 1948 — Section 26, 41(a)
High Courts19 Sept 1933Dismissed
The Indian Co-operative Navigation and Trading Co. Limited Vs Padamsey Premji
Bombay High Court · AIR 1934 Bom 97 : (1934) 36 BOMLR 32 : 150 Ind. Cas. 645
Limitation Act, 1908 — Article 112
High Courts15 Sept 1933
TATA HYDRO-ELECTRIC AGENCY LTD. Vs COMMISSIONER OF Income Tax, BOMBAY.
Bombay High Court · AIR 1934 Bom 62 : (1934) ILR (Bom) 361 : 150 Ind. Cas. 52 : (1934) 2 ITR 103
Income Tax Act, 1918 — Section 51Specific Relief Act, 1877 — Section 45
High Courts15 Sept 1933Dismissed
Tata Hydro Electric Agency Limited Vs The Commissioner of Income Tax
Bombay High Court · (1934) 36 BOMLR 23
Income Tax Act, 1922 — Section 66Specific Relief Act, 1877 — Section 45
High Courts13 Sept 1933Allowed
Shree Meenakshi Mills Ltd. Vs Langley and Co.
Bombay High Court · AIR 1934 Bom 107 : (1934) 36 BOMLR 28 : (1934) ILR (Bom) 288 : 150 Ind. Cas. 49
High Courts11 Sept 1933
Emperor Vs Sher Alam Khan Sahib
Bombay High Court · AIR 1933 Bom 494 : (1933) 35 BOMLR 1062 : 147 Ind. Cas. 879
Criminal Procedure Code, 1898 (CrPC) — Section 215Penal Code, 1860 (IPC) — Section 477
High Courts11 Sept 1933Dismissed
Bhagirthibai Patloo Chavan Vs Appa Dada Shinde
Bombay High Court · AIR 1934 Bom 110 : (1934) 36 BOMLR 185 : (1934) ILR (Bom) 280
Limitation Act, 1908 — Article 119, 141Specific Relief Act, 1877 — Section 42
High Courts08 Sept 1933Dismissed
Vishvanath Gangadhar Deshpande Vs Keshavbhat Govindbhat Kamat
Bombay High Court · AIR 1934 Bom 119 : (1934) 36 BOMLR 181 : (1934) ILR (Bom) 273
Bombay Hereditary Offices Act, 1874 — Section 5
High Courts05 Sept 1933
Durgadas Radhakisan and Others Vs Emperor
Bombay High Court · AIR 1934 Bom 48 : 148 Ind. Cas. 271
Criminal Procedure Code, 1898 (CrPC) — Section 253, 491Penal Code, 1860 (IPC) — Section 420
High Courts05 Sept 1933
Emperor Vs Durgadas Radhakisan
Bombay High Court · (1933) 35 BOMLR 1181
Penal Code, 1860 (IPC) — Section 420Criminal Procedure Code, 1898 (CrPC) — Section 253
High Courts04 Sept 1933Dismissed
Jessie Grant Khambatta Vs Mancherji Cursetji Khambatta
Bombay High Court · AIR 1934 Bom 93 : (1934) 36 BOMLR 11
Specific Relief Act, 1877 — Section 43
High Courts31 Aug 1933
Emperor Vs Keshav Vasudev Kortikar
Bombay High Court · (1933) 35 BOMLR 1072 : 147 Ind. Cas. 1010
Criminal Procedure Code, 1898 (CrPC) — Section 497Penal Code, 1860 (IPC) — Section 409
High Courts31 Aug 1933Dismissed
Govindlal Maneklal Sheth Vs The Manekchowk Spinning and Weaving Mills Company
Bombay High Court · AIR 1934 Bom 140 : (1934) 36 BOMLR 174
Limitation Act, 1908 — Article 113Registration Act, 1908 — Section 17(1)(d)
High Courts31 Aug 1933
Louis Philip Dias Vs Mahadev Barik Raut
Bombay High Court · AIR 1933 Bom 485 : (1933) 35 BOMLR 1054 : (1934) ILR (Bom) 49 : 147 Ind. Cas. 230
Criminal Procedure Code, 1898 (CrPC) — Section 435
High Courts30 Aug 1933
Fazaially Jivajl Raja Vs Khimji Poonji and Co.
Bombay High Court · 155 Ind. Cas. 801
Arbitration Act, 1940 — Section 15