High Courts28 Feb 1933Allowed
Mahant Garuddas Vs Mahant Laldas
Bombay High Court · (1933) 35 BOMLR 595
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,378 of 3,651
High Courts27 Feb 1933
COMMISSIONER OF INCOME TAX, BOMBAY Vs NATIONAL MUTUAL LIFE ASSOCIATION OF AUSTRALASIA.
Bombay High Court · (1933) ILR (Bom) 519 : (1933) 1 ITR 350
Finance Act, 1920 — Section 52
High Courts24 Feb 1933Allowed
Mahadeo Baburao Halbe Vs Anandrao Shankarrao Deshmukh
Bombay High Court · AIR 1933 Bom 367 : (1933) 35 BOMLR 795 : (1933) ILR (Bom) 513
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts23 Feb 1933Dismissed
Balkrishnadas Venkatidas Shetaji Vs Malakajappa Irappa Jolad
Bombay High Court · AIR 1933 Bom 369 : (1933) 35 BOMLR 761
Civil Procedure Code, 1908 (CPC) — Section 68
High Courts23 Feb 1933Dismissed
Chaturbhuj Piramal Vs Chunilal Oomkarmal
Bombay High Court · (1933) 35 BOMLR 799
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 38 Rule 5
High Courts20 Feb 1933
Ram Raghubir Lal Vs The United Refineries (Burma) Ltd.
Bombay High Court · (1933) 35 BOMLR 753
Limitation Act, 1963 — Article 116Transfer of Property Act, 1882 — Section 100
High Courts16 Feb 1933Allowed
Sakharam Narayanbhat Karande Vs Shrimant Poornanand Saraswati Swami
Bombay High Court · AIR 1933 Bom 377 : (1933) 35 BOMLR 625
High Courts15 Feb 1933
The Assistant Development Officer Vs Tayaballi Allibhoy Bohori
Bombay High Court · AIR 1933 Bom 361 : (1933) 35 BOMLR 763
Land Acquisition Act, 1894 — Section 24
High Courts14 Feb 1933
Dahyabhai Nathabhai Vs Tanganio Machhi
Bombay High Court · AIR 1933 Bom 233 : (1933) 35 BOMLR 484
Criminal Procedure Code, 1898 (CrPC) — Section 250, 438
High Courts10 Feb 1933Allowed
Panaji Girdharlal Vs Ratanchand Hajarimal Marwadi
Bombay High Court · AIR 1933 Bom 364 : (1933) 35 BOMLR 620 : (1933) ILR (Bom) 468
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts08 Feb 1933
Chhotalal Natharam Pandya Vs Bai Jayagavri
Bombay High Court · AIR 1933 Bom 347 : (1933) 35 BOMLR 606
Invalidation of Hindu Ceremonial Emoluments Act, — Section 4
High Courts08 Feb 1933Allowed
Venubai Guracharya Savadatti Vs Damodar Vyasrao Sondur
Bombay High Court · AIR 1933 Bom 396 : (1933) 35 BOMLR 609 : (1933) ILR (Bom) 641
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 47(3)
High Courts03 Feb 1933
Pauline D''souza Vs Cassamalli Jairajbhoy
Bombay High Court · AIR 1933 Bom 465 : (1933) 35 BOMLR 1007 : (1934) ILR (Bom) 189 : 147 Ind. Cas. 354
Contract Act, 1872 — Section 180
High Courts02 Feb 1933Dismissed
Lingangouda Gurangouda Hiregaudar Vs Sangangouda Bapugouda Hiregaudar
Bombay High Court · AIR 1933 Bom 386 : (1933) 35 BOMLR 779 : 145 Ind. Cas. 780
Limitation Act, 1963 — Article 121
High Courts02 Feb 1933Allowed
Gummidelli Anantapadmanabhaswami Vs The Official Receiver of Secunderabad
Bombay High Court · (1933) 35 BOMLR 747
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts01 Feb 1933
Keshavlal Sakhidas Sanghani Vs Amarchand Somchand
Bombay High Court · AIR 1933 Bom 398 : (1933) 35 BOMLR 630 : (1933) ILR (Bom) 456
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 12Specific Relief Act, 1877 — Section 39
High Courts01 Feb 1933Dismissed
Secretary of State for India Vs Bai Somi
Bombay High Court · (1933) 35 BOMLR 615 : (1933) ILR (Bom) 507
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 60(1)(n)
High Courts30 Jan 1933Dismissed
R.S. Rochi Ram Vs Faizullah Khan
Bombay High Court · (1933) 35 BOMLR 745
High Courts27 Jan 1933
Maneckchand Ramchand and Others Vs Ganeshlal Goverdhan
Bombay High Court · 145 Ind. Cas. 582
Dekkhan Agriculturists Relief Act, 1879 — Section 22Transfer of Property Act, 1882 — Section 100