High Courts09 Dec 1932
Bharmal Tilokchand Vs Bai Vishnabai
Bombay High Court · AIR 1933 Bom 200 : (1933) 35 BOMLR 365
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,381 of 3,651
High Courts07 Dec 1932Dismissed
Narayan Rayaji Kulkarni Vs Rango Ramchandra Kulkarni
Bombay High Court · AIR 1933 Bom 183 : (1933) 35 BOMLR 280
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Dec 1932Allowed
Halemabi Vs Ardeshir B. Cursetji
Bombay High Court · AIR 1933 Bom 197 : (1933) 35 BOMLR 293
Workmens Compensation Act, 1923 — Section 10
High Courts06 Dec 1932Dismissed
Emperor Vs Tukaram Khandu Koli
Bombay High Court · (1933) 35 BOMLR 234 : (1933) ILR (Bom) 336
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 80
High Courts02 Dec 1932
Emperor Vs Mahomed Yusuf
Bombay High Court · (1933) 35 BOMLR 1020
Evidence Act, 1872 — Section 33
High Courts02 Dec 1932
Charles S. Brown Vs Albert Donough Hanson
Bombay High Court · AIR 1933 Bom 185 : (1933) 35 BOMLR 360
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 115, 60(1)(i)
High Courts30 Nov 1932Allowed
Emperor Vs Ahmed Hasham
Bombay High Court · (1933) 35 BOMLR 240 : (1933) ILR (Bom) 329
Penal Code, 1860 (IPC) — Section 109, 153
High Courts30 Nov 1932Dismissed
Sabava Yellappa Vs Yamanappa Sabu
Bombay High Court · AIR 1933 Bom 209 : (1933) 35 BOMLR 345
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 6(h)
High Courts29 Nov 1932
Narayandas Sunderlal Rathi Vs Tejmal Mohanlal
Bombay High Court · (1933) 35 BOMLR 1162
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146
High Courts29 Nov 1932
Narayan Das Sunderlal Rathi Vs Tejmal Mohanlal and Others
Bombay High Court · (1934) ILR (Bom) 226 : 147 Ind. Cas. 1119
Civil Procedure Code, 1882 — Section 232Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts22 Nov 1932
Currimbhoy and Company Vs L.A. Creet
Bombay High Court · (1933) 35 BOMLR 223
Evidence Act, 1872 — Section 116
High Courts22 Nov 1932
Premchand Vadilal Vs Mithabhoy and Co.
Bombay High Court · AIR 1933 Bom 202 : (1933) 35 BOMLR 287
Arbitration Act, 1899 — Section 19Presidency Small Cause Courts Act, 1882 — Section 38
High Courts21 Nov 1932Allowed
Sundrabai Sitaram Narangikar Vs Manohar Dhondu Khandalgaonkar
Bombay High Court · AIR 1933 Bom 262 : (1933) 35 BOMLR 404
Bombay District Police Act, 1890 — Section 33Contract Act, 1872 — Section 23
High Courts18 Nov 1932Dismissed
Shidramappa Nilappa Ujalambe Vs Neelavabai Chanbasappa
Bombay High Court · AIR 1933 Bom 272 : (1933) 35 BOMLR 397 : (1933) ILR (Bom) 377
Hindu Law of Inheritance (Amendment) Act, 1929 — Section 2
High Courts18 Nov 1932Dismissed
Shyam Narain Singh Vs Suraj Narain Pandey
Bombay High Court · (1933) 35 BOMLR 301
High Courts18 Nov 1932
Emperor Vs Gulabchand Hirachand Doshi
Bombay High Court · (1933) 35 BOMLR 185
Emergency Powers Ordinance, 1932 — Section 4, 57
High Courts16 Nov 1932
Emperor Vs Dagadu Kondaji
Bombay High Court · AIR 1933 Bom 144 : (1933) 35 BOMLR 183
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts11 Nov 1932
Shamji Rakhama Patil Vs Mahadev Sadashiv Patil
Bombay High Court · AIR 1933 Bom 191 : (1933) 35 BOMLR 282 : (1933) ILR (Bom) 319 : 147 Ind. Cas. 1233
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Contract Act, 1872 — Section 43Co-operative Societies Act, 1912 — Section 42
High Courts08 Nov 1932Allowed
Umakant Balkrishna Vs Martand Keshav
Bombay High Court · AIR 1933 Bom 245 : (1933) 35 BOMLR 388 : 145 Ind. Cas. 164
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 63Limitation Act, 1908 — Section 7