High Courts05 Aug 1932Dismissed
Sharanbasappa Tippanna Vs Rachappa Basappa Shettar
Bombay High Court · AIR 1933 Bom 101 : (1933) 35 BOMLR 68
Contract Act, 1872 — Section 251Negotiable Instruments Act, 1881 (NI) — Section 27
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 3,384 of 3,651
High Courts05 Aug 1932
Yesubai Vs Parasram Daji
Bombay High Court · AIR 1933 Bom 21 : (1932) 34 BOMLR 1449
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts04 Aug 1932
Pandurang Shamrao Laud Vs Dwarkadas Kalliandas
Bombay High Court · AIR 1933 Bom 342 : (1933) 35 BOMLR 700
Succession Act, 1935 — Section 247
High Courts04 Aug 1932
Emperor Vs Allisab Rajesab
Bombay High Court · (1932) 34 BOMLR 1453
Evidence Act, 1872 — Section 133
High Courts03 Aug 1932
Emperor Vs Vallibhai Ibrahim
Bombay High Court · (1932) 34 BOMLR 1447
Bombay Prevention of Gambling Act, 1887 — Section 6
High Courts02 Aug 1932Dismissed
The District Local Board of Poona Vs Vishnu Raghoba Waderkar
Bombay High Court · AIR 1933 Bom 164 : (1933) 35 BOMLR 55 : (1933) ILR (Bom) 67
Bombay Local Boards Act, 1923 — Section 136
High Courts02 Aug 1932
Venkatesh Krishna Khasbag Vs Bhujaballi Annappa Gargatti
Bombay High Court · AIR 1933 Bom 97 : (1933) 35 BOMLR 60 : (1933) ILR (Bom) 194
Transfer of Property Act, 1882 — Section 105, 91(a)
High Courts02 Aug 1932
Nathmal Motiram Marwadi Vs Nilkanth Vishnu Kavishwar
Bombay High Court · AIR 1933 Bom 25 : (1932) 34 BOMLR 1519
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 75
High Courts01 Aug 1932
Ramgopal Keshavdas Vs The Secretary of State for India in Council
Bombay High Court · AIR 1933 Bom 106 : (1933) 35 BOMLR 105 : (1933) ILR (Bom) 589
High Courts01 Aug 1932
Sir Dhunjibhoy Bomanji, Kt. Vs Gunpa Khandu Koli
Bombay High Court · AIR 1933 Bom 338 : (1933) 35 BOMLR 694 : (1933) ILR (Bom) 699
Workmens Compensation Act, 1923 — Section 12
High Courts31 Jul 1932
The Official Assignee of Bombay Vs Chimniram Motilal and Sir Hukumchand Sarupchand
Bombay High Court · (1932) 34 BOMLR 1615
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14
High Courts30 Jul 1932Dismissed
Bhagirathibai Bhalchandra Narayan Vs Dwarkabai Shankar Baji
Bombay High Court · AIR 1933 Bom 135 : (1933) 35 BOMLR 44
High Courts28 Jul 1932Dismissed
Hansraj Gupta Vs N.P. Asthana
Bombay High Court · (1933) 35 BOMLR 312
Companies Act, 1913 — Section 156
High Courts28 Jul 1932
Yusuf Ismailbhoy Lalji Vs Abdullabhoy Lalji
Bombay High Court · (1933) 35 BOMLR 1158
High Courts28 Jul 1932Dismissed
The Guntur Cotton, Jute and Paper Mills Company, Limited Vs Pydah Venkatachalapati
Bombay High Court · (1933) 35 BOMLR 107
Contract Act, 1872 — Section 220
High Courts26 Jul 1932Dismissed
Benoy Krishna Das Vs Salsiccioni
Bombay High Court · (1933) 35 BOMLR 6
Transfer of Property Act, 1882 — Section 106, 110
High Courts25 Jul 1932Dismissed
Ramchandra Khaserao Thorat Vs Ganesh Balvant Tagare
Bombay High Court · AIR 1933 Bom 114 : (1933) 35 BOMLR 48 : (1933) ILR (Bom) 134
Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 95
High Courts22 Jul 1932
In Re: Pandurao Bhailal Desai
Bombay High Court · AIR 1932 Bom 686 : (1932) 34 BOMLR 1445
Criminal Procedure Code, 1898 (CrPC) — Section 548
High Courts21 Jul 1932
Emperor Vs Ramchandra Ganesh Khadkikar
Bombay High Court · (1932) 34 BOMLR 1676