High Courts05 Dec 1930
Dattatraya Govind Shaligram Vs Gopal Sakharam Pandhare
Bombay High Court · (1931) 33 BOMLR 624
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,401 of 3,651
High Courts05 Dec 1930
Rangildas Vithaldas Vs Burjorji D. Lowji
Bombay High Court · 138 Ind. Cas. 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts05 Dec 1930
Bhaichand Saganchand Gujar Vs Krishnaji Vithal Malge
Bombay High Court · (1931) 33 BOMLR 611
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Dec 1930
Apparao Baburao Shinde Vs Vithal Govind Padhye
Bombay High Court · (1931) 33 BOMLR 608
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 41 Rule 20
High Courts03 Dec 1930
Raichand Dhanji Vs Jivraj Bhavanji
Bombay High Court · (1931) 33 BOMLR 1372 : (1932) ILR (Bom) 65
Succession Act, 1925 — Section 213
High Courts02 Dec 1930Dismissed
In Re: Damodar Bapuji Padval
Bombay High Court · (1931) 33 BOMLR 311
Criminal Procedure Code, 1898 (CrPC) — Section 526Penal Code, 1860 (IPC) — Section 420
High Courts02 Dec 1930
Emperor Vs Jamshedji Naserwanji Modi
Bombay High Court · (1931) 33 BOMLR 309 : (1931) ILR (Bom) 366
Factories Act, 1911 — Section 41(a), 42
High Courts02 Dec 1930
Prafulia Ranjan Das Vs The Chief Justice and the Judges of the High Court
Bombay High Court · (1931) 33 BOMLR 409
Bar Councils Act, 1926 — Section 8(2)(a)
High Courts01 Dec 1930Allowed
Shidlingava Sadeppa Pelarad Vs Rajava Tanesaheb Jayalgar
Bombay High Court · (1931) 33 BOMLR 603
Dekkhan Agriculturists Relief Act, 1879 — Section 15(b)
High Courts28 Nov 1930
Ramchandra Balwant Tilak Vs Narasinha Chintaman Kelkar
Bombay High Court · (1931) 33 BOMLR 590
Transfer of Property Act, 1882 — Section 105
High Courts27 Nov 1930Allowed
Janardan Narayan Dhapre Vs Lakshman Mahadev Deshpande
Bombay High Court · (1931) 33 BOMLR 551
Bombay Land Revenue Code, 1879 — Section 83
High Courts27 Nov 1930
Emperor Vs Issuf Mahomed
Bombay High Court · (1931) 33 BOMLR 305 : (1931) ILR (Bom) 435
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 114
High Courts26 Nov 1930
Shripad Ramchandra Jog and Others Vs Emperor
Bombay High Court · AIR 1931 Bom 129 : (1931) ILR (Bom) 484
Criminal Law (Amendment) Act — Section 16Evidence Act, 1872 — Section 106, 108, 114
High Courts25 Nov 1930Allowed
Bullappa Bhimappa Kyasakhiyayar Vs Tippangowda Basangowda
Bombay High Court · (1931) 33 BOMLR 517
Mamlatdars Court Act, 1906 — Section 5
High Courts25 Nov 1930
Mahomed Haji Hamed Vs Jute and Gunny Brokers Ltd.
Bombay High Court · AIR 1932 Bom 42 : (1931) 33 BOMLR 1364
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts25 Nov 1930Dismissed
Shidappa Laxmanna Agasar Vs Gurusangaya Akhandaya Hiremath
Bombay High Court · (1931) 33 BOMLR 537 : (1931) ILR (Bom) 473
Civil Procedure Code, 1908 (CPC) — Section 63, 73
High Courts24 Nov 1930Dismissed
Shridhar Ramchandra Marathe Vs Lakshman Vinayak Bhave
Bombay High Court · (1931) 33 BOMLR 514
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 38 Rule 5
High Courts21 Nov 1930
Balkrishna Anant Hirlelcar Vs Emperor
Bombay High Court · AIR 1931 Bom 132 : (1931) ILR (Bom) 356
Evidence Act, 1872 — Section 114