High Courts03 Oct 1930
The Commissioner of Income Tax Vs Elis C. Reid
Bombay High Court · (1931) 33 BOMLR 388 : (1931) ILR (Bom) 312
Civil Procedure Code, 1908 (CPC) — Section 146Income Tax Act, 1922 — Section 23(4)
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,403 of 3,651
High Courts30 Sept 1930Dismissed
The Official Assignee of Bombay Vs K.R.P. Shroff and Others
Bombay High Court · (1931) ILR (Bom) 623
High Courts29 Sept 1930
Bai Basantibai Vs Municipal Commissioner of Bombay
Bombay High Court · AIR 1931 Bom 173
Specific Relief Act, 1877 — Section 45
High Courts29 Sept 1930
Emperor Vs Sakinabai Budruddin Lukmani
Bombay High Court · (1930) 32 BOMLR 1506 : (1931) ILR (Bom) 220 : 129 Ind. Cas. 346
Prevention of Intimidation Ordinance, 1930 — Section 3, 4
High Courts26 Sept 1930
Narsidas Nathubhai Vohra Vs Manharsing Agarsing Thakor
Bombay High Court · (1931) 33 BOMLR 370
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151
High Courts25 Sept 1930
Ramdas Khatau and Co. Vs Atlas Mills Co. Ltd.
Bombay High Court · AIR 1931 Bom 151 : (1931) ILR (Bom) 659
Specific Relief Act, 1877 — Section 42
High Courts24 Sept 1930Dismissed
Balling Vithaling Sakharpekar Vs Shri Devasthan Fund
Bombay High Court · (1931) 33 BOMLR 378
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts24 Sept 1930
Maruti Babaji Vadekar Vs Ramchandra Balvant Punekar
Bombay High Court · (1931) 33 BOMLR 396
Civil Procedure Code, 1882 — Section 266Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts22 Sept 1930Allowed
Ismail Essak Chand Nagori Vs Abdulla Haji Cassum
Bombay High Court · (1930) 32 BOMLR 1660 : (1931) ILR (Bom) 525 : 129 Ind. Cas. 748
City of Bombay Municipal Council Act, 1988 — Section 147
High Courts16 Sept 1930Dismissed
In Re: Industrial Bank of Western India, Ld.; In Re: Manchand Walchand and Company
Bombay High Court · (1930) 32 BOMLR 1656 : 129 Ind. Cas. 890
Contract Act, 1872 — Section 63
High Courts16 Sept 1930
The Secretary of State for India Vs Husenabu Daudbhai
Bombay High Court · (1931) 33 BOMLR 361 : 136 Ind. Cas. 189
Bombay Revenue Jurisdiction Act, 1876 — Section 11
High Courts16 Sept 1930
In Re: Hanifabai
Bombay High Court · (1930) 32 BOMLR 1499
Criminal Procedure Code, 1898 (CrPC) — Section 355, 488(6)
High Courts12 Sept 1930
In Re: Manji Jetha Lakhani
Bombay High Court · (1932) 34 BOMLR 606
Succession Act, 1925 — Section 233
High Courts12 Sept 1930Dismissed
Lakshman Balvant Khisti Vs Vasudev Mohoniraj Pande
Bombay High Court · (1931) 33 BOMLR 356
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 41
High Courts12 Sept 1930
Lakshman Balwant Khisti Vs Vasudeo Mohoniraj Pande
Bombay High Court · AIR 1931 Bom 227
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 41
High Courts12 Sept 1930Allowed
Shivji Poonja Kothari Vs Ramjimal Babulal
Bombay High Court · (1930) 32 BOMLR 1650 : (1931) ILR (Bom) 452 : 129 Ind. Cas. 886
Arbitration Act, 1940 — Section 12
High Courts11 Sept 1930
Tukaram Krishna Patil Vs Dinkar Bisbat Mahadu
Bombay High Court · 131 Ind. Cas. 883
High Courts11 Sept 1930
Tukaram Krishna Patil Vs Dinkar Nisbat Mahadu
Bombay High Court · (1931) 33 BOMLR 289
High Courts09 Sept 1930
Shidramappa Mutappa Biradar Vs Mallappa Ramchandrappa Biradar
Bombay High Court · (1931) 33 BOMLR 278 : (1931) ILR (Bom) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts09 Sept 1930Allowed
Sadashiv Govind Akolker Vs Soondardas Narandas
Bombay High Court · (1930) 32 BOMLR 1647
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5