High Courts29 Oct 1929Dismissed
Mir Safdar Ali Vs Mirza Maksudali Beg.
Bombay High Court · (1930) 32 BOMLR 484
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,414 of 3,651
High Courts28 Oct 1929Dismissed
Ma Yait Vs The Official Assignee
Bombay High Court · (1930) 32 BOMLR 125
Transfer of Property Act, 1882 — Section 6(a), 6(e)
High Courts24 Oct 1929Allowed
The National Bank of Upper India, Limited Vs Bansidhar
Bombay High Court · (1930) 32 BOMLR 136
Evidence Act, 1872 — Section 92Limitation Act, 1908 — Section 20Negotiable Instruments Act, 1881 (NI) — Section 28
High Courts21 Oct 1929Dismissed
Sri Rajah Nallaparaju Mirja Atchutharamaraju Garu Vs Kruttiventi Pebrraju Garu
Bombay High Court · (1930) 32 BOMLR 481
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Oct 1929Dismissed
Gandabhai Gulabchand Vs Balkrishna Vaman
Bombay High Court · AIR 1930 Bom 217 : (1930) 32 BOMLR 294
Provincial Insolvency Act, 1920 — Section 54
High Courts14 Oct 1929
The Bhagirath Spinning and Weaving and C. Co. Ltd. Vs Balaji Bhavani Powar
Bombay High Court · AIR 1930 Bom 267 : (1930) 32 BOMLR 87 : (1930) ILR (Bom) 178
High Courts09 Oct 1929
Silvester Vaz Vs Louis Dias
Bombay High Court · AIR 1930 Bom 120 : 125 Ind. Cas. 434
Criminal Procedure Code, 1898 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 95
High Courts04 Oct 1929Dismissed
Emperor Vs Sana Mathur
Bombay High Court · AIR 1930 Bom 155 : (1930) 32 BOMLR 98 : (1930) ILR (Bom) 171
Criminal Procedure Code, 1898 (CrPC) — Section 184, 188Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 379, 411
High Courts02 Oct 1929
In Re: Mahomedalli Mithabhai
Bombay High Court · (1929) 31 BOMLR 1366
Criminal Procedure Code, 1898 (CrPC) — Section 488Provincial Insolvency Act, 1920 — Section 44(1)(d)
High Courts19 Sept 1929Dismissed
Lakshmansa Babasa Chowdhary Vs Lakshmansa Baloosa Powar
Bombay High Court · AIR 1930 Bom 150 : (1930) 32 BOMLR 56 : (1930) ILR (Bom) 285
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2
High Courts18 Sept 1929Dismissed
Dinanath Damodar Kale Vs Malvi, Mody, Ranchhoddas and Co.
Bombay High Court · AIR 1930 Bom 213 : (1930) 32 BOMLR 272
Contract Act, 1872 — Section 73, 74
High Courts11 Sept 1929Dismissed
Damodar Bechar Vs Mohan Javer
Bombay High Court · AIR 1930 Bom 121 : (1929) 31 BOMLR 1422
High Courts10 Sept 1929Allowed
Dunichand Bishandas Vs Comptoir National D''escompte D''paris
Bombay High Court · AIR 1930 Bom 187 : (1930) 32 BOMLR 58
Limitation Act, 1908 — Section 14, 19
High Courts10 Sept 1929Allowed
Marittima Italiana Steamship Company Vs Burjor Framroze Rustomji Joshi
Bombay High Court · AIR 1930 Bom 185 : (1930) 32 BOMLR 43 : (1930) ILR (Bom) 278
Arbitration Act, 1940 — Section 19Contract Act, 1872 — Section 28
High Courts05 Sept 1929Dismissed
Ravishankar Chhaganlal Vs The Dohad Municipality
Bombay High Court · (1929) 31 BOMLR 1295
Bombay District Municipal Act, 1901 — Section 106(3)
High Courts04 Sept 1929Allowed
Ragho Ravji Bharde Vs Gopal Janardan
Bombay High Court · (1929) 31 BOMLR 1415 : (1930) ILR (Bom) 162
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Aug 1929
Manilal Lallubhai Vs Chandulal Tribhovandas
Bombay High Court · AIR 1930 Bom 430 : (1930) 32 BOMLR 424
Contract Act, 1872 — Section 72
High Courts22 Aug 1929Allowed
Gopalrao Krishnarao Sarnobat Vs Hari Lakshman Patil
Bombay High Court · AIR 1930 Bom 65 : (1929) 31 BOMLR 1291 : 122 Ind. Cas. 856
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12
High Courts13 Aug 1929
Jodha Bijal Vs Maganlal Chhaganlal Desai
Bombay High Court · AIR 1930 Bom 80 : (1929) 31 BOMLR 1307
Provincial Small Cause Courts Act, 1887 — Section 16
High Courts13 Aug 1929Dismissed
Nathuram Hiraram Thakur Vs The Secretary of State for India
Bombay High Court · AIR 1930 Bom 497 : (1930) 32 BOMLR 907