High Courts01 Aug 1929Allowed
Gotiram Nana Nevade Vs Kesarbai Kevalchand
Bombay High Court · AIR 1930 Bom 47 : (1929) 31 BOMLR 1276
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,415 of 3,651
High Courts31 Jul 1929
Basappa Gurubasappa Kittur Vs Tayawa Virupaxappa
Bombay High Court · AIR 1930 Bom 79 : (1929) 31 BOMLR 1266 : (1930) ILR (Bom) 30
Dekkhan Agriculturists Relief Act, 1879 — Section 10AEvidence Act, 1872 — Section 91
High Courts31 Jul 1929
Parsu Dhondi Vs The Trustees of the Port of Bombay
Bombay High Court · (1929) 31 BOMLR 1304 : (1930) ILR (Bom) 114
High Courts29 Jul 1929
Lallubhai Brijmohan Vs Jamnadas Harakhji Sanghavi
Bombay High Court · AIR 1930 Bom 462 : (1930) 32 BOMLR 193 : (1930) ILR (Bom) 408
Arbitration Act, 1899 — Section 12
High Courts29 Jul 1929Dismissed
Bijai Saran Sahi Vs Rudra Bageshwari Prasad Bahadur Sahi
Bombay High Court · (1930) 32 BOMLR 144
High Courts25 Jul 1929Dismissed
Raghunath Prasad Singh Vs The Deputy Commissioner
Bombay High Court · (1930) 32 BOMLR 129
Succession Act, 1865 — Section 82
High Courts25 Jul 1929Allowed
Ma Pwa May Vs S.R.M.M.A Chettyar
Bombay High Court · (1930) 32 BOMLR 117
Registration Act, 1908 — Section 87Stamp Act, 1899 — Section 36Transfer of Property Act, 1882 — Section 53
High Courts20 Jul 1929
Emperor Vs Daljitsing Fattehsing
Bombay High Court · (1930) 32 BOMLR 106
Arms Act, 1878 — Section 19(a), 19(d)
High Courts20 Jul 1929
Daljitsing Fattehsing Vs Emperor
Bombay High Court · 125 Ind. Cas. 435
Arms Act, 1878 — Section 27Arms Act, 1959 — Section 19(a), 5
High Courts20 Jul 1929Allowed
The Midnapore Zamindary Company Vs The Secretary of State for India
Bombay High Court · (1930) 32 BOMLR 114
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Jul 1929Allowed
James R.R. Skinner Vs Robert Hercules Skinner
Bombay High Court · (1930) 32 BOMLR 1
Registration Act, 1908 — Section 17, 49
High Courts16 Jul 1929
Ghelabhai Jinabhai Vs Chhagan Narasi
Bombay High Court · AIR 1930 Bom 60 : 122 Ind. Cas. 417
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts12 Jul 1929
Bai Mani Vs Bhailal Chunilal
Bombay High Court · 122 Ind. Cas. 140
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Guardians and Wards Act, 1890 — Section 43
High Courts11 Jul 1929Allowed
Shivram Pandurang Prabhu Desai Vs Ramkrishna Shivram Palsule
Bombay High Court · AIR 1930 Bom 58 : (1929) 31 BOMLR 1246
High Courts08 Jul 1929
Genu Gopal and Another Vs Emperor
Bombay High Court · 122 Ind. Cas. 424
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 323
High Courts08 Jul 1929Allowed
Chimawa Rachaya Vs Gangawa Gangadharaya
Bombay High Court · (1929) 31 BOMLR 1118 : 122 Ind. Cas. 423
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts08 Jul 1929
In Re: Khairunnissa
Bombay High Court · (1929) 31 BOMLR 931
Criminal Procedure Code, 1898 (CrPC) — Section 488(8)
High Courts05 Jul 1929Dismissed
The Raipoor Manufacturing Company Ltd. Vs The Ahmedabad Municipality
Bombay High Court · (1930) ILR (Bom) 80
Bombay District Municipal Act, 1901 — Section 102, 3(7), 82(2)
High Courts05 Jul 1929
Ramchandra Ananta Desai and Another Vs Bhagwant Gopal Thakur Desai
Bombay High Court · (1929) ILR (Bom) 777