High Courts27 Mar 1929Allowed
Maneklal Mansukhbhai Vs Kasturbhai Manibhai
Bombay High Court · (1929) 31 BOMLR 676 : (1929) ILR (Bom) 644
Registration Act, 1908 — Section 25, 77
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,417 of 3,651
High Courts26 Mar 1929Dismissed
Bijuboo Vs Rajaballi Tayaballi
Bombay High Court · (1929) 31 BOMLR 954 : 122 Ind. Cas. 64
Limitation Act, 1908 — Section 5
High Courts26 Mar 1929
Government Pleader Vs S.A. Pleader
Bombay High Court · AIR 1929 Bom 335
Bombay Pleaders Act, 1920 — Section 20, 26
High Courts22 Mar 1929
Narayan Manjanna Shanbhog and Others Vs The Secretary of State for India
Bombay High Court · 122 Ind. Cas. 51
Sea Customs Act, 1878 — Section 167, 168
High Courts20 Mar 1929
Sheikh Ahmed Bhauddin Parkar and Others Vs Babu Devji Zujam and Others
Bombay High Court · (1929) ILR (Bom) 672 : 122 Ind. Cas. 113
Bombay Khoti Settlement Act, 1880 — Section 9
High Courts19 Mar 1929
Krishnabai Vs Varjivandas Jagjivandas
Bombay High Court · (1930) 32 BOMLR 201
Contract Act, 1872 — Section 264
High Courts19 Mar 1929Allowed
James Richard Rennel Skinner Vs Kunwar Naunihal Singh
Bombay High Court · (1929) 31 BOMLR 854
Limitation Act, 1908 — Article 134, 148
High Courts18 Mar 1929
Sultanali Mulla Rasoolji Vs Tyeb Pir Mahomed
Bombay High Court · AIR 1930 Bom 210 : (1930) 32 BOMLR 188
Registration Act, 1903 — Section 17(1)(d), 49
High Courts18 Mar 1929
Emperor Vs Hanmant Shrinivas Kulkarni
Bombay High Court · (1929) 31 BOMLR 789
Criminal Procedure Code, 1898 (CrPC) — Section 197, 345Penal Code, 1860 (IPC) — Section 426
High Courts11 Mar 1929
Kapurji Magniram Vs Pannaji Debichand
Bombay High Court · (1929) 31 BOMLR 619
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts09 Mar 1929
Abdulsakur Haji Vs Abubakkar Haji Abba
Bombay High Court · AIR 1930 Bom 191 : (1930) 32 BOMLR 215 : (1930) ILR (Bom) 358
Succession Act, 1925 — Section 128
High Courts06 Mar 1929
N.H. Moos Vs Gulamali Tyabali Soni
Bombay High Court · AIR 1930 Bom 152 : 125 Ind. Cas. 441
High Courts05 Mar 1929
Narsi Tokersey and Co. Vs Sachindranath Gajanan Gidh (No. 2) and Others
Bombay High Court · 122 Ind. Cas. 129
Guardians and Wards Act, 1890 — Section 3Majority Act, 1875 — Section 3
High Courts04 Mar 1929
In Re: Vali Mahomed
Bombay High Court · (1929) 31 BOMLR 591
Criminal Procedure Code, 1898 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 447
High Courts04 Mar 1929Dismissed
Emperor Vs Gafur Daud Bohra
Bombay High Court · (1929) 31 BOMLR 578
Bombay District Municipal Act, 1901 — Section 113, 96
High Courts26 Feb 1929
Chandulal Kanhayalal Vs Nagindas Bapubhai
Bombay High Court · (1929) 31 BOMLR 621
High Courts26 Feb 1929Allowed
Raja Bhawani Singh Vs Malvi Misbah-Ud-Din
Bombay High Court · (1929) 31 BOMLR 762
High Courts25 Feb 1929
Narsey Tokersey and Co. Vs Sachindranath Gajanan Gidh (No. 1) and Another
Bombay High Court · 122 Ind. Cas. 132
High Courts21 Feb 1929
Shamchandra Rampratap and Others Vs Bhikamchand Ganeshlal and Another
Bombay High Court · 122 Ind. Cas. 133
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 21
High Courts21 Feb 1929
Shamchandra Rampratap Vs Bhikamchand Ganeshlal
Bombay High Court · (1929) 31 BOMLR 1002
Civil Procedure Code, 1908 (CPC) — Section 21Letters Patent Act, 1865 — Clause 12