High Courts22 Aug 1928
Dharamsey Khetsey Vs Balkrishna Pandurang Samant
Bombay High Court · (1929) 31 BOMLR 984 : (1929) ILR (Bom) 787
Dekkhan Agriculturists Relief Act, 1879 — Section 11General Clauses Act, 1897 — Section 3(39)
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,421 of 3,651
High Courts20 Aug 1928Dismissed
Chindha Rupla Patil Vs Chhaganlal Shivlal Sheth
Bombay High Court · AIR 1928 Bom 545 : (1928) 30 BOMLR 1488
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, Order 38 Rule 9, 64, 73
High Courts16 Aug 1928
The Assistant Collector Vs Damodardas Tribhuvandas Bhanji and Others
Bombay High Court · 114 Ind. Cas. 397
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts15 Aug 1928Allowed
Assistant Collector Salsette Vs Damodardas Tribhuvandas Bhanji
Bombay High Court · (1929) ILR (Bom) 178
Civil Procedure Code, 1908 (CPC) — Section 35Land Acquisition Act, 1894 — Section 27(1), 27(2), 53
High Courts10 Aug 1928
Hirabharthi Jamnabharthi Vs Bai Javer
Bombay High Court · (1928) 30 BOMLR 1555 : 113 Ind. Cas. 406
High Courts01 Aug 1928
In Re: Shanker Tulshiram Navle
Bombay High Court · AIR 1928 Bom 530 : (1928) 30 BOMLR 1435 : (1929) ILR (Bom) 69 : 113 Ind. Cas. 70
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 497
High Courts27 Jul 1928
Pochalal Ranchhod Vs Umedram Kalidas
Bombay High Court · AIR 1928 Bom 476 : (1928) 30 BOMLR 1284 : (1928) ILR (Bom) 904
Court Fees Act, 1870 — Section 7(i), 7(iv)(f)
High Courts25 Jul 1928
Emperor Vs Amratlal Amarchand
Bombay High Court · (1928) 30 BOMLR 1422
City of Bombay Municipal Council Act, 1988 — Section 248, 249
High Courts24 Jul 1928Dismissed
Bhaudin Baba Shaikasan Vs Ibrahim Allisaheb Shaikasan
Bombay High Court · AIR 1928 Bom 526 : (1928) 30 BOMLR 1405
Limitation Act, 1908 — Section 22Specific Relief Act, 1877 — Section 9
High Courts20 Jul 1928Dismissed
Kalu Nayana Patil Vs The Secretary of State for India
Bombay High Court · AIR 1928 Bom 534 : (1928) 30 BOMLR 1404
Bombay Hereditary Offices Act, 1874 — Section 9(2)
High Courts18 Jul 1928
Bhogilal Tarachand Javeri Vs Jethalal Motilal Kumbhar
Bombay High Court · (1928) 30 BOMLR 1588 : 114 Ind. Cas. 262
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 4Transfer of Property Act, 1882 — Section 8
High Courts17 Jul 1928
In Re: Khimchand Narottam Bhavsar
Bombay High Court · AIR 1928 Bom 493 : (1928) 30 BOMLR 1273
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts17 Jul 1928
Khimchand Narottam Bhavsar Complainant Vs Devkaran Mulji
Bombay High Court · (1928) ILR (Bom) 898 : 115 Ind. Cas. 387
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts16 Jul 1928Dismissed
Shrimant Sayaji Maharaj Gaikwar of Baroda Vs Madhavrao Ragunathrao Dhavale and Others
Bombay High Court · (1929) ILR (Bom) 12
Civil Procedure Code, 1908 (CPC) — Section 13, 20, 79, 85, 86Dekkhan Agriculturists Relief Act, 1879 — Section 48Evidence Act, 1872 — Section 114, 91
High Courts11 Jul 1928
Nandlal Pannalal Marwadi Vs Kisanlal Chaturbhuj
Bombay High Court · AIR 1928 Bom 548 : (1928) 30 BOMLR 1391
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts03 Jul 1928Dismissed
Harilal Dalsukhram Sahiba Vs Mulchand
Bombay High Court · (1928) ILR (Bom) 883
Contract Act, 1872 — Section 17, 18, 19, 20, 73Specific Relief Act, 1963 — Section 14, 15, 18, 25Transfer of Property Act, 1882 — Section 2, 43, 55, 55(1)
High Courts02 Jul 1928Dismissed
Patel Narsi Kalyan Vs Patel Parshotam Nathabhai Patel Parshotam Nathabhai Vs Patel Narsi Kalyan
Bombay High Court · (1928) ILR (Bom) 875
Evidence Act, 1872 — Section 63, 91Registration Act, 1908 — Section 49
High Courts28 Jun 1928
Dwarkadas Haridas Vs Emperor
Bombay High Court · 114 Ind. Cas. 399
Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 236, 237
High Courts28 Jun 1928
Moreshwar Janardan Gogate Vs Emperor
Bombay High Court · 114 Ind. Cas. 854
Penal Code, 1860 (IPC) — Section 186
High Courts28 Jun 1928Dismissed
Jankibai Keshav Bandekar Vs Ramchandra Jairam Badale
Bombay High Court · AIR 1928 Bom 475 : (1928) 30 BOMLR 1148 : 113 Ind. Cas. 46
Dekkhan Agriculturists Relief Act, 1879 — Section 15D, 16