High Courts22 Jun 1928Dismissed
Tangeva Venkappa Vs Govindappa Ayappa
Bombay High Court · AIR 1928 Bom 495 : (1928) 30 BOMLR 1145
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,422 of 3,651
High Courts18 Jun 1928
Emperor Vs Mahadu Raghavji Thakkar
Bombay High Court · (1928) 30 BOMLR 1086
Criminal Procedure Code, 1898 (CrPC) — Section 342, 842
High Courts13 Jun 1928
The Ahmedabad City Municipality Vs Vadilal Vakhatchand
Bombay High Court · AIR 1928 Bom 376 : (1928) 30 BOMLR 1084
Bombay City Municipalities Act, 1925 — Section 110
High Courts11 Jun 1928Dismissed
In Re: Madhavdas Jethabhai
Bombay High Court · AIR 1928 Bom 434 : (1928) 30 BOMLR 1114 : 113 Ind. Cas. 619
Income Tax Act, 1961 — Section 66(3)Specific Relief Act, 1877 — Section 45
High Courts08 Jun 1928Dismissed
Gendal Raju Vs Maganlal Chhaganlal Desai
Bombay High Court · AIR 1928 Bom 120 : (1928) 30 BOMLR 1111 : 113 Ind. Cas. 618
Contract Act, 1872 — Section 38
High Courts27 May 1928
Emperor Vs Ramchandra Bhikaji Moharir
Bombay High Court · (1928) 30 BOMLR 967
Criminal Procedure Code, 1898 (CrPC) — Section 423()(b)Penal Code, 1860 (IPC) — Section 342
High Courts05 Apr 1928
Emperor Vs Lakshman Naran
Bombay High Court · AIR 1928 Bom 348 : (1928) 30 BOMLR 952
Criminal Procedure Code, 1898 (CrPC) — Section 439(1)Reformatory Schools Act, 1897 — Section 8
High Courts04 Apr 1928
In Re: Vithaldas Bhurabhai
Bombay High Court · 112 Ind. Cas. 475
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts04 Apr 1928Dismissed
In Re Vithaldas Bhurabhai
Bombay High Court · AIR 1928 Bom 347 : (1928) 30 BOMLR 957 : (1928) ILR (Bom) 768
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts04 Apr 1928
In Re: Bai Manek; In Re: Chimanlal Somchand Shah
Bombay High Court · AIR 1928 Bom 418 : (1928) 30 BOMLR 958 : (1928) ILR (Bom) 763
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts03 Apr 1928
Kisan Yemaji and Others Vs Shripat Tatya and Others
Bombay High Court · AIR 1929 Bom 114
Mamlatdars Court Act, 1906 — Section 5
High Courts30 Mar 1928
Ahmad Hassan Vs Hassan Mahomed Malek
Bombay High Court · (1928) ILR (Bom) 693 : 112 Ind. Cas. 459
Contract Act, 1872 — Section 23Criminal Procedure Code, 1898 (CrPC) — Section 345
High Courts30 Mar 1928
Narayan Hari Tarkunde Vs Yeshwant Raoji Naik Dattatraya Ramchandra Alias D.R. Gokarn and Another Vs Annappa Pandurang Kokatnur Annappa Pandurang Kokatnur Vs Dattatraya Ramchandra Alias D.R. Gokarn and Another
Bombay High Court · (1928) ILR (Bom) 832
Bombay District Municipal Act, 1901 — Section 167Bombay District Police Act, 1890 — Section 21, 51, 51(1), 54(1), 57Bombay General Clauses Act, 1904 — Section 27, 3(20)
High Courts30 Mar 1928Allowed
Ahmed Hassan Vs Hassan Mahomed Malek
Bombay High Court · AIR 1928 Bom 305 : (1928) 30 BOMLR 885
Contract Act, 1872 — Section 23
High Courts28 Mar 1928Dismissed
Bai Chanchal Vs Chimanlal Chunilal
Bombay High Court · AIR 1928 Bom 238 : (1928) 30 BOMLR 685
High Courts28 Mar 1928
Emperor Vs Nurudin Sheikh Adam
Bombay High Court · (1928) 30 BOMLR 954
Criminal Procedure Code, 1898 (CrPC) — Section 264
High Courts27 Mar 1928
Babu Hasanali Mujawar Vs Emperor
Bombay High Court · AIR 1928 Bom 286 : 115 Ind. Cas. 399
Criminal Procedure Code, 1898 (CrPC) — Section 529(f), 530(p)
High Courts27 Mar 1928
Emperor Vs Babu Hansanali Mujawar
Bombay High Court · (1928) 30 BOMLR 653
Criminal Procedure Code, 1898 (CrPC) — Section 529(f), 530(p)
High Courts26 Mar 1928
The Mercantile Bank of India, Limited Vs F.M. Caeiro
Bombay High Court · 114 Ind. Cas. 389
Bombay Port Trust Act, 1879 — Section 39, 42
High Courts26 Mar 1928Allowed
The Mercantile Bank of India Limited Vs F.M. Caeiro
Bombay High Court · AIR 1928 Bom 434(1) : (1928) 30 BOMLR 1222 : (1928) ILR (Bom) 807
Bombay Port Trust Act, 1879 — Section 39, 42