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Bombay High Court judgments, 1902

33 judgments · page 1 of 2

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High Courts23 Dec 1902

Sharfudin Valad Tajudin and Others, Heirs of the Deceased Tajudin Vs Govind Bhikaji Bade and Others

Bombay High Court · (1904) ILR (Bom) 294

Evidence Act, 1872 — Section 90Registration Act, 1871 — Section 50
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High Courts22 Dec 1902

Sakharam Shankar and Others Vs Ramchandra Babu Mohire

Bombay High Court · (1904) ILR (Bom) 181

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High Courts22 Dec 1902

Dhondiram Bin Laxmon Vs Taba Savadan and Others

Bombay High Court · (1904) ILR (Bom) 214

Civil Procedure Code, 1908 (CPC) — Section 48, 54
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High Courts19 Dec 1902

Bala Vs Shiva and Others

Bombay High Court · (1904) ILR (Bom) 176

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High Courts16 Dec 1902

Byramji Jamsetji Vs Chunilal Lalchand and Another

Bombay High Court · (1904) ILR (Bom) 172

Civil Procedure Code, 1908 (CPC) — Section 13Transfer of Property Act, 1882 — Section 52
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High Courts09 Dec 1902

Jehangir M. Cursetji Vs The Secretary of State for India in Council

Bombay High Court · (1904) ILR (Bom) 122

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High Courts09 Dec 1902

Tribhovan Chunilal Vs The Ahmedabad Municipality

Bombay High Court · (1904) ILR (Bom) 144

Bombay District Municipal (Amendmend) Act, 1884 — Section 33(e)
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High Courts09 Dec 1902

Balaji Raghunath Phadke Vs Ramchandra Kashi Patkar

Bombay High Court · (1904) ILR (Bom) 170

Transfer of Property Act, 1882 — Section 116
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High Courts05 Dec 1902

Balabai Legal Representative of Deceased Mahadev Narayan Vs Ganesh Shankar Pandit and Another

Bombay High Court · (1904) ILR (Bom) 105

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High Courts04 Dec 1902

Nandubai Ayal Mangaldas Bhanji Vs Gau Bin Halia Bagal

Bombay High Court · (1904) ILR (Bom) 97

Stamp Act, 1899 — Article 24(I), 24
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High Courts03 Dec 1902

Vadilal Lallubhai Vs Shah Khushal Dalpatram and Another

Bombay High Court · (1904) ILR (Bom) 102

Civil Procedure Code, 1908 (CPC) — Section 27
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High Courts02 Dec 1902

Rajmal Motiram and Others Vs Shivaji Anandrav

Bombay High Court · (1904) ILR (Bom) 100

Dekkhan Agriculturists Relief Act, 1879 — Section 12
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High Courts02 Dec 1902

Ishvar Timappa Hegde Vs Devar Venkappa Shanbog and Another

Bombay High Court · (1904) ILR (Bom) 95

Transfer of Property Act, 1882 — Section 53
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High Courts01 Dec 1902

The Collector of Ahmedabad Vs Savchand Ladukchand

Bombay High Court · (1904) ILR (Bom) 91

Court Fees Act, 1870 — Section 19D
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High Courts27 Nov 1902

Emperor Vs Sherufalli Allibhoy

Bombay High Court · (1904) ILR (Bom) 87

Criminal Procedure Code, 1898 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 486
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High Courts27 Nov 1902

Bomanji Jamsetji Mistri and Bai Nawajbai Minor by Her Father and Next Friend, The Said Bomanji Mistri Vs Nusserwanji Rustomji Mistri

Bombay High Court · (1904) ILR (Bom) 65

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High Courts27 Nov 1902

In Re: Goverdhandas Meghji

Bombay High Court · (1904) ILR (Bom) 84

Criminal Procedure Code, 1898 (CrPC) — Section 195
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High Courts12 Nov 1902

Malkarjun Shidapa Vs The Southern Maratha Railway Company

Bombay High Court · (1904) ILR (Bom) 82

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High Courts11 Nov 1902

Secretary of State for India in Council Vs Janardan Ganpatrao

Bombay High Court · (1904) ILR (Bom) 80

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High Courts17 Oct 1902

In Re: Bombay Burmah Trading Corporation Limited

Bombay High Court · (1904) ILR (Bom) 73

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