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Bombay High Court judgments, 1902

33 judgments · page 2 of 2

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High Courts15 Oct 1902

Dhanram Ragho Vs Ganpat Sadashiv and Another

Bombay High Court · (1927) ILR (Bom) 62

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High Courts30 Sept 1902

Ramji Haribhai and Another Vs Bai Parvati

Bombay High Court · (1904) ILR (Bom) 59

Succession Act, 1865 — Section 50Transfer of Property Act, 1882 — Section 59
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High Courts25 Sept 1902

Emperor Vs Varjivandas alias Kalidas Bhaidas

Bombay High Court · (1904) ILR (Bom) 54

Criminal Procedure Code, 1898 (CrPC) — Section 209, 423Penal Code, 1860 (IPC) — Section 109, 471
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High Courts16 Sept 1902

Balaji Ramchandra Deshpande Vs Datto Ramchandra

Bombay High Court · (1904) ILR (Bom) 48

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High Courts12 Sept 1902

De Silva Vs De Silva and Devkaran Nanji

Bombay High Court · (1904) ILR (Bom) 67

Succession Act, 1925 — Section 221
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High Courts12 Sept 1902

Tarubai and Others Vs Venkatrao and Others

Bombay High Court · (1904) ILR (Bom) 28

Limitation Act, 1877 — Article 144(II)
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High Courts12 Sept 1902

Joitaram Ramkrishna Vs Ramkrishna Mandal and Another

Bombay High Court · (1904) ILR (Bom) 20

Transfer of Property Act, 1882 — Section 123
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High Courts08 Sept 1902

Pandurang Babu Parab Vs Mahadaji Moreshvar Gokhale

Bombay High Court · (1904) ILR (Bom) 15

Transfer of Property Act, 1882 — Section 83
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High Courts04 Sept 1902

Emperor Vs Malgowda Basgowda

Bombay High Court · (1904) ILR (Bom) 420

Penal Code, 1860 (IPC) — Section 471, 476
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High Courts01 Sept 1902

Trimbak Tukaram Naik and Others Vs Bhagchand and Another

Bombay High Court · (1904) ILR (Bom) 14

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High Courts21 Aug 1902

Dattagiri Guru Shankargiri Gosavi Vs Dattatraya Krishna Sinde

Bombay High Court · (1904) ILR (Bom) 236

Limitation Act, 1963 — Article 134, 144
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High Courts21 Aug 1902

Kashiram and Another Vs Pandu and Others

Bombay High Court · (1904) ILR (Bom) 1

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High Courts07 Aug 1902

Krishnova Nayak Vs Keshav Balkrishna

Bombay High Court · (1904) ILR (Bom) 46

Khoti Settlement Act, 1880 — Section 8
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