High Courts04 Aug 1903
Narasimha Shankar Deshpande Vs Balwant Lakshman
Bombay High Court · (1904) ILR (Bom) 381
COURT ARCHIVE
Bombay High Court judgments, 1903
38 judgments · page 1 of 2
High Courts04 Aug 1903
Narasimha Shankar Deshpande Vs Imam Valad Mahamad
Bombay High Court · (1904) ILR (Bom) 384
Bombay Police Act, 1951 — Section 50Criminal Procedure Code, 1898 (CrPC) — Section 165
High Courts21 Jul 1903
Pandharinath Sakharam Vs Shankar Narayan Joshi
Bombay High Court · (1906) 8 BOMLR 488
Dekkhan Agriculturists Relief Act, 1879 — Section 15(b)(2)
High Courts20 Jul 1903
Emperor Vs Waman Shivram Damle
Bombay High Court · (1904) ILR (Bom) 408
Criminal Procedure Code, 1898 (CrPC) — Section 418Evidence Act, 1872 — Section 33
High Courts16 Jul 1903
The Ahmedabad Municipality Vs Sulemanji Ismalji
Bombay High Court · (1904) ILR (Bom) 403
Bombay District Municipal (Amendmend) Act, 1884 — Section 30
High Courts14 Jul 1903
Ramchandra Vinayak Kulkarni and Others Vs Narayan Balaji and Others
Bombay High Court · (1904) ILR (Bom) 400
Limitation Act, 1963 — Article 118
High Courts09 Jul 1903
Ganesh Vaman Kulkarni Vs Waghu Valad Rajaram
Bombay High Court · (1904) ILR (Bom) 397
High Courts08 Jul 1903Dismissed
Pestonji Jehangirji Vs Jaisingdas Hansraj
Bombay High Court · (1920) 22 BOMLR 420
High Courts08 Jul 1903
Chhaganlal Haribhai Vs Dhondu Chudaman Rangri and Another
Bombay High Court · (1904) ILR (Bom) 395
Specific Relief Act, 1877 — Section 30
High Courts07 Jul 1903
Behram Kaikhushru Irani Vs Ardeshir Kavasji
Bombay High Court · (1904) ILR (Bom) 366
Presidency Small Cause Courts Act, 1882 — Section 9
High Courts07 Jul 1903
Abdul Karim Fateh Mahomed Vs The Municipal Officer, Aden
Bombay High Court · (1907) ILR (Bom) 374
Charter Act, 1861 — Section 15
High Courts04 Jul 1903
Manekshar Sorabji Gandhi Vs Dadabhai Jamshetji
Bombay High Court · (1904) ILR (Bom) 393
High Courts30 Jun 1903
Amarchand Lakhmaji and Another Vs Kila Morar and Another
Bombay High Court · (1904) ILR (Bom) 391
Transfer of Property Act, 1882 — Section 58(b), 58(d), 98
High Courts24 Jun 1903
Chhaganlal Shaligram Shet Vs East Indian Railway Company
Bombay High Court · (1904) ILR (Bom) 388
Railways Act, 1890 — Section 77
High Courts24 Jun 1903
A Shop Styled in the Name of Bakatram Nanuram Vs Kharsetji Jivajishet and Another
Bombay High Court · (1904) ILR (Bom) 364
Limitation Act, 1963 — Article 91Specific Relief Act, 1877 — Section 39
High Courts23 Jun 1903
Sidlingappa Bin Irappa and Others Vs Shankarappa Bin Karibasappa and Others
Bombay High Court · (1904) ILR (Bom) 361
High Courts07 Apr 1903
Hari Pandurang and Another Vs Secretary of State for India in Council and The Trustees for the Improvement of the City of Bombay and James Mcneill, Special Collector
Bombay High Court · (1904) ILR (Bom) 276
Land Acquisition Act, 1894 — Section 10
High Courts01 Apr 1903
Bhikabhai Ratanchand Vs Bai Bhuri
Bombay High Court · (1904) ILR (Bom) 272
Contract Act, 1872 — Section 130