High Courts22 Mar 1907
Budhilal Monji Vs Morarji Premji
Bombay High Court · (1907) 03 BOM CK 0011
Succession Act, 1925 — Section 47
COURT ARCHIVE
Bombay High Court judgments, 1907
213 judgments · page 8 of 11
High Courts21 Mar 1907
Mowji Monji Vs Kuverji Nanaji and Others
Bombay High Court · (1907) ILR (Bom) 516
Civil Procedure Code, 1882 — Section 28
High Courts21 Mar 1907Dismissed
Faiyaz Husain Khan Vs Munshi Prag Narain
Bombay High Court · (1907) 9 BOMLR 656
Transfer of Property Act, 1882 — Section 52
High Courts21 Mar 1907
Mavji Manji Vs Kuverji Narronji
Bombay High Court · (1907) 9 BOMLR 482
Civil Procedure Code, 1908 (CPC) — Section 28
High Courts21 Mar 1907Dismissed
Sadagopa Chariar Vs A. Rama Rao
Bombay High Court · (1907) 9 BOMLR 663
High Courts21 Mar 1907
Nathu Lakshman Vs Vazir Bhau
Bombay High Court · (1907) 9 BOMLR 550
Dekkhan Agriculturists Relief Act, 1879 — Section 15B(1)
High Courts21 Mar 1907
Bai Shri Vaktuba Vs Agarsangji Raisungji
Bombay High Court · (1907) 9 BOMLR 547
High Courts20 Mar 1907
Emperor Vs Kaitan Duming Fernad
Bombay High Court · (1907) 9 BOMLR 695
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 65
High Courts19 Mar 1907
Sidlingappa bin Ganeshappa and Others Vs Hirasa bin Tukasa
Bombay High Court · (1907) ILR (Bom) 405
Civil Procedure Code, 1882 — Section 280
High Courts19 Mar 1907
Shidlingappa Ganeshappa Vs Hirasa Tukasa
Bombay High Court · (1907) 9 BOMLR 542
High Courts14 Mar 1907
Amthalal Bhagvandas Vs Cursetji Dhanjisha
Bombay High Court · (1907) 9 BOMLR 466
High Courts13 Mar 1907
Emperor Vs Rustomji J. Ghorkhodu
Bombay High Court · (1907) 9 BOMLR 363
City of Bombay Municipal Council Act, 1988 — Section 349B
High Courts13 Mar 1907
Emperor Vs Babaji Girgauda
Bombay High Court · (1907) 9 BOMLR 366
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts12 Mar 1907
Krishnappa Venkaraddi Vs Shiwappa Timaraddi
Bombay High Court · (1907) 9 BOMLR 530
Transfer of Property Act, 1882 — Section 52
High Courts07 Mar 1907
In Re: Sehamber Ram Tehal
Bombay High Court · (1907) 9 BOMLR 362
Workmans Breach of Contract Act, 1859 — Section 1