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Bombay High Court judgments, 1908

171 judgments · page 3 of 9

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High Courts19 Sept 1908Dismissed

Sir Jehangir C. Jehangir Vs The Hope Mills Ltd.

Bombay High Court · (1908) 10 BOMLR 1057

Civil Procedure Code, 1908 (CPC) — Section 2
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High Courts19 Sept 1908

Magoomal Jethanand Vs Hamid Bin Ali Bin Kamil

Bombay High Court · (1908) 10 BOMLR 1002

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High Courts11 Sept 1908

Kedarmal Bharamal Vs Surajmal Govindram

Bombay High Court · 3 Ind. Cas. 441

Contract Act, 1872 — Section 217
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High Courts11 Sept 1908

Kedarmal Bhurmal Vs Surajmal Govindram

Bombay High Court · (1908) 10 BOMLR 1230

Contract Act, 1872 — Section 217
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High Courts10 Sept 1908Allowed

Monosseh Jacob Monosseh Vs Shapurji Hormusji Harver

Bombay High Court · (1908) 10 BOMLR 1004

Contract Act, 1872 — Section 12Specific Relief Act, 1877 — Section 38
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High Courts08 Sept 1908

In Re: Bal Gangadhar Tilak

Bombay High Court · (1908) 10 BOMLR 973

Criminal Procedure Code, 1898 (CrPC) — Section 234, 235(1), 239
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High Courts05 Sept 1908

Nippon Menkwa Kabyshika Kaisha Vs Gurmukrai Sukhanand and Co.

Bombay High Court · (1908) 10 BOMLR 1024

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High Courts04 Sept 1908

Meherbai Vs Hormasji N. Motivala

Bombay High Court · (1908) 10 BOMLR 1019

Parsi Marriage and Divorce Act, 1865 — Section 32
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High Courts01 Sept 1908

Ramkrishna Kuppuswami Vs Tripurabai Kuppuswami

Bombay High Court · (1908) 10 BOMLR 1029

Limitation Act, 1877 — Article 125
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High Courts01 Sept 1908

Haji Bibi Vs H.H. Sir Sultan Mahomed Shah, The Aga Khan and Others

Bombay High Court · 2 Ind. Cas. 874

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High Courts25 Aug 1908

Manubai Yamunabai Vs Sakhubai Keshav Ramchandra

Bombay High Court · 2 Ind. Cas. 484

Guardians and Wards Act, 1890 — Section 39, 7
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High Courts24 Aug 1908Dismissed

Esmail Ebrahim Vs Haji Jan Mahomed

Bombay High Court · (1908) 10 BOMLR 904

Civil Procedure Code, 1908 (CPC) — Section 103
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High Courts21 Aug 1908Dismissed

Gunnaji Bhavaji Vs Makanji Khushalchand

Bombay High Court · (1908) 10 BOMLR 969

Civil Procedure Code, 1908 (CPC) — Section 50
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High Courts20 Aug 1908Allowed

Government of Bombay Vs Merwanji Muncherji Cama

Bombay High Court · (1908) 10 BOMLR 907

Evidence Act, 1872 — Section 51Land Acquisition Act, 1894 — Section 23
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High Courts17 Aug 1908

Emperor Vs Tribhovandas Purshottam Das Mangrole Walla

Bombay High Court · 1 Ind. Cas. 641

Criminal Procedure Code, 1898 (CrPC) — Section 253
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High Courts17 Aug 1908Dismissed

Emperor Vs Tribhuvandas P. Mangrolevala

Bombay High Court · (1908) 10 BOMLR 801

Criminal Procedure Code, 1898 (CrPC) — Section 225, 233, 236Penal Code, 1860 (IPC) — Section 124A
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High Courts15 Aug 1908

Uderam Kesaji Vs Hyderally Abdul Kayum

Bombay High Court · (1908) 10 BOMLR 1141

Specific Relief Act, 1877 — Section 53
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High Courts14 Aug 1908Allowed

Emperor Vs Jaffar Haji Ismail

Bombay High Court · (1908) 10 BOMLR 1052

Cantonments Code, 1899 — Section 66(1)
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High Courts14 Aug 1908Allowed

Ranu Shivji Barate Vs Laxmanrao Krishna

Bombay High Court · (1908) 10 BOMLR 943

Transfer of Property Act, 1882 — Section 59
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High Courts31 Jul 1908Allowed

Mahomed Ali Haidarkhan Vs The Secretary of State

Bombay High Court · (1908) 10 BOMLR 1101

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