High Courts13 Oct 1913
Sitaram Bhimaji Deshpande Vs Sadhu Awaji Parit
Bombay High Court · AIR 1914 Bom 152 : (1914) 16 BOMLR 132
COURT ARCHIVE
Bombay High Court judgments, 1913
149 judgments · page 2 of 8
High Courts13 Oct 1913
Haribhai Hansji Vs Nathubhai Ratnaji
Bombay High Court · AIR 1914 Bom 102 : (1914) 16 BOMLR 62
Contract Act, 1872 — Section 65
High Courts13 Oct 1913Dismissed
The Secretary of State for India Vs Major J.E. Hughes
Bombay High Court · (1914) 16 BOMLR 121
Limitation Act, 1963 — Article 62
High Courts10 Oct 1913Allowed
Purshottam Mukund Samant Vs Rakhmabai Mukund
Bombay High Court · AIR 1914 Bom 28 : (1914) 16 BOMLR 57
High Courts07 Oct 1913
Pirsab Kasimsab Itagi Vs Gurappa Basappa Kadigi
Bombay High Court · AIR 1914 Bom 47 : (1914) 16 BOMLR 111
Limitation Act, 1963 — Article 91
High Courts03 Oct 1913
Mallik Saheb Abdul Saheb Gandigiwad Vs Mallikarjunappa Shivamurteya
Bombay High Court · (1913) 15 BOMLR 1142
Registration Act, 1908 — Section 17(d)
High Courts03 Oct 1913
Behram Rashid Irani Vs Sorabji Rustamji Elavia
Bombay High Court · AIR 1914 Bom 15 : (1914) 16 BOMLR 35
Transfer of Property Act, 1882 — Section 59
High Courts29 Sept 1913
Hari Govind Kulkarni Vs Narsingrao Nouherrao
Bombay High Court · AIR 1914 Bom 27 : (1914) 16 BOMLR 30
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 7Court of Wards Act, 1905 — Section 32
High Courts26 Sept 1913
Hari Balu Gaekwad Vs Ganpatrao Sakhujirao Gaekwad
Bombay High Court · AIR 1914 Bom 302(1) : (1913) 15 BOMLR 1036
Presidency Small Cause Courts Act, 1882 — Section 23
High Courts23 Sept 1913Allowed
Dahyabhai Motiram Bhat Vs Chunilal Kishoredas Pandya
Bombay High Court · AIR 1914 Bom 120 : (1913) 15 BOMLR 1136
High Courts22 Sept 1913
Andrew Yule and Co. Vs Ardeshir Bomanji Dubash.
Bombay High Court · (1914) 16 BOMLR 178
Specific Relief Act, 1877 — Section 56
High Courts22 Sept 1913
Andrew Yule and Co. Vs Ardeshir Bomenji Dubash and Another
Bombay High Court · 24 Ind. Cas. 758
Specific Relief Act, 1877 — Section 57
High Courts22 Sept 1913
Laxman Ganesh Rajendra Vs Mathurabai Narayan Govind
Bombay High Court · AIR 1914 Bom 25 : (1914) 16 BOMLR 26
Transfer of Property Act, 1882 — Section 101
High Courts18 Sept 1913Allowed
Emperor Vs Gangapa Kardepa
Bombay High Court · (1913) 15 BOMLR 975
Evidence Act, 1872 — Section 30
High Courts16 Sept 1913
Dinkar Hari Kulkarni Vs Chhaganlal Narsidas
Bombay High Court · AIR 1914 Bom 141 : (1914) 16 BOMLR 20
Limitation Act, 1963 — Article 66, 19
High Courts09 Sept 1913
The Dholka Town Municipality Vs Desaibhai Kalidas Patel
Bombay High Court · AIR 1914 Bom 198(2) : (1913) 15 BOMLR 1034
District Municipalities Act — Section 56
High Courts09 Sept 1913Dismissed
Chatru Abaji Patil Vs Kondaji Vithal Patil
Bombay High Court · AIR 1914 Bom 191 : (1913) 15 BOMLR 1129
High Courts05 Sept 1913Allowed
The Great Indian Peninsula Railway Vs The Municipal Corporation of Bombay
Bombay High Court · AIR 1914 Bom 104 : (1914) 16 BOMLR 104
City of Bombay Municipal Council Act, 1988 — Section 289, 293Railways Act, 1890 — Section 7
High Courts28 Aug 1913
Emperor Vs Nanji Samal
Bombay High Court · AIR 1914 Bom 237 : (1913) 15 BOMLR 999
Criminal Procedure Code, 1898 (CrPC) — Section 213Registration Act, 1908 — Section 83(2)
High Courts26 Aug 1913Dismissed
Sorabji Hormusji Batlivala Vs Jamshedji Merwanji Wadia
Bombay High Court · AIR 1914 Bom 218 : (1913) 15 BOMLR 959