High Courts23 Dec 1914Dismissed
Lingangowda Govindgowda Vs Tulsawa Marigowda
Bombay High Court · AIR 1915 Bom 48(2) : (1915) 17 BOMLR 315
COURT ARCHIVE
Bombay High Court judgments, 1914
170 judgments · page 1 of 9
High Courts22 Dec 1914Dismissed
Javerbhai Jorabhai Vs Gordhan Narsi
Bombay High Court · AIR 1915 Bom 102 : (1915) 17 BOMLR 259
Bhagdari and Narwadari Act, 1862 — Section 3Contract Act, 1872 — Section 65Specific Relief Act, 1877 — Section 38
High Courts22 Dec 1914
Emperor Vs Anandrao Balkrishna Rangnekar
Bombay High Court · (1915) 17 BOMLR 82
Penal Code, 1860 (IPC) — Section 499
High Courts18 Dec 1914
Tribhovandas Narotamdas Vs Abdulally Hakimji Paghdivalla
Bombay High Court · AIR 1915 Bom 298 : (1915) 17 BOMLR 209
High Courts10 Dec 1914
Gangabai Vs Sonabai
Bombay High Court · AIR 1915 Bom 109 : (1915) 17 BOMLR 303
Specific Relief Act, 1877 — Section 22
High Courts07 Dec 1914
In Re: Kareppa Chanbasappa
Bombay High Court · AIR 1915 Bom 295 : (1915) 17 BOMLR 79
Criminal Procedure Code, 1898 (CrPC) — Section 523, 524
High Courts03 Dec 1914
Emperor Vs Appa Ragho Bhogle
Bombay High Court · (1915) 17 BOMLR 69
Criminal Procedure Code, 1898 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 211
High Courts02 Dec 1914Dismissed
Hari Kishen Bhagat Vs Kashi Pershad Singh and Bajrung Sahai Singh
Bombay High Court · (1915) 17 BOMLR 426
High Courts02 Dec 1914
Emperor Vs Bhagu Dhondi
Bombay High Court · (1915) 17 BOMLR 75
Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 497
High Courts02 Dec 1914
Sadashiv Venkaji Joshi Vs Narsingrao Konherrao
Bombay High Court · AIR 1915 Bom 46(2) : (1915) 17 BOMLR 203
Dekkhan Agriculturists Relief Act, 1879 — Section 47Limitation Act, 1877 — Section 179(5)
High Courts30 Nov 1914
Bhagwandas Nagindas Vs The Special Land Acquisition Officer
Bombay High Court · (1915) 17 BOMLR 192
Land Acquisition Act, 1894 — Section 49(1), 6
High Courts26 Nov 1914Dismissed
Dattajirao Shidhojirao Ghorpade Vs Nilkantrao Santajirao Ghorpade
Bombay High Court · AIR 1915 Bom 57 : (1915) 17 BOMLR 187
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23Pensions Act, 1871 — Section 6
High Courts26 Nov 1914
Dattajirao alias Tatyasaheb Bin Shidhojirao alias Abasaheb Ghorpade Vs Nilkantrao Bin Santojirao alias Bapusaheb Ghorpade
Bombay High Court · (1915) ILR (Bom) 352
Pensions Act, 1871 — Section 4, 6
High Courts26 Nov 1914
Joharmal Ladhooram Vs Chetram Harising
Bombay High Court · AIR 1915 Bom 115 : (1915) 17 BOMLR 293
High Courts25 Nov 1914
Kunwar Digambar Singh Vs Kunwar Ahmad Sayeed Khan
Bombay High Court · (1915) 17 BOMLR 393
High Courts25 Nov 1914Dismissed
Jambu Parshad Vs Muhammad Nawab Aftab Ali Khan
Bombay High Court · (1915) 17 BOMLR 413
Registration Act, 1877 — Section 32, 33
High Courts25 Nov 1914Dismissed
Mahomed Musa Vs Aghore Kumar Ganguli
Bombay High Court · (1915) 17 BOMLR 420
High Courts23 Nov 1914Allowed
Dayabhai Narandas Vs Pestanji Jamshedji
Bombay High Court · AIR 1915 Bom 92(1) : (1915) 17 BOMLR 63
High Courts18 Nov 1914Dismissed
Hamabai Framji Petit and Moosa Hajee Hassam Vs The Secretary of State for India
Bombay High Court · (1915) 17 BOMLR 100