High Courts19 Oct 1915
Emperor Vs Devendra Shivapa Limbenavar
Bombay High Court · (1915) 17 BOMLR 1085
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423
COURT ARCHIVE
Bombay High Court judgments, 1915
181 judgments · page 2 of 10
High Courts19 Oct 1915
Emperor Vs Daji Yesaba
Bombay High Court · (1915) 17 BOMLR 1072
Criminal Procedure Code, 1898 (CrPC) — Section 374
High Courts18 Oct 1915
Laxman Nilkant Pusalkar Vs Vinayak Keshav Pusalkar
Bombay High Court · AIR 1916 Bom 262 : (1916) ILR (Bom) 329
Civil Procedure Code, 1908 (CPC) — Section 53
High Courts18 Oct 1915
Sonu Valad Khushal Khadake Vs Bahinibai Murd Krishna and Others
Bombay High Court · (1916) ILR (Bom) 351
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts18 Oct 1915
Laxmam Nilkant Pusalkar Vs Vinayak Keshav Pusalkar
Bombay High Court · 33 Ind. Cas. 956
Civil Procedure Code, 1908 (CPC) — Section 53
High Courts13 Oct 1915
Emperor Vs Manilal Mangalji
Bombay High Court · (1915) 17 BOMLR 1080
Bombay Prevention of Gambling Act, 1887 — Section 3
High Courts12 Oct 1915Dismissed
The Assistant Collector Vs Vithaldas Vallavadas
Bombay High Court · AIR 1915 Bom 143 : (1915) 17 BOMLR 1140 : 33 Ind. Cas. 464
Bombay Bhagdari and Narvadari Act, 1862 — Section 3Land Acquisition Act, 1894 — Section 32
High Courts11 Oct 1915
Murlidhar Narayan Gujarathi Vs Vishnudas Balmukunddas
Bombay High Court · AIR 1916 Bom 305 : (1916) ILR (Bom) 321
Limitation Act, 1877 — Article 178, 179Transfer of Property Act, 1882 — Section 88, 89
High Courts11 Oct 1915
Bhaskar Gopal and Another Vs Padman Hira Chowdhari and Another
Bombay High Court · AIR 1916 Bom 228 : (1916) ILR (Bom) 313
Transfer of Property Act, 1882 — Section 54
High Courts11 Oct 1915
Bhaskar Gopal and Others Vs Padman Hira Chowdhari
Bombay High Court · 33 Ind. Cas. 267
Transfer of Property Act, 1882 — Section 54
High Courts10 Oct 1915
Sonu Khushal Khadake Vs Bahinibai Krishna and Others
Bombay High Court · 33 Ind. Cas. 950
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts06 Oct 1915
Pratapchand Gulabchand Vs Purshotamdas Malji and Others
Bombay High Court · AIR 1916 Bom 214 : 33 Ind. Cas. 366
Stamp Act, 1899 — Section 35
High Courts01 Oct 1915
Ramchandra Narayan Joshi and Others Vs Shripatrao Tukojirao Deshmukh and Others
Bombay High Court · 33 Ind. Cas. 771
Civil Procedure Code, 1882 — Section 361
High Courts01 Oct 1915
Ramchandra Narayan Joshi and Others Vs Shripatrao Bin Tukojirao Deshmukh and Others
Bombay High Court · AIR 1916 Bom 278 : (1916) ILR (Bom) 248
High Courts30 Sept 1915
Jayawant Jivanrao Deshpande Vs Ramchandra Narayan Johsi and Others
Bombay High Court · AIR 1916 Bom 300 : (1916) ILR (Bom) 239
Evidence Act, 1872 — Section 108Limitation Act, 1963 — Article 141
High Courts30 Sept 1915
Emperor Vs Babilal Balwant
Bombay High Court · AIR 1915 Bom 123 : (1915) 17 BOMLR 1078
Bombay Prevention of Gambling Act, 1887 — Section 10
High Courts30 Sept 1915
Jayawant Jivanrao Deshpande Vs Ramchandra Narayan Joshi
Bombay High Court · 33 Ind. Cas. 484
Evidence Act, 1872 — Section 108
High Courts27 Sept 1915Dismissed
In Re: Dwarkadas Tejbhandas
Bombay High Court · AIR 1915 Bom 184 : (1915) 17 BOMLR 925
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts27 Sept 1915Dismissed
Dwarkadas Damodar Vs Dwarkadas Shamji
Bombay High Court · AIR 1915 Bom 267 : (1915) 17 BOMLR 938
Trusts Act, 1882 — Section 83
High Courts23 Sept 1915
Emperor Vs Fakira Appaya
Bombay High Court · (1916) ILR (Bom) 220
Criminal Procedure Code, 1898 (CrPC) — Section 287Evidence Act, 1872 — Section 24