High Courts23 Sept 1915
Fakira Appaya Vs Emperor
Bombay High Court · AIR 1915 Bom 249 : 33 Ind. Cas. 309
Criminal Procedure Code, 1898 (CrPC) — Section 287Evidence Act, 1872 — Section 24
COURT ARCHIVE
Bombay High Court judgments, 1915
181 judgments · page 3 of 10
High Courts23 Sept 1915Dismissed
Balappa Dundappa Todkal Vs Chanbasappa Shivlingappa Patil
Bombay High Court · AIR 1915 Bom 150 : (1915) 17 BOMLR 1134 : 33 Ind. Cas. 445
Limitation Act, 1908 — Article 44
High Courts22 Sept 1915
Narayanbhat Bhimbhat Joshi and Another Vs Akkubai Manoharbhat Joshi
Bombay High Court · AIR 1916 Bom 275 : 33 Ind. Cas. 576
Civil Procedure Code, 1908 (CPC) — Section 107, 115
High Courts22 Sept 1915
Fakirchand Lallubhai Vs Naginchand Kalidas
Bombay High Court · AIR 1915 Bom 222 : (1915) 17 BOMLR 1106 : 33 Ind. Cas. 423
High Courts20 Sept 1915
Sewaram Gokaldas Vs Bajrangdat Hardwar Potdar
Bombay High Court · AIR 1916 Bom 227 : (1916) ILR (Bom) 473
High Courts20 Sept 1915
Sewaram Gokaldas and Others Vs Bajrangdat Hardwar Potdar
Bombay High Court · 32 Ind. Cas. 918
High Courts16 Sept 1915Dismissed
Javer Jijibhai Vs Haribhai Hansji
Bombay High Court · AIR 1915 Bom 264 : (1915) 17 BOMLR 1131 : 33 Ind. Cas. 426
High Courts10 Sept 1915
Balwantsing Ramchandra Vs Sakharam Mancharam
Bombay High Court · 33 Ind. Cas. 137
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts10 Sept 1915
Basapa Ningapa Vs Emperor
Bombay High Court · AIR 1915 Bom 221 : 31 Ind. Cas. 365
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts10 Sept 1915Dismissed
Emperor Vs Basapa Ningapa
Bombay High Court · (1915) 17 BOMLR 892
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts09 Sept 1915
Emperor Vs Hari Bijal
Bombay High Court · (1915) 17 BOMLR 906
Penal Code, 1860 (IPC) — Section 149
High Courts07 Sept 1915
Kanji Jethsi and Another Vs The Advocate-General and Others
Bombay High Court · 32 Ind. Cas. 925
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts03 Sept 1915
Wasappa Timappa Sonagar Vs The Secretary of State for India
Bombay High Court · AIR 1915 Bom 227 : (1915) 17 BOMLR 979
Criminal Procedure Code, 1898 (CrPC) — Section 523(2)
High Courts01 Sept 1915Dismissed
Pirappa Malkappa Vs Annaji Appaji Maholkar
Bombay High Court · AIR 1915 Bom 185 : (1915) 17 BOMLR 974
High Courts01 Sept 1915
Mahadeo Rangnath Godbole Vs Rama Tukaram Devkate and Another
Bombay High Court · (1916) ILR (Bom) 194
Civil Procedure Code, 1908 (CPC) — Section 144Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts01 Sept 1915
Mahadev Raghunath Godbole Vs Rama Tukaram Devkote
Bombay High Court · AIR 1915 Bom 208 : (1915) 17 BOMLR 962
Civil Procedure Code, 1908 (CPC) — Section 144Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts01 Sept 1915
In Re: Pandharinath Pundlik Revankar
Bombay High Court · (1915) 09 BOM CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts31 Aug 1915Dismissed
Manilal Gangadas Desai Vs The Secretary of State
Bombay High Court · AIR 1915 Bom 197 : (1915) 17 BOMLR 1115 : 33 Ind. Cas. 428
Bombay District Municipal Act, 1901 — Section 42
High Courts26 Aug 1915
Shankar Ramdas Vs Emperor
Bombay High Court · AIR 1915 Bom 137(1) : 31 Ind. Cas. 371
Criminal Procedure Code, 1898 (CrPC) — Section 370(i)Penal Code, 1860 (IPC) — Section 451