High Courts22 Mar 1915
Vasudev Roghunath Oka Vs Janardan Sadashiv Apte
Bombay High Court · (1915) 17 BOMLR 522
Transfer of Property Act, 1882 — Section 53
COURT ARCHIVE
Bombay High Court judgments, 1915
181 judgments · page 8 of 10
High Courts22 Mar 1915
Mafatlal Motilal Vs Kanialal Trikamlal
Bombay High Court · AIR 1915 Bom 246 : (1915) 17 BOMLR 705 : 30 Ind. Cas. 915
High Courts22 Mar 1915
Vasudev Raghunath Oka Vs Janardan Sadashiv Apte
Bombay High Court · 29 Ind. Cas. 497
Transfer of Property Act, 1882 — Section 53
High Courts17 Mar 1915
Rasulkhan Hamadkhan and Gulab Chhitu Vs The Secretary of State
Bombay High Court · AIR 1915 Bom 72 : (1915) 17 BOMLR 513
Limitation Act, 1963 — Article 14
High Courts15 Mar 1915
Mahant Lahar Puri Vs Mahant Puran Nath
Bombay High Court · (1915) 17 BOMLR 475
High Courts15 Mar 1915
V. Venkatanarayana Pillay Vs V. Subbammal
Bombay High Court · (1915) 17 BOMLR 468
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts09 Mar 1915Dismissed
Narbadashankar Mugatram Vyas Vs Kevaldas Raghunathdas
Bombay High Court · AIR 1915 Bom 41 : (1915) 17 BOMLR 510
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4
High Courts09 Mar 1915
Dalpatsingji Naharsingji Vs Raisingji Naharsingji and Another
Bombay High Court · 29 Ind. Cas. 943
Gujarat Taluqdars Act, 1888 — Section 26
High Courts09 Mar 1915
Chhaganlal Himatlal Vs The Bombay, Baroda and Central India Railway
Bombay High Court · AIR 1915 Bom 28(1) : (1915) 17 BOMLR 339
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5
High Courts09 Mar 1915
Dayabhai Raghunathdas Vs Bai Parvati
Bombay High Court · AIR 1915 Bom 62 : (1915) 17 BOMLR 332
Guardians and Wards Act, 1890 — Section 25
High Courts09 Mar 1915
Dalpatsinghji Naharsinghji Vs Raisingji Naharsingji
Bombay High Court · AIR 1915 Bom 98 : (1915) 17 BOMLR 566
Gujarat Taluqdars Act, 1888 — Section 26, 29A
High Courts05 Mar 1915
Ramachandra Natha and Others Vs The Great Indian Peninsula Railway
Bombay High Court · 29 Ind. Cas. 545
Contract Act, 1872 — Section 161Railways Act, 1890 — Section 47
High Courts05 Mar 1915
Ramchandra Natha Vs The Great Indian Peninsula Railway
Bombay High Court · AIR 1915 Bom 24 : (1915) 17 BOMLR 496
Railways Act, 1890 — Section 72
High Courts26 Feb 1915
In Re: Gangaram Narayandas Teli
Bombay High Court · AIR 1915 Bom 49(2) : (1915) 17 BOMLR 320
Stamp Act, 1899 — Section 59
High Courts25 Feb 1915
The Bombay Cotton Manufacturing Co. Ltd. Vs Raja Bahadur Shivlal Motilal
Bombay High Court · (1915) 17 BOMLR 455
High Courts25 Feb 1915Dismissed
Raja Bahadur Shivlal Motilal Vs The Bombay Cotton Manufacturing Company Ltd.
Bombay High Court · (1915) 17 BOMLR 484
High Courts25 Feb 1915Dismissed
Motabhoy Mulla Essabhoy Vs Mulji Haridas
Bombay High Court · (1915) 17 BOMLR 460
Evidence Act, 1872 — Section 92