High Courts20 Jul 1916Allowed
Mahomed Syedol Ariffin Vs Yeoh Ooi Gark
Bombay High Court · (1917) 19 BOMLR 157
Evidence Ordinance, 1893 — Section 32
COURT ARCHIVE
Bombay High Court judgments, 1916
183 judgments · page 6 of 10
High Courts20 Jul 1916Allowed
Janaki Ammal Vs Narayanasami Aiyer
Bombay High Court · (1916) 18 BOMLR 856
High Courts17 Jul 1916Dismissed
Nanda Lal Dhur Biswas Vs Jagat Kishore Acharjya Chowdhuri
Bombay High Court · (1916) 18 BOMLR 868
High Courts14 Jul 1916Allowed
Nobin Chandra Barua Vs Chandra Madhab Barua
Bombay High Court · (1916) 18 BOMLR 1022
Limitation Act, 1963 — Article 89, 8
High Courts13 Jul 1916
Emperor Vs Shivbharan Ayodhyaprasad
Bombay High Court · (1916) 18 BOMLR 682 : 35 Ind. Cas. 815
Penal Code, 1860 (IPC) — Section 289
High Courts11 Jul 1916Allowed
Mirza Sadik Husain Khan Vs Nawab Saiyed Hashim Ali Khan
Bombay High Court · (1916) 18 BOMLR 1037
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Transfer of Property Act, 1882 — Section 22
High Courts03 Jul 1916
Carolina Dos Santos Vs Dominic Joseph Pinto
Bombay High Court · AIR 1916 Bom 167 : (1916) 18 BOMLR 715 : 36 Ind. Cas. 227
Succession Act, 1925 — Section 10
High Courts27 Jun 1916Dismissed
Gokaldas Motiram Surti Vs Partab Kabhai Barot
Bombay High Court · AIR 1916 Bom 198 : (1916) 18 BOMLR 693 : 35 Ind. Cas. 871
High Courts26 Jun 1916
A.J.S. Joseph Vs The Corporation of Calcutta
Bombay High Court · (1916) 18 BOMLR 878
High Courts26 Jun 1916Dismissed
Musammat Radha Kumvar Vs Thakur Reoti Singh
Bombay High Court · (1916) 18 BOMLR 850
High Courts23 Jun 1916
In Re: Mukundrai Atmaram Desai
Bombay High Court · AIR 1916 Bom 122 : 37 Ind. Cas. 489
High Courts23 Jun 1916Dismissed
Fateh Chand Vs Pandit Rup Chand
Bombay High Court · (1916) 18 BOMLR 900
High Courts22 Jun 1916Allowed
Chandrika Bakhsh Singh Vs Raja Indar Bakram Singh
Bombay High Court · (1916) 18 BOMLR 846
High Courts22 Jun 1916
Maharaja Sri Ram Chandra Bhanj Deo Vs The Secretary of State for India
Bombay High Court · (1916) 18 BOMLR 838
High Courts22 Jun 1916Dismissed
Ramdas Vithaldas Durbar Vs Chhaganlal Pitamber and S. Ameerchand and Co.
Bombay High Court · (1916) 18 BOMLR 670
Contract Act, 1872 — Section 102, 103Transfer of Property Act, 1882 — Section 4
High Courts16 Jun 1916
Bai Diwali Vs Umedbhai Bhulabhai Patel
Bombay High Court · (1916) 18 BOMLR 773 : 36 Ind. Cas. 564
Contract Act, 1872 — Section 24Limitation Act, 1963 — Article 62
High Courts15 Jun 1916
Madhavrao Hariharrao Vs Anusuyabai Eknath Jape
Bombay High Court · AIR 1916 Bom 273 : (1916) 18 BOMLR 768 : 36 Ind. Cas. 505
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Jun 1916
Emperor Vs Khalpa Ranchod
Bombay High Court · (1916) 18 BOMLR 789 : 36 Ind. Cas. 581
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts05 Jun 1916
Emperor Vs Rachapa Gurappa Hattarvat
Bombay High Court · AIR 1916 Bom 64(1) : 37 Ind. Cas. 491
High Courts19 May 1916Allowed
Musammat Girja Bai Vs Sadashiv Dhundiraj
Bombay High Court · (1916) 18 BOMLR 621