High Courts01 Oct 1918
Haji Gulam Mahomed Azam Vs Emperor
Bombay High Court · AIR 1918 Bom 97 : 51 Ind. Cas. 193
Penal Code, 1860 (IPC) — Section 339Specific Relief Act, 1877 — Section 9
COURT ARCHIVE
Bombay High Court judgments, 1918
201 judgments · page 3 of 11
High Courts01 Oct 1918Dismissed
Emperor Vs Haji Gulam Mahomed Azam
Bombay High Court · (1919) 21 BOMLR 261
Penal Code, 1860 (IPC) — Section 339Specific Relief Act, 1877 — Section 9
High Courts27 Sept 1918
Pandu Vithoji Ladke Vs Goma Ramji Marwadi
Bombay High Court · AIR 1919 Bom 84 : (1919) 21 BOMLR 213 : 50 Ind. Cas. 765
High Courts26 Sept 1918Allowed
Emperor Vs Punja Godad
Bombay High Court · (1919) 21 BOMLR 247
Cattle Trespass Act, 1871 — Section 26Penal Code, 1860 (IPC) — Section 427
High Courts26 Sept 1918
Emperor Vs Punjagodad and Another
Bombay High Court · AIR 1919 Bom 59 : 50 Ind. Cas. 995
Cattle Trespass Act, 1871 — Section 26
High Courts25 Sept 1918Dismissed
Bhiva Bhika Chokekar Vs Babu Balshet Bobhate
Bombay High Court · AIR 1919 Bom 66 : (1919) 21 BOMLR 350 : 51 Ind. Cas. 7
Khoti Settlement Act, 1880 — Section 21
High Courts25 Sept 1918Dismissed
The Godhra Municipality Vs Harilal Lallubhai Soni
Bombay High Court · AIR 1919 Bom 36 : (1919) 21 BOMLR 255 : 51 Ind. Cas. 262
Bombay District Municipal Act, 1901 — Section 96
High Courts24 Sept 1918Dismissed
Jana Appa Sutar Vs Rakhma Narayan Badiger
Bombay High Court · (1919) 21 BOMLR 208
High Courts23 Sept 1918
Chimabai Vs Dhula Kuppa
Bombay High Court · AIR 1918 Bom 59 : (1919) 21 BOMLR 281
Bombay High Court Rules — Rule 446, 457
High Courts21 Sept 1918Dismissed
Mahomed Haji Abu Vs Khatubai
Bombay High Court · AIR 1918 Bom 89 : (1919) 21 BOMLR 85
Evidence Act, 1872 — Section 13
High Courts21 Sept 1918
Mahomed Haji Abu Vs Khatubai and Others
Bombay High Court · 51 Ind. Cas. 513
Evidence Act, 1872 — Section 13
High Courts18 Sept 1918
Hukamchand Sarupchand Vs Abraham E. J. Abraham
Bombay High Court · (1919) 21 BOMLR 783
High Courts10 Sept 1918
Narsinggirji Manufacturing Co. Vs The Great Indian Peninsular Railway
Bombay High Court · 51 Ind. Cas. 309
Contract Act, 1872 — Section 151
High Courts10 Sept 1918
Narsinggirji Manufacturing Co. Vs The Great Indian Peninsula Ry.
Bombay High Court · AIR 1918 Bom 26 : (1919) 21 BOMLR 406
Railways Act, 1890 — Section 72
High Courts03 Sept 1918
The Great Indian Peninsula Railway Vs Ramchandra Jagannath
Bombay High Court · AIR 1919 Bom 67 : (1919) 21 BOMLR 6
Railways Act, 1890 — Section 75
High Courts03 Sept 1918
Shirinbai Vs Ratanbai and Navajbai
Bombay High Court · AIR 1918 Bom 54 : (1919) 21 BOMLR 384 : 51 Ind. Cas. 209
High Courts03 Sept 1918
Mahadeo Gopalbhat Vs Trimbakbhat Balambhat
Bombay High Court · 50 Ind. Cas. 972
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts28 Aug 1918
Bhagirthibai Kom Mahadev Abhyankar Vs Roshanbi Kom Mahomed Hanif and Others Mirkha walad Imamkha Vs Bhagirthibai Kom Mahadev Abhyankar
Bombay High Court · (1919) ILR (Bom) 412
Probate and Administration Act, 1881 — Section 69
High Courts28 Aug 1918
Ramji Bapuji Patil Vs Pandharinath Ravji
Bombay High Court · AIR 1918 Bom 1 : (1919) 21 BOMLR 56
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, 13
High Courts28 Aug 1918Dismissed
May Geraldine Duckworth Vs George Francis Duckworth
Bombay High Court · AIR 1919 Bom 133 : (1919) 21 BOMLR 137 : 50 Ind. Cas. 427
Army Act, 1950 — Section 145, 90Civil Procedure Code, 1908 (CPC) — Section 4