COURT ARCHIVE

Bombay High Court judgments, 1918

201 judgments · page 4 of 11

High Courts27 Aug 1918

In Re: Joharmal Pannaji and Another : Prithviraj Fulrai and Others

Bombay High Court · AIR 1918 Bom 20 : (1919) 21 BOMLR 190 : 50 Ind. Cas. 437

Contract Act, 1872 — Section 239English Bankruptcy Act, 1883 — Section 104Presidency Towns Insolvency Act, 1909 — Section 8

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High Courts27 Aug 1918

Dwarkadas Motilal Vs Bai Jekore

Bombay High Court · AIR 1919 Bom 88 : (1918) 20 BOMLR 983 : 51 Ind. Cas. 179

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High Courts23 Aug 1918

In Re: Shirinbai Merwanji Dalal

Bombay High Court · AIR 1919 Bom 119 : (1919) 21 BOMLR 41

Trusts Act, 1882 — Section 40

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High Courts22 Aug 1918

Sarabai Amibai Vs Mahomed Cassum Haji Jan Mahomed

Bombay High Court · AIR 1919 Bom 80 : (1919) 21 BOMLR 49

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High Courts19 Aug 1918

Savla Tukaram Mali Vs Santya Parsha Mahar

Bombay High Court · AIR 1918 Bom 99 : (1918) 20 BOMLR 993

Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)

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High Courts08 Aug 1918

Mirkha Imamkha Vs Bhagirathi Mahadev Abhyankar and Others Bhagirathi Mahadev Abhyankar Vs Roshanbi Mahomed Hanif and Others

Bombay High Court · 51 Ind. Cas. 18

Probate and Administration Act, 1881 — Section 69

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High Courts08 Aug 1918Allowed

Mirkha Imamkha Vs Bhagirathi Mahadev Abhyankar Bhagirathi Mahadev Abhyankar Vs Roshanbi Mahomed Hanif

Bombay High Court · AIR 1919 Bom 61 : (1919) 21 BOMLR 329

Probate and Administration Act, 1881 — Section 23, 69

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High Courts01 Aug 1918

Savla Bin Tukaram Mali and Others Vs Santya and Valad Parshya Mahar and Others

Bombay High Court · (1919) ILR (Bom) 277

Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

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High Courts31 Jul 1918Dismissed

Rama Santu Randive Vs Daji Naru Randive

Bombay High Court · AIR 1918 Bom 85 : (1918) 20 BOMLR 947

Civil Procedure Code, 1908 (CPC) — Section 2

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High Courts30 Jul 1918

Hanmantram Radhakisan Vs Shivnarayan Asuram

Bombay High Court · AIR 1918 Bom 123 : (1918) 20 BOMLR 970

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7

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High Courts29 Jul 1918Dismissed

Rani Parbati Kunwar Vs The Deputy Commissioner

Bombay High Court · (1918) 20 BOMLR 1095

Oudh Rent Act, 1886 — Section 107G

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High Courts26 Jul 1918Dismissed

Raja Durga Prashad Singh Vs Tribeni Singh

Bombay High Court · (1919) 21 BOMLR 569

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High Courts26 Jul 1918

Kaikhushru Bezonji Capadia Vs Shrinibai Bezonji Capadia

Bombay High Court · (1919) 21 BOMLR 130

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High Courts26 Jul 1918

Kaikushru Bezonji Nanabhoy Capadia Vs Shirinbai Bezoni Capadia and Others

Bombay High Court · (1919) ILR (Bom) 88

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High Courts26 Jul 1918Allowed

Mohunt Parmanandra Das Goswami Vs Kripa Sindhu Roy

Bombay High Court · (1919) 21 BOMLR 580

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High Courts24 Jul 1918

Moru Narsu Gujar Vs Hasan Fattekhan Jummal

Bombay High Court · AIR 1918 Bom 105 : (1918) 20 BOMLR 929

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Transfer of Property Act, 1882 — Section 52

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High Courts23 Jul 1918

Ganesh Mahadev Jamsandekar Vs Secretary of State for India

Bombay High Court · AIR 1919 Bom 30 : (1919) 21 BOMLR 27

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Government of India Act, 1915 — Section 32Sea Customs Act, 1878 — Section 167

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High Courts23 Jul 1918

Shivbai Babya Swami Vs Yesu Cheoo Nayakin

Bombay High Court · AIR 1919 Bom 175 : (1918) 20 BOMLR 925

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 181

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High Courts18 Jul 1918Allowed

Laxman Ganesh Rajendra Vs Keshav Govind Deshpande

Bombay High Court · AIR 1918 Bom 82 : (1918) 20 BOMLR 918

Limitation Act, 1963 — Section 14

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High Courts17 Jul 1918Allowed

Mallappa Parappa Hospeti Vs Gangava Gangappa Hospeti

Bombay High Court · AIR 1919 Bom 85 : (1919) 21 BOMLR 17

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