High Courts31 Jan 1918Allowed
Shidaya Virbhadraya Kodlimath Vs Satappa Bharmappa Mutgauda
Bombay High Court · AIR 1918 Bom 187 : (1918) 20 BOMLR 360 : 45 Ind. Cas. 494
Dekkhan Agriculturists Relief Act, 1879 — Section 48
COURT ARCHIVE
Bombay High Court judgments, 1918
201 judgments · page 9 of 11
High Courts30 Jan 1918Dismissed
Raoji Bhikaji Kondkar Vs Anant Laxman Kondkar
Bombay High Court · AIR 1918 Bom 175 : (1918) 20 BOMLR 671
High Courts30 Jan 1918
Ramanbhai M. Nilkanth Vs Ghashiram Ladliprasad
Bombay High Court · AIR 1918 Bom 153(2) : (1918) 20 BOMLR 692
High Courts28 Jan 1918
Dhondiram Chatrabhuj Marwadi Vs Sadasuk Savatram Marwadi
Bombay High Court · 46 Ind. Cas. 174
Stamp Act, 1899 — Section 35
High Courts28 Jan 1918Allowed
Himatlal Maganlal Shah Vs Bhikabhai Amritlal Shah
Bombay High Court · AIR 1918 Bom 283 : (1918) 20 BOMLR 403 : 45 Ind. Cas. 422
Easements Act, 1882 — Section 24
High Courts25 Jan 1918
Emperor Vs Nagindas Chhabildas
Bombay High Court · (1918) ILR (Bom) 454
Bombay District Municipal Act, 1901 — Section 113, 122
High Courts25 Jan 1918
Nagindas Chhabildas Vs Emperor
Bombay High Court · AIR 1918 Bom 207 : 45 Ind. Cas. 503
Bombay District Municipal Act, 1901 — Section 113, 122
High Courts24 Jan 1918
Ambirsaheb Balamiya Patil Vs Emperor
Bombay High Court · AIR 1918 Bom 150 : 45 Ind. Cas. 514
Forest Act, 1927 — Section 25(i)
High Courts24 Jan 1918
Bhausing Walad Ragho Vs Chaganiram Hurchand
Bombay High Court · (1918) ILR (Bom) 363
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 151
High Courts24 Jan 1918
Bhausing Ragho Vs Chaganiram Harchand
Bombay High Court · AIR 1918 Bom 157 : (1918) 20 BOMLR 348 : 45 Ind. Cas. 552
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Section 13
High Courts24 Jan 1918
Emperor Vs Ambirsaheb Balamiya Patil
Bombay High Court · (1918) 20 BOMLR 384
Forest Act, 1927 — Section 25(i)
High Courts23 Jan 1918Dismissed
Venkatesh Appashet Vs Abdul Kadir
Bombay High Court · AIR 1918 Bom 162 : (1918) 20 BOMLR 667
Bombay District Police Act, 1890 — Section 44Specific Relief Act, 1877 — Section 42
High Courts22 Jan 1918
Narso Ramaji Kulkarni Vs Nagava Kom Ishvarappa and Others
Bombay High Court · AIR 1918 Bom 222 : (1918) ILR (Bom) 359
Registration Act, 1908 — Section 90
High Courts22 Jan 1918Dismissed
Narso Bamaji Kulkarni Vs Nagava Ishvarappa
Bombay High Court · (1918) 20 BOMLR 358 : 45 Ind. Cas. 493
Registration Act, 1908 — Section 90, 90(b)
High Courts21 Jan 1918
Ganu Walad Ramji Patil Vs Bhau Walad Bapuji Patil and Others
Bombay High Court · (1918) ILR (Bom) 512
Evidence Act, 1872 — Section 92
High Courts21 Jan 1918
Ganu Ramji Patil Vs Bhau Bapuji Patil
Bombay High Court · 46 Ind. Cas. 662
Dekkhan Agriculturists Relief Act, 1879 — Section 10AEvidence Act, 1872 — Section 92
High Courts21 Jan 1918Allowed
Chunilal Harilal Vs Bai Mani
Bombay High Court · AIR 1918 Bom 165 : (1918) 20 BOMLR 660
Civil Procedure Code, 1908 (CPC) — Section 52, 53
High Courts21 Jan 1918Allowed
Manju Mahadev Shetti Vs Shivappa Manju Shetti
Bombay High Court · AIR 1918 Bom 197 : (1918) 20 BOMLR 447
Contract Act, 1872 — Section 126, 128, 134, 137
High Courts21 Jan 1918Dismissed
Nagar Kashi Patel Vs Bai Dhuli
Bombay High Court · AIR 1918 Bom 225 : (1918) 20 BOMLR 342 : 45 Ind. Cas. 577
Bhagdari and Narwadari Act, 1862 — Section 3