High Courts19 Dec 1919Allowed
Fakirappa Limanna Patil Vs Lumanna Mahadu Dhamnekar
Bombay High Court · (1920) 22 BOMLR 680 : 58 Ind. Cas. 257
Transfer of Property Act, 1882 — Section 38, 88
COURT ARCHIVE
Bombay High Court judgments, 1919
268 judgments · page 1 of 14
High Courts19 Dec 1919Dismissed
Nageshar Baksh Singh Vs Ganesha
Bombay High Court · (1920) 22 BOMLR 596
High Courts19 Dec 1919
Nur Mahomed Gulam Rasul Vs The Surat City Municipality
Bombay High Court · 57 Ind. Cas. 988
Bombay District Municipal Act, 1901 — Section 151
High Courts19 Dec 1919Dismissed
Nurmahomed Gulam Rasul Vs The Surat City Municipality
Bombay High Court · (1920) 22 BOMLR 838
Bombay District Municipal Act, 1901 — Section 151(1)
High Courts19 Dec 1919
Bhagoji Ganu Raut Vs Babu Balu Kadam
Bombay High Court · (1920) 22 BOMLR 410 : 57 Ind. Cas. 135
High Courts19 Dec 1919Dismissed
Motichand Magandas Vs Keshav Appaji Kulkarni
Bombay High Court · (1920) 22 BOMLR 406 : 57 Ind. Cas. 129
High Courts19 Dec 1919
Damu Diga Vs Vakrya Nathu
Bombay High Court · (1920) 22 BOMLR 328
Civil Procedure Code, 1882 — Order 17 Rule 2, 158
High Courts18 Dec 1919
Ganpatrao Apaji Jagtap Vs Bapu Tukaram
Bombay High Court · (1920) 22 BOMLR 831 : 58 Ind. Cas. 574
Evidence Act, 1872 — Section 92
High Courts18 Dec 1919
Ganpatrao Appaji Jagtap Vs Bapit bin Tukaram and Others
Bombay High Court · (1920) ILR (Bom) 710
Evidence Act, 1872 — Section 92, 92(6)
High Courts18 Dec 1919Dismissed
Vasudeo Ganesh Joshi Vs Anupram Haribhai Trivedi
Bombay High Court · (1920) 22 BOMLR 808 : 57 Ind. Cas. 592
Contract Act, 1872 — Section 23
High Courts17 Dec 1919Dismissed
Harilal Lallubhai Vs Bombay Baroda and Central India Railway
Bombay High Court · (1920) 22 BOMLR 822 : 57 Ind. Cas. 601
Railways Act, 1890 — Section 7
High Courts16 Dec 1919Dismissed
The Trustees for the Improvement of Calcutta Vs Chandra Kanta Ghosh
Bombay High Court · (1920) 22 BOMLR 586
High Courts12 Dec 1919Dismissed
M.R. Seturatnam Aiyer Vs Venkatachala Gounden
Bombay High Court · (1920) 22 BOMLR 578
Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 101
High Courts12 Dec 1919
In Re: Indian Arbitration Act In Re: Babaldas Khemchand
Bombay High Court · (1921) ILR (Bom) 1
Arbitration Act, 1899 — Section 19
High Courts12 Dec 1919
M.K. Swamirao Vs J.J. Valentine
Bombay High Court · (1920) 22 BOMLR 403 : 57 Ind. Cas. 125
Civil Procedure Code, 1908 (CPC) — Section 144, 47
High Courts12 Dec 1919
In Re: Indian Arbitration Act; In Re: Babaldas Khemchand
Bombay High Court · (1920) 22 BOMLR 842 : 57 Ind. Cas. 997
Arbitration Act, 1899 — Section 19
High Courts11 Dec 1919Dismissed
Satagauda Appanna Alagaudanavar Vs Satappa Daeigauda Genapnavar
Bombay High Court · (1920) 22 BOMLR 815 : 57 Ind. Cas. 577
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts11 Dec 1919Allowed
Bhujagonda Adgonda Patil Vs Babu Bala Bhokare
Bombay High Court · (1920) 22 BOMLR 817 : 57 Ind. Cas. 573
High Courts11 Dec 1919
Trimbak Ganesh Karmarkar Vs Pandurang Gharojee Shetye
Bombay High Court · (1920) 22 BOMLR 812 : 57 Ind. Cas. 582
High Courts11 Dec 1919Dismissed
Jankibai Ramdayal Vs Chimna Sadashiv Vani
Bombay High Court · (1920) 22 BOMLR 811 : 57 Ind. Cas. 579
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5