High Courts14 Jul 1919
Emperor Vs Nasir Wazir
Bombay High Court · (1919) 21 BOMLR 1096
Prevention of Cruelty to Animals Act, 1890 — Section 3(a)
COURT ARCHIVE
Bombay High Court judgments, 1919
268 judgments · page 10 of 14
High Courts10 Jul 1919
Kordia Gopal Katkari and Others Vs Emperor
Bombay High Court · AIR 1919 Bom 138 : 52 Ind. Cas. 593
Contract Act, 1872 — Section 16, 19A
High Courts10 Jul 1919
Emperor Vs Kondia Gopal Katkari
Bombay High Court · (1919) 21 BOMLR 1090
Workmans Breach of Contract Act, 1859 — Section 2
High Courts07 Jul 1919
Muradally Shamji Vs B.N. Lang
Bombay High Court · (1919) 21 BOMLR 980
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts30 Jun 1919
Bhagwat Koer Vs Dhanukdari Prasad Singh
Bombay High Court · (1920) 22 BOMLR 477
Specific Relief Act, 1877 — Section 42Succession Act, 1925 — Section 106
High Courts26 Jun 1919Allowed
Chaudhri Satgur Prasad Vs Kishore Lal
Bombay High Court · (1920) 22 BOMLR 451
Limitation Act, 1877 — Section 144
High Courts26 Jun 1919Dismissed
A.R.R.M.V. Arunachellam Chetty Vs Venkatachalapathi Gurusvamigal
Bombay High Court · (1920) 22 BOMLR 457
High Courts26 Jun 1919
Emperor Vs J.B.H. Johnson
Bombay High Court · (1919) 21 BOMLR 1059 : (1920) ILR (Bom) 88
Penal Code, 1860 (IPC) — Section 71Railways Act, 1890 — Section 29(1)
High Courts26 Jun 1919Dismissed
Rani Hemanta Kumari Debi Vs The Midnapur Zeminadri Co. Ltd.
Bombay High Court · (1920) 22 BOMLR 488
Registration Act, 1908 — Section 49
High Courts26 Jun 1919
Weld and Co. Vs Sher Mahomed Ekbal Ahmed
Bombay High Court · (1919) 21 BOMLR 808
High Courts21 Jun 1919
Weld and Co. A Firm Vs Sher Ahmed Ekbal Ahmed and Haji Karim Elahi
Bombay High Court · 59 Ind. Cas. 18
High Courts20 Jun 1919
Weld and Co. Vs Sher Ahmed Ekbal Ahmed and Haji Karim Shethi
Bombay High Court · 59 Ind. Cas. 16
High Courts20 Jun 1919Dismissed
N. Varada Pillai Vs Jeevarathnammal
Bombay High Court · (1920) 22 BOMLR 444
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 123
High Courts20 Jun 1919
In Re: Rajasaheb Rasulsaheb
Bombay High Court · (1919) 21 BOMLR 1085
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts20 Jun 1919
Emperor Vs Vishvanath Vishnu Joshi
Bombay High Court · (1919) 21 BOMLR 1084
Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1898 (CrPC) — Section 190
High Courts19 Jun 1919Dismissed
The Port Canning and Land Improvement Co. Ltd. Vs Srimati Katyayani Debi
Bombay High Court · (1920) 22 BOMLR 437
Registration Act, 1908 — Section 17, 42
High Courts19 Jun 1919
Weld and Co. Vs Sher Ahmed Ekbal Ahmad and Haji Karim Elahi
Bombay High Court · 59 Ind. Cas. 12
English Judicature Act, 1873 — Section 24(iii)
High Courts16 Jun 1919
Weld and Co., A Firm Vs Sher Ahmed Ekbal Ahmed and Haji Karim Elahi Shethi
Bombay High Court · 59 Ind. Cas. 10
High Courts14 Jun 1919
Rustamji A. Dubash Vs Haji Hussein Lari
Bombay High Court · (1920) 22 BOMLR 1165
High Courts10 Jun 1919Dismissed
Cholappa Gattinna Sanna Vs Ramchandra Anna Pai
Bombay High Court · (1919) 21 BOMLR 861
Civil Procedure Code, 1908 (CPC) — Section 145Limitation Act, 1908 — Article 182