High Courts13 Oct 1919Dismissed
Dalichand Shivram Marwadi Vs Lotu Sakharam Pardhi
Bombay High Court · (1920) 22 BOMLR 136
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 59
COURT ARCHIVE
Bombay High Court judgments, 1919
268 judgments · page 6 of 14
High Courts11 Oct 1919
Jamshedji F. Shroff Vs Husseinbhai Ahmedbhai
Bombay High Court · (1920) 22 BOMLR 319
Civil Procedure Code, 1908 (CPC) — Section 92Pensions Act, 1871 — Section 4, 6
High Courts11 Oct 1919
Jamsedji F. Shroff Vs Husseinbhai Ahmedbhai
Bombay High Court · (1920) 22 BOMLR 319
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(1)
High Courts10 Oct 1919Dismissed
Manilal Dalpatram Vs Nandlal Keshavlal
Bombay High Court · (1920) 22 BOMLR 133
High Courts09 Oct 1919
Dolatsangji Surajmalji Darbar Vs Bawabhai Damabhai Desai
Bombay High Court · (1920) 22 BOMLR 127 : 55 Ind. Cas. 585
Gujarat Taluqdars Act, 1888 — Section 5
High Courts09 Oct 1919
Darbar Shri Dolatsingji Surajmali Vs Desai Bavabhai Damubhai
Bombay High Court · (1920) ILR (Bom) 377
Gujarat Taluqdars Act, 1888 — Section 30, 5
High Courts07 Oct 1919
Mahamad Ebrahim alias Allimiya walad Mamamad Salya Hurjuk Vs Shaikh Mahomad valad Shaikh Alli Arab and Others
Bombay High Court · (1920) ILR (Bom) 372
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts07 Oct 1919Dismissed
Mahamad Ibrahim Vs Shaikh Mahamad
Bombay High Court · (1920) 22 BOMLR 124 : 55 Ind. Cas. 557
Dekkhan Agriculturists Relief Act, 1879 — Section 15B(1)
High Courts30 Sept 1919
Emperor Vs Rahimatalli Mahomedalli Mulla
Bombay High Court · (1920) 22 BOMLR 166
Criminal Procedure Code, 1898 (CrPC) — Section 106Penal Code, 1860 (IPC) — Section 153, 292
High Courts30 Sept 1919Allowed
Ibrahim Goolam Husenbux Vs Nihalchand Waghmul
Bombay High Court · (1920) 22 BOMLR 113 : 55 Ind. Cas. 536
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts30 Sept 1919
In Re: C.J.R.
Bombay High Court · (1920) 22 BOMLR 157
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts26 Sept 1919Dismissed
Parvati Devanna Jagadal Vs Shrinivas Ramchandra Patil
Bombay High Court · (1920) 22 BOMLR 110 : 55 Ind. Cas. 531
High Courts25 Sept 1919
Martand Trimbak Gadre and Another Vs Daya bin Abaji Phatak
Bombay High Court · (1920) ILR (Bom) 346
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts25 Sept 1919Allowed
Martand Trimbak Gadre Vs Daya Apaji Phatak
Bombay High Court · (1920) 22 BOMLR 106 : 55 Ind. Cas. 527
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts23 Sept 1919
Pandurang Narayan Samant Vs Bhagwandas Atmaramshet
Bombay High Court · (1920) 22 BOMLR 120 : 55 Ind. Cas. 544
High Courts19 Sept 1919Allowed
Ramchandra Vithal Bhat Vs Gajanan Narayan Deshmukh
Bombay High Court · (1920) 22 BOMLR 296
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts19 Sept 1919
Ramchandra Vithal Bhat Vs Gajanan Narayan Deshmukh and Others
Bombay High Court · 56 Ind. Cas. 349
High Courts19 Sept 1919Dismissed
Tribhovandas Narottamdas Vs Nagindas Vijbhukandas
Bombay High Court · (1919) 21 BOMLR 1137
High Courts16 Sept 1919Dismissed
Balkrishna Narayan Sawant Vs Jankibai Sitaram Sanzgiri
Bombay High Court · (1920) 22 BOMLR 289
Court Fees Act, 1870 — Section 7(iv)(c)Suits Valuation Act, 1887 — Section 8
High Courts15 Sept 1919Dismissed
Damodar Raghunath Karandikar Vs Vasudeo Parsharam Ketkar
Bombay High Court · (1920) 22 BOMLR 102
Khoti Settlement Act, 1880 — Section 10, 9