High Courts25 Aug 1919Allowed
Narhari Hari Vaidya Vs Ambabai Balkrishna Sansarikar
Bombay High Court · (1920) 22 BOMLR 57
Evidence Act, 1872 — Section 32
COURT ARCHIVE
Bombay High Court judgments, 1919
268 judgments · page 8 of 14
High Courts22 Aug 1919
Dharma Lakshman Gharat Vs Sakharam Ramjirao Deshmukh
Bombay High Court · (1920) 22 BOMLR 52
High Courts21 Aug 1919
Mallappa adoptive father Bharmappa natural father Mallappa Kench-Radi minor by his Guardian Shivalingawa Kom Bharmapppa and Another Vs Hanmappa bin Mardeppa Kenchraddiawar, natural heir of the deceased Mardeppa bin Hanmappa and Others
Bombay High Court · (1920) ILR (Bom) 297
High Courts21 Aug 1919
Ramnath Chhoturam Vs Goturam Radhakisan
Bombay High Court · (1919) 21 BOMLR 1179
High Courts21 Aug 1919
The Rheinfels
Bombay High Court · (1919) 21 BOMLR 1116
English Prize Courts (Procedure) Act — Section 1(2)(b)
High Courts21 Aug 1919Dismissed
Gurushiddswami Vs Parawa Dundaya Narendra
Bombay High Court · (1920) 22 BOMLR 49
Specific Relief Act, 1877 — Section 41
High Courts18 Aug 1919
Manchharam Bhiku Patil Vs Dattu Bhiku
Bombay High Court · (1919) 21 BOMLR 1172
High Courts13 Aug 1919Allowed
Ganapati Nagappa Vs Nagabhatta Shitarambhatta
Bombay High Court · (1920) 22 BOMLR 118 : 55 Ind. Cas. 540
High Courts12 Aug 1919
Basil Lang Vs Moolji Karsonji and Bhagwan Revashankar
Bombay High Court · (1919) 21 BOMLR 1111
Trusts Act, 1882 — Section 35
High Courts08 Aug 1919
Manchharam Bhiku Patil and Another Vs Dattu and two Ors. who write Bhiku as their father''s name
Bombay High Court · (1920) ILR (Bom) 166
High Courts07 Aug 1919
Emperor Vs Sorab Merwanji Alpaivalla
Bombay High Court · (1919) 21 BOMLR 1103
Bombay Tramways Act, 1874 — Section 24
High Courts07 Aug 1919
The Secretary of State for India Vs Mahomed Yusuf Ismail, Kt.
Bombay High Court · (1919) 21 BOMLR 1130
Registration Act, 1908 — Section 2(7)
High Courts04 Aug 1919Dismissed
Rachangauda Irangauda Patil Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1155
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)(1)Government of India Act, 1915 — Section 65
High Courts01 Aug 1919
Fakarudinsab and two Ors., sons and heirs of the deceased Mahomed Arifsaheb walad Pirasaheb, Khatib and Mulla Vs The Secretary of State for India in Council and Others
Bombay High Court · (1920) ILR (Bom) 130
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts01 Aug 1919Dismissed
Chanbasayya Padadaya Vs Chennapgavda Ramchandragavda Patil
Bombay High Court · (1920) 22 BOMLR 44
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 2
High Courts01 Aug 1919
Fakrodinsab Mahomed Arifsab Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1166
Bombay Revenue Jurisdiction Act, 1876 — Section 4(6)
High Courts01 Aug 1919Dismissed
Mahmadsaheb Appalal Kaji Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1159
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts31 Jul 1919Dismissed
The Fort Press Co. Ltd. Vs The Municipal Corporation of the City of Bombay
Bombay High Court · (1919) 21 BOMLR 1014 : 58 Ind. Cas. 621
City of Bombay Municipal Council Act, 1988 — Section 87
High Courts31 Jul 1919Dismissed
Wolf and Sons Vs Dadiba Khimji and Co.
Bombay High Court · (1919) 21 BOMLR 986 : 58 Ind. Cas. 465
Contract Act, 1872 — Section 65Enemy Trading Act, 1916 — Section 13