High Courts31 Jul 1919Dismissed
Mulchand Raichand Vs Gill and Co.
Bombay High Court · (1919) 21 BOMLR 963
Civil Procedure Code, 1908 (CPC) — Section 10
COURT ARCHIVE
Bombay High Court judgments, 1919
268 judgments · page 9 of 14
High Courts30 Jul 1919
Jagannath and two Ors., sons and heirs of the deceased Kashiram Maniram Tamboli Vs Shankar valad Ganpat Shimpi and Another
Bombay High Court · (1920) ILR (Bom) 55
Evidence Act, 1872 — Section 92(4)
High Courts30 Jul 1919
Jagannath Kashiram Tamboli Vs Shankar Ganpat Shimpi
Bombay High Court · (1920) 22 BOMLR 39
Evidence Act, 1872 — Section 92
High Courts29 Jul 1919Allowed
Rao Kishore Singh Vs Musammat Gahenabai
Bombay High Court · (1920) 22 BOMLR 507
High Courts29 Jul 1919
Raj Raghubar Singh Vs Thakur Jai Indra Bahadur Singh
Bombay High Court · (1920) 22 BOMLR 521
Civil Procedure Code, 1882 — Section 144Transfer of Property Act, 1882 — Section 80
High Courts29 Jul 1919Allowed
Govind Laxman Gokhale Vs Hirachand Mancharam
Bombay High Court · AIR 1919 Bom 154 : (1919) 21 BOMLR 1047
High Courts29 Jul 1919Allowed
Jivraj Baloo Spinning and Weaving Co. Ltd. Vs Champsey Bhara and Co.
Bombay High Court · (1919) 21 BOMLR 1037
Bombay Cotton Trade Association Rules — Rule 52
High Courts28 Jul 1919Dismissed
Dhondo Vasudeo Kanitkar Vs The Secretary of State for India
Bombay High Court · (1920) 22 BOMLR 247 : 58 Ind. Cas. 198
Bombay Land Revenue Code, 1879 — Section 217
High Courts28 Jul 1919
Dhondo Vasudev Kanitkar Vs The Secretary of State for India in Council
Bombay High Court · (1920) ILR (Bom) 110
High Courts25 Jul 1919Allowed
Tipangavda Sandawangavda Gavdar Vs Ramangavda Venkangavda Gavdar
Bombay High Court · (1920) 22 BOMLR 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts24 Jul 1919
Desai Venechand Rajpal and Others Vs Lakhmichand Manekchand
Bombay High Court · (1920) ILR (Bom) 272
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts24 Jul 1919Dismissed
Vanichand Rajpal Vs Lakhmichand Maneckchand
Bombay High Court · (1919) 21 BOMLR 955
Letters Patent Act, 1865 — Clause 12
High Courts24 Jul 1919
Emperor Vs Chatur Natha
Bombay High Court · (1919) 21 BOMLR 1101
Penal Code, 1860 (IPC) — Section 323
High Courts22 Jul 1919
Kering Rupchand and Co. Vs A.S.B. Bayley
Bombay High Court · (1919) 21 BOMLR 1126 : 58 Ind. Cas. 433
Usurious Loans Act, 1918 — Section 3(1)
High Courts22 Jul 1919Dismissed
Emperor Vs Maruti Santu More
Bombay High Court · (1919) 21 BOMLR 1065
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 91Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 1919Allowed
Bilasirai Laxminarayan Vs Cursondas Damodardas
Bombay High Court · (1919) 21 BOMLR 952
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8
High Courts15 Jul 1919
Raoji Bhikaji Kondkar Vs Laxmibai Anant Kondkar
Bombay High Court · (1920) 22 BOMLR 243 : 55 Ind. Cas. 972
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts14 Jul 1919
Ganpatrao Sultanrao Mahurkar Vs Anandrao Jagadeorao Mahurkar
Bombay High Court · (1920) ILR (Bom) 97
Civil Procedure Code, 1908 (CPC) — Section 41, 42, 47
High Courts14 Jul 1919Dismissed
Secretary of State for India in Council Vs Maharaja of Bobbili
Bombay High Court · (1920) 22 BOMLR 498
High Courts14 Jul 1919
Ganpatrao Sultanbao Mahurkar Vs Anandrao Jagdeorao Mahurkar
Bombay High Court · (1920) 22 BOMLR 238 : 55 Ind. Cas. 967
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Section 14