High Courts17 Jun 1920Dismissed
Rajacharya Sheshacharya Shirhatti Vs Chemanna Gurushantappa Magavi
Bombay High Court · AIR 1921 Bom 229 : (1920) 22 BOMLR 1193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71
COURT ARCHIVE
Bombay High Court judgments, 1920
290 judgments · page 10 of 15
High Courts16 Jun 1920
Emperor Vs Vrijvallabhdas Jekisondas
Bombay High Court · (1920) 22 BOMLR 904 : 58 Ind. Cas. 152
Factories Act, 1911 — Section 41
High Courts16 Jun 1920
Emperor Vs Vrijvallubhdas Jekisondas
Bombay High Court · (1921) ILR (Bom) 220
Factories Act, 1948 — Section 41
High Courts15 Jun 1920
Shekh Hassan walad Gulam Mohidin Tisekar Vs Mahomed Ali alias Nana walad Shekh Mahomed Tisekar and Others
Bombay High Court · AIR 1921 Bom 278 : (1921) ILR (Bom) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107
High Courts15 Jun 1920
Girjashankar Daji Bhat Vs Murlidhar Narayan Chaudhari and Others
Bombay High Court · (1921) ILR (Bom) 234
Specific Relief Act, 1877 — Section 54
High Courts15 Jun 1920Allowed
Shekh Hasan Gulam Mohidin Vs Mahomed Ali Shekh Mahomed
Bombay High Court · (1920) 22 BOMLR 1183
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107
High Courts15 Jun 1920Dismissed
Gurunath Keshav Kalkundri and Balakam Gopal Kalkundri Vs Sadashiv Balkrishna Deshpande
Bombay High Court · AIR 1921 Bom 251 : (1920) 22 BOMLR 1190
Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts14 Jun 1920
Mangaldas Girdhardas Parekh Vs The Assistant Collector of Prantij Prant
Bombay High Court · (1921) ILR (Bom) 277
Land Acquisition Act, 1894 — Section 3(b)
High Courts14 Jun 1920
Emperor Vs Bhagwan Krishna Thorat
Bombay High Court · (1921) ILR (Bom) 203
Bombay District Police Act, 1890 — Section 62
High Courts14 Jun 1920
Kasturbhai Manibhai Vs Hiralal Dahyabhai and S.R. Davar
Bombay High Court · (1921) ILR (Bom) 535
Transfer of Property Act, 1882 — Section 114
High Courts14 Jun 1920
Seth Mangaldas Girdhardas Vs The Assistant Collector of Prantij Prant
Bombay High Court · 64 Ind. Cas. 584
Land Acquisition Act, 1894 — Section 3(b)
High Courts14 Jun 1920
Emperor Vs Bhagvan Krishna Thorat
Bombay High Court · AIR 1921 Bom 249 : (1920) 22 BOMLR 892
Bombay District Police Act, 1890 — Section 62
High Courts08 Jun 1920Dismissed
Mirza Yadalli Beg Vs Tukaram
Bombay High Court · (1920) 22 BOMLR 1315
Transfer of Property Act, 1882 — Section 60
High Courts07 Jun 1920Dismissed
Madhavrao Moreshwar Bhadanekar Vs Secretary of State for India
Bombay High Court · AIR 1921 Bom 125 : (1920) 22 BOMLR 1176
Pensions Act, 1871 — Section 4
High Courts14 May 1920Dismissed
Bharat Indu Vs Hakim Mohommad Hamid Ali Khan
Bombay High Court · (1920) 22 BOMLR 1362
Registration Act, 1908 — Section 32, 33
High Courts05 May 1920
Emperor Vs Haji Aboo
Bombay High Court · AIR 1921 Bom 155 : (1920) 22 BOMLR 889 : 58 Ind. Cas. 157
Bombay District Municipal Act, 1901 — Section 142(1)
High Courts26 Apr 1920Dismissed
R.M.M.C.T. Vyravan Chetti Vs V.K.N.S.P. Subramanian Chetti
Bombay High Court · (1920) 22 BOMLR 1357
High Courts23 Apr 1920Allowed
Ramchandra Deo Garu Vs Chaitana Sahu
Bombay High Court · (1920) 22 BOMLR 1313
High Courts12 Apr 1920
Lakshman Gowroji Nakhwa Vs Ramji Antone Nakhwa
Bombay High Court · AIR 1921 Bom 93 : (1921) 23 BOMLR 939
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7