High Courts08 Apr 1920
Jamshedji Naoroji Gamadia Vs Sorabji Naoroji Gamadia
Bombay High Court · AIR 1921 Bom 414 : (1923) 25 BOMLR 1137
Specific Relief Act, 1877 — Section 43
COURT ARCHIVE
Bombay High Court judgments, 1920
290 judgments · page 11 of 15
High Courts08 Apr 1920
Jamshedji Naoroji Gamadia and Another Vs Sorabji Naoroji Gamadia and Another
Bombay High Court · 85 Ind. Cas. 504
Specific Relief Act, 1877 — Section 43
High Courts07 Apr 1920Dismissed
Krishnabai Govind Joshi Vs Keshav Gajanan Potbhare
Bombay High Court · (1920) 22 BOMLR 1162
High Courts06 Apr 1920Dismissed
Bhaichand Kirparam Vs Ranchhoddas Manchharam
Bombay High Court · (1920) 22 BOMLR 670 : 58 Ind. Cas. 231
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 99
High Courts30 Mar 1920
Mangaldas Girdhardas Vs The Assistant Collector
Bombay High Court · AIR 1921 Bom 325 : 64 Ind. Cas. 582
Court Fees Act, 1870 — Section 8
High Courts29 Mar 1920
Uderam Premsukh Vs Shivbhajan Rampratab
Bombay High Court · (1920) 22 BOMLR 711 : 58 Ind. Cas. 272
Contract Act, 1872 — Section 133, 62
High Courts24 Mar 1920
Genu Tukaram Tapkir Vs Narayan Raghu Tamhane
Bombay High Court · AIR 1921 Bom 51 : (1920) 22 BOMLR 1147
Dekkhan Agriculturists Relief Act, 1879 — Section 13Transfer of Property Act, 1882 — Section 60
High Courts21 Mar 1920
Emperor Vs Cunna
Bombay High Court · (1920) 22 BOMLR 1247
Criminal Procedure Code, 1898 (CrPC) — Section 339(2)Evidence Act, 1872 — Section 24
High Courts19 Mar 1920
Narandas Raghunathdas Vs Shantilal Bholabhai
Bombay High Court · AIR 1921 Bom 267 : (1920) 22 BOMLR 1012 : 58 Ind. Cas. 1007
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)Letters Patent Act, 1865 — Clause 15
High Courts16 Mar 1920
Emperor Vs Yellappa Ramangowda
Bombay High Court · AIR 1921 Bom 435 : (1920) 22 BOMLR 884 : 58 Ind. Cas. 60
Bombay Land Revenue Code, 1879 — Section 214, 40Forest Act, 1927 — Section 75(c)
High Courts12 Mar 1920
Abdul Karim Vs Karmali Rahimtulla
Bombay High Court · (1920) 22 BOMLR 708 : 58 Ind. Cas. 270
Specific Relief Act, 1877 — Section 27Succession Act, 1925 — Section 187
High Courts12 Mar 1920
In Re: Mohandas Karamchand Gandhi and Mahadeo Haribhai Desai
Bombay High Court · (1920) 22 BOMLR 368 : 58 Ind. Cas. 915
Bombay Civil Courts Act, 1869 — Section 9
High Courts11 Mar 1920
Gordhandas Vithaldas Vs Mohanlal Maneklal Doshi
Bombay High Court · AIR 1921 Bom 161 : (1920) 22 BOMLR 1158
High Courts10 Mar 1920Allowed
Sitaram Kavaji Bhosle Vs Khandu Mairala Shinde
Bombay High Court · AIR 1921 Bom 413 : (1920) 22 BOMLR 1155
High Courts09 Mar 1920
Kulsumbi Kom Abdul Kadir Vs Abdul Kadir Walad Saikh Ahmad
Bombay High Court · AIR 1921 Bom 205 : (1921) ILR (Bom) 151
High Courts09 Mar 1920Dismissed
K.R. Chitguppi and Co. Vs Vinayak Kashinath Khadilkar
Bombay High Court · AIR 1921 Bom 164 : (1920) 22 BOMLR 659 : 58 Ind. Cas. 184
Contract Act, 1872 — Section 133, 138
High Courts09 Mar 1920
Kuverji Kavasji Shet Vs The Municipality of Lonavala
Bombay High Court · AIR 1921 Bom 198 : (1920) 22 BOMLR 654 : 58 Ind. Cas. 403
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 123
High Courts08 Mar 1920Dismissed
Kooverbai Sorabji Manekji Vs The Assistant Collector
Bombay High Court · (1920) 22 BOMLR 1136
Land Acquisition Act, 1894 — Section 11
High Courts03 Mar 1920Dismissed
Shriniwas Kuppuswami Mudliar Vs M.C. Waz
Bombay High Court · AIR 1921 Bom 427 : (1920) 22 BOMLR 1126
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104