High Courts17 Feb 1920Dismissed
Ananta Murarrao Nalavde Vs Ganu Vithu Surulkar
Bombay High Court · (1920) 22 BOMLR 415 : 57 Ind. Cas. 143
Easements Act, 1882 — Section 47Evidence Act, 1872 — Section 115
COURT ARCHIVE
Bombay High Court judgments, 1920
290 judgments · page 13 of 15
High Courts15 Feb 1920
Shidramappa Mariappa Manvi Vs Mahomed Yusaf Imamdinsab
Bombay High Court · (1920) 22 BOMLR 1107
Bombay Land Revenue Code, 1879 — Section 37
High Courts14 Feb 1920
Husseinbhai Cassimbhai Vs The Advocate General of Bombay
Bombay High Court · (1920) 22 BOMLR 846 : 57 Ind. Cas. 991
High Courts12 Feb 1920Dismissed
The Surat City Municipality Vs Maneklal Ichharam and Co.
Bombay High Court · (1920) 22 BOMLR 1104
Bombay District Municipal Act, 1901 — Section 59(b)(ii)
High Courts12 Feb 1920Allowed
Hanmant Timaji Desai Vs Raghavendra Gururao Desai
Bombay High Court · (1920) 22 BOMLR 650 : 58 Ind. Cas. 221
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, Order 34 Rule 4, Order 34 Rule 6
High Courts10 Feb 1920Dismissed
Daluchand Balaram Marwadi Vs Appi Khema Saste
Bombay High Court · AIR 1921 Bom 282 : (1920) 22 BOMLR 1093
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Dekkhan Agriculturists Relief Act, 1879 — Section 12
High Courts10 Feb 1920Dismissed
Annaya Madvalaya Vs Sidaya Murgayya Salgar
Bombay High Court · (1920) 22 BOMLR 1092
High Courts10 Feb 1920
Bai Parvati Vs Mansukh Jetha
Bombay High Court · (1920) 22 BOMLR 1097
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 33
High Courts10 Feb 1920
Goba Nathu Barola Vs Sakharam Teju Patil
Bombay High Court · (1920) 22 BOMLR 1101
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Feb 1920
Mahadev Narayan Datar Vs Sadashiv Keshav Limaye and Raghunath Ramchandra Agarkar
Bombay High Court · AIR 1921 Bom 257 : (1920) 22 BOMLR 1082
Limitation Act, 1908 — Article 12A, 26
High Courts09 Feb 1920
Madhadev Narayan Datar and Others Vs Sadashiv Keshev Limaye, Raghunath Ram Chandra Agarkar and Others
Bombay High Court · (1921) ILR (Bom) 45
Limitation Act, 1963 — Section 26, 28
High Courts09 Feb 1920Dismissed
Dayal Kausual Vs The Secretary of State for India
Bombay High Court · (1920) 22 BOMLR 1089
Bombay Revenue Jurisdiction Act, 1876 — Section 11
High Courts09 Feb 1920
Dayal Khushal Vs The Secretary of State for India
Bombay High Court · 59 Ind. Cas. 122
Bombay Revenue Jurisdiction Act, 1876 — Section 11
High Courts07 Feb 1920Allowed
Pandu Bala Jagtap Vs Ramchandra Ganesh Deshpande
Bombay High Court · (1920) 22 BOMLR 665
Bombay Land Revenue Code, 1879 — Section 217
High Courts05 Feb 1920Allowed
Gol Daji Hathi Vs Dod Laxman Kursan
Bombay High Court · (1920) 22 BOMLR 648 : 58 Ind. Cas. 226
High Courts30 Jan 1920
Dattatraya Durgappa, Ganeshbhat Lingbhat and Anant Krishnappa Bilgi Vs Pundlik Narayan Pandit
Bombay High Court · (1920) 22 BOMLR 1001 : 58 Ind. Cas. 992
Civil Procedure Code, 1908 (CPC) — Section 73(1)(c)
High Courts29 Jan 1920
Bhagwan Bhau Indap and Others Vs Krishnaji Janoji Indap
Bombay High Court · (1920) ILR (Bom) 967
Specific Relief Act, 1877 — Section 27(c)
High Courts29 Jan 1920Dismissed
Bhagwan Bhau Indap Vs Krishnaji Ganoji Indap
Bombay High Court · (1920) 22 BOMLR 997 : 58 Ind. Cas. 335
Specific Relief Act, 1877 — Section 27(c)
High Courts27 Jan 1920
Anna Laticia Desilva Vs Govind Balvant Pakashare Reciver Under the Provincial Insolvency Act
Bombay High Court · (1920) ILR (Bom) 895
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts27 Jan 1920
Namdeo Satvashet Shimpi Vs Dhondu Walad Sadashiv Patil
Bombay High Court · (1920) ILR (Bom) 961
Dekkhan Agriculturists Relief Act, 1879 — Section 10A