High Courts02 Mar 1921
B.B. and C.I. Railway Vs Dayaram Bechardas
Bombay High Court · (1921) 23 BOMLR 583
COURT ARCHIVE
Bombay High Court judgments, 1921
269 judgments · page 12 of 14
High Courts02 Mar 1921
Alcock Ashdown Company Ltd. Vs The Chief Revenue Authority
Bombay High Court · (1921) 23 BOMLR 1132
Civil Procedure Code, 1908 (CPC) — Section 104Specific Relief Act, 1877 — Section 45
High Courts02 Mar 1921Dismissed
Vishvanath Ganesh Javdekar Vs G.I.P. Railway
Bombay High Court · AIR 1921 Bom 73(1) : (1921) 23 BOMLR 809
Railways Act, 1890 — Section 41, 42, 47
High Courts01 Mar 1921Allowed
Meka Venkatadri Appa Row Vs Parthasarathi Appa Row
Bombay High Court · (1921) 23 BOMLR 644
High Courts28 Feb 1921
In Re: Tata Iron and Steel Company Ltd.
Bombay High Court · AIR 1921 Bom 391 : (1921) 23 BOMLR 576
Income Tax Act, 1918 — Section 51
High Courts28 Feb 1921
Shivappa Passa Savade Vs Ramchandra Narsisnh Deshpande
Bombay High Court · (1921) 23 BOMLR 597
Bombay Land Revenue Code, 1879 — Section 83
High Courts25 Feb 1921Allowed
Ramabhadra Naidu Vs Kadiriyasami Naicker
Bombay High Court · (1922) 24 BOMLR 692
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Feb 1921
Dnyanu Laxman Gaikwad Vs Fakira Ebram Lohar
Bombay High Court · AIR 1921 Bom 250 : (1921) 23 BOMLR 567
Civil Procedure Code, 1908 (CPC) — Section 115Dekkhan Agriculturists Relief Act, 1879 — Section 15BTransfer of Property Act, 1882 — Section 72
High Courts22 Feb 1921
Chandsaheb Kashimsaheb Pirzade Vs Gangabai Vishnu
Bombay High Court · (1921) 23 BOMLR 563
High Courts21 Feb 1921
Dattatraya Keshav Deshpande Vs Laxuman Chimnaji Ranjane
Bombay High Court · 64 Ind. Cas. 7
High Courts21 Feb 1921Dismissed
Sitaram Sakharam Mangle Vs Laxman Vishnu Ketkar
Bombay High Court · AIR 1921 Bom 87(1) : (1921) 23 BOMLR 749
Bombay Land Revenue Code, 1879 — Section 216, 216(b), 217
High Courts21 Feb 1921Dismissed
Dattaraya Keshav Deshpande Vs Laxuman Chimnaji Ranjane
Bombay High Court · AIR 1921 Bom 37 : (1921) 23 BOMLR 561
High Courts21 Feb 1921
Jethalal Girdhar Vs Varajlal Bhaishankar
Bombay High Court · (1921) 23 BOMLR 769
Civil Procedure Code, 1908 (CPC) — Section 107, 151, 96
High Courts18 Feb 1921Dismissed
Mithibai Vs Meherbai
Bombay High Court · (1921) 23 BOMLR 858
Probate and Administration Act, 1881 — Section 90
High Courts16 Feb 1921
Kundanmal Dowlatram Vs Lakhmichand Chhogmal
Bombay High Court · AIR 1921 Bom 73 : (1921) 23 BOMLR 559
High Courts14 Feb 1921Dismissed
Muhammad Habidullah Vs Bird and Co
Bombay High Court · (1922) 24 BOMLR 687
Contract Act, 1872 — Section 55
High Courts11 Feb 1921
Bhaidas Shivdas Vs Bai Gulab
Bombay High Court · (1921) 23 BOMLR 623
Civil Procedure Code, 1908 (CPC) — Section 98Letters Patent Act, 1865 — Section 36
High Courts10 Feb 1921Allowed
G.H. Hook Vs The Administrator of Bengal
Bombay High Court · (1921) 23 BOMLR 648
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Feb 1921
In Re: The Aurangabad Mills Ltd.
Bombay High Court · (1921) 23 BOMLR 570
Income Tax Act, 1961 — Section 3(1)
High Courts09 Feb 1921
In Re: The Income Tax Act (VII of 1918) In Re: The Aurangabad Mills Limited
Bombay High Court · (1921) ILR (Bom) 1286
Income Tax Act, 1918 — Section 51