High Courts06 Sept 1921Dismissed
Motilal Hiralal Seth Vs Bai Mani
Bombay High Court · (1921) 23 BOMLR 1279
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Bombay High Court judgments, 1921
269 judgments · page 6 of 14
High Courts02 Sept 1921
Zipru Chindhu Shimpi Vs Bomtya Dagadu Kumbhar
Bombay High Court · (1921) 23 BOMLR 1195
High Courts30 Aug 1921Dismissed
Keshavalal Manganlal Trivedi Vs Ambalal Veniram
Bombay High Court · (1921) 23 BOMLR 1225
High Courts30 Aug 1921
Narayan Laxman Adhikari Vs Chapsi Dosa
Bombay High Court · (1921) 23 BOMLR 1186
Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts23 Aug 1921Allowed
Bhimrao Nagojirao Patankar Vs Sakharam Sabaji Kantak
Bombay High Court · (1921) 23 BOMLR 1268
High Courts23 Aug 1921Dismissed
Bhau Adgauda Patil Vs Narasagousa Tatya Patil
Bombay High Court · (1921) 23 BOMLR 1272
High Courts22 Aug 1921
The Tata Iron and Steel Company Vs The Chief Revenue Authority, Bombay
Bombay High Court · AIR 1921 Bom 128(1) : (1921) 23 BOMLR 1102
Income Tax Act, 1918 — Section 51(3)
High Courts22 Aug 1921
Bai Meherbai Nanabhai Banaji Vs R.R. Dadina
Bombay High Court · (1921) 23 BOMLR 1183
High Courts19 Aug 1921Dismissed
Nathoobhai Dullabbhai Seth Vs Himatlal Vastachand Dalal
Bombay High Court · AIR 1921 Bom 336 : (1921) 23 BOMLR 1231
Negotiable Instruments Act, 1881 (NI) — Section 19
High Courts19 Aug 1921
Ganesh Venkatesh Joglekar Vs Ramchandra Narayan Joglekar
Bombay High Court · (1921) 23 BOMLR 1209
Bombay Land Revenue Code, 1879 — Section 121
High Courts09 Aug 1921Allowed
Kushaba Ramji Thoke Vs Budhaji Sakaram Thorat
Bombay High Court · (1921) 23 BOMLR 1176
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, 11, 47
High Courts05 Aug 1921
Govindlal Bansilal and Another Vs Bansilal Motilal
Bombay High Court · 77 Ind. Cas. 934
Indian High Courts Act, 1861 — Section 9
High Courts05 Aug 1921Dismissed
Govindlal Bansilal Vs Bansilal Motilal
Bombay High Court · AIR 1921 Bom 328 : (1921) 23 BOMLR 1049
Letters Patent Act, 1865 — Clause 12
High Courts05 Aug 1921Dismissed
Raghunath Shivaji Kulkarni Vs Ramchandra Narayan Joshi
Bombay High Court · (1921) 23 BOMLR 1098
Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts02 Aug 1921
Ganesh Eknath Kaulgi and Another Vs Bhausaheb Bhavanrao Deshmukh
Bombay High Court · (1922) ILR (Bom) 345
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, 47Transfer of Property Act, 1882 — Section 90
High Courts02 Aug 1921Dismissed
Ganesh Eknath Kaulgi Vs Bhausaheb Bhawanrao Deshmukh
Bombay High Court · (1921) 23 BOMLR 1037
Transfer of Property Act, 1882 — Section 90
High Courts28 Jul 1921
Khanderao Dattatraya Wakde Vs Balkrishna Mahadeo Phulambrikar Balkrishna Mahadeo Phulambrikar Vs Khanderao Dattatraya Wakde
Bombay High Court · (1921) 23 BOMLR 1083
Partition Act, 1893 — Section 4
High Courts28 Jul 1921
Emperor Vs Rustomji Mancherji
Bombay High Court · AIR 1921 Bom 370 : (1921) 23 BOMLR 984
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 290
High Courts27 Jul 1921Dismissed
Bala Khandapa Vazirde Vs Sadashiv Hari Chivate
Bombay High Court · (1921) 23 BOMLR 1066
High Courts25 Jul 1921Dismissed
Abdulla Avjal Momin Vs Ismail Mugal Foda
Bombay High Court · (1921) 23 BOMLR 1079
Transfer of Property Act, 1882 — Section 54