High Courts22 Mar 1922Allowed
Bachubai Jhirad Vs Ibrahim Isak Motivala
Bombay High Court · (1922) 24 BOMLR 744
Bombay Pleaders Act, 1920 — Section 10(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
COURT ARCHIVE
Bombay High Court judgments, 1922
304 judgments · page 12 of 16
High Courts21 Mar 1922Dismissed
Mohammad Abdul Ghani Khan Vs Fakhr Jahan Begam
Bombay High Court · (1922) 24 BOMLR 1268
Transfer of Property Act, 1882 — Section 41
High Courts20 Mar 1922Allowed
Dinkarrao Ganpatrao Kothare Vs Narayan V. Mandlik
Bombay High Court · (1922) 24 BOMLR 449
Contract Act, 1872 — Section 23Specific Relief Act, 1877 — Section 42
High Courts17 Mar 1922
K.P. Frenchman Vs The Assistant Collector
Bombay High Court · (1922) 24 BOMLR 782
Land Acquisition Act, 1894 — Section 8
High Courts16 Mar 1922Allowed
Ratanbai Shivlal Lohar Vs Shankar Deochand Lohar
Bombay High Court · AIR 1923 Bom 27 : (1922) 24 BOMLR 775
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 8
High Courts16 Mar 1922Allowed
Sir Mahomed Yusuf Vs Hargovandas Jivan
Bombay High Court · (1922) 24 BOMLR 753
Probate and Administration Act, 1881 — Section 4
High Courts16 Mar 1922Allowed
Rasul Malik Pinjar Vs Amina Hanif
Bombay High Court · (1922) 24 BOMLR 771
Limitation Act, 1908 — Article 165
High Courts16 Mar 1922Dismissed
Bai Tara Vs Mohanlal Lallubhai
Bombay High Court · (1922) 24 BOMLR 779
Guardians and Wards Act, 1890 — Section 25
High Courts09 Mar 1922Allowed
Gopala Chetty Vs Vijayaraghavachariar
Bombay High Court · (1922) 24 BOMLR 1197
Contract Act, 1872 — Section 45Limitation Act, 1908 — Article 106
High Courts09 Mar 1922Dismissed
Dattatraya Mangeshaya Chikarmani Vs Venkatesh Vasudeo Prabhu
Bombay High Court · (1922) 24 BOMLR 741
High Courts07 Mar 1922Dismissed
Narayan Ramchandra Thite Vs Pandurang Balkrishna Deshpande
Bombay High Court · (1922) 24 BOMLR 831 : 76 Ind. Cas. 71
Bombay Land Revenue Code, 1879 — Section 83
High Courts07 Mar 1922
Mari Doddatamma Markundi Vs Santaya Ramkrishna Pai
Bombay High Court · 68 Ind. Cas. 490
Specific Relief Act, 1877 — Section 56(b), 9
High Courts06 Mar 1922Dismissed
Gangaram Bhiku Mahadik Vs Bapusaheb Daulatrao Mahadik
Bombay High Court · (1922) 24 BOMLR 826 : 84 Ind. Cas. 508 : 67 Ind. Cas. 965
High Courts06 Mar 1922Dismissed
Bai Jadi Vs Purshottam Narottam Dave
Bombay High Court · (1922) 24 BOMLR 729
High Courts06 Mar 1922
Shankarbhat Balambhat Kanitkar Vs Sakharambhat Harbhat Kanitkar
Bombay High Court · (1922) 24 BOMLR 734
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9, 151
High Courts06 Mar 1922
Khushalsingji Himatsingji Vs Umansingji Dolatsingji Thakore
Bombay High Court · (1922) 24 BOMLR 738
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Mar 1922
Jamasji Hormasji Bahadurpur Wala and Another Vs Jamestji Hormasji Bahadurpurwala and Others
Bombay High Court · 70 Ind. Cas. 754
High Courts03 Mar 1922Allowed
Simon Reuben Vs Haji Shaikh Mahomed Shustary
Bombay High Court · (1922) 24 BOMLR 465 : 67 Ind. Cas. 433
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Mar 1922Allowed
Khajeh Solehman Quadir Vs Nawab Sir Salimullah Bahadur
Bombay High Court · (1922) 24 BOMLR 1257