High Courts01 Mar 1922
Ghanshyamdas Vishundas Gandhi Vs Laxmibai Vishnudas Gandhi and Others
Bombay High Court · 70 Ind. Cas. 955
COURT ARCHIVE
Bombay High Court judgments, 1922
304 judgments · page 13 of 16
High Courts01 Mar 1922Dismissed
Ghanshyamdas Vishnudas Gandhi Vs Laxmibai Vishnudas Gandhi
Bombay High Court · (1922) 24 BOMLR 726
High Courts27 Feb 1922
Hiralal D. Nanavati Vs Kasturbhai Manibhai Nagarseth and Others
Bombay High Court · 67 Ind. Cas. 938
High Courts27 Feb 1922Allowed
Chajju Ram Vs Neki
Bombay High Court · (1922) 24 BOMLR 1238
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts27 Feb 1922
Kasturbhai Manibhai Nagarseth Vs Hiralal D. Nanavati
Bombay High Court · AIR 1923 Bom 23(1) : (1922) 24 BOMLR 350
High Courts27 Feb 1922Dismissed
Dayaram Premji Vs Bechardas Doongersey
Bombay High Court · (1922) 24 BOMLR 351 : 67 Ind. Cas. 936
Transfer of Property Act, 1882 — Section 6(a)
High Courts23 Feb 1922
Bai Reva Vs Valimahomed Miyamahomed
Bombay High Court · (1922) 24 BOMLR 720
Transfer of Property Act, 1882 — Section 101
High Courts21 Feb 1922Dismissed
Bhagwan Ganpati Mankeshwar Vs Madhav Shankar
Bombay High Court · (1922) 24 BOMLR 713
Limitation Act, 1908 — Section 19, 20(2)
High Courts20 Feb 1922Allowed
The Talukdari Settlement Officer Vs Akuji Abhram Muse
Bombay High Court · (1922) 24 BOMLR 762
Bombay Land Revenue Code, 1879 — Section 202Gujarat Taluqdars Act, 1888 — Section 29B
High Courts18 Feb 1922
Mathuradas Maganlal Vs Nathubhai Vithaldas
Bombay High Court · AIR 1923 Bom 387 : (1923) 25 BOMLR 345
Bombay Rent (War Restrictions) Act, 1918 — Section 9, 9(1)
High Courts17 Feb 1922Dismissed
Bai Karimabibi Daudbhai Vs Abderehman Sayad Banu
Bombay High Court · AIR 1923 Bom 26 : (1922) 24 BOMLR 496 : 67 Ind. Cas. 667
Civil Procedure Code, 1908 (CPC) — Section 2(3)
High Courts16 Feb 1922
Chunilal Someshvar Bhatt Vs Vithaldas Karsandas
Bombay High Court · (1922) 24 BOMLR 502
High Courts14 Feb 1922
Venkatrao Rajerao Mudvedkar Vs Emperor
Bombay High Court · 66 Ind. Cas. 821
Criminal Procedure Code, 1898 (CrPC) — Section 490
High Courts14 Feb 1922
Mohan Lal Amrit Lal and Another Vs Bai Mahajaveri
Bombay High Court · 70 Ind. Cas. 859
High Courts14 Feb 1922Dismissed
Emperor Vs Venkatrao Rajerao Mudvedkar
Bombay High Court · (1922) 24 BOMLR 386
Criminal Procedure Code, 1898 (CrPC) — Section 480Penal Code, 1860 (IPC) — Section 228
High Courts13 Feb 1922
D. Rubine Vs Balwantrai Ramnarayan Trividi
Bombay High Court · AIR 1923 Bom 12 : 105 Ind. Cas. 795
High Courts13 Feb 1922Dismissed
Someshvar Jethabhai Dave Vs Someshvar Govindram Joshi
Bombay High Court · AIR 1923 Bom 16 : (1922) 24 BOMLR 493 : 67 Ind. Cas. 658
High Courts13 Feb 1922Allowed
Rajaram Sitaram Potphode Vs Jagannath Govindrao Yeshwantrao
Bombay High Court · (1922) 24 BOMLR 323 : 67 Ind. Cas. 322
Khoti Settlement Act, 1880 — Section 21
High Courts09 Feb 1922Dismissed
Rai Baijnath Goenka Vs Maharaja Sir Ravaneshwar Prasad Singh
Bombay High Court · (1922) 24 BOMLR 974
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Feb 1922Dismissed
Tribhovandas Varjivandas Vs Balmukundas Kishoredas
Bombay High Court · AIR 1923 Bom 15 : (1922) 24 BOMLR 434 : 67 Ind. Cas. 864