High Courts07 Feb 1922
Radhabai Rom Bhaskar Sakharam Vs Anant Pandurang Pandit and Another
Bombay High Court · 70 Ind. Cas. 762
COURT ARCHIVE
Bombay High Court judgments, 1922
304 judgments · page 14 of 16
High Courts07 Feb 1922Dismissed
Chimabai Malgauda Patil Vs Mallapa Payappa
Bombay High Court · (1922) 24 BOMLR 489 : 67 Ind. Cas. 654
High Courts07 Feb 1922Dismissed
Shama Durgaji Bhoi Vs Gangadhar Narayan Muzumdar
Bombay High Court · (1922) 24 BOMLR 445 : 67 Ind. Cas. 419
High Courts07 Feb 1922Allowed
Ganpatibhatta Umamaheshwarbhatta Vs Devappa Shankarnarayan Havik
Bombay High Court · AIR 1923 Bom 30(1) : (1922) 24 BOMLR 442 : 76 Ind. Cas. 895
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts06 Feb 1922
Nusservanji Cawasji Arjani Vs Shahjadi Begam Widow and heir of Nawab Imdad Ali Khan Gulam Jhilani and Others
Bombay High Court · (1922) ILR (Bom) 939
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Feb 1922
Nasarvanji Cawasji Arjani Vs Shahajadi Begam
Bombay High Court · (1922) 24 BOMLR 378 : 66 Ind. Cas. 768
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Feb 1922Allowed
Chunilal Jamnadas Vs Mulchand Harjivandas
Bombay High Court · AIR 1923 Bom 23 : (1922) 24 BOMLR 440 : 67 Ind. Cas. 417
High Courts03 Feb 1922
The Rani Of Tuni Vs Korra Latchundhora and Others
Bombay High Court · (1923) ILR (Bom) 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts03 Feb 1922
Raghunath Waman Matapurkar Vs Kondiba Babaji Mokashi
Bombay High Court · (1922) 24 BOMLR 499
Limitation Act, 1963 — Article 142
High Courts01 Feb 1922
Sundar Bai Vs Dwarkadas Parpia
Bombay High Court · 70 Ind. Cas. 768
Evidence Act, 1872 — Section 92Specific Relief Act, 1877 — Section 26
High Courts31 Jan 1922Dismissed
Mahamadsaheb Ibrahimsaheb Vs Tilokchand Abheerchand Marwadi
Bombay High Court · (1922) 24 BOMLR 373 : 66 Ind. Cas. 764
High Courts31 Jan 1922
Ishrappa Ganap Hegde Vs Krishna Putta Shankar Hegde
Bombay High Court · (1922) 24 BOMLR 428 : 67 Ind. Cas. 833
High Courts31 Jan 1922Allowed
T.B. Ramchandra Rao Vs A.N.S. Ramchandra Rao
Bombay High Court · (1922) 24 BOMLR 963
Land Acquisition Act, 1894 — Section 31(2)
High Courts31 Jan 1922Dismissed
Nagabhatta Timmanbhatta Boppanhalli Vs Nagappa Subbaya Havik
Bombay High Court · AIR 1923 Bom 62 : (1922) 24 BOMLR 423 : 67 Ind. Cas. 857
High Courts27 Jan 1922
Dhundiraj Balkrishna Phalinkar Vs Ramchandra Gangadhar Kale and Others
Bombay High Court · 67 Ind. Cas. 413
Easements Act, 1882 — Section 22
High Courts27 Jan 1922Dismissed
Dhundiraj Balkrishna Phalinkar Vs Ramchandra Gangadhar Kale
Bombay High Court · (1922) 24 BOMLR 437
Easements Act, 1882 — Section 22
High Courts26 Jan 1922Dismissed
Narayan Laxman Chandvadkar Vs Gopalrao Trimbak Chandavadkar
Bombay High Court · (1922) 24 BOMLR 414 : 67 Ind. Cas. 850
High Courts26 Jan 1922Allowed
Vithaldas Gulabdas Seth Vs The Hyderabad Spinning and Weaving Co. Ltd.
Bombay High Court · AIR 1923 Bom 24 : (1922) 24 BOMLR 328 : 67 Ind. Cas. 326
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts20 Jan 1922Dismissed
Keshav Raghunath Joshi Vs Gafurkhan Daimkhan Bubere
Bombay High Court · (1922) 24 BOMLR 319 : 67 Ind. Cas. 308
Limitation Act, 1908 — Section 134