High Courts20 Jan 1922
Poona Chitrashala Steam Press Vs Gajanan Industrial and Trading Co.
Bombay High Court · AIR 1923 Bom 29 : (1922) 24 BOMLR 355 : 67 Ind. Cas. 941
Companies Act, 1882 — Section 72
COURT ARCHIVE
Bombay High Court judgments, 1922
304 judgments · page 15 of 16
High Courts20 Jan 1922Dismissed
Devu Jetiram Gujar Vs Revappa Satappa Shintre
Bombay High Court · (1922) 24 BOMLR 370 : 67 Ind. Cas. 840
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts19 Jan 1922
Egala Pedda Papa Naidu and Another Vs P. Munisamy Aiyar and Others
Bombay High Court · (1923) ILR (Bom) 30
Contract Act, 1872 — Section 56
High Courts19 Jan 1922
Emperor Vs Ramchandra Bapuji Deshmukh
Bombay High Court · AIR 1923 Bom 22 : (1922) 24 BOMLR 382 : 66 Ind. Cas. 997
Criminal Procedure Code, 1898 (CrPC) — Section 545Penal Code, 1860 (IPC) — Section 420
High Courts19 Jan 1922Dismissed
Chunilal Devaji Vs Karamchand Shrichand
Bombay High Court · (1922) 24 BOMLR 364
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts18 Jan 1922Allowed
Khimchand Narotamdas Bhavsar Vs Bhogilal Hirachand Shah
Bombay High Court · (1922) 24 BOMLR 361 : 67 Ind. Cas. 913
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts17 Jan 1922Allowed
Sanyasi Charan Mandal Vs Krishnadhan Banerji
Bombay High Court · (1922) 24 BOMLR 700
Contract Act, 1872 — Section 247
High Courts17 Jan 1922Allowed
Hanmant Timaji Desai Vs Raghavendrarao Gururao Desai
Bombay High Court · (1922) 24 BOMLR 410 : 67 Ind. Cas. 847
High Courts17 Jan 1922Allowed
Mahomed Ibrahim Rowther Vs Shaikh Ibrahim Rowther
Bombay High Court · (1922) 24 BOMLR 944
High Courts16 Jan 1922
Holleppa Kallappa Mayappanavar Vs Irappa Giri Mallappa Badiger and Others
Bombay High Court · (1922) ILR (Bom) 843
Dekkhan Agriculturists Relief Act, 1879 — Section 10 A
High Courts16 Jan 1922
Nanchi Kom Khatal Md. Ghori Saudagaor Vs Shititi Kulsambi Kom Sayad and Others
Bombay High Court · AIR 1923 Bom 42 : 79 Ind. Cas. 791
High Courts16 Jan 1922
Hallappa Kallappa Vs Irappa Girimallappa
Bombay High Court · (1922) 24 BOMLR 406 : 67 Ind. Cas. 844
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 15B
High Courts14 Jan 1922Allowed
Arab Ali Khan Vs Mahmud Ali Khan
Bombay High Court · (1922) 24 BOMLR 951
High Courts12 Jan 1922
Atmaram Shamji Vs Emperor
Bombay High Court · AIR 1923 Bom 30 : 66 Ind. Cas. 817
Bombay District Municipal Act, 1901 — Section 122, 155
High Courts12 Jan 1922
Anna Narayan Pavgi Vs Madhyama Sthititila Paraspara and c. Mandali
Bombay High Court · (1922) 24 BOMLR 313 : 67 Ind. Cas. 364
High Courts12 Jan 1922
Emperor Vs Laxman Natha
Bombay High Court · (1922) 24 BOMLR 380 : 66 Ind. Cas. 994
Criminal Procedure Code, 1898 (CrPC) — Section 344, 439
High Courts12 Jan 1922
Emperor Vs Atmaram Shamji
Bombay High Court · (1922) 24 BOMLR 384
Bombay District Municipal Act, 1901 — Section 122
High Courts11 Jan 1922Allowed
Kashibhai Kalidas Patel Vs Vallavbhai Wagjibhai Patel
Bombay High Court · (1922) 24 BOMLR 305 : 67 Ind. Cas. 356
Specific Relief Act, 1877 — Section 56(4)
High Courts11 Jan 1922
Vali Mahomed Hamad Vs G.I.P. Railway
Bombay High Court · (1922) 24 BOMLR 316 : 67 Ind. Cas. 366
High Courts11 Jan 1922Dismissed
Balvant Rangnath Vs Bala Malu
Bombay High Court · (1922) 24 BOMLR 308 : 67 Ind. Cas. 360
Civil Procedure Code, 1882 — Section 315Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93