High Courts18 Oct 1922
Emperor Vs Narayan Krishna Gogte
Bombay High Court · AIR 1923 Bom 1 : (1923) 25 BOMLR 26
Railways Act, 1890 — Section 109, 42(2)
COURT ARCHIVE
Bombay High Court judgments, 1922
304 judgments · page 5 of 16
High Courts16 Oct 1922
Devasakayam Vs Devamony and Another
Bombay High Court · (1923) ILR (Bom) 133
Divorce Act, 1869 — Section 37
High Courts13 Oct 1922
Pandy Walad Dagadu Mahar and Another Vs Jamnadas Chotumal Marwadi
Bombay High Court · AIR 1923 Bom 218 : 76 Ind. Cas. 317
Limitation Act, 1963 — Section 14(2)
High Courts12 Oct 1922
Nazarally T. Singaporevalla Vs V.V. Kanemar Venkapiya
Bombay High Court · 85 Ind. Cas. 432
High Courts11 Oct 1922Allowed
Sir Dolatsingji Jaswantsingji Vs Oghad Vira Khachar
Bombay High Court · AIR 1924 Bom 72 : (1923) 25 BOMLR 726
Gujarat Taluqdars Act, 1888 — Section 2(1)(a)
High Courts10 Oct 1922
Ahamad Thambi Maracayar Vs Basava Maracayar
Bombay High Court · (1923) ILR (Bom) 123
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Oct 1922
In Re: Ramchandra Ganuji Waikar
Bombay High Court · (1927) 29 BOMLR 1167
Contract Act, 1872 — Section 72
High Courts05 Oct 1922
Sri Gadicherala Venkatanarasimha Rao Garu Vs Nyapathy Subba Rao Pantulu Garu and Others
Bombay High Court · (1923) ILR (Bom) 300
Trusts Act, 1882 — Section 6
High Courts05 Oct 1922
The Secretary Of State For India In Council Vs Pandit Radhika Prasad Bapuli
Bombay High Court · (1923) ILR (Bom) 259
Limitation Act, 1963 — Section 10
High Courts05 Oct 1922
Gopal Bhimji Avte Vs Manaji Ganuji Padval and Others
Bombay High Court · 81 Ind. Cas. 449
Evidence Act, 1872 — Section 108
High Courts05 Oct 1922
Gopal Bhimji Avte Vs Manaji Ganuji Padwal
Bombay High Court · AIR 1923 Bom 163 : (1923) 25 BOMLR 134
Evidence Act, 1872 — Section 108Specific Relief Act, 1877 — Section 9Transfer of Property Act, 1882 — Section 43
High Courts28 Sept 1922
In Re: S.P. Nataraja Pillai
Bombay High Court · (1923) ILR (Bom) 90
Penal Code, 1860 (IPC) — Section 21(8)
High Courts28 Sept 1922
Shridhar Laxman Dhekne and Others Vs Janardhanbapuji Kurawde
Bombay High Court · AIR 1923 Bom 37 : 72 Ind. Cas. 993
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 12(2)Registration Act, 1908 — Section 52
High Courts26 Sept 1922
Harischandra Narayan Vinekar Vs Kumma Vithoba Komarpant
Bombay High Court · (1922) 24 BOMLR 1318
High Courts26 Sept 1922
Harischandra Narayan Vinekar Vs Kumma bin Vithoba Komar Pant
Bombay High Court · 81 Ind. Cas. 296
High Courts26 Sept 1922
The Superintendent of Stamps Vs Chimanlal Lalbhai
Bombay High Court · AIR 1923 Bom 237 : (1923) 25 BOMLR 112 : 73 Ind. Cas. 718
Stamp Act, 1899 — Article 45, 62(e)
High Courts26 Sept 1922
Tribhuvan Uttamram Vs Bai Kushal
Bombay High Court · AIR 1923 Bom 226 : (1923) 25 BOMLR 79 : 73 Ind. Cas. 666
Transfer of Property Act, 1882 — Section 54
High Courts22 Sept 1922
Naru Hari Gujar Vs Tai Devji
Bombay High Court · AIR 1923 Bom 191 : (1923) 25 BOMLR 68 : 76 Ind. Cas. 265
High Courts22 Sept 1922
Chaturbhai Lallubhai Patel Vs Motibhai Bapuji Patel
Bombay High Court · AIR 1923 Bom 146 : (1922) 24 BOMLR 1315
Dekkhan Agriculturists Relief Act, 1879 — Section 10A
High Courts22 Sept 1922
Rasul Musa Mafat Vs Asman Musa Dadi
Bombay High Court · AIR 1923 Bom 60 : (1922) 24 BOMLR 1311 : 76 Ind. Cas. 442
Mamlatdars Court Act, 1906 — Section 5