High Courts21 Sept 1922Allowed
Nathalal Ramdas Vaghji Vs The Nadiad Municipality
Bombay High Court · AIR 1923 Bom 456 : (1923) 25 BOMLR 58 : 79 Ind. Cas. 192
Bombay District Municipal Act, 1901 — Section 50A
COURT ARCHIVE
Bombay High Court judgments, 1922
304 judgments · page 6 of 16
High Courts21 Sept 1922Dismissed
Rampratab Brijmohandas Vs Gavrishankar Kashiram
Bombay High Court · (1923) 25 BOMLR 7
Letters Patent Act, 1865 — Clause 12
High Courts21 Sept 1922
Rampratab Brijmohandas and Others Vs Gavrishankar Kashiram
Bombay High Court · 85 Ind. Cas. 464
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10
High Courts21 Sept 1922Allowed
Bai Parvati Vs The Nadiad Municipality
Bombay High Court · AIR 1923 Bom 459 : (1923) 25 BOMLR 63 : 79 Ind. Cas. 197
Bombay District Municipal Act, 1901 — Section 50A
High Courts18 Sept 1922
Ramaswami Goundan Vs Srinivasan Chettiar and Muthu Velappa Gounder and Others
Bombay High Court · (1923) ILR (Bom) 536
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Sept 1922
Vinayak Shivrao Aras Vs Atmaram Rayaji Netravali
Bombay High Court · AIR 1923 Bom 170 : (1922) 24 BOMLR 1308
High Courts14 Sept 1922
Mouna Guruswami Naicker Vs Sheik Mahommadhu Rowther and Another
Bombay High Court · (1923) ILR (Bom) 83
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 150
High Courts12 Sept 1922
Fattechand Anandram Marwadi Vs Umaji Valuji Mahar
Bombay High Court · AIR 1923 Bom 187 : (1923) 25 BOMLR 45
Registration Act, 1908 — Section 34, 76, 77
High Courts12 Sept 1922Allowed
Sakharam Maruti Vs Rajmal Girdharlal Marwadi
Bombay High Court · AIR 1923 Bom 173 : (1923) 25 BOMLR 52 : 79 Ind. Cas. 179
Dekkhan Agriculturists Relief Act, 1879 — Section 43, 45
High Courts12 Sept 1922
Vinayak Shivrao Aras, Manager of the Temple of Shri Narayan Dev Vs Atmaram Rayaji Netravali and Others
Bombay High Court · 76 Ind. Cas. 152
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts08 Sept 1922
Ganpati Nana Powar and Another Vs Jivanabai Kom Subanna by her Mukhtyar Baburao Tukaram Kashid
Bombay High Court · AIR 1923 Bom 44(1) : (1923) ILR (Bom) 227
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts05 Sept 1922Allowed
Jagannath Narsingdas Marwadi Vs Ravji Tulsiram Pansare
Bombay High Court · AIR 1923 Bom 90 : (1922) 24 BOMLR 1296 : 76 Ind. Cas. 73
Evidence Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 59
High Courts05 Sept 1922
Kottammal Kalathingal Umar Hajee Vs King-Emperor
Bombay High Court · (1923) ILR (Bom) 117
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 167
High Courts05 Sept 1922Dismissed
Ganapati Nana Powar Vs Jivanabai Subanna
Bombay High Court · (1922) 24 BOMLR 1302 : 76 Ind. Cas. 34
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts04 Sept 1922
Fatmabai Vs Framroz Ardeshir Banaji
Bombay High Court · AIR 1923 Bom 145 : (1922) 24 BOMLR 1281
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts30 Aug 1922Dismissed
Mulji Purshottam Thakkar Vs Goverdhandas Tribhuvandas
Bombay High Court · AIR 1923 Bom 36 : (1922) 24 BOMLR 1291 : 76 Ind. Cas. 148
Civil Procedure Code, 1908 (CPC) — Section 11Dekkhan Agriculturists Relief Act, 1879 — Section 11, 20
High Courts30 Aug 1922
The National Bank of India Vs The National Bank of Indore
Bombay High Court · AIR 1923 Bom 119 : (1922) 24 BOMLR 1181
High Courts30 Aug 1922Dismissed
Vasu Krishna Yekavda Vs Madhavrao Moreshwar Bhadanekar
Bombay High Court · (1922) 24 BOMLR 1160 : 73 Ind. Cas. 880
Khoti Settlement Act, 1880 — Section 10
High Courts29 Aug 1922
Satappa Jakappa Kochcheri Vs Annappa Basappa Patil
Bombay High Court · AIR 1923 Bom 82 : (1922) 24 BOMLR 1284 : 76 Ind. Cas. 115
Limitation Act, 1908 — Article 85