High Courts19 Jan 1923
G.I.P. Railway Vs Himatlal Jagjivandas
Bombay High Court · AIR 1923 Bom 389 : (1923) 25 BOMLR 350 : 73 Ind. Cas. 606
COURT ARCHIVE
Bombay High Court judgments, 1923
273 judgments · page 14 of 14
High Courts19 Jan 1923
Parbhubhai Morar Vs Bai Lalita and Others
Bombay High Court · AIR 1923 Bom 304 : 76 Ind. Cas. 555
Contract Act, 1872 — Section 68
High Courts17 Jan 1923
Bai Kashibai Vs Purshottam Keshavji
Bombay High Court · AIR 1923 Bom 196 : (1923) 25 BOMLR 239
High Courts16 Jan 1923
Rose Hill Vs Luke C. Hill
Bombay High Court · AIR 1923 Bom 284 : (1923) 25 BOMLR 289 : 73 Ind. Cas. 304
Divorce Act, 1869 — Section 15
High Courts16 Jan 1923
Elias Haji Ahmed Vs K.B. Haji Esmail Sait
Bombay High Court · AIR 1923 Bom 200 : (1923) 25 BOMLR 237
High Courts15 Jan 1923Dismissed
Emperor Vs Hanmappa Rudrappa
Bombay High Court · (1923) 25 BOMLR 231
Criminal Procedure Code, 1898 (CrPC) — Section 237Penal Code, 1860 (IPC) — Section 201, 302
High Courts14 Jan 1923
J.P. Fernandez Vs P.D. Rodrigues
Bombay High Court · AIR 1924 Bom 231 : (1923) 25 BOMLR 280
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts12 Jan 1923
Rangappa Kondappa Korpe Vs Vithu Krishnaji Waikar
Bombay High Court · AIR 1923 Bom 199 : (1923) 25 BOMLR 278
Dekkhan Agriculturists Relief Act, 1879 — Section 3(y)
High Courts10 Jan 1923
Srimat Deivasikhamani Annamalai Desikar Vs Rao Bahadur M. R. Govinda Rao
Bombay High Court · (1923) ILR (Bom) 579
High Courts09 Jan 1923
Tukaram Mahadappa Rajmane Vs Jaganath Savlaram Kathle and Others
Bombay High Court · AIR 1923 Bom 236 : 76 Ind. Cas. 215
Evidence Act, 1872 — Section 92
High Courts09 Jan 1923
Raghunath Govind Mayekar Vs Gangaram Yesu Mayekar
Bombay High Court · AIR 1923 Bom 404 : (1923) 25 BOMLR 474 : 75 Ind. Cas. 893
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 115
High Courts08 Jan 1923
Vithal Yeshwant Gavde Vs Shivappa Mallappa Hosmani and Others
Bombay High Court · 72 Ind. Cas. 659
High Courts08 Jan 1923Allowed
Vithal Yeshvant Gavde Vs Shivappa Mullappa Hosmani
Bombay High Court · (1923) 25 BOMLR 323