High Courts20 Nov 1923
Mahmadbhai Peerbhai Vs Bai Havabai
Bombay High Court · AIR 1924 Bom 507 : (1924) 26 BOMLR 145
COURT ARCHIVE
Bombay High Court judgments, 1923
273 judgments · page 2 of 14
High Courts20 Nov 1923Allowed
Chaturbhuj Bhawanidas Vs Deokaran Nanji
Bombay High Court · AIR 1924 Bom 370 : (1924) 26 BOMLR 84 : 79 Ind. Cas. 769
East India Cotton Association Rules — Rule 43
High Courts16 Nov 1923Allowed
Achyut Vishnu Patankar Vs Tapibai Krishnaji Joshi
Bombay High Court · AIR 1924 Bom 310 : (1924) 26 BOMLR 103 : 79 Ind. Cas. 753
High Courts16 Nov 1923
Mallireddi Ayyareddi Vs Adusumilli Gopalkrishnayya
Bombay High Court · (1924) 26 BOMLR 204
Transfer of Property Act, 1882 — Section 101
High Courts15 Nov 1923
Emperor Vs Narayan Sayanna Kamathi
Bombay High Court · AIR 1924 Bom 334 : (1924) 26 BOMLR 109
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts13 Nov 1923Allowed
Kondama Naicker Vs Kandasamy Goundar
Bombay High Court · (1924) 26 BOMLR 198
High Courts02 Nov 1923Dismissed
India General Navigation and Railway Co Vs Dekhari Tea Company
Bombay High Court · (1924) 26 BOMLR 571
Carriers Act, 1865 — Section 6
High Courts19 Oct 1923Dismissed
Khanderao Vithoba Kore Vs The Municipal Corporation of Bombay
Bombay High Court · (1924) 26 BOMLR 193
City of Bombay Municipal Council Act, 1988 — Section 296
High Courts18 Oct 1923
In Re: Parashuram D. Shamdasani
Bombay High Court · AIR 1924 Bom 308 : (1924) 26 BOMLR 68
Companies Act, 1956 — Section 136(1), 136(4)
High Courts18 Oct 1923
Sukhanand Shamlal Vs Oudh and Rohilkhand Railway
Bombay High Court · AIR 1924 Bom 306 : (1924) 26 BOMLR 71
Civil Procedure Code, 1908 (CPC) — Section 79
High Courts18 Oct 1923
In Re: P.D. Shamdasani
Bombay High Court · (1924) ILR (Bom) 305
Companies Act, 1956 — Section 136Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts12 Oct 1923
The Municipal Corporation of Bombay Vs L.R. Mallandaine
Bombay High Court · AIR 1924 Bom 241 : (1923) 25 BOMLR 1321 : 84 Ind. Cas. 854
Bombay Municipal Corporation Act, 1888 — Section 515
High Courts09 Oct 1923Dismissed
Shavakshaw Dinshaw Davar Vs The Motor Union Insurance Co.
Bombay High Court · AIR 1924 Bom 295 : (1923) 25 BOMLR 1313 : 84 Ind. Cas. 953
High Courts09 Oct 1923Allowed
Anandilal Bhagchand Marwadi Vs Chandrabai Tatya Patil
Bombay High Court · AIR 1924 Bom 311 : (1924) 26 BOMLR 63
High Courts04 Oct 1923Allowed
Emperor Vs Appaya Baslingappa Honnapur
Bombay High Court · (1923) 25 BOMLR 1318 : 84 Ind. Cas. 938
Criminal Procedure Code, 1898 (CrPC) — Section 309
High Courts02 Oct 1923
Macmillan and Co. Ltd. Vs K. and J. Cooper
Bombay High Court · 87 Ind. Cas. 93
Limitation Act, 1908 — Section 12
High Courts28 Sept 1923
Emperor Vs Manchankhan
Bombay High Court · (1932) 34 BOMLR 1087
Evidence Act, 1872 — Section 14, 9
High Courts27 Sept 1923
Dayabhai Lallubhai Vs The Ahmedabad Municipality
Bombay High Court · AIR 1924 Bom 116 : (1923) 25 BOMLR 1218
Bombay District Municipal Act, 1901 — Section 3(12), 90(3)
High Courts26 Sept 1923Allowed
Jamnadas Kashidas Vs Vallabhdas Kashidas
Bombay High Court · AIR 1924 Bom 239 : (1923) 25 BOMLR 1340 : 84 Ind. Cas. 878
Transfer of Property Act, 1882 — Section 123