High Courts16 Aug 1923Allowed
Mahomedally Adamji Masalavalla Vs Abdul Hussein Adamji Masalavalla
Bombay High Court · AIR 1924 Bom 313 : (1924) 26 BOMLR 163 : 79 Ind. Cas. 780
COURT ARCHIVE
Bombay High Court judgments, 1923
273 judgments · page 4 of 14
High Courts15 Aug 1923
BhagChand Dagadusha Gujarati and Others Vs Secretary of State for India and Another
Bombay High Court · AIR 1924 Bom 1 : 90 Ind. Cas. 13
Bombay District Police Act, 1890 — Section 25(a)(1)(b), 25A, 81
High Courts15 Aug 1923Dismissed
Bhagchand Dagadusa Vs The Secretary of state for India
Bombay High Court · (1924) 26 BOMLR 1
Bombay District Police Act, 1890 — Section 25, 25A, 81Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 Aug 1923Dismissed
Karsandas Kalidas Ghia Vs Chhotalal Motichand
Bombay High Court · AIR 1924 Bom 119 : (1923) 25 BOMLR 1037
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts10 Aug 1923
Karsondas Kalidas Ghia Vs Chhotalal Moti Chand
Bombay High Court · (1924) ILR (Bom) 259
Contract Act, 1872 — Section 46Evidence Act, 1872 — Section 115
High Courts09 Aug 1923Dismissed
Madhavji Virji Vs Lakshmidas Mulji and Co.
Bombay High Court · AIR 1924 Bom 99 : (1923) 25 BOMLR 1178
High Courts08 Aug 1923
Yeshvadabai Vs Janardhan Raghunath Warik
Bombay High Court · AIR 1924 Bom 14 : (1923) 25 BOMLR 1172
Letters Patent Act, 1865 — Clause 12
High Courts03 Aug 1923
Chanbasappa Puttappa Vs Chanbasava Mallappa Yaligar
Bombay High Court · AIR 1924 Bom 176 : (1923) 25 BOMLR 1078
High Courts02 Aug 1923
Patdaya Muppaya Hiremath Vs The Secretary of State for India
Bombay High Court · AIR 1924 Bom 273 : (1923) 25 BOMLR 1160
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a), 5
High Courts30 Jul 1923
Ramchandra Madhavrao Gadre Vs Trimbak Shridhar Jahagirdar
Bombay High Court · AIR 1924 Bom 152 : (1923) 25 BOMLR 1074
High Courts27 Jul 1923
Ardeshir Framji Ghasvalla Vs Tricamdas Gordhandas
Bombay High Court · (1923) 25 BOMLR 938
Cantonments (House Accommodation) Act, 1902 — Section 6
High Courts25 Jul 1923
Laxnan Mankar Kasar Vs Ravji Dhansing Patil
Bombay High Court · AIR 1924 Bom 150 : (1923) 25 BOMLR 1027
Transfer of Property Act, 1882 — Section 54
High Courts24 Jul 1923
Atmaram Bhila Bhatkar Vs Balaji Raghunath Joshi
Bombay High Court · AIR 1924 Bom 178 : (1923) 25 BOMLR 1032
Khoti Settlement Act, 1880 — Section 9
High Courts23 Jul 1923
Steel Bros. and Co. Limited Vs Dayal Khatav and Co.
Bombay High Court · AIR 1924 Bom 247 : (1923) 25 BOMLR 1063
Contract Act, 1872 — Section 108, 178
High Courts23 Jul 1923
Steel Bros. and Co. Ltd. Vs Dayal Khatav and Co.
Bombay High Court · 87 Ind. Cas. 67
Contract Act, 1872 — Section 108, 178Evidence Act, 1872 — Section 92
High Courts23 Jul 1923
Steel Brothers and Co. Ltd. and Another Vs Dayal Khatao and Co.
Bombay High Court · (1923) ILR (Bom) 924
Contract Act, 1872 — Section 120Evidence Act, 1872 — Section 92
High Courts23 Jul 1923
Dattatraya Vithal Garware Vs Wasudeo Anant Gargate and Others
Bombay High Court · (1923) ILR (Bom) 956
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(o)
High Courts23 Jul 1923
The Secretary of State for India Vs Narsibhai Dadabhai Patel
Bombay High Court · AIR 1924 Bom 65 : (1923) 25 BOMLR 992
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jul 1923
Emperor Vs Nemchand Natha
Bombay High Court · AIR 1924 Bom 105 : (1923) 25 BOMLR 896
Bombay Primary Education District Municipalities Act, 1918 — Section 10(1), 7
High Courts18 Jul 1923
William Jacks and Co. Vs Joosab Mahomed
Bombay High Court · AIR 1924 Bom 115 : (1923) 25 BOMLR 1170
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105