High Courts20 Jun 1923
Shri Somshikhar Swami Guru Shidlingawami Pathad Devaru Vs Shivappa Mallappa Hosmani and Others
Bombay High Court · AIR 1924 Bom 39 : (1923) 25 BOMLR 863 : 76 Ind. Cas. 557
Limitation Act, 1963 — Section 14, 15
COURT ARCHIVE
Bombay High Court judgments, 1923
273 judgments · page 6 of 14
High Courts12 Jun 1923Dismissed
Maharaja of Kolhapur Vs Bala Maharaj
Bombay High Court · (1924) 26 BOMLR 252
Bombay Revenue Jurisdiction Act, 1876 — Section 12
High Courts12 Jun 1923Dismissed
Jamnabai Vs Fazalbhoy Heptoola
Bombay High Court · (1924) 26 BOMLR 189
High Courts12 Jun 1923
Laxman Babaling Gurva Vs Vishram Mahadev Rane
Bombay High Court · AIR 1925 Bom 209 : 76 Ind. Cas. 629
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts08 Jun 1923Dismissed
Midnapore Zamindary Co. Vs Uma Charan Mandal
Bombay High Court · (1923) 25 BOMLR 1287
High Courts07 Jun 1923Allowed
Alcock, Ashdown and Company Limited Vs The Chief Revenue Authority of Bombay
Bombay High Court · (1923) 25 BOMLR 920
Excess Profits Duty Act, 1919 — Section 15Income Tax Act, 1918 — Section 51Specific Relief Act, 1877 — Section 45
High Courts04 Jun 1923Dismissed
Annada Mohan Roy Vs Gour Mohan Mullick
Bombay High Court · (1923) 25 BOMLR 1269
Contract Act, 1872 — Section 65
High Courts01 Jun 1923
Khairuddin and Others Vs Sahu Gulab Das and Another
Bombay High Court · 74 Ind. Cas. 220
High Courts31 May 1923
Ramchandra Gangadhar Karve Vs Emperor
Bombay High Court · 81 Ind. Cas. 972
Bombay District Municipal Act, 1901 — Section 107(1)
High Courts30 May 1923
In Re: Rambharathi Hirabharathi
Bombay High Court · (1923) ILR (Bom) 907
Criminal Procedure Code, 1898 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 193, 211
High Courts30 May 1923
In Re: Rambharthi Hirabharthi
Bombay High Court · AIR 1924 Bom 51 : (1923) 25 BOMLR 772
Criminal Procedure Code, 1898 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 182, 193
High Courts15 May 1923Allowed
Indrajit Pratap Sahi Vs Amar Singh
Bombay High Court · (1923) 25 BOMLR 1259
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 May 1923
Putlibai Vs Sorabji Naoroji Gamadia
Bombay High Court · (1923) 25 BOMLR 1099
Succession Act, 1925 — Section 100, 101, 99
High Courts26 Apr 1923
Emperor Vs Parshottam Jagjivan
Bombay High Court · AIR 1924 Bom 47 : (1923) 25 BOMLR 767
Bombay District Municipal Act, 1901 — Section 48(f)Bombay General Clauses Act, 1904 — Section 21
High Courts24 Apr 1923
Konthalathammal Vs Thangasamy and Others
Bombay High Court · (1923) ILR (Bom) 873
Guardians and Wards Act, 1890 — Section 47, 6
High Courts23 Apr 1923
Sinnan Chetty and Another Vs G.S. Alagiri Aiyer and Others
Bombay High Court · (1923) ILR (Bom) 852
High Courts23 Apr 1923
Ponnusamy Odayar and there Ors. Vs Ramasamy Thathan
Bombay High Court · (1923) ILR (Bom) 758
Criminal Procedure Code, 1898 (CrPC) — Section 342, 364
High Courts23 Apr 1923Allowed
Kanhaya Lal Vs National Bank of India Limited
Bombay High Court · (1923) 25 BOMLR 1248
Contract Act, 1872 — Section 72Registration Act, 1908 — Section 33Transfer of Property Act, 1882 — Section 69