High Courts13 Apr 1923
Paulo David Desouza and Others Vs K.R. Daphtary
Bombay High Court · 87 Ind. Cas. 230
Trusts Act, 1882 — Section 34
COURT ARCHIVE
Bombay High Court judgments, 1923
273 judgments · page 7 of 14
High Courts13 Apr 1923
Paulo David De Souza Vs K.R. Daphtary
Bombay High Court · AIR 1924 Bom 252 : (1923) 25 BOMLR 610
Trusts Act, 1882 — Section 34
High Courts11 Apr 1923Dismissed
Kahandas Naran Vs Jivan Parag
Bombay High Court · AIR 1923 Bom 427 : (1923) 25 BOMLR 510 : 73 Ind. Cas. 1023
High Courts10 Apr 1923
Babagouda Malgouda Patil Vs Tanibai Bhratar Ramgouda Hargouda Patil by Bechandar Rupchand Motichand Gujar
Bombay High Court · AIR 1924 Bom 112 : 76 Ind. Cas. 1041
High Courts09 Apr 1923Allowed
Vishnu Vishvanath Nimkar Vs Ramchandra Sadashiv Nimkar
Bombay High Court · AIR 1923 Bom 453 : (1923) 25 BOMLR 508 : 73 Ind. Cas. 1017
High Courts06 Apr 1923
Mallawa father Irbasaya Hiremathod minor by her next friend Virpaxaya Adiveya Hiremath Vs Shivrudraya Fakiraya Desayamathod and Another
Bombay High Court · AIR 1924 Bom 114 : 81 Ind. Cas. 1052
High Courts06 Apr 1923
V.C.T.N. Chidambaram Chetti Vs Theivanai Ammal
Bombay High Court · (1923) ILR (Bom) 768
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Apr 1923Allowed
Venkatraman Rama Hegde Kanni Vs Baburaya Venkatesh Prabhu
Bombay High Court · AIR 1923 Bom 454 : (1923) 25 BOMLR 516 : 73 Ind. Cas. 1020
Presidency Small Cause Courts Act, 1882 — Section 32(2)
High Courts06 Apr 1923
Irangauda Fakirgauda patil Vs Ningappa Bin Gopappa Gopagauda
Bombay High Court · AIR 1924 Bom 517 : 76 Ind. Cas. 636
Limitation Act, 1963 — Article 44Transfer of Property Act, 1882 — Section 119
High Courts05 Apr 1923
In Re: Baroda and Central India Ry. Company
Bombay High Court · AIR 1925 Bom 96
Railways Act, 1890 — Section 76
High Courts05 Apr 1923
S.M. Ramzan and Co., Trading at Aden in the Name of Aden Oil Company, by S.M. Ramzan, Merchant, Aden Vs Sharife Mohamed Hasson Ayab, Merchant, Aden
Bombay High Court · AIR 1924 Bom 520 : 76 Ind. Cas. 578
High Courts05 Apr 1923
Bindu Govind Naik Kurbet and Another Vs Hanmant Govind Bhat and Another
Bombay High Court · AIR 1924 Bom 71 : 79 Ind. Cas. 407
High Courts05 Apr 1923
Kallyantai Father Appaswami Dharmar Vs Shivappa Bin Nagappa Hargapur and Others
Bombay High Court · AIR 1924 Bom 516 : 76 Ind. Cas. 405
High Courts05 Apr 1923
Joita Bechar Vs Parshottam Sankalchand
Bombay High Court · AIR 1923 Bom 455 : (1923) 25 BOMLR 488 : 73 Ind. Cas. 974
Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts05 Apr 1923
The Saraspur Manufacture Co. Vs B.B. and C.I. Railway Co.
Bombay High Court · AIR 1923 Bom 452 : (1923) 25 BOMLR 513 : 73 Ind. Cas. 1027
High Courts05 Apr 1923
The Secretary of State For India Vs Great Indian Peninsula Railway
Bombay High Court · AIR 1923 Bom 423 : (1923) 25 BOMLR 470 : 73 Ind. Cas. 468
High Courts04 Apr 1923
Thorappa Devanappa Vs Umedmalji and Others
Bombay High Court · AIR 1924 Bom 205 : 87 Ind. Cas. 226
Negotiable Instruments Act, 1881 (NI) — Section 85
High Courts04 Apr 1923
Alfred Wilkinson Vs Grace Emily Wilkinson
Bombay High Court · AIR 1923 Bom 321 : (1923) 25 BOMLR 945
Divorce Act, 1869 — Section 17
High Courts04 Apr 1923
Thorappa Devanappa Vs Umedmalji
Bombay High Court · (1923) 25 BOMLR 604
Negotiable Instruments Act, 1881 (NI) — Section 46
High Courts03 Apr 1923Dismissed
Vishnu Nagappa Venkatesh Bhat Vs Narasinha Pandurag Prabhu
Bombay High Court · AIR 1923 Bom 461 : (1923) 25 BOMLR 490 : 73 Ind. Cas. 1011