High Courts22 Dec 1924
Secretary of State for India in Council Vs Great Indian Peninsula Railway Company
Bombay High Court · (1925) 27 BOMLR 810
Sea Customs Act, 1878 — Section 20
COURT ARCHIVE
Bombay High Court judgments, 1924
283 judgments · page 1 of 15
High Courts19 Dec 1924
A.J. Von Wulfing Vs D.H. Jivandas and Co.
Bombay High Court · (1926) 28 BOMLR 243 : (1926) ILR (Bom) 402
Trade Marks Act, 1905 — Section 45
High Courts19 Dec 1924
Mehbunissa Begum Vs Mehmedunissa Begum
Bombay High Court · AIR 1925 Bom 309 : (1925) 27 BOMLR 403 : 95 Ind. Cas. 687
Limitation Act, 1908 — Section 18
High Courts19 Dec 1924
Bahadarmal Gurmukhrai Nemani Vs Mohanlal Surchand
Bombay High Court · AIR 1925 Bom 335 : (1925) 27 BOMLR 536
High Courts17 Dec 1924
Mangal Naran Vs Emperor
Bombay High Court · AIR 1925 Bom 268 : 87 Ind. Cas. 424
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 1924Dismissed
Emperor Vs Mangal Naran
Bombay High Court · (1925) 27 BOMLR 355
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 1924Allowed
Kalyan Municipality Vs Govind Karsan Ramji
Bombay High Court · AIR 1925 Bom 419 : (1925) 27 BOMLR 447
District Municipalities Act — Section 65(1)
High Courts15 Dec 1924Dismissed
Tarabai Ramrao Patankar Vs Dattaram Govindbhai Gujar
Bombay High Court · AIR 1925 Bom 465 : (1925) 27 BOMLR 441 : 87 Ind. Cas. 765
High Courts15 Dec 1924Dismissed
Narsingh Das Vs Secretary of State for India
Bombay High Court · (1924) 12 BOM CK 0016
Land Acquisition Act, 1894 — Section 26
High Courts13 Dec 1924
In Re: Mahadev Laxman Satardekar
Bombay High Court · AIR 1925 Bom 258 : (1925) 27 BOMLR 352 : 87 Ind. Cas. 527
Criminal Procedure Code, 1898 (CrPC) — Section 20aPenal Code, 1860 (IPC) — Section 448
High Courts12 Dec 1924Dismissed
Gulbaji Ajisigi and Co. Vs Rustomji Khabsedji Banatvalla
Bombay High Court · (1925) 27 BOMLR 380 : 95 Ind. Cas. 229
Succession Act, 1865 — Section 111
High Courts12 Dec 1924
Ramagirji Neelakantagirji Vs Annavajjhala Venkatachallam
Bombay High Court · (1925) 27 BOMLR 806
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts12 Dec 1924Dismissed
Amolakchand Laduram Vs Motilal Agiariram
Bombay High Court · AIR 1925 Bom 497 : (1925) 27 BOMLR 437 : 87 Ind. Cas. 953
Civil Procedure Code, 1882 — Section 287
High Courts11 Dec 1924Dismissed
Amarsangji Dungarji Jhala Vs Deepsangji Ravabhai Jhala
Bombay High Court · AIR 1925 Bom 241 : (1925) 27 BOMLR 345 : 87 Ind. Cas. 588
Civil Procedure Code, 1908 (CPC) — Section 100Gujarat Taluqdars Act, 1888 — Section 11
High Courts11 Dec 1924Allowed
Kallappa Ramappa Deyannawar Vs Balwant Daso Bettigeri
Bombay High Court · AIR 1925 Bom 343 : (1925) 27 BOMLR 434 : 87 Ind. Cas. 951
Transfer of Property Act, 1882 — Section 100
High Courts10 Dec 1924
Jadavbai Lakhichand Vs Multanchand Harakhchand
Bombay High Court · (1925) 27 BOMLR 426 : 87 Ind. Cas. 936
High Courts10 Dec 1924Allowed
Ahmed Suleman Jiva Vs Rander Town Municipality
Bombay High Court · AIR 1925 Bom 345 : (1925) 27 BOMLR 429 : 87 Ind. Cas. 948
Bombay District Municipal Act, 1901 — Section 174, 96
High Courts10 Dec 1924
Bhikhalal Girdharlal Vs Acharatlal Lallubhai
Bombay High Court · AIR 1925 Bom 341 : (1925) 27 BOMLR 423 : 87 Ind. Cas. 910
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Dec 1924
In Re: Maruti Vithu
Bombay High Court · AIR 1925 Bom 247 : (1925) 27 BOMLR 350 : 87 Ind. Cas. 596
Criminal Procedure Code, 1898 (CrPC) — Section 345, 435
High Courts08 Dec 1924Dismissed
Manilal Jibhai Vs Ishvarbhai Samalbhai
Bombay High Court · AIR 1925 Bom 367 : (1925) 27 BOMLR 421 : 87 Ind. Cas. 934
Civil Procedure Code, 1908 (CPC) — Section 81