High Courts24 Mar 1924Dismissed
Shridhar Shabaya Jotishi Vs Janak Shankar Jotishi
Bombay High Court · AIR 1924 Bom 447 : (1924) 26 BOMLR 486
Registration Act, 1908 — Section 17(b)
COURT ARCHIVE
Bombay High Court judgments, 1924
311 judgments · page 12 of 16
High Courts24 Mar 1924Dismissed
Pandu Dagadu Mahar Vs Jamnadas Chotumal Marwadi
Bombay High Court · AIR 1925 Bom 113 : (1924) 26 BOMLR 470 : 85 Ind. Cas. 778
High Courts19 Mar 1924Dismissed
Kalappa Mallappa Hosmani Vs Kalappa Ningappa
Bombay High Court · AIR 1924 Bom 469 : (1924) 26 BOMLR 494 : 87 Ind. Cas. 705
High Courts18 Mar 1924Allowed
M.B. Mehta and Co. Vs Joseph Heureux
Bombay High Court · AIR 1924 Bom 422 : (1924) 26 BOMLR 382
Civil Procedure Code, 1908 (CPC) — Section 35Presidency Small Cause Courts Act, 1882 — Section 22
High Courts13 Mar 1924
Vishnu Narayan Deo Vs Keshav Gajanar Patbhare
Bombay High Court · 80 Ind. Cas. 474
Limitation Act, 1908 — Section 6
High Courts13 Mar 1924Allowed
Kalyandappa Ayappa Desai Vs Chanbasappa Dodappa Desai
Bombay High Court · (1924) 26 BOMLR 509
Limitation Act, 1908 — Article 118
High Courts13 Mar 1924Dismissed
Mahomed Rahimtulla Haji Joosab Vs Esmail Allarakhia
Bombay High Court · (1924) 26 BOMLR 549
High Courts13 Mar 1924
Vishnu Narayan Deo Vs Keshav Gajanan Potbhare
Bombay High Court · AIR 1924 Bom 468 : (1924) 26 BOMLR 426
Limitation Act, 1908 — Section 6
High Courts11 Mar 1924Dismissed
Chhotubhai Bhimbhai Vs Dajibhai Ukabhai
Bombay High Court · AIR 1924 Bom 472 : (1924) 26 BOMLR 432
General Clauses Act, 1897 — Section 10
High Courts10 Mar 1924
Nemichand Bhickchand Marwadi Vs Kenalchand Jasraj Marwadi
Bombay High Court · 80 Ind. Cas. 748
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 1924
Nemichand Bhickchand Marwadi Vs Kevalchand Jasraj Marwadi
Bombay High Court · AIR 1924 Bom 440 : (1924) 26 BOMLR 380
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 1924
Velji Bhimsey and Co. Vs Bachoo Bhaidas
Bombay High Court · AIR 1925 Bom 118 : (1924) 26 BOMLR 349 : 87 Ind. Cas. 199
Presidency Small Cause Courts Act, 1882 — Section 22
High Courts08 Mar 1924
Pandurang Veduram Vs Mohan Chhatrabhuj
Bombay High Court · 80 Ind. Cas. 178
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8
High Courts07 Mar 1924Dismissed
Hosbanna Devanna Naik Vs Devanna Sannappa Naik
Bombay High Court · AIR 1924 Bom 444 : (1924) 26 BOMLR 424
High Courts07 Mar 1924Allowed
Ibrahim Mohidin Mhate Vs Krishnaji Laxman Bhagvat
Bombay High Court · AIR 1924 Bom 459 : (1924) 26 BOMLR 421
Khoti Settlement Act, 1880 — Section 9
High Courts07 Mar 1924Allowed
Nagindas Motilal Vs Nilaji Moroba Naik
Bombay High Court · AIR 1924 Bom 390 : (1924) 26 BOMLR 395
Civil Procedure Code, 1908 (CPC) — Section 110, 98Limitation Act, 1908 — Section 5
High Courts06 Mar 1924
Ganpaya Narnappa Vs Krishnappa Annaya Hegde
Bombay High Court · AIR 1924 Bom 394 : (1924) 26 BOMLR 491
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts06 Mar 1924
Commissioner of Income Tax Vs Phillip Seddon Mellor
Bombay High Court · AIR 1924 Bom 361 : (1924) 26 BOMLR 366
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 55
High Courts06 Mar 1924
The Narsinggirji Manufacturing Company Vs Budansaheb Abdulsaheb Kaji
Bombay High Court · (1924) 26 BOMLR 523
Evidence Act, 1872 — Section 91
High Courts05 Mar 1924
Emperor Vs Raghya Nagya
Bombay High Court · AIR 1924 Bom 432 : (1924) 26 BOMLR 323
Criminal Procedure Code, 1898 (CrPC) — Section 238