COURT ARCHIVE

Bombay High Court judgments, 1924

311 judgments · page 6 of 16

High Courts17 Sept 1924

In Re: Shriram Shambhudayal

Bombay High Court · AIR 1925 Bom 104 : (1924) 26 BOMLR 984 : 87 Ind. Cas. 100

City of Bombay Police Act, 1902 — Section 33(g)Criminal Procedure Code, 1898 (CrPC) — Section 54(7)Extradition Act, 1903 — Section 10(4), 23

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High Courts17 Sept 1924

Emperor Vs Chandri Bawoo

Bombay High Court · (1924) 26 BOMLR 1225

Bombay Prevention of Prostitution Act, 1923 — Section 10(1), 3

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High Courts17 Sept 1924

Chandri Bawoo Vs Emperor

Bombay High Court · AIR 1925 Bom 131 : 85 Ind. Cas. 57

Criminal Procedure Code, 1898 (CrPC) — Section 190

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High Courts16 Sept 1924Allowed

Darubhai Mithabhai Vs Bechar Desai

Bombay High Court · AIR 1925 Bom 270 : (1925) 27 BOMLR 196

Dekkhan Agriculturists Relief Act, 1879 — Section 15B

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High Courts15 Sept 1924Dismissed

Emperor Vs Motiram Hari

Bombay High Court · (1924) 26 BOMLR 1223

Penal Code, 1860 (IPC) — Section 395

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High Courts15 Sept 1924

Moti Ram Hari Vs Emperor

Bombay High Court · AIR 1925 Bom 195 : 89 Ind. Cas. 527

Penal Code, 1860 (IPC) — Section 395

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High Courts10 Sept 1924Allowed

Mukundchand Balia Vs Sobhagmal Gianmal

Bombay High Court · AIR 1925 Bom 79 : (1924) 26 BOMLR 1097 : 85 Ind. Cas. 613

Contract Act, 1872 — Section 30

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High Courts10 Sept 1924

Bai Noor Jan Bagam Vs Hansraj Jethamal and Company and Others

Bombay High Court · (1925) ILR (Bom) 208

Transfer of Property Act, 1882 — Section 99

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High Courts10 Sept 1924

Hassanalli Degumiya Vs Ruhulla Hamad

Bombay High Court · AIR 1925 Bom 305

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High Courts10 Sept 1924Dismissed

Raghavendra Gururao Naik Vs Mahipat Krishna

Bombay High Court · AIR 1925 Bom 244 : (1925) 27 BOMLR 178

Contract Act, 1872 — Section 145

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High Courts05 Sept 1924Allowed

Vadilal Raghavji Vs Maneklal Mansukhbhai

Bombay High Court · AIR 1925 Bom 188 : (1925) 27 BOMLR 48

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High Courts05 Sept 1924

Emperor Vs Balkrishna Narhar Velhankar

Bombay High Court · AIR 1924 Bom 486 : (1924) 26 BOMLR 978 : 84 Ind. Cas. 254

Penal Code, 1860 (IPC) — Section 426, 451

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High Courts29 Aug 1924

Ladhuram Manormal Marwadi Vs Sale Mahomed Illiyas Memon

Bombay High Court · AIR 1925 Bom 168

Contract Act, 1872 — Section 69

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High Courts29 Aug 1924Dismissed

Gavrishankar Bhaishankar Thakor Vs Madhavsangji Jesangji

Bombay High Court · AIR 1925 Bom 175 : (1925) 27 BOMLR 88

Broach and Kaira Incumbered Estates Act, 1881 — Section 28

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High Courts29 Aug 1924

Emperor Vs Pandu Vithu Savant

Bombay High Court · AIR 1924 Bom 489 : (1924) 26 BOMLR 971 : 84 Ind. Cas. 250

Forest Act, 1927 — Section 41Forest Rules, 1927 — Rule 3

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High Courts29 Aug 1924

Amarsangji Indrasangji Vs Desai Umed

Bombay High Court · AIR 1925 Bom 290 : (1925) 27 BOMLR 91

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts28 Aug 1924Dismissed

Amarsangji Indrasangji Vs Ranchhod Jethabhai

Bombay High Court · AIR 1925 Bom 294 : (1925) 27 BOMLR 267

Bombay Land Revenue Code, 1879 — Section 83, 84

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High Courts28 Aug 1924

Mahableshwar Devershetti Vs Badku Venka Naij and Others

Bombay High Court · AIR 1925 Bom 178

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High Courts27 Aug 1924

Chaturbhuj Sangji Vs Mansukhram Motilal

Bombay High Court · AIR 1925 Bom 183 : (1925) 27 BOMLR 73

Registration Act, 1908 — Section 55Transfer of Property Act, 1882 — Section 40

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High Courts26 Aug 1924

Bhagwandas Rangildas Vs The Secretary of State for India

Bombay High Court · AIR 1925 Bom 227 : (1925) 27 BOMLR 66

Forest Act, 1872 — Section 75Forest Act, 1927 — Section 84

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