High Courts25 Aug 1924
Jagubhai Hiralal Heir of the deceased Hiralal Nathubhai Desai Vs Kesalal Girdharlal and Others
Bombay High Court · (1925) ILR (Bom) 282
COURT ARCHIVE
Bombay High Court judgments, 1924
311 judgments · page 7 of 16
High Courts25 Aug 1924
Kesarlal Girdharlal Desai and Others Vs Jagubhai Hiralal and Others
Bombay High Court · AIR 1925 Bom 406 : 94 Ind. Cas. 686
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts25 Aug 1924Dismissed
Krishnaji Babaji Haval Vs Sangappa Murigappa Wangi
Bombay High Court · AIR 1925 Bom 181 : (1925) 27 BOMLR 42
Civil Procedure Code, 1980 — Section 11Transfer of Property Act, 1882 — Section 54
High Courts25 Aug 1924Dismissed
Bala Ramchandra Gandbavie Vs Daulu Rama Kiratsing
Bombay High Court · AIR 1925 Bom 176 : (1925) 27 BOMLR 38
Transfer of Property Act, 1882 — Section 52
High Courts22 Aug 1924Allowed
Manjaya Sannaya Shanbhog Vs Sheshgiri Shambhuling Upadhya
Bombay High Court · AIR 1925 Bom 129 : (1924) 26 BOMLR 1267 : 85 Ind. Cas. 207
High Courts22 Aug 1924
International Banking Corporation Vs H. Pestonji and Co.
Bombay High Court · AIR 1925 Bom 187 : (1925) 27 BOMLR 31
Stamp Act, 1899 — Section 14
High Courts21 Aug 1924Dismissed
Narsangji Mehramansangji Vs Bai Achrat
Bombay High Court · (1924) 26 BOMLR 1264 : 85 Ind. Cas. 204
Bombay Land Revenue Code, 1879 — Section 121
High Courts18 Aug 1924Dismissed
Nur Mahomed Beg Mahomed Vs G. Monteath
Bombay High Court · (1925) 27 BOMLR 56
Cantonments (House Accommodation) Act, 1923 — Section 7
High Courts18 Aug 1924
Nariman Rustomji Mehta Vs Hasham Ismayal
Bombay High Court · AIR 1925 Bom 137 : (1924) 26 BOMLR 1261 : 85 Ind. Cas. 191
Limitation Act, 1908 — Section 5
High Courts18 Aug 1924
Forbes, Forbes, Campbell and Co. Vs The Official Assignee
Bombay High Court · AIR 1925 Bom 173 : (1925) 27 BOMLR 34
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 13, 50
High Courts15 Aug 1924Dismissed
Emperor Vs Rachappa Murigeppa Shabadi
Bombay High Court · AIR 1925 Bom 26 : (1924) 26 BOMLR 968 : 83 Ind. Cas. 1006
Penal Code, 1860 (IPC) — Section 294A
High Courts15 Aug 1924
Alimahomed Salemahomed Vs Municipal Commissioner of Bombay
Bombay High Court · AIR 1925 Bom 458 : (1925) 27 BOMLR 581 : 87 Ind. Cas. 771
Specific Relief Act, 1877 — Section 45
High Courts15 Aug 1924Allowed
Shankarbhai Manorbhai Patel Vs Motilal Ramdas Shah
Bombay High Court · AIR 1925 Bom 122 : (1924) 26 BOMLR 1217 : 85 Ind. Cas. 197
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9(2)
High Courts15 Aug 1924
Shankerbhai Manorbhai Patel and Another Vs Motilal Ramdas Shah and Another
Bombay High Court · (1925) ILR (Bom) 118
High Courts15 Aug 1924
Vithu Balu Kharat Vs Emperor
Bombay High Court · 83 Ind. Cas. 1007
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145
High Courts15 Aug 1924
The Secretary of State for India Vs Girjabai Shivdeorao Vinchurkar
Bombay High Court · AIR 1925 Bom 197 : (1924) 26 BOMLR 1173
Bombay Land Revenue Code, 1879 — Section 217
High Courts15 Aug 1924
Emperor Vs Vithu Balu Kharat
Bombay High Court · AIR 1924 Bom 510 : (1924) 26 BOMLR 965
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145, 67
High Courts14 Aug 1924
Nur Mahomed Beg Mahomed Vs G. Monteath District Magistrate
Bombay High Court · AIR 1925 Bom 162 : (1925) ILR (Bom) 152
Cantonments (House Accommodation) Act, 1923 — Section 7
High Courts11 Aug 1924
Bhagvanji Sankleshvar Dave Vs The Ahmedabad Electricity Co. Ltd.
Bombay High Court · AIR 1925 Bom 120 : (1924) 26 BOMLR 1206
Electricity Act, 1910 — Section 22
High Courts11 Aug 1924
Bhagwanji Sankleshvar Dave Vs The Ahmedabad Electricity Co. Ltd.
Bombay High Court · 85 Ind. Cas. 186