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Bombay High Court judgments, 1925

395 judgments · page 15 of 20

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High Courts15 Apr 1925Allowed

Balabhai Raghunath Agaskar Vs Motabhai Babaji Rane

Bombay High Court · AIR 1925 Bom 473 : (1925) 27 BOMLR 906

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High Courts14 Apr 1925

Ajitsing Manibhai Vs Grunning and Co.

Bombay High Court · (1925) 27 BOMLR 998 : 94 Ind. Cas. 969

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High Courts09 Apr 1925

Vishnu Shankar Joshi and Others Vs Yusuff Nur Mahamad and Others

Bombay High Court · 88 Ind. Cas. 962

Criminal Procedure Code, 1898 (CrPC) — Section 63
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High Courts09 Apr 1925

Vallabhdas Kanji Vs Ranchhordas Mathradas

Bombay High Court · AIR 1925 Bom 471

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High Courts09 Apr 1925Dismissed

Shripad Gopalkrishna Chandavarkar Vs Basappa Rudrappa Dandi

Bombay High Court · AIR 1925 Bom 416 : (1925) 27 BOMLR 934

Presidency Towns Insolvency Act, 1909 — Section 52(2)
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High Courts09 Apr 1925

Ranchhordas Mathradas Vs Vallabhdas Kanji

Bombay High Court · (1925) 27 BOMLR 699

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High Courts09 Apr 1925Dismissed

Vishnu Shankar Joshi Vs Yusuff Nurmahamad

Bombay High Court · AIR 1925 Bom 488 : (1925) 27 BOMLR 963

Civil Procedure Code, 1908 (CPC) — Section 63
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High Courts07 Apr 1925Allowed

The Secretary of State for India Vs Bhaskar Krishnaji Samant

Bombay High Court · AIR 1925 Bom 485 : (1925) 27 BOMLR 973

Contract Act, 1872 — Section 5Forest Act, 1927 — Section 75(d)
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High Courts06 Apr 1925Allowed

Devkaran Bholaram Vs Sangidas Jesiram

Bombay High Court · AIR 1925 Bom 386 : (1925) 27 BOMLR 694

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
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High Courts03 Apr 1925

Emperor Vs Ranchhod Harjivan

Bombay High Court · AIR 1925 Bom 479 : (1925) 27 BOMLR 1019

Criminal Procedure Code, 1898 (CrPC) — Section 562(1A)
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High Courts03 Apr 1925Dismissed

A.H. Forbes Vs L.E. Ralli

Bombay High Court · (1925) 27 BOMLR 860

Evidence Act, 1872 — Section 115
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High Courts03 Apr 1925

Emperor Vs Sahebava Birappa

Bombay High Court · AIR 1925 Bom 478 : (1925) 27 BOMLR 1022

Penal Code, 1860 (IPC) — Section 373
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High Courts03 Apr 1925Allowed

Sakharam Narayan Patvardhan Vs Balkrishna Sadashiv Modak

Bombay High Court · AIR 1925 Bom 451 : (1925) 27 BOMLR 1003 : 94 Ind. Cas. 817

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High Courts03 Apr 1925

D.S. Apte Vs Tirmal Hanmant Savnur

Bombay High Court · 88 Ind. Cas. 949

Criminal Procedure Code, 1898 (CrPC) — Section 48(1)(b)
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High Courts03 Apr 1925Allowed

Diwanchand Kirparam Vs Weld and Co.

Bombay High Court · (1926) 28 BOMLR 1488

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High Courts02 Apr 1925

Vaithialinga Mudaliar Vs Srirangath Anni

Bombay High Court · (1926) 28 BOMLR 173

Limitation Act, 1963 — Article 129
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High Courts31 Mar 1925

Bai Samju and Others Vs Lallubhai Talsibhai

Bombay High Court · 88 Ind. Cas. 1034

Bombay Bhagdari and Narvadari Act, 1862 — Section 1
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High Courts31 Mar 1925

Nanalal Lallubhai Vs Chhotalal Narsidas

Bombay High Court · (1925) ILR (Bom) 693

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High Courts31 Mar 1925Dismissed

Bai Samju Vs Lallubhai Talsibhai

Bombay High Court · AIR 1925 Bom 476 : (1925) 27 BOMLR 958

Bombay Bhagdari and Narvadari Act, 1862 — Section 1
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High Courts30 Mar 1925Allowed

Jeranchod Bhogilal Vs Dakore Temple Committee

Bombay High Court · (1925) 27 BOMLR 872

Civil Procedure Code, 1908 (CPC) — Section 47
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