High Courts07 Dec 1925
In Re: Mahomed Azam
Bombay High Court · (1926) 28 BOMLR 288
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 143, 426
COURT ARCHIVE
Bombay High Court judgments, 1925
395 judgments · page 2 of 20
High Courts07 Dec 1925
Mahomed Azam Vs Emperor
Bombay High Court · AIR 1926 Bom 178
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 143, 426
High Courts07 Dec 1925
Abheraj Umarkhan Malek and Others Vs Dolatsangji Surajmalji Desai and Others
Bombay High Court · 96 Ind. Cas. 17
Guardians and Wards Act, 1890 — Section 23
High Courts07 Dec 1925
Ishvar Dadu Patil Vs Gajabai Babaji Patil
Bombay High Court · AIR 1926 Bom 435
High Courts07 Dec 1925Allowed
Ranchhod Raghunath Patel Vs Ravjibhai Nathabhai Patel
Bombay High Court · (1926) 28 BOMLR 631 : 95 Ind. Cas. 847
Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts07 Dec 1925
Ranchhod Raghunath Patel and Others Vs Ravjibhai Nathabhai Patel
Bombay High Court · AIR 1926 Bom 357
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts05 Dec 1925
Gangadhar Baburao Gadre and Another Vs The Hubli Municipality and Another
Bombay High Court · (1926) ILR (Bom) 357
Bombay District Municipal Act, 1901 — Section 11, 115, 22
High Courts05 Dec 1925Allowed
Lal Chand Marwari Vs Ramrup Gir
Bombay High Court · (1926) 28 BOMLR 855
Evidence Act, 1872 — Section 108
High Courts04 Dec 1925
Emperor Vs Achaldas Jethamal and Others
Bombay High Court · AIR 1926 Bom 251
Criminal Procedure Code, 1898 (CrPC) — Section 215
High Courts04 Dec 1925Dismissed
Jawahir Singh Vs Udai Parkash
Bombay High Court · (1926) 28 BOMLR 851
High Courts04 Dec 1925
Emperor Vs Achaldas Jethamal
Bombay High Court · (1926) 28 BOMLR 293
Criminal Procedure Code, 1898 (CrPC) — Section 215
High Courts03 Dec 1925Dismissed
Mukund Dharman Bhoir Vs Shantaram Rajo Bhoir
Bombay High Court · (1926) 28 BOMLR 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts03 Dec 1925
Mukund Dharman Bhoir Vs Shantaram Rajo Bhoir and Others
Bombay High Court · AIR 1927 Bom 128
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts03 Dec 1925Allowed
Navanitlal Hurjivandas Vs Purshottam Hurjivan
Bombay High Court · (1926) 28 BOMLR 143 : (1926) ILR (Bom) 268 : 94 Ind. Cas. 11
Guardians and Wards Act, 1890 — Section 19
High Courts03 Dec 1925Dismissed
Purshottam Hurjivan Vs Navanitlal Hurgovandas
Bombay High Court · (1926) 28 BOMLR 148 : (1926) ILR (Bom) 275 : 94 Ind. Cas. 15
High Courts02 Dec 1925
Emperor Vs Ramnath Mahabir
Bombay High Court · AIR 1926 Bom 151
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 18, 21, 24
High Courts02 Dec 1925Dismissed
Man Singh Vs Nawlakhbati
Bombay High Court · (1926) 28 BOMLR 841
Court of Wards Act — Section 60Court of Wards Act, 1879 — Section 6
High Courts30 Nov 1925
Framroz Eduljee Dinshaw Vs Mahomed Essa
Bombay High Court · (1926) 28 BOMLR 141 : (1926) ILR (Bom) 266 : 94 Ind. Cas. 21
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts30 Nov 1925
Laxmidas Goculdas Dossa and Others Vs Ismail Gafoor Kassum
Bombay High Court · AIR 1927 Bom 16
Probate and Administration Act, 1881 — Section 4
High Courts30 Nov 1925Dismissed
Laxmidas Goculdas Dossa Vs Ismail Gafoor Kassum
Bombay High Court · (1926) 28 BOMLR 1262
Probate and Administration Act, 1881 — Section 90(4)