High Courts08 Oct 1925Dismissed
Laxman Ganesh Jog Vs Ramabai Venkatesh Jog
Bombay High Court · (1926) 28 BOMLR 736 : 95 Ind. Cas. 878
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
COURT ARCHIVE
Bombay High Court judgments, 1925
395 judgments · page 6 of 20
High Courts08 Oct 1925Allowed
Hanmantbhat Shankarbhat Nargund Vs Basappa Chanbasappa Hasabi
Bombay High Court · (1926) 28 BOMLR 738
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts08 Oct 1925Dismissed
Hormasji Bezonji Vs Hajrat Yarkhan
Bombay High Court · (1926) 28 BOMLR 569
Limitation Act, 1877 — Section 20
High Courts08 Oct 1925
Shankar Anandrao Khatake Vs Laxmibai Daji Khatake and Another
Bombay High Court · AIR 1926 Bom 356
Bombay Hereditary Offices Act, 1874 — Section 51
High Courts08 Oct 1925Dismissed
Shankar Anandrao Khatake Vs Laxmibai Daji Khatake
Bombay High Court · (1926) 28 BOMLR 740 : (1926) ILR (Bom) 243 : 95 Ind. Cas. 864
Bombay Hereditary Offices Act, 1874 — Section 51
High Courts08 Oct 1925
Ambanna Dharappa Akkavagol Vs Kallappa Shivlingappa Alligi
Bombay High Court · AIR 1926 Bom 327
Dekkhan Agriculturists Relief Act, 1879 — Section 15B, 20
High Courts08 Oct 1925Allowed
Ambanna Dharppa Akkavagol Vs Kallappa Shivlingappa Alligi
Bombay High Court · (1926) 28 BOMLR 567 : (1926) ILR (Bom) 239
Dekkhan Agriculturists Relief Act, 1879 — Section 21
High Courts07 Oct 1925
Ravishankar Jagjivan Vs Savailal Krishnalal
Bombay High Court · (1926) 28 BOMLR 89
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts06 Oct 1925
Laxman Ganesh Jog and Another Vs Ramabai Venkatesh Jog
Bombay High Court · AIR 1926 Bom 351 : (1926) ILR (Bom) 236
Dekkhan Agriculturists Relief Act, 1879 — Section 15B, 20
High Courts05 Oct 1925Allowed
Mrs. Flora Sassoon Vs Ardeshir H. Mama
Bombay High Court · (1926) 28 BOMLR 126
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Specific Relief Act, 1877 — Section 19
High Courts05 Oct 1925Allowed
G.I.P. Railway Company Vs A.B. Tamboli
Bombay High Court · (1926) 28 BOMLR 718 : (1926) ILR (Bom) 284
Railways Act, 1890 — Section 72
High Courts05 Oct 1925
Bai Shanta Vs Umrao Amir Malek
Bombay High Court · AIR 1926 Bom 141
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 132
High Courts05 Oct 1925
Flor a Sassoon Vs Ardeshir H. Mama
Bombay High Court · AIR 1926 Bom 189
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Specific Relief Act, 1877 — Section 19
High Courts05 Oct 1925Allowed
Abdul Vahed Abdul Karim Vs Hasanali Alibhai Ghasia
Bombay High Court · (1926) 28 BOMLR 562 : (1926) ILR (Bom) 229
Contract Act, 1872 — Section 108Evidence Act, 1872 — Section 115
High Courts02 Oct 1925Dismissed
Raghvendra Balasaheb Huilgolkar Vs The Secretary of State for India
Bombay High Court · (1926) 28 BOMLR 559
Bombay Land Revenue Code, 1879 — Section 185A
High Courts02 Oct 1925
Raghvendra Balasaheb Huilgolkar Vs Secretary of State
Bombay High Court · AIR 1926 Bom 373
Bombay Land Revenue Code, 1879 — Section 135A, 135G
High Courts30 Sept 1925
Emperor Vs Karim Rajmahamad
Bombay High Court · (1925) 27 BOMLR 1421
Bombay General Clauses Act, 1904 — Section 19Bombay Public Conveyances Act, 1920 — Section 26(2)(e)