High Courts27 Jan 1926
Bhagvan Savlaram Sonar Vs Dattatraya Jayant Purandhare
Bombay High Court · (1926) 28 BOMLR 686
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 9 Rule 9
COURT ARCHIVE
Bombay High Court judgments, 1926
323 judgments · page 15 of 17
High Courts27 Jan 1926
American Trading Co. Vs Bird and Co.
Bombay High Court · AIR 1926 Bom 596
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts26 Jan 1926Dismissed
Bhagvandas Rangildas Vani Vs The Secretary of State for India
Bombay High Court · (1926) 28 BOMLR 662
Bombay Abkari Act, 1878 — Section 32Bombay Land Revenue Code, 1879 — Section 150Contract Act, 1872 — Section 129
High Courts26 Jan 1926
Emperor Vs Sayad Abdul Sayad Imam
Bombay High Court · (1926) 28 BOMLR 484 : 95 Ind. Cas. 54
Criminal Procedure Code, 1898 (CrPC) — Section 565Penal Code, 1860 (IPC) — Section 75
High Courts26 Jan 1926
Bhagvandas Rangildas Vani Vs Secretary of State for India
Bombay High Court · AIR 1926 Bom 465
Bombay Land Revenue Code, 1879 — Section 150Contract Act, 1872 — Section 129
High Courts26 Jan 1926
Sayad Abdul Sayad Imam Vs Emperor
Bombay High Court · AIR 1926 Bom 305
Criminal Procedure Code, 1898 (CrPC) — Section 565Penal Code, 1860 (IPC) — Section 75
High Courts26 Jan 1926Allowed
Chandulal Hathichand Vs Mulchand Ratanchand B.N. Lang Vs Jaswantlal Hathichand
Bombay High Court · (1926) ILR (Bom) 439
Presidency Towns Insolvency Act, 1909 — Section 17, 41, 53
High Courts25 Jan 1926Dismissed
Gajanan Ramkrishna Mule Vs Bhaskar Balvant Kulkarni
Bombay High Court · (1926) 28 BOMLR 380 : 94 Ind. Cas. 116
High Courts25 Jan 1926Allowed
B.N. Lang Vs Jasvantlal Hathichand
Bombay High Court · (1926) 28 BOMLR 381 : 94 Ind. Cas. 146
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts25 Jan 1926Dismissed
Narayan Nanajee Gayadhani Vs Ganesh Trimbak Gayadhani
Bombay High Court · (1926) 28 BOMLR 993 : 97 Ind. Cas. 700
Transfer of Property Act, 1882 — Section 51
High Courts25 Jan 1926Allowed
Cox and Company Vs H. Pestonji and Company
Bombay High Court · (1926) 28 BOMLR 1264 : (1926) ILR (Bom) 656
Negotiable Instruments Act, 1881 (NI) — Section 82Stamp Act, 1899 — Section 3(b)
High Courts25 Jan 1926
Narayan Nanajee Gayadhani and Others Vs Ganesh Trimbak Gayadhani
Bombay High Court · AIR 1926 Bom 599
Transfer of Property Act, 1882 — Section 51
High Courts22 Jan 1926Allowed
Kadarbhai Gulamhusein Vs Nanibibi
Bombay High Court · (1926) 28 BOMLR 1098
Evidence Act, 1872 — Section 114(g)
High Courts22 Jan 1926
Kadarbhai Gulamhusein and Others Vs Nanibibi and Others
Bombay High Court · AIR 1926 Bom 559
Evidence Act, 1872 — Section 114(g)
High Courts21 Jan 1926
Valli Aba Kutchi Vs Nasik Municipality
Bombay High Court · AIR 1926 Bom 347 : 95 Ind. Cas. 262
District Municipalities Act — Section 160
High Courts21 Jan 1926
In Re: Mangru Feku Momin
Bombay High Court · AIR 1926 Bom 245
Criminal Procedure Code, 1898 (CrPC) — Section 539B
High Courts21 Jan 1926
Valli Aba Kutchi Vs The Nasik Municipality
Bombay High Court · (1926) 28 BOMLR 535
District Municipalities Act — Section 160
High Courts18 Jan 1926
Khushaldas Gokaldas Vs Chimanlal Kalidas
Bombay High Court · (1926) 28 BOMLR 659 : (1926) ILR (Bom) 453
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13(1), Order 45 Rule 13(2)
High Courts18 Jan 1926Dismissed
Pushavati Alakh Narayan Gajapatiraj Vs Secretary of State for India
Bombay High Court · (1926) 28 BOMLR 865