High Courts01 Jul 1926Allowed
Nirman Singh Vs Lal Rudra Partab Narain Singh
Bombay High Court · (1926) 28 BOMLR 1409
Limitation Act, 1908 — Article 127Oudh Land Revenue Act, 1878 — Section 61
COURT ARCHIVE
Bombay High Court judgments, 1926
323 judgments · page 8 of 17
High Courts01 Jul 1926
Jivangiri Guru Chamelgiri and Another Vs Gajanan Narayan Patkar and Another
Bombay High Court · AIR 1927 Bom 19
Income Tax Act, 1952 — Section 110
High Courts30 Jun 1926
In Re: Llewelyn Evans
Bombay High Court · (1926) 28 BOMLR 1043 : (1926) ILR (Bom) 741 : 97 Ind. Cas. 801
City of Bombay Police Act, 1902 — Section 70Criminal Procedure Code, 1898 (CrPC) — Section 340
High Courts29 Jun 1926Allowed
Babanna Sangappa Vs Parava Ningbasappa
Bombay High Court · (1926) 28 BOMLR 1446 : (1926) ILR (Bom) 815
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, 148
High Courts29 Jun 1926
Babanna Sangappa and Others Vs Parava Ningbasappa and Others
Bombay High Court · AIR 1927 Bom 68
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts29 Jun 1926
Pandharinath Manikshet and Others Vs Ajamkha Sardarkha
Bombay High Court · AIR 1927 Bom 61
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1Limitation Act, 1877 — Section 8
High Courts29 Jun 1926
Pandharinath Manikshet Vs Ajamkha Sardarkha
Bombay High Court · (1926) 28 BOMLR 1431 : (1926) ILR (Bom) 831
Limitation Act, 1963 — Section 6
High Courts28 Jun 1926
Sursingji Dajiraj Thakorsaheb Vs Secretary of State
Bombay High Court · AIR 1926 Bom 590
Evidence Act, 1872 — Section 124
High Courts28 Jun 1926
Pukhraj Jeshraj Marwadi Vs Jamsetji Rustum Irani
Bombay High Court · AIR 1927 Bom 63
Conveyancing Act, 1881 — Section 70
High Courts28 Jun 1926
Shivaji Sayaji Gaokar Vs Vithal Narayan Mirashi and Others
Bombay High Court · AIR 1927 Bom 53
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Jun 1926
The Administrator General of Bombay Vs Haji Sultanalli Sushtary and Company
Bombay High Court · AIR 1927 Bom 255 : (1927) 29 BOMLR 396
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18
High Courts28 Jun 1926Dismissed
Shivaji Sayaji Gaokar Vs Vithal Narayan Mirashi
Bombay High Court · (1926) 28 BOMLR 1367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 7, 47
High Courts26 Jun 1926
Emperor Vs Dharala Mangal Jama
Bombay High Court · (1926) 28 BOMLR 1040
Bombay District Municipal Act, 1901 — Section 155
High Courts26 Jun 1926
Emperor Vs Dharala Mungal Jama
Bombay High Court · AIR 1926 Bom 526
Bombay District Municipal Act, 1901 — Section 155
High Courts25 Jun 1926Allowed
Chandri Ayal Abdul Haji Sajan Vs Abdul Karim Lalbhai Shet
Bombay High Court · (1926) 28 BOMLR 1360
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Probate and Administration Act, 1881 — Section 90(3)
High Courts24 Jun 1926
Emperor Vs Patilbuva Raojibala Gavli
Bombay High Court · (1926) 28 BOMLR 1029
Criminal Procedure Code, 1898 (CrPC) — Section 537Penal Code, 1860 (IPC) — Section 114
High Courts24 Jun 1926
Patilbuva Raojibala Gavli and Others Vs Emperor
Bombay High Court · AIR 1926 Bom 512 : 97 Ind. Cas. 737
Criminal Procedure Code, 1898 (CrPC) — Section 367, 424Penal Code, 1860 (IPC) — Section 114
High Courts24 Jun 1926Allowed
Dayal Singh Vs Indar Singh
Bombay High Court · (1926) 28 BOMLR 1372
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 55(6)(b)
High Courts23 Jun 1926
Emperor Vs Kallappa Dundappa Rudrannavar and Another
Bombay High Court · AIR 1927 Bom 21
Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 197
High Courts23 Jun 1926
Emperor Vs Kallappa Dundappa Rudranavar
Bombay High Court · (1926) 28 BOMLR 1290 : (1926) ILR (Bom) 695
Explosive Substances Act, 1908 — Section 4