High Courts21 Jul 1926
Khodabux Vs Emperor
Bombay High Court · AIR 1926 Bom 564 : 97 Ind. Cas. 973
City of Bombay Police Act, 1902 — Section 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 21
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,439 of 3,651
High Courts21 Jul 1926
Emperor Vs Khodabux
Bombay High Court · (1926) 28 BOMLR 1066
Criminal Procedure Code, 1898 (CrPC) — Section 21
High Courts21 Jul 1926
Emperor Vs Nanubhai Haji Ahmed
Bombay High Court · (1926) 28 BOMLR 1070 : (1926) ILR (Bom) 460 : 97 Ind. Cas. 811
Bombay District Municipal Act, 1901 — Section 151(1)(n)
High Courts20 Jul 1926Allowed
Krishnabai Pandurang Salagare Vs Savlaram Gangaram Kumtekar
Bombay High Court · AIR 1927 Bom 98 : (1927) 29 BOMLR 60 : (1927) ILR (Bom) 37
Civil Procedure Code, 1908 (CPC) — Section 5Transfer of Property Act, 1882 — Section 52
High Courts19 Jul 1926
Premji Virji Vs Sir Edward Elias Sassoon
Bombay High Court · AIR 1927 Bom 225 : (1927) 29 BOMLR 375
Limitation Act, 1908 — Article 85
High Courts19 Jul 1926
Vrandavan Bhaichand Shah Vs Parshottam Motichand Shah
Bombay High Court · AIR 1927 Bom 75
Trusts Act, 1882 — Section 26(b), 88
High Courts19 Jul 1926
Jacob and Co. Vs A.P. Vicumsey
Bombay High Court · (1927) 29 BOMLR 432
Evidence Act, 1872 — Section 91
High Courts19 Jul 1926Dismissed
Chanvirgouda Shivangouda Patil Vs The District Magistrate
Bombay High Court · (1927) 29 BOMLR 52 : (1927) ILR (Bom) 120
Lunacy Act, 1912 — Section 88
High Courts19 Jul 1926
Jacob and Co. Vs A.P. Vicumsey and Others
Bombay High Court · AIR 1927 Bom 437 : 102 Ind. Cas. 138
Evidence Act, 1872 — Section 91
High Courts16 Jul 1926Dismissed
Sadashiv Atmaram Inamdar Vs Annabhat Venkanbhat Kavathekar
Bombay High Court · (1926) 28 BOMLR 1477
Pensions Act, 1871 — Section 4
High Courts16 Jul 1926
Sadashiv Atmaram Inamdar Vs Annabhat Venkanbhat Kavathekar and Others
Bombay High Court · AIR 1927 Bom 81
Pensions Act, 1871 — Section 4
High Courts16 Jul 1926
Hirabai Gopaldas Vs Dhanjibhai B. Kavarana and Others
Bombay High Court · AIR 1927 Bom 433
Limitation Act, 1908 — Article 59
High Courts15 Jul 1926
Hirabai Gopaldas Vs Dhanjibhai B. Kavarana
Bombay High Court · (1927) 29 BOMLR 427
Evidence Act, 1872 — Section 32
High Courts15 Jul 1926
Shivabhai Becharbhai Vs Emperor
Bombay High Court · 97 Ind. Cas. 660
Criminal Procedure Code, 1898 (CrPC) — Section 237Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 364
High Courts15 Jul 1926
Hirabai Gopaldas Vs Dhanjibhai B. Kavarana and Others
Bombay High Court · 102 Ind. Cas. 145
Evidence Act, 1872 — Section 32Limitation Act, 1908 — Article 59
High Courts14 Jul 1926Dismissed
Maharaj Bhanudas Narayanboa Gosavi Vs Krishnabai Chintaman Deshpande
Bombay High Court · (1926) 28 BOMLR 1225
Evidence Act, 1872 — Section 35, 78(6)
High Courts13 Jul 1926
Irangauda Shidramgauda Patil Vs Irbasappa Gangappa Dalal and Others
Bombay High Court · AIR 1927 Bom 84
High Courts13 Jul 1926Dismissed
Irangauda Shidramgauda Patil Vs Irbasappa Gangappa Dalal
Bombay High Court · (1926) 28 BOMLR 1516 : (1927) ILR (Bom) 31
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts12 Jul 1926
Vallabbhai Naranji Vs Chhotalal Purshottamdas and Company
Bombay High Court · (1926) 28 BOMLR 1442
Civil Procedure Code, 1908 (CPC) — Section 22, 23(3)
High Courts12 Jul 1926
Emperor Vs Bhangda Fakira
Bombay High Court · AIR 1926 Bom 530
Evidence Act, 1872 — Section 105, 106