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
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,441 of 3,651
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
High Courts22 Jun 1926Allowed
Masit-Ullah Vs Lala Damodar Prasad
Bombay High Court · (1926) 28 BOMLR 1402
High Courts21 Jun 1926
Dayanand Pandurang Nerkar and Others Vs Daji Narayan Nerkar and Others
Bombay High Court · AIR 1926 Bom 548(1)
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts21 Jun 1926Dismissed
Ram Chandra bayaji Bhamdgire Babar and Anr Vs Shripati Subhaji Bhandgire
Bombay High Court · (1926) ILR (Bom) 692
Transfer of Property Act, 1882 — Section 108, 63, 76
High Courts21 Jun 1926Dismissed
Dayanand Pandurang Nerkar Vs Daji Narayan Nerkar
Bombay High Court · (1926) 28 BOMLR 1082 : (1926) ILR (Bom) 793
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts18 Jun 1926Dismissed
Annada Prashad Das Vs Ambica Prashad Das
Bombay High Court · (1926) 28 BOMLR 1399
High Courts18 Jun 1926
Moru Narushet Gujar and Others Vs Gangabai Ramchandra Lilachand and Others
Bombay High Court · AIR 1927 Bom 32
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts18 Jun 1926Allowed
Moru Narushet Gujar Vs Gangabai Ramchandra Lilachand
Bombay High Court · (1926) 28 BOMLR 1325 : (1926) ILR (Bom) 730
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8(1)
High Courts18 Jun 1926Allowed
Ganesh Apparao Vs Gurnath Yeshvant
Bombay High Court · (1926) 28 BOMLR 1188
High Courts17 Jun 1926
Emperor Vs Nana Ramji Shinde
Bombay High Court · AIR 1926 Bom 545(1)
Criminal Procedure Code, 1898 (CrPC) — Section 123(1)