High Courts02 Sept 1925Allowed
Sir Girjaprasad Chinubhai Vs Purshottam Vithalrai Vyas
Bombay High Court · (1926) 28 BOMLR 421 : 94 Ind. Cas. 609
Transfer of Property Act, 1882 — Section 107, 123
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,457 of 3,651
High Courts02 Sept 1925
Jinabhai Nathabhai Rashia Vs Collector and T.S. Officer
Bombay High Court · AIR 1926 Bom 325
Gujarat Taluqdars Act, 1888 — Section 33(2)
High Courts01 Sept 1925
Ganpatrao Bhavanrao Vs Ganesh Vishnu Hasabnis
Bombay High Court · AIR 1926 Bom 280
Hereditary Offices Act, 1874 — Section 5
High Courts01 Sept 1925Dismissed
Parvatibai Trimbakrao Patvardhan Vs Vishvanath Khanderao Raste
Bombay High Court · AIR 1926 Bom 90 : (1925) 27 BOMLR 1509 : 92 Ind. Cas. 4
High Courts27 Aug 1925
Emperor Vs B.N. Gamadia
Bombay High Court · (1925) 27 BOMLR 1405 : (1926) ILR (Bom) 34
Criminal Procedure Code, 1898 (CrPC) — Section 342Factories Act, 1911 — Section 20, 41(a)
High Courts27 Aug 1925
Shidraj Bhojraj Desai Vs Renaki Konda Mahar
Bombay High Court · AIR 1926 Bom 140 : 92 Ind. Cas. 554
High Courts25 Aug 1925Allowed
Chonilal Mokamdas Marwadi Vs Mrs. E. Christopher and Another
Bombay High Court · (1926) ILR (Bom) 107
Contract Act, 1872 — Section 16, 19(A), 74Usurious Loans Act, 1918 — Section 2(3), 3, 3(2)
High Courts25 Aug 1925
Shankarlal Purshottam Gor and Others Vs Dakor Temple Committee and Others
Bombay High Court · AIR 1926 Bom 179
Civil Procedure Code, 1882 — Section 30
High Courts25 Aug 1925
Shankarlal Purshottam Gor Vs The Dakor Temple Committee
Bombay High Court · (1926) 28 BOMLR 309 : 94 Ind. Cas. 47
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 30
High Courts25 Aug 1925Dismissed
Rupchand Ganesh Shet Vs Bhogilal Ratanchand
Bombay High Court · (1926) 28 BOMLR 307 : 94 Ind. Cas. 72
High Courts24 Aug 1925Dismissed
Jamshedji Ardeshir Wadia Vs The Secretary of State for India
Bombay High Court · (1926) 28 BOMLR 25
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts24 Aug 1925
Jamshedji Ardeshir Wadia and Others Vs Secretary of State
Bombay High Court · AIR 1926 Bom 209
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Aug 1925
The India Spinning and Weaving Company Ltd. Vs The Climax Industrial Syndicate
Bombay High Court · AIR 1926 Bom 1 : (1925) 27 BOMLR 1281 : (1926) ILR (Bom) 1
Letters Patent Act, 1865 — Clause 12
High Courts21 Aug 1925
Balshet Mahadshet Yekawde Vs Hari Baburao Rane
Bombay High Court · AIR 1926 Bom 119 : (1925) 27 BOMLR 1487
Khoti Settlement Act, 1880 — Section 33
High Courts21 Aug 1925Dismissed
Jagjivandas Jamnadas Vs The Nagar Central Bank Limited
Bombay High Court · (1926) 28 BOMLR 226 : (1926) ILR (Bom) 118
Negotiable Instruments Act, 1881 (NI) — Section 46, 85
High Courts21 Aug 1925
Jagjivandas Jamnadas Vs The Nagar Central Bank, Limited
Bombay High Court · AIR 1926 Bom 262
Negotiable Instruments Act, 1881 (NI) — Section 46, 85
High Courts19 Aug 1925
Emperor Vs Chand Mahaboob
Bombay High Court · AIR 1926 Bom 46 : (1925) 27 BOMLR 1388
City of Bombay Police Act, 1902 — Section 112(d)
High Courts19 Aug 1925Dismissed
Fulchand Mohanlal Vs Harilal Nansa
Bombay High Court · AIR 1926 Bom 69 : (1925) 27 BOMLR 1503 : (1926) ILR (Bom) 124
High Courts19 Aug 1925Allowed
Haji Rehemtulla Haji Tarmahomed Vs The Secretary of State for India
Bombay High Court · AIR 1926 Bom 50 : (1925) 27 BOMLR 1507
High Courts19 Aug 1925
Fulchand Mohanlal and Others Vs Harilal Nansa and Others
Bombay High Court · 92 Ind. Cas. 549