High Courts15 Apr 1925
Emperor Vs Thakordas Motiram
Bombay High Court · AIR 1925 Bom 505 : (1925) 27 BOMLR 1023
Bombay District Municipal Act, 1901 — Section 96
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,462 of 3,651
High Courts15 Apr 1925Allowed
Balabhai Raghunath Agaskar Vs Motabhai Babaji Rane
Bombay High Court · AIR 1925 Bom 473 : (1925) 27 BOMLR 906
High Courts14 Apr 1925
Ajitsing Manibhai Vs Grunning and Co.
Bombay High Court · (1925) 27 BOMLR 998 : 94 Ind. Cas. 969
High Courts09 Apr 1925
Vishnu Shankar Joshi and Others Vs Yusuff Nur Mahamad and Others
Bombay High Court · 88 Ind. Cas. 962
Criminal Procedure Code, 1898 (CrPC) — Section 63
High Courts09 Apr 1925
Vallabhdas Kanji Vs Ranchhordas Mathradas
Bombay High Court · AIR 1925 Bom 471
High Courts09 Apr 1925Dismissed
Shripad Gopalkrishna Chandavarkar Vs Basappa Rudrappa Dandi
Bombay High Court · AIR 1925 Bom 416 : (1925) 27 BOMLR 934
Presidency Towns Insolvency Act, 1909 — Section 52(2)
High Courts09 Apr 1925
Ranchhordas Mathradas Vs Vallabhdas Kanji
Bombay High Court · (1925) 27 BOMLR 699
High Courts09 Apr 1925Dismissed
Vishnu Shankar Joshi Vs Yusuff Nurmahamad
Bombay High Court · AIR 1925 Bom 488 : (1925) 27 BOMLR 963
Civil Procedure Code, 1908 (CPC) — Section 63
High Courts06 Apr 1925Allowed
Devkaran Bholaram Vs Sangidas Jesiram
Bombay High Court · AIR 1925 Bom 386 : (1925) 27 BOMLR 694
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts03 Apr 1925
Emperor Vs Ranchhod Harjivan
Bombay High Court · AIR 1925 Bom 479 : (1925) 27 BOMLR 1019
Criminal Procedure Code, 1898 (CrPC) — Section 562(1A)
High Courts03 Apr 1925Dismissed
A.H. Forbes Vs L.E. Ralli
Bombay High Court · (1925) 27 BOMLR 860
Evidence Act, 1872 — Section 115
High Courts03 Apr 1925
Emperor Vs Sahebava Birappa
Bombay High Court · AIR 1925 Bom 478 : (1925) 27 BOMLR 1022
Penal Code, 1860 (IPC) — Section 373
High Courts03 Apr 1925Allowed
Sakharam Narayan Patvardhan Vs Balkrishna Sadashiv Modak
Bombay High Court · AIR 1925 Bom 451 : (1925) 27 BOMLR 1003 : 94 Ind. Cas. 817
High Courts03 Apr 1925
D.S. Apte Vs Tirmal Hanmant Savnur
Bombay High Court · 88 Ind. Cas. 949
Criminal Procedure Code, 1898 (CrPC) — Section 48(1)(b)
High Courts03 Apr 1925Allowed
Diwanchand Kirparam Vs Weld and Co.
Bombay High Court · (1926) 28 BOMLR 1488
High Courts02 Apr 1925
Vaithialinga Mudaliar Vs Srirangath Anni
Bombay High Court · (1926) 28 BOMLR 173
Limitation Act, 1963 — Article 129
High Courts31 Mar 1925
Bai Samju and Others Vs Lallubhai Talsibhai
Bombay High Court · 88 Ind. Cas. 1034
Bombay Bhagdari and Narvadari Act, 1862 — Section 1
High Courts31 Mar 1925
Nanalal Lallubhai Vs Chhotalal Narsidas
Bombay High Court · (1925) ILR (Bom) 693
High Courts31 Mar 1925Dismissed
Bai Samju Vs Lallubhai Talsibhai
Bombay High Court · AIR 1925 Bom 476 : (1925) 27 BOMLR 958
Bombay Bhagdari and Narvadari Act, 1862 — Section 1
High Courts30 Mar 1925Allowed
Jeranchod Bhogilal Vs Dakore Temple Committee
Bombay High Court · (1925) 27 BOMLR 872
Civil Procedure Code, 1908 (CPC) — Section 47