High Courts01 Oct 1924
Emperor Vs Namdeo Lakman
Bombay High Court · AIR 1925 Bom 138 : (1924) 26 BOMLR 1236
Criminal Procedure Code, 1898 (CrPC) — Section 263, 537
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,471 of 3,651
High Courts01 Oct 1924
Namdeo Lakman Vs Emperor
Bombay High Court · 85 Ind. Cas. 146
Criminal Procedure Code, 1898 (CrPC) — Section 263
High Courts30 Sept 1924Dismissed
Becharsang Bhupatsang Vs Naran Moti Meghji
Bombay High Court · AIR 1925 Bom 277 : (1925) 27 BOMLR 217
Gujarat Taluqdars Act, 1888 — Section 31
High Courts30 Sept 1924Dismissed
Juvansingji Motisingji Thakor Vs Dola Chhala
Bombay High Court · AIR 1925 Bom 390 : (1925) 27 BOMLR 890
Bombay Land Revenue Code, 1879 — Section 83Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts29 Sept 1924
A.M. Roberts Vs A.D. Shanks
Bombay High Court · AIR 1925 Bom 360 : (1925) 27 BOMLR 548 : 94 Ind. Cas. 551
High Courts29 Sept 1924
Hanmant Gurunath Kulkarni Vs Ramappa Lagamappa Ilager
Bombay High Court · AIR 1925 Bom 292 : (1925) 27 BOMLR 211
Limitation Act, 1908 — Section 6
High Courts26 Sept 1924
Ratilal Nathalal Vs Motilal Sankal Chand
Bombay High Court · 88 Ind. Cas. 891
High Courts26 Sept 1924Dismissed
Ratilal Nathalal Vs Motilal Sankalchand
Bombay High Court · AIR 1925 Bom 380 : (1925) 27 BOMLR 880
High Courts24 Sept 1924
Emperor Vs Mohamed Roshan
Bombay High Court · (1924) 26 BOMLR 1232
Criminal Procedure Code, 1898 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 457, 511
High Courts19 Sept 1924Dismissed
Makkama Khadirsaheb Vs Masabi Abasali
Bombay High Court · AIR 1925 Bom 299 : (1925) 27 BOMLR 208
Transfer of Property Act, 1882 — Section 41
High Courts19 Sept 1924Dismissed
Bai Nurjan Begam Vs Hansraj Jethumal and Co.
Bombay High Court · AIR 1925 Bom 239 : (1925) 27 BOMLR 202
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts19 Sept 1924Allowed
Velchand Sawaji Marwadi Vs Sitaram Tukaram
Bombay High Court · AIR 1925 Bom 287 : (1925) 27 BOMLR 205
Transfer of Property Act, 1882 — Section 53
High Courts18 Sept 1924
Emperor Vs Narayan Anant Desai
Bombay High Court · (1924) 26 BOMLR 1245
Factories Act, 1911 — Section 18(2), 41(g)
High Courts18 Sept 1924Allowed
Shridhar Rambhau Mane Vs Gujabai Mhasku Shewale
Bombay High Court · AIR 1925 Bom 301 : (1925) 27 BOMLR 198
Specific Relief Act, 1877 — Section 54
High Courts18 Sept 1924
Narayan Anant Desai Vs Emperor
Bombay High Court · AIR 1925 Bom 143 : 85 Ind. Cas. 226
Factories Act, 1911 — Section 18(2) of the, 41(g)
High Courts17 Sept 1924
In Re: Shriram Shambhudayal
Bombay High Court · AIR 1925 Bom 104 : (1924) 26 BOMLR 984 : 87 Ind. Cas. 100
City of Bombay Police Act, 1902 — Section 33(g)Criminal Procedure Code, 1898 (CrPC) — Section 54(7)Extradition Act, 1903 — Section 10(4), 23
High Courts17 Sept 1924
Emperor Vs Chandri Bawoo
Bombay High Court · (1924) 26 BOMLR 1225
Bombay Prevention of Prostitution Act, 1923 — Section 10(1), 3
High Courts17 Sept 1924
Chandri Bawoo Vs Emperor
Bombay High Court · AIR 1925 Bom 131 : 85 Ind. Cas. 57
Criminal Procedure Code, 1898 (CrPC) — Section 190
High Courts15 Sept 1924Dismissed
Emperor Vs Motiram Hari
Bombay High Court · (1924) 26 BOMLR 1223
Penal Code, 1860 (IPC) — Section 395
High Courts15 Sept 1924
Moti Ram Hari Vs Emperor
Bombay High Court · AIR 1925 Bom 195 : 89 Ind. Cas. 527
Penal Code, 1860 (IPC) — Section 395