High Courts25 Jul 1924Dismissed
Emperor Vs Ranchhod Sursang
Bombay High Court · AIR 1924 Bom 502 : (1924) 26 BOMLR 954
Penal Code, 1860 (IPC) — Section 114, 148, 302
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 3,474 of 3,651
High Courts25 Jul 1924
Ranchhod Sursang and Others Vs Emperor
Bombay High Court · 87 Ind. Cas. 600
Criminal Procedure Code, 1898 (CrPC) — Section 238, 537Penal Code, 1860 (IPC) — Section 142
High Courts24 Jul 1924Allowed
Narayan Bhikaji Khanolkar Vs Vasudeo Vinayak Prabhu
Bombay High Court · AIR 1924 Bom 518 : (1924) 26 BOMLR 950
Civil Procedure Code, 1908 (CPC) — Section 92(2)
High Courts21 Jul 1924Dismissed
Parshuram Dattaram Shamdasani Vs The Tata Industrial Bank Limited
Bombay High Court · AIR 1925 Bom 49 : (1924) 26 BOMLR 987 : 90 Ind. Cas. 580
Companies Act, 1956 — Section 218, 79
High Courts14 Jul 1924
Rose Fernandez Vs Joseph Gonsalves
Bombay High Court · AIR 1925 Bom 97 : (1924) 26 BOMLR 1035 : 85 Ind. Cas. 587
Contract Act, 1872 — Section 73
High Courts14 Jul 1924Allowed
Harichand and Co. Vs Gosho Kabushiki Kaisha Limited
Bombay High Court · (1924) 26 BOMLR 921
Contract Act, 1872 — Section 107
High Courts11 Jul 1924Dismissed
F.A.C. Rebello Vs Co-operative Navigation and Trading Co. Ltd.
Bombay High Court · AIR 1925 Bom 105 : (1924) 26 BOMLR 907 : 84 Ind. Cas. 363
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts10 Jul 1924
Dhanrajgirji Narsinggirji Vs Tata Sons Ltd.
Bombay High Court · 92 Ind. Cas. 225
Contract Act, 1872 — Section 73
High Courts10 Jul 1924
Lachmi Narain Marwari Vs Balmakund Marwari
Bombay High Court · (1924) 26 BOMLR 1129
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 3, 115
High Courts10 Jul 1924
Dhanrajgirji Narsinggirji Vs Tata Sons Limited
Bombay High Court · AIR 1924 Bom 473 : (1924) 26 BOMLR 858
Contract Act, 1872 — Section 73
High Courts08 Jul 1924Dismissed
Secretary of State for India Vs Shantaram Narayan Dabholkar
Bombay High Court · AIR 1925 Bom 12 : (1924) 26 BOMLR 847 : 84 Ind. Cas. 397
Bombay Land Revenue Code, 1879 — Section 69
High Courts04 Jul 1924
Waman Martand Bhalerao Vs The Commissioner, Central Division
Bombay High Court · AIR 1924 Bom 524 : (1924) 26 BOMLR 942 : 84 Ind. Cas. 421
Stamp Act, 1899 — Section 24
High Courts04 Jul 1924Allowed
Lakshman Sadashiv Palekar Vs Govind Ganesh Karambelkar
Bombay High Court · AIR 1924 Bom 527 : (1924) 26 BOMLR 843
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Jul 1924
In Re: Gurunath Narayan Betgeri
Bombay High Court · AIR 1924 Bom 485 : (1924) 26 BOMLR 719
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts27 Jun 1924Allowed
Gadigappa Chanbasappa Malkarjun Vs Shidappa Gurushidappa Yalehalli
Bombay High Court · AIR 1924 Bom 495 : (1924) 26 BOMLR 817 : 83 Ind. Cas. 155
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 11
High Courts27 Jun 1924
Lakshman Baburao Sonar Vs Ramchandra Rajaram Sonar
Bombay High Court · AIR 1925 Bom 22 : (1924) 26 BOMLR 836 : 84 Ind. Cas. 378
Limitation Act, 1908 — Article 158
High Courts26 Jun 1924Dismissed
Vajesingji Joravarsingji Nayak Vs The Secretary of State For India
Bombay High Court · (1924) 26 BOMLR 1143
High Courts26 Jun 1924Dismissed
Lachhmi Narayan Agarwala Vs Rameshvar Prasad Singh
Bombay High Court · (1924) 26 BOMLR 1140
Stamp Act, 1899 — Section 35(a)
High Courts26 Jun 1924
Sir Rameshwar Singh Vs Hitendra Singh (No. 2)
Bombay High Court · (1924) 26 BOMLR 1161
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4