High Courts15 Jan 1924Allowed
Dhanji Natha Vs Dhuma Hiraji Mali
Bombay High Court · AIR 1924 Bom 382 : (1924) 26 BOMLR 277
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,481 of 3,651
High Courts15 Jan 1924Allowed
Bai Kamala Vs Revashankar Ranchhod
Bombay High Court · AIR 1924 Bom 350 : (1924) 26 BOMLR 249
High Courts09 Jan 1924
Emperor Vs Sale Mahomed Haji Ahmed
Bombay High Court · (1924) 26 BOMLR 178
Bombay Municipal Corporation Act, 1888 — Section 257(1), 274, 275
High Courts09 Jan 1924
Sale Mahomed Haji Ahmed Vs Emperor
Bombay High Court · AIR 1924 Bom 337 : 81 Ind. Cas. 616
Bombay Municipal Corporation Act, 1888 — Section 274, 275
High Courts07 Jan 1924Dismissed
Balabai Tukaram Babar Vs Mahadu Krishna Babar
Bombay High Court · AIR 1924 Bom 349 : (1924) 26 BOMLR 222
High Courts07 Jan 1924
Bai Jayagavri Vs Ramanlal Chhotalal
Bombay High Court · AIR 1924 Bom 302 : (1924) 26 BOMLR 187 : 79 Ind. Cas. 749
Bombay Pleaders Act, 1920 — Section 33
High Courts18 Dec 1923
Raghunath Prasad Vs Sarju Prasad
Bombay High Court · (1924) 26 BOMLR 595
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111
High Courts17 Dec 1923
Government of Bombay Vs Ismail Ahmed Hafiz Moosa
Bombay High Court · AIR 1924 Bom 362 : (1924) 26 BOMLR 227
High Courts14 Dec 1923Allowed
Macmillan and Company Ltd. Vs K. and J. Cooper
Bombay High Court · (1924) 26 BOMLR 292
Copyright Act, 1911 — Section 31
High Courts13 Dec 1923Dismissed
Mahomed Valli Asmal Vs Valli Asmal
Bombay High Court · AIR 1924 Bom 324 : (1924) 26 BOMLR 171 : 79 Ind. Cas. 723
Civil Procedure Code, 1908 (CPC) — Section 104(1)(f)
High Courts10 Dec 1923Dismissed
Ganpat Chandrabhan Vs Tulsi Ramchandra
Bombay High Court · AIR 1924 Bom 219 : (1924) 26 BOMLR 118
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts10 Dec 1923Allowed
Ramlal Hargopal Vs Kishanchand
Bombay High Court · (1924) 26 BOMLR 586
Civil Procedure Code, 1908 (CPC) — Section 100, 109
High Courts07 Dec 1923
Keshav Vithal Oltikar Vs Hari Ramkrishna Oltikar
Bombay High Court · AIR 1924 Bom 318 : (1924) 26 BOMLR 218
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts06 Dec 1923Dismissed
Ramkrishna Martoba Kasbekar Vs Anusuyabai Narayan Shirali
Bombay High Court · AIR 1924 Bom 300 : (1924) 26 BOMLR 173
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43
High Courts06 Dec 1923Allowed
Rudrappa Sanvirappa Mensinkai Vs Chanbasappa Mallappa Bhusad
Bombay High Court · AIR 1924 Bom 305 : (1924) 26 BOMLR 153
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts06 Dec 1923
Kalianmal Tillockchand Vs Dharamseyjetha and Co.
Bombay High Court · 80 Ind. Cas. 253
High Courts06 Dec 1923
Kalianmal Tillockchand Vs Dharamsey Jetha and Co.
Bombay High Court · AIR 1924 Bom 330 : (1924) 26 BOMLR 141
Bombay Rent (War Restrictions) Act, 1918 — Section 12, 9
High Courts30 Nov 1923Allowed
Motibai Hormusji Kanga Vs Jamsetji Hormusji Kanga
Bombay High Court · (1924) 26 BOMLR 579
Succession Act, 1865 — Section 48
High Courts29 Nov 1923Dismissed
Nagendrabala Dasi Vs Dinanath Mahish
Bombay High Court · (1924) 26 BOMLR 575
Trusts Act, 1882 — Section 88
High Courts27 Nov 1923Dismissed
Shripathi Laxman Kshirsagar Vs Balvantrao Krishna Chitnis
Bombay High Court · (1924) 26 BOMLR 149
Registration Act, 1908 — Section 17