High Courts30 May 1923
In Re: Rambharathi Hirabharathi
Bombay High Court · (1923) ILR (Bom) 907
Criminal Procedure Code, 1898 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 193, 211
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,485 of 3,651
High Courts30 May 1923
In Re: Rambharthi Hirabharthi
Bombay High Court · AIR 1924 Bom 51 : (1923) 25 BOMLR 772
Criminal Procedure Code, 1898 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 182, 193
High Courts26 Apr 1923
Emperor Vs Parshottam Jagjivan
Bombay High Court · AIR 1924 Bom 47 : (1923) 25 BOMLR 767
Bombay District Municipal Act, 1901 — Section 48(f)Bombay General Clauses Act, 1904 — Section 21
High Courts24 Apr 1923
Konthalathammal Vs Thangasamy and Others
Bombay High Court · (1923) ILR (Bom) 873
Guardians and Wards Act, 1890 — Section 47, 6
High Courts23 Apr 1923
Ponnusamy Odayar and there Ors. Vs Ramasamy Thathan
Bombay High Court · (1923) ILR (Bom) 758
Criminal Procedure Code, 1898 (CrPC) — Section 342, 364
High Courts13 Apr 1923
Paulo David Desouza and Others Vs K.R. Daphtary
Bombay High Court · 87 Ind. Cas. 230
Trusts Act, 1882 — Section 34
High Courts11 Apr 1923Dismissed
Kahandas Naran Vs Jivan Parag
Bombay High Court · AIR 1923 Bom 427 : (1923) 25 BOMLR 510 : 73 Ind. Cas. 1023
High Courts10 Apr 1923
Babagouda Malgouda Patil Vs Tanibai Bhratar Ramgouda Hargouda Patil by Bechandar Rupchand Motichand Gujar
Bombay High Court · AIR 1924 Bom 112 : 76 Ind. Cas. 1041
High Courts09 Apr 1923Allowed
Vishnu Vishvanath Nimkar Vs Ramchandra Sadashiv Nimkar
Bombay High Court · AIR 1923 Bom 453 : (1923) 25 BOMLR 508 : 73 Ind. Cas. 1017
High Courts06 Apr 1923
Mallawa father Irbasaya Hiremathod minor by her next friend Virpaxaya Adiveya Hiremath Vs Shivrudraya Fakiraya Desayamathod and Another
Bombay High Court · AIR 1924 Bom 114 : 81 Ind. Cas. 1052
High Courts06 Apr 1923
V.C.T.N. Chidambaram Chetti Vs Theivanai Ammal
Bombay High Court · (1923) ILR (Bom) 768
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Apr 1923Allowed
Venkatraman Rama Hegde Kanni Vs Baburaya Venkatesh Prabhu
Bombay High Court · AIR 1923 Bom 454 : (1923) 25 BOMLR 516 : 73 Ind. Cas. 1020
Presidency Small Cause Courts Act, 1882 — Section 32(2)
High Courts06 Apr 1923
Irangauda Fakirgauda patil Vs Ningappa Bin Gopappa Gopagauda
Bombay High Court · AIR 1924 Bom 517 : 76 Ind. Cas. 636
Limitation Act, 1963 — Article 44Transfer of Property Act, 1882 — Section 119
High Courts05 Apr 1923
In Re: Baroda and Central India Ry. Company
Bombay High Court · AIR 1925 Bom 96
Railways Act, 1890 — Section 76
High Courts05 Apr 1923
S.M. Ramzan and Co., Trading at Aden in the Name of Aden Oil Company, by S.M. Ramzan, Merchant, Aden Vs Sharife Mohamed Hasson Ayab, Merchant, Aden
Bombay High Court · AIR 1924 Bom 520 : 76 Ind. Cas. 578
High Courts05 Apr 1923
Bindu Govind Naik Kurbet and Another Vs Hanmant Govind Bhat and Another
Bombay High Court · AIR 1924 Bom 71 : 79 Ind. Cas. 407
High Courts05 Apr 1923
Kallyantai Father Appaswami Dharmar Vs Shivappa Bin Nagappa Hargapur and Others
Bombay High Court · AIR 1924 Bom 516 : 76 Ind. Cas. 405
High Courts05 Apr 1923
Joita Bechar Vs Parshottam Sankalchand
Bombay High Court · AIR 1923 Bom 455 : (1923) 25 BOMLR 488 : 73 Ind. Cas. 974
Criminal Procedure Code, 1898 (CrPC) — Section 417