High Courts05 Apr 1923
The Saraspur Manufacture Co. Vs B.B. and C.I. Railway Co.
Bombay High Court · AIR 1923 Bom 452 : (1923) 25 BOMLR 513 : 73 Ind. Cas. 1027
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,486 of 3,651
High Courts05 Apr 1923
The Secretary of State For India Vs Great Indian Peninsula Railway
Bombay High Court · AIR 1923 Bom 423 : (1923) 25 BOMLR 470 : 73 Ind. Cas. 468
High Courts04 Apr 1923
Thorappa Devanappa Vs Umedmalji and Others
Bombay High Court · AIR 1924 Bom 205 : 87 Ind. Cas. 226
Negotiable Instruments Act, 1881 (NI) — Section 85
High Courts04 Apr 1923
Thorappa Devanappa Vs Umedmalji
Bombay High Court · (1923) 25 BOMLR 604
Negotiable Instruments Act, 1881 (NI) — Section 46
High Courts03 Apr 1923Dismissed
Vishnu Nagappa Venkatesh Bhat Vs Narasinha Pandurag Prabhu
Bombay High Court · AIR 1923 Bom 461 : (1923) 25 BOMLR 490 : 73 Ind. Cas. 1011
High Courts03 Apr 1923
Chunilal Gulabdas and Others Vs Chhotalal Pranjivan and Others
Bombay High Court · AIR 1924 Bom 522 : 76 Ind. Cas. 635
High Courts01 Apr 1923
Chudasama Kholuba Sartansang and Others Vs Chudasama Takhatsang Narsingji and Others
Bombay High Court · 76 Ind. Cas. 155
High Courts29 Mar 1923
Shivrao Ramrao Vs Laxmibai Kom Subrao Santappa Nagarkatte
Bombay High Court · AIR 1924 Bom 523 : 76 Ind. Cas. 638
High Courts29 Mar 1923Dismissed
Vamanacharya Ramacharya Vs Govind Madhavacharya
Bombay High Court · AIR 1924 Bom 33 : (1923) 25 BOMLR 826 : 76 Ind. Cas. 1014
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts29 Mar 1923Dismissed
Ratanchand Dayachand Vs Damji Dharsey
Bombay High Court · AIR 1923 Bom 399 : (1923) 25 BOMLR 468 : 73 Ind. Cas. 474
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10
High Courts28 Mar 1923Allowed
V.V. Kanemar Venkapaiya Vs Nazerally Tyabally Singaporevalla
Bombay High Court · AIR 1924 Bom 36 : (1923) 25 BOMLR 484
High Courts28 Mar 1923
R.S. Navalkar Vs Mrs. Sarojani Naidu
Bombay High Court · AIR 1923 Bom 421 : (1923) 25 BOMLR 463 : 73 Ind. Cas. 133
City of Bombay Municipal Council Act, 1988 — Section 33Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts27 Mar 1923
Natha Gulab and Co. Vs W.C. Shaller and G.I.P. Railway Company
Bombay High Court · AIR 1924 Bom 88 : 87 Ind. Cas. 312
Transfer of Property Act, 1882 — Section 123
High Courts27 Mar 1923
Natha Gulab and Co. Vs G.I.P. Railway Company
Bombay High Court · (1923) 25 BOMLR 599
Transfer of Property Act, 1882 — Section 128
High Courts26 Mar 1923
Kurshit Kathum by Agent, Mahomed Ismail Sheriff Sahib Vs Hyder Khan Sahib and Others
Bombay High Court · 75 Ind. Cas. 93
Court Fees Act, 1870 — Section 7(4)
High Courts23 Mar 1923Dismissed
Gangadas Narayandas Vs Jekisondas Mancharam
Bombay High Court · AIR 1923 Bom 458 : (1923) 25 BOMLR 520 : 73 Ind. Cas. 1032
High Courts22 Mar 1923
Dagdu Rajaram Marwadi Vs Laxman Pandushet Thakur
Bombay High Court · AIR 1923 Bom 412(1) : (1923) 25 BOMLR 462 : 73 Ind. Cas. 455
High Courts21 Mar 1923
Ramasami Aiyar and Others Vs A. S. Venkatarama Ayyar
Bombay High Court · (1923) ILR (Bom) 815
High Courts20 Mar 1923Dismissed
Govinddas Rajaramdas Devi Vs Ganpatdas Narrottamdas
Bombay High Court · AIR 1923 Bom 431 : (1923) 25 BOMLR 518 : 73 Ind. Cas. 1030 : 113 Ind. Cas. 173
High Courts19 Mar 1923
Bhausaheb Shidgauda Patil Vs Ramgauda Annagauda Patil
Bombay High Court · AIR 1923 Bom 471 : (1923) 25 BOMLR 813 : 76 Ind. Cas. 937