High Courts22 Aug 1922
Raoji Thakaram Patel Niharkar and Others Vs Hemraj Sadaram Marwadi
Bombay High Court · AIR 1923 Bom 213 : 75 Ind. Cas. 561
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,497 of 3,651
High Courts21 Aug 1922
Kariyappa Fakirappa Vs Tantappa Bin Kariyappa Kasawal and Others
Bombay High Court · AIR 1923 Bom 40 : 70 Ind. Cas. 832
Limitation Act, 1908 — Article 6
High Courts21 Aug 1922
Gandhi Vadilal Chhaganlal Vs Gandhi Manaklal Chhaganlal
Bombay High Court · AIR 1923 Bom 41(1) : 79 Ind. Cas. 489
High Courts17 Aug 1922
Emperor Vs Shivlingappa Basappa
Bombay High Court · AIR 1923 Bom 74 : (1922) 24 BOMLR 1150 : 73 Ind. Cas. 812
Criminal Procedure Code, 1898 (CrPC) — Section 407, 422, 439
High Courts11 Aug 1922
Bai Monghibai Vs Bai Nagubai
Bombay High Court · AIR 1923 Bom 130 : (1922) 24 BOMLR 1009
High Courts11 Aug 1922Dismissed
Jivraj Laloobhai Patel Vs Bhagvandas Gordhandas
Bombay High Court · AIR 1923 Bom 66 : (1922) 24 BOMLR 1037
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50
High Courts09 Aug 1922Allowed
Shantaram Balkrishna Vs Waman Gopal Wadekar
Bombay High Court · AIR 1923 Bom 85 : (1922) 24 BOMLR 1029
High Courts08 Aug 1922
Najan Ahmed Haji Ali Vs Salemahomed Peermahomed
Bombay High Court · AIR 1923 Bom 113 : (1922) 24 BOMLR 998
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts02 Aug 1922
R. A. Arunachela Ayyar Vs C. Subbaramiah
Bombay High Court · (1923) ILR (Bom) 60
High Courts02 Aug 1922Allowed
Ratanbai Rustamji Dadachanji Vs Cawasji Edalji Dadachanji
Bombay High Court · AIR 1923 Bom 96 : (1922) 24 BOMLR 1124
Succession Act, 1925 — Section 106, 107
High Courts01 Aug 1922
The Official Assignee of Madras Vs Allu Ramachandra Ayyar and Others
Bombay High Court · (1923) ILR (Bom) 54
Presidency Towns Insolvency Act, 1909 — Section 30, 52, 7
High Courts27 Jul 1922
Haji Oosman Haji Ismail Vs Haroon Saleh Mahomed and Others
Bombay High Court · (1923) ILR (Bom) 369
Specific Relief Act, 1877 — Section 25(b)
High Courts27 Jul 1922Dismissed
Haji Oosman Haji Ismail Vs Haroon Salleh Mahomed
Bombay High Court · AIR 1923 Bom 148 : (1922) 24 BOMLR 978
Specific Relief Act, 1877 — Section 25(b)
High Courts21 Jul 1922
Dadabhai Framji Cama Vs Cowasji Dorabji Panday
Bombay High Court · AIR 1923 Bom 177 : (1922) 24 BOMLR 1111
Succession Act, 1925 — Section 84
High Courts20 Jul 1922
The Government Pleader Vs Vinayak Balvant Chaukar
Bombay High Court · (1922) 24 BOMLR 1049 : 76 Ind. Cas. 78
Bombay Pleaders Act, 1920 — Section 25
High Courts17 Jul 1922Dismissed
Shivbasappa Lagmappa Manoli Vs Nilava Satapa Manoli
Bombay High Court · AIR 1923 Bom 17 : (1922) 24 BOMLR 1162
High Courts17 Jul 1922
N. Buch and Co. Vs Gordhandas Mavji
Bombay High Court · AIR 1923 Bom 92 : (1922) 24 BOMLR 991
Contract Act, 1872 — Section 118
High Courts11 Jul 1922
Emperor Vs Hasrat Mohani
Bombay High Court · (1922) 24 BOMLR 885 : 75 Ind. Cas. 299
Criminal Procedure Code, 1898 (CrPC) — Section 307(3), 35Penal Code, 1860 (IPC) — Section 121, 124A
High Courts10 Jul 1922
Shriniwas Laxmipatirao and Others Vs Hanmant Shriniwas Deshpande and Another
Bombay High Court · AIR 1923 Bom 39 : 79 Ind. Cas. 210
Letters Patent Act, 1865 — Section 39
High Courts10 Jul 1922Dismissed
Shankar Bharati Vs Narasinha Bharati
Bombay High Court · (1922) 24 BOMLR 925
Civil Procedure Code, 1908 (CPC) — Section 109