High Courts10 Jul 1922Allowed
Damodar Mahadev Bhonde Vs Kashinath Sadashiv
Bombay High Court · AIR 1923 Bom 79 : (1922) 24 BOMLR 1040 : 76 Ind. Cas. 897
Bombay Revenue Jurisdiction Act, 1876 — Section 4(b)
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,498 of 3,651
High Courts10 Jul 1922Allowed
Ambaji Balwantrao Mane Vs Hanmantrao Bajirao Deshmukh
Bombay High Court · (1922) 24 BOMLR 924
High Courts04 Jul 1922
In Re: Maneckchand Virchand Patni
Bombay High Court · 75 Ind. Cas. 61
Presidency Towns Insolvency Act, 1909 — Section 18
High Courts04 Jul 1922Dismissed
In re: Maneckchand Virchand Patni
Bombay High Court · (1922) 24 BOMLR 872
Presidency Towns Insolvency Act, 1909 — Section 18
High Courts03 Jul 1922
Chotalal Lallubhai Vs Champsey Umersey and Sons
Bombay High Court · AIR 1923 Bom 75 : (1922) 24 BOMLR 877
High Courts30 Jun 1922
Vallabhdas Narayanji and Amritlal Amerchand Vs The Special Land Acquisition Officer for Railways and Another
Bombay High Court · (1922) ILR (Bom) 272
High Courts28 Jun 1922
In Re: Badiuddin Sarfuddin
Bombay High Court · 68 Ind. Cas. 416
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts28 Jun 1922
In Re: Budiuddin Sarfuddin
Bombay High Court · (1923) ILR (Bom) 102
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts27 Jun 1922
K.C. Mehta Vs Cassumbhai Keshavji
Bombay High Court · (1922) 24 BOMLR 847 : 75 Ind. Cas. 193
High Courts22 Jun 1922Allowed
Ganesh Moreshwar Joshi Vs Vasudeo Vithal Paranjpe
Bombay High Court · (1922) 24 BOMLR 911
Transfer of Property Act, 1882 — Section 60
High Courts21 Jun 1922Dismissed
Abdul Latif Usman Vs Haji Tar Mahomed
Bombay High Court · (1922) 24 BOMLR 817
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts19 Jun 1922
Jai Behram Vs Kedar Nath Marwari
Bombay High Court · (1923) 25 BOMLR 643
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts19 Jun 1922
Manilal Dharamsi Vs Allibhai Chagla
Bombay High Court · (1922) 24 BOMLR 812
Presidency Small Cause Courts Act, 1882 — Section 69
High Courts19 Jun 1922Allowed
Tricamji Damji and Co. Vs Virji Kanji
Bombay High Court · (1922) 24 BOMLR 820
Stamp Act, 1899 — Article 47
High Courts16 Jun 1922Allowed
Mahadu Kashiba Vs Krishna Tatya Mahar
Bombay High Court · (1922) 24 BOMLR 917
Hereditary Offices Act, 1874 — Section 18
High Courts15 Jun 1922
Lakshmibai Joshi and Others Vs Yeshvant Vithal Bagkar
Bombay High Court · (1923) ILR (Bom) 92
High Courts15 Jun 1922
Lakshmibai Jagannath Joshi Vs Yeshwant Vithal Bagkar
Bombay High Court · (1922) 24 BOMLR 909 : 75 Ind. Cas. 283
High Courts14 Jun 1922Allowed
In Re: Mahadev Ramkrishna Karkare
Bombay High Court · (1922) 24 BOMLR 805
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts13 Jun 1922Dismissed
Vithal Dhondji Devli Vs Suryaji Ramchandra Naik Ganu Vithal Pingulkar Vs Suryaji Ramchandra Naik
Bombay High Court · (1922) 24 BOMLR 902 : 75 Ind. Cas. 617
Limitation Act, 1908 — Article 120Summary Settlement Act, 1863 — Section 7