High Courts10 Apr 1922Allowed
The Bank of Bombay Vs Fazulbhoy Ebrahim
Bombay High Court · AIR 1923 Bom 155 : (1922) 24 BOMLR 513 : 67 Ind. Cas. 761
Contract Act, 1872 — Section 166
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,500 of 3,651
High Courts10 Apr 1922
Sidhraj Bhojraj Vs Alli Haji
Bombay High Court · AIR 1923 Bom 33 : (1922) 24 BOMLR 509 : 67 Ind. Cas. 757
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts10 Apr 1922
Maruti Babaji Totre Vs Martand Narayan Kulkarni
Bombay High Court · (1922) 24 BOMLR 749
Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts10 Apr 1922Allowed
Rajeppa Ranappa Kundagol Vs Gangappa Jotappa Mandwe
Bombay High Court · (1922) 24 BOMLR 789
High Courts10 Apr 1922Allowed
Keshav Manja Bhat Vs Govind Naga Bhat
Bombay High Court · AIR 1923 Bom 32 : (1922) 24 BOMLR 843 : 75 Ind. Cas. 188
Dekkhan Agriculturists Relief Act, 1879 — Section 15B(2)
High Courts06 Apr 1922
T.P. Srinivasa Chariar Vs C.N. Evalappa Mudaliar
Bombay High Court · (1922) 24 BOMLR 1214
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Apr 1922
Kalyanchand Gopalchand Gujarati Vs Emperor
Bombay High Court · AIR 1923 Bom 35 : 67 Ind. Cas. 722
Arms Act, 1959 — Section 19
High Courts04 Apr 1922Dismissed
Emperor Vs Kalyanchand Gopalchand Gujarati
Bombay High Court · (1922) 24 BOMLR 487
Arms Act, 1878 — Section 19
High Courts03 Apr 1922Allowed
Maharaja Sir Manindra Chandra Nandi Vs Ram Kumar Bhagat
Bombay High Court · (1922) 24 BOMLR 1251
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts03 Apr 1922Allowed
Yeknath Narayan Kulkarni Vs Laxmibai Kesho Gopal
Bombay High Court · (1922) 24 BOMLR 836
High Courts03 Apr 1922Dismissed
Sitabai Nagesh Desai Vs Parvatibai Nagesh Desai
Bombay High Court · (1922) 24 BOMLR 748
High Courts31 Mar 1922
T. K. Ummer and Others Vs H. M. K. V. Sankara Variar
Bombay High Court · (1923) ILR (Bom) 40
Limitation Act, 1963 — Article 97
High Courts29 Mar 1922Dismissed
B.B. and C.I. Railway Vs Sakarchand Kalidas Shah
Bombay High Court · (1922) 24 BOMLR 787
High Courts29 Mar 1922
Emperor Vs Shankar Balkrishna Deshpande
Bombay High Court · (1922) 24 BOMLR 484 : 76 Ind. Cas. 1035
Criminal Procedure Code, 1898 (CrPC) — Section 195, 307, 537Penal Code, 1860 (IPC) — Section 109, 114
High Courts27 Mar 1922
Haji Dawood Haji Elias Vs The Municipal Commissioner for the City of Bombay
Bombay High Court · (1922) 24 BOMLR 476 : 67 Ind. Cas. 426
Bombay Municipal Corporation Act, 1888 — Section 154(2)
High Courts27 Mar 1922
Darashah Bomonji Dubash Vs Lipton Ltd.
Bombay High Court · AIR 1923 Bom 70 : (1922) 24 BOMLR 479 : 67 Ind. Cas. 430
City of Bombay Municipal Council Act, 1988 — Section 147
High Courts23 Mar 1922
Raghunath Sadashiv Thakur Vs Dadaji Shamrao Thakur and Another
Bombay High Court · 70 Ind. Cas. 423
Transfer of Property Act, 1882 — Section 68
High Courts23 Mar 1922
Jaishingrao Madharao Ranu Vs Venkatarao Satwajirao Bhosle and Others
Bombay High Court · 70 Ind. Cas. 728
Civil Procedure Code, 1908 (CPC) — Section 2, 97
High Courts23 Mar 1922Dismissed
Purshottam Vithaldas Shet Vs Ravji Hari Athavle
Bombay High Court · (1922) 24 BOMLR 507 : 67 Ind. Cas. 754