High Courts10 Jan 1922
Vishnu Moreshwar Dabholkar Vs Gangadhar Ganesh Dabholkar
Bombay High Court · (1922) 24 BOMLR 302
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,505 of 3,651
High Courts09 Jan 1922
Jayant Bapsha Savant Vs Abdul Rahiman Mahomed Ibrahim
Bombay High Court · (1922) 24 BOMLR 358
High Courts23 Dec 1921Dismissed
Yosef David Varulekar Vs Moses Solomon Talkar
Bombay High Court · (1922) 24 BOMLR 298 : 76 Ind. Cas. 754
High Courts23 Dec 1921
Nathuram Hiraram Thakor Vs The Secretary of State for India
Bombay High Court · (1922) 24 BOMLR 402 : 67 Ind. Cas. 842
Bombay Revenue Jurisdiction Act, 1876 — Section 11
High Courts23 Dec 1921Allowed
Chandmal Kesarmal Vs Vishvanath Balvant Sohoni
Bombay High Court · (1922) 24 BOMLR 300 : 67 Ind. Cas. 230
High Courts23 Dec 1921
Chandanmal Kesarmal and Another Vs Vishvanath Balvant Sohoni, Secretary of the Imarat Company Limited and Another
Bombay High Court · (1922) ILR (Bom) 816
High Courts21 Dec 1921Dismissed
Hirachad Khemchand Gujar Vs Aba Lala Patil
Bombay High Court · (1922) 24 BOMLR 269 : 67 Ind. Cas. 153
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts21 Dec 1921
Vithaldas Bhagwandas Vs Murtaja Husein
Bombay High Court · (1922) 24 BOMLR 267 : 67 Ind. Cas. 151
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts21 Dec 1921Allowed
Chunilal Dayabhai and Company Vs The Ahmedabad Fine Spinning and Weaving Co.
Bombay High Court · (1922) 24 BOMLR 295 : 67 Ind. Cas. 223
High Courts21 Dec 1921
Emperor Vs Haji Sher Mahomed and Others
Bombay High Court · 75 Ind. Cas. 67
Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 400
High Courts21 Dec 1921Dismissed
The Laxmi Bank Ltd. Vs Ramchandra Narayan Apte
Bombay High Court · (1922) 24 BOMLR 292 : 67 Ind. Cas. 238
Provincial Insolvency Act, 1920 — Section 14(1)
High Courts21 Dec 1921
Emperor Vs Haji Sher Mahomed
Bombay High Court · (1923) 25 BOMLR 214
Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 400
High Courts16 Dec 1921
The Vacuum Oil Company Vs The Secretary of State for India in Council
Bombay High Court · (1923) ILR (Bom) 174
Sea Customs Act, 1878 — Section 30
High Courts16 Dec 1921Dismissed
The Vaccum Oil Co. Vs The Secretary of State for India in Council
Bombay High Court · (1922) 24 BOMLR 198 : 67 Ind. Cas. 267
Sea Customs Act, 1878 — Section 30(a)
High Courts16 Dec 1921
Govindlal Bansilal Vs Bansilal Motilal
Bombay High Court · (1922) 24 BOMLR 196
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts09 Dec 1921Allowed
Mohammad Sher Khan Vs Raja Seth Swami Dayal
Bombay High Court · (1922) 24 BOMLR 695
Transfer of Property Act, 1882 — Section 60
High Courts08 Dec 1921Allowed
Vinayak Keshav Gulve Vs Bala Shivram Hingne
Bombay High Court · (1922) 24 BOMLR 261 : 67 Ind. Cas. 176
High Courts07 Dec 1921Dismissed
Tungabai Gopal Desai Vs Krishnaji Ramchandra Deshpande
Bombay High Court · (1922) 24 BOMLR 252 : 67 Ind. Cas. 215
Hereditary Offices Act, 1874 — Section 15
High Courts07 Dec 1921Dismissed
Mohansing Umed Ramol Vs Dalpatsing Kanbaji
Bombay High Court · (1922) 24 BOMLR 289 : 67 Ind. Cas. 235
Evidence Act, 1872 — Section 32