High Courts05 Jul 1921Allowed
Sachindra Nath Roy Vs Maharaj Bahadur Singh
Bombay High Court · (1922) 24 BOMLR 659
Transfer of Property Act, 1882 — Section 88, 89
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 3,511 of 3,651
High Courts05 Jul 1921
Nippon Menkwa Kalmshiki Vs F. Portlock
Bombay High Court · (1922) 24 BOMLR 54
Bombay Rent (War Restrictions) Act, 1918 — Section 9(2)
High Courts05 Jul 1921
Nagindas Kapurchand Vs Maganlal Panachand
Bombay High Court · (1921) 23 BOMLR 1023
High Courts05 Jul 1921
Basappa Dodfakirapa Hebballiyavar Vs Fakirappa Shenkrappa Hebballiyavar
Bombay High Court · (1921) 23 BOMLR 1040
Transfer of Property Act, 1882 — Section 53
High Courts04 Jul 1921Dismissed
The Sholapur Municipality Vs Shankar Sheshbhat Ambalji
Bombay High Court · (1921) 23 BOMLR 1018
Bombay District Municipal Act, 1901 — Section 59
High Courts01 Jul 1921
Uttamram Vithaldas Vs Thakordas Parshottamdas
Bombay High Court · (1921) 23 BOMLR 911
High Courts01 Jul 1921
Jasraj Bastimal Vs Sadashiv Mahadev Walekar
Bombay High Court · AIR 1923 Bom 169 : (1921) 23 BOMLR 976
Evidence Act, 1872 — Section 115
High Courts30 Jun 1921
Vallabhdas Narayanji and Another Vs The Special Land Acquisition Officer for Railways and Another
Bombay High Court · 85 Ind. Cas. 427
High Courts28 Jun 1921
Krishnaji Shridhar Barde Vs Mahadeo Sakharam Patil
Bombay High Court · (1921) 23 BOMLR 909
Bombay Co-operative Societies Act, 1925 — Section 43Civil Procedure Code, 1908 (CPC) — Section 39
High Courts27 Jun 1921Allowed
Abaji Ragho Mhalas Vs The Municipality of Jalgaon
Bombay High Court · (1921) 23 BOMLR 1028
Bombay District Municipal Act, 1901 — Section 122Limitation Act, 1908 — Article 146A, 29
High Courts27 Jun 1921Dismissed
Gulabchand Chhotiram Marwadi Vs Ramnath Chhotriram Marwadi
Bombay High Court · (1921) 23 BOMLR 1171
High Courts24 Jun 1921
Sunder Spinner and Another Vs Makan Bhula
Bombay High Court · (1922) ILR (Bom) 130
High Courts24 Jun 1921
Dharamdas Kaushalyadas Vs Ranchhodji Dahyabhai
Bombay High Court · (1921) 23 BOMLR 1009
High Courts23 Jun 1921
Shankar Balkrishna Torne Vs South Indian Railway
Bombay High Court · 64 Ind. Cas. 390
Presidency Small Cause Courts Act, 1882 — Section 69Railways Act, 1890 — Section 77
High Courts23 Jun 1921Allowed
Gulappa Rudrappa Ershetti Vs Erava Basanagowda Patil
Bombay High Court · (1921) 23 BOMLR 1013
Transfer of Property Act, 1882 — Section 88
High Courts22 Jun 1921
Atmaram Babaji Chawgale Vs Narayan Arjun Dere
Bombay High Court · (1921) 23 BOMLR 972
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts21 Jun 1921Allowed
Kamawati Vs Digbijai Singh
Bombay High Court · (1922) 24 BOMLR 626
Succession Act, 1925 — Section 2
High Courts21 Jun 1921Allowed
Rustomji Dinshaw Billimoria Vs Dosibai Rustomji Master
Bombay High Court · AIR 1921 Bom 34 : (1921) 23 BOMLR 850