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Bombay High Court judgments

73,004 judgments · page 3,515 of 3,651

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High Courts17 Jan 1921

In Re: Shri Jagannath Wasudev Pandit In Re: His Highness The Maharaja of Kolhapur and Another

Bombay High Court · (1921) ILR (Bom) 1177

Bombay Revenue Jurisdiction Act, 1876 — Section 12Legal Practitioners Act, 1846 — Section 7
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High Courts17 Jan 1921

In Re: Jagannath Vasudeo Pandit

Bombay High Court · AIR 1921 Bom 71 : 61 Ind. Cas. 271

Legal Practitioners Act, 1879 — Section 7
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High Courts17 Jan 1921

Laxman Upendra Shanbhog Vs Manjunath Damodar Prabhu and Others

Bombay High Court · AIR 1921 Bom 458 : 64 Ind. Cas. 289

Specific Relief Act, 1877 — Section 21
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High Courts13 Jan 1921

Gangabai Joshi Vs Hari Ganesh Joshi

Bombay High Court · AIR 1921 Bom 446 : (1921) 23 BOMLR 500

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High Courts13 Jan 1921

Gurushantappa Gurappa Khobbannavar Vs Mallava Sangappa Chavadi

Bombay High Court · AIR 1921 Bom 27 : (1921) 23 BOMLR 523

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High Courts12 Jan 1921

Secretary of State for India Vs Dilsizian Freres

Bombay High Court · AIR 1921 Bom 447 : (1921) 23 BOMLR 495

Aden Courts Act, 1864 — Section 8Contract Act, 1872 — Section 74
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High Courts07 Jan 1921Dismissed

Vishnu Ramchandra Joshi Vs Ganesh Krishna Sathe

Bombay High Court · AIR 1921 Bom 449 : (1921) 23 BOMLR 488

Evidence Act, 1872 — Section 92, 92(3)
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High Courts23 Dec 1920

Dattatraya Keshav Deshpande Vs Tukaram Raghu Chorage

Bombay High Court · AIR 1921 Bom 17 : (1921) 23 BOMLR 376 : 61 Ind. Cas. 572

Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
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High Courts21 Dec 1920Dismissed

Fakirappa Veerbhadrappa Vs Savitrewa Sangappa

Bombay High Court · (1921) 23 BOMLR 482

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High Courts20 Dec 1920Dismissed

Manilal Jugaldas Vs Banubai Framji Commissariat

Bombay High Court · AIR 1921 Bom 266 : (1921) 23 BOMLR 374

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High Courts14 Dec 1920Dismissed

Gopalji Kallianji Vs Chhaganlal Vithalji

Bombay High Court · AIR 1921 Bom 419 : (1921) 23 BOMLR 614

Limitation Act, 1963 — Article 158
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High Courts13 Dec 1920Allowed

Jerup Teja and Co. Vs Peerbhoy Adamji Peerbhoy

Bombay High Court · AIR 1921 Bom 421 : (1921) 23 BOMLR 1241

Transfer of Property Act, 1882 — Section 69
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High Courts10 Dec 1920Dismissed

Maharaj Bahadur Singh Vs Balchand

Bombay High Court · (1922) 24 BOMLR 623

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High Courts09 Dec 1920

Sayyapureddi Chinnayya Dhora Vs The King-Emperor

Bombay High Court · (1921) 23 BOMLR 705

Penal Code, 1860 (IPC) — Section 304(1)
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High Courts07 Dec 1920Dismissed

Hamidalli Kadamalli Vs Ahmedalli Mhibuballi

Bombay High Court · AIR 1921 Bom 67 : (1921) 23 BOMLR 480

Civil Procedure Code, 1908 (CPC) — Section 144
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High Courts07 Dec 1920Allowed

Venkatesh Raval Shetti Vs Bhiku Venkatesh Bhat

Bombay High Court · AIR 1921 Bom 207 : (1921) 23 BOMLR 478

Criminal Procedure Code, 1898 (CrPC) — Section 145
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High Courts07 Dec 1920

Venkatesh Keval Shetti Vs Bhiku Venkatesh Bhat

Bombay High Court · (1921) ILR (Bom) 1135

Criminal Procedure Code, 1898 (CrPC) — Section 145
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High Courts06 Dec 1920Dismissed

Shantmurti Devappa Kalyanpur Vs Narayan Ramchandra Prabhu

Bombay High Court · AIR 1921 Bom 209(1) : (1921) 23 BOMLR 476

Civil Procedure Code, 1908 (CPC) — Section 68
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High Courts06 Dec 1920

Shantmurti Devappa Kallyanpur Vs Narayan Ramchandra Prabhu and Others

Bombay High Court · (1921) ILR (Bom) 1132

Civil Procedure Code, 1908 (CPC) — Section 68
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High Courts03 Dec 1920Dismissed

Radhakrishna Ayyar Vs Swaminatha Ayyar

Bombay High Court · (1921) 23 BOMLR 718

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, 109(c)
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