High Courts18 Aug 1919
Manchharam Bhiku Patil Vs Dattu Bhiku
Bombay High Court · (1919) 21 BOMLR 1172
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,522 of 3,638
High Courts13 Aug 1919Allowed
Ganapati Nagappa Vs Nagabhatta Shitarambhatta
Bombay High Court · (1920) 22 BOMLR 118 : 55 Ind. Cas. 540
High Courts12 Aug 1919
Basil Lang Vs Moolji Karsonji and Bhagwan Revashankar
Bombay High Court · (1919) 21 BOMLR 1111
Trusts Act, 1882 — Section 35
High Courts08 Aug 1919
Manchharam Bhiku Patil and Another Vs Dattu and two Ors. who write Bhiku as their father''s name
Bombay High Court · (1920) ILR (Bom) 166
High Courts07 Aug 1919
Emperor Vs Sorab Merwanji Alpaivalla
Bombay High Court · (1919) 21 BOMLR 1103
Bombay Tramways Act, 1874 — Section 24
High Courts04 Aug 1919Dismissed
Rachangauda Irangauda Patil Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1155
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)(1)Government of India Act, 1915 — Section 65
High Courts01 Aug 1919
Fakarudinsab and two Ors., sons and heirs of the deceased Mahomed Arifsaheb walad Pirasaheb, Khatib and Mulla Vs The Secretary of State for India in Council and Others
Bombay High Court · (1920) ILR (Bom) 130
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts01 Aug 1919Dismissed
Chanbasayya Padadaya Vs Chennapgavda Ramchandragavda Patil
Bombay High Court · (1920) 22 BOMLR 44
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 2
High Courts01 Aug 1919
Fakrodinsab Mahomed Arifsab Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1166
Bombay Revenue Jurisdiction Act, 1876 — Section 4(6)
High Courts01 Aug 1919Dismissed
Mahmadsaheb Appalal Kaji Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1159
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts30 Jul 1919
Jagannath and two Ors., sons and heirs of the deceased Kashiram Maniram Tamboli Vs Shankar valad Ganpat Shimpi and Another
Bombay High Court · (1920) ILR (Bom) 55
Evidence Act, 1872 — Section 92(4)
High Courts30 Jul 1919
Jagannath Kashiram Tamboli Vs Shankar Ganpat Shimpi
Bombay High Court · (1920) 22 BOMLR 39
Evidence Act, 1872 — Section 92
High Courts29 Jul 1919Allowed
Rao Kishore Singh Vs Musammat Gahenabai
Bombay High Court · (1920) 22 BOMLR 507
High Courts29 Jul 1919
Raj Raghubar Singh Vs Thakur Jai Indra Bahadur Singh
Bombay High Court · (1920) 22 BOMLR 521
Civil Procedure Code, 1882 — Section 144Transfer of Property Act, 1882 — Section 80
High Courts28 Jul 1919Dismissed
Dhondo Vasudeo Kanitkar Vs The Secretary of State for India
Bombay High Court · (1920) 22 BOMLR 247 : 58 Ind. Cas. 198
Bombay Land Revenue Code, 1879 — Section 217
High Courts28 Jul 1919
Dhondo Vasudev Kanitkar Vs The Secretary of State for India in Council
Bombay High Court · (1920) ILR (Bom) 110
High Courts25 Jul 1919Allowed
Tipangavda Sandawangavda Gavdar Vs Ramangavda Venkangavda Gavdar
Bombay High Court · (1920) 22 BOMLR 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts24 Jul 1919
Desai Venechand Rajpal and Others Vs Lakhmichand Manekchand
Bombay High Court · (1920) ILR (Bom) 272
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts24 Jul 1919Dismissed
Vanichand Rajpal Vs Lakhmichand Maneckchand
Bombay High Court · (1919) 21 BOMLR 955
Letters Patent Act, 1865 — Clause 12