High Courts18 Dec 1918
Shankarlal Tapidas Vs The Secretary of State for India
Bombay High Court · 51 Ind. Cas. 910
Civil Procedure Code, 1908 (CPC) — Section 98
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,526 of 3,638
High Courts17 Dec 1918
In Re: Hawaji Sakharam Mhalaskar
Bombay High Court · AIR 1919 Bom 161 : 50 Ind. Cas. 496
High Courts16 Dec 1918Allowed
Rangasami Gounden Vs Nachiappa Gounden
Bombay High Court · (1919) 21 BOMLR 640
Evidence Act, 1872 — Section 115
High Courts13 Dec 1918
Pratapsingh Shivsingh and Another Vs Thakor Shri Agarsingji Rajasangji
Bombay High Court · (1919) ILR (Bom) 778
High Courts06 Dec 1918
In Re Vasudeo Pundlik Samant
Bombay High Court · AIR 1919 Bom 79 : (1919) 21 BOMLR 274 : 50 Ind. Cas. 491
Bombay Village Police Act, 1867 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 1
High Courts03 Dec 1918Dismissed
Krishnaji Ganesh Kulkarni Vs The Secretary of State for India
Bombay High Court · AIR 1919 Bom 122 : (1919) 21 BOMLR 376 : 51 Ind. Cas. 228
High Courts03 Dec 1918
Shahasaheb Mard Sabdaralli and Others Vs Sadashiv Supdu
Bombay High Court · (1919) ILR (Bom) 575
Limitation Act, 1908 — Section 22, 36Transfer of Property Act, 1882 — Section 85
High Courts03 Dec 1918Dismissed
Shahasaheb Sabduralli Vs Sadashiv Supde
Bombay High Court · AIR 1919 Bom 135 : (1919) 21 BOMLR 369 : 51 Ind. Cas. 223
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Limitation Act, 1908 — Section 22
High Courts03 Dec 1918Dismissed
Hukumchand Boid Vs Pirthichand Lal Chowdhury
Bombay High Court · (1919) 21 BOMLR 632 : (1919) 10 LW 416
Limitation Act, 1963 — Article 97
High Courts03 Dec 1918Dismissed
Musammat Jeuna Bahu Vs Rai Parmeshwar Narayan Mahtha
Bombay High Court · (1919) 21 BOMLR 589 : (1919) 10 LW 26
Transfer of Property Act, 1882 — Section 90
High Courts01 Dec 1918Dismissed
Srimati Rani Kuar Mani Singh Mandhata Vs The Nawab of Murshidabad
Bombay High Court · (1919) 21 BOMLR 611
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Court of Wards Act, 1879 — Section 35, 6(a)
High Courts26 Nov 1918Dismissed
Vaman Gururao Deshpande Vs Krishnaji Timmaji Kulkarni
Bombay High Court · AIR 1919 Bom 127 : (1919) 21 BOMLR 427 : 51 Ind. Cas. 363
High Courts26 Nov 1918Dismissed
Daudbhai Allibhai Vs Daya Rama
Bombay High Court · (1919) 21 BOMLR 363
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Nov 1918Allowed
Bhagwandas Parashram Vs Burjorji Ruttonji Bomanji
Bombay High Court · (1918) 20 BOMLR 561
High Courts19 Nov 1918
Khimji Bhimsi Vs Chunilal Ambaidas Chunilal Ambaidas Vs Govindji Khimji
Bombay High Court · 51 Ind. Cas. 353
High Courts19 Nov 1918
Chinto Mahadev Khandekar and Others Vs Mahadev Ramachandra Patkar and Others
Bombay High Court · (1919) ILR (Bom) 565
Evidence Act, 1872 — Section 40Khoti Settlement Act, 1880 — Section 9
High Courts19 Nov 1918Dismissed
Chinto Mahadeo Khandekar Vs Madhav Ramchandra Patkar
Bombay High Court · AIR 1919 Bom 74 : (1919) 21 BOMLR 361
Khoti Settlement Act, 1880 — Section 20
High Courts18 Nov 1918Dismissed
Shridhar Madhavrao Dhopaokar Vs Ganpati Punja Godse
Bombay High Court · AIR 1919 Bom 44 : (1919) 21 BOMLR 357 : 51 Ind. Cas. 72
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95
High Courts18 Nov 1918Dismissed
Dossabhai Hirchand Vs Virchand Dalchhakam
Bombay High Court · (1919) 21 BOMLR 1
Negotiable Instruments Act, 1881 (NI) — Section 13
High Courts13 Nov 1918
Emperor Vs Sayed Yacoob Sayed Lallamian
Bombay High Court · (1919) ILR (Bom) 554
Civil Procedure Code, 1908 (CPC) — Section 106Penal Code, 1860 (IPC) — Section 143, 448