High Courts13 Nov 1918
Syed Yacoob Syed Lallamian Vs Emperor
Bombay High Court · AIR 1919 Bom 150 : 51 Ind. Cas. 783
Criminal Procedure Code, 1898 (CrPC) — Section 106Penal Code, 1860 (IPC) — Section 143, 448
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,527 of 3,638
High Courts13 Nov 1918
Emperor Vs Syed Yacoob Syed Lallamian
Bombay High Court · (1919) 21 BOMLR 270
Criminal Procedure Code, 1898 (CrPC) — Section 106Penal Code, 1860 (IPC) — Section 504
High Courts12 Nov 1918
Emperor Vs Lallu Waghji
Bombay High Court · 50 Ind. Cas. 999
Bombay Land Revenue Code, 1879 — Section 154
High Courts11 Nov 1918Allowed
Balkrishna Motiram Gujar Vs Shri Uttar Narayan Dev
Bombay High Court · AIR 1919 Bom 101 : (1919) 21 BOMLR 225 : 50 Ind. Cas. 912
High Courts01 Nov 1918Dismissed
Raja Parthasaradhi Appa Rao Vs Raja Bommadevara Satyanarayan
Bombay High Court · (1919) 21 BOMLR 622
High Courts15 Oct 1918Dismissed
Sunderabai Vs The Collector of Belgaum
Bombay High Court · (1919) 21 BOMLR 1148
Limitation Act, 1908 — Section 5
High Courts15 Oct 1918
In Re: Vithal Bhimrao Kulkarni
Bombay High Court · 50 Ind. Cas. 1007
Criminal Procedure Code, 1898 (CrPC) — Section 195, 237
High Courts15 Oct 1918
Gulam Gous Mia Khot Vs Shriram Pandurang Jairamrao
Bombay High Court · AIR 1919 Bom 78 : (1919) 21 BOMLR 353 : 51 Ind. Cas. 79
Limitation Act, 1963 — Article 144, 6, 7
High Courts11 Oct 1918
Kering Rupchand and Co. Vs G.B. Murray
Bombay High Court · 50 Ind. Cas. 683
Army (Annual) Act, 1895 — Section 4Army Act, 1950 — Section 145Civil Procedure Code, 1908 (CPC) — Section 73
High Courts10 Oct 1918Dismissed
Basappa Revanshidappa Vs Shidramappa Revanshidappa Dhansheti
Bombay High Court · AIR 1919 Bom 107 : (1919) 21 BOMLR 217 : 50 Ind. Cas. 736
High Courts01 Oct 1918
Haji Gulam Mahomed Azam Vs Emperor
Bombay High Court · AIR 1918 Bom 97 : 51 Ind. Cas. 193
Penal Code, 1860 (IPC) — Section 339Specific Relief Act, 1877 — Section 9
High Courts01 Oct 1918Dismissed
Emperor Vs Haji Gulam Mahomed Azam
Bombay High Court · (1919) 21 BOMLR 261
Penal Code, 1860 (IPC) — Section 339Specific Relief Act, 1877 — Section 9
High Courts27 Sept 1918
Pandu Vithoji Ladke Vs Goma Ramji Marwadi
Bombay High Court · AIR 1919 Bom 84 : (1919) 21 BOMLR 213 : 50 Ind. Cas. 765
High Courts26 Sept 1918Allowed
Emperor Vs Punja Godad
Bombay High Court · (1919) 21 BOMLR 247
Cattle Trespass Act, 1871 — Section 26Penal Code, 1860 (IPC) — Section 427
High Courts26 Sept 1918
Emperor Vs Punjagodad and Another
Bombay High Court · AIR 1919 Bom 59 : 50 Ind. Cas. 995
Cattle Trespass Act, 1871 — Section 26
High Courts25 Sept 1918Dismissed
Bhiva Bhika Chokekar Vs Babu Balshet Bobhate
Bombay High Court · AIR 1919 Bom 66 : (1919) 21 BOMLR 350 : 51 Ind. Cas. 7
Khoti Settlement Act, 1880 — Section 21
High Courts25 Sept 1918Dismissed
The Godhra Municipality Vs Harilal Lallubhai Soni
Bombay High Court · AIR 1919 Bom 36 : (1919) 21 BOMLR 255 : 51 Ind. Cas. 262
Bombay District Municipal Act, 1901 — Section 96
High Courts24 Sept 1918Dismissed
Jana Appa Sutar Vs Rakhma Narayan Badiger
Bombay High Court · (1919) 21 BOMLR 208
High Courts21 Sept 1918
Mahomed Haji Abu Vs Khatubai and Others
Bombay High Court · 51 Ind. Cas. 513
Evidence Act, 1872 — Section 13
High Courts18 Sept 1918
Hukamchand Sarupchand Vs Abraham E. J. Abraham
Bombay High Court · (1919) 21 BOMLR 783