High Courts10 Sept 1918
Narsinggirji Manufacturing Co. Vs The Great Indian Peninsular Railway
Bombay High Court · 51 Ind. Cas. 309
Contract Act, 1872 — Section 151
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,528 of 3,638
High Courts10 Sept 1918
Narsinggirji Manufacturing Co. Vs The Great Indian Peninsula Ry.
Bombay High Court · AIR 1918 Bom 26 : (1919) 21 BOMLR 406
Railways Act, 1890 — Section 72
High Courts03 Sept 1918
Shirinbai Vs Ratanbai and Navajbai
Bombay High Court · AIR 1918 Bom 54 : (1919) 21 BOMLR 384 : 51 Ind. Cas. 209
High Courts03 Sept 1918
Mahadeo Gopalbhat Vs Trimbakbhat Balambhat
Bombay High Court · 50 Ind. Cas. 972
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts28 Aug 1918
Bhagirthibai Kom Mahadev Abhyankar Vs Roshanbi Kom Mahomed Hanif and Others Mirkha walad Imamkha Vs Bhagirthibai Kom Mahadev Abhyankar
Bombay High Court · (1919) ILR (Bom) 412
Probate and Administration Act, 1881 — Section 69
High Courts28 Aug 1918
Ramji Bapuji Patil Vs Pandharinath Ravji
Bombay High Court · AIR 1918 Bom 1 : (1919) 21 BOMLR 56
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, 13
High Courts28 Aug 1918Dismissed
May Geraldine Duckworth Vs George Francis Duckworth
Bombay High Court · AIR 1919 Bom 133 : (1919) 21 BOMLR 137 : 50 Ind. Cas. 427
Army Act, 1950 — Section 145, 90Civil Procedure Code, 1908 (CPC) — Section 4
High Courts27 Aug 1918
In Re: Joharmal Pannaji and Another : Prithviraj Fulrai and Others
Bombay High Court · AIR 1918 Bom 20 : (1919) 21 BOMLR 190 : 50 Ind. Cas. 437
Contract Act, 1872 — Section 239English Bankruptcy Act, 1883 — Section 104Presidency Towns Insolvency Act, 1909 — Section 8
High Courts27 Aug 1918
Dwarkadas Motilal Vs Bai Jekore
Bombay High Court · AIR 1919 Bom 88 : (1918) 20 BOMLR 983 : 51 Ind. Cas. 179
High Courts23 Aug 1918
In Re: Shirinbai Merwanji Dalal
Bombay High Court · AIR 1919 Bom 119 : (1919) 21 BOMLR 41
Trusts Act, 1882 — Section 40
High Courts19 Aug 1918
Savla Tukaram Mali Vs Santya Parsha Mahar
Bombay High Court · AIR 1918 Bom 99 : (1918) 20 BOMLR 993
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts08 Aug 1918
Mirkha Imamkha Vs Bhagirathi Mahadev Abhyankar and Others Bhagirathi Mahadev Abhyankar Vs Roshanbi Mahomed Hanif and Others
Bombay High Court · 51 Ind. Cas. 18
Probate and Administration Act, 1881 — Section 69
High Courts08 Aug 1918Allowed
Mirkha Imamkha Vs Bhagirathi Mahadev Abhyankar Bhagirathi Mahadev Abhyankar Vs Roshanbi Mahomed Hanif
Bombay High Court · AIR 1919 Bom 61 : (1919) 21 BOMLR 329
Probate and Administration Act, 1881 — Section 23, 69
High Courts01 Aug 1918
Savla Bin Tukaram Mali and Others Vs Santya and Valad Parshya Mahar and Others
Bombay High Court · (1919) ILR (Bom) 277
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts31 Jul 1918Dismissed
Rama Santu Randive Vs Daji Naru Randive
Bombay High Court · AIR 1918 Bom 85 : (1918) 20 BOMLR 947
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts30 Jul 1918
Hanmantram Radhakisan Vs Shivnarayan Asuram
Bombay High Court · AIR 1918 Bom 123 : (1918) 20 BOMLR 970
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts29 Jul 1918Dismissed
Rani Parbati Kunwar Vs The Deputy Commissioner
Bombay High Court · (1918) 20 BOMLR 1095
Oudh Rent Act, 1886 — Section 107G
High Courts26 Jul 1918
Kaikhushru Bezonji Capadia Vs Shrinibai Bezonji Capadia
Bombay High Court · (1919) 21 BOMLR 130
High Courts26 Jul 1918
Kaikushru Bezonji Nanabhoy Capadia Vs Shirinbai Bezoni Capadia and Others
Bombay High Court · (1919) ILR (Bom) 88
High Courts23 Jul 1918
Ganesh Mahadev Jamsandekar Vs Secretary of State for India
Bombay High Court · AIR 1919 Bom 30 : (1919) 21 BOMLR 27
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Government of India Act, 1915 — Section 32Sea Customs Act, 1878 — Section 167