High Courts02 Feb 1917Dismissed
Dadasaheb Dasrathrao Vs Bai Nahani
Bombay High Court · AIR 1917 Bom 221 : (1917) 19 BOMLR 561 : 41 Ind. Cas. 180
Evidence Act, 1872 — Section 115
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,541 of 3,638
High Courts01 Feb 1917Allowed
Kumar Basanta Kumar Roy Vs The Secretary of State For India
Bombay High Court · (1917) 19 BOMLR 480
Limitation Act, 1963 — Article 142, 144, 3
High Courts30 Jan 1917
Pandit Suraj Narain Vs Pandit Ratan Lal
Bombay High Court · (1917) 19 BOMLR 737
High Courts27 Jan 1917
Ebji Umersey Vs W. and A. Graham and Co.
Bombay High Court · AIR 1917 Bom 275 : (1917) 19 BOMLR 274
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38, 73
High Courts24 Jan 1917Dismissed
Raja Ranjit Singh Bahadur Vs Srimati Kali Dasi Debi
Bombay High Court · (1917) 19 BOMLR 462
High Courts23 Jan 1917Allowed
T.S. Murugesam Pillai Vs Manickavasaka Desika
Bombay High Court · (1917) 19 BOMLR 456
High Courts19 Jan 1917
Dev Ara Hegde Vs Vaikunt Subaya Sonde
Bombay High Court · (1917) 19 BOMLR 281
Civil Procedure Code, 1908 (CPC) — Section 60(c)
High Courts19 Jan 1917
Devare Hegde BIN Paramaya Hegde and Another Heirs of the deceased Subaya Devappa Hegde Vs Vaikunt Subaya Sonde and Others
Bombay High Court · (1917) ILR (Bom) 475
Civil Procedure Code, 1908 (CPC) — Section 60(c)
High Courts18 Jan 1917
Chhotalal Aditram Travadi Vs Bai Mahakore Travadi and Others
Bombay High Court · (1917) ILR (Bom) 466
Evidence Act, 1872 — Section 91
High Courts18 Jan 1917
Chhottalal Aditram Travadi Vs Bai Mahakore and Others
Bombay High Court · 40 Ind. Cas. 83
Evidence Act, 1872 — Section 91
High Courts15 Jan 1917Allowed
Dhurabhai Bhuldas Patel Vs Mohanlal Maganlal Shah
Bombay High Court · AIR 1917 Bom 274 : (1917) 19 BOMLR 285
Registration Act, 1908 — Section 17(1)(d)
High Courts12 Jan 1917
Emperor Vs Kikabhai Ranchhoddas and Chhagan Tribho Van
Bombay High Court · AIR 1917 Bom 239(1) : (1917) ILR (Bom) 464
High Courts09 Jan 1917
Dhondi Ranoji Patil Vs Revappa Satappa Sintre
Bombay High Court · AIR 1917 Bom 266 : (1917) 19 BOMLR 276
Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts22 Dec 1916
Bapu Apaji Potdar Vs Kashinath Sadoba Gulmire
Bombay High Court · (1917) 19 BOMLR 100
Transfer of Property Act, 1882 — Section 54
High Courts22 Dec 1916
Gururao Shrinivas Heblikar Vs Secretary of State for India
Bombay High Court · AIR 1916 Bom 109 : (1917) 19 BOMLR 117
Maharashtra Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts18 Dec 1916Dismissed
Parshottam Veribhai Vs Chhatrasangji Madhavsangji Thakor
Bombay High Court · AIR 1916 Bom 65 : (1917) 19 BOMLR 545
Broach and Kaira Incumbered Estates Act, 1881 — Section 28
High Courts18 Dec 1916Allowed
Har Chandi Lal Vs Sheoraj Singh
Bombay High Court · (1917) 19 BOMLR 444
Contract Act, 1872 — Section 41
High Courts15 Dec 1916
Chandulal Dalsukhram Vs Jeshangbhai Chhotalal
Bombay High Court · AIR 1916 Bom 55 : (1917) 19 BOMLR 112
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts11 Dec 1916Dismissed
Moti Chand Vs Khwaja Ikram-Ul-Lah Khan
Bombay High Court · (1917) 19 BOMLR 433
North Western Provinces and Oudh Land Revenue Act, 1901 — Section 36