COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 3,543 of 3,638

High Courts13 Nov 1916Allowed

Maung Tun Tha Vs Ma Thit

Bombay High Court · (1917) 19 BOMLR 294

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High Courts09 Nov 1916

Bal Gangadhar Tilak Vs Emperor

Bombay High Court · AIR 1916 Bom 9 : 39 Ind. Cas. 807

Criminal Procedure Code, 1898 (CrPC) — Section 108Penal Code, 1860 (IPC) — Section 124A

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High Courts09 Nov 1916

Birdichand Jivraj Vs The Standard Bank Limited

Bombay High Court · (1918) ILR (Bom) 159

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25

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High Courts09 Nov 1916

Emperor Vs Bal Gangadhar Tilak

Bombay High Court · (1917) 19 BOMLR 211

Criminal Procedure Code, 1898 (CrPC) — Section 108(a)Penal Code, 1860 (IPC) — Section 124A

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High Courts09 Nov 1916

Abdul Latiff and Shaik Hossain Vs Pauling and Co. Ld.

Bombay High Court · AIR 1916 Bom 140 : (1917) 19 BOMLR 167

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High Courts05 Nov 1916

Lakhamsey Ladha and Co. Vs Lakshmichand Padamsey

Bombay High Court · AIR 1917 Bom 152 : (1918) ILR (Bom) 205

Contract Act, 1872 — Section 178, 179

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High Courts02 Nov 1916Dismissed

Beg Vs Allah Ditta

Bombay High Court · (1917) 19 BOMLR 388

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High Courts01 Nov 1916

Bai Ganga Vs Emperor

Bombay High Court · 39 Ind. Cas. 308

Penal Code, 1860 (IPC) — Section 494

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High Courts01 Nov 1916

Chhatrapat Singh Dugar Vs Kharag Singh Lachmiram

Bombay High Court · (1917) 19 BOMLR 174

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High Courts01 Nov 1916

Emperor Vs Bhagava Giriyappa

Bombay High Court · (1917) 19 BOMLR 54

Penal Code, 1860 (IPC) — Section 109, 337

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High Courts01 Nov 1916

Emperor Vs Bai Ganga

Bombay High Court · (1917) 19 BOMLR 56

Penal Code, 1860 (IPC) — Section 494

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High Courts26 Oct 1916Dismissed

The Municipal Corporation of The City of Bombay Vs The Great Indian Peninsula Railway

Bombay High Court · (1917) 19 BOMLR 48

Railways Act, 1890 — Section 7, 7c

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High Courts10 Oct 1916Dismissed

Abdul Razak and Abdul Gafoor Vs Mahomed Hussen Dalvi

Bombay High Court · (1917) 19 BOMLR 164

Contract Act, 1872 — Section 65, 73

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High Courts05 Oct 1916Dismissed

Ramkrishna Yeshvant Kamat Vs The President, Vengurla Municipality

Bombay High Court · (1917) 19 BOMLR 83

Civil Procedure Code, 1908 (CPC) — Section 102

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High Courts28 Sept 1916

Naro Gopal Kulkarni Vs Paragowda Basagowda

Bombay High Court · AIR 1916 Bom 130 : (1917) 19 BOMLR 69

Contract Act, 1872 — Section 19ALimitation Act, 1963 — Article 91

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High Courts28 Sept 1916

Ganesh Narayan Khare Vs Gopal Vishnu Apte

Bombay High Court · AIR 1916 Bom 61 : (1917) 19 BOMLR 75

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Trusts Act, 1882 — Section 90

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High Courts27 Sept 1916

Abdulalli Badrudin Vs Eanchodlal Trikamlal

Bombay High Court · (1917) 19 BOMLR 86

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High Courts23 Sept 1916

Nivajkhan Nathankhan Vs Dadabhai Musse Valli

Bombay High Court · AIR 1916 Bom 125(1) : (1916) 18 BOMLR 973

Limitation Act, 1908 — Section 20

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High Courts18 Sept 1916

Motibhai Jijibhai Vs Desaibhai Gokalbhai

Bombay High Court · AIR 1916 Bom 59 : (1916) 18 BOMLR 976

Registration Act, 1908 — Section 90

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High Courts15 Sept 1916

Raghavendra Raoji Kathawate Vs Yalgurad Ramchandra Padki

Bombay High Court · AIR 1916 Bom 189 : (1917) 19 BOMLR 67

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6

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