High Courts22 Jun 1916
Maharaja Sri Ram Chandra Bhanj Deo Vs The Secretary of State for India
Bombay High Court · (1916) 18 BOMLR 838
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,547 of 3,638
High Courts22 Jun 1916Dismissed
Ramdas Vithaldas Durbar Vs Chhaganlal Pitamber and S. Ameerchand and Co.
Bombay High Court · (1916) 18 BOMLR 670
Contract Act, 1872 — Section 102, 103Transfer of Property Act, 1882 — Section 4
High Courts16 Jun 1916
Bai Diwali Vs Umedbhai Bhulabhai Patel
Bombay High Court · (1916) 18 BOMLR 773 : 36 Ind. Cas. 564
Contract Act, 1872 — Section 24Limitation Act, 1963 — Article 62
High Courts15 Jun 1916
Madhavrao Hariharrao Vs Anusuyabai Eknath Jape
Bombay High Court · AIR 1916 Bom 273 : (1916) 18 BOMLR 768 : 36 Ind. Cas. 505
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts14 Jun 1916
Emperor Vs Khalpa Ranchod
Bombay High Court · (1916) 18 BOMLR 789 : 36 Ind. Cas. 581
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts05 Jun 1916
Emperor Vs Rachapa Gurappa Hattarvat
Bombay High Court · AIR 1916 Bom 64(1) : 37 Ind. Cas. 491
High Courts15 May 1916Allowed
Mahomed Ismail Ariff Vs Hajee Ahmed Moola Dawood and Mahomed Suleiman Ismailjee
Bombay High Court · (1916) 18 BOMLR 611
High Courts15 May 1916Allowed
Malraju Lakshmi Venkayyamma Vs Venkata Narsinha Appa Rao Parthasaradhi Appa Rao Vs Malraju Lakshmi Venkayyamma
Bombay High Court · (1916) 18 BOMLR 651
High Courts12 May 1916Allowed
Maharaja Ram Narayan Singh Vs Adhindra Nath Mukhurji
Bombay High Court · (1916) 18 BOMLR 862
Transfer of Property Act, 1882 — Section 59
High Courts14 Apr 1916
Achratlal Jekisondas Vs Chimanlal Parbhudas
Bombay High Court · AIR 1916 Bom 129 : (1916) 18 BOMLR 582
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts12 Apr 1916
Arjun Ramji Mhankal Vs Ramabai Raoji Vithoba
Bombay High Court · AIR 1916 Bom 107 : (1916) 18 BOMLR 579
Limitation Act, 1963 — Section 7
High Courts05 Apr 1916
Pandurang Laxman Uphade Vs Govinda Dada Uphade
Bombay High Court · AIR 1916 Bom 57 : (1916) 18 BOMLR 571
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts31 Mar 1916
Emperor Vs A Deaf and Dumb
Bombay High Court · AIR 1917 Bom 288 : 37 Ind. Cas. 495
Penal Code, 1860 (IPC) — Section 341, 380
High Courts31 Mar 1916
Emperor Vs A Deaf and Dumb Accused
Bombay High Court · (1916) ILR (Bom) 598
Criminal Procedure Code, 1898 (CrPC) — Section 311
High Courts28 Mar 1916
Jivappa Tamappa Vs Jeerji Murgeappa and Another
Bombay High Court · AIR 1916 Bom 307 : 36 Ind. Cas. 363
Civil Procedure Code, 1882 — Section 229BCivil Procedure Code, 1908 (CPC) — Section 44
High Courts28 Mar 1916
Jivappa Timmappa Bijapur Vs Jeergi Murgeappa Virbhadrappa and Another
Bombay High Court · (1916) ILR (Bom) 551
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 7, 44
High Courts23 Mar 1916
Ruttonsey Rowji and Others Vs The Bombay United Spinning and Manufacturing Co., Ltd.
Bombay High Court · AIR 1916 Bom 4 : 37 Ind. Cas. 271
Contract Act, 1872 — Section 118Evidence Act, 1872 — Section 92
High Courts23 Mar 1916
Ruttonsi Rowji Vs The Bombay United Spinning and Weaving Company Ltd.
Bombay High Court · (1917) ILR (Bom) 518
Contract Act, 1872 — Section 1, 118Evidence Act, 1872 — Section 92
High Courts23 Mar 1916
B.K. Motishaw and Co. Vs The Mercantile Bank of India, Ltd.
Bombay High Court · 37 Ind. Cas. 258
Negotiable Instruments Act, 1881 (NI) — Section 32, 43
High Courts21 Mar 1916Dismissed
Pranjivandas Jagjivandas Mehta Vs Chan Mah Phee
Bombay High Court · (1916) 18 BOMLR 664