COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 3,548 of 3,638

High Courts17 Mar 1916

Nabibhai Vazirbhai Vs Dayabhai Amulakh

Bombay High Court · 36 Ind. Cas. 369

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High Courts17 Mar 1916

Nabibhai Vazirbhai Vs Dayabhai Amulakh and Others

Bombay High Court · AIR 1916 Bom 200 : (1916) ILR (Bom) 504

Limitation Act, 1963 — Article 182

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High Courts15 Mar 1916

Gangaram Ganpati Bhopale Vs Laxman Ganoba Shet

Bombay High Court · AIR 1916 Bom 95 : 37 Ind. Cas. 360

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High Courts15 Mar 1916

Gangaram valad Ganpati Bhopale Vs Laxman Ganoba Shet Chandole

Bombay High Court · (1916) ILR (Bom) 498

Specific Relief Act, 1877 — Section 3Transfer of Property Act, 1882 — Section 40Trusts Act, 1882 — Section 91(g)

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High Courts09 Mar 1916

Anna Laxman Bhintade Vs Emperor

Bombay High Court · AIR 1916 Bom 220 : 34 Ind. Cas. 973

Penal Code, 1860 (IPC) — Section 429

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High Courts07 Mar 1916

Basangavda Channappagavda Vs Gangava Kummangavda

Bombay High Court · AIR 1916 Bom 105 : 37 Ind. Cas. 291

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High Courts06 Mar 1916

Gurappa Shivgenappa Putti Vs Tayawa Shidappa

Bombay High Court · 35 Ind. Cas. 16

Guardians and Wards Act, 1890 — Section 7

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High Courts06 Mar 1916

Gurappa Shivgenappa Putti Vs Tayawa Shiddappa Kalasannavar and Others

Bombay High Court · AIR 1916 Bom 202(2) : (1916) ILR (Bom) 513

Guardians and Wards Act, 1890 — Section 7

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High Courts02 Mar 1916Dismissed

S.M.K.R. Meyappa Chetty Vs S.N. Supramanian Chetty

Bombay High Court · (1916) 18 BOMLR 642

Civil Procedure Code, 1908 (CPC) — Section 133

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High Courts29 Feb 1916

The Municipality of Belgaum Vs Rudrappa Subrao Sutar and Another

Bombay High Court · 34 Ind. Cas. 21

Bombay District Municipal Act, 1901 — Section 160(3)

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High Courts29 Feb 1916

The Municipality of Belgaum Vs Rudrappa Subrao Sutar and Others

Bombay High Court · AIR 1916 Bom 196(1) : (1916) ILR (Bom) 509

Bombay District Municipal Act, 1901 — Section 160(3)

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High Courts28 Feb 1916

Sayad Amir Saheb Valad Sayad Saidumia Kadri and Others Vs Shekh Masleudin valad Gulam-Mohiudin by his guardian ad litem The Talukdari Settlement Officer of Gujarat and Others

Bombay High Court · (1916) ILR (Bom) 541

Civil Procedure Code, 1908 (CPC) — Section 92Court of Wards Act — Section 31

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High Courts28 Feb 1916

Sayad Amin Saheb and Others Vs Sheikh Masleudin and Others

Bombay High Court · AIR 1916 Bom 150 : 37 Ind. Cas. 186

Bombay Court of Wards Act, 1905 — Section 31Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts28 Feb 1916

Kashinath Vinayak Bhave Vs Rama Daji Kale

Bombay High Court · 37 Ind. Cas. 255

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1

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High Courts28 Feb 1916

Kashinath Vinayak Barve Vs Rama Daji Kale

Bombay High Court · AIR 1916 Bom 99 : (1916) ILR (Bom) 492

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(2)Dekkhan Agriculturists Relief Act, 1879 — Section 15B(1)

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High Courts23 Feb 1916

Dundappa Mallappa Sigandhi and Others Vs Secretary of State for India and Others

Bombay High Court · AIR 1916 Bom 188 : 37 Ind. Cas. 363

Bombay District Police Act, 1890 — Section 44(1)Criminal Procedure Code, 1898 (CrPC) — Section 144

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High Courts23 Feb 1916

Abdullabhai Lalji and Another Vs The Executive Committee

Bombay High Court · AIR 1916 Bom 298 : 34 Ind. Cas. 141

Bombay Municipal Corporation Act, 1888 — Section 219

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High Courts21 Feb 1916

Aba Waku Gondhali Vs Emperor

Bombay High Court · AIR 1916 Bom 260 : 33 Ind. Cas. 642

Bombay District Police Act, 1890 — Section 65

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High Courts20 Feb 1916

Wilfred R. Padgett Vs Jamshetji Hormusji Chothia

Bombay High Court · AIR 1916 Bom 193 : (1917) ILR (Bom) 390

Councils Act, 1861 — Section 23

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High Courts18 Feb 1916

Bakir Saheb Amir Saheb Vs Emperor

Bombay High Court · AIR 1916 Bom 218 : 34 Ind. Cas. 969

Criminal Procedure Code, 1898 (CrPC) — Section 477Evidence Act, 1872 — Section 33

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