High Courts26 Aug 1915
Shankar Ramdas Vs Emperor
Bombay High Court · AIR 1915 Bom 137(1) : 31 Ind. Cas. 371
Criminal Procedure Code, 1898 (CrPC) — Section 370(i)Penal Code, 1860 (IPC) — Section 451
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,553 of 3,638
High Courts26 Aug 1915Dismissed
Emperor Vs Rama Dhan Powar
Bombay High Court · AIR 1915 Bom 140 : (1915) 17 BOMLR 898
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts26 Aug 1915
Emperor Vs Shankar Ramdas
Bombay High Court · (1915) 17 BOMLR 890
Criminal Procedure Code, 1898 (CrPC) — Section 370(i)
High Courts23 Aug 1915
Yesubai Bhratar Sadashiv Ganesh Despande Vs Sadashiv Ganesh Despande
Bombay High Court · 30 Ind. Cas. 934
High Courts21 Aug 1915
Laxmibai and Another Vs Keshav Annaji Pokharkar and Another
Bombay High Court · AIR 1916 Bom 239 : 33 Ind. Cas. 396
Evidence Act, 1872 — Section 92
High Courts20 Aug 1915Dismissed
Ramkrishna Trimbak Nadkarni Vs Narayan Shivrao Aras
Bombay High Court · AIR 1915 Bom 280 : (1915) 17 BOMLR 955
Contract Act, 1872 — Section 23
High Courts19 Aug 1915
Bechar Anop Vs Emperor
Bombay High Court · 31 Ind. Cas. 372
Penal Code, 1860 (IPC) — Section 325
High Courts19 Aug 1915
Emperor Vs Bechar Anop
Bombay High Court · (1915) 17 BOMLR 888
Penal Code, 1860 (IPC) — Section 325
High Courts19 Aug 1915
Emperor Vs Ramjan Dadubhai
Bombay High Court · (1915) 17 BOMLR 921
Criminal Procedure Code, 1898 (CrPC) — Section 562Penal Code, 1860 (IPC) — Section 420
High Courts18 Aug 1915
Harkisondas Shivlal and Others Vs Chhaganlal Narsidas and Others
Bombay High Court · AIR 1916 Bom 261 : 33 Ind. Cas. 264
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts18 Aug 1915
Harkisandas Shivlal and Others Vs Chhaganlal Narsidas and Others
Bombay High Court · (1916) ILR (Bom) 158
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts17 Aug 1915Dismissed
Ramchandra Dinkar Prabhu Vs Krishnaji Sakharam Prabhu
Bombay High Court · AIR 1915 Bom 279 : (1915) 17 BOMLR 967
Probate and Administration Act, 1881 — Section 135
High Courts16 Aug 1915
Mahomed Haji Essack Vs Shaikh Abdul Rahman
Bombay High Court · AIR 1915 Bom 278 : (1915) 17 BOMLR 989
Presidency Towns Insolvency Act, 1909 — Section 39(2)(a), 39(2)(b), 39(2)(c)
High Courts14 Aug 1915
Bapuji Sorabji Patel Vs Bhikubhai Virchand
Bombay High Court · AIR 1915 Bom 245 : (1915) 17 BOMLR 924
High Courts13 Aug 1915
Rangappa Ningappa Immadi Vs Venkatbhat Linganbhat Joshi
Bombay High Court · AIR 1915 Bom 224 : (1915) 17 BOMLR 950
High Courts12 Aug 1915
Baban Daud Vs Emperor
Bombay High Court · AIR 1915 Bom 254 : 31 Ind. Cas. 352
Criminal Procedure Code, 1898 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 457
High Courts12 Aug 1915
Minnie Wallace Vs Arthur Wallace
Bombay High Court · AIR 1915 Bom 261 : (1915) 17 BOMLR 948
Civil Procedure Code, 1908 (CPC) — Section 24(1)(a)Divorce Act, 1869 — Section 17
High Courts12 Aug 1915
Emperor Vs Baban Daud
Bombay High Court · (1915) 17 BOMLR 918
Penal Code, 1860 (IPC) — Section 457
High Courts12 Aug 1915
Emperor Vs Bhimappa Ulvappa
Bombay High Court · AIR 1915 Bom 268 : (1915) 17 BOMLR 895
Criminal Procedure Code, 1898 (CrPC) — Section 380Penal Code, 1860 (IPC) — Section 379
High Courts10 Aug 1915
Rangappa bin Ningappa Immadi and Others Vs Venkanbhat bin Linganbhat Joshi and Another
Bombay High Court · (1916) ILR (Bom) 112