High Courts15 May 1915
Emperor Vs Barkya Tiku
Bombay High Court · AIR 1915 Bom 49(1) : (1915) 17 BOMLR 607 : 30 Ind. Cas. 133
Bombay Public Conveyances Act, 1920 — Section 9
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,556 of 3,638
High Courts15 May 1915
Lakshman Totaram Vs Emperor
Bombay High Court · AIR 1915 Bom 237 : 31 Ind. Cas. 354
Criminal Procedure Code, 1898 (CrPC) — Section 437Evidence Act, 1872 — Section 33
High Courts15 May 1915
Emperor Vs Lakshman Totaram
Bombay High Court · (1915) 17 BOMLR 590
Criminal Procedure Code, 1898 (CrPC) — Section 436, 437Evidence Act, 1872 — Section 33
High Courts07 May 1915Allowed
Thakur Vasenji Morarji Vs Musammat Chanda Bibi
Bombay High Court · (1915) 17 BOMLR 556
High Courts05 May 1915Dismissed
Puttu Lal Vs Musammat Parbati Kunwar
Bombay High Court · (1915) 17 BOMLR 549
High Courts30 Apr 1915
Emperor Vs A. Goodhew
Bombay High Court · 30 Ind. Cas. 137
Merchant Shipping Act, 1958 — Section 114(3)
High Courts30 Apr 1915
Emperor Vs A Goodhew
Bombay High Court · (1915) 17 BOMLR 603
Merchant Shipping Act, 1958 — Section 114(3)
High Courts14 Apr 1915Dismissed
Suleman Haji Usman Vs Shaikh Ismail Shaikh Oosman
Bombay High Court · AIR 1915 Bom 88 : (1915) 17 BOMLR 625 : 30 Ind. Cas. 17
Civil Procedure Code, 1908 (CPC) — Section 157, 92, 93
High Courts09 Apr 1915
Sonu Janardan Kulkarni Vs Arjun Walad Barku Kunbi
Bombay High Court · (1915) ILR (Bom) 552
Bombay General Clauses Act, 1904 — Section 3Bombay Mamlatdars Courts Act, 1906 — Section 23
High Courts09 Apr 1915
The Secretary of State for India in Council Vs Bapuji Mahadeo Govaikar and Others
Bombay High Court · (1915) ILR (Bom) 572
Limitation Act, 1908 — Article 120, 14, 10
High Courts09 Apr 1915
Sonu Janardan Kulkarni Vs Arjun Barku Kunbi
Bombay High Court · AIR 1915 Bom 17 : (1915) 17 BOMLR 579
Civil Procedure Code, 1908 (CPC) — Section 115Mamlatdars Court Act, 1906 — Section 23
High Courts09 Apr 1915
The Secretary of State Vs Bapuji Mahadev Govaikar
Bombay High Court · AIR 1915 Bom 282 : (1915) 17 BOMLR 641
Limitation Act, 1908 — Section 10
High Courts31 Mar 1915
Khatija Vs Shekh Adam Husenally Vasi
Bombay High Court · AIR 1915 Bom 59 : (1915) 17 BOMLR 574
Court Fees Act, 1870 — Section 11, 7(iv)(f)
High Courts30 Mar 1915
Keshav Hargovan Vs Bai Gandi
Bombay High Court · AIR 1915 Bom 107 : (1915) 17 BOMLR 584
Contract Act, 1872 — Section 22Penal Code, 1860 (IPC) — Section 494
High Courts26 Mar 1915
Bal Gangadhar Tilak Vs Shri Shriniwas Pandit
Bombay High Court · (1915) 17 BOMLR 527
Evidence Act, 1872 — Section 145, 83
High Courts23 Mar 1915
Emperor Vs Dosabhai J. Dhondy
Bombay High Court · (1915) 17 BOMLR 488
Criminal Procedure Code, 1898 (CrPC) — Section 254, 256, 257
High Courts22 Mar 1915
Vasudeo Raghunath Oka Vs Janardhan Sadashiv Apte
Bombay High Court · AIR 1915 Bom 89 : (1915) ILR (Bom) 507
Transfer of Property Act, 1882 — Section 53
High Courts22 Mar 1915
Vasudev Roghunath Oka Vs Janardan Sadashiv Apte
Bombay High Court · (1915) 17 BOMLR 522
Transfer of Property Act, 1882 — Section 53
High Courts22 Mar 1915
Vasudev Raghunath Oka Vs Janardan Sadashiv Apte
Bombay High Court · 29 Ind. Cas. 497
Transfer of Property Act, 1882 — Section 53
High Courts17 Mar 1915
Rasulkhan Hamadkhan and Gulab Chhitu Vs The Secretary of State
Bombay High Court · AIR 1915 Bom 72 : (1915) 17 BOMLR 513
Limitation Act, 1963 — Article 14