High Courts17 Feb 1915
Emperor Vs Jamnadas Vasanji
Bombay High Court · (1915) 17 BOMLR 389
Criminal Procedure Code, 1898 (CrPC) — Section 179
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,558 of 3,638
High Courts16 Feb 1915
Emperor Vs Gulam Hyder Panjabi
Bombay High Court · (1915) 17 BOMLR 384
Penal Code, 1860 (IPC) — Section 337, 338, 88
High Courts10 Feb 1915
Emperor Vs Adurji and Bros.
Bombay High Court · (1915) 17 BOMLR 212
District Municipalities Act — Section 96
High Courts09 Feb 1915Dismissed
Raja Ramkanai Singh Deb Darpashaha Vs Mathewson
Bombay High Court · (1915) 17 BOMLR 449
Chota Nagpur Encumbered Estates Act, 1876 — Section 17
High Courts08 Feb 1915
Nissim Isaac Bekhor Vs Haji Sultanali Shastary and Co.
Bombay High Court · (1916) ILR (Bom) 11
Contract Act, 1872 — Section 70
High Courts05 Feb 1915Dismissed
Nissim Isaac Bekhor Vs Haji Sultanalli Shustary
Bombay High Court · AIR 1915 Bom 76 : (1915) 17 BOMLR 249
Contract Act, 1872 — Section 70
High Courts04 Feb 1915
Emperor Vs Rajappa Ramappa Kalal
Bombay High Court · AIR 1915 Bom 60 : (1915) 17 BOMLR 222
Penal Code, 1860 (IPC) — Section 199
High Courts02 Feb 1915
The Municipal Committee of Nasik City Vs The Collector of Nasik on behalf of the Court of Wards, The Administrator of the Estate of Sardar Gapalrao Shivadevrao Raje Bahadur Amiruddin Valad Mahomed Hussein and Others Vs Mahomed Sayad Valad Mohamed Ali Isane Ekoba Gunashet Vani Vs Saraf Alli Mahmad Alli Bohari and Another Mahamad Hussein Valad Mahamad Alli Isane Vs Maryambibi Ayal Samsuddin Valad Bhaudin Zatam Gulabchand Rautmal and Others Vs Baliram Narayan and Others
Bombay High Court · (1915) ILR (Bom) 422
Civil Procedure Code, 1908 (CPC) — Section 2Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts02 Feb 1915
The Municipal Committee of Nasik Vs The Collector of Nasik Amiruddin Mahomed Husain Vs Mahomed Sayad Mahomed Ali Ekoba Ganashet Vani Vs Saraf Alli Mahmadalli Mahmad Hussein Mahmad Alli Vs Maryambibi Ayal Samsuddin Gulabchand Rautmal Vs Baliram Narayan
Bombay High Court · AIR 1915 Bom 42 : (1915) 17 BOMLR 324
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, 2Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts29 Jan 1915
In Re: Dyawappa Basgunda Patil
Bombay High Court · (1915) 17 BOMLR 382
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts23 Jan 1915
Bharma Shidappa Pujari Vs Bhamagavda Shivagavda
Bombay High Court · AIR 1915 Bom 21 : (1915) 17 BOMLR 271
High Courts19 Jan 1915
Maharajah Sir Ravaneswar Prasad Singh Bahadur Vs Baijnath Ram Goenka
Bombay High Court · (1915) 17 BOMLR 442
High Courts19 Jan 1915Dismissed
Ahmed Musaji Saleji Vs Hashim Ebrahim Saleji
Bombay High Court · (1915) 17 BOMLR 432
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts18 Jan 1915
Gajanan Balkrishna Deshpande Vs Kashinath Narayan Deshpande
Bombay High Court · AIR 1915 Bom 99 : (1915) 17 BOMLR 372
High Courts15 Jan 1915
The Damodar Moholal Ginning and Manufacturing Company Ltd. Vs Nagindas Maganlal
Bombay High Court · AIR 1915 Bom 66(1) : (1915) 17 BOMLR 207
Companies Act, 1882 — Section 254
High Courts13 Jan 1915
Emperor Vs Ramava Channappa
Bombay High Court · AIR 1915 Bom 297 : (1915) 17 BOMLR 217
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237Penal Code, 1860 (IPC) — Section 304
High Courts23 Dec 1914Dismissed
Lingangowda Govindgowda Vs Tulsawa Marigowda
Bombay High Court · AIR 1915 Bom 48(2) : (1915) 17 BOMLR 315
High Courts22 Dec 1914
Emperor Vs Anandrao Balkrishna Rangnekar
Bombay High Court · (1915) 17 BOMLR 82
Penal Code, 1860 (IPC) — Section 499
High Courts18 Dec 1914
Tribhovandas Narotamdas Vs Abdulally Hakimji Paghdivalla
Bombay High Court · AIR 1915 Bom 298 : (1915) 17 BOMLR 209
High Courts10 Dec 1914
Gangabai Vs Sonabai
Bombay High Court · AIR 1915 Bom 109 : (1915) 17 BOMLR 303
Specific Relief Act, 1877 — Section 22