COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 3,560 of 3,638

High Courts21 Oct 1914Dismissed

The Secretary of State for India in Council Vs Sri Raja Kirtibas Bhupati Harichandan Mahapatra and Sri Birbar Narayan Chandra Dhir Narendra

Bombay High Court · (1915) 17 BOMLR 32

Village Chaukidari Act, 1870 — Section 1

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High Courts07 Oct 1914

Miss Blanche Somerset Taylor Vs Charles George Bleach Charles George Bleach Vs Miss Blanche Somerset Taylor

Bombay High Court · (1915) ILR (Bom) 182

Divorce Act, 1869 — Section 37

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High Courts07 Oct 1914

Blanche Somerset Taylor Vs Charles George Bleach Charles George Bleach Vs Blanche Somerset Taylor

Bombay High Court · AIR 1915 Bom 50 : (1915) 17 BOMLR 56

Divorce Act, 1869 — Section 37

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High Courts05 Oct 1914Dismissed

Balaram Vithalchand Gujar Vs Maruti Devji Dubal

Bombay High Court · AIR 1915 Bom 40 : (1915) 17 BOMLR 178

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 182

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High Courts03 Oct 1914

Kashinath Parashram Gadgil Vs Gourabai Mallappa Warad

Bombay High Court · AIR 1915 Bom 18 : (1915) 17 BOMLR 169

Court Fees Act, 1870 — Section 19D

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High Courts02 Oct 1914

Emperor Vs Gana Krishna Walunj

Bombay High Court · AIR 1914 Bom 258 : (1914) 16 BOMLR 939

Criminal Procedure Code, 1898 (CrPC) — Section 345

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High Courts30 Sept 1914

In Re: Sangappa Gadigeppa

Bombay High Court · AIR 1914 Bom 230 : (1914) 16 BOMLR 947

Criminal Procedure Code, 1898 (CrPC) — Section 195

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High Courts30 Sept 1914

In Re: Manku Bala Patil

Bombay High Court · AIR 1914 Bom 202(1) : (1914) 16 BOMLR 946

Criminal Procedure Code, 1898 (CrPC) — Section 476

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High Courts20 Sept 1914

Emperor Vs Bhau Savalaram Kotasthane

Bombay High Court · (1914) 16 BOMLR 943

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High Courts14 Sept 1914

Antaji Vasudev Kelkar Vs Vinayak Keshav Bhise

Bombay High Court · AIR 1915 Bom 299 : (1915) 17 BOMLR 153

Pensions Act, 1871 — Section 6, 9

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High Courts14 Sept 1914

Emperor Vs Ismail Ali Bhai

Bombay High Court · (1915) ILR (Bom) 326

Criminal Procedure Code, 1898 (CrPC) — Section 348Evidence Act, 1872 — Section 165, 54Penal Code, 1860 (IPC) — Section 75

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High Courts08 Sept 1914

Satvaji Balajirao Deshmukh Vs Sakharlal Atmaramshet

Bombay High Court · AIR 1914 Bom 132 : (1914) 16 BOMLR 778

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High Courts07 Sept 1914Dismissed

Bhavanishankar Bhaishankar Vyas Vs The Talukdari Settlement Officer

Bombay High Court · (1914) 16 BOMLR 766

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts07 Sept 1914Dismissed

Ramdas Gopaldas Sadhu Vs Baldevdas Kaushalyadas

Bombay High Court · AIR 1914 Bom 116 : (1914) 16 BOMLR 757

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High Courts02 Sept 1914

Valli Ise Amanji Vs Mahmad Adam Asmal

Bombay High Court · AIR 1914 Bom 117 : (1914) 16 BOMLR 763

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1

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High Courts01 Sept 1914

Purushottam Daji Mandlik Vs Pandurang Chintaman Biwalkar

Bombay High Court · (1915) 17 BOMLR 157

Specific Relief Act, 1877 — Section 39

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High Courts31 Aug 1914Dismissed

Subappa Shenkareppa Vs Venkappa Golappa

Bombay High Court · AIR 1915 Bom 92(2) : (1915) 17 BOMLR 141

Limitation Act, 1963 — Article 142, 144

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High Courts31 Aug 1914

Dhondo Ramchandra Kulkarni Vs Bhikaji Gopal

Bombay High Court · AIR 1915 Bom 54 : (1915) 17 BOMLR 144

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11(IV)Dekkhan Agriculturists Relief Act, 1879 — Section 13

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High Courts28 Aug 1914

Thomas G.G. French Vs Julia French

Bombay High Court · AIR 1914 Bom 237(1) : (1914) 16 BOMLR 754

Bombay Civil Courts Act, 1869 — Section 16

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High Courts28 Aug 1914Dismissed

G.K. Malvankar Vs The Credit Bank of India Ltd.

Bombay High Court · AIR 1914 Bom 118 : (1914) 16 BOMLR 733

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