High Courts20 Mar 1911
The Secretary of State for India Vs Bai Rajbai
Bombay High Court · (1911) 13 BOMLR 609
COURT ARCHIVE
Bombay High Court judgments
72,602 judgments · page 3,583 of 3,631
High Courts13 Mar 1911
Narayan Sadoba Halvai Vs Umbar Adam Memon
Bombay High Court · (1911) 13 BOMLR 307
Civil Procedure Code, 1882 — Section 280, 281
High Courts10 Mar 1911Allowed
Bishun Chand Bachhaot Vs Bijoy Singh Dudhuria
Bombay High Court · (1911) 13 BOMLR 440
High Courts10 Mar 1911
Srimati Nityamoni Dasi Vs Madhu Sudan Sen
Bombay High Court · (1911) 13 BOMLR 419
High Courts09 Mar 1911
Mahadev Ramchandra Patkar Vs Mahadaji Moreshvar Pendulkar
Bombay High Court · (1911) 13 BOMLR 1157 : 12 Ind. Cas. 956
Khoti Settlement Act, 1880 — Section 9
High Courts06 Mar 1911Dismissed
In Re: The Lakhmidas Khimji Spinning and Weaving Company Ltd. (in Liquidation) Goverdhandas Khattao
Bombay High Court · (1911) 13 BOMLR 558
Companies Act, 1956 — Section 169
High Courts02 Mar 1911
Emperor Vs Amir Bala
Bombay High Court · (1911) 13 BOMLR 203
Criminal Procedure Code, 1898 (CrPC) — Section 123
High Courts01 Mar 1911
Emperor Vs Mahomed Isaf Habib
Bombay High Court · (1911) 13 BOMLR 200
Criminal Procedure Code, 1898 (CrPC) — Section 35
High Courts28 Feb 1911
Govindrao Narhar Pingle Vs Ambalal Mohanlal
Bombay High Court · (1911) 13 BOMLR 352
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts28 Feb 1911Allowed
Sheikh Mahomed Jan Vs Munshi Bishun Singh
Bombay High Court · (1911) 13 BOMLR 413
High Courts28 Feb 1911Dismissed
Temulji Jamsetji Joshi Vs The Bombay Electric Supply and Tramway Company Limited
Bombay High Court · (1911) 13 BOMLR 345
High Courts28 Feb 1911
Trimbak Kashiram Shimpi Vs Abaji Chimnaji Patil
Bombay High Court · (1911) 13 BOMLR 508
Civil Procedure Code, 1882 — Section 257ADekkhan Agriculturists Relief Act, 1879 — Section 13(c)
High Courts23 Feb 1911
Ebrahim Haji Yakub Vs Chunilal Lalchand Kabre
Bombay High Court · (1911) 13 BOMLR 264
Limitation Act, 1963 — Section 19
High Courts21 Feb 1911
Abdulali Abdulhusein Vs Miakhan Abdulhusein
Bombay High Court · (1911) 13 BOMLR 268
Civil Procedure Code, 1882 — Section 44(b)