COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 3,634 of 3,638
High Courts05 Dec 1905
Emperor Vs Hussein Noor Mahomed
Bombay High Court · (1906) 8 BOMLR 22
Bombay Prevention of Gambling Act, 1887 — Section 12
High Courts05 Dec 1905Allowed
Vithu Govinda Vs Ramji Yelluji
Bombay High Court · (1906) 8 BOMLR 19
Evidence Act, 1872 — Section 4
High Courts01 Dec 1905
Shivlingappa Basappa Vs Chanbasappa Fakirappa
Bombay High Court · (1906) 8 BOMLR 16
Criminal Procedure Code, 1898 (CrPC) — Section 276, 305
High Courts30 Nov 1905
Mulchand Narotam Vs Maneckchand Harjivan
Bombay High Court · (1906) 8 BOMLR 8
Contract Act, 1872 — Section 261
High Courts14 Nov 1905Allowed
Damodar Lakhmidas Vs Atmaram Narayan
Bombay High Court · (1906) 8 BOMLR 344
High Courts14 Oct 1905
The Advocate General Vs Adamji Mahomedalli
Bombay High Court · (1906) 8 BOMLR 565
High Courts22 Aug 1905Allowed
Hari Ganu Vs Sakharam Balaji
Bombay High Court · (1906) 8 BOMLR 310
Easements Act, 1882 — Section 2
High Courts03 Aug 1905
Hanmant Narsinha Vs Govind Pandurang Kamat
Bombay High Court · (1906) 8 BOMLR 283
Evidence Act, 1872 — Section 92
High Courts07 Oct 1904
Bhasker Waman Ranade Vs Shridhar Krishna Kothavle
Bombay High Court · (1907) 9 BOMLR 898
Civil Procedure Code, 1882 — Section 245BProvincial Insolvency Act, 1920 — Section 49
High Courts04 Feb 1904
Emperor Vs Dhondu
Bombay High Court · 1 Ind. Cas. 378
Contract Act, 1872 — Section 1, 2
High Courts04 Aug 1903
Narasimha Shankar Deshpande Vs Balwant Lakshman
Bombay High Court · (1904) ILR (Bom) 381
High Courts04 Aug 1903
Narasimha Shankar Deshpande Vs Imam Valad Mahamad
Bombay High Court · (1904) ILR (Bom) 384
Bombay Police Act, 1951 — Section 50Criminal Procedure Code, 1898 (CrPC) — Section 165