COURT ARCHIVE
Bombay High Court judgments
76,704 judgments · page 3,831 of 3,836
High Courts26 Jan 1906Allowed
Keshavrao Bhagvant Vs Raya Pandu
Bombay High Court · (1906) 8 BOMLR 287
Evidence Act, 1872 — Section 92
High Courts25 Jan 1906
Kashinath Shamji Vs Chimnaji Sadashiv
Bombay High Court · (1906) 8 BOMLR 268
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts25 Jan 1906
The Surat City Municipality Vs Chunilal Maneklal Gandhi
Bombay High Court · (1906) 8 BOMLR 209
High Courts19 Jan 1906Allowed
Minalal Shadiram Vs Kharsetji Jiwaji Kharsetji Jiwaji Vs Minalal Shadiram
Bombay High Court · (1906) 8 BOMLR 296
Civil Procedure Code, 1908 (CPC) — Section 13Contract Act, 1872 — Section 30
High Courts23 Dec 1905Allowed
Emperor Vs Sakharam Ganu
Bombay High Court · (1906) 8 BOMLR 120
Penal Code, 1860 (IPC) — Section 376
High Courts20 Dec 1905
In Re: Manekji Cawasjee
Bombay High Court · (1906) 8 BOMLR 85
Insolvency Act, 1848 — Section 36
High Courts19 Dec 1905
In Re: Mowjee Liladhar
Bombay High Court · (1906) 8 BOMLR 32
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 195, 211
High Courts18 Dec 1905
Shaw Wallace and Co. Vs Gordhandas Khatao
Bombay High Court · (1906) 8 BOMLR 56
High Courts18 Dec 1905Dismissed
Hemchand Devchand Vs Sakarlal Chhotamlal Taluka of Kotda-Sanghani Vs The State of Gondal
Bombay High Court · (1906) 8 BOMLR 129
High Courts14 Dec 1905
Narayan Bhagwant Vs Shriniwas Trimbak
Bombay High Court · (1906) 8 BOMLR 226
Evidence Act, 1872 — Section 108
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