High Courts14 Nov 1905Allowed
Damodar Lakhmidas Vs Atmaram Narayan
Bombay High Court · (1906) 8 BOMLR 344
COURT ARCHIVE
Bombay High Court judgments
76,704 judgments · page 3,832 of 3,836
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
High Courts21 Jul 1903
Pandharinath Sakharam Vs Shankar Narayan Joshi
Bombay High Court · (1906) 8 BOMLR 488
Dekkhan Agriculturists Relief Act, 1879 — Section 15(b)(2)
High Courts20 Jul 1903
Emperor Vs Waman Shivram Damle
Bombay High Court · (1904) ILR (Bom) 408
Criminal Procedure Code, 1898 (CrPC) — Section 418Evidence Act, 1872 — Section 33
High Courts16 Jul 1903
The Ahmedabad Municipality Vs Sulemanji Ismalji
Bombay High Court · (1904) ILR (Bom) 403
Bombay District Municipal (Amendmend) Act, 1884 — Section 30
High Courts14 Jul 1903
Ramchandra Vinayak Kulkarni and Others Vs Narayan Balaji and Others
Bombay High Court · (1904) ILR (Bom) 400
Limitation Act, 1963 — Article 118
High Courts09 Jul 1903
Ganesh Vaman Kulkarni Vs Waghu Valad Rajaram
Bombay High Court · (1904) ILR (Bom) 397