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Bombay High Court judgments

76,704 judgments · page 3,835 of 3,836

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High Courts03 Dec 1902

Vadilal Lallubhai Vs Shah Khushal Dalpatram and Another

Bombay High Court · (1904) ILR (Bom) 102

Civil Procedure Code, 1908 (CPC) — Section 27
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High Courts02 Dec 1902

Rajmal Motiram and Others Vs Shivaji Anandrav

Bombay High Court · (1904) ILR (Bom) 100

Dekkhan Agriculturists Relief Act, 1879 — Section 12
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High Courts02 Dec 1902

Ishvar Timappa Hegde Vs Devar Venkappa Shanbog and Another

Bombay High Court · (1904) ILR (Bom) 95

Transfer of Property Act, 1882 — Section 53
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High Courts01 Dec 1902

The Collector of Ahmedabad Vs Savchand Ladukchand

Bombay High Court · (1904) ILR (Bom) 91

Court Fees Act, 1870 — Section 19D
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High Courts27 Nov 1902

Emperor Vs Sherufalli Allibhoy

Bombay High Court · (1904) ILR (Bom) 87

Criminal Procedure Code, 1898 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 486
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High Courts27 Nov 1902

Bomanji Jamsetji Mistri and Bai Nawajbai Minor by Her Father and Next Friend, The Said Bomanji Mistri Vs Nusserwanji Rustomji Mistri

Bombay High Court · (1904) ILR (Bom) 65

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High Courts27 Nov 1902

In Re: Goverdhandas Meghji

Bombay High Court · (1904) ILR (Bom) 84

Criminal Procedure Code, 1898 (CrPC) — Section 195
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High Courts12 Nov 1902

Malkarjun Shidapa Vs The Southern Maratha Railway Company

Bombay High Court · (1904) ILR (Bom) 82

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High Courts11 Nov 1902

Secretary of State for India in Council Vs Janardan Ganpatrao

Bombay High Court · (1904) ILR (Bom) 80

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High Courts17 Oct 1902

In Re: Bombay Burmah Trading Corporation Limited

Bombay High Court · (1904) ILR (Bom) 73

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High Courts15 Oct 1902

Dhanram Ragho Vs Ganpat Sadashiv and Another

Bombay High Court · (1927) ILR (Bom) 62

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High Courts30 Sept 1902

Ramji Haribhai and Another Vs Bai Parvati

Bombay High Court · (1904) ILR (Bom) 59

Succession Act, 1865 — Section 50Transfer of Property Act, 1882 — Section 59
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High Courts25 Sept 1902

Emperor Vs Varjivandas alias Kalidas Bhaidas

Bombay High Court · (1904) ILR (Bom) 54

Criminal Procedure Code, 1898 (CrPC) — Section 209, 423Penal Code, 1860 (IPC) — Section 109, 471
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High Courts16 Sept 1902

Balaji Ramchandra Deshpande Vs Datto Ramchandra

Bombay High Court · (1904) ILR (Bom) 48

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High Courts12 Sept 1902

De Silva Vs De Silva and Devkaran Nanji

Bombay High Court · (1904) ILR (Bom) 67

Succession Act, 1925 — Section 221
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High Courts12 Sept 1902

Tarubai and Others Vs Venkatrao and Others

Bombay High Court · (1904) ILR (Bom) 28

Limitation Act, 1877 — Article 144(II)
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High Courts12 Sept 1902

Joitaram Ramkrishna Vs Ramkrishna Mandal and Another

Bombay High Court · (1904) ILR (Bom) 20

Transfer of Property Act, 1882 — Section 123
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High Courts08 Sept 1902

Pandurang Babu Parab Vs Mahadaji Moreshvar Gokhale

Bombay High Court · (1904) ILR (Bom) 15

Transfer of Property Act, 1882 — Section 83
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High Courts04 Sept 1902

Emperor Vs Malgowda Basgowda

Bombay High Court · (1904) ILR (Bom) 420

Penal Code, 1860 (IPC) — Section 471, 476
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High Courts01 Sept 1902

Trimbak Tukaram Naik and Others Vs Bhagchand and Another

Bombay High Court · (1904) ILR (Bom) 14

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