High Courts12 Sept 1902
De Silva Vs De Silva and Devkaran Nanji
Bombay High Court · (1904) ILR (Bom) 67
Succession Act, 1925 — Section 221
COURT ARCHIVE
Bombay High Court judgments
76,790 judgments · page 3,840 of 3,840
High Courts12 Sept 1902
Tarubai and Others Vs Venkatrao and Others
Bombay High Court · (1904) ILR (Bom) 28
Limitation Act, 1877 — Article 144(II)
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
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
High Courts04 Sept 1902
Emperor Vs Malgowda Basgowda
Bombay High Court · (1904) ILR (Bom) 420
Penal Code, 1860 (IPC) — Section 471, 476
High Courts01 Sept 1902
Trimbak Tukaram Naik and Others Vs Bhagchand and Another
Bombay High Court · (1904) ILR (Bom) 14
High Courts21 Aug 1902
Dattagiri Guru Shankargiri Gosavi Vs Dattatraya Krishna Sinde
Bombay High Court · (1904) ILR (Bom) 236
Limitation Act, 1963 — Article 134, 144
High Courts21 Aug 1902
Kashiram and Another Vs Pandu and Others
Bombay High Court · (1904) ILR (Bom) 1
High Courts07 Aug 1902
Krishnova Nayak Vs Keshav Balkrishna
Bombay High Court · (1904) ILR (Bom) 46
Khoti Settlement Act, 1880 — Section 8
High Courts16 Apr 1901
Jehangir Maneckji Cursetji Vs The Secretary of State for India
Bombay High Court · 2 Ind. Cas. 150