High Courts15 Dec 1931Allowed
Faqir Chand Vs Aziz Ahmad Khan
Bombay High Court · (1932) 34 BOMLR 760
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Transfer of Property Act, 1882 — Section 82
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,849 of 61,576
High Courts15 Dec 1931
Musammat Sheoratan Koer Vs Kamta Prasad
Patna High Court · AIR 1932 Patna 270 : 139 Ind. Cas. 78
Transfer of Property Act, 1882 — Section 52
Privy Council15 Dec 1931
Rajkumar Sen Choudhury and others Vs Ram Sundar Shaha and others
Privy Council · (1932) AIR(PC) 69
Privy Council15 Dec 1931
Faqir Chand and others Vs Aziz Ahmad Khan and others
Privy Council · (1932) AIR(PC) 74
High Courts15 Dec 1931Dismissed
Natha Lal and Another Vs Babu Ram and Others
Allahabad High Court · (1931) 12 AHC CK 0029
High Courts15 Dec 1931Allowed
Shiv Dayal Vs Putto Lal and Others
Allahabad High Court · (1931) 12 AHC CK 0020
High Courts15 Dec 1931Allowed
Faqir Chand and Others Vs Aziz Ahmad and Others
Allahabad High Court · (1930) ILR (All) 199
Transfer of Property Act, 1882 — Section 82Transfer of Property Act, 1882 — Section 82Transfer of Property Act, 1882 — Section 82
High Courts14 Dec 1931Allowed
Ghulam Mohammad Vs Ghulam Hussain
Bombay High Court · (1932) 34 BOMLR 510
Limitation Act, 1908 — Section 123
Privy Council14 Dec 1931
Hans Nath and others Vs Ragho Prasad Singh
Privy Council · (1932) AIR(PC) 57
High Courts14 Dec 1931Disposed Of
Babu Jag Mohan Lal Vs Mt. Gomti
Allahabad High Court · AIR 1933 All 153
Civil Procedure Code, 1908 (CPC) — Section 60(j)
High Courts14 Dec 1931
Fatma Bi by her duly authorised agent Mr. Jainulabdeen Sahib Vs Nagoorkhan and Another
Madras High Court · (1932) ILR (Mad) 630 : (1932) 35 LW 260 : (1932) 62 MLJ 256
Limitation Act, 1963 — Section 4
High Courts11 Dec 1931Dismissed
The Secretary of State for India in Council Vs Tatyasaheb Yeshwantrao Holkar
Bombay High Court · AIR 1932 Bom 386 : (1932) 34 BOMLR 791 : (1932) ILR (Bom) 501 : 140 Ind. Cas. 171
Civil Procedure Code, 1908 (CPC) — Section 79Contract Act, 1872 — Section 72
High Courts11 Dec 1931
Pirojshaw R. Vakharia Vs Bandealli Ismail and Co.
Bombay High Court · AIR 1932 Bom 631 : (1932) 34 BOMLR 1378 : (1933) ILR (Bom) 225
High Courts11 Dec 1931
Telanga Marandi Majhi Vs Chandra Mohan Singh
Patna High Court · AIR 1933 Patna 664
Chotanagpur Tenancy Act, 1908 — Section 139, 139(4)
High Courts11 Dec 1931
Behari Pandey Vs Ramanand Pandey and Another
Allahabad High Court · AIR 1933 All 157 : 145 Ind. Cas. 591
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
High Courts10 Dec 1931
Benoy Bhusan Das Vs Uma Charan Poddar
Calcutta High Court · AIR 1932 Cal 490
Bengal Tenancy Act, 1885 — Section 153
High Courts10 Dec 1931
P. Seenappa Chetty Vs Emperor
Madras High Court · AIR 1932 Mad 320 : (1932) 35 LW 315
High Courts09 Dec 1931Dismissed
Narsingrao Shrinivasrao Desai Vs The Secretary of State for India
Bombay High Court · AIR 1932 Bom 226 : (1932) 34 BOMLR 453
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts09 Dec 1931
Mariyayee Ammal Vs Ponnusami Chettiar
Madras High Court · AIR 1932 Mad 336 : (1932) ILR (Mad) 671 : 137 Ind. Cas. 369 : (1932) 35 LW 520 : (1932) 62 MLJ 439
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(1)