JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 59,063 of 61,517

High Courts27 Aug 1928

(Kode) Atchayya Vs Kosaraju Narahari

Madras High Court · AIR 1929 Mad 81

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High Courts27 Aug 1928

S.M. Savithri Bayi and Others Vs Kottayi Achuthan and Others

Madras High Court · AIR 1929 Mad 638

Civil Procedure Code, 1908 (CPC) — Section 11(4)

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High Courts27 Aug 1928

Bimala Charan Rudra Vs Abdul Rahaman Dalal and Others

Calcutta High Court · AIR 1928 Cal 825 : 114 Ind. Cas. 81

Transfer of Property Act, 1882 — Section 58

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High Courts27 Aug 1928

Chhitaria and Others Vs Municipal Board

Allahabad High Court · AIR 1929 All 16

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High Courts27 Aug 1928

S.M. Savithri Bayi and Others Vs Kottayi Achutan and Others

Madras High Court · 119 Ind. Cas. 167

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts27 Aug 1928

Kode Atohayya Vs Kosaraju Narahari

Madras High Court · 120 Ind. Cas. 747

Guardians and Wards Act, 1890 — Section 25

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High Courts24 Aug 1928

Srish Chandra Bhaduri and Others Vs Brojobashi Pramanik

Calcutta High Court · AIR 1929 Cal 157

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High Courts24 Aug 1928

Abdul Rahim Oosman and Co. Vs Ojamshee Purshottamdas and Co.

Calcutta High Court · AIR 1930 Cal 5

Arbitration Act, 1940 — Section 15Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 14

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High Courts24 Aug 1928

V.V. Subramiah Chetty and Others Vs Nataraja Pillai and seven Ors.

Madras High Court · (1930) ILR (Mad) 61 : (1930) 58 MLJ 468

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High Courts23 Aug 1928

Ramammal Vs Vijayaraghavalu Naidu and Another

Madras High Court · (1933) ILR (Mad) 1049 : 140 Ind. Cas. 530 : (1932) 36 LW 718 : (1932) 63 MLJ 867

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High Courts23 Aug 1928Dismissed

Emperor Vs V.L. Bhatkhande

Bombay High Court · (1929) ILR (Bom) 119

Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 537Penal Code, 1860 (IPC) — Section 408

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High Courts23 Aug 1928

Tiku Kahar Vs Equitable Coal Co. Ltd.

Calcutta High Court · AIR 1930 Cal 58

Workmens Compensation Act, 1923 — Section 30

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High Courts23 Aug 1928

Jitendra Nath Roy Vs Provat Chandra Kanjilal and Others

Calcutta High Court · AIR 1929 Cal 303

Bengal Tenancy Act, 1885 — Section 52(B)

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High Courts23 Aug 1928

Rajani Kumar Mitra and Others Vs Ajmaddin Bhuiya

Calcutta High Court · AIR 1929 Cal 163 : 114 Ind. Cas. 129

Bengal Tenancy Act, 1885 — Section 66Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts23 Aug 1928

In Re: Muthukaruppa Servai

Madras High Court · (1928) 28 LW 656 : (1928) 55 MLJ 626

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High Courts22 Aug 1928

Dharamsey Khetsey Vs Balkrishna Pandurang Samant

Bombay High Court · (1929) 31 BOMLR 984 : (1929) ILR (Bom) 787

Dekkhan Agriculturists Relief Act, 1879 — Section 11General Clauses Act, 1897 — Section 3(39)

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High Courts22 Aug 1928

In Re: Munshi Abdul Wahab Saheb and Another

Madras High Court · (1928) 28 LW 699 : (1929) 56 MLJ 277

Canals and Public Ferries Act, 1890 — Section 9

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High Courts22 Aug 1928

Munshi Abdul Wahab Sahib and Another Vs Emperor

Madras High Court · AIR 1929 Mad 50 : 117 Ind. Cas. 728

Canals and Public Ferries Act, 1890 — Section 9General Clauses Act, 1897 — Section 13

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High Courts21 Aug 1928

Khetra Nath Bakuly and Others Vs Baharali and Another

Calcutta High Court · AIR 1929 Cal 228

Transfer of Property Act, 1882 — Section 10

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High Courts21 Aug 1928

Rajkishore Gope and Others Vs Bhabatosh Chakravarty and Others

Calcutta High Court · AIR 1929 Cal 225

Civil Procedure Code, 1908 (CPC) — Section 115

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