High Courts16 Mar 1927
Nalinakha Sinha Vs Ram Taran Pal and Others
Calcutta High Court · AIR 1927 Cal 733
Specific Relief Act, 1877 — Section 42
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 59,197 of 61,517
High Courts16 Mar 1927
Rahamat Sheikh and Another Vs King-Emperor
Calcutta High Court · AIR 1927 Cal 593
Criminal Procedure Code, 1898 (CrPC) — Section 276, 283, 537Penal Code, 1860 (IPC) — Section 147, 325, 366
High Courts16 Mar 1927
New Beerbhoom Coal Co. Ltd. Vs Jyoti Prosad Singh Deo
Calcutta High Court · AIR 1927 Cal 686
Bengal Tenancy Act, 1885 — Section 105, 109A
High Courts16 Mar 1927
In Re: Krishna Kishore Adhicary and Another
Calcutta High Court · AIR 1928 Cal 21
Presidency Towns Insolvency Act, 1909 — Section 31(1)
High Courts16 Mar 1927Allowed
Abaji Vithal Paranjpe Vs Narhari Keshav Dharap
Bombay High Court · AIR 1927 Bom 460 : (1927) 29 BOMLR 947 : (1927) ILR (Bom) 809
Bombay Civil Courts Act, 1869 — Section 21, 25
High Courts16 Mar 1927Dismissed
Faujdar Singh and Others Vs Baldeo Singh and Others
Allahabad High Court · AIR 1927 All 597
Transfer of Property Act, 1882 — Section 83
High Courts16 Mar 1927Dismissed
Union Indian Sugar Mills Co. Ltd. Vs Brij Lal Jagannath
Allahabad High Court · AIR 1927 All 426 : (1927) ILR (All) 728
High Courts16 Mar 1927Dismissed
(Maulvi) Abdul Ghani Vs B. Chiranji Lal
Allahabad High Court · (1927) 03 AHC CK 0014
High Courts16 Mar 1927
Amolakchand Vs Bhagwan Das
Allahabad High Court · AIR 1927 All 830
Provincial Insolvency Act, 1920 — Section 29
High Courts16 Mar 1927
T.R. Govinda Chetty Vs Rangammal
Madras High Court · AIR 1929 Mad 261
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7
High Courts15 Mar 1927
Maharaj Bahadur Singh Vs Karani Mai
Calcutta High Court · AIR 1927 Cal 633
Bengal Tenancy Act, 1885 — Section 153, 174Civil Procedure Code, 1908 (CPC) — Section 115, 47
High Courts15 Mar 1927Allowed
Bai Meherbai Sorabji Master Vs Pherozshaw Sorabji Gazdar
Bombay High Court · (1927) 29 BOMLR 1220 : (1927) ILR (Bom) 885
Presidency Small Cause Courts Act, 1882 — Section 21
High Courts15 Mar 1927Dismissed
Jagat Singh and Others Vs Jai Narain and Others
Allahabad High Court · AIR 1927 All 482 : (1928) ILR (All) 12 : 101 Ind. Cas. 877
High Courts15 Mar 1927Dismissed
Muhammad Askari Vs Rahmatullah and Others
Allahabad High Court · (1927) 03 AHC CK 0028
High Courts15 Mar 1927Dismissed
Rup Narain Singh Vs Jagrup Singh
Allahabad High Court · AIR 1927 All 530 : 101 Ind. Cas. 638
Cantonments Act, 1910 — Section 3
High Courts14 Mar 1927
Dhondu Bapu Gujar and Others Vs Emperor
Bombay High Court · AIR 1927 Bom 436
Criminal Procedure Code, 1898 (CrPC) — Section 203Evidence Act, 1872 — Section 105
High Courts14 Mar 1927
King-Emperor Vs Rajah Probhat Chandra Baruah
Calcutta High Court · AIR 1927 Cal 432
City of London Sewers Act, 1848 — Section 169Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 2, 4
High Courts14 Mar 1927
Emperor Vs Irjan and Others
Calcutta High Court · AIR 1927 Cal 820
Criminal Procedure Code, 1898 (CrPC) — Section 307, 395
High Courts14 Mar 1927Allowed
Chetandas Daga Vs Radhakisson Ramchandra
Bombay High Court · AIR 1927 Bom 553 : (1927) 29 BOMLR 1087
Companies Act, 1956 — Section 14
High Courts14 Mar 1927
Emperor Vs Dhondu Bapu Gujar
Bombay High Court · (1927) 29 BOMLR 713
Criminal Procedure Code, 1898 (CrPC) — Section 203Evidence Act, 1872 — Section 105