High Courts25 Mar 1926Dismissed
(Shah Muhammad) Habibul Rahman Vs Syed Abdul Hai and Another
Allahabad High Court · AIR 1926 All 521
JUDGMENT DATABASE
Search 12,29,933 Indian judgments.
12,29,933 judgments in All Courts · page 59,276 of 61,497
High Courts25 Mar 1926Dismissed
Saklu Chaudhari and Another Vs Harbansdeo Rai
Allahabad High Court · AIR 1926 All 660 : 95 Ind. Cas. 26
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts25 Mar 1926Dismissed
(Sahu) Nand Kishore Vs Shadi Ram and Others
Allahabad High Court · (1926) 03 AHC CK 0025
High Courts25 Mar 1926
Shah Mohammad Habibul Rahman Vs Syed Abdul Hai and Another
Allahabad High Court · 95 Ind. Cas. 208
Pensions Act, 1871 — Section 7
High Courts25 Mar 1926
K.C. Menon Vs P. Krishna Nayar
Madras High Court · AIR 1926 Mad 989 : 97 Ind. Cas. 643
Penal Code, 1860 (IPC) — Section 477(a)
High Courts25 Mar 1926
Sellan Vs Vettiyan Parayan
Madras High Court · AIR 1926 Mad 944(1) : 97 Ind. Cas. 895 : (1926) 24 LW 413
High Courts25 Mar 1926
Raghava Aiyangar and Another Vs Irula Thevan and Others
Madras High Court · AIR 1926 Mad 974 : 97 Ind. Cas. 346 : (1926) 24 LW 292 : (1926) 51 MLJ 211
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts25 Mar 1926
K.C. Menon Vs P. Krishnan Nayar
Madras High Court · (1927) ILR (Mad) 978 : (1926) 24 LW 304 : (1926) 51 MLJ 328
Companies Act, 1956 — Section 282
High Courts25 Mar 1926
M.V. Maya, Nadan and Brothers Vs Arunachalam Chettiar and Others
Madras High Court · AIR 1926 Mad 1106
Presidency Towns Insolvency Act, 1909 — Section 45(4)
High Courts25 Mar 1926
Thandavaraya Pillai Vs Kuppuswami Udayar
Madras High Court · 97 Ind. Cas. 605 : (1926) 24 LW 389
High Courts25 Mar 1926
Thandavaraya Pillai Vs Kuppuswami Udayan
Madras High Court · AIR 1926 Mad 1127
High Courts25 Mar 1926
M.V. Maya Nadan and Brothers Vs Arunachallam Chettiar
Madras High Court · 97 Ind. Cas. 981
Presidency Towns Insolvency Act, 1909 — Section 45(4)
High Courts24 Mar 1926
Shidlingappa Gurulingappa Vs Emperor
Bombay High Court · AIR 1926 Bom 416
Criminal Procedure Code, 1898 (CrPC) — Section 35(3)Penal Code, 1860 (IPC) — Section 323, 354
High Courts24 Mar 1926
Maharaja Birendra Kishore Manikya Bahadur and on his death his heir and legal representative Bir Bikram Kishore Manikya Bahadur Vs Ambika Charan Dutta Mazumdar and Others
Calcutta High Court · 97 Ind. Cas. 142
Bengal Tenancy Act, 1885 — Section 105
High Courts24 Mar 1926
Kshetra Nath Dutt and Others Vs Nityananda Mondal and Others
Calcutta High Court · 96 Ind. Cas. 667
Bengal Tenancy Act, 1885 — Section 49
High Courts24 Mar 1926
Maharaja Bir Bikram Kishore Manikya Bahadur Vs Ambika Charan Dutta Mazumdar and Others
Calcutta High Court · AIR 1926 Cal 1037
High Courts24 Mar 1926
Jamnadas Gordhandas Vs Damodardas Chunilal
Bombay High Court · AIR 1927 Bom 424 : (1927) 29 BOMLR 418 : 103 Ind. Cas. 225
Limitation Act, 1908 — Section 10
High Courts24 Mar 1926
Emperor Vs Shidlingappa Gurulingappa
Bombay High Court · (1926) 28 BOMLR 668
Criminal Procedure Code, 1898 (CrPC) — Section 35(3)Penal Code, 1860 (IPC) — Section 328, 354
High Courts24 Mar 1926
Khiri Chand Mahton Vs Mt. Meghni
Patna High Court · AIR 1926 Patna 453
Court Fees Act, 1870 — Section 7(4)(c), 7(4)(e)
High Courts24 Mar 1926Dismissed
Baldeo Misir Vs Bharos Kunbi and Others
Allahabad High Court · AIR 1926 All 537 : 95 Ind. Cas. 261