High Courts24 Mar 1926Dismissed
Ramapat Saran and Another Vs Habib Ullah Khan and Another
Allahabad High Court · AIR 1926 All 553
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
JUDGMENT DATABASE
Search 12,29,933 Indian judgments.
12,29,933 judgments in All Courts · page 59,277 of 61,497
High Courts24 Mar 1926Dismissed
Abdul Rahman Khan and Another Vs Mufassal Bank Ltd. and Others
Allahabad High Court · AIR 1926 All 497 : 95 Ind. Cas. 743
High Courts24 Mar 1926Dismissed
Pirthiraj Singh Vs Rukmin Kunwar and Others
Allahabad High Court · (1926) 03 AHC CK 0035
High Courts24 Mar 1926Allowed
Durga Das and Others Vs Muhammad Nawab Ali Khan and Others
Allahabad High Court · AIR 1926 All 522 : (1926) ILR (All) 557 : 95 Ind. Cas. 19
High Courts24 Mar 1926
T.S.R.M. Ramaswami Chettiar represented by his Agent C.T.A. Swaminathan Chetty alias Arunachallam Chettiar Vs K.T. Abdul Kuddus Sahib
Madras High Court · 97 Ind. Cas. 548
Transfer of Property Act, 1882 — Section 107
High Courts24 Mar 1926
Ramasankara Aiyar Sankaranarayana Aiyar Vs The Firm of V.K.R. Krishna Aiyar and Sons and Others
Madras High Court · 97 Ind. Cas. 475 : (1926) 51 MLJ 326
Provincial Insolvency Act, 1920 — Section 6(e)
High Courts24 Mar 1926
C.S. Govindaraja Mudaliar, Receiver, Sri Komaleswara Temple Properties Vs Alagappa Thambiran and Others
Madras High Court · AIR 1926 Mad 911 : (1926) ILR (Mad) 836 : 97 Ind. Cas. 212 : (1926) 24 LW 186 : (1926) 51 MLJ 194
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts24 Mar 1926
(Krovi) Subba Rao Vs (Dhulipala) Narasimham and Others
Madras High Court · AIR 1927 Mad 1104
High Courts24 Mar 1926
Ramasankara Iyer and Another Vs The Firm of V.K.R. Krishna Iyer and Sons and Others
Madras High Court · 97 Ind. Cas. 393 : (1926) 24 LW 390
Provincial Insolvency Act, 1920 — Section 6(c)
High Courts24 Mar 1926
T.S.R.M. Ramaswami Chettiyar Vs K.T. Abdul Kuddus Sahib
Madras High Court · AIR 1926 Mad 978 : (1926) 24 LW 340
Transfer of Property Act, 1882 — Section 107
High Courts23 Mar 1926
Jammi Hanumantha Rao Vs Aratla Latchamma
Madras High Court · AIR 1926 Mad 1193 : (1926) ILR (Mad) 960 : (1926) 24 LW 502 : (1926) 51 MLJ 563
High Courts23 Mar 1926
Vassanji Mulji and Others Vs Mulji Ranchhod Ved and Others
Bombay High Court · AIR 1926 Bom 405
Presidency Towns Insolvency Act, 1909 — Section 9(g)
High Courts23 Mar 1926
The Official Trustee of Bengal, Trustee to the Estate of Late Manick Lal Seal Vs Akshoy Kar and Others
Calcutta High Court · 97 Ind. Cas. 590
Bengal Tenancy Act, 1885 — Section 102(h)
High Courts23 Mar 1926
Raja Rishee Case Law Vs Manik Molla and Others
Calcutta High Court · 96 Ind. Cas. 64
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93
High Courts23 Mar 1926
Abdul Kader Vs Ambika Charan Bhuiya and Others
Calcutta High Court · AIR 1927 Cal 57 : 97 Ind. Cas. 697
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Mar 1926
Raja Risheecase Law Vs Manik Molla and Others
Calcutta High Court · AIR 1926 Cal 971
High Courts23 Mar 1926
Caitano De Mello Vs The Meridian Electrical Engineering Co.
Bombay High Court · AIR 1927 Bom 357 : 102 Ind. Cas. 400
Fatal Accidents Act, 1855 — Section 1
High Courts23 Mar 1926Allowed
Vassanji Mulji Vs Mulji Ranchhod Ved
Bombay High Court · (1926) 28 BOMLR 677 : (1926) ILR (Bom) 624
Presidency Towns Insolvency Act, 1909 — Section 9
High Courts23 Mar 1926
Ganesh Lal Vs Khetramohan Mahaptra
Bombay High Court · (1926) 28 BOMLR 931
Limitation Act, 1908 — Article 66