High Courts29 Jan 1926Dismissed
Bhagwan Savalaram Sonar Vs Dattatraya Jayakt Purandhare and Another
Bombay High Court · (1926) ILR (Bom) 457
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 9 Rule 9, 103, 141, 151
JUDGMENT DATABASE
Search 12,29,677 Indian judgments.
12,29,677 judgments in All Courts · page 59,286 of 61,484
High Courts29 Jan 1926
Lakhan Chandra Malo Vs Gopal Sheikh and Others
Calcutta High Court · (1926) 01 CAL CK 0050
High Courts29 Jan 1926
Benode Behary Saha Vs Rai Sundari Dassya
Calcutta High Court · AIR 1926 Cal 779
High Courts29 Jan 1926
Emperor Vs Garib Hari
Calcutta High Court · AIR 1926 Cal 742 : 94 Ind. Cas. 365
Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts29 Jan 1926
Bholanath Roy Vs Bata Krishna Roy and Others
Patna High Court · AIR 1927 Patna 135
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, 75
High Courts29 Jan 1926
(Majeti) Ankayya Vs Lingambhotla Venkata Ramaya
Madras High Court · AIR 1926 Mad 655
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts29 Jan 1926
E. Raghavachariar Vs President, Union Board
Madras High Court · AIR 1926 Mad 806 : 95 Ind. Cas. 600 : (1926) 23 LW 620
Madras Local Boards Act, 1884 — Section 159(1), 207(1)
High Courts28 Jan 1926
Gholam Sidhique Khan and Others Vs Jogendra Nath Mitra and Another
Calcutta High Court · AIR 1926 Cal 916 : 96 Ind. Cas. 199
Transfer of Property Act, 1882 — Section 41
High Courts28 Jan 1926
Kali Prosanna Ray Vs Prem Chand Mahapatra and Others
Calcutta High Court · AIR 1926 Cal 1062 : 95 Ind. Cas. 853
Bengal Tenancy Act, 1885 — Section 159, 163, 167
High Courts28 Jan 1926
Suckchand Das Vs Giridhari Das and Another
Calcutta High Court · 97 Ind. Cas. 1016
Bengal Tenancy Act, 1885 — Section 69Criminal Procedure Code, 1898 (CrPC) — Section 145
Privy Council28 Jan 1926
Hajee Shakoor Gany, since deceased. (now represented by Dawood Hajee Shakoor, minor) Vs T.S. Sabapathi Pillai
Privy Council · (1926) AIR(PC) 84
High Courts28 Jan 1926
The Secretary of State for India in Council Vs Mahaboob Sir Frazvant Sri Raja Parthasarathy Appa Rao Savai Aswarao Bahadur Zemindar Garu and Others
Madras High Court · (1926) ILR (Mad) 349 : 96 Ind. Cas. 1011
Councils Act, 1861 — Section 22
High Courts28 Jan 1926
Lahimiya Vs Mazur Hannisa
Madras High Court · 95 Ind. Cas. 718
Limitation Act, 1963 — Article 181
High Courts28 Jan 1926
A.A. Arunachala Mudaliar Vs K. Chinnamunusami Chetty
Madras High Court · 97 Ind. Cas. 351 : (1926) 24 LW 22
Criminal Procedure Code, 1898 (CrPC) — Section 202
High Courts27 Jan 1926Dismissed
Nowroji Pudumji Sirdar Vs Kanga and Sayani
Bombay High Court · (1926) 28 BOMLR 384
High Courts27 Jan 1926
Bhagvan Savlaram Sonar Vs Dattatraya Jayant Purandhare
Bombay High Court · (1926) 28 BOMLR 686
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 9 Rule 9
High Courts27 Jan 1926
Bibi Uma Habiba Vs Mt. Rasoolan and Another
Patna High Court · AIR 1926 Patna 497
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts27 Jan 1926
Ambika Singh Vs Emperor
Patna High Court · AIR 1926 Patna 368 : 96 Ind. Cas. 651
Criminal Procedure Code, 1898 (CrPC) — Section 182, 195, 203Penal Code, 1860 (IPC) — Section 182, 211, 302