High Courts19 Jan 1926
Subramania Ayyar Vs Nalla Kayandan and Others
Madras High Court · AIR 1926 Mad 634
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 59,289 of 61,483
High Courts18 Jan 1926
Khushaldas Gokaldas Vs Chimanlal Kalidas
Bombay High Court · (1926) 28 BOMLR 659 : (1926) ILR (Bom) 453
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13(1), Order 45 Rule 13(2)
High Courts18 Jan 1926Dismissed
Pushavati Alakh Narayan Gajapatiraj Vs Secretary of State for India
Bombay High Court · (1926) 28 BOMLR 865
High Courts18 Jan 1926
Khushaldas Gokaldas and Others Vs Chimanlal Kalidas
Bombay High Court · AIR 1926 Bom 425
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13(1)
Privy Council18 Jan 1926
(Sri Mirza Raja Sri) Pushavati Alakh Narayan Gajapatiraj Maharaj Manya Sultan Bahadur Garu Vs Secretary of State for India
Privy Council · (1926) AIR(PC) 18
High Courts18 Jan 1926
Obla R. Nahasimha Iyer Vs Gunna V. Rangachari and Others
Madras High Court · 95 Ind. Cas. 444
Civil Procedure Code, 1908 (CPC) — Section 55(4)
High Courts18 Jan 1926
Acha Vs Sankaran and Others
Madras High Court · AIR 1926 Mad 768 : (1926) 23 LW 752 : (1926) 50 MLJ 497
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Jan 1926
S. Hari Rao Vs Official Assignee, High Court and Others
Madras High Court · AIR 1926 Mad 556 : (1926) ILR (Mad) 461 : (1926) 23 LW 599
High Courts18 Jan 1926
Obla JR. Narasimha Aiyar Vs Gunnia V. Rangachari and Another
Madras High Court · AIR 1926 Mad 689 : (1926) 50 MLJ 477
Civil Procedure Code, 1908 (CPC) — Section 55(4)
High Courts18 Jan 1926
Chakravarthi Nainar Vs Pushpavathi Ammal
Madras High Court · AIR 1926 Mad 985 : 95 Ind. Cas. 1005 : (1926) 23 LW 688
Evidence Act, 1872 — Section 35
High Courts15 Jan 1926
Balkrishna Tulsidas Vs Sarupchand Purshottamdas
Bombay High Court · AIR 1926 Bom 389
Dekkhan Agriculturists Relief Act, 1879 — Section 20
High Courts15 Jan 1926
Secretary of State Vs K.S. Bannerjee
Calcutta High Court · AIR 1927 Cal 45 : 97 Ind. Cas. 140
Court Fees Act, 1870 — Section 8
High Courts15 Jan 1926
Srimati Saudamini Ghose Vs The Jessore Registered Loan Company Limited
Calcutta High Court · AIR 1926 Cal 1146 : 96 Ind. Cas. 554
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2)(f)
High Courts15 Jan 1926Dismissed
Bansi Dhar Vs Debi Prasad and Others
Allahabad High Court · AIR 1926 All 351
High Courts15 Jan 1926Dismissed
Khem Karan Das Vs Baldeo Singh and Another
Allahabad High Court · AIR 1926 All 282 : 92 Ind. Cas. 1046
High Courts15 Jan 1926
Ramabhadra Thevar and Others Vs Arunachalam Pillai and Another
Madras High Court · AIR 1926 Mad 601 : (1926) ILR (Mad) 609 : 95 Ind. Cas. 108 : (1926) 24 LW 167 : (1926) 50 MLJ 468
Transfer of Property Act, 1882 — Section 83
High Courts15 Jan 1926
Vellathusseri Chakkalakumpil Raman Menon Vs Vellathusseri Chakkalakumpil Pangunni Menon
Madras High Court · AIR 1926 Mad 952 : (1926) 50 MLJ 563
High Courts13 Jan 1926
Baslingappagouda Shivlingappagouda Vs Secretary of State
Bombay High Court · AIR 1926 Bom 417
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts13 Jan 1926
Kanappa Chetty and Others Vs Sugan Chand Daga
Calcutta High Court · 96 Ind. Cas. 375
Civil Procedure Code, 1908 (CPC) — Order 49 Rule 1
High Courts13 Jan 1926
Srimati Basanta Kumari Debi and Another Vs Beni Madhab Mahapatra
Calcutta High Court · AIR 1926 Cal 1058 : 95 Ind. Cas. 788
Bengal Tenancy Act, 1885 — Section 105, 109