High Courts13 Oct 1925
Emperor Vs Umaji Krishnaji Sonavni
Bombay High Court · (1926) 28 BOMLR 95
Criminal Procedure Code, 1898 (CrPC) — Section 256
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 59,320 of 61,483
High Courts13 Oct 1925
Mohanlal Manordas Goradia Vs C.K. Daruwala
Bombay High Court · (1926) 28 BOMLR 1080 : 97 Ind. Cas. 766
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts13 Oct 1925
Suzuki and Co. Ltd. Vs Uttamlal Maneklal
Bombay High Court · (1926) 28 BOMLR 572 : (1926) ILR (Bom) 318
Presidency Small Cause Courts Act, 1882 — Section 69
High Courts13 Oct 1925
Umaji Krishnaji Sonavni Vs Emperor
Bombay High Court · AIR 1926 Bom 226
Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts13 Oct 1925
Suzuki and Co., Ltd. Vs Uttamlal Maneklal
Bombay High Court · AIR 1926 Bom 431
Presidency Small Cause Courts Act, 1882 — Section 69
High Courts13 Oct 1925
T.K. Lakshmana Aiyar Vs Sankarapandiam Pillai and Others
Madras High Court · AIR 1926 Mad 311 : (1926) 23 LW 63 : (1926) 51 MLJ 451
High Courts13 Oct 1925
T.K. Lakshmana Iyer Vs Sankarapandian Pillai and Others
Madras High Court · 93 Ind. Cas. 276
High Courts12 Oct 1925
Purshottam Khushal Shet Gujar and Others Vs Ganpati Gopal Risbud
Bombay High Court · AIR 1926 Bom 410
Transfer of Property Act, 1882 — Section 115
High Courts12 Oct 1925Dismissed
Purshottam Khushal Shet Gujur Vs Ganpati Gopal Risbud
Bombay High Court · (1926) 28 BOMLR 750 : (1926) ILR (Bom) 306
Bombay Land Revenue Code, 1879 — Section 160Transfer of Property Act, 1882 — Section 111
High Courts12 Oct 1925
Sagi Venkatasubbayya Vs Sagi Kotamma and Others
Madras High Court · 95 Ind. Cas. 222 : (1926) 50 MLJ 369
High Courts09 Oct 1925Allowed
Shri Satyadhyantirtha Swami Vs Raghunath Daji Patil
Bombay High Court · (1926) 28 BOMLR 743
Registration Act, 1908 — Section 49
High Courts09 Oct 1925Dismissed
Vana Khushal Patil Vs Ratilal Bhaidas
Bombay High Court · (1926) 28 BOMLR 510 : 95 Ind. Cas. 549
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts09 Oct 1925
(Shri) Satyadhyantirtha Swami Vs Raghunath Daji Patil and Others
Bombay High Court · AIR 1926 Bom 384
Registration Act, 1908 — Section 49
High Courts09 Oct 1925
P.S. Kesavalu Naicker Vs The Corporation of Madras
Madras High Court · AIR 1926 Mad 381 : 92 Ind. Cas. 1053 : (1926) 23 LW 233 : (1926) 50 MLJ 301
Madras City Tenants Protection Act, 1922 — Section 2(4)
High Courts09 Oct 1925
Pattamayya Vs Pattamayya alias Krishnayya Shanbhuga and Others
Madras High Court · 92 Ind. Cas. 782
High Courts09 Oct 1925
Mulugu Chengayya Vs Aruvela Devasanamba Garu and Others
Madras High Court · AIR 1926 Mad 406 : (1926) 23 LW 390 : (1926) 50 MLJ 145
High Courts09 Oct 1925
Pattannayya Vs Pattayya Alias Krishnayya Shanbhaga
Madras High Court · AIR 1926 Mad 453 : (1926) 50 MLJ 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts08 Oct 1925
N.K. Govindan Nayar Vs Kanhirathotikayil Ithaletty
Madras High Court · AIR 1926 Mad 764 : (1926) 50 MLJ 493
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts08 Oct 1925Dismissed
Laxman Ganesh Jog Vs Ramabai Venkatesh Jog
Bombay High Court · (1926) 28 BOMLR 736 : 95 Ind. Cas. 878
Dekkhan Agriculturists Relief Act, 1879 — Section 15B
High Courts08 Oct 1925Allowed
Hanmantbhat Shankarbhat Nargund Vs Basappa Chanbasappa Hasabi
Bombay High Court · (1926) 28 BOMLR 738
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21