High Courts22 Sept 1925
The Collector Vs The Manager, Kurla Estate
Bombay High Court · AIR 1926 Bom 223
Land Acquisition Act, 1894 — Section 18
JUDGMENT DATABASE
Search 12,29,655 Indian judgments.
12,29,655 judgments in All Courts · page 59,326 of 61,483
High Courts22 Sept 1925
Chittammal and Another Vs Ponnusami Naicker and Another
Madras High Court · 92 Ind. Cas. 573
Provincial Insolvency Act, 1920 — Section 16
High Courts21 Sept 1925
(Ponttunoda) Ahmedkoya and Others Vs Kilkkakkad Aisamma and Others
Madras High Court · AIR 1926 Mad 657 : (1926) ILR (Mad) 419 : (1926) 23 LW 636
Limitation Act, 1963 — Section 5
High Courts21 Sept 1925Dismissed
Lambodar Dhonddeo Deo Vs Dharanidhar Ganesh Deo
Bombay High Court · (1926) 28 BOMLR 64
Transfer of Property Act, 1882 — Section 100, 47
High Courts21 Sept 1925
Palikanji Chettiar Vs Krishna Aiyar
Madras High Court · AIR 1926 Mad 863 : 94 Ind. Cas. 983 : (1926) 23 LW 525
Limitation Act, 1963 — Section 18
High Courts21 Sept 1925
The Municipal Council Vs T. Shanmuga Moopanar
Madras High Court · AIR 1926 Mad 251 : (1926) 23 LW 31 : (1926) 51 MLJ 62
High Courts21 Sept 1925
S.R. Muthuswami Aiyar and Sons Vs S.R. Muthuswami Aiyar
Madras High Court · (1926) 23 LW 215 : (1926) 50 MLJ 260
High Courts21 Sept 1925
The Municipal Council Vs T. Shunmugha Moopanar
Madras High Court · (1926) ILR (Mad) 219 : 92 Ind. Cas. 610
Tamil Nadu District Municipalities Act, 1920 — Section 249
High Courts19 Sept 1925Allowed
Dip Singh Vs Emperor
Allahabad High Court · AIR 1926 All 246
Penal Code, 1860 (IPC) — Section 328
High Courts18 Sept 1925Allowed
Bhagu Govinda Patel Vs Narayan Tukaram Survashi
Bombay High Court · (1926) 28 BOMLR 428 : 94 Ind. Cas. 658
Dekkhan Agriculturists Relief Act, 1879 — Section 57
High Courts18 Sept 1925
Kondi Ramji Bhosle Vs Vithalrao Laxmanrao
Bombay High Court · AIR 1926 Bom 257
High Courts17 Sept 1925Allowed
Virappa Govindappa Konraddi Vs Basappa Virbhadrappa Kulkarni
Bombay High Court · (1925) 27 BOMLR 1511
Civil Procedure Code, 1908 (CPC) — Section 151, 68
High Courts17 Sept 1925
Emperor Vs Kutta Bella Ravat
Bombay High Court · AIR 1926 Bom 80 : (1925) 27 BOMLR 1415
Workmans Breach of Contract Act, 1859 — Section 1, 2
High Courts16 Sept 1925
Komiresetti Satyanarayana Vs Yeeranki Chinna Venkatarao and Others
Madras High Court · AIR 1926 Mad 530 : (1926) ILR (Mad) 302 : (1926) 23 LW 277 : (1926) 50 MLJ 674
High Courts16 Sept 1925
Alapati Ramaswami Vs Dasari Venkatanarayana
Madras High Court · AIR 1926 Mad 128 : (1926) 24 LW 136
High Courts16 Sept 1925Dismissed
Emperor Vs Gulabchand Dosaji
Bombay High Court · (1925) 27 BOMLR 1416 : 94 Ind. Cas. 602
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 412
High Courts16 Sept 1925Allowed
G.I.P. Railway Company Vs Chandulal Sheopratap
Bombay High Court · (1925) 27 BOMLR 1500 : (1926) ILR (Bom) 84
Railways Act, 1890 — Section 140
High Courts16 Sept 1925
Komirisetti Satyanarayana Vs Yeeranki China Venkatarao and Others
Madras High Court · 100 Ind. Cas. 385
Registration Act, 1908 — Section 77(1)
High Courts16 Sept 1925
Thangaya Nadar and Others Vs Emperor
Madras High Court · AIR 1927 Mad 56 : 97 Ind. Cas. 748
Criminal Procedure Code, 1898 (CrPC) — Section 367
High Courts15 Sept 1925
Gulam Hussein Bundeally Hurji Vs Piarally Abdulla Dossal and Sons
Bombay High Court · (1926) 28 BOMLR 1074 : 97 Ind. Cas. 797
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1