High Courts26 Aug 1925
Prafulla Kumar Roy Chowdhury and Another Vs Emperor
Calcutta High Court · 91 Ind. Cas. 883
JUDGMENT DATABASE
Search 12,29,654 Indian judgments.
12,29,654 judgments in All Courts · page 59,331 of 61,483
High Courts26 Aug 1925
Jogendra Nath Maiti and Others Vs Bhagabat Das and Others
Calcutta High Court · AIR 1926 Cal 378
Limitation Act, 1963 — Section 5
High Courts26 Aug 1925Dismissed
Abdul Hafiz Khan Vs Emperor
Allahabad High Court · (1925) 08 AHC CK 0010
High Courts26 Aug 1925
Kadhori Vs King-Emperor
Allahabad High Court · AIR 1926 All 193
United Provinces Village Panchayat Act, 1920 — Section 72
High Courts26 Aug 1925
Kadhori Vs Emperor
Allahabad High Court · 92 Ind. Cas. 452
Criminal Procedure Code, 1898 (CrPC) — Section 143, 202Uttar Pradesh Village Panchavat Act, 1920 — Section 72
High Courts26 Aug 1925
(Punumatsa) Venkatapathi Raju and Others Vs (Matina) Suryanarayana and Others
Madras High Court · AIR 1927 Mad 206
High Courts26 Aug 1925
Kasturi Narasimha Suryanarayana alias Appa Rao Vs Achuthana Lakshminarasimham and Others
Madras High Court · AIR 1926 Mad 267 : (1925) 49 MLJ 746
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts25 Aug 1925
Umamaheswara Mudaly and Others Vs Muniswami Mudali and Others
Madras High Court · AIR 1926 Mad 642 : (1926) 50 MLJ 428
High Courts25 Aug 1925
In Re: Khazi Muhammad Khan and Others
Madras High Court · AIR 1926 Mad 154 : (1925) 22 LW 831
High Courts25 Aug 1925
Asanalli Nagoor Meera and Others Vs K.M. Mahadu Meera and Others
Madras High Court · AIR 1926 Mad 259
High Courts25 Aug 1925
(Bohisetti) Mamayya Vs The Official Receiver Guntur
Madras High Court · AIR 1926 Mad 338 : (1926) 23 LW 10
High Courts25 Aug 1925Allowed
Chonilal Mokamdas Marwadi Vs Mrs. E. Christopher and Another
Bombay High Court · (1926) ILR (Bom) 107
Contract Act, 1872 — Section 16, 19(A), 74Usurious Loans Act, 1918 — Section 2(3), 3, 3(2)
High Courts25 Aug 1925
Shankarlal Purshottam Gor and Others Vs Dakor Temple Committee and Others
Bombay High Court · AIR 1926 Bom 179
Civil Procedure Code, 1882 — Section 30
High Courts25 Aug 1925
Shankarlal Purshottam Gor Vs The Dakor Temple Committee
Bombay High Court · (1926) 28 BOMLR 309 : 94 Ind. Cas. 47
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 30
High Courts25 Aug 1925Dismissed
Rupchand Ganesh Shet Vs Bhogilal Ratanchand
Bombay High Court · (1926) 28 BOMLR 307 : 94 Ind. Cas. 72
High Courts25 Aug 1925
Umamkeswara Mudaly and Others Vs Muniswami Mudaly and Others
Madras High Court · 94 Ind. Cas. 306
High Courts25 Aug 1925
Bohisetti Mamayya Vs The Official Receiver
Madras High Court · 92 Ind. Cas. 726
High Courts25 Aug 1925
Muthuveeraswami Nayudu and Others Vs V.T.A.L. Annamalai Chettiar and Others
Madras High Court · AIR 1926 Mad 411 : (1926) 23 LW 92
High Courts25 Aug 1925
Thanappa Chetty and Others Vs Esuf Khan Sahib and Another
Madras High Court · AIR 1926 Mad 853 : 92 Ind. Cas. 753 : (1926) 23 LW 36
Madras Estates Land Act, 1908 — Section 3(2)
High Courts24 Aug 1925Dismissed
Jamshedji Ardeshir Wadia Vs The Secretary of State for India
Bombay High Court · (1926) 28 BOMLR 25
Civil Procedure Code, 1908 (CPC) — Section 80