High Courts14 Jul 1925
(Manem) Ayyanna Vs Pulavarti Veerabhadram
Madras High Court · AIR 1926 Mad 62 : (1925) 22 LW 639
JUDGMENT DATABASE
Search 12,29,648 Indian judgments.
12,29,648 judgments in All Courts · page 59,346 of 61,483
High Courts14 Jul 1925
Manem Ayyamma Vs V. Pulavaith Veerabhadaram
Madras High Court · 91 Ind. Cas. 771
High Courts13 Jul 1925
S. Samu Asari Vs Kullappan Asari's wife Anachi Ammal
Madras High Court · AIR 1926 Mad 37 : (1925) 22 LW 462 : (1925) 49 MLJ 554
High Courts13 Jul 1925Allowed
Municipal Corporation of Bombay Vs Ranchordas Vandravandas
Bombay High Court · AIR 1925 Bom 538 : (1925) 27 BOMLR 1130 : 90 Ind. Cas. 695
City of Bombay Municipal Council Act, 1988 — Section 63(k)Land Acquisition Act, 1894 — Section 4, 6(3)
High Courts13 Jul 1925
Khemkarandas Khemka Vs Huribux Fatehpunia
Calcutta High Court · AIR 1925 Cal 1215
High Courts13 Jul 1925
Rameshwar Singh Bahadur Vs Puran Chandera Mansali
Patna High Court · AIR 1926 Patna 213
Bengal Tenancy Act, 1885 — Section 148(a), 158BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58
Privy Council13 Jul 1925
Y. A. J. Noorbhai and another Vs S. P. L. K. R. Karuppan Chetty
Privy Council · (1925) AIR(PC) 232
High Courts13 Jul 1925
Papakannu Errappa Reddi and Others Vs Mutcheli Peddamuniswami Setti and Others
Madras High Court · AIR 1926 Mad 161 : (1926) 23 LW 411 : (1925) 49 MLJ 560
Madras Estates Land Act, 1908 — Section 131
High Courts13 Jul 1925
S.K. Mariya Pillai and Another Vs Muthuvelu Pandaram
Madras High Court · AIR 1926 Mad 877 : (1926) ILR (Mad) 563
High Courts11 Jul 1925
Sailabala Deb and Others Vs Baikuntha Nath Ghose and Others
Calcutta High Court · AIR 1926 Cal 486
High Courts10 Jul 1925Dismissed
Ramprasad Shivlal Vs Shrinivas Balmukund
Bombay High Court · AIR 1925 Bom 527 : (1925) 27 BOMLR 1122 : 90 Ind. Cas. 685
Limitation Act, 1908 — Section 22(1)Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 68
High Courts10 Jul 1925
Dhana Mohammed and Another Vs Nastulla Molla and Another
Calcutta High Court · 92 Ind. Cas. 948
Transfer of Property Act, 1882 — Section 59
High Courts10 Jul 1925
(Sheikh) Khairat Ali and Others Vs Wahed Ali
Calcutta High Court · AIR 1928 Cal 241a
High Courts10 Jul 1925
E.J. Judah and Others Vs King-Emperor
Calcutta High Court · AIR 1926 Cal 464
Penal Code, 1860 (IPC) — Section 380
High Courts10 Jul 1925
E.J. Judah and Others Vs Emperor
Calcutta High Court · 90 Ind. Cas. 289
Contract Act, 1872 — Section 170Penal Code, 1860 (IPC) — Section 378, 380
High Courts10 Jul 1925
Dodbasappa Dharmappa Vs Pradhanappa Venkappa
Bombay High Court · AIR 1926 Bom 33 : (1925) 27 BOMLR 1318
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3
High Courts10 Jul 1925
Burjor F.R. Joshi Vs Ellerman City Lines Limited
Bombay High Court · AIR 1925 Bom 449 : (1925) 27 BOMLR 1098
Arbitration Act, 1940 — Section 4
High Courts10 Jul 1925
G.I.P. Railway Vs Dutti Ram and Another
Patna High Court · AIR 1926 Patna 148
Evidence Act, 1872 — Section 106