High Courts31 Mar 1925
Subramania Aiyar Vs Narayanasami Aiyar
Madras High Court · AIR 1925 Mad 1240 : (1925) 22 LW 445
Evidence Act, 1872 — Section 92(3)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,381 of 61,482
High Courts31 Mar 1925
Katreddi Ramiah and Another Vs Kadiyala Venkata Subbamma and Others
Madras High Court · AIR 1926 Mad 434 : (1926) ILR (Mad) 261 : 94 Ind. Cas. 83 : (1926) 50 MLJ 308
Probate and Administration Act, 1881 — Section 35
High Courts31 Mar 1925
Subramania Iyer Vs Narayanaswami Iyer
Madras High Court · 90 Ind. Cas. 1020
Evidence Act, 1872 — Section 93
High Courts30 Mar 1925
Niranka Sashi Roy and Another Vs Swarganath Banerjee
Calcutta High Court · AIR 1926 Cal 95 : 90 Ind. Cas. 121
Civil Procedure Code, 1908 (CPC) — Section 99Partition Act, 1893 — Section 4
High Courts30 Mar 1925
Ajit Kumar Shaha Vs Mritunjoy Kundu and Others
Calcutta High Court · AIR 1925 Cal 1136
High Courts30 Mar 1925
Janakinath Singha Roy Vs Nirode Baran Roy and Others
Calcutta High Court · AIR 1926 Cal 175 : 90 Ind. Cas. 811
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1908 — Section 5
High Courts30 Mar 1925
Hochanuddi and Another Vs Abdul Hakim Mridha and Another
Calcutta High Court · 90 Ind. Cas. 816
Bengal Tenancy Act, 1885 — Section 22(2)
High Courts30 Mar 1925
Hochanuddi and Another Vs Abdul Hakim Mridha and Others
Calcutta High Court · AIR 1926 Cal 158
Bengal Tenancy Act, 1885 — Section 22(2)
High Courts30 Mar 1925Allowed
Jeranchod Bhogilal Vs Dakore Temple Committee
Bombay High Court · (1925) 27 BOMLR 872
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts30 Mar 1925
Babu Gonda Singh and Another Vs Jitan Mahto and Others
Patna High Court · 88 Ind. Cas. 395
Bengal Tenancy Act, 1885 — Section 67
Privy Council30 Mar 1925
Sevak Jeranchod Bhogilal and others Vs The Dakore Temple Committee and others
Privy Council · (1925) AIR(PC) 155
High Courts30 Mar 1925
Kancherla Kanakayya Vs Sri Rajah Venkataramayya Apparao Bahadur and Others
Madras High Court · AIR 1925 Mad 1287 : 90 Ind. Cas. 1049 : (1925) 49 MLJ 443
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(2)
High Courts30 Mar 1925
Ramachandra Servai Vs President, Union Board
Madras High Court · (1926) ILR (Mad) 888 : (1925) 22 LW 393 : (1925) 49 MLJ 356
Madras Local Boards Act, 1884 — Section 221
High Courts27 Mar 1925
Lomada Pedda Subbayya Vs Sattipalli Ramayya and Others
Madras High Court · (1925) 22 LW 225 : (1926) 51 MLJ 131
High Courts27 Mar 1925
Sreelal Manglulal Vs Lister Antiseptic Dressing Co. Ltd.
Calcutta High Court · AIR 1925 Cal 1062
Companies Act, 1913 — Section 89
High Courts27 Mar 1925
Amir Chand Khanna Vs Anukul Chandra Bhandari and Others
Calcutta High Court · AIR 1926 Cal 160
Provincial Insolvency Act, 1920 — Section 33(3)
High Courts27 Mar 1925
Sreelal Mangtulal Vs The Lister Antiseptic Dressing Co., Ltd.
Calcutta High Court · (1925) ILR (Cal) 802
Companies Act, 1956 — Section 89
High Courts27 Mar 1925Dismissed
Probhudas Vs Ganidada
Bombay High Court · (1925) 27 BOMLR 855
Tariff Act, 1894 — Section 10
High Courts27 Mar 1925
Udoychand Panalal Vs P.E. Guzdar and Co.
Bombay High Court · (1925) 27 BOMLR 867
Civil Procedure Code, 1908 (CPC) — Section 110