High Courts30 Jan 1925
Appaswamy Chettiar Vs N. Balakrishna Pillai and Others
Madras High Court · AIR 1925 Mad 588 : 87 Ind. Cas. 189 : (1925) 21 LW 230
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 61, 115
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,407 of 61,482
High Courts30 Jan 1925
Appaswami Chettiar Vs N. Balakrishna Pillai and Others
Madras High Court · (1925) 48 MLJ 603
High Courts30 Jan 1925
Sankara Narayana Pillay Vs Gangammal and Others
Madras High Court · AIR 1925 Mad 631 : 87 Ind. Cas. 1 : (1925) 21 LW 232
High Courts30 Jan 1925
N.M. Khajamiyan Rowther Vs Appavu Pillai and Others
Madras High Court · 90 Ind. Cas. 642
High Courts29 Jan 1925Dismissed
Sundrabai Vithal Deshpande Vs Lakshman Ramchandra Deshpande
Bombay High Court · AIR 1925 Bom 325 : (1925) 27 BOMLR 497 : 87 Ind. Cas. 723
Bombay Hereditary Offices Act, 1874 — Section 5Limitation Act, 1908 — Section 20
High Courts29 Jan 1925Dismissed
Dnyanu Yesu Jagdale Vs Vishnu Parsharam Chitnis
Bombay High Court · AIR 1925 Bom 372 : (1925) 27 BOMLR 495 : 87 Ind. Cas. 721
High Courts29 Jan 1925Dismissed
Ramsing Harising Vs Bai Dhanba
Bombay High Court · AIR 1925 Bom 512 : (1925) 27 BOMLR 626
Transfer of Property Act, 1882 — Section 107
High Courts28 Jan 1925
Aswini Kumar Gupta and Others Vs Kamini Kumar De, alias Manoo and Others
Calcutta High Court · 87 Ind. Cas. 798
Bengal Tenancy Act, 1885 — Section 3(3)
High Courts28 Jan 1925
Basanta Kumar Pal and Another Vs Harendra Nath Mukhopadhya and Others
Calcutta High Court · AIR 1926 Cal 107 : 91 Ind. Cas. 796
High Courts28 Jan 1925
Sanatan Bhattacharya Vs King Emperor
Calcutta High Court · AIR 1925 Cal 720
Criminal Procedure Code, 1898 (CrPC) — Section 117, 356, 360
High Courts28 Jan 1925
Sanatan Bhattacharya Vs Emperor
Calcutta High Court · (1925) ILR (Cal) 632
Criminal Procedure Code, 1898 (CrPC) — Section 117, 360
High Courts28 Jan 1925
Fazaruddin and Others Vs Emperor
Calcutta High Court · AIR 1926 Cal 105 : 90 Ind. Cas. 433
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 366
High Courts28 Jan 1925
Aswini Kumar Gupta and Others Vs Kamini Kumar De and Others
Calcutta High Court · AIR 1926 Cal 337(1)
Bengal Tenancy Act, 1885 — Section 3(3)
High Courts28 Jan 1925
Emperor Vs Krishtappa Khandappa
Bombay High Court · AIR 1925 Bom 327 : (1925) 27 BOMLR 599 : 87 Ind. Cas. 838
Penal Code, 1860 (IPC) — Section 29, 473
High Courts28 Jan 1925
Sir Rameshwar Singh Bahadur and Maharajadhiraj of Darbhanga Vs Rit Lal Singh and Others
Patna High Court · 86 Ind. Cas. 771
High Courts28 Jan 1925
Deshi Sugar Mill Vs Tupsi Kahar and Others
Patna High Court · AIR 1926 Patna 506 : 100 Ind. Cas. 541
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts28 Jan 1925
(Sir) Rameshwar Singh Bahadur Vs Rit Lal Singh and Others
Patna High Court · AIR 1925 Patna 739
High Courts28 Jan 1925Disposed Of
Sarju Prasad Rout Vs Mangal Singh
Allahabad High Court · AIR 1925 All 339 : 87 Ind. Cas. 294
High Courts28 Jan 1925
Jhunni Lal Vs Natha Ram
Allahabad High Court · 87 Ind. Cas. 287
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 47