High Courts25 Aug 1924
Jagubhai Hiralal Heir of the deceased Hiralal Nathubhai Desai Vs Kesalal Girdharlal and Others
Bombay High Court · (1925) ILR (Bom) 282
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,461 of 61,482
High Courts25 Aug 1924
Debenara Lal Panja and Others Vs Nilmoney Prodhan and Others
Calcutta High Court · AIR 1925 Cal 1173
High Courts25 Aug 1924
Debendra Lal Panja and Others Vs Nilmoney Prodhan and Others
Calcutta High Court · 86 Ind. Cas. 865
Bengal Tenancy Act, 1885 — Section 60Land Registration Act, 1876 — Section 78
High Courts25 Aug 1924
Kiran Chandra Bose Vs Dutt and Co.
Calcutta High Court · AIR 1925 Cal 251 : 85 Ind. Cas. 522
Transfer of Property Act, 1882 — Section 52
High Courts25 Aug 1924
Kandru Haldar Vs Taraprasanna Roy Chowdhuri and Others
Calcutta High Court · 87 Ind. Cas. 355
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts25 Aug 1924Dismissed
Krishnaji Babaji Haval Vs Sangappa Murigappa Wangi
Bombay High Court · AIR 1925 Bom 181 : (1925) 27 BOMLR 42
Civil Procedure Code, 1980 — Section 11Transfer of Property Act, 1882 — Section 54
High Courts25 Aug 1924Dismissed
Bala Ramchandra Gandbavie Vs Daulu Rama Kiratsing
Bombay High Court · AIR 1925 Bom 176 : (1925) 27 BOMLR 38
Transfer of Property Act, 1882 — Section 52
High Courts25 Aug 1924
Vepari Dolappadu and Others Vs Thottadi Suranna
Madras High Court · 85 Ind. Cas. 408 : (1924) 20 LW 900
High Courts22 Aug 1924Allowed
Manjaya Sannaya Shanbhog Vs Sheshgiri Shambhuling Upadhya
Bombay High Court · AIR 1925 Bom 129 : (1924) 26 BOMLR 1267 : 85 Ind. Cas. 207
High Courts22 Aug 1924
International Banking Corporation Vs H. Pestonji and Co.
Bombay High Court · AIR 1925 Bom 187 : (1925) 27 BOMLR 31
Stamp Act, 1899 — Section 14
High Courts22 Aug 1924
S.M.S. Subramanian Chettiar Vs Sinnammal and Others
Madras High Court · AIR 1925 Mad 266 : 85 Ind. Cas. 312 : (1924) 20 LW 761
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts22 Aug 1924
G. Mudappa and Others Vs S. Parameswara Bhat and Others
Madras High Court · AIR 1925 Mad 242 : (1924) 20 LW 880
Provincial Insolvency Act, 1920 — Section 24
High Courts22 Aug 1924
Gadigi Mudappa and Others Vs Seernali Parameswara Bhat and Others
Madras High Court · 85 Ind. Cas. 303
Provincial Insolvency Act, 1920 — Section 14
High Courts22 Aug 1924
Kumaragurudasa Swamigal Vs Krishnaswami Mudaliar and Others
Madras High Court · AIR 1924 Mad 898
High Courts21 Aug 1924
Kattamanchi Krishna Reddy Vs Thota Ramakrishnayya Setty
Madras High Court · (1925) ILR (Mad) 288
Madras Revenue Recovery Act, 1864 — Section 63
High Courts21 Aug 1924
G. Sirur Vs A.M. Bhamia
Madras High Court · AIR 1925 Mad 330 : 85 Ind. Cas. 410 : (1924) 20 LW 971
High Courts21 Aug 1924
Kattamanchi Krishna Reddi Vs Thota Ramakrishnayya Chetty alias Ramakrishnan, by his Agent Gangojamma
Madras High Court · (1925) ILR (Mad) 288 : 85 Ind. Cas. 873 : (1924) 20 LW 791 : (1924) 47 MLJ 667
Madras Revenue Recovery Act, 1864 — Section 63
High Courts21 Aug 1924
Sardar Khan Sahib Vs Athanlla
Madras High Court · AIR 1925 Mad 174 : (1924) 20 LW 847 : (1924) 47 MLJ 926
Criminal Procedure Code, 1898 (CrPC) — Section 528
High Courts21 Aug 1924
Sardar Khan Sahib Vs Attaulla
Madras High Court · 85 Ind. Cas. 254
Criminal Procedure Code, 1898 (CrPC) — Section 528