High Courts01 Jul 1924Dismissed
Kirtarth Gir Vs Mathura Prasad Ram and Others
Allahabad High Court · (1924) ILR (All) 924
North Western Provinces Tenancy Act, 1901 — Section 20(3)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,483 of 61,482
High Courts01 Jul 1924Dismissed
Ram Sarup, Radha Kishan Vs Har Prasad and Another
Allahabad High Court · (1924) ILR (All) 922
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts01 Jul 1924Dismissed
Kirtarath Gir Vs Muthara Prasad Ram and Others
Allahabad High Court · AIR 1925 All 72
High Courts01 Jul 1924
Musammat Raj Roop Kuar Vs Kandhya and Another
Allahabad High Court · AIR 1924 All 785 : 82 Ind. Cas. 238
High Courts01 Jul 1924
Harprasad and Another Vs Firm Ram Sarup Radha Kishen
Allahabad High Court · AIR 1924 All 872 : 82 Ind. Cas. 340
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts30 Jun 1924
Raja Sidheswari Prasad Narayan Sinha Vs Musammat Dulhin Radha Dulari Kuar
Patna High Court · 80 Ind. Cas. 716
High Courts30 Jun 1924
Sidheswari Prasad Narayan Sinha Vs Mt. Dulhin Radha Dulari Kuar
Patna High Court · AIR 1925 Patna 160
High Courts30 Jun 1924Dismissed
Lal Umrao Singh Vs Lal Singh and Chittu Mal
Allahabad High Court · 80 Ind. Cas. 890
General Clauses Act, 1897 — Section 3(25)
High Courts30 Jun 1924Dismissed
Ram Prasad Singh Vs Janki Prasad Singh and Others
Allahabad High Court · AIR 1925 All 93
High Courts30 Jun 1924Allowed
Bhola Singh Vs Banwari and Others
Allahabad High Court · AIR 1925 All 59 : 82 Ind. Cas. 350
High Courts30 Jun 1924Allowed
Jambu Dass Vs Jai Prakash and Another
Allahabad High Court · (1924) 06 AHC CK 0035
High Courts30 Jun 1924
Lala Jambu Dass Vs Jai Prakash and Another
Allahabad High Court · 82 Ind. Cas. 344
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts29 Jun 1924
Gokul Tatwa and Others Vs Emperor
Patna High Court · 89 Ind. Cas. 1030
Criminal Procedure Code, 1898 (CrPC) — Section 59Penal Code, 1860 (IPC) — Section 225, 379
High Courts27 Jun 1924
Hem Chandra De Sarkar Vs Amiyabala De Sarkar and Others
Calcutta High Court · AIR 1925 Cal 61 : 84 Ind. Cas. 693
Evidence Act, 1872 — Section 102
High Courts27 Jun 1924
Bhagaban Chandra Roy Chowdhury and Others Vs Amin Ali and Others
Calcutta High Court · 86 Ind. Cas. 756
High Courts27 Jun 1924
Hem Chandra De Sarkar Vs Amiya Bala De Sarkar
Calcutta High Court · (1925) ILR (Cal) 121
Evidence Act, 1872 — Section 114Specific Relief Act, 1877 — Section 27
High Courts27 Jun 1924
Amarendra Nath Laha and Another Vs S. Banerjee and Co.
Calcutta High Court · AIR 1924 Cal 1168 : 84 Ind. Cas. 1022
High Courts27 Jun 1924Allowed
Gadigappa Chanbasappa Malkarjun Vs Shidappa Gurushidappa Yalehalli
Bombay High Court · AIR 1924 Bom 495 : (1924) 26 BOMLR 817 : 83 Ind. Cas. 155
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 11
High Courts27 Jun 1924
Lakshman Baburao Sonar Vs Ramchandra Rajaram Sonar
Bombay High Court · AIR 1925 Bom 22 : (1924) 26 BOMLR 836 : 84 Ind. Cas. 378
Limitation Act, 1908 — Article 158