High Courts09 May 1924Dismissed
Jagapat Singh Dugar Vs Puran Chand Nahatta
Bombay High Court · (1924) 26 BOMLR 772
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,499 of 61,482
High Courts09 May 1924
Amolak Chand Vs Mansukh Rai Mangan Lal
Patna High Court · AIR 1925 Patna 127
Provincial Insolvency Act, 1920 — Section 2(d)
High Courts09 May 1924
Mani Lal and Others Vs Durga Prasad and Others
Patna High Court · 80 Ind. Cas. 667
Civil Procedure Code, 1908 (CPC) — Section 115, 12, 151, 2Government of India Act, 1935 — Section 107
Privy Council09 May 1924
Jagatput Dugar alias Kalidas Dugar Vs Puran Chand Nahatta and another
Privy Council · (1924) AIR(PC) 200
Privy Council09 May 1924
Ashrafi Singh Vs Bidya Prasad Narayan Singh and others
Privy Council · (1924) AIR(PC) 191
High Courts09 May 1924Dismissed
Babu Ram Vs Yasin and another
Allahabad High Court · (1924) 05 AHC CK 0085
High Courts09 May 1924
Krishna Misir Vs Dwarka Pandey and others
Allahabad High Court · (1924) 05 AHC CK 0015
High Courts09 May 1924
Kallu and Others Vs Ganga Ram and Another
Allahabad High Court · AIR 1924 All 825 : 84 Ind. Cas. 669
North Western Provinces Tenancy Act, 1901 — Section 20, 20(2)
High Courts08 May 1924
Dinanath Sarma Kataki Vs Gour Nath Sarma Kataki and Others
Calcutta High Court · AIR 1925 Cal 434 : 82 Ind. Cas. 964
Specific Relief Act, 1877 — Section 15
High Courts08 May 1924
Narayan Singh and Others Vs Emperor
Calcutta High Court · AIR 1925 Cal 191
Criminal Procedure Code, 1898 (CrPC) — Section 123
High Courts08 May 1924
Giribala Dasi Vs Biswambhar Haldar
Calcutta High Court · AIR 1924 Cal 1064
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2)
High Courts08 May 1924
Srimati Giribala Dassi Vs Biswambhar Haldar
Calcutta High Court · 82 Ind. Cas. 746
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2)
High Courts08 May 1924
Haripada Haldar and Others Vs Baradaprosad Roy Chowdhury and Others
Calcutta High Court · 82 Ind. Cas. 322
Bengal Tenancy Act, 1885 — Section 173Limitation Act, 1963 — Article 166
High Courts08 May 1924
Shrinath Chatterjee and Another Vs Kedar Nath Rai
Calcutta High Court · AIR 1925 Cal 276a
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 May 1924
Haripada Haldar and Others Vs Baradaprosad Roy Choudhury and Others
Calcutta High Court · AIR 1925 Cal 351
Bengal Tenancy Act, 1885 — Section 173Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 166
High Courts08 May 1924
Haripada Haldar Vs Barada Prasad Roy Chowdhury and Others
Calcutta High Court · (1924) ILR (Cal) 1014
Bengal Tenancy Act, 1885 — Section 173Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 166
High Courts08 May 1924
Srinath Chatterjee and Another Vs Kedar Nath Rai and Others
Calcutta High Court · 82 Ind. Cas. 255
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 May 1924
Tikait Thakur Narayan Singh Vs Nawab Saiyid Dildar Ali Khan and Another
Patna High Court · 80 Ind. Cas. 544
Specific Relief Act, 1963 — Section 42
High Courts08 May 1924
Debi Singh and Others Vs F.E. Christian and Others
Patna High Court · AIR 1924 Patna 776
High Courts08 May 1924
Narayan Singh Vs Nawab Saiyid Dildar Ali Khan and Another
Patna High Court · AIR 1925 Patna 210
Specific Relief Act, 1877 — Section 42