High Courts01 Apr 1924Allowed
Lala Jwala Prasad and Others Vs Hoti Lal
Allahabad High Court · AIR 1924 All 711 : 79 Ind. Cas. 1049
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 34
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,515 of 61,482
High Courts01 Apr 1924
Hoti Lal Vs Jwala Prasad and Others
Allahabad High Court · (1924) ILR (All) 625
Contract Act, 1872 — Section 73
High Courts01 Apr 1924Dismissed
Phool Singh Vs Mt. Gobind Koer and Others
Allahabad High Court · AIR 1925 All 37
High Courts01 Apr 1924
Harpal Kurmi and Others Vs Mohan Kurmi and Others
Allahabad High Court · AIR 1924 All 844 : 79 Ind. Cas. 1047
High Courts01 Apr 1924
Dr. Moti Lal Vs Agent, O.R. Railway and Others
Allahabad High Court · AIR 1924 All 617 : 79 Ind. Cas. 893
Railways Act, 1890 — Section 77
High Courts01 Apr 1924
In Re: The Indian Companies Act, 1913 In Re: Morrisons (India) Ltd., Imperial Bank of India
Madras High Court · 85 Ind. Cas. 626
Companies Act, 1956 — Section 109(e)
High Courts01 Apr 1924
Saminatha Odayar Vs Thiagarajaswami Odayar
Madras High Court · AIR 1925 Mad 331
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts01 Apr 1924
C. Doraivelu Mudaliar, Trustee and Dharmakartha of Apparswami Temple Vs Natesa Gramani and Others
Madras High Court · AIR 1925 Mad 7 : (1924) 47 MLJ 211
Madras City Tenants Protection Act, 1922 — Section 9
High Courts31 Mar 1924
Rajendra Narayan Rai Vs Bhairabendra Narayan Roy and Others
Calcutta High Court · AIR 1925 Cal 235 : 82 Ind. Cas. 235
High Courts31 Mar 1924
Md. Safar Jama Khan and Another Vs Raja Satya Niranjan Chakravarti
Calcutta High Court · AIR 1925 Cal 266a
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts31 Mar 1924
Muhammad Safar Jama Khan alias Janglu Khan and Another Vs Raja Satya Niranjan Chakravarti
Calcutta High Court · 82 Ind. Cas. 290
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts31 Mar 1924
K.C. Shriman Nedan Rajah Kotakal Vs The Malabar Timber Co. Ltd.
Bombay High Court · AIR 1924 Bom 412 : (1924) 26 BOMLR 541
Civil Procedure Code, 1908 (CPC) — Section 16Letters Patent Act, 1865 — Clause 12
High Courts31 Mar 1924
Mt. Reshma Kuari Vs Rameshwar Ojha and Others
Patna High Court · AIR 1925 Patna 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Limitation Act, 1963 — Section 19
High Courts31 Mar 1924Allowed
Damri Vs Emperor
Allahabad High Court · 83 Ind. Cas. 711
Penal Code, 1860 (IPC) — Section 216A
High Courts31 Mar 1924Dismissed
Daya Ram Vs Thakuri
Allahabad High Court · AIR 1924 All 668 : (1924) ILR (All) 622 : 83 Ind. Cas. 21
High Courts31 Mar 1924
Emperor Vs Debi Ram and Another
Allahabad High Court · (1924) ILR (All) 623
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts31 Mar 1924
Debi Ram and Another Vs Emperor
Allahabad High Court · AIR 1924 All 675 : 81 Ind. Cas. 992
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts31 Mar 1924
Jagannath Prasad Vs East Indian Railway Co.
Allahabad High Court · (1924) 03 AHC CK 0007
High Courts31 Mar 1924
Muthusami Naidu Vs Rayalu Naidu
Madras High Court · 82 Ind. Cas. 395 : (1924) 20 LW 385
High Courts31 Mar 1924
E. Sundaram Chetty and Another Vs B. Damodaran Chetty and Another
Madras High Court · AIR 1924 Mad 850
Evidence Act, 1872 — Section 92