High Courts25 Mar 1924
Abdul Khader bin Salim Bashrabil and Another Vs Faroji bin Ali Bane Moon by Mukthiar Krishnadas Dhanjee
Madras High Court · AIR 1925 Mad 228 : 83 Ind. Cas. 769 : (1924) 20 LW 531
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,519 of 61,482
High Courts25 Mar 1924
Periyanayaki Ammal Vs A.S. Rathnavelu Mudaliar (dead) and Others
Madras High Court · AIR 1925 Mad 61 : (1924) 20 LW 449 : (1924) 47 MLJ 310
High Courts25 Mar 1924
Venkatanarayana Chetty and Another Vs Sevugan Chetty and Others
Madras High Court · (1924) 47 MLJ 240
Provincial Insolvency Act, 1907 — Section 39(4)
High Courts25 Mar 1924
Nagappa Pillai Vs Arunachalam Chetty
Madras High Court · AIR 1925 Mad 281 : 85 Ind. Cas. 1016 : (1924) 47 MLJ 876
Penal Code, 1860 (IPC) — Section 294A
High Courts25 Mar 1924
Annavi and Others Vs Emperor
Madras High Court · AIR 1925 Mad 364 : (1925) 21 LW 19
Penal Code, 1860 (IPC) — Section 114
High Courts24 Mar 1924Dismissed
Shridhar Shabaya Jotishi Vs Janak Shankar Jotishi
Bombay High Court · AIR 1924 Bom 447 : (1924) 26 BOMLR 486
Registration Act, 1908 — Section 17(b)
High Courts24 Mar 1924
Abdul Hakim and Others Vs Abdul Gani and Others
Calcutta High Court · AIR 1925 Cal 547
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 30
High Courts24 Mar 1924
Maharajah Sir Manindra Chandra Nandy Vs H.V. Low and Co. Ltd.
Calcutta High Court · AIR 1924 Cal 796
Arbitration Act, 1940 — Section 19Civil Procedure Code, 1908 (CPC) — Section 133
High Courts24 Mar 1924
Umaram Gogoi Vs Puruk Chand Oswal and Others
Calcutta High Court · AIR 1925 Cal 993 : 85 Ind. Cas. 540
High Courts24 Mar 1924
Abdul Rajjak Sikdur and Another Vs Promada Sundari Devi
Calcutta High Court · AIR 1925 Cal 482
Bengal Tenancy Act, 1885 — Section 148A, 153
High Courts24 Mar 1924
Satish Chandra Ghose Vs Debendra Nath Dey
Calcutta High Court · AIR 1925 Cal 761 : 85 Ind. Cas. 636
Bengal Tenancy Act, 1885 — Section 18, 50(2)
High Courts24 Mar 1924
Maharajah Sir Manindra Chandra Nandy Vs H.V. Low and Co., Ltd.
Calcutta High Court · 83 Ind. Cas. 934
Arbitration Act, 1940 — Section 19
High Courts24 Mar 1924Dismissed
Pandu Dagadu Mahar Vs Jamnadas Chotumal Marwadi
Bombay High Court · AIR 1925 Bom 113 : (1924) 26 BOMLR 470 : 85 Ind. Cas. 778
High Courts24 Mar 1924
Bhola Singh Vs Emperor
Patna High Court · AIR 1924 Patna 563 : 82 Ind. Cas. 50
High Courts24 Mar 1924
In Re: Musammat Gobindia and Others
Patna High Court · 81 Ind. Cas. 124
Criminal Procedure Code, 1898 (CrPC) — Section 215Registration Act, 1908 — Section 34, 35, 82, 83
High Courts24 Mar 1924
Mt. Gobindia and Others Vs King-Emperor
Patna High Court · AIR 1924 Patna 754
Registration Act, 1908 — Section 35, 82, 82(a)
High Courts24 Mar 1924
Daroga Singh Vs King-Emperor
Patna High Court · AIR 1924 Patna 758(1)
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Penal Code, 1860 (IPC) — Section 411
High Courts24 Mar 1924Dismissed
Madho Singh Vs Mangal Singh and Others
Allahabad High Court · AIR 1924 All 536 : 79 Ind. Cas. 1023
High Courts24 Mar 1924Dismissed
Lala Kundan Lal Vs Parshadi and Others
Allahabad High Court · AIR 1924 All 744 : 79 Ind. Cas. 960
High Courts24 Mar 1924Dismissed
Baijnath and Another Vs Ram Bilas and Others
Allahabad High Court · AIR 1924 All 738 : 80 Ind. Cas. 12
Limitation Act, 1963 — Section 7