High Courts04 Mar 1924
G. Lakshminarasamma and Another Vs Navugotla Pydanna
Madras High Court · AIR 1925 Mad 265
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,529 of 61,482
High Courts03 Mar 1924
Sri Sri Gopal Jew Thakur through Narendra Nath Mondal Vs Radha Binode Mondal and Others
Calcutta High Court · AIR 1925 Cal 996
High Courts03 Mar 1924
Kshitish Chandra Deb Roy Vs Emperor
Calcutta High Court · 82 Ind. Cas. 163
Contract Act, 1872 — Section 78Penal Code, 1860 (IPC) — Section 406
High Courts03 Mar 1924
Khitish Chandra Deb Roy Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 816
Contract Act, 1872 — Section 78Penal Code, 1860 (IPC) — Section 406
High Courts03 Mar 1924
Khitish Chandra Deb Roy Vs Emperor
Calcutta High Court · (1924) ILR (Cal) 796
Penal Code, 1860 (IPC) — Section 406
High Courts03 Mar 1924
Abdul Mannaf Vs Sheikh Muslim
Calcutta High Court · AIR 1925 Cal 426 : 79 Ind. Cas. 978
Bengal Tenancy Act, 1885 — Section 52(6), 52(b)
High Courts03 Mar 1924
Naba Kumar Choudhury Vs S.S. Higheazany
Calcutta High Court · 79 Ind. Cas. 403
Limitation Act, 1963 — Section 22
High Courts03 Mar 1924
Naba Kumar Chowdhury Vs Higheazany
Calcutta High Court · AIR 1925 Cal 419 : (1924) ILR (Cal) 845
Limitation Act, 1963 — Section 22
High Courts01 Mar 1924
Sachhidananda Thakur Vs Mahes Chandra Das
Calcutta High Court · AIR 1924 Cal 345
Bengal Tenancy Act, 1885 — Section 105(3)Court Fees Act, 1870 — Section 5
High Courts01 Mar 1924
Irabasappa Bin Gangappa Dalal and Another Vs Bhadrawa Kom Dod Basappa Prabhu Shetti
Bombay High Court · 80 Ind. Cas. 189
High Courts01 Mar 1924
Bohra Sobha Ram Vs Tursi Ram and Others
Allahabad High Court · 83 Ind. Cas. 923
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Limitation Act, 1908 — Article 11A
High Courts29 Feb 1924Allowed
Rukmini Vithu Vs Rayaji Dattatraya Pai
Bombay High Court · AIR 1924 Bom 454 : (1924) 26 BOMLR 672 : 83 Ind. Cas. 45
Bombay Land Revenue Code, 1879 — Section 83Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 Feb 1924
Gayani Das Vs Dwarka Mandar and Others
Patna High Court · AIR 1924 Patna 557 : 82 Ind. Cas. 79
High Courts29 Feb 1924Dismissed
Yamin and Another Vs Emperor
Allahabad High Court · 83 Ind. Cas. 705
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 395
High Courts29 Feb 1924Allowed
Babu Sartaj Singh Vs Emperor through Raja Sarda Mahesh Prasad Singh
Allahabad High Court · 83 Ind. Cas. 699
Criminal Procedure Code, 1898 (CrPC) — Section 526(8)Penal Code, 1860 (IPC) — Section 452
High Courts29 Feb 1924
Sandattikalai Pandia Chinna Thambiar Avo Vs Veerappa Goundan and Others
Madras High Court · 78 Ind. Cas. 968
Court Fees Act, 1870 — Section 12
High Courts28 Feb 1924
Rangayya Vs Somappa
Madras High Court · AIR 1925 Mad 367 : (1924) 20 LW 919
Penal Code, 1860 (IPC) — Section 417, 420
High Courts28 Feb 1924
Shulachana Mazumdar and Others Vs Kali Bibi and Others
Calcutta High Court · AIR 1925 Cal 516 : 79 Ind. Cas. 317
Bengal Tenancy Act, 1885 — Section 85Specific Relief Act, 1877 — Section 23
High Courts28 Feb 1924
Kali Prosanna Bhaduri and Others Vs Rani Hemanta Kumari Debi and Others
Calcutta High Court · 79 Ind. Cas. 1038
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts28 Feb 1924
Paran Chandra Sow Vs Kanta Mohan Mullick and Others
Calcutta High Court · AIR 1924 Cal 875 : 83 Ind. Cas. 568
Bengal Tenancy Act, 1885 — Section 105