High Courts21 Feb 1924
Kamal Krishna Kundu Chowdhury Vs Chattoorbhuj Dassa and Others
Calcutta High Court · AIR 1925 Cal 324
English Bankruptcy Act, 1883 — Section 55Presidency Towns Insolvency Act, 1909 — Section 62
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,534 of 61,482
High Courts21 Feb 1924
Chandi Churan Law Vs Hamid Ali and Others
Calcutta High Court · AIR 1925 Cal 1208 : 85 Ind. Cas. 692
Bengal Tenancy Act, 1885 — Section 52(b)
High Courts21 Feb 1924
Timappa Ganpat Gudgar Vs Manjaya Subraya Hebbar
Bombay High Court · AIR 1924 Bom 425 : (1924) 26 BOMLR 362 : 87 Ind. Cas. 545
High Courts21 Feb 1924Dismissed
Khanderao Shidramappa Desai Vs Chanmallappa Shiddappa Torgal
Bombay High Court · AIR 1924 Bom 364 : (1924) 26 BOMLR 364
Court of Wards Act — Section 31
High Courts21 Feb 1924
E.I. Railway Co. Vs Ahmadi Khan
Patna High Court · AIR 1924 Patna 596
Court Fees Act, 1870 — Section 17Railways Act, 1890 — Section 77
Privy Council21 Feb 1924
Nabi Baksh and others Vs Ahmad Khan and others
Privy Council · (1924) AIR(PC) 117
High Courts21 Feb 1924
In Re: (Saiyed) Anif Sahib and Others
Madras High Court · AIR 1925 Mad 993 : 85 Ind. Cas. 727
Criminal Procedure Code, 1898 (CrPC) — Section 438(1)
High Courts20 Feb 1924
Sukhdeodas Rekhabdas, Trikumdas Callianji and Others Vs Bahadur Mull Rampuria and Tricumdas Callianji
Calcutta High Court · 78 Ind. Cas. 881a
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(m)
High Courts20 Feb 1924
Baharuddy Sikdar Vs The King-Emperor (on the complaint of Sheikh Easin)
Calcutta High Court · AIR 1924 Cal 986
Criminal Procedure Code, 1898 (CrPC) — Section 476BPenal Code, 1860 (IPC) — Section 193
High Courts20 Feb 1924
Tarak Chandra Chuckerbutty and Another Vs Prasanna Kumar Saha
Calcutta High Court · AIR 1924 Cal 654
Bengal Tenancy Act, 1885 — Section 105, 7Evidence Act, 1872 — Section 114(e), 32, 79
High Courts20 Feb 1924
Ahmed Bepari Vs Emperor
Calcutta High Court · AIR 1925 Cal 578 : 84 Ind. Cas. 434
Penal Code, 1860 (IPC) — Section 36G
High Courts20 Feb 1924
Baheruddy Sikdar Vs Emperor
Calcutta High Court · 81 Ind. Cas. 919
Criminal Procedure Code, 1898 (CrPC) — Section 476APenal Code, 1860 (IPC) — Section 193
High Courts20 Feb 1924
Bahadurmull Rampuria Vs Tricumdas Callianji and Others
Calcutta High Court · AIR 1925 Cal 561
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60(m)
High Courts20 Feb 1924
Raghubar Chaudhuri Vs Ramasray Prasad Chaudhuri and Others
Patna High Court · AIR 1924 Patna 771
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Feb 1924
Gothipati Suryanarayana Vs Sree Raja Ankineed Prasad Bahadur and Others
Madras High Court · (1924) 46 MLJ 565
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts19 Feb 1924
Palani Nayakkan and Others Vs Parvati Ammal and Others
Madras High Court · AIR 1925 Mad 291
Madras Estates Land Act, 1908 — Section 6
High Courts19 Feb 1924
Brojo Lal Banerjee Vs Sharajubala debi
Calcutta High Court · AIR 1924 Cal 864
Probate and Administration Act, 1881 — Section 16, 17
High Courts19 Feb 1924
Ramesh Chandra Basu Vs Jadab Chandra Mitra
Calcutta High Court · (1924) ILR (Cal) 829
High Courts19 Feb 1924
Abdul Jalil and Others Vs The King-Emperor
Calcutta High Court · AIR 1924 Cal 996 : 84 Ind. Cas. 343
Criminal Procedure Code, 1898 (CrPC) — Section 106Penal Code, 1860 (IPC) — Section 147
High Courts19 Feb 1924
Romesh Ch. Basu Vs Jadab Ch. Mitra and Others
Calcutta High Court · AIR 1924 Cal 753