High Courts19 Feb 1924
Gour Krishna Sarkar and Another Vs Nilmadhab Saha and Others
Calcutta High Court · AIR 1925 Cal 498
Bengal Tenancy Act, 1885 — Section 105, 50, 50(2)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,535 of 61,482
High Courts19 Feb 1924
Kamalesh Ray and Another Vs Dwarika Nath Kotal
Calcutta High Court · AIR 1925 Cal 197a : 83 Ind. Cas. 931
High Courts19 Feb 1924
Brojo Lal Banerjee Vs Sharajubala Debi
Calcutta High Court · (1924) ILR (Cal) 745
Probate and Administration Act, 1881 — Section 17
High Courts19 Feb 1924
Brojalal Banerjee Vs Sreejukta Sharajubala Debi and Others
Calcutta High Court · 84 Ind. Cas. 154
Probate and Administration Act, 1881 — Section 16
High Courts19 Feb 1924Dismissed
Bhaskar Mahadev Parsekar Vs Shankar Vithal Pednekar
Bombay High Court · AIR 1924 Bom 467 : (1924) 26 BOMLR 418
Transfer of Property Act, 1882 — Section 52
High Courts19 Feb 1924Dismissed
Adiveva Fakirgowda Patil Vs Chanmallgowda Ramangowda
Bombay High Court · AIR 1924 Bom 393 : (1924) 26 BOMLR 360
Bombay Hereditary Offices (Amendment) Act, 1886 — Section 2
High Courts19 Feb 1924Dismissed
Muhammad Nazeer alias Bhikhai and Others Vs Sheikh Muhammad Sulaiman
Allahabad High Court · 78 Ind. Cas. 659
High Courts19 Feb 1924Dismissed
Gauri Shankar Singh and Others Vs Sheonandan Misra and Others
Allahabad High Court · AIR 1924 All 543 : (1924) ILR (All) 384
Contract Act, 1872 — Section 25(c)
High Courts19 Feb 1924Dismissed
Raghubar Dayal and Another Vs Secretary of State For India
Allahabad High Court · AIR 1924 All 415 : 78 Ind. Cas. 642
Cantonments (House Accommodation) Act, 1902 — Section 11(c)Easements Act, 1882 — Section 56Specific Relief Act, 1877 — Section 42
High Courts19 Feb 1924
The Secretary of State for India in Council Vs Raghubar Dayal and Another
Allahabad High Court · (1924) ILR (All) 427
Cantonments (House Accommodation) Act, 1902 — Section 11(c)
High Courts19 Feb 1924
Muhammad Nazir and Others Vs Muhammad Sulaiman
Allahabad High Court · (1924) ILR (All) 424
High Courts19 Feb 1924
B. Gauri Shanker Singh and Others Vs Pt. Sheo Nandan Misra and Others
Allahabad High Court · 78 Ind. Cas. 911
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
High Courts19 Feb 1924
G. Suryanarayana Vs Sree Raja Ankineed Prasad Bahadur and Others
Madras High Court · AIR 1924 Mad 795
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts19 Feb 1924
Areti Subbayya Vs Sree Raja Venkataramiah Apparao Bahadur Zamindar Garu and Another
Madras High Court · 79 Ind. Cas. 718 : (1924) 19 LW 626 : (1924) 47 MLJ 469
Madras Estates Land Act, 1908 — Section 163(2)
High Courts19 Feb 1924
Yadavendra Bhatta Vs Srinivasa Babhu and Others
Madras High Court · AIR 1925 Mad 62 : (1924) ILR (Mad) 698 : (1924) 20 LW 584 : (1924) 47 MLJ 435
Transfer of Property Act, 1882 — Section 6(e)
High Courts19 Feb 1924
A. Subbayya Vs Sree Raja Venkataramiah Apparao Bahadur Zamindar Garu and Another
Madras High Court · AIR 1924 Mad 832
Madras Estates Land Act, 1908 — Section 163(2)
High Courts19 Feb 1924
Periasami Muthirian and Another Vs Anandayi Ammal and Others
Madras High Court · 80 Ind. Cas. 82 : (1924) 20 LW 14
Specific Relief Act, 1877 — Section 9
High Courts19 Feb 1924
Periasami Muthiriyan and Another Vs Anandayi Ammal and Others
Madras High Court · AIR 1924 Mad 722
Specific Relief Act, 1877 — Section 9