High Courts15 Feb 1924
Venkatachallam Chettiar (dead) and Another Vs Ponnuswami Aiyangar and Another
Madras High Court · AIR 1925 Mad 46
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,537 of 61,482
High Courts15 Feb 1924
Nripendra Kumar Dutta Vs Chairman of Habigunj Municipalty
Calcutta High Court · 85 Ind. Cas. 533
Bengal Municipal Act, 1884 — Section 6(11)
High Courts15 Feb 1924
Makanji Mavji Vs Bhukhandas Nagardas
Bombay High Court · AIR 1924 Bom 428 : (1924) 26 BOMLR 415
Civil Procedure Code, 1908 (CPC) — Section 55(4)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts15 Feb 1924Dismissed
Malraju Venkata Ramkrishna Rao Garu Vs Koppuravuri Sriramulu
Bombay High Court · (1924) 26 BOMLR 563
High Courts15 Feb 1924Dismissed
Dasarate Meshy and others Vs Jay Chand Sutradhar and others
Patna High Court · (1924) 02 PAT CK 0023
Privy Council15 Feb 1924
M. V. Ramakrishna Rao Garu and another Vs K. Sriramulu and others
Privy Council · (1924) AIR(PC) 136
High Courts15 Feb 1924Disposed Of
Musammat Duega Kunwar Vs Musammat Chunna Kunwar and Others
Allahabad High Court · 78 Ind. Cas. 633
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts15 Feb 1924Disposed Of
Jwala Prasad Vs Irshad Muhammad Khan
Allahabad High Court · AIR 1925 All 50 : (1924) ILR (All) 512
High Courts15 Feb 1924
Jawala Prasad Vs Irshad Mohammad Khan
Allahabad High Court · 83 Ind. Cas. 245
North Western Provinces Tenancy Act, 1901 — Section 160, 201(1)
High Courts15 Feb 1924
Bandaru Chellamma Vs Dungala Pentayya
Madras High Court · AIR 1924 Mad 828 : 79 Ind. Cas. 845 : (1924) 20 LW 478
High Courts15 Feb 1924
P.L.A.R.M.S. Venkatachalam Chettiar by Agent, Kadiresan Chettiar (dead) and Another Vs Ponnuswami Iyengar and Another
Madras High Court · (1924) 20 LW 195 : (1924) 47 MLJ 312
Contract Act, 1872 — Section 91
High Courts14 Feb 1924
(Moulvi) Ahidannabi Vs Nagendra Lal Gangopadhya and Others
Calcutta High Court · AIR 1925 Cal 302
High Courts14 Feb 1924
Mathurapore Zemindary Company Limited Vs Bhasaram Mondal and Others
Calcutta High Court · 80 Ind. Cas. 881
Bengal Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts14 Feb 1924
Kalimuddin Ahamed Vs Esabakuddin and Others
Calcutta High Court · AIR 1924 Cal 830
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts14 Feb 1924
Mathurapur Zemindary Co. Ltd. Vs Bhasaram Mandal and Others
Calcutta High Court · AIR 1924 Cal 661
Bengal Tenancy Act, 1885 — Section 148
High Courts14 Feb 1924
Kalimuddin Ahammad Vs Esahakuddin and Others
Calcutta High Court · 83 Ind. Cas. 220
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts14 Feb 1924
Kalimuddin Ahammad Vs Esahakuddin
Calcutta High Court · (1924) ILR (Cal) 715
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts14 Feb 1924
Baseruddi Sheikh Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 776 : 83 Ind. Cas. 528
Penal Code, 1860 (IPC) — Section 103, 304
High Courts14 Feb 1924
Mathurapore Zamindary Co. Ltd. Vs Bhasaram Mandal
Calcutta High Court · (1924) ILR (Cal) 703
Bengal Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts14 Feb 1924
Sheikh Abdul and Another Vs Emperor
Calcutta High Court · AIR 1925 Cal 581
Penal Code, 1860 (IPC) — Section 120B, 302, 364