High Courts09 Jan 1924
Musammat Aisha Bibi Vs Musammat Mahfuz-Un-Nissa Bibi and Others
Allahabad High Court · 78 Ind. Cas. 180
Evidence Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 43
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,556 of 61,482
High Courts09 Jan 1924
S. Sundararamiah and Others Vs T. Venkatasubbiah and Others
Madras High Court · AIR 1924 Mad 619
Madras Estates Land Act, 1908 — Section 5
High Courts09 Jan 1924
Sreekanta Sundararamiah and Others Vs Tadikamalla Venkatasubbiah and Others
Madras High Court · 84 Ind. Cas. 788 : (1924) 19 LW 537 : (1924) 46 MLJ 380
Madras Estates Land Act, 1908 — Section 5
High Courts09 Jan 1924
Souriraja Naidu and Another Vs Rajagopalan and Others
Madras High Court · AIR 1924 Mad 812 : (1924) 20 LW 245 : (1924) 47 MLJ 302
Easements Act, 1882 — Section 13(b)
High Courts09 Jan 1924
Kanniappa Mudali and Others Vs P.V. Raju Chettiar and Others
Madras High Court · AIR 1924 Mad 761 : (1924) ILR (Mad) 605 : 79 Ind. Cas. 850 : (1924) 20 LW 45 : (1924) 47 MLJ 16
High Courts09 Jan 1924
Ramani alias Venkatramani and Others Vs M. Narayanaswami Iyer and Others
Madras High Court · AIR 1924 Mad 697
Civil Procedure Code, 1908 (CPC) — Section 21, 47
High Courts09 Jan 1924
In Re: P.V. Radhakrishniah Chetty of K. Narayanaswami and Company In Re: P.V. Chenroya Chetty and P.V.V. Ramanujam Chetty and P.V. Chenroya Chetty and Brothers
Madras High Court · 84 Ind. Cas. 128 : (1924) 19 LW 415
High Courts09 Jan 1924
Souriraja Naidu and Another Vs Rajagopalan and Others represented through Mother and Guardian Poornathammal
Madras High Court · 81 Ind. Cas. 833
Easements Act, 1882 — Section 13(b)
High Courts08 Jan 1924
Kebal Ramadas and Others Vs Rajani Kanta Roy and Others
Calcutta High Court · AIR 1925 Cal 98
Bengal Tenancy Act, 1885 — Section 49
High Courts08 Jan 1924
Sarupchand Hukumchand Vs Madhoram Raghumall
Calcutta High Court · AIR 1925 Cal 83 : 83 Ind. Cas. 128
Civil Procedure Code, 1908 (CPC) — Section 3(2)
High Courts08 Jan 1924
Phani Bhusan Roy and Others Vs Kunga Behari Biswas
Calcutta High Court · AIR 1925 Cal 262
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts08 Jan 1924
Chaito Kalwar Vs Emperor
Calcutta High Court · AIR 1928 Cal 240
Calcutta Police Act, 1866 — Section 54ACriminal Procedure Code, 1898 (CrPC) — Section 253
High Courts08 Jan 1924
Phani Bhusan Roy and Others Vs Kunja Behari Biswas
Calcutta High Court · 81 Ind. Cas. 167
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts08 Jan 1924Allowed
Kedar Nath Vs Shankar Lal and others
Allahabad High Court · (1924) 01 AHC CK 0039
High Courts07 Jan 1924Dismissed
Balabai Tukaram Babar Vs Mahadu Krishna Babar
Bombay High Court · AIR 1924 Bom 349 : (1924) 26 BOMLR 222
High Courts07 Jan 1924
Bai Jayagavri Vs Ramanlal Chhotalal
Bombay High Court · AIR 1924 Bom 302 : (1924) 26 BOMLR 187 : 79 Ind. Cas. 749
Bombay Pleaders Act, 1920 — Section 33
High Courts07 Jan 1924Allowed
Sheikh Abdul Shakur Vs Syed Muhammad Matin
Allahabad High Court · 78 Ind. Cas. 429
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 12, Order 34 Rule 13
High Courts07 Jan 1924
Abdul Shakur Vs Muhammad Matin
Allahabad High Court · AIR 1924 All 307 : (1924) ILR (All) 414
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 12, Order 34 Rule 13
High Courts07 Jan 1924
Musammat Mahadei Vs Jagannath Das
Allahabad High Court · AIR 1924 All 313 : 78 Ind. Cas. 225
Civil Procedure Code, 1908 (CPC) — Section 47