High Courts21 Nov 1923
Dooly Chand Srimali Vs Mohanlal Srimali and Another
Calcutta High Court · (1924) ILR (Cal) 432
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,570 of 61,482
High Courts21 Nov 1923Dismissed
Purun Singh Vs Dat Ram and Others
Allahabad High Court · 79 Ind. Cas. 645
High Courts21 Nov 1923Allowed
Wazir Husain Vs Karamat and Another
Allahabad High Court · (1924) ILR (All) 140
High Courts21 Nov 1923
Puran Singh Vs Dat Ram and Others
Allahabad High Court · AIR 1924 All 447 : (1924) ILR (All) 165
High Courts21 Nov 1923
Ganesh Singh Vs Jai Mangal Singh and Another
Allahabad High Court · AIR 1924 All 723 : 84 Ind. Cas. 1017
High Courts21 Nov 1923
Musammat Zamani Begam Vs Khan Muhammad Khan and Musammat Asghari Begam
Allahabad High Court · 81 Ind. Cas. 586
High Courts21 Nov 1923
Khan Muhammad Khan Vs Zamani Begam and Asghari Begam
Allahabad High Court · (1924) ILR (All) 142
High Courts21 Nov 1923
Gadodia and Co. Vs The Great Indian Peninsula Railway Company
Allahabad High Court · AIR 1924 All 254 : (1924) ILR (All) 161
High Courts21 Nov 1923
Sat Narain Vs Sarju
Allahabad High Court · 83 Ind. Cas. 350
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts21 Nov 1923
Sankaranarayana Pillai and Others Vs Rajamani and Others
Madras High Court · AIR 1924 Mad 550
High Courts21 Nov 1923
Sankaranarayanam Pillai and Others and V. Gopala Aiyar and Others Vs Rajamani alias Gurusamy Nadar and Others
Madras High Court · 83 Ind. Cas. 196
Provincial Insolvency Act, 1920 — Section 18(1)
High Courts21 Nov 1923
The Official Assignee of Madras and Others Vs The Official Assignee of Rangoon and Another
Madras High Court · AIR 1924 Mad 118(1) : (1924) 19 LW 316 : (1924) 46 MLJ 580
High Courts21 Nov 1923
S.D. Annamalai Desikar Vs M.R. Govinda Rao
Madras High Court · AIR 1924 Mad 857 : (1924) 20 LW 556
High Courts20 Nov 1923
Jagannath Deokaran Marwadi Vs Dhondu Ananda Kunbi
Bombay High Court · AIR 1924 Bom 352 : (1924) 26 BOMLR 265
Bombay Mamlatdars Courts Act, 1906 — Section 15
High Courts20 Nov 1923
Mahmadbhai Peerbhai Vs Bai Havabai
Bombay High Court · AIR 1924 Bom 507 : (1924) 26 BOMLR 145
High Courts20 Nov 1923
Chand Mia Munshi and Others Vs Tukamia and Others
Calcutta High Court · AIR 1924 Cal 667
Bengal Tenancy Act, 1885 — Section 111A
High Courts20 Nov 1923Allowed
Chaturbhuj Bhawanidas Vs Deokaran Nanji
Bombay High Court · AIR 1924 Bom 370 : (1924) 26 BOMLR 84 : 79 Ind. Cas. 769
East India Cotton Association Rules — Rule 43
High Courts20 Nov 1923Allowed
Mohammad Taqi Khan Vs Dori and Others
Allahabad High Court · 78 Ind. Cas. 881
High Courts20 Nov 1923Allowed
Emperor Vs Badlu Shah and Others
Allahabad High Court · (1924) ILR (All) 138
Criminal Procedure Code, 1898 (CrPC) — Section 181(4)Penal Code, 1860 (IPC) — Section 368
High Courts20 Nov 1923
Badlu Shah and Others Vs Emperor
Allahabad High Court · AIR 1924 All 454 : 81 Ind. Cas. 40
Criminal Procedure Code, 1898 (CrPC) — Section 181(4)