High Courts02 Nov 1923Dismissed
India General Navigation and Railway Co Vs Dekhari Tea Company
Bombay High Court · (1924) 26 BOMLR 571
Carriers Act, 1865 — Section 6
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,576 of 61,482
High Courts02 Nov 1923
M. Subbramiah Vs Bausilal Abeerchand and Others
Madras High Court · 79 Ind. Cas. 966 : (1924) 19 LW 46
High Courts02 Nov 1923
M. Subramiah Vs Bansilal Abeerchand and Others
Madras High Court · AIR 1924 Mad 595
Presidency Towns Insolvency Act, 1909 — Section 49(4)
High Courts01 Nov 1923
Ratnam Pillai and Another Vs Nataraja Desikar (deceased) Annamalai Desikar
Madras High Court · 84 Ind. Cas. 200 : (1924) 19 LW 367 : (1924) 46 MLJ 341
High Courts31 Oct 1923Dismissed
Piyare Lal Vs Bed Ram
Allahabad High Court · AIR 1924 All 814 : 78 Ind. Cas. 849
Limitation Act, 1963 — Article 120, 144
High Courts31 Oct 1923Dismissed
Emperor Vs Bidha
Allahabad High Court · AIR 1924 All 319 : (1924) ILR (All) 114 : 81 Ind. Cas. 142
Penal Code, 1860 (IPC) — Section 73
High Courts31 Oct 1923
Emperor Vs Chitar Singh
Allahabad High Court · (1924) ILR (All) 158 : 82 Ind. Cas. 705
High Courts31 Oct 1923
Gulab Vs Bhagwan Das and Others
Allahabad High Court · 79 Ind. Cas. 577
North Western Provinces Tenancy Act, 1901 — Section 4
High Courts31 Oct 1923
Kesri Singh Vs Channo
Allahabad High Court · AIR 1924 All 837 : 78 Ind. Cas. 955
High Courts30 Oct 1923
Sat Dhar Vs Ram Chandra and Another
Allahabad High Court · (1924) ILR (All) 153
North Western Provinces Tenancy Act, 1901 — Section 20
High Courts30 Oct 1923Disposed Of
Ram Chand and Others Vs Maula Bakhsh and Others
Allahabad High Court · (1924) ILR (All) 110
Evidence Act, 1872 — Section 41
High Courts30 Oct 1923
Ram Chand and Others Vs Maula Baksh and Others
Allahabad High Court · AIR 1924 All 178 : 79 Ind. Cas. 310
Evidence Act, 1872 — Section 41, 42
High Courts30 Oct 1923
Bans Lochan Rai Vs Jagannath Lal and Others
Allahabad High Court · 78 Ind. Cas. 873
High Courts30 Oct 1923
G. Kanthamma Vs M. Reddipantulu
Madras High Court · AIR 1924 Mad 476 : (1924) 19 LW 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84
High Courts29 Oct 1923
Ghariba and Others Vs Emperor
Allahabad High Court · AIR 1924 All 269 : 81 Ind. Cas. 238
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts28 Oct 1923
Lachhman Lal Vs Padarath Singh and Others
Patna High Court · AIR 1924 Patna 346
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 96, 96(3)
Privy Council26 Oct 1923
Kumar Satya Narain Singh Vs Raja Satya Niranjan Chakravarti and others
Privy Council · (1924) AIR(PC) 5
High Courts26 Oct 1923Dismissed
Emperor Vs Aladin
Allahabad High Court · (1924) ILR (All) 107
Arms Act, 1959 — Section 19(f)