High Courts06 Apr 1923
Irangauda Fakirgauda patil Vs Ningappa Bin Gopappa Gopagauda
Bombay High Court · AIR 1924 Bom 517 : 76 Ind. Cas. 636
Limitation Act, 1963 — Article 44Transfer of Property Act, 1882 — Section 119
JUDGMENT DATABASE
Search 12,29,339 Indian judgments.
12,29,339 judgments in All Courts · page 59,618 of 61,467
High Courts06 Apr 1923Dismissed
(Rao Bahadur) Man Singh Vs (Maharani) Nawalakhbati and others
Patna High Court · (1923) 04 PAT CK 0007
High Courts06 Apr 1923
Gajo Chaudhry and others Vs Debi Chaudhry and another
Patna High Court · (1923) 04 PAT CK 0001
High Courts06 Apr 1923
V.C.T.N. Chidambaram Chetti Vs Kandasami Goundan (dead) and Another
Madras High Court · AIR 1924 Mad 1 : (1923) 18 LW 757
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts06 Apr 1923
Pakkim Solomon Vs Chelliah Pillai
Madras High Court · (1923) ILR (Mad) 839 : 75 Ind. Cas. 17
Divorce Act, 1869 — Section 2
High Courts06 Apr 1923
Rajagopala Aiyangar Vs Soundararaja Aiyangar and Another
Madras High Court · (1923) 45 MLJ 476
High Courts05 Apr 1923
In Re: Baroda and Central India Ry. Company
Bombay High Court · AIR 1925 Bom 96
Railways Act, 1890 — Section 76
High Courts05 Apr 1923
S.M. Ramzan and Co., Trading at Aden in the Name of Aden Oil Company, by S.M. Ramzan, Merchant, Aden Vs Sharife Mohamed Hasson Ayab, Merchant, Aden
Bombay High Court · AIR 1924 Bom 520 : 76 Ind. Cas. 578
High Courts05 Apr 1923
Bindu Govind Naik Kurbet and Another Vs Hanmant Govind Bhat and Another
Bombay High Court · AIR 1924 Bom 71 : 79 Ind. Cas. 407
High Courts05 Apr 1923
Kallyantai Father Appaswami Dharmar Vs Shivappa Bin Nagappa Hargapur and Others
Bombay High Court · AIR 1924 Bom 516 : 76 Ind. Cas. 405
High Courts05 Apr 1923
Joita Bechar Vs Parshottam Sankalchand
Bombay High Court · AIR 1923 Bom 455 : (1923) 25 BOMLR 488 : 73 Ind. Cas. 974
Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts05 Apr 1923
The Saraspur Manufacture Co. Vs B.B. and C.I. Railway Co.
Bombay High Court · AIR 1923 Bom 452 : (1923) 25 BOMLR 513 : 73 Ind. Cas. 1027
High Courts05 Apr 1923
The Secretary of State For India Vs Great Indian Peninsula Railway
Bombay High Court · AIR 1923 Bom 423 : (1923) 25 BOMLR 470 : 73 Ind. Cas. 468
High Courts05 Apr 1923Dismissed
Ram Dial Vs Sher Singh and Another
Allahabad High Court · 74 Ind. Cas. 358
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(c), 149
High Courts05 Apr 1923Dismissed
Pudai Singh Vs Brij Mangal and Others
Allahabad High Court · AIR 1923 All 612 : 73 Ind. Cas. 654
Evidence Act, 1872 — Section 63
High Courts05 Apr 1923Allowed
Sheikh Chhuttan and Another Vs Jwala Prasad
Allahabad High Court · AIR 1924 All 64 : 73 Ind. Cas. 602
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Apr 1923Dismissed
Ram Dayal Vs Sher Singh and Another
Allahabad High Court · (1923) ILR (All) 518
High Courts05 Apr 1923
Shaikh Abdur Raoof Vs Bachchoo and Another
Allahabad High Court · AIR 1923 All 532 : 73 Ind. Cas. 495(1)
North Western Provinces Tenancy Act, 1901 — Section 194
High Courts05 Apr 1923
Panna Lal and Another Vs Bohra Panna Lal and Others
Allahabad High Court · AIR 1924 All 50 : 74 Ind. Cas. 481