High Courts23 Jan 1923
Narendra Lal Chowdhury and Another Vs Benode Behari Sadhukhan
Calcutta High Court · AIR 1924 Cal 143
Bengal Tenancy Act, 1885 — Section 105, 50
JUDGMENT DATABASE
Search 12,29,028 Indian judgments.
12,29,028 judgments in All Courts · page 59,635 of 61,452
High Courts23 Jan 1923
Laxmichand Javermal Vs The Municipal Committee of Nandurbar
Bombay High Court · AIR 1923 Bom 413 : 74 Ind. Cas. 205
District Municipalities Act — Section 167
High Courts23 Jan 1923Allowed
Rajanikanta Pal Vs Jagamohan Pal
Bombay High Court · (1923) 25 BOMLR 683
High Courts23 Jan 1923Allowed
Rama Nana Babar Vs Dhondi Murari Tarade
Bombay High Court · AIR 1923 Bom 432 : (1923) 25 BOMLR 361 : 76 Ind. Cas. 607
High Courts23 Jan 1923
Bhogilal Kirpashankar Vs Darasha Kooverji Contractor
Bombay High Court · AIR 1923 Bom 303 : (1923) 25 BOMLR 308
High Courts23 Jan 1923Allowed
Hanmant Anant Hasabnis Vs Shidu Sambhu Gatada
Bombay High Court · AIR 1923 Bom 300 : (1923) 25 BOMLR 358
Civil Procedure Code, 1908 (CPC) — Section 47, 48
High Courts23 Jan 1923
Balkrishna Daji Gupte Vs The Collector Bombay Suburban
Bombay High Court · AIR 1923 Bom 290 : (1923) 25 BOMLR 398 : 73 Ind. Cas. 354
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18
Privy Council23 Jan 1923
Rajanikanta Pal and other Vs Jagamohan Pal
Privy Council · (1923) AIR(PC) 57
Privy Council23 Jan 1923
(Kumar) Naresh Narayan Roy Vs Secretary of State for India
Privy Council · (1923) AIR(PC) 1
High Courts23 Jan 1923Dismissed
Hulas Rai Vs P. Sohan Lal
Allahabad High Court · AIR 1923 All 443 : 71 Ind. Cas. 620
Specific Relief Act, 1877 — Section 54(s)
High Courts23 Jan 1923Dismissed
Ram Harakh Pandey Vs Babu Chuni Singh and Others
Allahabad High Court · AIR 1923 All 446 : 71 Ind. Cas. 649
High Courts23 Jan 1923Dismissed
Shakur Vs Husaini Bibi and Another
Allahabad High Court · (1923) 01 AHC CK 0019
High Courts23 Jan 1923
Kulandaivelu Pillai Vs Ramaswami Naicker and Another
Madras High Court · AIR 1923 Mad 551 : (1923) 17 LW 448 : (1923) 44 MLJ 495
Contract Act, 1872 — Section 233
High Courts23 Jan 1923
Lakshminarayana Aiyar Vs C.R. Subramania Aiyar and Another
Madras High Court · AIR 1923 Mad 585 : (1923) 45 MLJ 129
Provincial Insolvency Act, 1920 — Section 35
High Courts23 Jan 1923
Sundaraja Chariar Vs Ali Muhamad Ethibar Khan Sahib and Others
Madras High Court · (1923) 44 MLJ 649
High Courts23 Jan 1923
Kalundaivelu Pillai Vs Ramasami Naicker and Another
Madras High Court · 72 Ind. Cas. 770
Contract Act, 1872 — Section 233
High Courts23 Jan 1923
Sundararaja Chariar Vs Ali Muhammad Ethibar Khan Sahib and Others
Madras High Court · 72 Ind. Cas. 690
High Courts22 Jan 1923
The Official Assignee of Madras. Vs Doraiappa Aiyar alias Krishnaswami Aiyar and Others
Madras High Court · 71 Ind. Cas. 1056 : (1923) 17 LW 350 : (1923) 44 MLJ 411
High Courts22 Jan 1923
Lakhsminarayana Aiyar Vs C.R. Subramaniya Aiyar, The Official Receiver
Madras High Court · 73 Ind. Cas. 74
Provincial Insolvency Act, 1920 — Section 24(1)(a), 35
High Courts22 Jan 1923
Banakara Basavana Gowd and Others Vs Banakara Doddalingappa and Another
Madras High Court · AIR 1923 Mad 584 : (1923) 17 LW 740 : (1923) 44 MLJ 652
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2