High Courts19 Jan 1923
The Secretary of State For India In Council Vs Chellasami Venkatratnam
Bombay High Court · (1923) ILR (Bom) 488
Limitation Act, 1963 — Section 29
JUDGMENT DATABASE
Search 12,29,020 Indian judgments.
12,29,020 judgments in All Courts · page 59,636 of 61,451
High Courts19 Jan 1923
Devchand Chatraji Vs Jamshedji Shapurji
Bombay High Court · AIR 1923 Bom 369 : (1923) 25 BOMLR 354
Limitation Act, 1908 — Section 20
High Courts19 Jan 1923
G.I.P. Railway Vs Himatlal Jagjivandas
Bombay High Court · AIR 1923 Bom 389 : (1923) 25 BOMLR 350 : 73 Ind. Cas. 606
High Courts19 Jan 1923
Parbhubhai Morar Vs Bai Lalita and Others
Bombay High Court · AIR 1923 Bom 304 : 76 Ind. Cas. 555
Contract Act, 1872 — Section 68
High Courts19 Jan 1923
Baijnath Sahay and Others Vs Emperor
Patna High Court · AIR 1923 Patna 292 : 72 Ind. Cas. 71
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts19 Jan 1923Allowed
Sheo Prasad Singh Vs Sukhu Mahto
Patna High Court · (1923) 01 PAT CK 0012
High Courts19 Jan 1923Disposed Of
Jokhu Gadaria and Another Vs Deokinandan Pandey and Others
Allahabad High Court · AIR 1923 All 489 : 77 Ind. Cas. 630
High Courts19 Jan 1923
Lala Singh Vs Basdeo and Others
Allahabad High Court · AIR 1923 All 429 : 71 Ind. Cas. 768
Evidence Act, 1872 — Section 92Evidence Act, 1872 — Section 92Evidence Act, 1872 — Section 92
High Courts19 Jan 1923
Kundan and Another Vs Sobhanram and Another
Allahabad High Court · AIR 1923 All 375 : 71 Ind. Cas. 655
High Courts19 Jan 1923
Umrao Khan and Another Vs Emperor
Allahabad High Court · 71 Ind. Cas. 600
Criminal Procedure Code, 1898 (CrPC) — Section 437
High Courts19 Jan 1923
Hafiz Abdullah Vs Alli and Another
Allahabad High Court · AIR 1923 All 291 : 71 Ind. Cas. 640
High Courts19 Jan 1923
The Secretary of State for India in Council Vs Chellasani Venkataratnam
Madras High Court · AIR 1923 Mad 652 : (1923) ILR (Mad) 488 : 73 Ind. Cas. 106 : (1923) 17 LW 683 : (1923) 45 MLJ 12
Madras Revenue Recovery Act, 1864 — Section 59
High Courts18 Jan 1923
Anil Kumar Biswas and Others Vs Rash Mohan Saha and Others
Calcutta High Court · AIR 1924 Cal 245 : 81 Ind. Cas. 29
Estates Partition Act, 1897 — Section 57(2)
High Courts18 Jan 1923
Man Mohan Saw and Another Vs Muhammad Husain Khan and Others
Patna High Court · 72 Ind. Cas. 152
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Jan 1923
Harihar Prasad Singh Vs Kesho Prasad Singh
Patna High Court · AIR 1924 Patna 176
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Jan 1923Dismissed
Lakurka Coal Co., Ltd. Vs Biseswar Chatterji and others
Patna High Court · (1923) 01 PAT CK 0015
High Courts18 Jan 1923Dismissed
S. Mohammad Ahmad and Others Vs Babu and Others
Allahabad High Court · (1923) 01 AHC CK 0076
High Courts18 Jan 1923
Sita Ram Vs Har Sahai
Allahabad High Court · AIR 1923 All 438 : 71 Ind. Cas. 619
High Courts18 Jan 1923
Peare Lal and Another Vs Ashraf Khan
Allahabad High Court · AIR 1923 All 213 : 71 Ind. Cas. 456
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts18 Jan 1923
Subbier Vs Moideen Pitchai and Others
Madras High Court · AIR 1923 Mad 562 : 72 Ind. Cas. 558 : (1923) 17 LW 582 : (1923) 44 MLJ 588
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11