High Courts06 Apr 1922
Amarendra Nath Dey and Another Vs Baranagore Jute Factory Company Limited
Calcutta High Court · 70 Ind. Cas. 939
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,682 of 61,419
High Courts06 Apr 1922
Krishnadas Acharjee Chowdhury and Others Vs Samsan Ali Sheikh and Others
Calcutta High Court · AIR 1923 Cal 431 : 74 Ind. Cas. 925
Privy Council06 Apr 1922
T. P. Srinivas Chariar and another Vs C. N. Evalappa Mudaliar
Privy Council · (1922) AIR(PC) 325
Privy Council06 Apr 1922
Syed Kasam and others Vs Jorawar Singh and others
Privy Council · (1922) AIR(PC) 353
High Courts05 Apr 1922
Khetramani Dasi Vs Emperor
Calcutta High Court · AIR 1922 Cal 539 : 71 Ind. Cas. 232
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 373
High Courts05 Apr 1922Dismissed
Sundar Lal Vs Emperor
Allahabad High Court · 68 Ind. Cas. 827
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 352, 417
High Courts05 Apr 1922Dismissed
Jammu Vs Mahadeo Prasad and Others
Allahabad High Court · 66 Ind. Cas. 559
High Courts05 Apr 1922Allowed
Ram Chandra Gur Sahai Cotton Mills Co. Ld. Vs Lyallpur Sugar Mills Co. Ld. and Another
Allahabad High Court · (1922) ILR (All) 565
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts05 Apr 1922
Emperor Vs Sundar Lal
Allahabad High Court · (1922) ILR (All) 642
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 447
High Courts05 Apr 1922
The Lyalpur Sugar Mills and Co. and Another Vs The Ram Chandra Gur Sahai Cotton Mills and Co.
Allahabad High Court · AIR 1922 All 235 : 67 Ind. Cas. 73
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts05 Apr 1922
Sinanan Shukulathi Rowther and Others Vs Gulam Moideen Rowther alias Karuppatli Allapichai Rowther
Madras High Court · AIR 1923 Mad 24 : 71 Ind. Cas. 508 : (1922) 16 LW 338
High Courts05 Apr 1922
P. Subrahmanya Somayajulu and Others Vs Y. Seethayya and Others
Madras High Court · AIR 1923 Mad 1 : (1923) ILR (Mad) 92 : 70 Ind. Cas. 729 : (1922) 16 LW 462
High Courts05 Apr 1922
In Re: The Arbitration Act and The Reference, to Arbitration by Messrs. M. Narasimhalu Chetty and Co. and P.S. Subramania Iyer
Madras High Court · 75 Ind. Cas. 850 : (1923) 17 LW 648
Arbitration Act, 1940 — Section 11
High Courts04 Apr 1922
Kalyanchand Gopalchand Gujarati Vs Emperor
Bombay High Court · AIR 1923 Bom 35 : 67 Ind. Cas. 722
Arms Act, 1959 — Section 19
High Courts04 Apr 1922
Kristopada Roy and Others Vs Chaitanya Charan Mondal and Others
Calcutta High Court · AIR 1923 Cal 274 : 69 Ind. Cas. 530
Transfer of Property Act, 1882 — Section 5
High Courts04 Apr 1922Dismissed
Emperor Vs Kalyanchand Gopalchand Gujarati
Bombay High Court · (1922) 24 BOMLR 487
Arms Act, 1878 — Section 19
High Courts04 Apr 1922Dismissed
Rameshwar Dube Vs Sheo Harakh Dubb and Others
Allahabad High Court · AIR 1922 All 277 : 66 Ind. Cas. 529
High Courts04 Apr 1922
Thavasimuthu Nadar and Others Vs Balaguruswami Nadar and Others In Re: Sir M.C.T. Muthia Chetty
Madras High Court · AIR 1923 Mad 304 : 70 Ind. Cas. 673 : (1923) 17 LW 64