High Courts21 Mar 1922Dismissed
Pitambar Lal Vs Murlidhar and Manni Lal and Others
Allahabad High Court · (1922) ILR (All) 525
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(1)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,688 of 61,419
High Courts21 Mar 1922Allowed
Muhammad Amin and Another Vs Shankar Lal and Another
Allahabad High Court · (1922) ILR (All) 534
Transfer of Property Act, 1882 — Section 85
High Courts21 Mar 1922
Murli Dhar Vs Pitambar Lal and Manni Lal and Others
Allahabad High Court · 66 Ind. Cas. 372
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts21 Mar 1922
Shanker Lal and Another Vs Mohammad Amin and Others
Allahabad High Court · 66 Ind. Cas. 920
Civil Procedure Code, 1908 (CPC) — Section 105Civil Procedure Code, 1908 (CPC) — Section 105Civil Procedure Code, 1908 (CPC) — Section 105
High Courts20 Mar 1922Allowed
Dinkarrao Ganpatrao Kothare Vs Narayan V. Mandlik
Bombay High Court · (1922) 24 BOMLR 449
Contract Act, 1872 — Section 23Specific Relief Act, 1877 — Section 42
High Courts20 Mar 1922
Panchi Ram and another Vs Sheikh Muhammad Abdulla
Patna High Court · (1922) 03 PAT CK 0019
High Courts20 Mar 1922
Brij Nandan Panday Vs Emperor
Patna High Court · AIR 1922 Patna 227 : 81 Ind. Cas. 33a
Criminal Procedure Code, 1898 (CrPC) — Section 260, 263, 327Penal Code, 1860 (IPC) — Section 411
High Courts20 Mar 1922Allowed
Fazal Ilahi Vs Munshi Prag Narain
Allahabad High Court · 67 Ind. Cas. 739
High Courts20 Mar 1922Allowed
Thakurain Anar Kuar and Another Vs Pohap Singh and Another
Allahabad High Court · 66 Ind. Cas. 852
High Courts20 Mar 1922Disposed Of
Fazal Ilahi Vs Prag Narain
Allahabad High Court · AIR 1922 All 133 : (1922) ILR (All) 523
High Courts20 Mar 1922
Subbarayan by Guardian Visalakshmi Achi Vs Natarajan by their Guardian Gouri Achi and Others
Madras High Court · AIR 1922 Mad 268 : (1922) ILR (Mad) 785 : (1922) 16 LW 68 : (1922) 43 MLJ 168
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts17 Mar 1922
K.P. Frenchman Vs The Assistant Collector
Bombay High Court · (1922) 24 BOMLR 782
Land Acquisition Act, 1894 — Section 8
High Courts17 Mar 1922Dismissed
Har Prasad Tewari Vs Sheo Gobind Tewari
Allahabad High Court · 67 Ind. Cas. 793
Contract Act, 1872 — Section 24Transfer of Property Act, 1882 — Section 68
High Courts17 Mar 1922Allowed
Beekha Vs Emperor, through Bhagirath
Allahabad High Court · 66 Ind. Cas. 179
High Courts17 Mar 1922Dismissed
Har Prasad Tiwari Vs Sheo Gobind Tiwari
Allahabad High Court · (1922) ILR (All) 486
Contract Act, 1872 — Section 24Transfer of Property Act, 1882 — Section 68
High Courts17 Mar 1922Disposed Of
Kulsum-Un-Nissa Vs Ram Prasad
Allahabad High Court · (1922) ILR (All) 492
Civil Procedure Code, 1908 (CPC) — Section 99Transfer of Property Act, 1882 — Section 106
High Courts17 Mar 1922
Sobha Ram Gopal Rai Vs Sri Ram and Others
Allahabad High Court · (1922) ILR (All) 521
Evidence Act, 1872 — Section 92
High Courts17 Mar 1922
The gorakhpur bank Limited Vs Karamat Ali and Another
Allahabad High Court · (1922) ILR (All) 488
High Courts17 Mar 1922
Bibi Kulsoomunnissa Vs Ram Prashad
Allahabad High Court · AIR 1922 All 226 : 67 Ind. Cas. 713
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Transfer of Property Act, 1882 — Section 106
High Courts17 Mar 1922
Sri Ram and Others Vs Farm Sobha Ram Gopalrai
Allahabad High Court · AIR 1922 All 213 : 67 Ind. Cas. 513
Evidence Act, 1872 — Section 92