High Courts03 Mar 1922
Si Potti Nayaker Vs Suppammal and Another
Madras High Court · AIR 1924 Mad 723
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 69Transfer of Property Act, 1882 — Section 91
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,693 of 61,419
High Courts03 Mar 1922
Sr. Potti Nayakar Vs Suppammal and Another
Madras High Court · 79 Ind. Cas. 874 : (1924) 20 LW 31
High Courts03 Mar 1922
In Re: Subba Naidu
Madras High Court · AIR 1922 Mad 329 : 71 Ind. Cas. 511 : (1922) 15 LW 664 : (1922) 43 MLJ 87
Criminal Procedure Code, 1898 (CrPC) — Section 369
High Courts03 Mar 1922
Natarajulu Naicker Vs Subrahmanian Chettiar and Others
Madras High Court · AIR 1922 Mad 181 : (1922) ILR (Mad) 778 : (1922) 16 LW 705 : (1922) 43 MLJ 695
Contract Act, 1872 — Section 23
High Courts03 Mar 1922
K.M.P.R. Firm Vs The Official Assignee of Madras, and as such the Assignee of K. Ponniah Chetty
Madras High Court · AIR 1923 Mad 17 : (1922) 43 MLJ 142
Contract Act, 1872 — Section 72
High Courts03 Mar 1922
K.M.P.R. Firm Vs The Official Assignee of Madras
Madras High Court · 70 Ind. Cas. 751 : (1922) 16 LW 75
High Courts02 Mar 1922Allowed
Khajeh Solehman Quadir Vs Nawab Sir Salimullah Bahadur
Bombay High Court · (1922) 24 BOMLR 1257
High Courts02 Mar 1922Dismissed
Midnapore Zamindary Co. Ltd. Vs Naresh, Narayan Roy
Calcutta High Court · (1922) 03 CAL CK 0036
High Courts02 Mar 1922
Brahmamoyi Debya and Another Vs Somarali Sheikh and Others
Calcutta High Court · AIR 1922 Cal 77 : 68 Ind. Cas. 109
Bengal Tenancy Act, 1885 — Section 178, 53, 54(3), 67
High Courts02 Mar 1922
Swarna Kumar Ghosh Vs Prahlad Chandra Sarkhel and Others
Calcutta High Court · AIR 1922 Cal 474 : 67 Ind. Cas. 719
High Courts02 Mar 1922
Dhunmun Chowdhury and others Vs Emperor
Patna High Court · (1922) 03 PAT CK 0029
High Courts02 Mar 1922
Musammat Ram Ratan Kuar and Others Vs Tarak Nath Bhattacharji and Others
Patna High Court · AIR 1922 Patna 249 : 77 Ind. Cas. 492
Criminal Procedure Code, 1898 (CrPC) — Section 145
Privy Council02 Mar 1922
Khajeh Suleman Quadir and another Vs Salimullah Bahadur and others
Privy Council · (1922) AIR(PC) 107
High Courts02 Mar 1922Allowed
Gulab Chand Vs Kamal Singh and Another
Allahabad High Court · AIR 1922 All 260 : (1922) ILR (All) 424
High Courts02 Mar 1922
Firm Sardar Mal Hardat Rai Vs Firm Sheo Baksh Rai-Sri Narain
Allahabad High Court · 66 Ind. Cas. 907
High Courts02 Mar 1922
Musammat Tirbeni Kunwar and Others Vs Mohan Lal and Others
Allahabad High Court · AIR 1922 All 366 : 66 Ind. Cas. 558
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts02 Mar 1922
Sardar Mal, Hardat Rai Vs Sheo Bakhsh Rai, Sri Narain
Allahabad High Court · AIR 1922 All 106 : (1922) ILR (All) 432
High Courts02 Mar 1922
Secretary of State for India Vs Hussain Sheriff Sahib
Madras High Court · AIR 1922 Mad 232 : 70 Ind. Cas. 165 : (1922) 16 LW 197
High Courts02 Mar 1922
C. Ganapathi Mudaliar Vs N. Krishnamachari and Others
Madras High Court · AIR 1922 Mad 417 : (1922) 16 LW 178 : (1922) 43 MLJ 184
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Mar 1922
Benowari Lal Ram and Others Vs Pronab Krishna Majumdar and Others
Calcutta High Court · AIR 1922 Cal 569 : 71 Ind. Cas. 516
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144