High Courts08 Feb 1922
Amiruddin Mahamad Vs Sankar Borman
Calcutta High Court · AIR 1922 Cal 56 : 67 Ind. Cas. 91
Bengal Tenancy Act, 1885 — Section 86(b)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,703 of 61,419
High Courts08 Feb 1922
Onkarmal Agarwala Vs Rai Shehab Nritya Gopal Chaki
Calcutta High Court · AIR 1923 Cal 313(1) : 67 Ind. Cas. 885
High Courts08 Feb 1922
Iswari Prasad Singh and Another Vs Musammat Sahodra Kumari and Another
Patna High Court · AIR 1922 Patna 42 : 70 Ind. Cas. 486
Civil Procedure Code, 1908 (CPC) — Section 15, 50Specific Relief Act, 1963 — Section 42
High Courts08 Feb 1922
Lachhmi Lal Vs Emperor
Patna High Court · AIR 1922 Patna 40 : 65 Ind. Cas. 1002
Penal Code, 1860 (IPC) — Section 288, 302
High Courts08 Feb 1922
P. Albuquerque and sons Vs The South Indian Railway Company Limited
Madras High Court · AIR 1922 Mad 231 : (1922) 16 LW 667 : (1922) 43 MLJ 90
Railways Act, 1890 — Section 72
High Courts07 Feb 1922
Ebrahim Currim and Sons Vs A.K. Abdulla Sahib
Madras High Court · (1933) 38 LW 771 : (1933) 65 MLJ 617
High Courts07 Feb 1922
Radhabai Rom Bhaskar Sakharam Vs Anant Pandurang Pandit and Another
Bombay High Court · 70 Ind. Cas. 762
High Courts07 Feb 1922
Sheikh Dendoo Vs Shaikh Sachoo and Others
Calcutta High Court · 72 Ind. Cas. 2
High Courts07 Feb 1922
Abdul Huq and Another Vs Mohamaddan and Another
Calcutta High Court · 67 Ind. Cas. 302
Calcutta Rent Act, 1920 — Section 2(c)Government of India Act, 1915 — Section 107
High Courts07 Feb 1922Dismissed
Chimabai Malgauda Patil Vs Mallapa Payappa
Bombay High Court · (1922) 24 BOMLR 489 : 67 Ind. Cas. 654
High Courts07 Feb 1922Allowed
Ganpatibhatta Umamaheshwarbhatta Vs Devappa Shankarnarayan Havik
Bombay High Court · AIR 1923 Bom 30(1) : (1922) 24 BOMLR 442 : 76 Ind. Cas. 895
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts07 Feb 1922Allowed
Shib Dayal and Another Vs Jagannath Prasad
Allahabad High Court · 68 Ind. Cas. 812
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Limitation Act, 1963 — Section 5
High Courts07 Feb 1922Allowed
Debi Singh Vs Pandit Bansidhar
Allahabad High Court · AIR 1922 All 44 : 66 Ind. Cas. 480
Transfer of Property Act, 1882 — Section 123
High Courts07 Feb 1922
Prag Narain Vs Angad and Another
Allahabad High Court · AIR 1922 All 55 : 70 Ind. Cas. 495
North Western Provinces Tenancy Act, 1901 — Section 11, 41
High Courts06 Feb 1922
Nusservanji Cawasji Arjani Vs Shahjadi Begam Widow and heir of Nawab Imdad Ali Khan Gulam Jhilani and Others
Bombay High Court · (1922) ILR (Bom) 939
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Feb 1922
Nitya Gopal Tewary and Others Vs Ramsasi Roy and Others
Calcutta High Court · AIR 1923 Cal 296 : 67 Ind. Cas. 394
High Courts06 Feb 1922
Emperor Vs Tarini Mohan Barari and Others
Calcutta High Court · 69 Ind. Cas. 209
Legal Practitioners Act, 1879 — Section 14
High Courts06 Feb 1922
Behari Lal Nandi and Others Vs Nrityananda Ghose and Others
Calcutta High Court · AIR 1922 Cal 224 : 67 Ind. Cas. 1005