High Courts06 Feb 1922
Nasarvanji Cawasji Arjani Vs Shahajadi Begam
Bombay High Court · (1922) 24 BOMLR 378 : 66 Ind. Cas. 768
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,704 of 61,419
High Courts06 Feb 1922Allowed
Chunilal Jamnadas Vs Mulchand Harjivandas
Bombay High Court · AIR 1923 Bom 23 : (1922) 24 BOMLR 440 : 67 Ind. Cas. 417
High Courts06 Feb 1922Dismissed
Malik Mokhtar Ahmed Vs Mt. Bibi Rahimunnissa Begum
Patna High Court · (1922) 02 PAT CK 0032
High Courts06 Feb 1922Dismissed
Bhatele Chunni Lal Vs Chakarpan and Others
Allahabad High Court · (1922) ILR (All) 380
High Courts06 Feb 1922
Tan Secretary of State for India in Council Vs Mulla
Allahabad High Court · AIR 1922 All 57 : 66 Ind. Cas. 582
High Courts06 Feb 1922
Bhatelay Chunni Lal Vs Chakkerpan Auction Purchaser and Pahalwan Singh
Allahabad High Court · AIR 1922 All 56 : 67 Ind. Cas. 934
High Courts04 Feb 1922Allowed
Jugal Kishore Marwari and others Vs Babu Homeshwar Singh and others
Patna High Court · (1922) 02 PAT CK 0031
High Courts03 Feb 1922
The Rani of Tuni Vs The Maharajah of Jeypore (dead) and Others
Madras High Court · AIR 1922 Mad 271 : (1923) ILR (Mad) 35 : 66 Ind. Cas. 115 : (1922) 16 LW 28 : (1922) 42 MLJ 487
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 59
High Courts03 Feb 1922
The Rani Of Tuni Vs Korra Latchundhora and Others
Bombay High Court · (1923) ILR (Bom) 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts03 Feb 1922
Raghunath Waman Matapurkar Vs Kondiba Babaji Mokashi
Bombay High Court · (1922) 24 BOMLR 499
Limitation Act, 1963 — Article 142
High Courts03 Feb 1922
Munshi Lal Vs Emperor
Allahabad High Court · AIR 1922 All 21 : 66 Ind. Cas. 184
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts03 Feb 1922
Jagannatha Naidu and Others Vs The Secretary of State for India in Council
Madras High Court · 70 Ind. Cas. 107
High Courts03 Feb 1922
Jagannatha Naidu Vs The Right Honourable the Secretary of State for India in Council
Madras High Court · AIR 1922 Mad 334 : (1922) 16 LW 11 : (1922) 43 MLJ 37
Evidence Act, 1872 — Section 63
High Courts03 Feb 1922
P. Sankunni Vs C.S. Venkatramani, minor by next friend C.S. Swatninatha Pattar
Madras High Court · AIR 1922 Mad 200 : (1922) ILR (Mad) 548 : 67 Ind. Cas. 514 : (1922) 15 LW 501 : (1922) 42 MLJ 460
Tamil Nadu Education Rules, 1892 — Rule 59(A)
High Courts02 Feb 1922
Prosanna Kumar Bedanta Tirtha Bhattacharjya Vs Madhu Badya and Others
Calcutta High Court · AIR 1923 Cal 279 : 68 Ind. Cas. 500
Estates Partition Act, 1897 — Section 99
High Courts02 Feb 1922Dismissed
Narain Singh and Another Vs Raj Kumar Singh and Others
Allahabad High Court · AIR 1922 All 217 : 66 Ind. Cas. 62
High Courts02 Feb 1922
T. Gopala Mannadiar, Zemindar of Paranipalayam Vs Palani Goundan and Another
Madras High Court · 96 Ind. Cas. 768
High Courts02 Feb 1922
Kuppuswami Aiyar and Others Vs Venkataswamy Naidu and Others
Madras High Court · 70 Ind. Cas. 672 : (1922) 16 LW 99
High Courts02 Feb 1922
Soundaratharamal and Another Vs Narayanaswami Aiyar and Others
Madras High Court · (1922) 15 LW 639 : (1922) 42 MLJ 567
Succession Act, 1925 — Section 269
High Courts01 Feb 1922
In Re: Mattam Shinna Viraiah and Others
Madras High Court · AIR 1923 Mad 87(1) : 71 Ind. Cas. 63 : (1922) 16 LW 534