High Courts17 Jan 1922Allowed
Sanyasi Charan Mandal Vs Krishnadhan Banerji
Bombay High Court · (1922) 24 BOMLR 700
Contract Act, 1872 — Section 247
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,711 of 61,419
High Courts17 Jan 1922Allowed
Hanmant Timaji Desai Vs Raghavendrarao Gururao Desai
Bombay High Court · (1922) 24 BOMLR 410 : 67 Ind. Cas. 847
High Courts17 Jan 1922Allowed
Mahomed Ibrahim Rowther Vs Shaikh Ibrahim Rowther
Bombay High Court · (1922) 24 BOMLR 944
High Courts17 Jan 1922
Ram Narain Lal and another Vs Sahadeo Singh and others (Plaintiffs) and Sidheshwar Nath and others
Patna High Court · (1922) 01 PAT CK 0032
Privy Council17 Jan 1922
Sanyasi Charan Mandal Vs Krishnadhan Banerji and others
Privy Council · (1922) AIR(PC) 237
Privy Council17 Jan 1922
Sabz Ali Khan Vs Khair Muhammad Khan and others
Privy Council · (1922) AIR(PC) 139
Privy Council17 Jan 1922
Mahomed Ibrahim Rowther Vs Shaik Ibrahim Rowther and others
Privy Council · (1922) AIR(PC) 59
High Courts17 Jan 1922Dismissed
Musammat Bhanga Vs Sheikh Din Mohammad
Allahabad High Court · AIR 1923 All 233 : 65 Ind. Cas. 593
High Courts17 Jan 1922Allowed
Saktoo Mal Vs Gopal Chand and Another
Allahabad High Court · AIR 1922 All 439 : 66 Ind. Cas. 313
Penal Code, 1860 (IPC) — Section 411
High Courts17 Jan 1922
Abhey Singh Vs Himta
Allahabad High Court · AIR 1923 All 234 : 65 Ind. Cas. 653
High Courts16 Jan 1922
Holleppa Kallappa Mayappanavar Vs Irappa Giri Mallappa Badiger and Others
Bombay High Court · (1922) ILR (Bom) 843
Dekkhan Agriculturists Relief Act, 1879 — Section 10 A
High Courts16 Jan 1922
Nayan Manjuri Dasi Vs Fazley Huq Sardar
Calcutta High Court · AIR 1922 Cal 502 : 71 Ind. Cas. 527
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts16 Jan 1922
Ram Sagar Mondal Vs Alek Naskar and Bhola Nath Mondal
Calcutta High Court · AIR 1922 Cal 59 : 67 Ind. Cas. 177
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts16 Jan 1922
Rajendra Kishore Choudhury Vs Kumud Ban Mahata
Calcutta High Court · AIR 1923 Cal 297 : 67 Ind. Cas. 271
High Courts16 Jan 1922
Kader Buksh Hazir Buksh Vs Shaik Seraj-Ud-Din
Calcutta High Court · 70 Ind. Cas. 130
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts16 Jan 1922
Hallappa Kallappa Vs Irappa Girimallappa
Bombay High Court · (1922) 24 BOMLR 406 : 67 Ind. Cas. 844
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 15B
High Courts16 Jan 1922
Kumar Madheva Surendra Sahi and Another Vs Awadh Missir and Others
Patna High Court · AIR 1923 Patna 86 : 65 Ind. Cas. 349
Bengal Tenancy Act, 1885 — Section 105, 52(1)(a)
High Courts16 Jan 1922
Jugeshar Misra and Others Vs Nath Koeri Sunder Mohan Panigrahi Vs Ghana Rout
Patna High Court · AIR 1922 Patna 19 : 65 Ind. Cas. 335
Bengal Tenancy Act, 1885 — Section 25, 87
High Courts16 Jan 1922
Baba Ashurfi Singh Vs Babu Biseswar Pratap Narain Sahi and Others
Patna High Court · AIR 1922 Patna 362 : 65 Ind. Cas. 977
High Courts16 Jan 1922
Sarada Prasad Tej Vs Triguna Charan Ray
Patna High Court · AIR 1922 Patna 402 : 70 Ind. Cas. 402
Succession Act, 1925 — Section 50