High Courts12 Jan 1922
Anna Narayan Pavgi Vs Madhyama Sthititila Paraspara and c. Mandali
Bombay High Court · (1922) 24 BOMLR 313 : 67 Ind. Cas. 364
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,713 of 61,419
High Courts12 Jan 1922
Emperor Vs Laxman Natha
Bombay High Court · (1922) 24 BOMLR 380 : 66 Ind. Cas. 994
Criminal Procedure Code, 1898 (CrPC) — Section 344, 439
High Courts12 Jan 1922
Emperor Vs Atmaram Shamji
Bombay High Court · (1922) 24 BOMLR 384
Bombay District Municipal Act, 1901 — Section 122
High Courts12 Jan 1922
Mathura Prasad Sahu Vs Dasai Sahu and Another
Patna High Court · AIR 1922 Patna 542 : 65 Ind. Cas. 325
Transfer of Property Act, 1882 — Section 52
High Courts12 Jan 1922
Mohan Lal Vs Premraj and Hari Singh and Others
Allahabad High Court · 66 Ind. Cas. 618
Transfer of Property Act, 1882 — Section 74Transfer of Property Act, 1882 — Section 74Transfer of Property Act, 1882 — Section 74
High Courts11 Jan 1922
Neti Anjaneyalu Vs Sri Venu Gopal Rice Mill, Limited
Madras High Court · 70 Ind. Cas. 466
High Courts11 Jan 1922
J.V. Srinivasa Rao by Father and Next Friend J.V. Ranganatha Row Vs Hanumantha Rao and Others
Madras High Court · 65 Ind. Cas. 727
High Courts11 Jan 1922Allowed
Kashibhai Kalidas Patel Vs Vallavbhai Wagjibhai Patel
Bombay High Court · (1922) 24 BOMLR 305 : 67 Ind. Cas. 356
Specific Relief Act, 1877 — Section 56(4)
High Courts11 Jan 1922
Chandy Charan Law Vs Sreemutty Azizernessa and Others
Calcutta High Court · 80 Ind. Cas. 315
Bengal Tenancy Act, 1885 — Section 179
High Courts11 Jan 1922
Nagendra Nath Chowdhuri Vs Eraligool Company Ltd.
Calcutta High Court · AIR 1922 Cal 443 : 70 Ind. Cas. 92
Civil Procedure Code, 1908 (CPC) — Section 6Letters Patent Act, 1865 — Clause 12
High Courts11 Jan 1922
Vali Mahomed Hamad Vs G.I.P. Railway
Bombay High Court · (1922) 24 BOMLR 316 : 67 Ind. Cas. 366
High Courts11 Jan 1922Dismissed
Balvant Rangnath Vs Bala Malu
Bombay High Court · (1922) 24 BOMLR 308 : 67 Ind. Cas. 360
Civil Procedure Code, 1882 — Section 315Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93
High Courts11 Jan 1922
Balvant Raghunath Vs Bala Valad Malu and Others
Bombay High Court · (1922) ILR (Bom) 833
High Courts11 Jan 1922
Raghunath Bhagat and Others Vs Amir Bakhsh and Sheikh Muhammad Latif @ Sheikh Chandra and Guru Prasad Bhagat
Patna High Court · AIR 1922 Patna 299 : 65 Ind. Cas. 329
High Courts11 Jan 1922
S.V. Kallabiran Pillai Vs K. Peria Venkataramana
Madras High Court · 68 Ind. Cas. 183
Specific Relief Act, 1877 — Section 9
High Courts11 Jan 1922
Pericherla Suryanarayana Raju and Another Vs Ganapathy Raju and Others
Madras High Court · AIR 1923 Mad 113 : 70 Ind. Cas. 655 : (1922) 16 LW 593
High Courts11 Jan 1922
Neti Anjaneyalu Vs Sri Venugopal Rice Mill (Limited)
Madras High Court · AIR 1922 Mad 197 : (1922) ILR (Mad) 620 : (1922) 15 LW 513 : (1922) 42 MLJ 477
Civil Procedure Code, 1908 (CPC) — Section 60Transfer of Property Act, 1882 — Section 6
High Courts11 Jan 1922
J.V. Srinivasa Rao Minor by father and next friend J.V. Ranganatha Rao Vs Hanumantha Rao and Others
Madras High Court · AIR 1922 Mad 10 : (1923) ILR (Mad) 1 : (1922) 15 LW 458 : (1922) 42 MLJ 344
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Jan 1922
Vishnu Moreshwar Dabholkar Vs Gangadhar Ganesh Dabholkar
Bombay High Court · (1922) 24 BOMLR 302
High Courts10 Jan 1922
Emperor Vs Biseswar De alias Bisweshar Raj and Others
Calcutta High Court · AIR 1923 Cal 217 : 71 Ind. Cas. 497
Criminal Procedure Code, 1898 (CrPC) — Section 307Evidence Act, 1872 — Section 24