High Courts06 Jan 1922
Tejendra Chandra Dhar, Executor to the Estate of late Ram Dhan Dhar Vs Durgadas Dutt and Others
Calcutta High Court · AIR 1923 Cal 324 : 67 Ind. Cas. 398
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,715 of 61,419
High Courts06 Jan 1922Allowed
Chota Nagpur Banking Association Ltd. Vs Bhagwat Bax Rai
Patna High Court · (1922) 01 PAT CK 0003
High Courts06 Jan 1922Disposed Of
Raja Shiam Rikh and Others Vs Parbati and Another
Allahabad High Court · (1922) ILR (All) 296
High Courts06 Jan 1922Dismissed
Parbati and Another Vs Raia Shyam Rukh and Others
Allahabad High Court · AIR 1922 All 74 : 66 Ind. Cas. 214
Provincial Insolvency Act, 1907 — Section 60(2)
High Courts06 Jan 1922
Chimman Lal, Posti Mal Vs Phul Chand, Fateh Chand
Allahabad High Court · (1922) ILR (All) 292
High Courts06 Jan 1922
Lalta Prasad Vs Suraj Kumar and Others
Allahabad High Court · AIR 1922 All 145 : 65 Ind. Cas. 877
Civil Procedure Code, 1908 (CPC) — Section 43, 48
High Courts06 Jan 1922
Chimman Lal Posti Mal Vs Phool Chand Fateh Chand
Allahabad High Court · 65 Ind. Cas. 795
High Courts06 Jan 1922
Angatiparambath Kanniyalli Chathu Vs Thekkse Illath Neelakandhan alias Padmanaban Namboodry
Madras High Court · (1922) 42 MLJ 457
Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts06 Jan 1922
Madam Pillai Vs Badrakali Ammal and Another
Madras High Court · AIR 1922 Mad 311 : (1922) ILR (Mad) 612 : (1922) 15 LW 464 : (1922) 42 MLJ 410
Transfer of Property Act, 1882 — Section 9
High Courts06 Jan 1922
Muthanan Servai alias Tiruneelakantan Servai Vs B. Raja Rajeswara Sethupathi alias Muthu Ramalinga Sethupathi Avergal, Raja of Ramnad
Madras High Court · AIR 1922 Mad 263 : (1923) ILR (Mad) 177 : (1922) 15 LW 556 : (1922) 43 MLJ 158
Madras Proprietary Estates Village Service Act, 1894 — Section 27
High Courts05 Jan 1922
Annada Chran Desarkar and Others Vs Nawab Kha(sic)eh Habibulla and Others
Calcutta High Court · AIR 1923 Cal 283 : 65 Ind. Cas. 598
High Courts05 Jan 1922
Lakshumi Prasad Vs Emperor
Patna High Court · 65 Ind. Cas. 492
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 477, 511
High Courts05 Jan 1922Disposed Of
Kashi Prasad Singh and Others Vs Balbhaddar Singh and Another
Allahabad High Court · AIR 1922 All 71 : (1922) ILR (All) 283 : 65 Ind. Cas. 798
High Courts05 Jan 1922
Reoti Lal and Another Vs Manna Kunwar
Allahabad High Court · AIR 1922 All 70 : 65 Ind. Cas. 785
Negotiable Instruments Act, 1881 (NI) — Section 78
High Courts05 Jan 1922
Manna Kunwar Vs Reoti Lal and Another
Allahabad High Court · (1922) ILR (All) 290
High Courts05 Jan 1922
Tripurana Seethapati Rao Dora Vs Rokkam Vencanna Dora and Others
Madras High Court · AIR 1922 Mad 71 : (1922) ILR (Mad) 332 : 66 Ind. Cas. 280 : (1922) 15 LW 316 : (1922) 42 MLJ 324
Evidence Act, 1872 — Section 35
High Courts05 Jan 1922
Jogi Venkiah and Others Vs Station House Officer of Narasapur and Another
Madras High Court · AIR 1922 Mad 78 : 67 Ind. Cas. 339 : (1922) 15 LW 534 : (1922) 42 MLJ 401
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts04 Jan 1922
Dinanath Das and on his death his heirs and Legal Representatives Kripanath Das and Others Vs Gopal Chandra Das and Others
Calcutta High Court · AIR 1923 Cal 309 : 67 Ind. Cas. 90
Evidence Act, 1872 — Section 98