High Courts28 Jan 1921
Musammat Jeoni Vs Kalloo and Another
Allahabad High Court · AIR 1921 All 105(1) : 60 Ind. Cas. 837
North Western Provinces Tenancy Act, 1901 — Section 198
JUDGMENT DATABASE
Search 12,27,434 Indian judgments.
12,27,434 judgments in All Courts · page 59,744 of 61,372
High Courts28 Jan 1921
Sambasiva Pillai and Others Vs The Secretary of State for India in Council and Another
Madras High Court · AIR 1921 Mad 537 : (1921) 41 MLJ 109
High Courts27 Jan 1921
Damodara Padhano Vs Haribhandhu Patnaick
Madras High Court · AIR 1921 Mad 406 : 70 Ind. Cas. 392 : (1921) 14 LW 389
High Courts27 Jan 1921
Mahammad Kamil and Others Vs Haji Hedayatulla
Calcutta High Court · 64 Ind. Cas. 861
Contract Act, 1872 — Section 253Partnership Act, 1890 — Section 42
High Courts27 Jan 1921
S.C. Dey Vs Musammat Rajwanti Kuer
Patna High Court · 63 Ind. Cas. 278
Limitation Act, 1963 — Section 5
High Courts27 Jan 1921
East Indian Railway Co. Vs Kali Charan Ram Prasad
Patna High Court · (1921) 01 PAT CK 0007
High Courts27 Jan 1921
Param Hansman Tewari and Another Vs Dasrathman Tewari and Another
Allahabad High Court · AIR 1921 All 128 : 60 Ind. Cas. 770
North Western Provinces Tenancy Act, 1901 — Section 4(2), 58
High Courts27 Jan 1921
In Re: Ramaswami Ayyar
Madras High Court · AIR 1921 Mad 458 : (1921) ILR (Mad) 913 : (1921) 14 LW 189
High Courts27 Jan 1921
Sabapathy Pathan Vs Perumal Padayachi and Another
Madras High Court · AIR 1921 Mad 323 : (1921) ILR (Mad) 640
High Courts27 Jan 1921
Sri Sri Sri Varadaraja Sooru Harischendana Deo Bahadur Zemindar of Tarla Vs Kanda Barikivadu
Madras High Court · AIR 1922 Mad 119(1) : (1921) ILR (Mad) 697 : (1922) 15 LW 150 : (1921) 40 MLJ 466
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts27 Jan 1921
Sababathi Pathan Vs Perumal Padayachi and Another and Natese Thevan
Madras High Court · (1921) 13 LW 520 : (1921) 40 MLJ 554
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts26 Jan 1921
Emperor Vs Keshav Govind
Bombay High Court · (1921) 23 BOMLR 350
Criminal Procedure Code, 1898 (CrPC) — Section 127, 432Penal Code, 1860 (IPC) — Section 151
High Courts26 Jan 1921Dismissed
Madhav Motiram Vs Jairam Sakharam
Bombay High Court · AIR 1921 Bom 451 : (1921) 23 BOMLR 540
Limitation Act, 1908 — Article 85
High Courts26 Jan 1921Allowed
Ma Shwe Mya Vs Maung Mo Hnaung
Bombay High Court · (1922) 24 BOMLR 682
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts26 Jan 1921Dismissed
Buddhoo Lal and Another Vs Mewa Ram
Allahabad High Court · AIR 1921 All 1 : 63 Ind. Cas. 15
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Jan 1921
Bolisetti Mamayya Vs Buragadda Venkateswaralu and Another and Kolla Kotayya Kummuri Ramayya Rice Mill Company
Madras High Court · AIR 1921 Mad 294 : (1921) ILR (Mad) 810 : (1921) 14 LW 428 : (1921) 40 MLJ 570
Provincial Insolvency Act, 1920 — Section 4(B), 4(C)
High Courts26 Jan 1921
Bolisetti Mamayya Vs Kolla Kottayya, Kommurri Ramayya Rice Mill Company
Madras High Court · AIR 1921 Mad 616 : (1921) ILR (Mad) 810
High Courts25 Jan 1921
Sree Rajah Bollapragada Venkata Lakshmamma Garu. Vs Chintapalli Achireddi
Madras High Court · AIR 1921 Mad 152 : (1921) 40 MLJ 319
Madras Estates Land Act, 1908 — Section 3(5)
High Courts25 Jan 1921Dismissed
Lalman alias Laloo and Others Vs Gopi Nath and Others
Allahabad High Court · 61 Ind. Cas. 888