High Courts25 Oct 1920
Kakumanu Venkatasuryanarayana Vs Akuthota Ramayya and Akuthota Venkatasubramanayam, Minor by Guardian
Madras High Court · AIR 1921 Mad 98 : (1921) 13 LW 551 : (1921) 40 MLJ 153
Contract Act, 1872 — Section 247, 248
JUDGMENT DATABASE
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12,27,805 judgments in All Courts · page 59,781 of 61,391
High Courts22 Oct 1920
Elavarti Venkatappacharyalu and Others Vs Tirumalareddi Papireddi (dead) and Others
Madras High Court · 62 Ind. Cas. 309
High Courts22 Oct 1920
Elvararti Venkatappa Charyulu and Others Vs Tirumala Reddi Royapa Reddi and Others
Madras High Court · (1921) ILR (Mad) 550 : (1921) 13 LW 203
High Courts21 Oct 1920
In Re: Excess Profits Duty Act, 1919 In Re: Bombay and Persia Steam Navigation Company Limited
Bombay High Court · (1921) ILR (Bom) 881
Income Tax Act, 1951 — Section 18Specific Relief Act, 1877 — Section 45
High Courts20 Oct 1920
Motibhai Shankerbhai Patel Vs Nathabhai Naranbhai
Bombay High Court · (1921) ILR (Bom) 1053
High Courts20 Oct 1920
Dinanath Sundraji Ravte Vs Emperor
Bombay High Court · 60 Ind. Cas. 1006
Evidence Act, 1872 — Section 24
High Courts20 Oct 1920
Emperor Vs Dinanath Sundarji Ravte
Bombay High Court · (1921) ILR (Bom) 1086
Evidence Act, 1872 — Section 24
High Courts20 Oct 1920
Emperor Vs Tuka Nana Ramoshi
Bombay High Court · AIR 1921 Bom 68 : (1921) 23 BOMLR 347
Penal Code, 1860 (IPC) — Section 392
High Courts20 Oct 1920
Emperor Vs Dinanath Sundraji Ravte
Bombay High Court · (1921) 23 BOMLR 338
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts20 Oct 1920
Motibhai Shankarbhai Patel Vs Nathabhai Narayanbhai Patel
Bombay High Court · AIR 1921 Bom 187 : (1921) 23 BOMLR 444
High Courts20 Oct 1920
Raja of Ramnad Vs Ponnusami Tevar and Another
Madras High Court · (1921) ILR (Mad) 277
Limitation Act, 1963 — Section 10
High Courts20 Oct 1920
Rajah Rajeswara Dorai alias Muthuramalinga Sethupathi Avergal Vs S. Ponnuswami Tevar and Another
Madras High Court · AIR 1921 Mad 125 : 61 Ind. Cas. 907 : (1921) 13 LW 56 : (1921) 40 MLJ 52
Limitation Act, 1963 — Section 10
Privy Council19 Oct 1920
Curtis''s and Harvey (Canada), Limitted, in Liquidation Vs North British and Mercantile Insurance Company, Limited
Privy Council · (1920) AIR(PC) 107
High Courts19 Oct 1920
M.R.P.R.S. Muthia Chettiar Vs Lakshminarasa Aiyar
Madras High Court · AIR 1921 Mad 62 : 61 Ind. Cas. 756 : (1921) 13 LW 141
Provincial Insolvency Act, 1920 — Section 4(6)
High Courts18 Oct 1920
Jamshedji Hormasji Vs Gordhandas Goculdas
Bombay High Court · AIR 1921 Bom 201 : (1921) 23 BOMLR 442
Civil Procedure Code, 1908 (CPC) — Section 151Presidency Small Cause Courts Act, 1882 — Section 43
High Courts18 Oct 1920
Jamshedji Hormasji Vs Gordhandas Gokuldas
Bombay High Court · (1921) ILR (Bom) 1048
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts18 Oct 1920
M.A.R.A.R. Arunachala Chettiar Trustee of Sree Kalahasti Swaraswami Temple Vs Raja Damara Kumara Thimma Narayanin Bahadur Varu, Rajah of Kalahasti (dead) and Others
Madras High Court · 62 Ind. Cas. 505 : (1921) 13 LW 312
High Courts18 Oct 1920
Saminatha Pillay Vs Rajagopal Mudaliar
Madras High Court · AIR 1921 Mad 124 : (1921) 13 LW 148 : (1921) 40 MLJ 208
Limitation Act, 1963 — Article 176
High Courts15 Oct 1920
Shahid Husain Khan Vs Mohammad Zahurul Huq and Another
Patna High Court · 62 Ind. Cas. 577a
Criminal Procedure Code, 1898 (CrPC) — Section 144Transfer of Property Act, 1882 — Section 83
High Courts15 Oct 1920
Ponnusawmi Chettyar Vs Pichu Sastrigal and Others
Madras High Court · AIR 1921 Mad 597 : 62 Ind. Cas. 423 : (1921) 13 LW 323