High Courts17 Aug 1920
Sayrat Saha Vs Sader Saha and Others
Calcutta High Court · 61 Ind. Cas. 241
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 4Evidence Act, 1872 — Section 92
JUDGMENT DATABASE
Search 12,27,724 Indian judgments.
12,27,724 judgments in All Courts · page 59,786 of 61,387
High Courts17 Aug 1920Dismissed
Bhimabai Padappa Desai Vs Swamirao Shriniwas Parwati
Bombay High Court · AIR 1921 Bom 175 : (1921) 23 BOMLR 100
Limitation Act, 1908 — Article 131
High Courts17 Aug 1920
Midnapur Zemindary Co. Ltd. Vs Jaga Nath Sarangi and Others
Patna High Court · 59 Ind. Cas. 314
Chotanagpur Tenancy Act, 1908 — Section 142, 234, 52
High Courts17 Aug 1920
Taluk Board Vs Srimanth Raja Yarlagadda Mallikarjuna Prasada Naidu Bahadur
Madras High Court · AIR 1921 Mad 92 : 61 Ind. Cas. 497 : (1920) 12 LW 585 : (1921) 40 MLJ 91
High Courts17 Aug 1920
Taluk Board Vs Zamindar of Chellapalli
Madras High Court · (1921) ILR (Mad) 156
Madras Local Boards Act, 1884 — Section 100
High Courts16 Aug 1920
Hosenjan Choudhuri Vs Mirza Mahafeduddin and Others
Calcutta High Court · 62 Ind. Cas. 619
Bengal Tenancy Act, 1885 — Section 29
High Courts16 Aug 1920
Surendra Nath Singh and Others Vs Giridhari Singh and Others
Calcutta High Court · 62 Ind. Cas. 633
Limitation Act, 1963 — Section 26
High Courts16 Aug 1920
Tenaram Mondal Vs Emperor
Calcutta High Court · AIR 1921 Cal 257 : 61 Ind. Cas. 1003
Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 304
High Courts16 Aug 1920Allowed
Dattatraya Sitaram Gadkari Vs The Secretary of State for India
Bombay High Court · AIR 1921 Bom 302 : (1921) 23 BOMLR 89 : 60 Ind. Cas. 744
Limitation Act, 1908 — Section 5
High Courts16 Aug 1920
Ambalal Sarabhai Vs The Ahmedabad Municipality
Bombay High Court · (1921) 23 BOMLR 48 : 60 Ind. Cas. 578
Bombay District Municipal Act, 1901 — Section 2, 65(4)
High Courts16 Aug 1920Dismissed
Emperor Vs Changouda Pirgouda
Bombay High Court · (1920) 22 BOMLR 1241
Criminal Procedure Code, 1898 (CrPC) — Section 238
High Courts16 Aug 1920
Changouda Firgouda Vs Emperor
Bombay High Court · 59 Ind. Cas. 195
Criminal Procedure Code, 1898 (CrPC) — Section 238, 536
High Courts16 Aug 1920
Deoki Lal and Others Vs Ramanand Lal
Patna High Court · AIR 1921 Patna 365 : 59 Ind. Cas. 179
Limitation Act, 1963 — Section 12, 29
High Courts16 Aug 1920Dismissed
Molai and Others Vs Emperor
Allahabad High Court · AIR 1920 All 306 : 59 Ind. Cas. 411
Uttar Pradesh Land Revenue Act, 1901 — Section 149
High Courts14 Aug 1920
Tarakeswar Pal Chowdhury Vs Srish Chandra Ghosh Mandal and Others
Calcutta High Court · 80 Ind. Cas. 628
Evidence Act, 1872 — Section 90
High Courts14 Aug 1920
Mulchand Kalwar Vs Gobind Singh and Others
Patna High Court · 59 Ind. Cas. 939
High Courts13 Aug 1920
Soudamini Dasya Choudhurany, Executrix To The Estate of Her husband, Late Raghunath Das Vs The Secretary of State for India In Council
Calcutta High Court · 65 Ind. Cas. 76
Bengal Alluvion and Diluvion Act, 1847 — Section 3
High Courts13 Aug 1920
Kamini Kumar Taluqdar Vs Shib Sundari Devi
Calcutta High Court · 62 Ind. Cas. 770
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 3
High Courts13 Aug 1920
Barendra Nath Mitter Vs Martin and Co. and Others
Calcutta High Court · AIR 1921 Cal 801 : 62 Ind. Cas. 167
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(1), 64, 73
High Courts13 Aug 1920
Kali Nath Hakrabartty and Others Vs Naimudd and Another
Calcutta High Court · 60 Ind. Cas. 711