High Courts22 Jul 1920
Mangru and Another Vs Parsotam Das
Allahabad High Court · AIR 1920 All 213 : 58 Ind. Cas. 777
JUDGMENT DATABASE
Search 12,27,598 Indian judgments.
12,27,598 judgments in All Courts · page 59,789 of 61,380
High Courts22 Jul 1920
Bhatiby Chunni Lal Vs Emperor
Allahabad High Court · AIR 1920 All 279(1) : 58 Ind. Cas. 944
High Courts22 Jul 1920
Srimat Tirumala Peddinti Sampat, Kumara Venkatacharyulu, minor by next friend Venkata Lakshmamma Vs Mohana Panda and Others
Madras High Court · AIR 1921 Mad 407 : (1921) ILR (Mad) 214 : 61 Ind. Cas. 530 : (1920) 12 LW 390 : (1920) 39 MLJ 586
High Courts21 Jul 1920
Brindabun Behari Roy Vs Bhupali Bhusan Adhikari
Calcutta High Court · 62 Ind. Cas. 743
Bengal Tenancy Act, 1885 — Section 174, 174(2)
High Courts21 Jul 1920Allowed
Balkrishna Bhimaji Mokashi Vs Ramkrishna Gangadhar Dixit Inamdar
Bombay High Court · (1920) 22 BOMLR 1442 : 136 Ind. Cas. 176
High Courts21 Jul 1920
Emperor Vs Shamsunderbai
Bombay High Court · (1920) 22 BOMLR 1234
Penal Code, 1860 (IPC) — Section 373
High Courts21 Jul 1920Allowed
Lachman Prasad and Others Vs Musammat Shitaba Kunwar
Allahabad High Court · AIR 1921 All 396 : 59 Ind. Cas. 639
High Courts21 Jul 1920
S.N. Sen, Official Assignee of Rangoon by his Agent, Official Receiver, Ramnad Mr. O. De Glanville Vs Chidambaram Chetty and Another
Madras High Court · 61 Ind. Cas. 300 : (1920) 12 LW 551
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 8(1)
High Courts21 Jul 1920
Kunhiparambath Parkum Kunhi Koranath Chandu Alias Appa Vs Antholi Thoovakunnon Ramunni
Madras High Court · AIR 1921 Mad 122 : 59 Ind. Cas. 943 : (1921) 13 LW 183
High Courts21 Jul 1920
W. Krishnamachary Vs W. Komalammal
Madras High Court · (1921) ILR (Mad) 903 : (1920) 39 MLJ 490
Presidency Small Cause Courts Act, 1882 — Section 19(g)
High Courts20 Jul 1920Dismissed
Lalchand Sakharam Marwadi Vs Khandu Kedu Ughade
Bombay High Court · (1920) 22 BOMLR 1431
Bombay Land Revenue Code, 1879 — Section 135J
High Courts20 Jul 1920
In Re: Bombay Revenue Jurisdiction Act, 1876 In Re: Shri Vasudev Harihar Pandit alias Baba Maharaj
Bombay High Court · (1921) ILR (Bom) 463
Bombay Revenue Jurisdiction Act, 1876 — Section 12Summary Settlement Act, 1863 — Section 3
High Courts20 Jul 1920
Uday Mandal and Others Vs Ram Durlabh Sarkar
Calcutta High Court · 62 Ind. Cas. 707
High Courts20 Jul 1920
Rajendra Mohun Moulik and Others Vs Upendra Nath Guha Thakurta
Calcutta High Court · 64 Ind. Cas. 518
High Courts20 Jul 1920
Jaladhar Bhowmik and Others Vs Birendra Nath Roy Chowdhury and Others
Calcutta High Court · AIR 1921 Cal 761(1) : 60 Ind. Cas. 389
High Courts20 Jul 1920
Nayanjan Bibi Vs Durgadas Bandapadhaya
Calcutta High Court · AIR 1921 Cal 327 : 60 Ind. Cas. 449
High Courts20 Jul 1920
Bhabani Nath Roy and Others Vs Purna Chandra Sarkar and Others
Calcutta High Court · AIR 1921 Cal 212 : 61 Ind. Cas. 818
High Courts20 Jul 1920
Ganga Rama Bhilare Vs Sakharam Babaji Vani
Bombay High Court · 59 Ind. Cas. 796
Transfer of Property Act, 1882 — Section 54
High Courts20 Jul 1920Dismissed
Basvant Mushappa Hubli Vs Mallappa Kallappa Hubli
Bombay High Court · (1920) 22 BOMLR 1400