High Courts16 Jun 1920Dismissed
Baij Nath Vs Ram Sarup and Others
Allahabad High Court · (1921) ILR (All) 77
JUDGMENT DATABASE
Search 12,27,515 Indian judgments.
12,27,515 judgments in All Courts · page 59,794 of 61,376
High Courts16 Jun 1920
Tulshi Ram and Others Vs Sat Narain and Others
Allahabad High Court · AIR 1921 All 392 : (1921) ILR (All) 81 : 57 Ind. Cas. 445
High Courts16 Jun 1920
Ram Sarup and Others Vs Baij Nath
Allahabad High Court · AIR 1921 All 372 : 58 Ind. Cas. 324
High Courts15 Jun 1920
Shekh Hassan walad Gulam Mohidin Tisekar Vs Mahomed Ali alias Nana walad Shekh Mahomed Tisekar and Others
Bombay High Court · AIR 1921 Bom 278 : (1921) ILR (Bom) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107
High Courts15 Jun 1920
Matiwor Rasuk (Rasul in Vakalutnana) Alikar Rasul and Others Vs Dhanu Molla, and after his death his heirs and Legal Representatives and Hosenuddi and Others Matiwor Rasul and Others Vs Bango Bepari and on his death his heirs and Legal Representatives and Sunder Ali and Others
Calcutta High Court · 59 Ind. Cas. 963
Estates Partition Act, 1897 — Section 54Evidence Act, 1872 — Section 35
High Courts15 Jun 1920
Hurmukhroy Ram Chunder Vs The Japan Cotton Trading Co., Ld.
Calcutta High Court · 66 Ind. Cas. 342
High Courts15 Jun 1920
Manindra Chandra Nandy and Others Vs Aswini Kumar Acharyya
Calcutta High Court · AIR 1921 Cal 185 : 60 Ind. Cas. 337
High Courts15 Jun 1920
Nilratan Mitra and Others Vs Abdul Gofur Gaze and Others
Calcutta High Court · 59 Ind. Cas. 3
Stamp Act, 1899 — Section 36
High Courts15 Jun 1920
Sourendra Mohan Sinha Vs Murari Lal Sinha and Others
Calcutta High Court · AIR 1921 Cal 222 : 59 Ind. Cas. 581
High Courts15 Jun 1920
Provash Chandra Chatterjee Vs Jahar-Ud-Din Mondal and on his death his heirs Asimaddi Mondal and Others
Calcutta High Court · 59 Ind. Cas. 49
Bengal Tenancy Act, 1885 — Section 15
High Courts15 Jun 1920
Girjashankar Daji Bhat Vs Murlidhar Narayan Chaudhari and Others
Bombay High Court · (1921) ILR (Bom) 234
Specific Relief Act, 1877 — Section 54
High Courts15 Jun 1920Allowed
Shekh Hasan Gulam Mohidin Vs Mahomed Ali Shekh Mahomed
Bombay High Court · (1920) 22 BOMLR 1183
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107
High Courts15 Jun 1920Dismissed
Gurunath Keshav Kalkundri and Balakam Gopal Kalkundri Vs Sadashiv Balkrishna Deshpande
Bombay High Court · AIR 1921 Bom 251 : (1920) 22 BOMLR 1190
Dekkhan Agriculturists Relief Act, 1879 — Section 13
Privy Council15 Jun 1920
Kamla Lachhmi Vs Mahant Basdeo Prasad and another
Privy Council · (1921) AIR(PC) 126
High Courts15 Jun 1920
Ram Saroop Vs Dalpat Rai and Others
Allahabad High Court · 58 Ind. Cas. 105
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93
High Courts14 Jun 1920
Mangaldas Girdhardas Parekh Vs The Assistant Collector of Prantij Prant
Bombay High Court · (1921) ILR (Bom) 277
Land Acquisition Act, 1894 — Section 3(b)
High Courts14 Jun 1920
Emperor Vs Bhagwan Krishna Thorat
Bombay High Court · (1921) ILR (Bom) 203
Bombay District Police Act, 1890 — Section 62
High Courts14 Jun 1920
Kasturbhai Manibhai Vs Hiralal Dahyabhai and S.R. Davar
Bombay High Court · (1921) ILR (Bom) 535
Transfer of Property Act, 1882 — Section 114
High Courts14 Jun 1920
Mohendra Nath Maiti Vs Parameswar Samanta and Another
Calcutta High Court · 60 Ind. Cas. 439
High Courts14 Jun 1920
Seth Mangaldas Girdhardas Vs The Assistant Collector of Prantij Prant
Bombay High Court · 64 Ind. Cas. 584
Land Acquisition Act, 1894 — Section 3(b)