High Courts02 May 1920Allowed
Emperor Vs Rajbansi and Others
Allahabad High Court · (1920) ILR (All) 646
JUDGMENT DATABASE
Search 12,27,361 Indian judgments.
12,27,361 judgments in All Courts · page 59,798 of 61,369
High Courts01 May 1920Dismissed
Ram Lal and Another Vs Bhola Nath and Another
Allahabad High Court · (1920) ILR (All) 619
High Courts01 May 1920
Gandharp Singh Vs Emperor
Allahabad High Court · AIR 1920 All 205(1) : 57 Ind. Cas. 100
Criminal Procedure Code, 1898 (CrPC) — Section 110
High Courts30 Apr 1920
Sudhamani Das by his mother and next Friend and Guardian Srimati Radha Rani Dassya and Another Vs Surat Lal Das and Others
Calcutta High Court · AIR 1921 Cal 727 : 66 Ind. Cas. 628
High Courts30 Apr 1920
Kali Charan Kapali and Others Vs Abdul Laskar and Others
Calcutta High Court · 58 Ind. Cas. 928
High Courts30 Apr 1920
Kamini Kumar Bhoumik Vs Protap Chandra Bhoumik and Others and Jasudalal Banikya and Others
Calcutta High Court · AIR 1921 Cal 382 : 66 Ind. Cas. 608
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 47
High Courts30 Apr 1920
Maharaja Sir Rameshwar Singh Bahadur Vs Subu Lal Jha
Patna High Court · AIR 1921 Patna 360 : 59 Ind. Cas. 25
High Courts30 Apr 1920
Firm Ram Kumar Sheo Chand Rai Vs Firm Tula Ram Nathu Ram
Patna High Court · 56 Ind. Cas. 920
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24
High Courts30 Apr 1920
Musammat Lachmibati Kumari Vs Nandkumar Singh and Others
Patna High Court · 56 Ind. Cas. 649
Civil Procedure Code, 1908 (CPC) — Section 115
Privy Council30 Apr 1920
In the matter of part cargo ex-steamship "Orleric." E.F. Newing Vs His Majesty''s procurator General
Privy Council · (1920) AIR(PC) 228
High Courts30 Apr 1920
Rangasami Ayyangar (Died) Represented by Ramanuja Ayyangar, through his Next Friend, Lakshmi Ammal Vs Souri Ayyangar
Madras High Court · (1916) ILR (Mad) 792
Evidence Act, 1872 — Section 92Specific Relief Act, 1877 — Section 31
High Courts29 Apr 1920
Sasanka Sekhar Banerjee Vs Sudhangsu Mohan Ganguli
Calcutta High Court · AIR 1921 Cal 91 : 59 Ind. Cas. 572
Bengal Municipal Act, 1932 — Section 363, 6(14)Public Health Act, 1875 — Section 264
High Courts29 Apr 1920
Rai Kiran Chandra Rai Bahadur and Others Vs Bono Behari Datta and Others Bana Behari Dutt and Another Vs Rai Kiran Chandra Rai Bahadur and Others Bana Behari Dutt and Another Vs Narendra Bhusan Rai and Others
Calcutta High Court · 59 Ind. Cas. 752
Evidence Act, 1872 — Section 44
High Courts29 Apr 1920
Peary Mohun Choudhury Vs Rasik Chandra Dhubi and Others
Calcutta High Court · 58 Ind. Cas. 543
High Courts29 Apr 1920
Jatindra Mohon Lahiri and Others Vs Abdul Aziz Meah and Others
Calcutta High Court · 59 Ind. Cas. 595
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts29 Apr 1920
Baikuntha Nath Sorma and Another Vs Chaitanya Charan Chaudhury and Others
Calcutta High Court · 57 Ind. Cas. 994
Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 118
High Courts29 Apr 1920
Panchoo Kapali and Others Vs Jajneswar Majhi and Others
Calcutta High Court · 58 Ind. Cas. 844
Bengal Tenancy Act, 1885 — Article 3, 185(2)
High Courts29 Apr 1920
Protap Chandra Pal Vs Nityananda Nag
Calcutta High Court · 57 Ind. Cas. 751
Bengal Tenancy Act, 1885 — Section 49
High Courts29 Apr 1920
Sahar Munshi, Garibulla Sheikh and Abu Sheikh Vs Jnanada Sundari Roy
Calcutta High Court · 57 Ind. Cas. 998
Bengal Tenancy Act, 1885 — Section 29