High Courts05 Feb 1920
Gyanendra Nath Paul and Sambhu Chandra Paul and Others Vs The Secretary of State for India in Council
Calcutta High Court · AIR 1921 Cal 234 : 61 Ind. Cas. 532
Land Acquisition Act, 1894 — Section 9
JUDGMENT DATABASE
Search 12,26,988 Indian judgments.
12,26,988 judgments in All Courts · page 59,807 of 61,350
High Courts05 Feb 1920Allowed
Gol Daji Hathi Vs Dod Laxman Kursan
Bombay High Court · (1920) 22 BOMLR 648 : 58 Ind. Cas. 226
High Courts05 Feb 1920
Ujra Mohan Chaudhuri Vs Lachhmi Prasad Chaudhuri and Others
Patna High Court · 56 Ind. Cas. 422
Specific Relief Act, 1963 — Section 42
High Courts05 Feb 1920
Seth Ram Partab Marwari Vs Emperor
Allahabad High Court · 55 Ind. Cas. 302
United Provinces Municipalities Act, 1916 — Section 307United Provinces Municipalities Act, 1916 — Section 307United Provinces Municipalities Act, 1916 — Section 307
High Courts05 Feb 1920
Ghulam Ghouse Khan Saib Vs Jannia Alias Ghulam Ghouse Khan
Madras High Court · 58 Ind. Cas. 788 : (1920) 12 LW 100
High Courts05 Feb 1920
Srinivasa Aiyangar and Another Vs Narayana Aiyangar
Madras High Court · 56 Ind. Cas. 608 : (1920) 11 LW 606
High Courts04 Feb 1920
In Re: Shraghrs, Ltd., (In Liquidation).
Calcutta High Court · 76 Ind. Cas. 678
High Courts04 Feb 1920
Rama Nath Banerjee and Another Vs Raja Raj Narain Chandra Dharaja
Calcutta High Court · 57 Ind. Cas. 722
Civil Procedure Code, 1908 (CPC) — Section 6
High Courts04 Feb 1920
Radhika Mohun Roy Vs Uttam Parbat and Another
Calcutta High Court · 55 Ind. Cas. 432
High Courts04 Feb 1920
Mohsenuddin Ahammad Vs Khabiruddin Ahmed and Others
Calcutta High Court · AIR 1921 Cal 818 : 57 Ind. Cas. 945
High Courts03 Feb 1920
Pertap Rai and Another Vs Emperor
Patna High Court · 56 Ind. Cas. 231
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238Penal Code, 1860 (IPC) — Section 147, 149, 30, 304, 325
High Courts03 Feb 1920Disposed Of
Murlidhar Pande Vs Lachmi Pande and Others
Allahabad High Court · 62 Ind. Cas. 430
Lunacy Act, 1912 — Section 65(2)
High Courts03 Feb 1920
Mokshagunam Subramania Aiyar Vs S.V. Ramakrishna Aiyar
Madras High Court · AIR 1922 Mad 335 : (1922) 16 LW 43 : (1922) 42 MLJ 426
Provincial Insolvency Act, 1920 — Section 16(2)(a)
High Courts02 Feb 1920
Sree Raja Bollapragada Venkata Lakshmana Garu Vs Nenda Seetayya and Another
Madras High Court · 57 Ind. Cas. 764
High Courts02 Feb 1920
Suraj Pal Pandey and Another Vs Utim Pandey and Others
Patna High Court · 56 Ind. Cas. 47
Civil Procedure Code, 1908 (CPC) — Section 148, 149Limitation Act, 1963 — Section 5
High Courts02 Feb 1920
Ramnandan Ram Kandu Vs Harnandan Prasad
Patna High Court · 56 Ind. Cas. 463
Bihar and Orissa Public Demands Recovery Act, 1914 — Section 26, 7
High Courts02 Feb 1920
Sree Rajah Bollapragada Venkata Lakshmamma Garu Vs Menda Seetayya and Another
Madras High Court · (1920) 11 LW 466 : (1920) 39 MLJ 30
Madras Estates Land Act, 1908 — Section 5
High Courts02 Feb 1920
Venkata Lakshmamma Garu Vs Seetayya and Another
Madras High Court · (1920) ILR (Mad) 786
Madras Estates Land Act, 1908 — Section 5