High Courts01 May 1919
Mohammad Husain and Another Vs Emperor
Allahabad High Court · 51 Ind. Cas. 197
Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 296, 505(c)
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,827 of 61,309
High Courts01 May 1919
Kuthiravattam Appu Thamban Vs R. Foulkes
Madras High Court · 54 Ind. Cas. 260 : (1919) 10 LW 445
High Courts01 May 1919
Raja Keesara Venkatappayya alias Venkata Appa Rao and Others Vs Raja Nayani Venkataranga Rao and Others
Madras High Court · (1920) ILR (Mad) 288 : (1920) 38 MLJ 149
Registration Act, 1908 — Section 17
High Courts30 Apr 1919
In Re: Joseph Perry
Calcutta High Court · (1919) ILR (Cal) 996 : 54 Ind. Cas. 478
Presidency Towns Insolvency Act, 1909 — Section 36
High Courts30 Apr 1919
Syed Mohdmmed Raziuddin Vs The Corporation of Calcutta
Calcutta High Court · (1919) 04 CAL CK 0022
High Courts30 Apr 1919
Jotindra Nath Roy Vs Isof Golder and Trajlokyanath Ghose
Calcutta High Court · AIR 1919 Cal 166 : 53 Ind. Cas. 19
Bengal Tenancy Act, 1885 — Section 153
High Courts29 Apr 1919
Vuppu Sitaramayya Vs Minchula Gopalakrishnamma and Another
Madras High Court · (1920) ILR (Mad) 57 : (1919) 10 LW 190 : (1919) 37 MLJ 216
High Courts29 Apr 1919
Tejpal Jamunadas Vs B. Nathmull and Co.
Calcutta High Court · (1919) ILR (Cal) 1059 : 54 Ind. Cas. 668
Arbitration Act, 1940 — Section 12, 13(2)
High Courts29 Apr 1919
Pravakar Majumdar and Another Vs Upendra Nath (Chandra in Vaklautnamah) Bhowmik
Calcutta High Court · AIR 1919 Cal 592 : 53 Ind. Cas. 564
High Courts29 Apr 1919
Sheikh Mohammad Abdul Karim Vs Sheikh Mohammad Yusuf and Others
Madras High Court · 51 Ind. Cas. 114
High Courts28 Apr 1919
A. Rama Rao Vs Martha Sequeira and Another
Madras High Court · 52 Ind. Cas. 921
High Courts28 Apr 1919Dismissed
Rajendra Nath Mitra and Others Vs Nibaran Chandra Roy and Others
Calcutta High Court · (1919) 04 CAL CK 0040
High Courts28 Apr 1919
Srinath Bose and Others Vs Nibaran Chandra Roy and Others
Calcutta High Court · 53 Ind. Cas. 945
High Courts28 Apr 1919
Maharajah Birendra Kishore Manikya Bahadur Vs Padma Lochan Banikya and Others
Calcutta High Court · AIR 1919 Cal 343 : 51 Ind. Cas. 826
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3(1)
High Courts28 Apr 1919
The Deputy Collector of Madura and Another Vs Ramasami Pillai
Madras High Court · (1920) ILR (Mad) 51
Civil Procedure Code, 1908 (CPC) — Section 98Limitation Act, 1963 — Article 156
High Courts28 Apr 1919
T.S. Manika Gramanai Vs E.K. Parsuram Mudeley and Others
Madras High Court · 59 Ind. Cas. 894
High Courts26 Apr 1919Disposed Of
Jagannath Bhagwan Das Vs Bhargava and Co.
Allahabad High Court · (1919) ILR (All) 602
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Apr 1919
Firm G.S. Bhargava and Co. Vs Firm Jagan Nath Bhagwan Dass
Allahabad High Court · AIR 1919 All 295 : 51 Ind. Cas. 331
Civil Procedure Code, 1908 (CPC) — Section 115