High Courts04 Aug 1919
Mahadeo Prosad Agarwala Vs Narain Chandra Chakrabarti and Another
Calcutta High Court · 57 Ind. Cas. 121
Contract Act, 1872 — Section 55
JUDGMENT DATABASE
Search 12,26,714 Indian judgments.
12,26,714 judgments in All Courts · page 59,831 of 61,336
High Courts04 Aug 1919Allowed
Mahadeo Prosad Agarwala Vs Narain Chandra Chakravarti and Another
Calcutta High Court · (1919) 08 CAL CK 0009
High Courts04 Aug 1919Dismissed
Rachangauda Irangauda Patil Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1155
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)(1)Government of India Act, 1915 — Section 65
High Courts04 Aug 1919
Mukhlal Pandey Vs Maharaja Kesho Prasad Singh Bahadur
Patna High Court · AIR 1919 Patna 252 : 52 Ind. Cas. 956
High Courts04 Aug 1919
Choudhry Sadhu Charan Singh Vs Udho Prasad Singh
Patna High Court · AIR 1919 Patna 321 : 53 Ind. Cas. 821
Criminal Procedure Code, 1898 (CrPC) — Section 438, 476Penal Code, 1860 (IPC) — Section 182
High Courts04 Aug 1919
Jagdeo Lal Vs Ram Lagan Singh
Patna High Court · AIR 1919 Patna 341 : 53 Ind. Cas. 826
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts04 Aug 1919
Garapathi Brahmayya and Others Vs Kurella Ramiah
Madras High Court · (1920) ILR (Mad) 141
Contract Act, 1872 — Section 263
High Courts02 Aug 1919
Chowkaran Pazha Parambath Cheria Kunhi Pocker Vs Chowkaran Pazha Parambath Malikaimal Valia Bappotty
Madras High Court · (1919) 10 LW 496 : (1919) 37 MLJ 544
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36
High Courts01 Aug 1919
In Re: Subramania Ayyar
Madras High Court · (1915) ILR (Mad) 304
Criminal Procedure Code, 1898 (CrPC) — Section 530
High Courts01 Aug 1919
Fakarudinsab and two Ors., sons and heirs of the deceased Mahomed Arifsaheb walad Pirasaheb, Khatib and Mulla Vs The Secretary of State for India in Council and Others
Bombay High Court · (1920) ILR (Bom) 130
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts01 Aug 1919Dismissed
Chanbasayya Padadaya Vs Chennapgavda Ramchandragavda Patil
Bombay High Court · (1920) 22 BOMLR 44
Dekkhan Agriculturists Relief Act, 1879 — Section 10A, 2
High Courts01 Aug 1919
Fakrodinsab Mahomed Arifsab Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1166
Bombay Revenue Jurisdiction Act, 1876 — Section 4(6)
High Courts01 Aug 1919Dismissed
Mahmadsaheb Appalal Kaji Vs The Secretary of State for India
Bombay High Court · (1919) 21 BOMLR 1159
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts01 Aug 1919
Ramcharita Sahu Vs Ram Narayan Sahu
Patna High Court · AIR 1919 Patna 238 : 52 Ind. Cas. 959
Limitation Act, 1963 — Section 5
Privy Council01 Aug 1919
Esquimalt and Nanaimo Railway Company Vs H.W. Treat
Privy Council · (1920) AIR(PC) 271
High Courts01 Aug 1919
Odayamangalath Appunni Nair Vs Isack Mackadan
Madras High Court · (1920) ILR (Mad) 272
Contract Act, 1872 — Section 135
High Courts01 Aug 1919
Veerappa Chetty Vs Ramasami Chetty and Another
Madras High Court · (1920) ILR (Mad) 135
Civil Procedure Code, 1908 (CPC) — Section 39
High Courts01 Aug 1919
Subramania Pattar Vs Kattamballi Rama
Madras High Court · (1920) ILR (Mad) 132 : (1919) 10 LW 367 : (1919) 37 MLJ 654
Transfer of Property Act, 1882 — Section 108B(e)
High Courts01 Aug 1919
Veerappa Chetty Vs Ramaswamy Chetty and Another
Madras High Court · (1920) ILR (Mad) 135 : (1920) 11 LW 232 : (1919) 37 MLJ 442
Civil Procedure Code, 1908 (CPC) — Section 39(b)
High Courts01 Aug 1919
Odayamangalath Appanni Nair Vs Isaak Mackadam
Madras High Court · (1920) ILR (Mad) 272 : (1919) 10 LW 533 : (1919) 37 MLJ 435
Contract Act, 1872 — Section 135