High Courts29 Mar 1916
Mr. J. Krishna Row Vs The President of the Corporation of Madras
Madras High Court · 35 Ind. Cas. 581
JUDGMENT DATABASE
Search 12,21,380 Indian judgments.
12,21,380 judgments in All Courts · page 59,840 of 61,069
High Courts29 Mar 1916
Lal Behari Vs Emperor
Allahabad High Court · AIR 1916 All 1897(1) : 35 Ind. Cas. 485
High Courts29 Mar 1916
Mahant Dayalpuri Vs Narayan Dutt and Others
Allahabad High Court · AIR 1916 All 10(2) : 34 Ind. Cas. 26
North Western Provinces Tenancy Act, 1901 — Section 158
High Courts29 Mar 1916
The Secretary of State for India in Council Vs Unde Rajaha Raje Sir Raja Velugoti Sri Rajagopala Krishna Yachendra, Bahadur Varu, K.C.I.E., Panchahazar Munsabdar, Maha Rajah of Venkatagiri
Madras High Court · (1916) 4 LW 133 : (1916) 31 MLJ 97
High Courts29 Mar 1916
J. Krishna Rao Vs The President of the Corporation of Madras
Madras High Court · (1917) ILR (Mad) 545 : (1917) 5 LW 121 : (1917) 32 MLJ 99
Madras City Municipal Act, 1904 — Section 150
High Courts29 Mar 1916
J. Krishna Row Vs The President Municipal Corporation
Madras High Court · (1917) ILR (Mad) 545
Madras City Municipal Act, 1904 — Section 150
High Courts29 Mar 1916
Natesa Udayan Vs Annasami Udayan and Others
Madras High Court · 34 Ind. Cas. 756 : (1916) 3 LW 468
High Courts28 Mar 1916
Swaminatha Mudaly and Others Vs Velu Mudaly and Others
Madras High Court · 35 Ind. Cas. 749 : (1916) 4 LW 128
High Courts28 Mar 1916
In Re: Maddela Ramaniyamma
Madras High Court · 34 Ind. Cas. 307
Criminal Procedure Code, 1898 (CrPC) — Section 164, 364Evidence Act, 1872 — Section 25
High Courts28 Mar 1916
Bhuben Behari Nag Mazumdar Vs Dhirendra Nath Banerjee and Others
Calcutta High Court · 33 Ind. Cas. 581
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1(c), Order 9 Rule 9
High Courts28 Mar 1916
Gour Gopal Sinha and Another Vs Gosta Behari Pramanik and Others
Calcutta High Court · (1916) 03 CAL CK 0038
High Courts28 Mar 1916
Beni Madhab Sarkar Vs Gobinda Chandra Sarkar and Others
Calcutta High Court · 46 Ind. Cas. 165
Court Fees Act, 1870 — Article 17(6), 7
High Courts28 Mar 1916
Nagendra Nath Sen and Another Vs J. Vas Esqr. I.C.S. District Magistrate and Chairman District Board and Others
Calcutta High Court · 60 Ind. Cas. 547
High Courts28 Mar 1916
Jivappa Tamappa Vs Jeerji Murgeappa and Another
Bombay High Court · AIR 1916 Bom 307 : 36 Ind. Cas. 363
Civil Procedure Code, 1882 — Section 229BCivil Procedure Code, 1908 (CPC) — Section 44
High Courts28 Mar 1916
Jivappa Timmappa Bijapur Vs Jeergi Murgeappa Virbhadrappa and Another
Bombay High Court · (1916) ILR (Bom) 551
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 7, 44
High Courts28 Mar 1916
Jadhu Mahto Vs Kali Prasonno Bhattacharjee
Patna High Court · AIR 1916 Patna 183 : 34 Ind. Cas. 733
Chotanagpur Tenancy Act, 1908 — Section 47
Privy Council28 Mar 1916
Jatindra Nath Basu and others Vs Peyer Deye Debi and others
Privy Council · (1916) AIR(PC) 147
High Courts28 Mar 1916Dismissed
Beni Madho Vs Basanto Kunbi and Another
Allahabad High Court · AIR 1916 All 226 : 35 Ind. Cas. 252
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts28 Mar 1916
Duraiswami Reddiar Vs Rajagopala Reddiar and Govinda Reddiar and Another
Madras High Court · 34 Ind. Cas. 712 : (1916) 4 LW 329
Evidence Act, 1872 — Section 92(2)