High Courts16 Nov 1917
Ramkishen Lal Vs Manna Kumri
Patna High Court · AIR 1918 Patna 308 : 44 Ind. Cas. 731
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 111, 112
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 59,844 of 61,203
High Courts16 Nov 1917
Amir Bi Bi Vs Arokiam and Others
Madras High Court · 45 Ind. Cas. 813 : (1918) 34 MLJ 184
Civil Procedure Code, 1908 (CPC) — Section 33
High Courts15 Nov 1917
Sharfunnessa Vs Nazni Khanum
Patna High Court · AIR 1918 Patna 329 : 44 Ind. Cas. 723
High Courts15 Nov 1917
Karnam Chowdappa and Another Vs Karnam Narasamma and Others
Madras High Court · 44 Ind. Cas. 299 : (1918) 7 LW 411
Hindu Widows Remarriage Act, 1856 — Section 2
High Courts15 Nov 1917
Penumetsa Thirumalraju and Others Vs Emperor
Madras High Court · 44 Ind. Cas. 40
High Courts15 Nov 1917
Madepalli Venkataswami and Others Vs Madepalli Suranna and Others
Madras High Court · (1918) ILR (Mad) 1022 : 45 Ind. Cas. 644 : (1918) 8 LW 202 : (1918) 34 MLJ 323
Civil Procedure Code, 1908 (CPC) — Section 14
High Courts15 Nov 1917
K.A. Subbarayalu Nayudu Vs Sundararaja Nayudu and Others
Madras High Court · (1918) 35 MLJ 507
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts15 Nov 1917
A. Bharadwaja Mudaliar Vs Arunachalla Gurukkal and Others
Madras High Court · AIR 1918 Mad 366 : 45 Ind. Cas. 414 : (1918) 7 LW 524
Limitation Act, 1963 — Article 102, 36, 62Provincial Small Cause Courts Act, 1887 — Article 13
High Courts15 Nov 1917
Vysravanath Manakal Raman Somayajipad Vs Marampure Thalakkodi Madhathil Karnavathi Kunhu Kutti Kovilamma and Others
Madras High Court · (1918) 7 LW 490 : (1918) 34 MLJ 344
Evidence Act, 1872 — Section 109
High Courts14 Nov 1917Dismissed
Muthammal Vs Razu Pillai and Others
Madras High Court · AIR 1918 Mad 103 : 44 Ind. Cas. 753 : (1918) 7 LW 420
Transfer of Property Act, 1882 — Section 60
High Courts14 Nov 1917
Muthammal Vs Razu Pillai alias Subbaraya Pillai and Others
Madras High Court · AIR 1918 Mad 103 : 44 Ind. Cas. 753 : (1918) 7 LW 420
Transfer of Property Act, 1882 — Section 51, 60
High Courts14 Nov 1917
Keelangoti Narayana Tantri Vs Nagappa and Others
Madras High Court · 44 Ind. Cas. 889
High Courts14 Nov 1917
Tittu Gopalachariar and Others Vs Maiyappa Chetty and Others
Madras High Court · AIR 1918 Mad 317 : 45 Ind. Cas. 22 : (1918) 8 LW 501
Negotiable Instruments Act, 1881 (NI) — Section 19Paper Currency Act, 1910 — Section 26
High Courts14 Nov 1917
Venkateswara Aiyar and Others Vs A.P.RI. Executor, A.R.A.R. Somasundram Chettiar through his Authorised Agent Mayandi
Madras High Court · AIR 1918 Mad 76 : 44 Ind. Cas. 551 : (1918) 7 LW 280
Transfer of Property Act, 1882 — Section 53
High Courts14 Nov 1917
Keekangote Narayana Tantri Vs Nagappa and Others
Madras High Court · AIR 1918 Mad 126 : (1918) 34 MLJ 515
High Courts14 Nov 1917
In Re: N. Krishnaswami Aiyangar
Madras High Court · 47 Ind. Cas. 981 : (1918) 35 MLJ 368
Government of India Act, 1915 — Section 107
High Courts13 Nov 1917
Emperor Vs Mir Hashamali and Mir Kasamali
Bombay High Court · (1918) 20 BOMLR 121
Criminal Procedure Code, 1898 (CrPC) — Section 112
High Courts13 Nov 1917Dismissed
Lakhan Singh Vs Ram Kishan Das
Allahabad High Court · AIR 1918 All 185 : (1918) ILR (All) 93
High Courts12 Nov 1917
In Re: Ramrao N. Bellary
Bombay High Court · AIR 1918 Bom 244 : (1918) 20 BOMLR 117
Evidence Act, 1872 — Section 195(1)(b)
Privy Council12 Nov 1917
Sakina Bai and others Vs Kaniz Fatima Begam
Privy Council · (1917) AIR(PC) 94