High Courts10 Feb 1919Allowed
Parbhu Narain Singh Vs Ramzan
Allahabad High Court · (1919) ILR (All) 417
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,848 of 61,309
High Courts10 Feb 1919
Arumugam Asari Vs Gurunatha Asari
Madras High Court · 50 Ind. Cas. 886 : (1919) 36 MLJ 435
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts08 Feb 1919Dismissed
Ram Lal and Others Vs Emperor
Allahabad High Court · AIR 1919 All 164 : 51 Ind. Cas. 205
Workmans Breach of Contract Act, 1859 — Section 2
High Courts08 Feb 1919Disposed Of
Ali Muqtada Khan and Others Vs Abdul Hamid Khan and Others
Allahabad High Court · AIR 1919 All 162 : (1919) ILR (All) 412
High Courts08 Feb 1919
Syed Ali Muqtadi Khan and Others Vs Abdul Hamid Khan and Others
Allahabad High Court · 49 Ind. Cas. 878
Trusts Act, 1882 — Section 73
High Courts07 Feb 1919
Amrit Majhi and Others Vs Emperor
Calcutta High Court · 51 Ind. Cas. 668
Criminal Procedure Code, 1898 (CrPC) — Section 192, 202, 556
High Courts07 Feb 1919
Lakshmi Kanta Hazra Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 825
Bengal Embankment Act, 1882 — Section 76(b), 79, 80Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts07 Feb 1919
Amrit Majhi Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 854
Criminal Procedure Code, 1898 (CrPC) — Section 202, 556Penal Code, 1860 (IPC) — Section 379
High Courts07 Feb 1919
Lakshmi Kanta Hazrah Vs Emperor
Calcutta High Court · AIR 1919 Cal 669 : 50 Ind. Cas. 669
Bengal Embankment Act, 1882 — Section 6, 76(b), 79, 80
High Courts07 Feb 1919
Mohini Lal Pakrasi and Others Vs Nogenda Nath Pakrasi and Others
Calcutta High Court · 53 Ind. Cas. 672
Bengal Tenancy Act, 1885 — Section 95
High Courts07 Feb 1919
Bhairab Chandra Barua Vs Emperor
Calcutta High Court · AIR 1919 Cal 433 : (1919) ILR (Cal) 807
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200, 202Penal Code, 1860 (IPC) — Section 384
High Courts07 Feb 1919Allowed
Musammat Kadma Pasin Vs Muhammad Ali alias Chandai Mian
Allahabad High Court · AIR 1919 All 485 : 50 Ind. Cas. 134
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts07 Feb 1919Allowed
Muhammad Ali Vs Kadma Pasin
Allahabad High Court · (1919) ILR (All) 399
High Courts07 Feb 1919Allowed
Chiranji Lal Vs Naraini and Others
Allahabad High Court · (1919) ILR (All) 395 : 51 Ind. Cas. 158
High Courts07 Feb 1919
Kumaramuthu Pillai and Others Vs Emperor Emperor Vs Kumaramuthu Pillai and Others
Madras High Court · 50 Ind. Cas. 834 : (1919) 10 LW 239
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 162, 551Penal Code, 1860 (IPC) — Section 348, 380
High Courts07 Feb 1919
The Secretary of State for India in Council Vs Gulam Mahaboob Khan Saheb, trustee of the Endowment of the Tomb and Mosque
Madras High Court · (1919) ILR (Mad) 673 : 51 Ind. Cas. 366 : (1919) 19 LW 587 : (1919) 37 MLJ 71
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts06 Feb 1919
Panchanan Pal by his Mother, Srimutty Basanta Kumari Dasi Vs Sukhamoy Santra and Mokham Lal Adak and Others
Calcutta High Court · AIR 1919 Cal 85(1) : 50 Ind. Cas. 299
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47
High Courts04 Feb 1919
Arunachala Velan Vs Venkatarama Ayyar
Madras High Court · 51 Ind. Cas. 84 : (1919) 19 LW 538