High Courts31 Jan 1919
Sita Nath Shah Bonik Vs Radha Raman Shah Bonikya
Calcutta High Court · 50 Ind. Cas. 676
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 7
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,850 of 61,309
High Courts31 Jan 1919
Nando Lal Roy and Others Vs Baserali
Calcutta High Court · 50 Ind. Cas. 806
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 12, 141Legal Practitioners Act, 1879 — Section 14, 36
High Courts31 Jan 1919
Baikuntha Gorain and Another Vs Ganga Prasad Trivedi and Another
Patna High Court · 70 Ind. Cas. 976
Chota Nagpur Tenancy Act, 1808 — Section 5
High Courts31 Jan 1919
Lal Nilmani Nath Sahi Vs Rai Bahadur Baldeo Das Bista
Patna High Court · AIR 1919 Patna 343 : 52 Ind. Cas. 185
Chotanagpur Tenancy Act, 1908 — Section 215(3), 224
High Courts31 Jan 1919
Rampal Ram Vs Suba Singh
Patna High Court · AIR 1919 Patna 414 : 53 Ind. Cas. 83
High Courts31 Jan 1919
Angia Kuppier Vs Periakaruppa Kavundan
Madras High Court · (1919) ILR (Mad) 578 : 50 Ind. Cas. 758 : (1919) 36 MLJ 286
Transfer of Property Act, 1882 — Section 68(b)
High Courts30 Jan 1919
P. Suriyanarayana Rao Naidu Vs P. Balasubramania Mudali and Others
Madras High Court · (1920) ILR (Mad) 635
High Courts30 Jan 1919
Jatindra Nath Sinha Roy and Another Vs Binode Behari Gupta
Calcutta High Court · 52 Ind. Cas. 289
Bengal Tenancy Act, 1885 — Section 73
High Courts30 Jan 1919
Sheikh Garibullah and Others Vs Sheikh Modu and Others
Calcutta High Court · 50 Ind. Cas. 301
High Courts30 Jan 1919
Narain Prosad Maity Vs Rameswar Adya and Others
Calcutta High Court · 51 Ind. Cas. 435
Civil Procedure Code, 1908 (CPC) — Section 102Contract Act, 1872 — Section 265
High Courts30 Jan 1919
Sagore Mandal Vs Mofijuddin Sardar
Calcutta High Court · 51 Ind. Cas. 959
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts30 Jan 1919
The Chairman of the Howrah Municipality Vs Barada Prasanna Pain
Calcutta High Court · 55 Ind. Cas. 731
High Courts30 Jan 1919
Hanmant Apparao Deshpande and Others Vs Ramabai Hanmant Meghashyam
Bombay High Court · 51 Ind. Cas. 954
Contract Act, 1872 — Section 54
High Courts30 Jan 1919Allowed
Hanmant Apparao Deshpande Vs Ramabai Hanmant Meghashyam
Bombay High Court · AIR 1919 Bom 38 : (1919) 21 BOMLR 716
Contract Act, 1872 — Section 54
High Courts30 Jan 1919
Nageshwar Prasad Vs Bachu Singh
Patna High Court · 53 Ind. Cas. 79
Evidence Act, 1872 — Section 17, 20, 68, 70
High Courts30 Jan 1919Allowed
Kunj Behari Lal Rastogi Vs Babu Madhsodan Lal
Allahabad High Court · AIR 1919 All 348 : 50 Ind. Cas. 117
Provincial Insolvency Act, 1920 — Section 36Provincial Insolvency Act, 1920 — Section 36Provincial Insolvency Act, 1920 — Section 36
High Courts30 Jan 1919Allowed
Musammat Badrunnissa Bibi and Others Vs Lala Shanker Lal
Allahabad High Court · 49 Ind. Cas. 687
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts30 Jan 1919Dismissed
Ram Lal Vs Tamkin Bano and Others
Allahabad High Court · AIR 1919 All 261 : (1919) ILR (All) 385
High Courts30 Jan 1919Allowed
Shankar Lal Vs Badr-Un-Nissa Bibi and Others
Allahabad High Court · (1919) ILR (All) 384