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
JUDGMENT DATABASE
Search 12,26,215 Indian judgments.
12,26,215 judgments in All Courts · page 59,851 of 61,311
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
High Courts04 Feb 1919
Indian Stamp Act and A.M. Amolia Vs Ibrahim Ishak
Calcutta High Court · 51 Ind. Cas. 221
High Courts04 Feb 1919
Ananda Chandra Das Vs Kali Das Bepari
Calcutta High Court · 51 Ind. Cas. 955
Contract Act, 1872 — Section 20
High Courts04 Feb 1919
Amolia Vs In Re: Ibrahim Ishak
Calcutta High Court · (1919) ILR (Cal) 804
Stamp Act, 1899 — Article 35(a)(1)
High Courts04 Feb 1919
Promathanath Pal Chaudhuri, Shebait of Iswar Lakshmi Jouardon Thakur Vs Sourav Dasi Chaudhurani and Others
Calcutta High Court · AIR 1919 Cal 210 : 50 Ind. Cas. 335
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts04 Feb 1919
Ram Nath Parui Vs Harimati Dassi on his Death her Heiress and Daughter Radha Sundari Dassi
Calcutta High Court · 50 Ind. Cas. 322
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107
High Courts04 Feb 1919Disposed Of
Brahma Nath Vs Sundar Nath
Allahabad High Court · AIR 1919 All 311(2) : 51 Ind. Cas. 170
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts04 Feb 1919Dismissed
Subramania Pillai and Another Vs Krishnaswamy Somayajiar and Seven Ors.
Madras High Court · (1919) 02 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Section 92Religious Endowments Act, 1863 — Section 14
High Courts04 Feb 1919
Arunachala Velan Vs Venkatarama Aiyar
Madras High Court · (1920) 38 MLJ 93
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 34 Rule 6
High Courts04 Feb 1919
Vaitheeswara Iyer Vs Srinivasa Raghava Iyengar and Another
Madras High Court · (1919) ILR (Mad) 348 : 50 Ind. Cas. 309 : (1919) 19 LW 362 : (1919) 36 MLJ 296
High Courts03 Feb 1919
Velayuda Chetty Vs Kumaraswami Chettiar and Others
Madras High Court · 52 Ind. Cas. 700 : (1919) 10 LW 201