High Courts22 Jan 1919Allowed
Sangto Vs Paras Ram
Allahabad High Court · AIR 1919 All 203 : 49 Ind. Cas. 542
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,853 of 61,309
High Courts22 Jan 1919Dismissed
Gulzari Lal Vs Aziz Fatima and Others
Allahabad High Court · AIR 1919 All 138 : (1919) ILR (All) 372 : 50 Ind. Cas. 375
High Courts22 Jan 1919
Gopisetti Narayanaswami Naidu Garu and Others Vs Chodavarapu Kamanna and Others
Madras High Court · 51 Ind. Cas. 318
High Courts22 Jan 1919
Guruswami Nadar and Others Vs T.S. Gopalasami Odayar and Others
Madras High Court · (1919) ILR (Mad) 629 : (1919) 19 LW 547 : (1919) 36 MLJ 568
Evidence Act, 1872 — Section 114(g)
High Courts21 Jan 1919
Chandrodaya Bhattacharjee Vs Srimati Chandrakala and Others
Calcutta High Court · 49 Ind. Cas. 751
High Courts21 Jan 1919
Abdul Majid and Others Vs Nur Muhammad and Another
Calcutta High Court · AIR 1919 Cal 171 : 50 Ind. Cas. 641
Bengal Tenancy Act, 1885 — Section 49Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2
High Courts21 Jan 1919
Promotha Nath Ganguly and Another Vs Amiraddi Sheikh and Others
Calcutta High Court · 55 Ind. Cas. 178
Court Fees Act, 1870 — Section 7(xi)
High Courts21 Jan 1919
Bal Mukund Ruia Vs Gopiram Bhotica
Calcutta High Court · 60 Ind. Cas. 195
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts21 Jan 1919
Jaddo Tiwari Vs Baram Deo Singh
Allahabad High Court · AIR 1919 All 357(1) : 51 Ind. Cas. 88
Guardians and Wards Act, 1890 — Section 45(1)(6)
High Courts21 Jan 1919
Jekkam Reddi Seshadri Reddi and Others Vs Sir S. Subramania Aiyar K.C.I.R. and Others
Madras High Court · (1920) ILR (Mad) 720
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts21 Jan 1919
Vaniyankandi Thazha Kuniparambil Parkum Ponmani Chintagath Koyyomma and Others Vs Thayithottathi Kuttiammoo and Others
Madras High Court · (1919) ILR (Mad) 567 : 50 Ind. Cas. 291 : (1919) 10 LW 87 : (1919) 37 MLJ 28
Easements Act, 1882 — Section 15
High Courts20 Jan 1919
Tarapada Majumdar Vs Satish Chandra Shaha
Calcutta High Court · AIR 1919 Cal 228 : (1919) ILR (Cal) 784
Bengal Municipal Act, 1932 — Section 108, 6(3)
High Courts20 Jan 1919
Sarat Chandra Das Vs Mati Lal Chuckerbutty and Others
Calcutta High Court · 52 Ind. Cas. 237
Eastern Bengal and Assam Tenancy Amendment Act, 1908 — Section 170
High Courts20 Jan 1919Dismissed
Chairman of The Municipal Commissioners of Kushtea Vs Satish Chandra Saha and Others
Calcutta High Court · (1919) 01 CAL CK 0051
High Courts20 Jan 1919
Bhutnath Bose Vs Kali Prasad Patra
Calcutta High Court · AIR 1919 Cal 520 : 50 Ind. Cas. 71
High Courts20 Jan 1919
Purna Chandra Ray Chowdhury and Others Vs Jogendra Nath Chowdhury
Calcutta High Court · 50 Ind. Cas. 262
High Courts20 Jan 1919
Erfanuddin Molla and Another Vs Badan Sheikh
Calcutta High Court · 51 Ind. Cas. 583
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Contract Act, 1872 — Section 184Majority Act, 1875 — Section 2
High Courts20 Jan 1919
The Tata Industrial Bank, Limited Vs Rustomjee Byramjee Jeejeebhoy
Bombay High Court · (1920) 22 BOMLR 849 : 57 Ind. Cas. 957
Specific Relief Act, 1877 — Section 14