High Courts26 Jun 1918Allowed
Nasiruddin Husain Vs Ashfaq Husain
Allahabad High Court · AIR 1918 All 71 : 46 Ind. Cas. 747
JUDGMENT DATABASE
Search 12,25,855 Indian judgments.
12,25,855 judgments in All Courts · page 59,874 of 61,293
High Courts26 Jun 1918Disposed Of
Lachmi Narain Dube Vs Kishan Lal and Another
Allahabad High Court · (1918) ILR (All) 665
High Courts26 Jun 1918Disposed Of
Tamiz-un-Nissa Bibi and Another Vs Najju and Another
Allahabad High Court · 48 Ind. Cas. 38
High Courts26 Jun 1918
Lachmi Narain Dube Vs Kishun Lall and Another
Allahabad High Court · AIR 1918 All 308 : 46 Ind. Cas. 733
Provincial Insolvency Act, 1920 — Section 6(3)
High Courts26 Jun 1918
Sukh Lal Vs Nannoon Prasad
Allahabad High Court · AIR 1918 All 355(2) : 46 Ind. Cas. 647
High Courts25 Jun 1918
Vatsalabai Vishnu Sukhtankar Vs Sambhaji Pandurang Nabar
Bombay High Court · AIR 1918 Bom 100 : (1918) 20 BOMLR 902 : 47 Ind. Cas. 757
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts25 Jun 1918
Marie Penheiro and Another Vs Jotindra Mohan Sen
Calcutta High Court · 47 Ind. Cas. 289
Succession Act, 1865 — Section 269, 293
High Courts25 Jun 1918
Durga Charan Bose Vs Lakhi Narain Bera and Another
Calcutta High Court · 47 Ind. Cas. 917
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts24 Jun 1918
Krishnaswami Naidu Vs Akkulammal Avergal, Zemindarini and Others
Madras High Court · 50 Ind. Cas. 185 : (1919) 19 LW 90
Madras Hereditary Village Offices Act, 1895 — Section 21Madras Proprietary Estates Village Service Act, 1894 — Section 15, 9
High Courts24 Jun 1918
Ram Narayan Gope and Another Vs Kula Chandra Chakrabarty and Others
Calcutta High Court · 49 Ind. Cas. 426
High Courts24 Jun 1918
Charu Chandra Bhattachrjee Vs Hem Chandra Mookerjee and Another
Calcutta High Court · 47 Ind. Cas. 62
Provincial Insolvency Act, 1907 — Section 22, 46(1)
High Courts24 Jun 1918
Srimati Mukta Keshi Debi and Another Vs Srimati Giri Bala Devi and Others
Calcutta High Court · 47 Ind. Cas. 1006
High Courts24 Jun 1918
Mahanand Missir Vs Dasrath Missir and Bacha Pandit
Patna High Court · AIR 1918 Patna 609(1) : 46 Ind. Cas. 815
High Courts21 Jun 1918
Biprodas Pal Chowdhury and Others Vs Kedar Nath Roy and Others Kedar Nath Roy Vs Biprodas Palchowdhury and Others
Calcutta High Court · AIR 1919 Cal 598 : 47 Ind. Cas. 765
Bengal Tenancy Act, 1885 — Section 103B, 167
High Courts21 Jun 1918
Rakhal Chandra De Vs Chairman of the Suri Municipality
Calcutta High Court · 47 Ind. Cas. 306
Bengal Municipal Act, 1932 — Section 202, 204
High Courts21 Jun 1918
Abdul Wazed and Others Vs Emperor
Calcutta High Court · AIR 1919 Cal 914 : 47 Ind. Cas. 876
Penal Code, 1860 (IPC) — Section 186, 323, 353
High Courts21 Jun 1918Dismissed
Bipra Das Pal Choudhury and Others Vs Kedar Nath Rai Kedar Nath Rai Vs Bipra Das Pal Choudhury and Others
Calcutta High Court · (1918) 06 CAL CK 0010
High Courts21 Jun 1918
Rai Bahadur Radha Kishan Rai and Others Vs Babu Nauratan Lal
Patna High Court · AIR 1918 Patna 518 : 46 Ind. Cas. 627
General Clauses Act, 1897 — Section 3
High Courts21 Jun 1918
Pramila Bali Das and Others Vs Jogesher Mandal
Patna High Court · 46 Ind. Cas. 670
High Courts20 Jun 1918
Aminuddi Dafadar and Rahim Baksha Vs Ananda Chandra Paul and Others
Calcutta High Court · 46 Ind. Cas. 924
Bengal Tenancy Act, 1885 — Section 49(a)