High Courts23 Jul 1918Dismissed
Chunni Lal Birj Lal Vs Makhan Lal Parsotam Das
Allahabad High Court · (1919) ILR (All) 42
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,884 of 61,309
High Courts23 Jul 1918
Machi Raju Venkataratnam Vs Sri Raja Vadrevu Ranganayakamma Zamindarini Garu and Others
Madras High Court · (1918) 07 MAD CK 0031
High Courts23 Jul 1918
Chavadi Ramasamia Pillai Vs E. Venkateswara Aiyar and Others
Madras High Court · (1919) ILR (Mad) 13 : (1918) 35 MLJ 531
Provincial Insolvency Act, 1920 — Section 46
High Courts22 Jul 1918
Deutsch Asiatische Bank Vs Hiralal Burdhan and Sons
Calcutta High Court · 47 Ind. Cas. 122
Limitation Act, 1963 — Section 15, 9
High Courts22 Jul 1918
Mukunda Lal Roy and Another Vs Srimati Bhabasundari Debya Chowdhurani and Another
Calcutta High Court · 47 Ind. Cas. 922
Bengal Tenancy Act, 1885 — Section 153(6)
Privy Council22 Jul 1918
Aloysia Muttunayagam and another Vs Margaret Brito
Privy Council · (1918) AIR(PC) 277
High Courts22 Jul 1918
Srimanth Rajah Yarlagadda Mallikharjuna Prasada Naidu Bahadur Zamindar Garu Vs Matlapalli Virayya and Others
Madras High Court · (1918) ILR (Mad) 849 : 47 Ind. Cas. 1000 : (1918) 8 LW 197 : (1918) 35 MLJ 231
Civil Procedure Code, 1908 (CPC) — Section 86
High Courts22 Jul 1918
Srimanth Rajah Yarlagadda Mallikharjuna Prasada Nayudu Bahadur Zemindar Garu Vs Matiapalli Virayya and Others
Madras High Court · (1918) ILR (Mad) 849 : 47 Ind. Cas. 1000 : (1918) 8 LW 197 : (1918) 35 MLJ 231
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8
High Courts22 Jul 1918
In Re: Pydi Ramanna and Others
Madras High Court · (1919) ILR (Mad) 9 : 46 Ind. Cas. 167 : (1918) 8 LW 350
High Courts20 Jul 1918Dismissed
Nanhey Mal Vs Chait Ram and Another
Allahabad High Court · AIR 1918 All 20 : 48 Ind. Cas. 364
Negotiable Instruments Act, 1881 (NI) — Section 64
High Courts19 Jul 1918
Digendra Chandra Basak Vs Ramani Mohan Goswami
Calcutta High Court · 48 Ind. Cas. 333
Provincial Insolvency Act, 1920 — Section 3, 43(2)
High Courts19 Jul 1918
Rajani Kanta Pal Vs Kedar Nath Biswas and Others
Calcutta High Court · 47 Ind. Cas. 190
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 115
High Courts19 Jul 1918
Sheikh Abdul Hakim and Others Vs Adyata Chandra Das Dalal and Others
Calcutta High Court · AIR 1919 Cal 593 : 49 Ind. Cas. 63
High Courts19 Jul 1918
Mahamed Keramut Ulla Miah and Another Vs Keamutulla Meah and Others Chintamannessa Bibi and Another and Refatulla Meah Vs Kuramannessa Bibi and Others Kuramannessa Bibi Vs Chintamannessa Bibi and Others
Calcutta High Court · 49 Ind. Cas. 886
High Courts19 Jul 1918
Ramzan Vs Bhukhal Rai and Others
Allahabad High Court · AIR 1918 All 226(1) : 47 Ind. Cas. 852
North Western Provinces Tenancy Act, 1901 — Section 20
High Courts18 Jul 1918
Mahomed Renu Meah Vs Srimati Sabida Khatun and Others
Calcutta High Court · 49 Ind. Cas. 128
Probate and Administration Act, 1881 — Section 50, 90
High Courts18 Jul 1918
Hazarimull Shohanlal Vs Satish Chandra Ghose
Calcutta High Court · (1919) ILR (Cal) 331
Contract Act, 1872 — Section 108, 109
High Courts18 Jul 1918
Roopchand Jankidas Vs The National Bank of India
Calcutta High Court · (1919) ILR (Cal) 342
Contract Act, 1872 — Section 178
High Courts18 Jul 1918
Hazarimul Shohanlal Vs Satish Chandra Ghosh and Others
Calcutta High Court · AIR 1919 Cal 546 : 48 Ind. Cas. 966
Contract Act, 1872 — Section 108