High Courts14 Mar 1917Dismissed
Shah Abul Hasan and Others Vs Makhdum Bakhsh and Others
Allahabad High Court · 39 Ind. Cas. 944
North Western Provinces Tenancy Act, 1901 — Section 79
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 59,896 of 61,203
High Courts14 Mar 1917Dismissed
Makhdum Bakhsh and Others Vs Abdul Hasan and Others and Mohan Koeri and Another
Allahabad High Court · (1917) ILR (All) 455
High Courts14 Mar 1917Allowed
Bacha Lal Vs Emperor
Allahabad High Court · AIR 1917 All 350 : 40 Ind. Cas. 700
High Courts14 Mar 1917
Puliyadi Navanna Ellarayan Vs Kuttuva China Kuna Muni Nagendra Iyen and Another
Madras High Court · AIR 1918 Mad 716 : 42 Ind. Cas. 509 : (1917) 6 LW 233
Contract Act, 1872 — Section 52Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 55(4)(b)
High Courts14 Mar 1917
P.R. Srinivasa Aiyar Vs A. Sesha Iyer and Another
Madras High Court · 41 Ind. Cas. 783
High Courts14 Mar 1917
Appavu Rowther alias Kadirsa Rowther Vs Seeni Rowther alias Muhammad Abdul Kadir Rowther
Madras High Court · AIR 1918 Mad 719 : (1918) ILR (Mad) 115 : 42 Ind. Cas. 514 : (1917) 6 LW 243 : (1917) 33 MLJ 177
Civil Procedure Code, 1908 (CPC) — Section 22Contract Act, 1872 — Section 28
High Courts14 Mar 1917
P.R. Srinivasa Aiyar Vs A. Sesha Aiyar and Another
Madras High Court · AIR 1918 Mad 444 : (1918) ILR (Mad) 197 : (1918) 34 MLJ 282
Contract Act, 1872 — Section 65
High Courts13 Mar 1917
Gopal Chandra Mukhopadhya and Others Vs Probhat Chandra Biswas and Others
Calcutta High Court · 40 Ind. Cas. 577
Partition Act, 1893 — Section 4
High Courts13 Mar 1917
Sriram Chandra Naik and Others Vs Hridoy Nath Gupta and Others
Calcutta High Court · 51 Ind. Cas. 409
High Courts13 Mar 1917
Prosunno Kumar Baidya Vs Ram Chandra De and Another
Calcutta High Court · 47 Ind. Cas. 677
Letters Patent Act, 1865 — Clause 15Limitation Act, 1908 — Section 5
High Courts13 Mar 1917
Thakur Pitambar Singh Vs Khago Kumhar and Others
Patna High Court · AIR 1917 Patna 548 : 39 Ind. Cas. 521
Chotanagpur Tenancy Act, 1908 — Section 41
High Courts13 Mar 1917
Segu Baliah Vs N. Ramasamiah
Madras High Court · 42 Ind. Cas. 608 : (1917) 6 LW 283
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 421, 424
High Courts13 Mar 1917
C. Srinivasa Aiyangar and Others Vs Meddaikara Abdur Rahim Sahib and Another
Madras High Court · 40 Ind. Cas. 82 : (1917) 6 LW 108
High Courts13 Mar 1917
Akula Bakkayya, Manager of the A.L.J. Company Vs Aluri Venkatanarasimham
Madras High Court · 39 Ind. Cas. 948
High Courts13 Mar 1917
Akula Bakkayya, Manager of the A.L.I. Company Vs Aluri Venkatanarasimham
Madras High Court · (1917) 33 MLJ 553
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2
High Courts12 Mar 1917
Gregory Carapiet Balthazar and Another Vs Samuel Balthazar and Others
Calcutta High Court · 42 Ind. Cas. 285
High Courts12 Mar 1917
Surendra Nath Goswamy and Others Vs Rajani Kanta Das
Calcutta High Court · 41 Ind. Cas. 446
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts12 Mar 1917
Abdul Gaffur Molla and Others Vs Golam Rahaman Naskar and Others
Calcutta High Court · 39 Ind. Cas. 460
Bengal Tenancy Act, 1885 — Section 161, 167Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58
High Courts12 Mar 1917
Romesh Chandra Das and Another Vs Srimati Kamini Sundary Dasya and Others
Calcutta High Court · 39 Ind. Cas. 525
Succession Certificate Act, 1889 — Section 1(4)
High Courts12 Mar 1917
Ghulam Muhammad Khan Vs Nur Khan and Others
Calcutta High Court · 41 Ind. Cas. 897
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2