High Courts02 Feb 1917
Srimati Narainmoyi Dasi and Others Vs Umesh Chandra Dey and Others Umesh Chandra Dey and Another Vs Srimati Narainmoyi Dasi and Others
Calcutta High Court · 38 Ind. Cas. 459
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 59,909 of 61,203
High Courts02 Feb 1917
Maharaja Bahadur Sir Prodyat Kumar Tagore and Another Vs Maharulla Sandar
Calcutta High Court · 39 Ind. Cas. 497
Bengal Tenancy Act, 1885 — Section 29
High Courts02 Feb 1917
Kali Das Chaudhuri and Others Vs Srimati Danpadi Sundari Dassee
Calcutta High Court · 43 Ind. Cas. 893
Limitation Act, 1908 — Section 22Limitation Act, 1963 — Section 19
High Courts02 Feb 1917Dismissed
Dadasaheb Dasrathrao Vs Bai Nahani
Bombay High Court · AIR 1917 Bom 221 : (1917) 19 BOMLR 561 : 41 Ind. Cas. 180
Evidence Act, 1872 — Section 115
High Courts02 Feb 1917
Nathuni Sahu Vs Baijnath Prasad and Others
Patna High Court · AIR 1917 Patna 536 : 39 Ind. Cas. 352
Contract Act, 1872 — Section 16, 74
High Courts02 Feb 1917Dismissed
Lachhman Das Vs Ahmad Hasan
Allahabad High Court · 38 Ind. Cas. 105
Limitation Act, 1963 — Section 19
High Courts02 Feb 1917Dismissed
Brij Mohan Lal Vs Victoria Mills Company, Limited
Allahabad High Court · (1917) ILR (All) 362
High Courts02 Feb 1917Dismissed
Lachman Das Vs Ahmad Hasan
Allahabad High Court · AIR 1917 All 304 : (1917) ILR (All) 357
High Courts02 Feb 1917
Hansraj Singh alias Hansa Vs Emperor
Allahabad High Court · 42 Ind. Cas. 772
Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 1917
Muhammad Ahsan Ullah Vs Emperor
Allahabad High Court · AIR 1917 All 354(2) : 38 Ind. Cas. 969
Provincial Insolvency Act, 1907 — Section 43Provincial Insolvency Act, 1907 — Section 43Provincial Insolvency Act, 1907 — Section 43
High Courts02 Feb 1917
The Victoria Mills Co., Ltd. Vs Brij Mohan Lal
Allahabad High Court · AIR 1917 All 176(1) : 38 Ind. Cas. 203
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts02 Feb 1917
Ansur Subba Naidu and Others Vs The Secretary of State for India in Council
Madras High Court · AIR 1918 Mad 373 : 41 Ind. Cas. 770
High Courts02 Feb 1917
Kizhakke Meladathi Vidvan Kombi Achan styled Sekhari Varma Valia Raja Avergal of Palghat (deceased) and Another Vs Kannanpara Nair Veetil Karnavan Raman Unni alias Tharuvayur Pada Nair and Others
Madras High Court · (1918) ILR (Mad) 4 : (1917) 6 LW 195 : (1917) 33 MLJ 26
Limitation Act, 1963 — Section 2
High Courts01 Feb 1917
Dembeswar Sarma Vs The Collector of Sibsagar
Calcutta High Court · 39 Ind. Cas. 637
Land Acquisition Act, 1894 — Section 18, 54
High Courts01 Feb 1917
Iswar Chandra Dey and Others Vs Murari Lal Dutt and Others
Calcutta High Court · 41 Ind. Cas. 472
Bengal Tenancy Act, 1885 — Section 182
High Courts01 Feb 1917Allowed
Kumar Basanta Kumar Roy Vs The Secretary of State For India
Bombay High Court · (1917) 19 BOMLR 480
Limitation Act, 1963 — Article 142, 144, 3
High Courts01 Feb 1917
In Re: Vemireddy Babu Reddy
Madras High Court · AIR 1918 Mad 591(1) : 39 Ind. Cas. 309
High Courts31 Jan 1917
Parasulla Mallick Vs Chandra Kanta Dass
Calcutta High Court · 39 Ind. Cas. 177
Contract Act, 1872 — Section 27, 65