High Courts09 Jan 1918
Hariram Kisniram Vs Shivabakas Ramchand
Bombay High Court · (1918) ILR (Bom) 333
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,937 of 61,309
High Courts09 Jan 1918
Emperor Vs Rajendra Roy
Calcutta High Court · 47 Ind. Cas. 64
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 210
High Courts09 Jan 1918
Purna Chandra Halder and Others Vs Kunja Behari Halder and Others
Calcutta High Court · AIR 1919 Cal 1030 : 46 Ind. Cas. 477
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Jan 1918
Basiruddin Thanadar Vs Mokima Bibi and Others
Calcutta High Court · 44 Ind. Cas. 915
Provincial Insolvency Act, 1920 — Section 36
High Courts09 Jan 1918
Hariram Kisniram Vs Shivbakas Ramchand
Bombay High Court · AIR 1918 Bom 178 : (1918) 20 BOMLR 327 : 45 Ind. Cas. 592
Limitation Act, 1963 — Article 120
High Courts09 Jan 1918
Mangni Lal Marwari Vs Emperor
Patna High Court · 48 Ind. Cas. 685
Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 352
High Courts09 Jan 1918
Haldhar Singh Vs Bulaki Singh
Patna High Court · AIR 1918 Patna 383(2) : 44 Ind. Cas. 122
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts09 Jan 1918
The Tata Iron and Steel Co. Ltd. Vs Raghunath Mahto
Patna High Court · (1918) 01 PAT CK 0005
High Courts09 Jan 1918Disposed Of
Muhammad Ishaq Khan and Others Vs Muhammad Rustam Ali Khan and Another
Allahabad High Court · AIR 1918 All 412 : (1918) ILR (All) 292
High Courts09 Jan 1918
Mohammed Ishaq Khan and Others Vs Mohammed Rustum Ali Khan and Others
Allahabad High Court · 44 Ind. Cas. 88
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11(V)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11(V)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11(V)
High Courts09 Jan 1918
Papala Chakrapani Chetti Vs Latchmi Achi L.R. of the deceased 1st Respondent Subramania Chettiar
Madras High Court · 45 Ind. Cas. 769 : (1918) 35 MLJ 309
High Courts08 Jan 1918
Sri Sri Vikrama Deo Garu, K.C.L.E. Vs Sri Rajah Tyadapusapathi Rudra Sri Lakshmi Narasimha Rupa Sadursa Annamarad Dugaraju Dakshina Kavata Dugaraju Bahadur Garu and Others
Madras High Court · (1918) 7 LW 564 : (1918) 35 MLJ 284
Madras Local Boards Act, 1884 — Section 73
High Courts08 Jan 1918
Durga Prasad Jana Vs Dinabandhu Jana and Others Dinabandhu Jana Vs Durga Prasad Jana and Others
Calcutta High Court · 44 Ind. Cas. 279
Specific Relief Act, 1877 — Section 21
High Courts08 Jan 1918Dismissed
Elias Meyer Vs Manoranjan Bagchi and Others
Calcutta High Court · (1918) 01 CAL CK 0009
High Courts08 Jan 1918
Bakhtawar Vs Emperor
Allahabad High Court · AIR 1918 All 211(1) : 43 Ind. Cas. 832
High Courts08 Jan 1918
Yusuf Husain Vs Emperor
Allahabad High Court · AIR 1918 All 189 : 44 Ind. Cas. 675
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 324, 334Evidence Act, 1872 — Section 105