High Courts26 Aug 1916
Jogendra Mohan Das and Another Vs Janaki Nath Saha and Panchanon Saha and Others
Calcutta High Court · 36 Ind. Cas. 795
JUDGMENT DATABASE
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12,24,054 judgments in All Courts · page 59,939 of 61,203
High Courts25 Aug 1916
Ganesh Krishna Kulkarni Vs Damoo Nathu Shimpi
Bombay High Court · AIR 1916 Bom 179 : (1916) 18 BOMLR 782 : 36 Ind. Cas. 627
Limitation Act, 1908 — Article 11
High Courts25 Aug 1916
Dwijendra Nath Roy Chaudhuri and Another Vs Aftabuddi Sardar and Others Narendra Nath Mitra and Others Vs Dwijendra Nath Roy Chaudhuri and Another
Calcutta High Court · 39 Ind. Cas. 209
Bengal Tenancy Act, 1885 — Section 106
High Courts25 Aug 1916
Kali Kanta Chuckerbutty Vs Shyam Lal Das Basu and Others
Calcutta High Court · 38 Ind. Cas. 598
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1(j), Order 9 Rule 9
High Courts24 Aug 1916
Thirumalai Alwar Aiyangar Swamigal and Others Vs Lakshmi Sadagopa Aiyangar and Others
Madras High Court · 36 Ind. Cas. 568 : (1916) 4 LW 562 : (1916) 31 MLJ 758
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts24 Aug 1916
Krishna Kering and Co. Vs J.R. Miller
Bombay High Court · AIR 1916 Bom 178 : (1916) 18 BOMLR 686 : 35 Ind. Cas. 809
Criminal Procedure Code, 1898 (CrPC) — Section 195(6)
High Courts24 Aug 1916Dismissed
Raoji Fakira Vs Dagdu Hanmata Mahar
Bombay High Court · AIR 1916 Bom 166 : (1916) 18 BOMLR 779 : 36 Ind. Cas. 562
Hereditary Offices Act, 1874 — Section 25
High Courts24 Aug 1916
Krishna Kerring and Co. and In Re: Jasraj Krishna Vs J.R. Miller
Bombay High Court · (1917) ILR (Bom) 631
Criminal Procedure Code, 1898 (CrPC) — Section 195(6)
High Courts24 Aug 1916Allowed
Chandabhai Janubhai Vs Ganpati Patilboa
Bombay High Court · AIR 1916 Bom 199 : (1916) 18 BOMLR 763 : 36 Ind. Cas. 517
Dekkhan Agriculturists Relief Act, 1879 — Section 3(z)
High Courts24 Aug 1916
Emperor Vs Sardarkhan Jaridkhan
Bombay High Court · (1916) 18 BOMLR 793 : 36 Ind. Cas. 578
Penal Code, 1860 (IPC) — Section 300(3)
High Courts24 Aug 1916
Ram Parshad and Others Vs Emperor
Allahabad High Court · 39 Ind. Cas. 687
Penal Code, 1860 (IPC) — Section 352
High Courts24 Aug 1916
Sri Pedda Vikrama Deo Garu Vs The Maharaja of Jeypore and Another
Madras High Court · 36 Ind. Cas. 801 : (1916) 4 LW 499
High Courts24 Aug 1916
Ponnurangam Pillai and Others Vs Lal Khan Sahib and Another Chakrapani Aiyar Vs Lal Khan Sahib
Madras High Court · 37 Ind. Cas. 348
High Courts23 Aug 1916
Jadu Kanta Sarma and Another Vs Hema Kanta Goswami
Calcutta High Court · 36 Ind. Cas. 624
High Courts23 Aug 1916
V.C.T.N. Chidambaram Chettiar Vs Ayyasawmi Thevan
Madras High Court · (1917) ILR (Mad) 585
Paper Currency Act, 1910 — Section 21, 26
High Courts23 Aug 1916
P.V. Sriramulu Naidu Vs Kolandaivelu Mudali
Madras High Court · (1916) 4 LW 332 : (1916) 31 MLJ 479
Cattle Trespass Act, 1871 — Section 20
High Courts23 Aug 1916
Veeyanna Sina Thana Navanna Chidambaram Chettiar Vs Ayyasami Thevan
Madras High Court · 36 Ind. Cas. 741 : (1916) 4 LW 261 : (1916) 31 MLJ 401
Paper Currency Act, 1923 — Section 21
High Courts23 Aug 1916
Raman Pandithan Vs Satha Cudumban and Others
Madras High Court · 36 Ind. Cas. 387 : (1916) 4 LW 366 : (1916) 31 MLJ 502
Specific Relief Act, 1877 — Section 14, 15
High Courts22 Aug 1916
Asutosh Goswami and Others Vs Upendra Prosad Mitra and Another
Calcutta High Court · 38 Ind. Cas. 17
Civil Procedure Code, 1908 (CPC) — Section 144