High Courts29 Apr 1915
Chaitram Rambilas Vs Bridhichand Kesrichand
Calcutta High Court · (1915) ILR (Cal) 1140
Arbitration Act, 1940 — Section 14
JUDGMENT DATABASE
Search 12,22,105 Indian judgments.
12,22,105 judgments in All Courts · page 59,958 of 61,106
High Courts29 Apr 1915Dismissed
Risal Singh and Another Vs Balwant Singh and Others
Allahabad High Court · AIR 1915 All 360 : (1915) ILR (All) 496
High Courts29 Apr 1915
The Public Prosecutor Vs Kolangaret Imbichikuttam
Madras High Court · AIR 1916 Mad 629(2) : 29 Ind. Cas. 670
Penal Code, 1860 (IPC) — Section 307
High Courts29 Apr 1915
Narayana Annavi and Others Vs K. Ramalinga Annavi minor by his Guardian Dharmi Ammal and Others
Madras High Court · 36 Ind. Cas. 428
High Courts29 Apr 1915
A.M. Ross, Duly Authorised Agent of certain Tea Companies and Labour Associations Vs The Secretary of State for India in Council
Madras High Court · AIR 1916 Mad 1157 : (1916) ILR (Mad) 781 : 31 Ind. Cas. 224
High Courts29 Apr 1915
In Re: Abibulla Rowthan alias Kabil Rowthan and Others
Madras High Court · AIR 1916 Mad 407 : 30 Ind. Cas. 447 : (1915) 2 LW 939
High Courts29 Apr 1915
Ramaswami Aiyar and Seshappier Vs S. Sundaram Aiyar and Manager
Madras High Court · 30 Ind. Cas. 166
High Courts29 Apr 1915
Sri Rajendra Singh Bahu Garu Vs Sri Sri Sri Vikrama Deo Garu, Maharaja of Jeypore
Madras High Court · AIR 1916 Mad 1137 : 30 Ind. Cas. 76
High Courts29 Apr 1915
Lodd Govinda Doss Krishna Doss Varu and Another Vs The Rajah of Karvetnagar minor by Guardian, W.A. Varadachariar and Others
Madras High Court · 30 Ind. Cas. 357
High Courts29 Apr 1915
Narayana Annavi and Others Vs K. Ramalinga Annavi (Minor by his Guardian, Dharmi Ammal) and Others
Madras High Court · (1916) ILR (Mad) 587
High Courts28 Apr 1915
Ledu, Coachman Vs Hira Lal Bose
Calcutta High Court · 29 Ind. Cas. 625
Contract Act, 1872 — Section 23
High Courts28 Apr 1915Dismissed
Nagendra Mohan Roy Vs Pyari Mohan Saha
Calcutta High Court · (1915) 04 CAL CK 0037
High Courts28 Apr 1915
Chaitram Rambilas Vs Bridhichand Kesrichand
Calcutta High Court · 30 Ind. Cas. 681
Arbitration Act, 1940 — Section 14
High Courts28 Apr 1915
John Innes Marshall Vs Grandhi Venkata Ratnam
Calcutta High Court · 30 Ind. Cas. 4
High Courts28 Apr 1915
Jamahar Kumari Bibi Vs Askaran Boid and Others
Calcutta High Court · 30 Ind. Cas. 855
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts28 Apr 1915
Marshall Vs Grandhi Venkata Ratnam
Calcutta High Court · (1915) ILR (Cal) 1169
High Courts28 Apr 1915Disposed Of
Nur Jahan Begam Vs Abdul Ghaffar and Mumtaz-Ud-Din and Others
Allahabad High Court · (1915) ILR (All) 434
High Courts28 Apr 1915
Abdul Gaffar Vs Nur Jahan Begum
Allahabad High Court · AIR 1915 All 253 : 29 Ind. Cas. 347
Limitation Act, 1963 — Article 120, 62
High Courts28 Apr 1915
In Re: Chagantipati China Basavapp
Madras High Court · AIR 1916 Mad 624(1) : 29 Ind. Cas. 544 : (1915) 2 LW 532
Arms Act, 1959 — Section 14
High Courts28 Apr 1915
The Public Prosecutor Vs Thandavan Chetty
Madras High Court · 29 Ind. Cas. 671
Penal Code, 1860 (IPC) — Section 300(3), 302