High Courts22 Aug 1917
Secretary of State for India in Council Vs Digambar Nanda
Calcutta High Court · 45 Ind. Cas. 43
Bengal Tenancy Act, 1885 — Section 104H, 5
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,963 of 61,309
High Courts22 Aug 1917
Secretary of State For India Vs Digambar Nanda
Calcutta High Court · (1919) ILR (Cal) 160
Bengal Tenancy Act, 1885 — Section 104H
High Courts22 Aug 1917
Atul Chandra Singha by his Mother and Next Friend Srimati Nani Bala Dassi Vs Kunja Behari Singha
Calcutta High Court · 43 Ind. Cas. 775
Limitation Act, 1963 — Article 181(1)
High Courts22 Aug 1917
Secretary of State for India in Council Vs Gangadhar Nanda
Calcutta High Court · 45 Ind. Cas. 228
Bengal Tenancy Act, 1885 — Section 104H, 104H(2)Limitation Act, 1908 — Section 15(2)
High Courts22 Aug 1917
Luchmi Singh Vs Emperor
Patna High Court · AIR 1917 Patna 111 : 44 Ind. Cas. 456
Criminal Procedure Code, 1898 (CrPC) — Section 193, 209, 210, 371, 476Penal Code, 1860 (IPC) — Section 116, 193, 463, 464, 467
High Courts21 Aug 1917
Saraj Ranjan Chowdhury Vs Prem Chand Chowdhury and Others
Calcutta High Court · 43 Ind. Cas. 781
High Courts21 Aug 1917
Nilmoni Dey Vs Hira Lal Das
Calcutta High Court · 43 Ind. Cas. 452
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2, 73
High Courts21 Aug 1917
Mahamad Idris Mbah Vs Mahamad Esahak and Another
Calcutta High Court · 42 Ind. Cas. 192
High Courts20 Aug 1917
Pallikandi Kathapurath Mammad and Another Vs Matancheri Mammad
Madras High Court · 43 Ind. Cas. 28
High Courts20 Aug 1917
Gunabala Chowdhurani Vs Hem Nalini Chowdhurani
Calcutta High Court · 43 Ind. Cas. 24
High Courts20 Aug 1917
Sadupadhya Umeshanand Oja High First of the Tamile of Baidyanath Vs The Hon''ble Maharaja Sir Ravaneswar Prosad Singh Bahadur of Gidhour
Calcutta High Court · 43 Ind. Cas. 772
High Courts20 Aug 1917
George Burgh McNair Vs J. D. Campbell and Others
Calcutta High Court · 42 Ind. Cas. 532
Penal Code, 1860 (IPC) — Section 174
High Courts20 Aug 1917
The Bank of Upper India Vs The Administrator-General of Bengal
Calcutta High Court · 47 Ind. Cas. 529
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13(2)Presidency Towns Insolvency Act, 1909 — Section 49
High Courts20 Aug 1917
Balak Singh Vs Emperor
Patna High Court · AIR 1918 Patna 420 : 44 Ind. Cas. 587
Criminal Procedure Code, 1898 (CrPC) — Section 284, 285Penal Code, 1860 (IPC) — Section 457
High Courts20 Aug 1917
Palikandi Katapurath Mammad and Another Vs Matancheri Mammad
Madras High Court · (1918) 35 MLJ 315
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts19 Aug 1917
Sharuddin (Shaharuddin in vakalatnamah) Sheikh and Sabdar Hossain Sheikh Vs Jijaraddin Sheikh Ostagar
Calcutta High Court · 42 Ind. Cas. 543
High Courts18 Aug 1917
Subramania Aiyar and Another Vs A.L.V.R.R.M. Muthia Chettiar (dead) and Others
Madras High Court · AIR 1918 Mad 421 : (1917) 33 MLJ 705
Transfer of Property Act, 1882 — Section 53
High Courts17 Aug 1917
Gurvanna Gowd and Others Vs Govindappa
Madras High Court · 44 Ind. Cas. 971
Criminal Procedure Code, 1898 (CrPC) — Section 145(4)
High Courts17 Aug 1917
Joy Chandra Das Vs Mahamed Amir
Calcutta High Court · 44 Ind. Cas. 143
Bankruptcy Act, 1883 — Section 38