High Courts27 Mar 1917Disposed Of
Kallu Vs Bhagirath Lal and Another
Allahabad High Court · AIR 1917 All 187(1) : 40 Ind. Cas. 58
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
JUDGMENT DATABASE
Search 12,25,634 Indian judgments.
12,25,634 judgments in All Courts · page 59,971 of 61,282
High Courts27 Mar 1917Dismissed
Ram Piari Vs Nand Lal
Allahabad High Court · AIR 1917 All 49 : (1917) ILR (All) 636
High Courts27 Mar 1917
Kadleshar Ram Vs Bhawan Prasad
Allahabad High Court · 42 Ind. Cas. 845
Provincial Insolvency Act, 1907 — Section 36Provincial Insolvency Act, 1907 — Section 36Provincial Insolvency Act, 1907 — Section 36
High Courts27 Mar 1917
Tirumalai Kandama Kondala Nagayya Ramakrishna Kadirvelusami Naicker, minor by his Mother and Guardian, Veluthayammal Vs The Eastern Development Corporation Ltd.
Madras High Court · AIR 1918 Mad 396 : 43 Ind. Cas. 537 : 42 Ind. Cas. 953 : (1917) 33 MLJ 382
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts27 Mar 1917
Govindasami Pillai Vs The Municipal Council of Kumbakonum
Madras High Court · 45 Ind. Cas. 95 : (1917) 6 LW 401 : (1917) 33 MLJ 577
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5(d)
High Courts27 Mar 1917
Arumugha Mudaliar Vs Krishnasami Naicken
Madras High Court · AIR 1918 Mad 697(2) : 42 Ind. Cas. 498
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts26 Mar 1917
Emperor Vs Ranchodlal Amratlal
Bombay High Court · AIR 1917 Bom 233 : (1917) 19 BOMLR 521 : 41 Ind. Cas. 656
Bombay District Municipal Act, 1901 — Section 3
High Courts26 Mar 1917
M. Kandaswami Chetty Vs P. Subramania Chetty
Madras High Court · (1918) ILR (Mad) 208 : (1917) 6 LW 140 : (1917) 33 MLJ 448
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1877 — Section 53
High Courts25 Mar 1917
Sannasi Kudumban Vs Sivasubramania Kone and Others
Madras High Court · (1917) 33 MLJ 366
Criminal Procedure Code, 1898 (CrPC) — Section 200, 344
High Courts24 Mar 1917
Chheria Vs Emperor
Patna High Court · AIR 1917 Patna 677 : 39 Ind. Cas. 999
Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 118, 199, 302
High Courts24 Mar 1917
Ram Kishore Misra Vs Kalka Dichhit
Allahabad High Court · AIR 1917 All 418 : 39 Ind. Cas. 575
High Courts23 Mar 1917
In Re: Prem Lal Dhar, Ex part The Official Assignee
Calcutta High Court · 43 Ind. Cas. 348
Bankruptcy Act, 1869 — Section 125Transfer of Property Act, 1882 — Section 109
High Courts23 Mar 1917
Krishna Promoda Dasi Vs Kedar Nath Basu and Others
Calcutta High Court · 41 Ind. Cas. 732
Limitation Act, 1963 — Section 5
High Courts23 Mar 1917
Seth Dooly Chand Vs Maharaja Sir Rameswar Singh Bahadur
Calcutta High Court · 40 Ind. Cas. 623
High Courts23 Mar 1917
Kusum Kumari Debi and Others Vs Surendra Krishna Ghose and Others
Calcutta High Court · 42 Ind. Cas. 455
High Courts23 Mar 1917Disposed Of
Mauladad Khan and Others Vs Abdul Sattar and Others
Allahabad High Court · AIR 1917 All 35 : (1917) ILR (All) 426 : 39 Ind. Cas. 666
High Courts23 Mar 1917
Rajendra Kishore Singh Vs Bhagwan Singh and Others
Allahabad High Court · AIR 1917 All 312 : (1917) ILR (All) 460
High Courts23 Mar 1917
Lal Rajendra Kishore Singh Vs Bhagwan Singh and Others
Allahabad High Court · 39 Ind. Cas. 745
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 96
High Courts22 Mar 1917
Malaiperumal Chettiar and Another Vs Arunaohalla Chettiar, By His Agent Subramania Chettiar
Madras High Court · AIR 1918 Mad 706 : 41 Ind. Cas. 224 : (1917) 6 LW 417
High Courts22 Mar 1917Dismissed
K.P.L.S. Palaniappa Chettiar Vs Sreemuth Devasikamoney Pandarasannadhi
Bombay High Court · (1917) 19 BOMLR 567 : (1917) 6 LW 222