High Courts15 Mar 1915
The Maharaja of Venkatagiri Vs Ambarkana Srinivasa Row
Madras High Court · AIR 1916 Mad 507(1) : 29 Ind. Cas. 321
Criminal Procedure Code, 1898 (CrPC) — Section 146
JUDGMENT DATABASE
Search 12,22,105 Indian judgments.
12,22,105 judgments in All Courts · page 59,972 of 61,106
High Courts15 Mar 1915
G. Kothandaramiah Vs The Secretary of State for India in Council
Madras High Court · AIR 1916 Mad 492 : 29 Ind. Cas. 252 : (1915) 2 LW 431
High Courts15 Mar 1915
Krishna Aiyar Vs Chakrapani, Santhana Chettiar, Krishna Aiyar and Another
Madras High Court · AIR 1916 Mad 938 : 29 Ind. Cas. 475
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10
High Courts13 Mar 1915Allowed
Mehdi Hasan Vs Bacha Pande
Allahabad High Court · AIR 1915 All 114(1) : 28 Ind. Cas. 691
High Courts13 Mar 1915Disposed Of
Emperor Vs Bhajan Tewari
Allahabad High Court · (1915) ILR (All) 334
High Courts13 Mar 1915
Bhajan Tewari Vs Emperor
Allahabad High Court · AIR 1915 All 283 : 29 Ind. Cas. 89
Civil Procedure Code, 1908 (CPC) — Section 70Civil Procedure Code, 1908 (CPC) — Section 70Civil Procedure Code, 1908 (CPC) — Section 70
High Courts12 Mar 1915Dismissed
Madan Mohan Dey and Others Vs Rebati Mohan Poddar and Another
Calcutta High Court · (1915) 03 CAL CK 0031
High Courts12 Mar 1915
Jagannath Rahatgir Vs Pandit Deokinandan and Another
Calcutta High Court · 29 Ind. Cas. 671
Penal Code, 1860 (IPC) — Section 405Stamp Act, 1899 — Section 33
High Courts12 Mar 1915
Puncha Thakur and Another Vs Bindesri Thakur and Others
Calcutta High Court · 28 Ind. Cas. 675
High Courts12 Mar 1915
Jnanendra Nath Bhattacharjee Vs Chandi Charan Saha and Another
Calcutta High Court · 29 Ind. Cas. 480
Contract Act, 1872 — Section 23
High Courts12 Mar 1915
Deo Dutt Pande and Others Vs Kauleshar Dube and Others
Allahabad High Court · 28 Ind. Cas. 843
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts12 Mar 1915
Mysore Balakrishna Rao Vs The Secretary of State for India in Council
Madras High Court · AIR 1916 Mad 789(2) : (1916) ILR (Mad) 494 : 30 Ind. Cas. 355
High Courts12 Mar 1915
M. Balkrishna Rao Vs The Secretary of State for India in Council
Madras High Court · (1916) ILR (Mad) 494 : (1915) 2 LW 695
Tamil Nadu Forest Act, 1882 — Section 16, 17, 6
High Courts12 Mar 1915
In Re: Mir Hyder Saheb
Madras High Court · AIR 1916 Mad 1038(1) : 29 Ind. Cas. 88
Penal Code, 1860 (IPC) — Section 352
High Courts12 Mar 1915
Sri Rajah Chitti Babu Viziarama Gajapati Raju Alias Poosapati Viziarama Gajapathi Raju, Maharajah Manyasultan Bahadur of Vizianagaram, by his Muktyar, G. Appayya Vs D.V. Narasinga Rao
Madras High Court · 29 Ind. Cas. 763
Legal Practitioners Act, 1879 — Section 28
High Courts11 Mar 1915
Shashi Bhusan Hazrah Vs Sheikh Esabar (Esrar) Ali Nazir and Others, Purna Chandra Pal, Kalidas Samanta and Others, Jogendra Nath Samanta and Another, Sheikh Arietullah and Others, Akhil Chandra Adhicary and Others, Kalidas Samanta and Others, Abdul Gaffur Nazir and Others, Sheikh Arietulla and Others
Calcutta High Court · 29 Ind. Cas. 122
Bengal Tenancy Act, 1885 — Section 105, 108, 109
High Courts11 Mar 1915
Nabendra Kishore Roy and Others Vs Srimati Rahima Banu and Another
Calcutta High Court · 31 Ind. Cas. 695
High Courts11 Mar 1915
Emperor Vs Gangua
Allahabad High Court · AIR 1915 All 245 : (1915) ILR (All) 331 : 29 Ind. Cas. 323
High Courts11 Mar 1915
Devarasu Venkatachala Dwaraka Nadha Rao, Narasubayammah Vs Devarasu Venkatarao Pantulu and Others
Madras High Court · 29 Ind. Cas. 183
Limitation Act, 1963 — Article 127
High Courts11 Mar 1915
In Re: Vayalappra Kelappan Nair and Others
Madras High Court · AIR 1916 Mad 1084 : 29 Ind. Cas. 90