High Courts04 Dec 1912
Mofizuddin Sardar Vs Lakhan Bairagi and Others
Calcutta High Court · 18 Ind. Cas. 254
Bengal Tenancy Act, 1885 — Section 15
JUDGMENT DATABASE
Search 12,19,157 Indian judgments.
12,19,157 judgments in All Courts · page 59,973 of 60,958
High Courts04 Dec 1912
Keshub Lall Pyne and others Vs Radha Raman Nundy and others
Calcutta High Court · (1912) 12 CAL CK 0018
High Courts04 Dec 1912
In Re: Subrati Jan Mahomed
Bombay High Court · (1913) 15 BOMLR 748 : 20 Ind. Cas. 859
English Bankruptcy Act, 1883 — Section 35(1)Presidency Towns Insolvency Act, 1909 — Section 15(2)
High Courts04 Dec 1912
Panna Lal Vs Kamta Prasad
Allahabad High Court · (1913) ILR (All) 123
North Western Provinces Tenancy Act, 1901 — Section 34
High Courts03 Dec 1912Allowed
Jogesh Chandra Ray Vs Yakub Ali
Calcutta High Court · (1912) 12 CAL CK 0020
High Courts03 Dec 1912
Sekh Chand Pramanik Vs Romoni Mohan Roy
Calcutta High Court · 17 Ind. Cas. 603
Bengal Tenancy Act, 1885 — Section 87
High Courts03 Dec 1912
Jogesh Chandra Roy Vs The Secretary of State for India in Council
Calcutta High Court · 24 Ind. Cas. 65
High Courts03 Dec 1912Disposed Of
Baldeo Prasad and Another Vs Kunwar Bahadur and Another
Allahabad High Court · (1913) ILR (All) 105 : 18 Ind. Cas. 364
High Courts03 Dec 1912
Prag and Others Vs Ram Niranjan and Others
Allahabad High Court · 17 Ind. Cas. 734
High Courts03 Dec 1912
Ram Autar Dube Vs Badal Pandey and Others
Allahabad High Court · 17 Ind. Cas. 586
High Courts03 Dec 1912
Kaliappa Gownden, Minor, by Next Friend, Mari Gownden Vs Deivasigamani Pillai and Another
Madras High Court · 18 Ind. Cas. 27
High Courts02 Dec 1912
In Re: Purna Chandra Chatterjee, Muktear
Calcutta High Court · 17 Ind. Cas. 718
Legal Practitioners Act, 1879 — Section 14
High Courts02 Dec 1912
Thaddeus Vs Janaki Nath Saha
Calcutta High Court · (1913) ILR (Cal) 423
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 199
High Courts02 Dec 1912
Troylokya Nath Pal Vs The Secretary of State for India in Council
Calcutta High Court · 18 Ind. Cas. 188
Bengal Tenancy Act, 1885 — Section 104ACourt Fees Act, 1870 — Section 7(iv)(c)
High Courts02 Dec 1912
Lodd Govindoss Vs Ramdoss Vishnu Doss
Madras High Court · (1913) 24 MLJ 88
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts02 Dec 1912
Lodd Govindoss Vs Ramdoss Vishnudoss
Madras High Court · 17 Ind. Cas. 752
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1)
High Courts01 Dec 1912
Kesavasami Aiyar Vs A.L.R.A.R.R.M. Narayana Chetty and Another
Madras High Court · (1913) 24 MLJ 228
High Courts30 Nov 1912
Jabbar Singh Vs Emperor
Allahabad High Court · 17 Ind. Cas. 541
Uttar Pradesh Municipalities Act, 1916 — Section 128(h)