High Courts16 Mar 1916
Mansaram Das and Another Vs Ahamad Hosain Pradhan and Others
Calcutta High Court · 37 Ind. Cas. 380
Guardians and Wards Act, 1890 — Section 30
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 59,977 of 61,203
Privy Council16 Mar 1916
Sheoparsan Singh and others Vs Ramnandan Prasad Narayan Singh and others
Privy Council · (1916) AIR(PC) 78
High Courts16 Mar 1916Dismissed
Chunni Lal and Others Vs Emperor
Allahabad High Court · AIR 1916 All 276 : 35 Ind. Cas. 173
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts16 Mar 1916
Hazarilal and Others Vs Musammat Lareti
Allahabad High Court · 33 Ind. Cas. 523
Civil Procedure Code, 1908 (CPC) — Section 42Civil Procedure Code, 1908 (CPC) — Section 42Civil Procedure Code, 1908 (CPC) — Section 42
High Courts16 Mar 1916
Mahabir Prasad Vs Mahadeo Prasad and Others
Allahabad High Court · AIR 1916 All 260(2) : 33 Ind. Cas. 495
High Courts15 Mar 1916
Kudopa Venkayamma (Minor by her Father and Guardian Mallina Kristamma) Vs Kakarla Narsamma and Others
Madras High Court · (1917) ILR (Mad) 540
High Courts15 Mar 1916
Sheikh Aklu Vs Sheikh Emaman
Calcutta High Court · 33 Ind. Cas. 899
Transfer of Property Act, 1882 — Section 106, 107
High Courts15 Mar 1916
Rani Debendrabala Dasi, executrix to this estate of Late Kumar Srish Chandra Singha Bahadur and Another Vs Lalit Mohan Ghose and Others
Calcutta High Court · 33 Ind. Cas. 593
Specific Relief Act, 1877 — Section 27(6)
High Courts15 Mar 1916
Gangaram Ganpati Bhopale Vs Laxman Ganoba Shet
Bombay High Court · AIR 1916 Bom 95 : 37 Ind. Cas. 360
High Courts15 Mar 1916
Gangaram valad Ganpati Bhopale Vs Laxman Ganoba Shet Chandole
Bombay High Court · (1916) ILR (Bom) 498
Specific Relief Act, 1877 — Section 3Transfer of Property Act, 1882 — Section 40Trusts Act, 1882 — Section 91(g)
High Courts15 Mar 1916
Kudapa Venkayamma by her father and guardian Mallina Kristnamma Vs Kakarla Narasimma and Others
Madras High Court · (1917) ILR (Mad) 540 : 35 Ind. Cas. 150 : (1916) 4 LW 189 : (1916) 31 MLJ 33
High Courts15 Mar 1916
Ottapurakkal Thayath Suppi and Others Vs Sayid Alabi Masaber alias Koya Kunhi Koya
Madras High Court · (1916) ILR (Mad) 907 : (1916) 3 LW 430 : (1916) 30 MLJ 523
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2), Order 43 Rule 1(r)
High Courts15 Mar 1916
Sunkara Venkataratnam and Others Vs Sri Rajah Varadarajah Appa Rao Bahadur, Zemindar Garu
Madras High Court · (1917) ILR (Mad) 529 : 35 Ind. Cas. 213 : (1916) 3 LW 592 : (1916) 31 MLJ 123
Madras Estates Land Act, 1908 — Section 6
High Courts15 Mar 1916
Sunkara Venkataratnam and Others Vs Sri Rajah Varadarajah Appa Rao Bahadur Zamindar Garu
Madras High Court · (1917) ILR (Mad) 529
Madras Estates Land Act, 1908 — Section 6
High Courts15 Mar 1916
In Re: Sellamani
Madras High Court · (1917) ILR (Mad) 923 : 33 Ind. Cas. 629 : (1917) 32 MLJ 212
Criminal Tribes Act, 1911 — Section 23(1)(b)
High Courts14 Mar 1916
K. Anavarsada Khan Pani Sahib Vs Misiri Khan Pani Sahib
Madras High Court · (1916) 31 MLJ 44
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Mar 1916
K. Anavarda Khan Pani Sahib Vs Misiri Khan Pani Sahib
Madras High Court · 35 Ind. Cas. 179
High Courts14 Mar 1916
Tadepalli Pitchayya and Others Vs Tadepalli Subba Rao and Others
Madras High Court · 34 Ind. Cas. 787 : (1916) 3 LW 499
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 151