High Courts11 Mar 1916Dismissed
Bhagwat Saran Misir and Others Vs Emperor
Allahabad High Court · AIR 1916 All 196 : 35 Ind. Cas. 167
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 59,979 of 61,203
High Courts11 Mar 1916
Hussain Khan and Another Vs Emperor
Allahabad High Court · 36 Ind. Cas. 145
Registration Act, 1908 — Section 82, 83
High Courts10 Mar 1916
Subramanian Vs Emperor
Madras High Court · 34 Ind. Cas. 1008
Penal Code, 1860 (IPC) — Section 75
High Courts10 Mar 1916
Nasiruddin Sircar Vs Gofuruddin Mohamed and Others
Calcutta High Court · 37 Ind. Cas. 481
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 146
High Courts10 Mar 1916
Madhu Mati Debi Vs Harendra Lal Roy Chowdhury
Calcutta High Court · 33 Ind. Cas. 502
High Courts10 Mar 1916
Taran Krishna Bhowmik Vs Munshi Samiruddin and Others
Calcutta High Court · 34 Ind. Cas. 51
Bengal Tenancy Act, 1885 — Section 174Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2)Transfer of Property Act, 1882 — Section 76
High Courts10 Mar 1916
Atul Hazra and Others Vs Uma Charan Changdar and Others
Calcutta High Court · 33 Ind. Cas. 822
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts10 Mar 1916Allowed
Pitaram Vs Jhujhar Singh and Others
Allahabad High Court · 33 Ind. Cas. 798
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Insolvency Act, 1907 — Section 23, 46(3)
High Courts10 Mar 1916Dismissed
Somwarpuri Vs Mata Badal and Others
Allahabad High Court · (1916) ILR (All) 351
High Courts10 Mar 1916
Mahant Somwarpuri Vs Matabadal and Others
Allahabad High Court · 34 Ind. Cas. 280
Bundelkhand Land Alienation Act, 1903 — Section 17Stamp Act, 1899 — Section 57
High Courts10 Mar 1916
B. Raja Rajeswara Sethupati Avergal alias Muthu Ramalinga Skthupati Avergal, Rajah of Ramnad Vs Sellachami Tevar and Others
Madras High Court · 34 Ind. Cas. 500 : (1916) 4 LW 173
Contract Act, 1872 — Section 74
High Courts10 Mar 1916
In Re: Nennur Rami Reddi
Madras High Court · 33 Ind. Cas. 655
Criminal Procedure Code, 1898 (CrPC) — Section 44Penal Code, 1860 (IPC) — Section 107
High Courts09 Mar 1916
Natabar Sarkar Vs Natabar Mandal and Others
Calcutta High Court · 33 Ind. Cas. 112
High Courts09 Mar 1916
Aghore Nath Mukhopadhya Vs Abhoy Charan Nath
Calcutta High Court · 33 Ind. Cas. 85
Bengal Tenancy Act, 1885 — Section 30(a), 31A
High Courts09 Mar 1916
Anna Laxman Bhintade Vs Emperor
Bombay High Court · AIR 1916 Bom 220 : 34 Ind. Cas. 973
Penal Code, 1860 (IPC) — Section 429
High Courts09 Mar 1916
Muniswami Goudu Vs Junjadu alias Muni Ellugudu
Madras High Court · 35 Ind. Cas. 65
High Courts09 Mar 1916
Maharajapuram A. Subramania Ayyar and Others Vs Pallasana Gramam S. Subramania Pattar
Madras High Court · (1917) ILR (Mad) 683
High Courts09 Mar 1916
Gopammal Vs V. Srinivasa Aiyangar and Another
Madras High Court · (1916) 30 MLJ 508
Guardians and Wards Act, 1890 — Section 7
High Courts09 Mar 1916
Maharajapuram A. Subramania Aiyar and Others Vs Pallasana Gramoni and Another
Madras High Court · (1917) ILR (Mad) 683 : 34 Ind. Cas. 859 : (1916) 30 MLJ 615
Transfer of Property Act, 1882 — Section 3