High Courts09 Mar 1916
Rahima Bibi Vs Hamida Bibi and Others
Madras High Court · 33 Ind. Cas. 857 : (1916) 3 LW 403
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 59,980 of 61,203
High Courts09 Mar 1916
Goppammal Vs V. Srinivasa Aiyangar and Another
Madras High Court · 34 Ind. Cas. 432
Guardians and Wards Act, 1890 — Section 34, 47, 50
High Courts09 Mar 1916
P. Viswanathan and Others Vs P. Brahmanadhan
Madras High Court · 34 Ind. Cas. 900
Trusts Act, 1882 — Section 23(6)
High Courts08 Mar 1916
Emperor Vs Sreenath Mahapatra and Others
Calcutta High Court · 35 Ind. Cas. 983
Criminal Procedure Code, 1898 (CrPC) — Section 289, 292
High Courts08 Mar 1916
Jogendra Nath Datta Chowdhury Vs Haridas Chong and Others, Nayan Ram Chong and Others and Nimai Chong and Others
Calcutta High Court · 35 Ind. Cas. 778
Registration Act, 1908 — Section 77
High Courts07 Mar 1916
Govindaswamy Pillai Vs Ramaswami Aiyar and Another
Madras High Court · 34 Ind. Cas. 6 : (1916) 3 LW 408
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts07 Mar 1916
Basangavda Channappagavda Vs Gangava Kummangavda
Bombay High Court · AIR 1916 Bom 105 : 37 Ind. Cas. 291
High Courts07 Mar 1916
Meyajan Buian Vs Srimati Joymala and Others
Calcutta High Court · 34 Ind. Cas. 32
Bengal Tenancy Act, 1885 — Section 103B, 113
High Courts07 Mar 1916Dismissed
Govind Ram Vs G.I.P. Railway
Allahabad High Court · AIR 1916 All 306 : 35 Ind. Cas. 208
High Courts07 Mar 1916
Muni Lal and Others Vs Jagannath, minor, through Sumirta Kuar and Others
Allahabad High Court · AIR 1916 All 338(2) : 33 Ind. Cas. 735
High Courts07 Mar 1916
Rambrichh Ram and Others Vs Tarak Tewari through Pahlad Tewari
Allahabad High Court · AIR 1916 All 353 : 33 Ind. Cas. 805 : 33 Ind. Cas. 801
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts07 Mar 1916
Mahomed Hanif Sahib and Others Vs Anagappa Mudali and Others
Madras High Court · 35 Ind. Cas. 106
High Courts07 Mar 1916
Maddali Venkataswamy Vs Velampalli Subbarayudu
Madras High Court · 34 Ind. Cas. 435
Probate and Administration Act, 1881 — Section 50(5)
High Courts07 Mar 1916
Govindasawmi Pillai Vs Ramasawmi Aiyar and Another
Madras High Court · (1916) 30 MLJ 492
Transfer of Property Act, 1882 — Section 111, 116
High Courts07 Mar 1916
Unde Rajaha Raje Sir Rajah Velugoti Sri Rajagopala Krishna Yachendra Bahadur, K.C.I.E., Panchahazar, Muasudar Maharajah of Venkatagiri Vs Velikanti Rami Reddi and Others
Madras High Court · 34 Ind. Cas. 607 : (1916) 3 LW 582 : (1916) 31 MLJ 211
Madras Estates Land Act, 1908 — Section 6(4)
High Courts07 Mar 1916
Sundara Reddi and Another Vs Varadharaja Pillai
Madras High Court · 34 Ind. Cas. 407
Civil Procedure Code, 1908 (CPC) — Section 145(c), 55(4)
High Courts07 Mar 1916
Thangavelu Mudaliar Vs Mahomed Ibrahim Sahib
Madras High Court · 34 Ind. Cas. 759 : (1916) 3 LW 377
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Mar 1916
Kodali Bapayya Vs Kodali Akamma and Others
Madras High Court · 36 Ind. Cas. 255
Limitation Act, 1963 — Article 118
High Courts06 Mar 1916
Gurappa Shivgenappa Putti Vs Tayawa Shidappa
Bombay High Court · 35 Ind. Cas. 16
Guardians and Wards Act, 1890 — Section 7