JUDGMENT DATABASE

Search 12,22,691 Indian judgments.

12,22,691 judgments in All Courts · page 59,998 of 61,135

High Courts23 Mar 1915

Nobin Chandra Chowdhury and Others Vs Bepin Chandra Roy Chowdhury

Calcutta High Court · 29 Ind. Cas. 308

Bengal Tenancy Act, 1885 — Section 153Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47Limitation Act, 1963 — Section 18

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High Courts23 Mar 1915

Jogendra Chandra Banerjee Vs Phani Bhushan Mookerjee and Others

Calcutta High Court · 33 Ind. Cas. 810

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High Courts23 Mar 1915

Meher Ali and Another Vs Kalai Khalashi

Calcutta High Court · 29 Ind. Cas. 461

Bengal Tenancy Act, 1885 — Section 85

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High Courts23 Mar 1915

Suradhani Debya Vs Chandra Nath Pramanik and Others

Calcutta High Court · 37 Ind. Cas. 131

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High Courts23 Mar 1915

Emperor Vs Dosabhai J. Dhondy

Bombay High Court · (1915) 17 BOMLR 488

Criminal Procedure Code, 1898 (CrPC) — Section 254, 256, 257

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High Courts23 Mar 1915Dismissed

Abdul Salam Khan Vs Secretary of State for India in Council

Allahabad High Court · (1915) ILR (All) 347

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High Courts23 Mar 1915Allowed

Secretary of State for India in Council Vs Abdul Salam Khan

Allahabad High Court · AIR 1915 All 477 : 30 Ind. Cas. 245

Land Acquisition Act, 1894 — Section 35, 36(2)

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High Courts23 Mar 1915

The Collector of Meerut Vs Umrao Singh

Allahabad High Court · AIR 1915 All 159 : 29 Ind. Cas. 220

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High Courts23 Mar 1915

Soundararajan (Minor by his Mother and Next Friend, Kannammal) Vs T.R.M.A.R.R.M. Arunachalam Chetty (Deceased and Two Ors.)

Madras High Court · (1916) ILR (Mad) 136

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High Courts23 Mar 1915

Maddala Bagavannarayana and Another Vs Vadapalli Perumallacharyulu and Others

Madras High Court · 31 Ind. Cas. 236

Criminal Procedure Code, 1898 (CrPC) — Section 92

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High Courts23 Mar 1915

Mool Chand and Another Vs P. Alwar Chetty

Madras High Court · AIR 1915 Mad 934 : (1916) ILR (Mad) 548

Contract Act, 1872 — Section 44

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High Courts23 Mar 1915

Moolchand and Another Vs P. Alwar Chetty

Madras High Court · 29 Ind. Cas. 303

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

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High Courts22 Mar 1915

Vasudeo Raghunath Oka Vs Janardhan Sadashiv Apte

Bombay High Court · AIR 1915 Bom 89 : (1915) ILR (Bom) 507

Transfer of Property Act, 1882 — Section 53

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High Courts22 Mar 1915

Emperor Vs Nogendra Nath Sen Gupta

Calcutta High Court · (1915) 03 CAL CK 0020

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Mar 1915

Hankar Rai Vs Kamta Proshad Sahu And Anr

Calcutta High Court · 29 Ind. Cas. 875

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High Courts22 Mar 1915

Mohendra Nath Mandal and Another Vs Narendra Krishna Chatterjee

Calcutta High Court · 29 Ind. Cas. 399

Bengal Drainage Act, 1880 — Section 26(1), 42, 44

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High Courts22 Mar 1915

Vasudev Roghunath Oka Vs Janardan Sadashiv Apte

Bombay High Court · (1915) 17 BOMLR 522

Transfer of Property Act, 1882 — Section 53

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High Courts22 Mar 1915

Vasudev Raghunath Oka Vs Janardan Sadashiv Apte

Bombay High Court · 29 Ind. Cas. 497

Transfer of Property Act, 1882 — Section 53

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High Courts22 Mar 1915Disposed Of

Janki Prasad Vs Parmeshwar Din Pandey

Allahabad High Court · AIR 1915 All 240 : 29 Ind. Cas. 975

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 164

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High Courts22 Mar 1915Dismissed

Emperor Vs Tilak Pandey and Others

Allahabad High Court · (1915) ILR (All) 344

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