High Courts15 Dec 1915
Subbaraya Goundan Vs S. Ranganadha Mudaliar and Others
Madras High Court · 32 Ind. Cas. 971 : (1916) 3 LW 273
Madras Revenue Recovery Act, 1864 — Section 42
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,003 of 61,203
High Courts15 Dec 1915
The Maharaja of Bobbili Vs Ranku Appala Naidu
Madras High Court · 32 Ind. Cas. 703
Evidence Act, 1872 — Section 92
High Courts15 Dec 1915
In Re: Madu Chinnagi Reddi and Others
Madras High Court · 32 Ind. Cas. 665
Penal Code, 1860 (IPC) — Section 467, 471
High Courts15 Dec 1915
Subbaraya Goundan Vs S. Ranganatha Mudaliar and Others
Madras High Court · (1917) ILR (Mad) 93 : (1916) 30 MLJ 387
Madras Revenue Recovery Act, 1864 — Section 42
High Courts15 Dec 1915
Subbaroya Goundan Vs S. Ranganada mudaliar and Seven Ors.
Madras High Court · (1917) ILR (Mad) 93
Madras Revenue Recovery Act, 1864 — Section 42
High Courts15 Dec 1915
Muthukrishna Aiyar and Others Vs Pakkiri Voikaran
Madras High Court · 33 Ind. Cas. 134
High Courts15 Dec 1915
Surapudi Muniappa and Another Vs Nookala Seshayya Gari Subbiah and Others
Madras High Court · 32 Ind. Cas. 901 : (1916) 3 LW 341
Limitation Act, 1963 — Article 132, 36
High Courts14 Dec 1915
The Superintendent and Remembrancer of Legal Affairs Vs Mon Mohan Roy and Others
Calcutta High Court · AIR 1915 Cal 688(2) : 35 Ind. Cas. 999
Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120B, 420
High Courts14 Dec 1915
Sarojini Dassi and Others Vs Gnanendra Nath Das and Others Surendra Nath Das Vs Gnanendra Nath Das and Others
Calcutta High Court · 33 Ind. Cas. 102
High Courts14 Dec 1915
Lalljee Mahomed Vs Dadabhai Jivanji Guzdar and Another
Calcutta High Court · 34 Ind. Cas. 807
High Courts14 Dec 1915
Tamijuddi Sheikh, Abdul Karim and Others, Ainuddi and Others and Nawab Ali Bepari and Others Vs Kumar Satya Shanker Ghosal and Others
Calcutta High Court · 32 Ind. Cas. 101
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 2
High Courts14 Dec 1915Allowed
Wasi-Ul-Zaman Khan Vs Musammat Faiza Bibi
Allahabad High Court · AIR 1916 All 165 : 32 Ind. Cas. 348
High Courts14 Dec 1915Dismissed
Parbhu Dayal Vs Makbul Ahmad and Others
Allahabad High Court · (1916) ILR (All) 163
High Courts14 Dec 1915
P.R. Aiyana Chariar and Others Vs Vathiar Ramanuja Ayyangar and Others and Puliyur Narayana Ayyangar and Others
Madras High Court · 32 Ind. Cas. 698 : (1916) 3 LW 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts14 Dec 1915
Kamaravutu Mrutyunjayadu Vs Rajah of Pittapuram
Madras High Court · 33 Ind. Cas. 901
High Courts14 Dec 1915
Raja Rajeswari Ammal Vs Subramania Archakar and Others
Madras High Court · (1917) ILR (Mad) 105
High Courts14 Dec 1915
Kamaravutu Mrutyunjayadu Vs Raja Saheb Maharban Dostan Sri Raja Ravu Venkatakumara Mahipati Surya Rao Bahadur Sardar, Rajahmundry Sircar, Rajah of Pittapuram
Madras High Court · 33 Ind. Cas. 901 : (1916) 30 MLJ 132
High Courts14 Dec 1915
Raja Rajaeswari Ammal Vs Subramania Archakar and Others
Madras High Court · (1917) ILR (Mad) 105 : (1916) 30 MLJ 222
High Courts13 Dec 1915
Golam Abdin Sarkar and Another Vs Hem Chandra Mojumdar and Others
Calcutta High Court · 32 Ind. Cas. 388
Evidence Act, 1872 — Section 115