High Courts12 Jan 1915
Arunagiri Mudaliar Vs Kuppusami Pillai and Others
Madras High Court · AIR 1916 Mad 1080 : 29 Ind. Cas. 124
Transfer of Property Act, 1882 — Section 101
JUDGMENT DATABASE
Search 12,22,691 Indian judgments.
12,22,691 judgments in All Courts · page 60,018 of 61,135
High Courts11 Jan 1915
Kumar Krishna Mitter Vs Amulya Charan Mitter
Calcutta High Court · AIR 1915 Cal 788 : 31 Ind. Cas. 616
Civil Procedure Code, 1908 (CPC) — Section 73(1)(c)
High Courts11 Jan 1915
In Re: Abdul Kalam Azad
Calcutta High Court · AIR 1915 Cal 770 : 30 Ind. Cas. 746
Press Act, 1910 — Section 17, 4(1)
High Courts11 Jan 1915Dismissed
In Re: Abul Kalam Azad
Calcutta High Court · (1915) ILR (Cal) 730
Press Act, 1910 — Section 17
High Courts11 Jan 1915Dismissed
Abharan Singh and Others Vs Lal Bahadur Singh
Allahabad High Court · (1915) ILR (All) 165
High Courts08 Jan 1915Allowed
Chhajju Vs Ayub Ahmad
Allahabad High Court · AIR 1915 All 112 : 28 Ind. Cas. 132
High Courts08 Jan 1915
Thekkamannengath Raman alias Kochu Poduval Vs Kakkasseri Pazhiyot Manakkal Karnavan and manager Raman Bhattathripad and Others
Madras High Court · AIR 1915 Mad 1215 : (1915) 28 MLJ 184
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts08 Jan 1915
In Re: Achath Sankaran Nair
Madras High Court · AIR 1916 Mad 1143(2) : 29 Ind. Cas. 586(1)
Transfer of Property Act, 1882 — Section 55, 83
High Courts07 Jan 1915
In re: A.V. Hanumantha Rao and Another
Madras High Court · (1916) ILR (Mad) 414 : (1915) 2 LW 180
Madras Estates Land Act, 1908 — Section 164, 167
High Courts07 Jan 1915Allowed
Muktanath Roy Choudhury Vs Jitendra Nath Roy Choudhury
Calcutta High Court · (1915) 01 CAL CK 0017
High Courts07 Jan 1915
Avasarala Venkata Hanumantha Rao Vs Avasarala Achanna
Madras High Court · (1916) ILR (Mad) 414 : (1915) 28 MLJ 123
Madras Estates Land Act, 1908 — Section 164, 167
High Courts05 Jan 1915
Abdul Rahman Sarkar Vs Promode Behary Dutta and Others
Calcutta High Court · 28 Ind. Cas. 182
Bengal Tenancy Act, 1885 — Section 170(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 115
High Courts05 Jan 1915
Bangarusami Reddi alias Prasanna Chidambara Reddi Vs Kuppanna Goundan and Others
Madras High Court · AIR 1916 Mad 628 : (1915) 28 MLJ 377
Madras Estates Land Act, 1908 — Section 42(2)
High Courts04 Jan 1915
Swaminatha Pillai Vs Mondaiyan and Another
Madras High Court · 35 Ind. Cas. 480 : (1916) 3 LW 552
High Courts04 Jan 1915
Baid Nath Sahay Vs Nanku Mahton and Another and Dubri Mahton and Another
Calcutta High Court · AIR 1915 Cal 801 : 29 Ind. Cas. 219
Evidence Act, 1872 — Section 32(2)
High Courts04 Jan 1915
Muthukaruppa Kone and Another Vs Veerabhadra Kone and Another
Madras High Court · AIR 1916 Mad 583 : 29 Ind. Cas. 49 : (1915) 2 LW 320
High Courts23 Dec 1914Dismissed
Lingangowda Govindgowda Vs Tulsawa Marigowda
Bombay High Court · AIR 1915 Bom 48(2) : (1915) 17 BOMLR 315
High Courts22 Dec 1914
Saroda Prosad Bhattacharjee Vs Rai Manmotho Nath Mitter Bahadur
Calcutta High Court · AIR 1915 Cal 554 : 28 Ind. Cas. 371
High Courts22 Dec 1914Dismissed
Keshab Chandra Pramanik Vs Ajahar Ali Biswas
Calcutta High Court · (1914) 12 CAL CK 0010
High Courts22 Dec 1914
Emperor Vs Anandrao Balkrishna Rangnekar
Bombay High Court · (1915) 17 BOMLR 82
Penal Code, 1860 (IPC) — Section 499