High Courts03 Sept 1915
C.A. Easwara Aiyar Vs K. Govindarajulu Naidu
Madras High Court · AIR 1916 Mad 734(2) : 31 Ind. Cas. 192
Presidency Small Cause Courts Act, 1882 — Section 69
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,026 of 61,203
High Courts03 Sept 1915
In Re: Uppala Kotayya Nagaram
Madras High Court · AIR 1916 Mad 683(1) : 30 Ind. Cas. 656
High Courts03 Sept 1915
C.A. Easwara Iyer Vs K. Govindarajulu Naidu
Madras High Court · (1916) ILR (Mad) 689
Presidency Small Cause Courts Act, 1882 — Section 69
High Courts02 Sept 1915
Deputy Legal Remembrancer Vs Matukdhari Singh and Others
Calcutta High Court · 32 Ind. Cas. 137
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 324
High Courts02 Sept 1915
Jogendra Nath Dey and Others Vs Gour Singh Mura
Calcutta High Court · 34 Ind. Cas. 385
Chotanagpur Tenancy Act, 1908 — Section 256, 83, 87
High Courts02 Sept 1915
Surendra Kristo Ray Vs Gooroo Prasad Ghose
Calcutta High Court · 59 Ind. Cas. 432
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts02 Sept 1915
Ananda Mohan Saha and Another Vs Gobinda Chandra Rat Choudhury and Others
Calcutta High Court · 33 Ind. Cas. 565
Transfer of Property Act, 1882 — Section 108(j), 2(c)
High Courts01 Sept 1915
In Re: A.L.A.R.R.M. Arunachalam Chettiar, Zamindar of Devakottah through his Agent, D. Minakshisundaram Aiyar
Madras High Court · AIR 1916 Mad 440 : 30 Ind. Cas. 679 : (1915) 2 LW 828
High Courts01 Sept 1915Dismissed
Pirappa Malkappa Vs Annaji Appaji Maholkar
Bombay High Court · AIR 1915 Bom 185 : (1915) 17 BOMLR 974
High Courts01 Sept 1915
Mahadeo Rangnath Godbole Vs Rama Tukaram Devkate and Another
Bombay High Court · (1916) ILR (Bom) 194
Civil Procedure Code, 1908 (CPC) — Section 144Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts01 Sept 1915
Mahadev Raghunath Godbole Vs Rama Tukaram Devkote
Bombay High Court · AIR 1915 Bom 208 : (1915) 17 BOMLR 962
Civil Procedure Code, 1908 (CPC) — Section 144Dekkhan Agriculturists Relief Act, 1879 — Section 22
High Courts01 Sept 1915
In Re: Pandharinath Pundlik Revankar
Bombay High Court · (1915) 09 BOM CK 0005
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts01 Sept 1915
Sundaram Iyer and Others Vs Kulathu Aiyer and Others
Madras High Court · 31 Ind. Cas. 81 : (1915) 2 LW 867
High Courts01 Sept 1915
Sundaram Ayyar and Others (Sons and Legal Representatives of the Defendant) Vs Kulathu Ayyar
Madras High Court · (1916) ILR (Mad) 1018
High Courts31 Aug 1915
Manika Mudali and Another Vs Muthachi Kavandan alias Nallama Kavundan
Madras High Court · AIR 1916 Mad 690 : 30 Ind. Cas. 685 : (1915) 2 LW 887
High Courts31 Aug 1915
N.P.R.V.A.R. Subramaniam Chettiar and Others Vs A.R.A.R.S. Somasundaram Chettiar Executor of A.P.R. Arunachalam Chettiar's Estate by Mayandi Chettiar, Agent
Madras High Court · AIR 1916 Mad 697 : 30 Ind. Cas. 777
High Courts31 Aug 1915
Nallagonda Pedda Chenna Reddi and Another Vs Asupallee Budda Reddy
Madras High Court · 31 Ind. Cas. 55 : (1915) 2 LW 912
Specific Relief Act, 1877 — Section 9
High Courts31 Aug 1915
Agustus Brothers Vs M.A. Fernandez
Madras High Court · AIR 1916 Mad 544(2) : 31 Ind. Cas. 59 : (1915) 2 LW 890
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 43
High Courts31 Aug 1915
Sumanta Dhupi and Others Vs Emperor
Calcutta High Court · 32 Ind. Cas. 132
Penal Code, 1860 (IPC) — Section 201, 302