High Courts12 May 1916Dismissed
Musammat Gaura Vs Ganga Dahal Rai and Another
Allahabad High Court · (1916) ILR (All) 469
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11
JUDGMENT DATABASE
Search 12,25,314 Indian judgments.
12,25,314 judgments in All Courts · page 60,028 of 61,266
High Courts12 May 1916
Ram Chandar Sahai Vs Emperor
Allahabad High Court · AIR 1916 All 60 : 35 Ind. Cas. 971
Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223
High Courts12 May 1916
Emperor Vs Shambhu Nath and Others
Allahabad High Court · (1916) ILR (All) 468
High Courts11 May 1916
Nuri Miah Vs Ambica Singh and Another
Calcutta High Court · 34 Ind. Cas. 869
Estates Partition Act, 1897 — Section 92
High Courts11 May 1916
Amjad Ali Hazi and Others Vs Ismail and Others
Calcutta High Court · 44 Ind. Cas. 504
High Courts11 May 1916Disposed Of
Ganga Prasad Vs Harnarain
Allahabad High Court · 35 Ind. Cas. 739
North Western Provinces Tenancy Act, 1901 — Section 64
High Courts11 May 1916Disposed Of
Ganga Prasad Vs Har Narain
Allahabad High Court · AIR 1916 All 122 : (1916) ILR (All) 465
North Western Provinces Tenancy Act, 1901 — Section 58, 64
High Courts10 May 1916
Rajendra Kumar Roy and Others Vs The Hon''ble Maharaja Manindra Chandra Nandy
Calcutta High Court · 34 Ind. Cas. 464
Bengal Tenancy Act, 1885 — Section 52Transfer of Property Act, 1882 — Section 108(e)
High Courts10 May 1916
Durgapada Panja Vs Bhusan Chandra Ghose and Others
Calcutta High Court · 39 Ind. Cas. 383
High Courts10 May 1916
Nabin Chandra Aich Vs Noakhali Municipality
Calcutta High Court · 34 Ind. Cas. 985
Bengal Municipal Act, 1932 — Section 176, 177, 218Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts10 May 1916
Musammat Shahjahan Begum and Another Vs Secretary of State for India in Council and Another
Allahabad High Court · AIR 1917 All 469 : 36 Ind. Cas. 265
Land Acquisition Act, 1894 — Section 18
High Courts09 May 1916
Ahmed Ali Vs Abdul Majid
Calcutta High Court · 39 Ind. Cas. 773
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts09 May 1916
Panchkori Ghosh Vs Hari Das Jati and Another
Calcutta High Court · 34 Ind. Cas. 341
Bengal Tenancy Act, 1885 — Section 170, 171Contract Act, 1872 — Section 69, 70
High Courts09 May 1916
Rajani Nath Das Vs Ofajudd1 Mullah and Others
Calcutta High Court · 37 Ind. Cas. 817
Registration Act, 1908 — Section 47
High Courts09 May 1916
Priyanath Pal Vs Tarini Charan Roy and Others
Calcutta High Court · 35 Ind. Cas. 618
Bengal Tenancy Act, 1885 — Section 30
High Courts09 May 1916Disposed Of
Porna Koer and Another Vs Chunni Lal and Another
Allahabad High Court · AIR 1916 All 10(1) : 35 Ind. Cas. 718
High Courts09 May 1916
Thakur Gulab Singh Vs Emperor
Allahabad High Court · 35 Ind. Cas. 991
Criminal Procedure Code, 1898 (CrPC) — Section 478Penal Code, 1860 (IPC) — Section 402
High Courts09 May 1916
Sarup Vs Kundar and Others
Allahabad High Court · AIR 1916 All 125(1) : 36 Ind. Cas. 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 102
High Courts09 May 1916
Emperor Vs Adhin
Allahabad High Court · AIR 1916 All 56 : 36 Ind. Cas. 143
Criminal Tribes Act, 1911 — Section 23
High Courts08 May 1916
Khohua Moran Vs Emperor
Calcutta High Court · 34 Ind. Cas. 654
Criminal Procedure Code, 1898 (CrPC) — Section 35(1)Penal Code, 1860 (IPC) — Section 302, 324