High Courts10 Feb 1916
Abdul Hakim Gazi Vs Panchi Dasi and Others
Calcutta High Court · 32 Ind. Cas. 849
Evidence Act, 1872 — Section 44Transfer of Property Act, 1882 — Section 53
JUDGMENT DATABASE
Search 12,25,051 Indian judgments.
12,25,051 judgments in All Courts · page 60,038 of 61,253
High Courts10 Feb 1916
Nirod Krishna Ghose and Others Vs Maharaja Bahadur Sir Produt Kumar Tagore
Calcutta High Court · 32 Ind. Cas. 794
Bengal Tenancy Act, 1885 — Section 105, 50Evidence Act, 1872 — Section 34, 90
High Courts10 Feb 1916
Emperor Vs Aushi Bibi
Calcutta High Court · 33 Ind. Cas. 828
Evidence Act, 1872 — Section 24
High Courts10 Feb 1916Allowed
Nihal Singh and Others Vs The Collector of Bulandshahr and Another
Allahabad High Court · AIR 1916 All 160(2) : (1916) ILR (All) 237 : 33 Ind. Cas. 165
High Courts10 Feb 1916
Bajrangi Lal and Others Vs Ghura Rai
Allahabad High Court · AIR 1916 All 346 : 32 Ind. Cas. 913
Contract Act, 1872 — Section 23Infants Relief Act, 1874 — Section 1
High Courts10 Feb 1916
Har Dutt Panda and Others Vs Emperor
Allahabad High Court · AIR 1916 All 338(1) : 33 Ind. Cas. 645
Criminal Procedure Code, 1898 (CrPC) — Section 107, 406
High Courts10 Feb 1916
Godavarti Mangamma Vs Godavarti Sundaramma
Madras High Court · 33 Ind. Cas. 683
Court Fees Act, 1870 — Section 7V(b)
High Courts10 Feb 1916
Kadirvelu Chetty alias Manappa Chetty and Another Vs Nanjundaiyar and Others
Madras High Court · 35 Ind. Cas. 88 : (1916) 3 LW 512
High Courts10 Feb 1916
Abdul Hussain Rowthan Vs Mahomad Ibrahim Rowthar and Others
Madras High Court · 35 Ind. Cas. 243 : (1916) 3 LW 379
High Courts10 Feb 1916
Kandukuri Kotiah Vs Devineni Reddamma and Others and Chelasani Bhadrayya and Others
Madras High Court · 33 Ind. Cas. 658
Civil Court Madras Hereditary Village Offices Act, 1895 — Section 13
High Courts09 Feb 1916
Palikandy Mammad Vs Chingoron Keloth Valia Appa alias Krishnan Nair
Madras High Court · (1917) ILR (Mad) 302
Civil Procedure Code, 1908 (CPC) — Section 60(n)
High Courts09 Feb 1916
Daluchad Fulchand Gandhi Vs Gulabbhai Kanthadji
Bombay High Court · 34 Ind. Cas. 198
Bombay Land Revenue Code, 1879 — Section 150
High Courts09 Feb 1916Allowed
Mahabir Singh and Another Vs Musammat Bhagwanti
Allahabad High Court · 33 Ind. Cas. 110
North Western Provinces Tenancy Act, 1901 — Section 22North Western Provinces Tenancy Act, 1901 — Section 22North Western Provinces Tenancy Act, 1901 — Section 22
High Courts09 Feb 1916
Mahabir Singh and Another Vs Bhagwanti
Allahabad High Court · AIR 1916 All 111 : (1916) ILR (All) 325
High Courts09 Feb 1916
Baldeo Prasad Vs Musammat Bhagwanti and Others
Allahabad High Court · 33 Ind. Cas. 259
High Courts09 Feb 1916
Amanchi Seshamma Vs Amanchi Padmanabha Rao
Madras High Court · (1917) ILR (Mad) 660 : 33 Ind. Cas. 578 : (1916) 3 LW 290
High Courts09 Feb 1916
Palikandy Mammad Vs Chingoran Keloth Valia Appa alias Krishnan Nair
Madras High Court · 34 Ind. Cas. 381 : (1916) 30 MLJ 361
Civil Procedure Code, 1908 (CPC) — Section 60(n)
High Courts09 Feb 1916
Bikkina Ramayya Vs Adabala Seshayya and Others
Madras High Court · 34 Ind. Cas. 475 : (1916) 30 MLJ 338
Limitation Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 58(c), 67
High Courts08 Feb 1916
Pranjiwandas Kalidas and Others Vs Shamkorebai
Bombay High Court · AIR 1916 Bom 136 : 37 Ind. Cas. 263
High Courts08 Feb 1916
Palaniappa Udayar Vs Arumuga Pandaram and Others
Madras High Court · 33 Ind. Cas. 692
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47