High Courts15 Apr 1915
Arumugasundara Maharaja Pillai and Others Vs K. Narasimha Iyer and Others
Madras High Court · 29 Ind. Cas. 916 : (1915) 2 LW 542
Transfer of Property Act, 1882 — Section 101
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,060 of 61,203
High Courts15 Apr 1915
In Re: R. Sobhanadri and Others
Madras High Court · AIR 1915 Mad 1200 : (1916) ILR (Mad) 503 : (1915) 2 LW 574
Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts15 Apr 1915
S. Perumal Nadan and Others Vs Sivanamji Nadachi
Madras High Court · AIR 1916 Mad 840(1) : (1916) ILR (Mad) 583
High Courts15 Apr 1915
In Re: Cherukath Mammad and Others
Madras High Court · AIR 1916 Mad 1125 : 29 Ind. Cas. 336
High Courts15 Apr 1915
Sudalayadum Perumal Nadan and Others Vs Sivananji Nadachi
Madras High Court · 30 Ind. Cas. 544 : (1915) 2 LW 729
High Courts15 Apr 1915
N. Govinda Chetty Vs N. Doraiswami Chetty
Madras High Court · 29 Ind. Cas. 905
Civil Procedure Code, 1908 (CPC) — Section 47(2)
High Courts14 Apr 1915Dismissed
Suleman Haji Usman Vs Shaikh Ismail Shaikh Oosman
Bombay High Court · AIR 1915 Bom 88 : (1915) 17 BOMLR 625 : 30 Ind. Cas. 17
Civil Procedure Code, 1908 (CPC) — Section 157, 92, 93
High Courts14 Apr 1915
Logambal alias Thangachi Ammal Vs Vaithinatha Iyer and Another
Madras High Court · AIR 1916 Mad 1071(2) : 30 Ind. Cas. 768
High Courts13 Apr 1915Disposed Of
Kamta Prasad Vs Indomati and Others
Allahabad High Court · 29 Ind. Cas. 593
Transfer of Property Act, 1882 — Section 89
High Courts13 Apr 1915Disposed Of
Kamta Prasad Vs Indomati and Another
Allahabad High Court · AIR 1915 All 264 : (1915) ILR (All) 414
High Courts12 Apr 1915
Rup Kishore Lal Vs Neman Bibi
Calcutta High Court · (1915) ILR (Cal) 842
Bengal Civil Courts Act, 1871 — Section 9Civil Procedure Code, 1908 (CPC) — Section 24(3)
High Courts12 Apr 1915
Rup Keshwar Lal Vs Jaijai Bibi and Others
Calcutta High Court · 29 Ind. Cas. 935
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8(2)
High Courts12 Apr 1915
Janga Venkatareddy and Others Vs Jamal Ahmed Saheb
Madras High Court · 29 Ind. Cas. 394
Transfer of Property Act, 1882 — Section 55
High Courts12 Apr 1915
S.T.U.V.R. Muthuraman Chettiar Vs Ponnuswamy Udayar
Madras High Court · AIR 1915 Mad 1191 : 29 Ind. Cas. 549 : (1915) 2 LW 533
Transfer of Property Act, 1882 — Section 6(a)
High Courts09 Apr 1915
Sonu Janardan Kulkarni Vs Arjun Walad Barku Kunbi
Bombay High Court · (1915) ILR (Bom) 552
Bombay General Clauses Act, 1904 — Section 3Bombay Mamlatdars Courts Act, 1906 — Section 23
High Courts09 Apr 1915
Surendra Narayan Singh Vs Mussammat Lachmi Koer and Another, Bhagalu Singh and Another
Calcutta High Court · 29 Ind. Cas. 840
Bengal Tenancy Act, 1885 — Section 174
High Courts09 Apr 1915
The Secretary of State for India in Council Vs Bapuji Mahadeo Govaikar and Others
Bombay High Court · (1915) ILR (Bom) 572
Limitation Act, 1908 — Article 120, 14, 10
High Courts09 Apr 1915
Sonu Janardan Kulkarni Vs Arjun Barku Kunbi
Bombay High Court · AIR 1915 Bom 17 : (1915) 17 BOMLR 579
Civil Procedure Code, 1908 (CPC) — Section 115Mamlatdars Court Act, 1906 — Section 23
High Courts09 Apr 1915
The Secretary of State Vs Bapuji Mahadev Govaikar
Bombay High Court · AIR 1915 Bom 282 : (1915) 17 BOMLR 641
Limitation Act, 1908 — Section 10