High Courts10 Mar 1915
Lakshmi Achi Vs Subbarama Aiyar and Others
Madras High Court · AIR 1916 Mad 528 : (1916) ILR (Mad) 488 : (1915) 2 LW 403 : (1915) 28 MLJ 491
Transfer of Property Act, 1882 — Section 89
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,071 of 61,203
High Courts10 Mar 1915
Pichi Aiyar and Another Vs Subbarayar alias Subramania Aiyar
Madras High Court · AIR 1915 Mad 1218 : (1915) 28 MLJ 513
High Courts10 Mar 1915
P.M.M. Velliappa Chettiar and Another Vs S.N. Subrahmanyam Chetty
Madras High Court · (1916) ILR (Mad) 485
Civil Procedure Code, 1908 (CPC) — Section 24(b)
High Courts09 Mar 1915Dismissed
Narbadashankar Mugatram Vyas Vs Kevaldas Raghunathdas
Bombay High Court · AIR 1915 Bom 41 : (1915) 17 BOMLR 510
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4
High Courts09 Mar 1915
Brojendra Lall Dass Vs Lakshmi Narain Khanna and Another
Calcutta High Court · 29 Ind. Cas. 149
Contract Act, 1872 — Section 126Civil Procedure Code, 1908 (CPC) — Section 145
High Courts09 Mar 1915
Dalpatsingji Naharsingji Vs Raisingji Naharsingji and Another
Bombay High Court · 29 Ind. Cas. 943
Gujarat Taluqdars Act, 1888 — Section 26
High Courts09 Mar 1915
Chhaganlal Himatlal Vs The Bombay, Baroda and Central India Railway
Bombay High Court · AIR 1915 Bom 28(1) : (1915) 17 BOMLR 339
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5
High Courts09 Mar 1915
Dayabhai Raghunathdas Vs Bai Parvati
Bombay High Court · AIR 1915 Bom 62 : (1915) 17 BOMLR 332
Guardians and Wards Act, 1890 — Section 25
High Courts09 Mar 1915
Dalpatsinghji Naharsinghji Vs Raisingji Naharsingji
Bombay High Court · AIR 1915 Bom 98 : (1915) 17 BOMLR 566
Gujarat Taluqdars Act, 1888 — Section 26, 29A
High Courts09 Mar 1915Dismissed
Radha Bai and Another Vs Parsotam Rao Tantia and Another
Allahabad High Court · (1915) ILR (All) 318
High Courts09 Mar 1915Allowed
Sahadeo Gir Vs Deo Dutt Misir and Others
Allahabad High Court · AIR 1915 All 188 : (1915) ILR (All) 323
High Courts09 Mar 1915
Sahdeo Gir Vs Deo Dutt Misir and Others
Allahabad High Court · 29 Ind. Cas. 50
Civil Procedure Code, 1908 (CPC) — Section 152Civil Procedure Code, 1908 (CPC) — Section 152Civil Procedure Code, 1908 (CPC) — Section 152
High Courts09 Mar 1915
Parsotam Rao Tantia and Another Vs Radha Bai and Another
Allahabad High Court · 28 Ind. Cas. 953
High Courts09 Mar 1915
Thiruvenkatachariar Vs Thangayi Ammal and Another
Madras High Court · AIR 1915 Mad 1177 : 29 Ind. Cas. 294
Provincial Insolvency Act, 1920 — Section 20
High Courts09 Mar 1915
Marian Beeviammal Vs Kadir Meera Sahib Taragan and Others
Madras High Court · AIR 1916 Mad 1207(2) : 29 Ind. Cas. 275
Limitation Act, 1963 — Section 18
High Courts09 Mar 1915
M. Chenga Reddi and Others Vs Vasudeva Reddi by Guardian Narasimha Reddi
Madras High Court · AIR 1916 Mad 1010(2) : 29 Ind. Cas. 770 : (1915) 2 LW 562
Civil Procedure Code, 1908 (CPC) — Section 98
High Courts09 Mar 1915
Bheema Venkataramana and Others Vs Bommini Gurappa
Madras High Court · AIR 1916 Mad 1006 : (1915) 2 LW 537 : (1915) 28 MLJ 488
High Courts09 Mar 1915
Godavarthi Periah alias Ethirajah Vs Godavarthi Lakshmidewamma and Others
Madras High Court · AIR 1916 Mad 621(1) : (1916) ILR (Mad) 476 : (1915) 28 MLJ 441
High Courts09 Mar 1915
Tiruvenkatachariar Vs Thangayiammal and Another
Madras High Court · (1916) ILR (Mad) 479
Provincial Insolvency Act, 1920 — Section 20, 22