High Courts26 Feb 1915
The South Indian Export Co., Ltd. Vs T. Subbeer and Others T.N.P. Viswanatha Aiyar and Another Vs The South Indian Export Co., Ltd.
Madras High Court · 29 Ind. Cas. 957
Evidence Act, 1872 — Section 115
JUDGMENT DATABASE
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12,24,054 judgments in All Courts · page 60,075 of 61,203
High Courts26 Feb 1915
Ammasi Kutti Gounden Vs Appalu alias Krishnaswami Naicken
Madras High Court · AIR 1916 Mad 1164 : 29 Ind. Cas. 234
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Feb 1915
The South Indian Export Co. Ltd. Vs T. Subbier and Others T.N.P. Visvanatha Aiyar and Another Vs The South Indian Export Co. Ltd
Madras High Court · AIR 1916 Mad 449 : (1915) 28 MLJ 696
Evidence Act, 1872 — Section 115
High Courts26 Feb 1915
Gottimukkala China Somaraju Vs Srimat Surangam Nallani Chakravarthula Singara-Charyulu Ayyavarlam Garu and Another
Madras High Court · AIR 1916 Mad 828(1) : 29 Ind. Cas. 574
High Courts25 Feb 1915
The Bombay Cotton Manufacturing Co. Ltd. Vs Raja Bahadur Shivlal Motilal
Bombay High Court · (1915) 17 BOMLR 455
High Courts25 Feb 1915
Ambica Charan Bepari Vs Aswini Kumar Banerjee and Others
Calcutta High Court · 29 Ind. Cas. 883
Bengal Tenancy Act, 1885 — Section 149(3)
High Courts25 Feb 1915
Aftar Ali and Others Vs Brojendra Kishore Roy Chowdhury
Calcutta High Court · 37 Ind. Cas. 252
High Courts25 Feb 1915
Amritalal Hazra and Others Vs Emperor. Superintendent and Remembrancer of Legal Affairs Vs Khagendra Nath Chowdhury and Others
Calcutta High Court · 29 Ind. Cas. 513
Criminal Procedure Code, 1898 (CrPC) — Section 494Evidence Act, 1872 — Section 10Explosive Substances Act, 1908 — Section 4, 5, 6
High Courts25 Feb 1915Dismissed
Raja Bahadur Shivlal Motilal Vs The Bombay Cotton Manufacturing Company Ltd.
Bombay High Court · (1915) 17 BOMLR 484
High Courts25 Feb 1915Dismissed
Motabhoy Mulla Essabhoy Vs Mulji Haridas
Bombay High Court · (1915) 17 BOMLR 460
Evidence Act, 1872 — Section 92
High Courts25 Feb 1915Dismissed
Chintaman Ganesh Oka Vs The Secretary of State
Bombay High Court · AIR 1915 Bom 139(2) : (1915) 17 BOMLR 682 : 30 Ind. Cas. 548
Privy Council25 Feb 1915
Moti Lal Shival Vs Bombay Cotton Manufacturing Co., Ltd.
Privy Council · (1915) AIR(PC) 69
High Courts25 Feb 1915Dismissed
Goswami Sri Gopal Lalji Maharaj Vs Goswami Sri Girdhar Lalji and Others
Allahabad High Court · AIR 1915 All 44 : 28 Ind. Cas. 715
High Courts25 Feb 1915
Muhammad Hasan Askari Vs Niaz Husain and Others
Allahabad High Court · AIR 1915 All 233 : 29 Ind. Cas. 213
High Courts25 Feb 1915
Venkataramanna Vs K.J. Venkatapathi Nayani Varu by his agent next friend D. Vasudeva Rao
Madras High Court · (1915) 28 MLJ 510
High Courts24 Feb 1915
Sures Kanta Banerjee Chowdhury Vs Nawab Ali Sikdar and Another
Calcutta High Court · 29 Ind. Cas. 848
High Courts24 Feb 1915
Chandra Mohan Banerjee Vs Satya Kripal Banerjee and Others
Calcutta High Court · 29 Ind. Cas. 139
Probate and Administration Act, 1881 — Section 92
High Courts24 Feb 1915
Musammat Khader Unnissa Begam Vs Muhammad Mustan Ali Badsha Sahib
Madras High Court · AIR 1916 Mad 610(2) : 29 Ind. Cas. 12 : (1915) 2 LW 428
High Courts24 Feb 1915
M. Subramaniam Pillai Vs Sri Gopalarama Subramania Aiyar, by his Mother and Guardian Anandammal
Madras High Court · AIR 1916 Mad 1156 : 29 Ind. Cas. 138
Civil Procedure Code, 1908 (CPC) — Section 66