High Courts05 Feb 1915Dismissed
Muhammad Abdul Karim Khan Vs Afzul Shah
Allahabad High Court · (1915) ILR (All) 232
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,081 of 61,203
High Courts05 Feb 1915Disposed Of
Khushhali Ram Vs Bholar Mal and Others
Allahabad High Court · (1915) ILR (All) 252
High Courts05 Feb 1915
Khushhaliram Vs Bholar Mal and Others
Allahabad High Court · AIR 1915 All 81(1) : 28 Ind. Cas. 573
Provincial Insolvency Act, 1907 — Section 36
High Courts05 Feb 1915
Pichaikuttia Pillai Vs Ranganadan and Another
Madras High Court · AIR 1915 Mad 951(2) : (1915) 28 MLJ 323
Succession Certificate Act, 1889 — Section 4
High Courts05 Feb 1915
T.R. Sundaram Aiyar Vs Subbammal and Another
Madras High Court · AIR 1916 Mad 544(1) : 29 Ind. Cas. 23
High Courts04 Feb 1915Dismissed
Ranjit Singha, Principal Vs Jnanendra Ch. Sen Gupta and Others
Calcutta High Court · (1915) 02 CAL CK 0037
High Courts04 Feb 1915Dismissed
Sudamdih Coal Co., Ld. Vs Empire Coal Co., Ld.
Calcutta High Court · (1915) ILR (Cal) 942
Criminal Procedure Code, 1859 — Section 16
High Courts04 Feb 1915
Sudamdih Coal Company Ltd. Vs Empire Coal Company Ltd.
Calcutta High Court · 31 Ind. Cas. 581
Letters Patent Act, 1865 — Clause 12
High Courts04 Feb 1915
Parushulla Shaikh Vs Sital Chandra Das and Others
Calcutta High Court · 28 Ind. Cas. 267
Bengal Tenancy Act, 1885 — Section 85Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts04 Feb 1915
Emperor Vs Rajappa Ramappa Kalal
Bombay High Court · AIR 1915 Bom 60 : (1915) 17 BOMLR 222
Penal Code, 1860 (IPC) — Section 199
High Courts04 Feb 1915
Ratna Bai alias Hira Bai and Others, Murlidoss Brijrathna Doss and Others Vs The Official Assignee of Madras and Another
Madras High Court · AIR 1916 Mad 415 : 29 Ind. Cas. 168
Insolvency Act, 1843 — Section 86
High Courts03 Feb 1915Dismissed
Ram Charan Law Vs Fatima Begam
Calcutta High Court · (1915) ILR (Cal) 933
High Courts03 Feb 1915
Ram Charan Law Vs Shahebzadee Fatima Begum and Others
Calcutta High Court · 30 Ind. Cas. 686
High Courts02 Feb 1915
Baroda Kanta Sarkar and Others Vs Emperor
Calcutta High Court · 30 Ind. Cas. 444
Evidence Act, 1872 — Section 13Penal Code, 1860 (IPC) — Section 193, 426
High Courts02 Feb 1915
Sivaprasad Ram Vs Tricomdas Coverji Bhoja
Calcutta High Court · (1915) ILR (Cal) 926
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts02 Feb 1915
The Municipal Committee of Nasik City Vs The Collector of Nasik on behalf of the Court of Wards, The Administrator of the Estate of Sardar Gapalrao Shivadevrao Raje Bahadur Amiruddin Valad Mahomed Hussein and Others Vs Mahomed Sayad Valad Mohamed Ali Isane Ekoba Gunashet Vani Vs Saraf Alli Mahmad Alli Bohari and Another Mahamad Hussein Valad Mahamad Alli Isane Vs Maryambibi Ayal Samsuddin Valad Bhaudin Zatam Gulabchand Rautmal and Others Vs Baliram Narayan and Others
Bombay High Court · (1915) ILR (Bom) 422
Civil Procedure Code, 1908 (CPC) — Section 2Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts02 Feb 1915
The Municipal Committee of Nasik Vs The Collector of Nasik Amiruddin Mahomed Husain Vs Mahomed Sayad Mahomed Ali Ekoba Ganashet Vani Vs Saraf Alli Mahmadalli Mahmad Hussein Mahmad Alli Vs Maryambibi Ayal Samsuddin Gulabchand Rautmal Vs Baliram Narayan
Bombay High Court · AIR 1915 Bom 42 : (1915) 17 BOMLR 324
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, 2Dekkhan Agriculturists Relief Act, 1879 — Section 13
High Courts02 Feb 1915Dismissed
Sukhdevi Kunwar Vs Har Prasad
Allahabad High Court · (1915) ILR (All) 241
High Courts02 Feb 1915
Har Prasad Vs Sukhdevi Kunwar
Allahabad High Court · AIR 1915 All 180 : 28 Ind. Cas. 561
High Courts02 Feb 1915
Ramasami Moopan Vs Srinivasa Iyengar
Madras High Court · (1916) ILR (Mad) 389 : (1915) 28 MLJ 338
Civil Procedure Code, 1908 (CPC) — Section 64