High Courts03 Dec 1914Allowed
Ram Dulari Vs Balak Ram and Another
Allahabad High Court · AIR 1915 All 111 : (1915) ILR (All) 120
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,090 of 61,203
High Courts03 Dec 1914Dismissed
Datti Lal and Another Vs Abdul Haq and Another
Allahabad High Court · (1915) ILR (All) 144
High Courts03 Dec 1914
Vengala Venkayya Vs Thallam Venkataramiah
Madras High Court · AIR 1915 Mad 908 : (1915) 2 LW 446 : (1915) 28 MLJ 58
Penal Code, 1860 (IPC) — Section 499
High Courts02 Dec 1914Dismissed
Hari Kishen Bhagat Vs Kashi Pershad Singh and Bajrung Sahai Singh
Bombay High Court · (1915) 17 BOMLR 426
High Courts02 Dec 1914
Sumeka Dasi Vs Baikuntha Chandra Das and Others
Calcutta High Court · AIR 1915 Cal 475 : 30 Ind. Cas. 607
High Courts02 Dec 1914
Emperor Vs Bhagu Dhondi
Bombay High Court · (1915) 17 BOMLR 75
Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 497
High Courts02 Dec 1914
Sadashiv Venkaji Joshi Vs Narsingrao Konherrao
Bombay High Court · AIR 1915 Bom 46(2) : (1915) 17 BOMLR 203
Dekkhan Agriculturists Relief Act, 1879 — Section 47Limitation Act, 1877 — Section 179(5)
Privy Council02 Dec 1914
Hari Kishen Bhagat and others Vs Kashi Pershad Singh and others
Privy Council · (1914) AIR(PC) 90
High Courts02 Dec 1914
Thavasi and Others Vs Arumugam and Others Muthukaruppayee Athal Vs Valathal
Madras High Court · (1915) 2 LW 157 : (1916) 30 MLJ 326
Specific Relief Act, 1877 — Section 9
High Courts02 Dec 1914
Lakshmi Narayana Aiyar Vs Ulagammal and Others and Pichai Pillai and Another
Madras High Court · (1915) 28 MLJ 256
High Courts02 Dec 1914
The Secretary of State for India in Council Vs A. Cockcraft and Another
Madras High Court · (1916) ILR (Mad) 351
High Courts02 Dec 1914
Visalakshi Ammal Vs Dorasinga Pillai and Others
Madras High Court · 29 Ind. Cas. 974
Evidence Act, 1872 — Section 32(7)
High Courts01 Dec 1914
Rangammal Vs Sevugan Chetti by his guardian, Chockalingam Chetti
Madras High Court · (1915) 28 MLJ 327
High Courts01 Dec 1914
Badhri Narain Singh Vs Kodo Sah
Calcutta High Court · 28 Ind. Cas. 138
Registration Act, 1908 — Section 75Specific Relief Act, 1877 — Section 39
High Courts01 Dec 1914Dismissed
Shashi Rajbanshi Vs Emperor
Calcutta High Court · (1915) ILR (Cal) 856
Criminal Procedure Code, 1898 (CrPC) — Section 298(1)(c), 337
High Courts30 Nov 1914
Bhagwandas Nagindas Vs The Special Land Acquisition Officer
Bombay High Court · (1915) 17 BOMLR 192
Land Acquisition Act, 1894 — Section 49(1), 6
High Courts28 Nov 1914
Punna Chandra Mukerji and Another Vs Dhone Kristo Biswas and Another
Allahabad High Court · AIR 1914 All 351(2) : 24 Ind. Cas. 318
Civil Procedure Code, 1908 (CPC) — Section 22, 23
High Courts28 Nov 1914
Nachiappa Gounden, minor by his guardian Nallammal Vs Rangasami Gounden and Others
Madras High Court · AIR 1915 Mad 1088 : (1915) 28 MLJ 1
High Courts26 Nov 1914
Nanda Kumar Barua Vs Nabin Chandra Barua and Others
Calcutta High Court · AIR 1915 Cal 638(1) : 30 Ind. Cas. 878
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19
High Courts26 Nov 1914Dismissed
Dattajirao Shidhojirao Ghorpade Vs Nilkantrao Santajirao Ghorpade
Bombay High Court · AIR 1915 Bom 57 : (1915) 17 BOMLR 187
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23Pensions Act, 1871 — Section 6