High Courts07 Oct 1914
Miss Blanche Somerset Taylor Vs Charles George Bleach Charles George Bleach Vs Miss Blanche Somerset Taylor
Bombay High Court · (1915) ILR (Bom) 182
Divorce Act, 1869 — Section 37
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,097 of 61,203
High Courts07 Oct 1914
Blanche Somerset Taylor Vs Charles George Bleach Charles George Bleach Vs Blanche Somerset Taylor
Bombay High Court · AIR 1915 Bom 50 : (1915) 17 BOMLR 56
Divorce Act, 1869 — Section 37
High Courts06 Oct 1914
Nallappa Reddi Vs Vridhachala Reddi and Another
Madras High Court · AIR 1915 Mad 36 : 25 Ind. Cas. 888
High Courts06 Oct 1914
Pumpaliya Vengalia Chellattan Kelu Kurut Vs Kunhamina and Others
Madras High Court · 25 Ind. Cas. 704
High Courts06 Oct 1914
Umade Rajah Raji Damara Kumara Chinna Venkatappa Nayanim Bahadur Varu Vs Umade Rajah Raji Damara Kumara Thimma Nayanim Bahadur Varu and Others
Madras High Court · (1914) 27 MLJ 656
High Courts06 Oct 1914
S. Veeraraghava Aiyar Vs J.D. Muga Seit
Madras High Court · (1916) ILR (Mad) 24 : (1914) 1 LW 887 : (1914) 27 MLJ 535
Civil Procedure Code, 1908 (CPC) — Section 44
High Courts05 Oct 1914Dismissed
Balaram Vithalchand Gujar Vs Maruti Devji Dubal
Bombay High Court · AIR 1915 Bom 40 : (1915) 17 BOMLR 178
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 182
High Courts05 Oct 1914
Challa Narsi Reddi and Others Vs Vudumula Virareddi and Others
Madras High Court · AIR 1915 Mad 79 : 25 Ind. Cas. 893
High Courts03 Oct 1914
Kashinath Parashram Gadgil Vs Gourabai Mallappa Warad
Bombay High Court · AIR 1915 Bom 18 : (1915) 17 BOMLR 169
Court Fees Act, 1870 — Section 19D
High Courts02 Oct 1914
Emperor Vs Gana Krishna Walunj
Bombay High Court · AIR 1914 Bom 258 : (1914) 16 BOMLR 939
Criminal Procedure Code, 1898 (CrPC) — Section 345
High Courts02 Oct 1914
Gudur Ranga Reddi, died, and Others Vs Gundala Pitchi Reddi and Another
Madras High Court · AIR 1915 Mad 37 : 25 Ind. Cas. 973 : (1914) 1 LW 879
Specific Relief Act, 1877 — Section 27
High Courts01 Oct 1914
E.C. Chinnaswami Pillai Vs Chairman of the Arkonam Union
Madras High Court · AIR 1915 Mad 501 : 25 Ind. Cas. 837
Madras Local Boards Act, 1884 — Section 82(2)(i)Penal Code, 1860 (IPC) — Section 358
High Courts01 Oct 1914
Subramania Aiyar Vs Poopparam Lala
Madras High Court · 29 Ind. Cas. 860(1)
Limitation Act, 1963 — Section 12(4)
High Courts30 Sept 1914
Puchakayala Jagannaikulu and Others Vs The Manager of Nandigam Estate
Madras High Court · (1916) ILR (Mad) 269 : (1915) 28 MLJ 154
Madras Local Boards Act, 1884 — Section 73
High Courts30 Sept 1914
In Re: Sangappa Gadigeppa
Bombay High Court · AIR 1914 Bom 230 : (1914) 16 BOMLR 947
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts30 Sept 1914
In Re: Manku Bala Patil
Bombay High Court · AIR 1914 Bom 202(1) : (1914) 16 BOMLR 946
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts30 Sept 1914
Muthiah Chettiar and Another Vs Bava Sahib and Others
Madras High Court · AIR 1915 Mad 392 : (1914) 1 LW 969 : (1914) 27 MLJ 605
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90
High Courts30 Sept 1914
Seethai Ammal Vs Mahadeva Iyer and Others
Madras High Court · 25 Ind. Cas. 936
High Courts25 Sept 1914
N.C. Kuppusamy Aiyangar and Others Vs N.C. Narayana Aiyangar
Madras High Court · AIR 1915 Mad 48(2) : 25 Ind. Cas. 647 : (1914) 1 LW 855
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 38
High Courts24 Sept 1914
Davvur Subba Reddi Vs Kakuturi Venkatrami Reddi Alias Venka Reddi and Another
Madras High Court · (1916) ILR (Mad) 1187 : (1915) ILR (Mad) 1187