High Courts09 Sept 1914
Rajammal and Another Vs Madhava Yogi and Another
Madras High Court · AIR 1915 Mad 33(2) : 25 Ind. Cas. 657 : (1914) 1 LW 777 : (1914) 27 MLJ 445
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,100 of 61,203
High Courts09 Sept 1914
Arunachella Aiyar and Others Vs T. Ramaswami Iyer and Others
Madras High Court · (1914) 1 LW 849 : (1914) 27 MLJ 517
Limitation Act, 1963 — Article 62, 97
High Courts09 Sept 1914
Srinivasa Aiyangar and Others Vs Rangasami Aiyangar and Others
Madras High Court · AIR 1915 Mad 717 : 25 Ind. Cas. 812 : (1914) 1 LW 858
Transfer of Property Act, 1882 — Section 108(c)
High Courts09 Sept 1914
Arunachala Aiyar and Others Vs T. Ramasami Aiyar and Others
Madras High Court · 25 Ind. Cas. 618
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Transfer of Property Act, 1882 — Section 55(2)
High Courts08 Sept 1914
Chipurapalli Appayya Vs Sri Raja Kakarlapudi Ramachandra Raju Bahadur Garu and Others
Madras High Court · AIR 1915 Mad 685 : (1914) 27 MLJ 490
Madras Estates Land Act, 1908 — Section 3(2)
High Courts08 Sept 1914
Satvaji Balajirao Deshmukh Vs Sakharlal Atmaramshet
Bombay High Court · AIR 1914 Bom 132 : (1914) 16 BOMLR 778
High Courts08 Sept 1914
Palantappa Mudali and Another Vs The Official Receiver of Trichinopoly and Another
Madras High Court · 25 Ind. Cas. 948
Provincial Insolvency Act, 1920 — Section 36
High Courts08 Sept 1914
Krishna Iyer Vs Ramaswami Iyer and Another
Madras High Court · AIR 1915 Mad 71 : 25 Ind. Cas. 669 : (1914) 1 LW 818 : (1914) 27 MLJ 447
High Courts08 Sept 1914
Govindammal Vs Marimuthu Pillai and Others
Madras High Court · AIR 1915 Mad 357 : 25 Ind. Cas. 582
Transfer of Property Act, 1882 — Section 19
High Courts08 Sept 1914
Siva Sankara Reddy Vs Muthusami Konan and Another
Madras High Court · AIR 1915 Mad 336 : 25 Ind. Cas. 603
High Courts07 Sept 1914
H. Meredith Vs Sanjibani Dassi
Calcutta High Court · 28 Ind. Cas. 1000
Penal Code, 1860 (IPC) — Section 323Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts07 Sept 1914
Meredith Vs Sanjibani Dasi
Calcutta High Court · AIR 1919 Cal 558 : (1915) ILR (Cal) 313
Penal Code, 1860 (IPC) — Section 323Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts07 Sept 1914Dismissed
Bhavanishankar Bhaishankar Vyas Vs The Talukdari Settlement Officer
Bombay High Court · (1914) 16 BOMLR 766
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Sept 1914Dismissed
Ramdas Gopaldas Sadhu Vs Baldevdas Kaushalyadas
Bombay High Court · AIR 1914 Bom 116 : (1914) 16 BOMLR 757
High Courts07 Sept 1914
In Re: P. Venkatachallam Chetti
Madras High Court · 25 Ind. Cas. 995
Opium Act, 1878 — Section 9
High Courts04 Sept 1914
Akkaraju Narayana Rao and Namburi Venkatakrishna Rao Vs Akkaraju Seshamma and Others
Madras High Court · AIR 1915 Mad 426(2) : (1914) 27 MLJ 677
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 54
High Courts03 Sept 1914
Emperor Vs Upendra Nath Das
Calcutta High Court · AIR 1915 Cal 778 : 30 Ind. Cas. 113
Criminal Procedure Code, 1898 (CrPC) — Section 297Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302
High Courts03 Sept 1914
Kali Mohan Tripura and Another Vs Maharaja Birendra Kisore Manikya Bahadur
Calcutta High Court · AIR 1915 Cal 527 : 31 Ind. Cas. 391
High Courts03 Sept 1914
Arasappa Pillai Vs Manika Mudaliar
Madras High Court · AIR 1915 Mad 68 : 25 Ind. Cas. 587
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(b)