High Courts28 Aug 1914
Vadlamannati Srinivasadikshitulu and Others Vs Damera Rangayya and Others
Madras High Court · 25 Ind. Cas. 702 : (1914) 1 LW 903
Contract Act, 1872 — Section 74
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,102 of 61,203
High Courts28 Aug 1914
Vaidyanatha Iyer and Others Vs Suppalu Ammal and Another
Madras High Court · 25 Ind. Cas. 997
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts27 Aug 1914
Muthukaruppan Samban and Others Vs Muthu Samban
Madras High Court · (1915) ILR (Mad) 1158 : (1914) 1 LW 754
High Courts27 Aug 1914
In Re: The Sessions Judge of Coimbatore
Madras High Court · 25 Ind. Cas. 993 : (1914) 27 MLJ 593
Criminal Procedure Code, 1898 (CrPC) — Section 215
High Courts27 Aug 1914
Manmatha Nath Mookerjee Vs Sarat Chandra Addy
Calcutta High Court · AIR 1915 Cal 498 : 29 Ind. Cas. 929
Bengal Tenancy Act, 1885 — Section 171Transfer of Property Act, 1882 — Section 83
High Courts27 Aug 1914
Bayabai Sakalkar Vs Haridas Ranchhordas
Bombay High Court · AIR 1915 Bom 10 : (1915) 17 BOMLR 115
Succession Act, 1925 — Section 62
High Courts27 Aug 1914
Nagalinga Chettiar Vs Kayarohana Chettiar and Another
Madras High Court · AIR 1915 Mad 80(2) : 25 Ind. Cas. 939
Contract Act, 1872 — Section 151
High Courts27 Aug 1914
K. Raghava Naidu Vs P. Muthiyalu Naidu
Madras High Court · AIR 1915 Mad 1070(2) : (1915) 28 MLJ 301
High Courts26 Aug 1914
Meenakshi and Others Vs Muniandi Panikkan and Another
Madras High Court · AIR 1915 Mad 63 : (1915) ILR (Mad) 1144
High Courts26 Aug 1914
Kanti Venkanna Vs Sri Raja Chelikani Rama Row Garu and Others
Madras High Court · (1915) ILR (Mad) 1155
High Courts26 Aug 1914
Madhavrao Moreshvar Pant Amatya Vs Rama Kalu Ghadi
Bombay High Court · AIR 1914 Bom 238 : (1914) 16 BOMLR 746
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Maharashtra Revenue Jurisdiction Act, 1876 — Section 5
High Courts26 Aug 1914
Syed Mohiuddin and Others Vs Pirthichand Lal Choudhury
Calcutta High Court · AIR 1915 Cal 444 : 31 Ind. Cas. 664
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Transfer of Property Act, 1882 — Section 90
High Courts26 Aug 1914Allowed
Susil, Kumar Banerjee Vs Apsari Debi and Others
Calcutta High Court · (1914) 08 CAL CK 0007
High Courts26 Aug 1914
Ramjas Agarwalla Vs Brajamohan Singh
Calcutta High Court · (1914) 08 CAL CK 0002
High Courts26 Aug 1914
Minakshi and Others Vs Muniandi Panikkar and Others
Madras High Court · 25 Ind. Cas. 957 : (1914) 1 LW 704 : (1914) 27 MLJ 353
High Courts26 Aug 1914
Subbiah Servai Vs Chokalinga Thevan and Others
Madras High Court · AIR 1915 Mad 92 : 25 Ind. Cas. 1004 : (1914) 27 MLJ 613
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts26 Aug 1914
Markapuli Reddiar Vs Thandava Kone and Another
Madras High Court · AIR 1915 Mad 356(1) : 25 Ind. Cas. 916
Madras Estates Land Act, 1908 — Section 8
High Courts26 Aug 1914
Rama Kavunden and Others Vs Kuruthasawmy Naick and Others
Madras High Court · AIR 1915 Mad 821(2) : 25 Ind. Cas. 951
High Courts26 Aug 1914
Jagathamba Ammal Vs Ramaswami Iyengar
Madras High Court · AIR 1915 Mad 732 : 25 Ind. Cas. 579
Transfer of Property Act, 1882 — Section 74
High Courts25 Aug 1914
Hirji Khetsey Vs The Indian Specie Bank Ltd.
Bombay High Court · AIR 1915 Bom 27 : (1915) 17 BOMLR 65