Privy Council24 Jul 1914
West India Electric Company, Limited Vs Mayor and Council of Kingston
Privy Council · (1914) AIR(PC) 207
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,110 of 61,203
High Courts24 Jul 1914Allowed
Mushtaq Ali Khan and Others Vs Behari Lal and Others
Allahabad High Court · 25 Ind. Cas. 508
High Courts24 Jul 1914Dismissed
Jugal Kishore Vs Musammat Gomti Kuar
Allahabad High Court · AIR 1914 All 479 : 25 Ind. Cas. 280
High Courts24 Jul 1914Dismissed
Mata Dayal and Others Vs Debi Prasad
Allahabad High Court · 25 Ind. Cas. 531
High Courts24 Jul 1914
Ramanathan Chetty Vs Maruthappa Kone and Others
Madras High Court · AIR 1915 Mad 495(1) : 25 Ind. Cas. 643
Presidency Small Cause Courts Act, 1882 — Section 25
High Courts24 Jul 1914
Zenamandra Papiah and Others Vs Lanka Subbasastrulu
Madras High Court · AIR 1915 Mad 55 : 25 Ind. Cas. 396
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Jul 1914
Vilakathala Raman Vs Vayalil Pachu
Madras High Court · 25 Ind. Cas. 213(1) : 25 Ind. Cas. 213 : (1914) 27 MLJ 172
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Jul 1914
Yanamandra Papiah and Others Vs Lanka Subbasastrulu
Madras High Court · (1914) 27 MLJ 276
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Jul 1914
Talari Kavoli Nagadu Vs Viswanatham Pedda Govindappa and Others
Madras High Court · AIR 1915 Mad 502 : 25 Ind. Cas. 133 : (1914) 1 LW 587
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 52
High Courts23 Jul 1914
Girish Chandra Ray Vs Sarat Chandra Singh
Calcutta High Court · AIR 1915 Cal 692 : (1915) ILR (Cal) 667 : 30 Ind. Cas. 743
Criminal Procedure Code, 1898 (CrPC) — Section 107, 195
High Courts23 Jul 1914
Emperor Vs Vinayak Narayan Arte
Bombay High Court · AIR 1914 Bom 217 : (1914) 16 BOMLR 598
Criminal Procedure Code, 1898 (CrPC) — Section 349Penal Code, 1860 (IPC) — Section 336
High Courts22 Jul 1914
Vijaya Bhushanammal Vs C.N. Evalappa Mudaliar Thriupathi Mudali and Others Vs Ponnuranga Mudali
Madras High Court · AIR 1915 Mad 344(1) : 25 Ind. Cas. 91
Transfer of Property Act, 1882 — Section 67(d)
High Courts22 Jul 1914Allowed
Ekradeshwar Singh Vs Musammat Janeshwari Bahuasin
Bombay High Court · (1915) 17 BOMLR 18
High Courts22 Jul 1914
Chimna Sadashiv Vs Ram Dayal Prayagdas
Bombay High Court · AIR 1914 Bom 302(2) : (1914) 16 BOMLR 648
Civil Procedure Code, 1882 — Section 282Evidence Act, 1872 — Section 44
Privy Council22 Jul 1914
Ekradeshwar Singh Vs Musammat Janeshwari Bahusin
Privy Council · (1914) AIR(PC) 76
High Courts22 Jul 1914Dismissed
Ramnath Vayas Vs Sri Thakur Rash Behariji Maharaj
Allahabad High Court · AIR 1914 All 493 : 25 Ind. Cas. 271
Civil Procedure Code, 1908 (CPC) — Section 86
High Courts22 Jul 1914
Sri Rajah Satracherla Veerabhadra Suryanarayana Raju Bahadur Garu, died, and Another Vs The Secretary of State for India in Council and Others
Madras High Court · AIR 1915 Mad 479 : 25 Ind. Cas. 878 : (1914) 1 LW 662
High Courts22 Jul 1914
Vijayabhushanammal and Others Vs C.N. Evalappa Mudaliar and Another
Madras High Court · (1916) ILR (Mad) 17
High Courts22 Jul 1914
Ranga Ramanujachariar and Another Vs Srinivasa Aiyangar and Others
Madras High Court · 25 Ind. Cas. 804
Transfer of Property Act, 1882 — Section 108(j), 55(J)