High Courts04 May 1914
Kamta Parshad and Others Vs Gulzar Singh
Allahabad High Court · AIR 1914 All 143 : 25 Ind. Cas. 413
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,129 of 61,203
High Courts02 May 1914Dismissed
Madras Steam Navigation Co. Ld. Vs Shalimar Works, Ld.
Calcutta High Court · AIR 1915 Cal 681 : (1915) ILR (Cal) 85 : 28 Ind. Cas. 463
Interpretation Act, 1889 — Section 18(2)Limitation Act, 1963 — Article 29
High Courts02 May 1914Allowed
Gulzari Lal and Another Vs Jai Ram
Allahabad High Court · AIR 1914 All 104 : 24 Ind. Cas. 178
North Western Provinces Tenancy Act, 1901 — Section 194North Western Provinces Tenancy Act, 1901 — Section 194North Western Provinces Tenancy Act, 1901 — Section 194
High Courts02 May 1914Dismissed
Mata Prasad and Others Vs Ram Charan Sahu and Others
Allahabad High Court · 25 Ind. Cas. 381
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts02 May 1914Allowed
Gulzari Mal and Another Vs Jai Ram
Allahabad High Court · (1914) ILR (All) 441
High Courts02 May 1914
Ram Charan Sahu and Others Vs Mata Prasad and Others
Allahabad High Court · (1914) ILR (All) 446
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts01 May 1914Dismissed
Lachmi Chand Jhawar Vs Hemendra Prosad Ghosh
Calcutta High Court · (1914) 05 CAL CK 0070
High Courts01 May 1914Dismissed
Sital Parshad Vs The Municipal Board of Cawnpore
Allahabad High Court · AIR 1914 All 409 : 25 Ind. Cas. 323
Uttar Pradesh Municipalities Act, 1916 — Section 147
High Courts01 May 1914Dismissed
Sital Prasad Vs The Municipal Board of Cawnpore
Allahabad High Court · (1914) ILR (All) 430
High Courts01 May 1914
Bisheshar Dayal and Another Vs Jwala Prasad and Another
Allahabad High Court · (1914) ILR (All) 426
Contract Act, 1872 — Section 30
High Courts01 May 1914
Bisheshar Dayal and Another Vs Jawala Prasad and Another
Allahabad High Court · AIR 1914 All 321 : 25 Ind. Cas. 415
Contract Act, 1872 — Section 30
High Courts01 May 1914
In Re: Oomayan
Madras High Court · AIR 1915 Mad 50(1) : 25 Ind. Cas. 330 : (1914) 1 LW 492
Criminal Procedure Code, 1898 (CrPC) — Section 341Evidence Act, 1872 — Section 114(a)
High Courts01 May 1914
Venkatarama Aiyar and Others Vs Saminatha Aiyr
Madras High Court · (1915) ILR (Mad) 797
High Courts01 May 1914
Nachimuthu Chetti Vs Muthusami Chetti
Madras High Court · (1916) ILR (Mad) 1006 : 24 Ind. Cas. 107 : (1914) 27 MLJ 37
Criminal Procedure Code, 1898 (CrPC) — Section 250, 45(c)
High Courts01 May 1914
Venkatrama Iyer and Others Vs Swamesnath Aiyer
Madras High Court · 24 Ind. Cas. 957
Summary Settlement Act, 1863 — Section 29
High Courts30 Apr 1914
Protap Chandra Chakravarty Vs Sarat Kamini Debya
Calcutta High Court · AIR 1914 Cal 817 : 24 Ind. Cas. 90
High Courts30 Apr 1914
Jogendra Nath Goswami Vs Chandra Kumar Mozumdar
Calcutta High Court · AIR 1914 Cal 661 : (1915) ILR (Cal) 28
Contract Act, 1872 — Section 19
High Courts30 Apr 1914
Jogendra Nath Goswami Vs Chandra Kumar Mazumdar
Calcutta High Court · 24 Ind. Cas. 193
Contract Act, 1872 — Section 19
High Courts30 Apr 1914Disposed Of
Tej Pal-Decree-holder Vs Tara Singh and Another
Allahabad High Court · AIR 1914 All 467 : 24 Ind. Cas. 93
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, 47