High Courts30 Jan 1913Dismissed
Prohit Basant Lal and Another Vs Nurul Hasan
Allahabad High Court · 18 Ind. Cas. 530
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
JUDGMENT DATABASE
Search 12,22,691 Indian judgments.
12,22,691 judgments in All Courts · page 60,137 of 61,135
High Courts30 Jan 1913Allowed
Shanker and Others Vs Emperor
Allahabad High Court · 18 Ind. Cas. 676
Criminal Procedure Code, 1898 (CrPC) — Section 234Penal Code, 1860 (IPC) — Section 302
High Courts30 Jan 1913
Ganga Sahai Vs Kanhaiya Lal and Others
Allahabad High Court · 18 Ind. Cas. 811
High Courts30 Jan 1913
Ramana Gounden Vs Ramalinga Mudaliar and Others
Madras High Court · 20 Ind. Cas. 827 : (1913) 25 MLJ 24
High Courts30 Jan 1913
Iyyadurai Gurukkal and Others Vs Ramasawmy Gurukkal and Others
Madras High Court · 18 Ind. Cas. 475
High Courts29 Jan 1913
C.E. Grey Vs Walker, Goward and Co.
Calcutta High Court · 18 Ind. Cas. 753
Contract Act, 1872 — Section 247Presidency Towns Insolvency Act, 1909 — Section 52
High Courts29 Jan 1913
Leakat Hossein Vs Emperor
Calcutta High Court · (1913) ILR (Cal) 470
Calcutta Police Act, 1866 — Section 102A, 62A(4)Calcutta Suburban Police Act, 1866 — Section 39A, 49A
High Courts29 Jan 1913
Chandra Mohan Moharana Vs Ram Narayan Chowdhury and Others
Calcutta High Court · 18 Ind. Cas. 379
High Courts29 Jan 1913
Leakat Husain Vs Emperor
Calcutta High Court · 18 Ind. Cas. 685
Calcutta Suburban Police Act, 1866 — Section 39A
High Courts29 Jan 1913
Grey Vs Lamond Walker
Calcutta High Court · (1913) ILR (Cal) 523
Contract Act, 1872 — Section 247Presidency Towns Insolvency Act, 1909 — Section 52, 62, 64
High Courts29 Jan 1913
Syed Mokram Ali Vs The Cuitack Municipality
Calcutta High Court · (1913) 01 CAL CK 0010
High Courts29 Jan 1913Dismissed
Shankar Vishvanath Wagh Vs Umabai Sadashiv Wagle
Bombay High Court · (1913) 15 BOMLR 320 : 19 Ind. Cas. 736
Civil Procedure Code, 1908 (CPC) — Section 60Married Womens Property Act, 1870 — Section 10
High Courts29 Jan 1913
The Secretary of State for India Vs The Rajah of Pittapur
Madras High Court · 19 Ind. Cas. 667 : (1913) 24 MLJ 530
Evidence Act, 1872 — Section 106
High Courts28 Jan 1913Dismissed
Lal Chand Sew Karan Vs The E. I. Ry. Co.
Calcutta High Court · (1913) 01 CAL CK 0012
High Courts28 Jan 1913
Kumar Satya Narain Singh, Miner, by his next friend and uncle, Sasi Bhushan Singh Vs Srimati Rani Keshabati Kumari, Gajadhar Prasad Singh, Chandra Dayal Barman and Devsi Hirji
Calcutta High Court · 25 Ind. Cas. 406
High Courts27 Jan 1913
Syed Mookram Ali Vs The Cuttack Municipality
Calcutta High Court · 18 Ind. Cas. 651
Bengal Municipal Act, 1932 — Section 231, 273(2)Evidence Act, 1872 — Section 114
High Courts26 Jan 1913
Surjug Saran Lal and Others Vs Dukhit Mahto and Others
Calcutta High Court · 18 Ind. Cas. 809
Bengal Tenancy Act, 1885 — Section 147Evidence Act, 1872 — Section 44
High Courts25 Jan 1913Dismissed
Ram Ratan Lal Vs Abdul Wahid Khan and Another
Allahabad High Court · 18 Ind. Cas. 503
High Courts24 Jan 1913
Lakshmi Bibi Kujrani Vs Atal Bihary Haldar
Calcutta High Court · (1913) ILR (Cal) 534
Chotanagpur Tenancy Act, 1908 — Section 47