High Courts08 Aug 1912
Midnapore Zemindari Co., Ld. Vs Muktakeshi Dasi
Calcutta High Court · (1913) ILR (Cal) 402
Chotanagpur Tenancy Act, 1908 — Section 139(3)(a)
JUDGMENT DATABASE
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12,24,054 judgments in All Courts · page 60,246 of 61,203
High Courts08 Aug 1912
Godhan Ram Bhakat and Others Vs Jaharmall
Calcutta High Court · 16 Ind. Cas. 583
High Courts08 Aug 1912
Midnapur Zemindary Co. Ld. Vs Muktakeshi Dasi
Calcutta High Court · 16 Ind. Cas. 776
Chota Nagpur Tenancy Act, 1903 — Section 139(3)(a)
High Courts08 Aug 1912
Shaikh Latafat Hossain and Others Vs Kumar Kamlanand Singh and Others
Calcutta High Court · 16 Ind. Cas. 586
Court Fees Act, 1870 — Section 13
High Courts08 Aug 1912Allowed
Ram Narain Singh Vs Lachmi Narain Deo
Calcutta High Court · (1912) 08 CAL CK 0001
High Courts08 Aug 1912Dismissed
Mahomed Ibrahim Haji Gulam Saheb Londay Vs Abdul Latif Haji Mahomed Ibrahim Jitayker
Bombay High Court · (1912) 14 BOMLR 987 : 17 Ind. Cas. 689
Evidence Act, 1872 — Section 115, 116Limitation Act, 1963 — Section 10
High Courts08 Aug 1912
Gangisetti Ramaya and Another Vs Kallika Peraya and Another
Madras High Court · 16 Ind. Cas. 411
High Courts08 Aug 1912
Kariam Kuppusawami Naidu and Others and Krishnasawmi Naidu Vs Desayi Numberumal Chetty and Others
Madras High Court · 16 Ind. Cas. 693
High Courts08 Aug 1912
A.L.A.R.R.M. Arunachellam Chettyar through his Aughorised Agent, Sundararaja Iyengar Vs Kayambu Ambalam and Others
Madras High Court · 16 Ind. Cas. 932
Madras Estates Land Act, 1908 — Section 112
High Courts08 Aug 1912
Seetharama Iyer Vs Edwards Sneade Boyed Steaven Son and Others
Madras High Court · 16 Ind. Cas. 609
Contract Act, 1872 — Section 9
High Courts07 Aug 1912
Baijnath Vs Ahmed Musaji Saleji
Calcutta High Court · (1913) ILR (Cal) 219 : 18 Ind. Cas. 978
Arbitration Act, 1899 — Section 11, 13, 14, 15
High Courts07 Aug 1912
Lachmi Narain and Another Vs Dhanukdhari Prosad Singh
Calcutta High Court · 17 Ind. Cas. 351
High Courts07 Aug 1912
Emperor Vs Dadabhai Framji Cama
Bombay High Court · (1912) 14 BOMLR 882 : 17 Ind. Cas. 532
City of Bombay Municipal Council Act, 1988 — Section 394
High Courts07 Aug 1912Dismissed
Emperor Vs Alibhai Miabhai
Bombay High Court · (1912) 14 BOMLR 875 : 17 Ind. Cas. 531
Bombay Public Conveyances Act, 1863 — Section 18
High Courts07 Aug 1912Dismissed
Padarath and Others Vs Dulam and Others
Allahabad High Court · 17 Ind. Cas. 879
High Courts07 Aug 1912
Moolinti Veerana Gowd Vs Devarinti Bhima Reddy
Madras High Court · 17 Ind. Cas. 253
High Courts07 Aug 1912
Sankaranunni and Others Vs Appavu Pillay and Others Sivaramunni Vs Ponnan Pillay's Son Appavu Pillay and Others
Madras High Court · 16 Ind. Cas. 571
High Courts07 Aug 1912
Tummala Nagabhushanam Vs Sri Rajah Venkatadri Appa Row Bahadur Zemindar Garu being minor, represented by the Collector of Kistna
Madras High Court · 17 Ind. Cas. 226 : (1912) 23 MLJ 255
High Courts06 Aug 1912
Debi Prasad Vs Bhagwan Din and Others
Allahabad High Court · (1913) ILR (All) 27