JUDGMENT DATABASE
Search 12,21,713 Indian judgments.
12,21,713 judgments in All Courts · page 60,262 of 61,086
Brojo Nath Saha and Others Vs Dinesh Chandra Neogi and Others
Calcutta High Court · 9 Ind. Cas. 67
Ghasiram Mondal Vs Asirbad Mahto
Calcutta High Court · 9 Ind. Cas. 69
Abbikesava Yanthiar, Manager and Karnavan op his Tarwad Vs Vyal Kotalvalli Namudri Illath Kesavan Nambudri and Others
Madras High Court · 9 Ind. Cas. 156
The Krishna Jute and Cotton Mills Company Limited by their Secretary and Treasurer, Mothe Gangaraju of Ellore Vs J. Innes and Others
Madras High Court · (1911) 21 MLJ 182
Ghulam Ahmed and Another Vs Shah Mahomed Yusuf
Madras High Court · (1911) 21 MLJ 450
Tellapragada Surya Narayana Rao Vs Tellapragada Sarabhaiah
Madras High Court · (1911) 21 MLJ 263
Bappu Raju and Others Vs Kondu Raja and Others
Madras High Court · 9 Ind. Cas. 324
Yattikutty Rajanna Vs Sri Rajah Mantri Pragada Bhujanga Row Bahadur Garu
Madras High Court · 9 Ind. Cas. 160
Tallapragada Suryanaraina Row Vs Tallapragada Sarabaya
Madras High Court · 9 Ind. Cas. 173
Sheo Kumar Upadhya and Others Vs Jittu Singh
Allahabad High Court · 9 Ind. Cas. 52
Kandalam Venkubayamma and Another Vs Kandalam Narasimha Row and Another
Madras High Court · 9 Ind. Cas. 163(1)
Ram Kumar Singh Vs Jagan Mohan Singh
Allahabad High Court · 9 Ind. Cas. 80
Sri Satoda Bihara Mahapatra Kondamodalu Linga Reddi alias Sullee Abhoyee Vs Sree Rajah Kocherlakotah Venkata Krishna Row Bahadur Zamindar Garu, Proprietor of Polavaram
Madras High Court · (1911) 21 MLJ 166
Sarat Chandra Das Vs Secretary of State for India
Calcutta High Court · (1911) ILR (Cal) 378
Ram Saran Pathak Vs Raghu Nandan Gir.
Calcutta High Court · (1911) ILR (Cal) 387
Ram Saran Pattak Vs Ragu Nandan Gir
Calcutta High Court · 9 Ind. Cas. 6
Sarat Chandra Das Vs Secretary of State for India in Council
Calcutta High Court · 9 Ind. Cas. 859
Jafarkhan Jatbarkhan Pathan Vs Daudshah Mahomedshah Fakir
Bombay High Court · (1911) 13 BOMLR 49
Sardar Ganpat Rao Moharkar Vs Sardar Anand Rao, Baji Sahib
Bombay High Court · (1910) 12 BOMLR 267