High Courts09 Jan 1912
Bhagvant Ramchandra Vs Kaji Mahamad Abas
Bombay High Court · (1912) 14 BOMLR 387
Civil Procedure Code, 1908 (CPC) — Section 48
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,312 of 61,203
High Courts08 Jan 1912
Venkattan alias Venkatachellam and Others Vs Emperor
Madras High Court · 14 Ind. Cas. 655
High Courts08 Jan 1912
Dagdu Anandram Vs Mirasaheb Tanhaji
Bombay High Court · (1912) 14 BOMLR 385
Dekkhan Agriculturists Relief Act, 1879 — Section 2(2)
High Courts08 Jan 1912Dismissed
Musammat Raja Dei Vs Umed Singh
Allahabad High Court · 13 Ind. Cas. 632
High Courts08 Jan 1912
Emperor Vs Andiasavaloo Naidoo
Madras High Court · 13 Ind. Cas. 832(1)
Madras City Municipal Act, 1904 — Section 262, 420
High Courts06 Jan 1912Dismissed
Gauri Shankar Lal Vs Emperor
Allahabad High Court · 13 Ind. Cas. 1006
Criminal Procedure Code, 1898 (CrPC) — Section 476Legal Practitioners Act, 1879 — Section 23
High Courts06 Jan 1912Dismissed
Mrs. E.C. Blanchett Vs Secretary of State for India in Council
Allahabad High Court · 13 Ind. Cas. 417
High Courts06 Jan 1912Allowed
Muhammad Ahmad Said Khan Vs Muhammad Masihullah Khan
Allahabad High Court · (1912) ILR (All) 250
High Courts06 Jan 1912
Ahmad Said Khan Vs Masi-Ullah Khan
Allahabad High Court · 13 Ind. Cas. 975
North Western Provinces Tenancy Act, 1901 — Section 166, 201
High Courts05 Jan 1912
Govinda Naicken and Another Vs Apathsahaya Iyer alias Ayawaiyer
Madras High Court · (1914) ILR (Mad) 403
High Courts05 Jan 1912
Mahadev Sakharam Parkar Vs Janu Namji Hatley
Bombay High Court · (1912) 14 BOMLR 115
Civil Procedure Code, 1882 — Section 264
High Courts05 Jan 1912Disposed Of
Gulzari Lal Vs Gunga Ram and Others
Allahabad High Court · 14 Ind. Cas. 652
Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 477
High Courts05 Jan 1912
Katil Sheik Ummar Saheb Vs Khazi Budan Khan Saheb
Madras High Court · (1914) ILR (Mad) 228 : 25 Ind. Cas. 898
High Courts05 Jan 1912
Govinda Naicken and Another Vs Apath Sahaya Iyer alias Aiyavu Iyer
Madras High Court · (1912) 22 MLJ 257
Specific Relief Act, 1877 — Section 15(a)
High Courts05 Jan 1912
Govinda Naicken and Another Vs Apathsahaya Iyer alias Aiyavaiyer
Madras High Court · (1912) 22 MLJ 257
Specific Relief Act, 1877 — Section 15
High Courts04 Jan 1912
Birendra Kishore Manikya Vs Akram Ali
Calcutta High Court · (1912) ILR (Cal) 439
High Courts04 Jan 1912
Maharajah Birendra Kishore Manikya Bahadur Vs Roshan Khan and Another
Calcutta High Court · 13 Ind. Cas. 518
High Courts04 Jan 1912
Birendra Kishore Manikya Vs Roshan Ali
Calcutta High Court · (1912) ILR (Cal) 453