High Courts31 Jan 1910
Kishore Chandra Banerjee Vs Ram Charan Bhattacharya and Others
Calcutta High Court · 5 Ind. Cas. 388
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
JUDGMENT DATABASE
Search 12,22,691 Indian judgments.
12,22,691 judgments in All Courts · page 60,379 of 61,135
High Courts31 Jan 1910Dismissed
Joshi Narbadashankar Hurjivan Vs Mathuradas Gokuldas
Bombay High Court · (1910) 12 BOMLR 1058
Contract Act, 1872 — Section 57
High Courts31 Jan 1910
Abbas Hussain Vs Ashfaq Ahmad and Others
Allahabad High Court · 6 Ind. Cas. 282
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts29 Jan 1910
Reaz-ud-din Shaikh and Others Vs Emperor
Calcutta High Court · 6 Ind. Cas. 251
High Courts29 Jan 1910Allowed
Seth Nemi Chand Vs Ganesh
Allahabad High Court · 5 Ind. Cas. 503
Transfer of Property Act, 1882 — Section 58
High Courts28 Jan 1910
Debendra Nath Goswami and Another Vs Khirode Chandra Bandopadhya
Calcutta High Court · 5 Ind. Cas. 272
Civil Procedure Code, 1882 — Section 365Transfer of Property Act, 1882 — Section 90
High Courts28 Jan 1910
Tulshi Makhania Vs Secretary of State for India in Council
Calcutta High Court · 6 Ind. Cas. 543
High Courts28 Jan 1910Allowed
Gulba Vs Basanta and Others
Allahabad High Court · 5 Ind. Cas. 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 30Specific Relief Act, 1877 — Section 42
High Courts28 Jan 1910Allowed
Babu Nandan Pat Tewari Vs Radha Keshun Kalwar and Others
Allahabad High Court · 5 Ind. Cas. 664
Uttar Pradesh Land Revenue Act, 1901 — Section 118
High Courts28 Jan 1910
Anantarama Madyastha Vs Mandarthi Shrinivasa Adiga and Another
Madras High Court · 7 Ind. Cas. 267
High Courts27 Jan 1910
Adhar Mandal and Others Vs Keshab Chandra Mana
Calcutta High Court · 5 Ind. Cas. 483
High Courts27 Jan 1910
Nandan Missir Vs Lala Harakh Narayan and Others
Calcutta High Court · 5 Ind. Cas. 337
Contract Act, 1872 — Section 59, 60Public Demands Recovery Act — Section 10, 15
High Courts27 Jan 1910
Husensha Rahimansha Vs Mashaksha Mujafaesha
Bombay High Court · (1910) 12 BOMLR 232
Criminal Procedure Code, 1898 (CrPC) — Section 523
High Courts27 Jan 1910
Kaji Mahomed Sheriff Saheb Vs Eusuff Sheriff Saheb and Others
Madras High Court · 5 Ind. Cas. 455
High Courts27 Jan 1910
Muthuvelu Pillay Vs Aiyasawmi Naick and Others
Madras High Court · 6 Ind. Cas. 7