High Courts11 Jan 1900
Benode Lall Roy and Others Vs Bussunto Kumari Debi
Calcutta High Court · (1900) ILR (Cal) 355
JUDGMENT DATABASE
Search 12,19,381 Indian judgments.
12,19,381 judgments in All Courts · page 60,530 of 60,970
High Courts10 Jan 1900
New York Life Insurance Company Vs Phoebe Stella Gamble
Calcutta High Court · (1900) ILR (Cal) 593
High Courts10 Jan 1900Dismissed
Barkat-un-nissa Vs Abdul Aziz
Allahabad High Court · (1900) 01 AHC CK 0003
High Courts09 Jan 1900
Durga Das Rukhit and Another Vs Queen-Empress
Calcutta High Court · (1900) ILR (Cal) 820
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(c), 195, 476Land Acquisition Act, 1894 — Section 53
High Courts09 Jan 1900
Motilal Pal Chowdhry and Others Vs Satya Prashad Pal Chowdhry and Another
Calcutta High Court · (1900) ILR (Cal) 683
Probate and Administration Act, 1881 — Section 82, 92
High Courts09 Jan 1900
Hosain Ali Khan Vs Hati Charan Shaw
Calcutta High Court · (1900) ILR (Cal) 476
Bengal Tenancy Act, 1885 — Section 46(9), 49(6)
High Courts08 Jan 1900
Queen-Empress Vs Khetter Mohun Chowdhry and Others
Calcutta High Court · (1900) ILR (Cal) 324
Criminal Procedure Code, 1898 (CrPC) — Section 432Stamp Act, 1879 — Section 61, 64
High Courts05 Jan 1900
Koka Mahton and Others Vs Manki Jagar Nath Sahi
Calcutta High Court · (1900) ILR (Cal) 462
Chota Nagpur Encumbered Estates Act, 1876 — Section 3, 3(c)
High Courts04 Jan 1900Dismissed
Mehrbano Vs Nadir Ali and Another
Allahabad High Court · (1900) 01 AHC CK 0002
High Courts02 Jan 1900
Vepa Kamesam Vs Varigonda Narasimham and Others
Madras High Court · 34 Ind. Cas. 701
High Courts01 Jan 1900
Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0034
Transfer of Property Act, 1882, Section 122, Section 123 - "Gift" defined - Transfer how effectedSuccession Act, 1925, Section 332,
High Courts01 Jan 1900Dismissed
Smt. Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya
Madhya Pradesh High Court · (1900) 01 MP CK 0031
Code of Criminal Procedure, 1973, Section 482, Section 91, Section 244, Section 200, Section 202, Section 245(2)<
High Courts01 Jan 1900
Sugra Begum and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1900) 01 MP CK 0030
Code of Criminal Procedure, 1973, Section 169 - Release of accused when evidence deficientIndian Penal Code, 1860, Section 420, Section 468,
High Courts01 Jan 1900
Manmurat S/o Belhari Kol Vs The State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0029
Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 13, Section 13(1),
High Courts01 Jan 1900Allowed
Bhagvan Deen Singh & Anr. Vs Bihari Prajapati & Anr.
Madhya Pradesh High Court · (1900) 01 MP CK 0028
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 174 - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e
High Courts01 Jan 1900Dismissed
THE ORIENTAL INSURANCE COMPANY LTD. Vs SMT. MONIKA
Madhya Pradesh High Court · (1900) 01 MP CK 0027
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy -
High Courts01 Jan 1900
Santosh Kumari and others Vs Vinayak Prasad Gupta & others
Madhya Pradesh High Court · (1900) 01 MP CK 0026
Code of Civil Procedure, 1908, Order 7Rule 14, Order 7Rule 14(3) -Evidence Act, 1872, Section 65B, Sectio
High Courts01 Jan 1900
Jaikumar Meena Vs Smt. Radha Meena
Madhya Pradesh High Court · (1900) 01 MP CK 0025