High Courts06 Aug 1912
The Secretary of State for India in Council Vs A. Ramabrahmam
Madras High Court · (1914) ILR (Mad) 533
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11,99,538 judgments in All Courts · page 58,982 of 59,977
High Courts05 Aug 1912Dismissed
Umar Amnaji Miaji Vs The Secretary of State for India
Bombay High Court · (1912) 14 BOMLR 934 : 17 Ind. Cas. 659
High Courts05 Aug 1912
Khedon Lal and Others Vs Rajendra Narain Singh
Calcutta High Court · 51 Ind. Cas. 70
High Courts05 Aug 1912
Eastern Mortgage and Agency Co. Ld. Vs Rakea Khatun and Others
Calcutta High Court · 17 Ind. Cas. 202
Bengal Tenancy Act, 1885 — Section 95(2)
High Courts05 Aug 1912
Peari Shah Vs Surja Mal Marwari
Calcutta High Court · 16 Ind. Cas. 575
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a)Court Fees Act, 1870 — Section 12
High Courts05 Aug 1912
Umar Amanji Miaji Vs The Secretary of State for India in Council
Bombay High Court · (1913) ILR (Bom) 87
High Courts05 Aug 1912Dismissed
Jethibai Vs Putlibai
Bombay High Court · (1912) 14 BOMLR 1020 : 17 Ind. Cas. 722
Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 21, 32Limitation Act, 1963 — Section 19
High Courts05 Aug 1912Disposed Of
Emperor Vs Ram Kishan Das
Allahabad High Court · (1913) ILR (All) 5
High Courts05 Aug 1912
Jamadar and Others Vs Imam Bakhsh and Others
Allahabad High Court · 16 Ind. Cas. 431(1)
High Courts05 Aug 1912
Ram Kishan Das Vs Emperor
Allahabad High Court · 17 Ind. Cas. 567
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts05 Aug 1912
The Sectretary of State for India in Council Vs Ramabrahmam
Madras High Court · (1912) 23 MLJ 732(1)
High Courts05 Aug 1912
Cotha Krishnasawmy Chetty Vs Sitaram Chetty and Another
Madras High Court · 17 Ind. Cas. 513 : (1912) 23 MLJ 335
Evidence Act, 1872 — Section 115
High Courts05 Aug 1912
Karnam Narasimhulu Vs Secretary of State for India in Council
Madras High Court · 17 Ind. Cas. 393
High Courts03 Aug 1912Dismissed
Parbati Vs Baij Nath Pathak and Another
Allahabad High Court · (1913) ILR (All) 3
High Courts03 Aug 1912
Musammat Parbati Vs Baij Nath Patak and Another
Allahabad High Court · 16 Ind. Cas. 406
Transfer of Property Act, 1882 — Section 123
High Courts02 Aug 1912
Jogendra Nath Mookerjee Vs Mati Lal Chuckerbutty
Calcutta High Court · (1912) ILR (Cal) 885
Criminal Procedure Code, 1898 (CrPC) — Section 213(2)
High Courts02 Aug 1912
Bhabangana Debya Vs Harendra Narain Roy and Others
Calcutta High Court · 16 Ind. Cas. 48
Bengal Tenancy Act, 1885 — Section 98(4)
High Courts02 Aug 1912
Jogendra Nath Mukherji Vs Moti Lal Chakravarti
Calcutta High Court · 17 Ind. Cas. 406
Criminal Procedure Code, 1898 (CrPC) — Section 213(2)
High Courts02 Aug 1912
Sarat Chandra Ghose Vs Pratap Chandra Ghose
Calcutta High Court · (1913) ILR (Cal) 232