High Courts15 Nov 1911
Kuppusami Iyengar and Another Vs Subbaraya Rowtha Minda Nainar and Another
Madras High Court · 13 Ind. Cas. 324 : (1912) 22 MLJ 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
JUDGMENT DATABASE
Search 11,97,992 Indian judgments.
11,97,992 judgments in All Courts · page 58,984 of 59,900
High Courts15 Nov 1911
Perracheri Karummal Packrichi Vs Perracheri Karummal Kumbacha
Madras High Court · (1912) 22 MLJ 122
High Courts15 Nov 1911
Cherriyoni alias Avinhat Moothavar Styled Bayyornala Kothe Raman Vs Nhera Poyilil Parkum Minger Pocker and Another
Madras High Court · (1912) 22 MLJ 47
High Courts14 Nov 1911
Hari Venkatesh Pai Vs Hari Venkappa Shetti
Bombay High Court · (1912) 14 BOMLR 356
High Courts14 Nov 1911Allowed
Janki Prashad Vs Thakur Das Mukherjee and Others
Allahabad High Court · 13 Ind. Cas. 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts14 Nov 1911
Malappurath Paramadhathil Narayana Nambi and Others Vs Channazhi Krishnan Mossad and Others
Madras High Court · 13 Ind. Cas. 234
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts13 Nov 1911
Lakshminarain Apuram Subramanya Pattar Krishnier Vs Emperor
Madras High Court · 13 Ind. Cas. 213
Criminal Procedure Code, 1898 (CrPC) — Section 234Penal Code, 1860 (IPC) — Section 409, 477A
High Courts13 Nov 1911
Abdul Kayam Amadajibhai Vs Bahadur Vithoba
Bombay High Court · (1912) 14 BOMLR 26 : 13 Ind. Cas. 858
Contract Act, 1872 — Section 62Registration Act, 1908 — Section 49
High Courts13 Nov 1911
Ambar Ali Vs Anjab Ali
Calcutta High Court · (1912) ILR (Cal) 238
Criminal Procedure Code, 1898 (CrPC) — Section 437, 440
High Courts13 Nov 1911
Ambar Ali and Others Vs Anjab Ali
Calcutta High Court · 14 Ind. Cas. 768
Criminal Procedure Code, 1898 (CrPC) — Section 437
High Courts13 Nov 1911
Malkajeppa Madivalappa Bulla Vs The Secretary of State
Bombay High Court · (1912) 14 BOMLR 332
Land Revenue Act, 1879 — Section 37
High Courts13 Nov 1911
Lakhichand Ramchand Vs G.I.P. Railway Company
Bombay High Court · (1912) 14 BOMLR 165
Carriers Act, 1865 — Section 9Contract Act, 1872 — Section 151Railways Act, 1890 — Section 72
High Courts12 Nov 1911Disposed Of
Shami Nath Chaudhri Vs Ramjas and Others
Allahabad High Court · (1912) ILR (All) 143
High Courts10 Nov 1911
Sahib Thambi Marakayar Vs Hamed Marakayar and Others
Madras High Court · (1913) ILR (Mad) 414 : (1912) 22 MLJ 109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts10 Nov 1911Dismissed
Shankar Lal and Another Vs Sarup Lal and Another
Allahabad High Court · (1912) ILR (All) 140
High Courts10 Nov 1911Dismissed
Shankar Lal and Another Vs Saruplal and Another
Allahabad High Court · 13 Ind. Cas. 19
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Specific Relief Act, 1877 — Section 42
High Courts10 Nov 1911
Gopal Row Gady Ram Sahib Vs Veerappan Servaikaran
Madras High Court · 13 Ind. Cas. 95
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts10 Nov 1911
Gopal Row Gadey Ram Saheb Vs Veerappen Servaikaran
Madras High Court · 13 Ind. Cas. 95 : (1912) 22 MLJ 121
Negotiable Instruments Act, 1881 (NI) — Section 87