JUDGMENT DATABASE
Search 11,85,836 Indian judgments.
11,85,836 judgments in All Courts · page 59,026 of 59,292
High Courts16 Apr 1891
Norendronath Bose Vs Abinash Chunder Roy
Calcutta High Court · (1891) ILR (Cal) 445
Presidency Small Cause Courts Act, 1882 — Section 38
High Courts16 Apr 1891
Arumugam Chetti by next friend Saminatha Chetti Vs Sengamalathachi and Another
Madras High Court · (1896) 6 MLJ 614
High Courts14 Apr 1891
Wajihan alias Alijan Vs Bishwanath Pershad and Another
Calcutta High Court · (1891) ILR (Cal) 462
Transfer of Property Act, 1882 — Section 88
High Courts10 Apr 1891
Chogemul and Others Vs The Commissioners for the Improvement of the Port of Calcutta
Calcutta High Court · (1891) ILR (Cal) 427
Contract Act, 1872 — Section 151, 161
High Courts10 Apr 1891
Wallis and Co. Vs Bailey
Calcutta High Court · (1891) ILR (Cal) 372
Army Act, 1888 — Section 7Presidency Small Cause Courts Act, 1882 — Section 18, 2
High Courts09 Apr 1891Disposed Of
Batak Nath Vs Pitambar Das and Others
Allahabad High Court · (1891) 04 AHC CK 0006
High Courts09 Apr 1891
Mahomed Vajzeerally Khan Mokhasadar Vs Sree Rajah Veerawara Thodadenel Suryanarayana Dhatraju Bahadur Garu and Another
Madras High Court · (1896) 6 MLJ 403
High Courts08 Apr 1891
Paningapalli Ramasami Vs Pentakota Ramasami
Madras High Court · (1892) 2 MLJ 251
High Courts07 Apr 1891
Kazem Ali Vs Azim Ali Khan
Calcutta High Court · (1891) ILR (Cal) 383
Charter Act, 1861 — Section 15
High Courts07 Apr 1891Dismissed
Bhagwat Prasad Vs Durga Dai
Allahabad High Court · (1891) 04 AHC CK 0007
High Courts06 Apr 1891
Kamath Chathappan Nair Vs Edavalath Vammeri Pydel Nambiar
Madras High Court · (1896) 6 MLJ 555
High Courts03 Apr 1891Allowed
Queen-Empress Vs R. Hawthorne
Allahabad High Court · (1891) 04 AHC CK 0003
High Courts02 Apr 1891
Janaki Vs Dhanu Lall and Anr
Madras High Court · (1891) ILR (Mad) 454
Hindu Wills Act, 1870 — Section 2Succession Act, 1865 — Section 187
High Courts02 Apr 1891
Narangatile Chengotteri Chandu Nambiar Vs Murichandiyil Kunhamed Kutti
Madras High Court · (1896) 6 MLJ 550
Civil Procedure Code, 1908 (CPC) — Section 13