High Courts02 Oct 1895
Queen-Empress Vs Venkataratnam Pantulu
Madras High Court · (1896) ILR (Mad) 14
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High Courts30 Sept 1895
Maliaperumal Iyengar and Another Vs Nachiappa Chetty
Madras High Court · (1895) 5 MLJ 294
Transfer of Property Act, 1882 — Section 90
High Courts26 Sept 1895
Dikshathar Seshagiri Iyer Vs Marakathammal
Madras High Court · (1895) 5 MLJ 252
High Courts25 Sept 1895
The British India Steam Navigation Company Vs Ibrahim Sulaiman and Others
Madras High Court · (1896) ILR (Mad) 169
High Courts23 Sept 1895
Saminadha Pillai and Others Vs Thangathanni
Madras High Court · (1896) ILR (Mad) 70
High Courts23 Sept 1895
Krishnayya Vs Secretary of State for India
Madras High Court · (1896) ILR (Mad) 24
High Courts23 Sept 1895
Koopmia Sahib Vs Chidambaram Chetti and Others
Madras High Court · (1896) ILR (Mad) 105
Transfer of Property Act, 1882 — Section 74
High Courts17 Sept 1895
Barrow Vs Javerchund Sett
Madras High Court · (1896) ILR (Mad) 67
Limitation Act, 1963 — Section 14
High Courts17 Sept 1895
Nedaram Thakur Vs Joonab and Others
Calcutta High Court · (1896) ILR (Cal) 248
High Courts17 Sept 1895
Sree Balusu Ramalakshmamma Garu Bahadur, Proprietrix of the Kapileswarapuram Estate Vs The Collector of Godavari District on behalf of the Secretary of State for India in Council
Madras High Court · (1895) 5 MLJ 244
High Courts17 Sept 1895
Ramasami Bhagavathar Vs Muni Nagendra Iyer and Others
Madras High Court · (1895) 5 MLJ 275
Companies Act, 1882 — Section 4
High Courts17 Sept 1895
Ramasami Bhagavathar Vs Nagendrayyan and Others
Madras High Court · (1896) ILR (Mad) 31
Companies Act, 1882 — Section 4
High Courts17 Sept 1895
Rajeswara Rau and Others Vs Hari Babandhu and Others
Madras High Court · (1896) ILR (Mad) 162
High Courts17 Sept 1895
Ramachandra Raju Vs Subramania Pillai and Others
Madras High Court · (1895) 5 MLJ 226
Criminal Procedure Code, 1898 (CrPC) — Section 478
High Courts16 Sept 1895
Queen-Empress Vs Croft
Calcutta High Court · (1896) ILR (Cal) 174
Bengal Excise Act, 1878 — Section 53, 61Criminal Procedure Code, 1898 (CrPC) — Section 235, 403Merchandise Marks Act, 1889 — Section 6, 7
High Courts10 Sept 1895
In Re: Madras Deveton Trust Fund
Madras High Court · (1895) ILR (Mad) 443
Trusts Act, 1882 — Section 34
High Courts09 Sept 1895
Rai Isri Pershad Vs Queen-Empress
Calcutta High Court · (1896) ILR (Cal) 621
Criminal Procedure Code, 1898 (CrPC) — Section 117
High Courts09 Sept 1895
Shama Vs Lechhu Shekh
Calcutta High Court · (1896) ILR (Cal) 300
Cattle Trespass Act, 1871 — Section 20
High Courts09 Sept 1895
Ram Chundra Dey Vs Boloram Dey and Another
Calcutta High Court · (1896) ILR (Cal) 279
Civil Procedure Code, 1908 (CPC) — Section 2Limitation Act, 1908 — Article 152