High Courts09 Aug 1917
Guntapalli Narasimhaya and Others Vs Marlapati Veeraraghavulu and Others
Madras High Court · AIR 1918 Mad 702 : (1918) ILR (Mad) 440
Provincial Insolvency Act, 1920 — Section 47
JUDGMENT DATABASE
Search 12,19,850 Indian judgments.
12,19,850 judgments in All Courts · page 59,593 of 60,993
High Courts09 Aug 1917
Guntapalli Narasimhayya and Others Vs Malapati Vefraraghavulu and Another
Madras High Court · 42 Ind. Cas. 525 : (1917) 6 LW 694
Provincial Insolvency Act, 1920 — Section 47
High Courts08 Aug 1917
Radha Charan Chandra and Others Vs Maharaja Ranjit Singh
Calcutta High Court · 46 Ind. Cas. 187
Village Chaukidari Act, 1870 — Section 51
High Courts08 Aug 1917Dismissed
Emperor Vs Vithaldas Hirji
Bombay High Court · AIR 1917 Bom 200 : (1917) 19 BOMLR 830 : 42 Ind. Cas. 920
Bombay Prevention of Gambling Act, 1887 — Section 12
High Courts08 Aug 1917Allowed
Narsingh Sahai Vs Sheo Prasad
Allahabad High Court · AIR 1918 All 389 : 42 Ind. Cas. 855
Civil Procedure Code, 1908 (CPC) — Section 122Limitation Act, 1908 — Section 12Civil Procedure Code, 1908 (CPC) — Section 122
High Courts08 Aug 1917
Ganga Ram Vs Emperor
Allahabad High Court · AIR 1918 All 382 : 42 Ind. Cas. 927
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476
High Courts08 Aug 1917
Medisetti Venkatasami Vs Kunchalla Chidambaram and Others
Madras High Court · 45 Ind. Cas. 671
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Aug 1917
Ramakrishna Kukkilaya Vs Nekker Kuppanna alias Raghavendra Rao and Others
Madras High Court · 43 Ind. Cas. 286 : (1917) 6 LW 621 : (1917) 33 MLJ 581
Transfer of Property Act, 1882 — Section 61
High Courts07 Aug 1917
Mewa Lal and Others Vs Emperor
Patna High Court · AIR 1918 Patna 197 : 44 Ind. Cas. 41
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145, 146, 190Penal Code, 1860 (IPC) — Section 188, 448
High Courts07 Aug 1917
Qasim Ali Khan Vs Musammat Bhagwanta Kuar
Allahabad High Court · AIR 1918 All 394 : 42 Ind. Cas. 888
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 47Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 47Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 47
High Courts07 Aug 1917
Jagrup Shukul Vs Emperor
Allahabad High Court · AIR 1918 All 332 : 42 Ind. Cas. 915
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts07 Aug 1917
Ariyaputhra Goundan Vs Ettiya Goundan and Others
Madras High Court · AIR 1918 Mad 1331 : 42 Ind. Cas. 223 : (1917) 6 LW 635 : (1917) 33 MLJ 615
Evidence Act, 1872 — Section 35
High Courts07 Aug 1917
Karuppa Goundan and Others Vs Narayana Chettiar
Madras High Court · AIR 1918 Mad 312 : 45 Ind. Cas. 406 : (1918) 7 LW 376
Madras Estates Land Act, 1908 — Section 26(3)Madras Rent Recovery Act, 1865 — Section 11
High Courts06 Aug 1917
Chandi Charan Bandopadhyaya Vs Kazi Jawadal and Another
Calcutta High Court · 42 Ind. Cas. 624
High Courts06 Aug 1917
Dip Chand Rai and Others Vs Chhetru Lal and Others
Patna High Court · 56 Ind. Cas. 570
High Courts06 Aug 1917
Rashbehari Singh and Others Vs Jagnarain Rai
Patna High Court · AIR 1917 Patna 154 : 44 Ind. Cas. 589
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144
High Courts06 Aug 1917
In Re: Khub Chand and Others
Allahabad High Court · AIR 1918 All 181(2) : 47 Ind. Cas. 299
Stamp Act, 1899 — Section 38(2), 40(1)(b)
High Courts06 Aug 1917
Emperor Vs Ram Saran Lal and Another
Allahabad High Court · (1918) ILR (All) 19
High Courts06 Aug 1917Disposed Of
In Re: Stamp Reference by the Board of Revenue
Allahabad High Court · (1918) ILR (All) 128
Stamp Act, 1889 — Section 57(1)Stamp Act, 1899 — Section 57