High Courts05 Mar 1912
Kristo Das Laha and Others Vs Jatindra Nath Basu and Others
Calcutta High Court · 14 Ind. Cas. 145
Bengal Tenancy Act, 1885 — Section 160(g)
JUDGMENT DATABASE
Search 12,20,891 Indian judgments.
12,20,891 judgments in All Courts · page 60,098 of 61,045
High Courts05 Mar 1912
Bai Kashi Vs Jamnadas Mansukh Raichand
Bombay High Court · (1912) 14 BOMLR 547
Evidence Act, 1872 — Section 115
High Courts05 Mar 1912
G. Narayanasawmi Naidu, Receiver Vs Chintalapati Subbaraju, minor, by Mother and Guardian, Bangariah
Madras High Court · (1912) 22 MLJ 393
High Courts05 Mar 1912
P.V. Govinda Varier and Another Vs Paru Amma and Others
Madras High Court · 15 Ind. Cas. 360
High Courts04 Mar 1912
Peddupalli Mahalakshmi Vs Kovvurru Basivireddi Garu Bhumanchireddi
Madras High Court · 14 Ind. Cas. 182
High Courts04 Mar 1912
Binda Dasya Chutiani Vs Chota
Calcutta High Court · 14 Ind. Cas. 133
Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 19
High Courts04 Mar 1912
Ram Charan Chandra and Others Vs Tirupulla Sheikh and Others
Calcutta High Court · 13 Ind. Cas. 1007
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 195(6)
High Courts04 Mar 1912
Kudrutullah and Others Vs Emperor
Calcutta High Court · 14 Ind. Cas. 314
Criminal Procedure Code, 1898 (CrPC) — Section 223, 257
High Courts04 Mar 1912
Kudrutulla Vs Emperor
Calcutta High Court · (1912) ILR (Cal) 781
Criminal Procedure Code, 1898 (CrPC) — Section 223, 257
High Courts04 Mar 1912
Abdul Gaffur Vs Sona Bibi and Others
Calcutta High Court · 14 Ind. Cas. 95
Civil Procedure Code, 1908 (CPC) — Section 103, 43
High Courts04 Mar 1912
Gobinda Chandra Roy Vs Uday Chandra Sut and Another
Calcutta High Court · 15 Ind. Cas. 264
Bengal Tenancy Act, 1885 — Section 86
High Courts04 Mar 1912
Ram Charan Chanda Talukdar Vs Taripulla
Calcutta High Court · (1912) ILR (Cal) 774
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(2)Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 468, 471
High Courts04 Mar 1912
Canji Cursondas Vs The Colaba Press Company Limited
Bombay High Court · (1912) 14 BOMLR 521
Companies Act, 1956 — Section 249
High Courts04 Mar 1912
Shekh Adam Hasanali Vs Chandrashankar Pranshankar
Bombay High Court · (1912) 14 BOMLR 506
High Courts02 Mar 1912
Puchalapalli Pichi Reddi Vs The Secretary of State for India in Council
Madras High Court · (1912) 03 MAD CK 0003
Madras Revenue Recovery Act, 1864 — Section 59