Found 0 result
Showing 3181- 3190 of 0 result for ""
Lord Simonds This appeal, which is brought from a judgment and decree of the High Court of Judicature at Madras, reversing a decree of the Subordinate Judge of Devakottai, raises a question of some importance upon S. 8…
Lord Chancellor This appeal is brought from the judgment of the Supreme Court of Canada given on 19-1-1940 upon a question which was referred to that Court under the provisions of S. 55, Supreme Court Act, R. S. C. 192…
Lord Porter This is an appeal from a decree of the High Court at Lahore, dated 15th May 1942, which modified in favour of respondent 1 a decree of the Subordinate Judge of Delhi. The suit was initiated for the partitio…
Sir Madhavan Nair, J. This is an appeal from a decree of the High Court of Judicature at Allahabad dated 16th September 1986 which reversed a decree of the Court of the Subordinate Judge at Allahabad dated 18th August …
Sir Madhavan Nair, J. This is a consolidated appeal from a decree of the High Court of Judicature at Madras dated 21st October 1940, which modified a decree of the Subordinate Judge of Coimbatore dated 26th March 1937.…
The Lord Chancellor This is an appeal by the Government of India from a judgment of the Federal Court (Varadaehariar C. J. and Zafrulla Khan J., Kowland J., dissenting) dated 4th January 1943, dismissing an appeal from…
Lord Simonds. This appeal which is from a judgment dated 8th May 1941, of the High Court of Judicature at Patna, arises out of a dispute between the appellant, the Secretary of State for India as representing the Gover…
Sir John Beaumont, J. This is an appeal from the judgment and decree of the High Court at Calcutta, in its Civil Appellate Jurisdiction, dated 16th January 1941, by which the decree of the First Subordinate Court of Ho…
Sir John Beaumont, J. This is an appeal from the judgment and order of the High Court of Judicature at Madras dated 24th September 1941 which, on appeal, modified the judgment and order of the Subordinate Judge of Maya…