A |
|
Abdul Shaikh Sahib v. Abdul Rahiman Sahib, MANU/TN/0139/1922 : AIR 1923 Mad 284 |
186 |
Adam v. Lindsell, (1818) 106 ER 250 |
14 |
Adamson v. Jarvis, (1827) Bing 66: 5 LJ OS 68 |
91 |
Advertising Bureau v. C.T. Devaraj, MANU/SC/0446/1995 : AIR 1995 SC 2251 |
25 |
Ahmad v. Mammad Kunhi, MANU/KE/0052/1987 : AIR 1987 Ker 228 |
150 |
Ajodhia Prasad v. Chandan Lal, MANU/UP/0066/1937 : AIR 1937 All 610 (FB) |
35, 190 |
Al Cheung v. Ah Wain, AIR 1938 Rang 243: 176 IC 708 |
124 |
Alice Nary Hill v. William Clarke, (1905) ILR 27 All 266 |
53 |
Alopi Prasad & Sons Ltd. v. Union of India, MANU/SC/0057/1960 : AIR 1960 SC 588 |
146, 148 |
Ameer Mohd v. Barkat Ali, MANU/RH/0442/2002 : AIR 2002 Raj 406 |
163 |
Anamalai Timber Trust Ltd. v. Trippunitura Devaswom, AIR 1954 KLT 60 |
108 |
Anathula Sudhakar v. P. Buchi Reddy, MANU/SC/7376/2008 : AIR 2008 SC 2033 |
159 |
Appin Tea Estate (Workmen) v. Industrial Tribunal, AIR 1966 Assam 115 |
40 |
Aratibala Mohanty (Smt.) v. S.B.I., MANU/OR/0063/1991 : AIR 1991 Ori 260 |
122 |
Arumugan v. Duraisinga, ILR (1914) 37 Mad 38 |
31 |
Ashok Kumar Srivastava v. National Insurance Co. Ltd., AIR 1988 SC 2046 |
170 |
Askari Mirza v. Bibi Jai Kishai, (1912) 16 IC 344 |
39 |
Aulapa Nayak v. Narse Keshawji, (1871) 8 Bom HC |
150 |
Ayekam Angahal Singh v. Union of India, AIR 1970 Manipur 16 |
46 |
B |
|
B.A. Kanakadevi v. C.S.I.D, Kerela Maha Idavaka, MANU/KE/0556/2007 : AIR 2008 Ker 38 |
52 |
Babasaheb v. Rajaram, AIR 1931 Bom 264 |
58 |
Bai Vijle v. Nansa Sagar, (1885) 10 Bom 152 |
51 |
Balfour v. Balfour, (1919) 2 KB 571 |
6 |
Balkrishna V.N. Kirtrikar v. Bank of Bengal, (1891) 15 Bom 585 |
104 |
Bank of Bengal v. Ramanathan, AIR 1915 PC 121 |
130 |
Bank of Bihar Ltd. v. Dr. Damodar Prasad, MANU/SC/0220/1968 : AIR 1969 SC 297 |
103 |
Bank of Chittoor v. Narasimhulu Naidu, MANU/AP/0113/1966 : AIR 1966 AP 163 |
122 |
Banwari Lal Agarwala v. Ram Swarup Agarwala, MANU/BH/0021/1998 : AIR 1998 Pat 88 |
165 |
Banwarilal v. Road Transport Corporation, MANU/BH/0052/1989 : AIR 1989 Pat 303 |
115 |
Banwarilal v. Sukhdarshan Dayal, MANU/SC/0013/1972 : (1973) 1 SCC 294 |
6 |
Basanti Rai v. Profulla Kumar Routral, 2006 (3) Civil Court Cases 247 (Ori) |
62 |
Beaven v. Waters, (1828) 3 Car & P 520 |
117 |
Bhagwandas v. Girdharilal & Co., MANU/SC/0065/1965 : AIR 1966 SC 543 |
12, 15 |
Bhagwati Prasad Pawan Kumar v. Union of India, MANU/SC/2931/2006 : AIR 2006 SC 2331 |
8 |
Bharat Petroleum Corporation Ltd. v. Great Eastern Shipping Co. Ltd., AIR 2008 SC 257 |
13 |
Bhaurao Dagdu Paralkar v. State of Maharastra, MANU/SC/0495/2005 : AIR 2005 SC 3330 |
42 |
Bhiwa v. Shivaram, (1899) 1 Bom LR 495 |
30 |
Bhopal Sugar Industrial Ltd. v. Sales Tax Officer, Bhopal, AIR 1997 SC 1275 |
148 |
Birkmyr v. Darwell, (1704) 91 ER 27: 1 Salk 27 |
94 |
Bishamber Nath Agarwal v. Kishan Chand, AIR 1990 All 70 |
68 |
Bishandayal and Sons v. State of Orissa, (2001) 1 SCC 555: AIR 2001 SC 544 |
164 |
Brahmavati v. Ramesh Chand, MANU/UP/0232/1980 : AIR 1980 All 296 |
166 |
Brogden v. Metropolitian Railway Co., (1877) LR 2 App Cas 666 |
12 |
Bruce v. Silvaraj, (1987) Supp SCC 161 |
196 |
C |
|
Canara Industrial and Banking Syndicate Ltd. v. Ram Chandra, AIR 1968 Mys 133 |
121 |
C.K. Aboobacker v. K.P. Ayishu, AIR 2000 Ker 29 |
103 |
Cargill International S.A. v. Bangladesh Sugar and Food Industries Corpn., (1996) 4 All ER 563 |
93 |
Carlill v. Carbolic Smoke Ball Co., (1892) 2 QB 484: (1893) 1 QB 256 |
7, 58 |
Central Bank of India v. Siriguppa Sugars & Chemicals Ltd., AIR 2007 SC 2804 |
123, 124 |
Chacko v. Mahadevan, MANU/SC/3566/2007 : AIR 2007 SC 2967 |
33 |
Chand Rani v. Kamla Rani, MANU/SC/0285/1993 : AIR 1993 SC 1742 |
174 |
Chandra Kantaben J. Modi (Smt.) and Narendra Jayantilal Modi v. Vadilal Bapalal Modi,AIR 1989 SC 1269 |
130 |
Chandra Shekhar v. Gopi Nath, MANU/UP/0071/1963 : AIR 1963 All 248 |
57 |
Chappel v. Cooper, (1844) 13 M&W 252 |
83 |
Charlesworth v. McDonald, ILR (1898) 23 Bom 103 |
56 |
Chase v. Westmare, (1816) 15 M&S 180 |
117 |
Chattar Singh v. Arjun Singh, MANU/RH/0024/1995 : AIR 1995 Raj 73 |
168 |
Chickam Ammiraju v. Chickam Seshmma, ILR (1918) 41 Mad 33 |
39 |
Chidambara Iyer v. P.S. Renga Iyer, MANU/SC/0279/1965 : AIR 1966 SC 193 |
22 |
Claridges Infotech Pvt. Ltd. v. Surendra Kapur, MANU/MH/0318/2008 : AIR 2009 Bom 1 |
17 |
Clayton (in re:), (1816) 1 Mer 572 |
76 |
Corporation Bank, Bangalore v. Lalitha H Halla, MANU/KA/0019/1994 : AIR 1994 Kant 133 |
139 |
Cotton Corporation of India Ltd. v. United Industrial Bank Ltd., AIR 1983 SC 1272 |
198 |
Couturie’s v. Hastie, (1852) 8 Exch 40 |
133 |
Currie v. Misa, (1875) LR 10 Exch 153 |
21 |
D |
|
Daewoo Motors India Ltd. v. Union of India, MANU/SC/0152/2003 : (2003) 4 SCC 690 |
95 |
Dagdu v. Bhana, (1904) 28 Bom 420 |
182 |
Dalpathi Jhanjhrani v. West End Watch Co., AIR 1953 WB 18 |
146 |
Dambarudhar v. State of Orissa, MANU/OR/0049/1980 : AIR 1980 Ori 188 |
44 |
Davendra Kumar v. Chaudhary Gulab Singh, ILR (1946) Nag 210 |
118 |
Davison v. Donaldson, (1882) 9 QBD 628 |
152 |
Dayawati v. Madanlal Verma, MANU/UP/0221/2003 : AIR 2003 All 276 |
189 |
Delhi Bottling Co. Ltd. v. Times Guaranty Financial Ltd., AIR 2003 (NOC) 7 (Del) |
57 |
Derry v. Peek, (1889) 14 AC 337 |
42, 43 |
Deshpande v. Arvind Mills Ltd., MANU/MH/0080/1945 : AIR 1946 Bom 423 |
56 |
Devaraja v. Ram Krishnaiah, AIR 1952 Mys 109 |
26 |
Devilal v. Himatram, MANU/RH/0017/1973 : AIR 1973 Raj 39 |
66 |
Diggle v. Hige, (1877) 2 Ex D 422 |
59 |
Dugdale v. Lovring, (1875) LR 10 CP 196 |
92 |
Dularia Devi v. Janardan Singh, MANU/SC/0219/1990 : AIR 1990 SC 1173 |
47 |
Dulton v. Poole, (1677) 2 Lev 210 |
23 |
Dunlop Pneuatic Tyre Co. Ltd. v. Selfridge & Co. Ltd., 1915 AC 847 |
24 |
Dunlop v. Higgins, (1848) 1 HLC 381 |
14 |
Durga Piya v. Durga Pada, MANU/WB/0075/1927 : AIR 1928 Cal 204 |
98 |
Durga Prasad v. Baldeo, ILR (1880) 3 All 221 |
22, 30 |
E |
|
E.H. Parakh v. King Emperor, AIR 1926 Oudh 202 |
119 |
East India Hotels Ltd. v. Syndicate Bank, 1992 Supp (2) SCC 29 |
157, 158 |
Eghert v. N.N.C. Bank, AIR 1918 PC 210 |
97 |
Entares Ltd. v. Mills Far East Corporation, (1955) 2 QB 327 |
15 |
Executive Committee of Vaishya Degree College, Shamli v. Lakshmi Narain, MANU/SC/0052/1979 : AIR 1976 SC 888 |
196 |
Express Newspapers (P) Ltd. v. Union of India, MANU/SC/0273/1985 : AIR 1986 SC 872 |
159 |
F |
|
Fateh Singh v. Sanswal Singh, ILR (1878) All 751 |
50 |
Fazaluddin v. Panchamdas, AIR 1957 |
21 |
Felthouse v. Bindley, (1863) 7 LT 835 |
5, 11 |
Food Corporation of India v. New India Assurance Co. Ltd., AIR 1994 SC 1889 |
57 |
Frast v. Knight, (1872) LR 7 Exch 111 |
61 |
G |
|
Ganesh Shet v. Dr. C.S.G.K. Shetty, MANU/SC/0383/1998 : (1998) 5 SCC 381 |
178 |
Ganeshmal v. Velaram, MANU/RH/0149/2000 : AIR 2000 Raj 76 |
159 |
Ganga Retreat & Towers Ltd. v. State of Rajasthan, MANU/SC/1072/2003 : (2003) 12 SCC 91 |
46 |
Gannmani Anasuya v. Parvatini Amrendra Chowdhary, MANU/SC/7694/2007 : AIR 2007 SC 2380 |
65 |
Gherulal Parekh v. Mahadeodas Maiya, MANU/SC/0024/1959 : AIR 1959 SC 781: (1959) 2 SCR (Supp) 406 |
51, 52 |
Goparaju Venkata Bharata Rao v. Nagula Ramakotayya, MANU/AP/0915/2001 : AIR 2001 AP 425 |
179 |
Gopimal Durga Das v. Jain Bank of India Ltd., Lahore, AIR 1918 Lah 269 |
129 |
Gujarat Bottling Co. Ltd. v. Coca Cola Company, MANU/SC/0472/1995 : AIR 1995 SC 2372 |
56 |
H |
|
Haatmal Bhutoria v. Dominion of India, MANU/WB/0009/1961 : AIR 1961 Cal 54 |
109 |
Hadley v. Baxendale, (1854) 9 Exch 341 |
88 |
Harbhajan Lal v. Harcharan Lal, MANU/UP/0079/1925 : AIR 1925 All 539 |
8 |
Hargopal Agarwal v. State Bank of India, AIR 1956 Mad 211 |
97 |
Hariprasad Singh v. Kesho Prasad Singh, MANU/BH/0181/1924 : AIR 1925 Pat 68 |
140 |
Harnam Singh v. Purbi Devi, MANU/HP/0016/2000 : AIR 2000 HP 108 |
62 |
Hartley v. Hitchcock, (1816) 171 ER 512 |
117 |
Harvey v. Facie, 1893 AC 552 |
8 |
Hochester v. De La Tour, QB (1853) 2 E&B 678 |
64 |
Household Fire and Accidental Insurance Co. v. Grant, (1879) 4 Ex D 216 |
14 |
HUDA v. Babeswar Kahhar, AIR 2005 SC 1491 |
85 |
Hukumchand Insurance Co. Ltd. v. Bank of Baroda, MANU/KA/0042/1977 : AIR 1977 Kant 204 |
136 |
Hulas Kanwar v. Allahabad Bank, MANU/WB/0159/1958 : AIR 1958 Cal 644 |
124 |
Hungerford Investment Trust Ltd. v. Haridas Mandhra, AIR 1972 SC 1826 |
66, 185 |
Hutton v. Car Maintenance Co., (1915) 1 Ch 621 |
117 |
Hyde v. Wrench, (1840) 3 Beave 334 |
17 |
I |
|
I.C.D.S. Ltd. v. Smithaben H. Patel, MANU/SC/0092/1999 : AIR 1999 SC 1036 |
76 |
Indian Navigation Co. v. Haryana State Industrial Development Corporation, AIR 2006 P&H 29 |
194 |
Industrial Finance Corporation of India Ltd. v. Cannanore Spinning and Weaving Mills Ltd., |
|
(2002) 5 SCC 54 |
103 |
Interior’s India v. Balmer Lawrie, AIR 2007 Del 16 |
95 |
J |
|
J. Ramaraj v. Iliyaz Khan, AIR 2007 Kant 2031 |
148 |
Jagad Bandhu Chatterjee v. Nilima Rani, (1969) 3 SCC 455 |
79 |
Jagdish Chandra Prikha v. Punjab National Bank, AIR 1998 Del 266 |
110 |
Jagdish Singh v. Nather Singh, MANU/SC/0313/1992 : AIR 1992 SC 1604 |
179 |
Jagdishwar Reddy v. Manager, Andhra Bank, (1988) 1 Andh LT 605 |
119 |
Jagva Industries and Sales Co. Pvt. Ltd. v. Mst. Anis Fatima Begum, AIR 2007 (NOC) 81 (Cal) |
151 |
Jaldu Venkata Subba Rao v. Asiatic Steam Navigation Co., ILR (1914) Mad 1 (FB) |
162 |
Jammu and Kashmir Bank Ltd. v. Choudhary Prakash Chand, AIR 2006 J&K 11 |
102 |
Jamuna Das v. Ram Avtar, (1911) 9 Ind App 7 |
24 |
Jayabharthi Corporation v. SV P.N. SN Rajasekara Nadar, MANU/SC/0108/1992 : AIR 1992 SC 596 |
144 |
Johnson v. Pye, (1665) 1 Sid 258 |
34 |
Joseph Constantine Steamship Line Ltd. v. Imperial Smelting Corporation Ltd., 1942 AC 154 |
72 |
Jugal Kishore v. Chari & Co., MANU/UP/0155/1927 : AIR 1927 All 599 |
79 |
K |
|
K.K. Verma v. Union of India, MANU/MH/0102/1954 : AIR 1954 Bom 358 |
159 |
K.S. Nagolambika (Smt.) v. Corporation Bank, MANU/KA/0498/2000 : AIR 2000 Kant 201 |
118 |
K.V.I.B. (W.B.) v. Sagare Baneerjee, (2003) 1 CC |
73 |
Kailash Nath Agarwal v. Pradeshiya Industrial and Investment Corporation of U.P. Ltd., |
|
(2003) 4 SCC 305 |
96 |
Kaliaperumal v. Ulsalakshmi Achi, AIR 1938 Mad 42 |
109 |
Kaliappan v. Durai, AIR 1988 Mad 65 |
199 |
Kallappa and Lunda Ram v. Shivappa Aparaj, MANU/KA/0042/1995 : AIR 1995 Kant 238 |
196 |
Kalyankur Lime Works v. State of Bihar, MANU/SC/0039/1954 : AIR 1954 SC 165 |
168 |
Kanahiyalal v. Babu Ram, AIR 2000 SC 3507 |
198 |
Kapur Chand Godha v. Mir Nawab Himayatali Khan, MANU/SC/0030/1962 : AIR 1963 SC 250 |
79 |
Karan Singh v. Collector, Chattarapur, MANU/MP/0016/1980 : AIR 1980 MP 89 |
12 |
Kartar Singh v. Harjinder Singh, MANU/SC/0158/1990 : AIR 1990 SC 854 |
167 |
Kas Jamal v. Moolla Dawood Sons & Co., 1916 AC 175 |
88 |
Kavita Trahan v. Balsara Hygiene Products Ltd., AIR 1992 Del 103 |
109, 111 |
Kedarnath v. Gourie Mohammad, ILR (1886) 14 Cal 64 |
23 |
Kerala State Financial Enterprises Ltd. v. C.J. Thampi, MANU/KE/0440/2000 : AIR 2000 Ker 36 |
96 |
Keshavalal Lallubhai Patel v. Lalbhai Trikumlal Mills, MANU/SC/0031/1958 : AIR 1958 SC 512 |
79 |
Khan Gul v. Lakha Singh, AIR 1928 Lah 609: ILR (1928) 9 Lah 70 (FB) |
34, 190 |
Khetrapal Amarnath v. Madhukar Pictures, MANU/MH/0088/1956 : AIR 1956 Bom 106 |
94 |
Khimji Kuverji v. Lalji Karamsi, AIR 1941 Bom 315 |
36 |
Khwaja Mohammed Khan v. Hussaini Begum, (1910) 37 IA 152 |
25 |
King v. Hoare, (1844) 13 M&W 494 |
65 |
Kiran Bala v. B.P. Srivastava, 1985 |
43 |
Kishori Prasad v. Secy. of State, MANU/WB/0187/1937 : AIR 1938 Cal 151 |
152 |
Kizhakkumpurath v. Thanikkuzhiyil, MANU/KE/0429/1998 : AIR 1998 Ker 244 |
162 |
Krell v. Henry, (1903) 2 KB 740 |
74 |
Krishna v. Ganapathi, AIR 1953 Mad 648 |
128 |
Krishnalal v. Promila Bala, MANU/WB/0065/1928 : AIR 1928 Cal 518 |
25 |
Kulkuram Kesharwari v. State of Madhya Pradesh, MANU/MP/0047/1986 : AIR 1986 MP 204 |
15 |
L |
|
Lakhwinder Singh v. Paramjit Kaur, AIR 2004 P&H 6 |
34 |
Lakshmi Amma v. T. Narayan, MANU/SC/0355/1970 : AIR 1970 SC 1367 |
41 |
Lalman Shukla v. Gauri Dutt, (1913) 11 All LJ 489 |
5, 7 |
Lampleigh v. Brathwait, 1615 Hob 105 |
27 |
Lata Construction v. Dr. Rameshchandra Ramniklal Shah, MANU/SC/0741/1999 : AIR 2000 SC 380 |
78 |
Laxman v. Ganpat, 2 NCR 4 |
182 |
Leslie v. Sheill, (1914) 3 KB 607 |
35, 190 |
Life Insurance Corporation of India v. R. Vasireddy, AIR 1984 SC 1014 |
18 |
Lilley v. Doubleday, (1881) 7 QBD 510 |
142 |
Loon Karan v. John & Co., MANU/UP/0102/1967 : AIR 1967 All 308 |
128 |
M |
|
M. Mohamad Aslam v. CNA Gowthaman, MANU/TN/0812/2003 : AIR 2003 Mad 248 |
187 |
M. Sakuntala Devi v. V. Sakuntala, MANU/AP/0160/1978 : AIR 1978 AP 337 |
186 |
M.C. Chacko v. State Bank of Travancore, MANU/SC/0008/1969 : (1969) 2 SCC 343 |
25 |
M.P Mathur v. D.T.C., MANU/SC/8606/2006 : AIR 2007 SC 414 |
194 |
M.S. Anirudhan v. Thomco’s Bank, MANU/SC/0042/1962 : AIR 1963 SC 746 |
99 |
M.S. Madhusoudhanan v. Kerala Kaumadi Pvt. Ltd., AIR 2004 SC 909 |
199 |
Madhub Chander v. Raj Coomar Dass, (1874) 14 BLR 76 |
54 |
Mafatlal Industries Ltd. v. Union of India, MANU/SC/1203/1997 : (1997) 5 SCC 536 |
85 |
Mahabir Prasad Jain v. Ganga Singh, MANU/SC/0638/1999 : AIR 1999 SC 3873 |
159 |
Maharashtra Electricity Board, Bombay v. Official Liquidator, High Court, Ernakulam, |
|
AIR 1982 SC 1497 |
100 |
Mahendra Pratap Singh v. Padam Kumar Devi, AIR 1993 All 182 |
129 |
Mahmoud and Ispahani (in re:), (1921) 2 KB 716 |
49 |
Male Venkateshwarulu v. S.B.I., AIR 2006 AP 508 |
99 |
Maniklal Mukherjee v. Commissioner of Sanchaita Investment Calcutta, AIR 1993 SC 1571 |
174 |
Mannu Singh v. Umadat Pandey, (1890) ILR 12 All 523 |
40 |
Manohar Koyal v. Thakurdas Naskar, (1888) 15 Cal 319 |
78 |
Margaret Lalita v. Indo. Commercial Bank Ltd., MANU/SC/0292/1978 : AIR 1979 SC 102 |
97 |
Maria Colaco v. Alba Flore Herminda D’Souza, MANU/SC/7170/2008 : AIR 2008 SC 1965 |
199 |
McPherson v. Appana, MANU/SC/0004/1951 : AIR 1951 SC 184 |
9 |
Merchantile Bank of India Ltd. v. Rochaldar Gidumal & Co., AIR 1926 Sind 226 |
118 |
Metropolitan Water Board v. Dick Kerr & Co. Ltd., (1918) AC 119 |
74 |
Mir Sarwajan v. Fakhruddin Mohd. Chowdhury, (1912) 39 Cal 232 (PC) |
33 |
Mohammad v. Pushpalatha, MANU/SC/7855/2008 : (2008) 8 SCC 335: AIR 2009 SC 479 |
68 |
Mohindranath v. Kali Prasad, MANU/WB/0082/1929 : AIR 1930 Cal 265 |
141 |
Mohit Kumar Saha v. New India Assurance Co. Ltd., MANU/WB/0023/1997 : AIR 1997 Cal 179 |
93 |
Mohori Bibi v. Dharmodas Ghose, (1903) 30 IA 114 |
32, 34 |
Moses v. MacFerlan, (1760) 2 Burr 1005 |
82 |
Motilal Chanoalal Vaish v. Golden Tobacco Co., MANU/MP/0092/1957 : AIR 1957 MP 223 |
127 |
Motilal Hirabhai v. Bai Mani, AIR 1925 PC 8 |
114 |
Mukesh Kumar v. Col. Harbans Waratch, (1999) 2 SCC 380 |
172 |
Mulamchand v. State of Madhya Pradesh, MANU/SC/0009/1968 : AIR 1968 SC 1218 |
85, 136 |
Municipal Corporation, Chandigarh v. Shantikunj Investment Pvt. Ltd., AIR 2006 SC 1270 |
81, 155 |
Munshilal Hariom Raj Nands (Firm) v. Bankey Lal Hari Lal, MANU/UP/0107/1973 : AIR 1973 All 302 |
142 |
N |
|
Nandlal Thanvi v. LR of Goswami Brij Bhushan, (2004) ICC 103 |
149 |
Narayana Ayyangar v. K.V. Ambalam, (1927) ILR 50 Mad 696 |
59 |
Nash v. Inman, (1908) 2 KB 1 |
37, 83 |
National Insurance Company Ltd. v. Seema Malhotra, MANU/SC/0112/2001 : AIR 2001 SC 1197 |
80 |
National Shipping Co. of Saudi Arabia v. Sentrans Industries Ltd., (2004) 2 Bom CR 1 |
145 |
Netyam Venkataramma v. Mahankali Narasimhan, MANU/AP/0045/1994 : AIR 1994 AP 244 |
51 |
New India Assurance Co. Ltd. v. Lakka Vijya Gopala Reddy, AIR 2003 AP 465 |
121 |
New India Assurance Co. Ltd. v. State Trading Corpn of India, AIR 2007 Guj 517 |
93 |
New India Rubber Works (P) Ltd. v. Oriental Fire & General Insurance Co., (1969) 1 Comp LJ 153 (Cal) |
183 |
Nutan Kumar v. IInd Additional District Judge, Banda, MANU/UP/0052/1994 : AIR 1994 All 298 |
49 |
O |
|
Om Shankar Biyani v. Board of Trustees, Port of Calcutta, (2002) 3 SCC 168 |
118 |
P |
|
P.C. Varghese v. Devaki Amma Balambika Devi, MANU/SC/1085/2005 : AIR 2006 SC 145 |
180 |
Pannalal Jankidas v. Mohanlal, (1950) 1 SCR 979: MANU/SC/0014/1950 : AIR 1951 SC 144 |
88, 144 |
Parasullah Malik v. Chandrakanta Das, 39 Ind Cas 177 |
55 |
Patel Roadways v. Prasad Trading Company, MANU/SC/0280/1992 : AIR 1992 SC 1514 |
57 |
Pearce v. Brooks, (1866) LR 1 EX 213 |
49 |
Periyamanna Marakkaya v. Banians and Co., MANU/TN/0399/1925 : AIR 1926 Mad 544 |
106 |
Pharmaceuetical Society of Great Britain v. Boots Cash Chemists (Southern) Ltd., (1952) 2 QB 795 |
5, 9 |
Powell v. Lee, (1908) 90 LT 234 |
11, 12 |
Prabha Manufacturing Industrial Co-operative Society v. Banwari Lal, AIR 1989 SC 1101 |
157 |
Praful Kumar Mohanty v. Regional Manager of Oriental Insurance Co. Ltd., (1997) AIHC 2822 |
94 |
Pratap Chand v. Firm Kotrike, MANU/SC/0028/1974 : AIR 1975 SC 1223 |
149 |
Prem Raj v. D.L.F. Housing and Construction (Private) Ltd., AIR 1968 SC 1355 |
185 |
Prem Singh v. Birbal, MANU/SC/8139/2006 : (2006) 5 SCC 353 |
189 |
Premji Rataney Shah v. Union of India, MANU/SC/0819/1994 : (1994) 5 SCC 547 |
201 |
Prithvichand Ramchand Sablok v. S.Y. Shinde, MANU/SC/0301/1993 : AIR 1993 SC 1929 |
89 |
Progreesive Construction Ltd. v. Bharat Hydro Power Corp. Ltd., AIR 1996 Del 92 |
15 |
Pundi Goudarajan v. Subas Chandra Sahu, AIR 2008 NOC |
70 |
Punjab National Bank v. Sri Vikram Cotton Mills, MANU/SC/0032/1969 : AIR 1970 SC 1973 |
95 |
Purshottam Das v. Batala Municipal Corporation, AIR 1949 EP |
74 |
Purshottam Das v. Union of India, MANU/UP/0171/1967 : AIR 1967 All 549 |
126 |
Pushparani S. Sundaram v. Pauline Manomani James, MANU/SC/2493/2000 : (2002) 9 SCC 582 |
174 |
Pyare Mohan v. Smt. Narayani, MANU/RH/0007/1972 : AIR 1972 Raj 25 |
51 |
Pym v. Compbell, (1856) 6 E&B 370 |
61 |
Q |
|
Quadricon Pvt Ltd. v. Bajrang Alloys Ltd., MANU/MH/1379/2007 : AIR 2008 Bom 88 |
16 |
R |
|
R. v. Viscount Hertford, (1681) Shower 172 |
111 |
R.D. Saxena v. Balram Prasad Sharma, AIR 2000 SC 2912 |
120 |
R.K. Dewan v. State of Uttar Pradesh, MANU/UP/1350/2004 : AIR 2005 All 202 |
97 |
R.K. Mohammed Abidullah v. Haji C. Abul Wahab, MANU/SC/0433/2000 : AIR 2001 SC 1658 |
176 |
Raghava Charior v. Srinivasa, (1916) 40 Mad 308 |
36 |
Rajasara Ramjibhai Dahyabhai v. Jani Narotamdas Lallubhai, AIR 1986 SC 1912 |
169 |
Rajat Kumar Rath v. Government of India, MANU/OR/0010/2000 : AIR 2000 Ori 32 |
49 |
Rajendra Kumar Verma v. State of Madhya Pradesh, MANU/MP/0038/1972 : AIR 1972 MP 131 |
10 |
Rajlukhy Debee v. Bhootnath Mookerjee, (1900) 4 Cal WN 488 |
29 |
Rakesh Kumar Dinesh Kumar v. U.G. Hotels & Resorts Ltd., AIR 2001 HP 135 |
13 |
Rakha Singh v. Babu Singh, AIR 2002 P&H 270 |
173 |
Ram Gulam v. State of Uttar Pradesh, MANU/UP/0079/1950 : AIR 1950 All 206 |
109 |
Ram Karan v. Govind Lal, MANU/RH/0222/1999 : AIR 1999 Raj 167 |
166 |
Ram Kishun v. Jamuna Prasad, (1951) 6 DLR 22 (Pat) |
196 |
Ram Sagar Singh v. Yogender Narain Pd. Singh, AIR 1975 SC 239 |
103 |
Ram Sewak v. Ram Charan, MANU/UP/0260/1982 : AIR 1982 All 177 |
50 |
Ram Swaroop v. Bansi Mandar, ILR (1915) 42 Cal 742 |
51 |
Raman Kutty Guptan v. Avara, MANU/SC/1564/1994 : AIR 1994 SC 1699 |
186 |
Ramji Dayawala & Sons (P) Ltd. v. Import, Invest, MANU/SC/0502/1980 : AIR 1981 SC 2085 |
13 |
Ramji Rai v. Jagdish Mallah, MANU/SC/8755/2006 : AIR 2007 SC 900 |
199 |
Ranaumanath Bakhsh Singh v. Jang Bahadur, MANU/PR/0046/1938 : AIR 1938 PC 245 |
26 |
Ranganayakamna v. Alwar Setti, ILR (1889) 13 Mad 214 |
39 |
Rao Rani v. Gulab Rani, AIR 1942 All 351 |
54 |
Rash Behary Shaha v. Nirttya Gopal Nundy, (1906) 33 Cal 477 |
64 |
Rashmeet Kaur Kohli v. C.B.S.E., AIR 2007 Del 46 |
194 |
Reeves v. Copper, (1933) Bing NC 136 |
121 |
Renusagar Power Co. Ltd. v. General Electric Co., MANU/SC/0001/1984 : (1984) 4 SCC 679: AIR 1985 SC 1156 |
52 |
Richardson v. Meleish, (1824) 2 Bing 229 |
51 |
Roberts v. Gray, (1913) 1 KB 520 |
36 |
Robinson v. Davison, (1871) LR 6 Exch 269 |
74 |
Robinson v. Mollet, (1874) LR 7 HL 802 |
131 |
Roopchand Chaudhari v. Ranjit Kumar |
186 |
S |
|
S. Madaswamy v. A.M. Arjuna Raja, MANU/TN/0443/2000 : AIR 2000 Mad 465 |
193 |
S. Narayana Rao v. R. Narsinga Rao, MANU/KA/0003/1995 : AIR 1995 Kant 11 |
200 |
S.B. Frazer & Co. v. Bombay Ice Manufacturing Co., (1904) 29 ILR Bom 107 |
56 |
S.R.M.S.T. Narayan Chettiar v. Kaleswaran Mills Ltd., MANU/TN/0211/1952 : AIR 1952 Mad 515 |
140 |
Sales-tax Officers v. Kanhaiya Lal, MANU/SC/0129/1958 : AIR 1959 SC 135 |
47 |
Sapna Ganglani v. R.S. Enterprises, MANU/KA/0281/2008 : AIR 2008 Kant 178 |
16 |
Saraswathi Ammal v. Viveka Primary School, MANU/TN/0737/2001 : AIR 2001 Mad 417 |
198 |
Sardar Singh v. Krishna Devi, MANU/SC/0102/1995 : AIR 1995 SC 491 |
168, 177 |
Satish Chandra Jain v. National Small Industries Corpn. Ltd., AIR 2003 SC 623 |
99 |
Satyabrata Ghose v. Mugneeram Bangur & Co., MANU/SC/0139/1954 : AIR 1954 SC 44 |
73, 75 |
Scarfe v. Morgan, (1838) 47 M&W 270 |
117 |
Secretary of State v. G.T. Sarin & Co., ILR 11 Lah 375 |
84 |
Secy of State for India v. Fernandes, (1907) 30 Mad 375 |
84 |
Seth Kanhaiyalal v. National Bank of India, MANU/PR/0004/1923 : AIR 1923 PC 114 |
85 |
Sharadin v. Gokulchand, AIR 1931 Lah 526 |
125 |
Shaw & Co. v. Symmons & Sons, (1917) 1 KB 799 |
114 |
Shefield Corpn. v. Barclays, 1905 AC 392 |
92 |
Sheikh Ismail v. Amir Bibi, (1902) 4 Bom LR 146 |
41 |
Shephard v. Cartwright, (1951) 1 Ch 728 |
129 |
Shree Jaya Mahal Co-operative Housing Society v. Zenith Chemical Works Pvt. Ltd.,AIR 1991 Bom 211 |
19 |
Shri Krishan v. Kurukshetra University, MANU/SC/0061/1975 : AIR 1976 SC 376 |
43 |
Shyam Biri Works Pvt. Ltd. v. U.P. Forest Corporation, AIR 1990 SC 205 |
75 |
Sinclair v. Brougham, 1914 AC 398 |
82 |
Sita Ram v. Radha Bai, MANU/SC/0012/1967 : AIR 1968 SC 534 |
50 |
Sivam K. Jain v. Ram Mahajan, MANU/SC/7448/2008 : AIR 2008 SC 2101 |
159 |
Somaiya Organics (India) Ltd. v. State of Uttar Pradesh, MANU/SC/0268/2001 : AIR 2001 SC 1723 |
85 |
Somnath v. Raju , MANU/SC/0399/1969 : AIR 1970 SC 846 |
158 |
South Australian Insurance Co. v. Randell, (1869) 3 PC 101 |
110 |
Southern Roadways Ltd. v. S.M. Krishnan, (1989) 2 SCC 603: AIR 1990 SC 673 |
139, 147 |
Srikakulam Subramanyam v. Kurra Sabha Rao, (1949) 75 IA 115 |
33 |
Standard Chartered Bank v. Andhra Bank Financial Services Ltd., (2006) 6 SCC 94 |
160 |
Standard Chartered Bank v. Custodian, AIR 2000 SC 1488 |
114 |
State Bank of India v. Deepak Malviya, AIR 1993 All 165 |
119 |
State Bank of India v. Gemini Industries, (2001) 3 Guj CD 1885 |
97 |
State Bank of India v. Mula Sahakari Karkhana Ltd., MANU/SC/3353/2006 : AIR 2007 SC 2361 |
93 |
State Bank of India v. Neela Ashok Naik, MANU/MH/0236/2000 : AIR 2000 Bom 151 |
123 |
State Bank of Indore v. National Textile Corporation, (2004) 4 MP LJ 214 |
143 |
State Bank of Mysore (Branch Manager) v. K. Amarnath, (2003) 2 Kant LJ 31 |
123 |
State Bank of Patiala v. Ramesh Chandra Kanoji, MANU/SC/0157/2004 : AIR 2004 SC 2016 |
9 |
State of Andhra Pradesh v. T. Suryachandra Rao, MANU/SC/0431/2005 : AIR 2005 SC 3110 |
42 |
State of Gujarat v. Biharilal, MANU/SC/0192/1999 : AIR 1999 SC 1999 |
160 |
State of Madhya Pradesh v. Kaluram, MANU/SC/0068/1966 : AIR 1967 SC 1105 |
104 |
State of Madras v. Saifuddein Abdul Hussain, MANU/TN/0051/1963 : AIR 1963 Mad 140 |
137 |
State of Maharashtra v. Saifuddin Mujjaffarli Saifi, MANU/MH/0008/1994 : AIR 1994 Bom 48 |
5 |
State of Rajasthan v. Bundi Electric Supply Co. Ltd., MANU/RH/0007/1970 : AIR 1970 Raj 36 |
55 |
State of Tripura v. Bhowmik & Co., AIR 2004 Gau 21 |
8 |
State of Uttar Pradesh v. Murari Lal, MANU/SC/0028/1971 : (1971) 2 SCC 449 |
137 |
State of West Bengal v. S.K. Mondal, MANU/SC/0114/1961 : AIR 1962 SC 779 |
84 |
State Warehousing Corporation (Executive Committee) v. Chandra Kiran Tyagi,AIR 1970 SC 1244 |
171 |
Stevenson, Jaques & Co. v. Mclean, (1880) 5 QBD 346 |
18 |
Subhas Kumar Manwani v. State of Madhya Pradesh, MANU/MP/0029/2000 : AIR 2000 MP 109 |
59 |
Subhash Chandra Das v. Ganga Prasad, MANU/SC/0069/1966 : AIR 1967 SC 878 |
41 |
Sukhjeet Singh v. Sirajunnisa, MANU/MP/0101/2000 : AIR 2001 MP 59 |
159 |
Suman Mahajan (Smt.) v. Kusum Sandhu, AIR 1999 Del 314 |
193 |
Summon Singh v. N.C. Bank of New York, AIR 1952 Punj 172 |
134 |
Sundaraja v. Lakshiammal, (1914) 38 Mad 788 |
26 |
Suneel Kumar Gupta v. Punjab & Sind Bank, AIR 2006 Uttra 26 |
121 |
Sunil Kumar v. Ram Prakash, MANU/SC/0521/1988 : AIR 1988 SC 576 |
198 |
Suraj Besan & Rice Mills v. Food Corporation of India, AIR 1988 Del 224 |
18 |
Surya Investment Co. v. State Trading Corporation of India, AIR 1987 Cal 46 |
113 |
Suryanarayan Murthi v. P. Krishna Murthy, AIR 1957 Ori 125 |
54 |
Syed Dastagir v. T.R. Gopalkrishna Shetty, MANU/SC/0471/1999 : AIR 1999 SC 3029 |
173 |
Syndicate Bank v. Devendra Karkera, AIR 1994 Kant 1 |
119 |
Syndicate Bank v. Mahalaxmi Ginning Factory, MANU/KA/0279/2004 : AIR 2005 Kant 5 |
123 |
Syndicate Bank v. R. Veeranna, MANU/SC/1193/2002 : (2003) 2 SCC 15 |
62 |
Syndicate Bank v. Vijay Kumar, MANU/SC/0196/1992 : AIR 1992 SC 1066 |
95, 116, 118 |
T |
|
T. Prasad v. P.D. Punnoose, MANU/KE/0032/1995 : AIR 1995 Ker 157 |
200 |
T. Raju Setty v. Bank of Baroda, MANU/KA/0013/1992 : AIR 1992 Kant 108 |
102 |
T.C. Mathai v. District and Sessions Judge, MANU/SC/0224/1999 : AIR 1999 SC 1385 |
128 |
T.M. Balkrishna Mudaliar v. M. Satyanarayan Rao, MANU/SC/0424/1993 : AIR 1993 SC 2449 |
172 |
T.N. Tea Plantation Corporation Ltd. (Chairman-cum M.D.) v. Sriniwasa Timbers,AIR 1999 Mad 111 |
18 |
Tarsem Singh v. Sukhminder Singh, MANU/SC/0158/1998 : (1998) 3 SCC 471: AIR 1998 SC 1400 |
2, 80, 46 |
Taylor v. Coldwell, (1863) 3 B&S 826 (QB) |
73 |
Technocom v. Railway Board, AIR 2009 Pat 15 |
17 |
Trimbak Shankar Tidke and Co. v. Tivrani Shankar Tidke, MANU/MH/0266/1985 : AIR 1985 Bom 128 |
173 |
Tropical Insurance Co. Ltd. v. Zenith Life Insurance Co. Ltd., AIR 1941 Lah 68 |
92 |
Tulk v. Moxhay, (1849) 41 ER 1143 |
26 |
Turner v. Goldsmith, 1 QB 544 |
146 |
Tweddle v. Atkinson, 123 ER 762: 1 B&S 23 |
23 |
U |
|
Union of India v. Amar Singh, (1960) 2 SCR 75: MANU/SC/0004/1959 : AIR 1960 SC 233 |
84, 111, 114 |
Union of India v. Chinoy Chablani & Company, MANU/WB/0089/1982 : AIR 1982 Cal 365 |
151 |
Union of India v. Mohd. Nizam, MANU/SC/0588/1979 : AIR 1980 SC 431 |
134 |
Union of India v. Raj Industries, AIR 2000 SC 3500 |
85 |
Union of India v. SAIL, MANU/OR/0021/1997 : AIR 1997 Ori 77 |
85 |
Union of India v. Uttam Singh Duggal and Co. (Pvt) Ltd., AIR 1972 Del 110 |
18 |
United Commercial Bank Ltd. v. Okara Grain Buyers Syndicate Ltd., AIR 1968 SC 1115 |
105 |
United Commercial Bank v. Bank of India, MANU/SC/0003/1981 : AIR 1981 SC 1426 |
93 |
Upton Rural District Council v. Powell, (1924) 1 All ER 220 |
5 |
Ushadevi v. Bhagwan Das, MANU/MP/0077/1967 : AIR 1967 MP 250 |
101 |
V |
|
V. Rajeshwari v. T.C. Saravanabava, MANU/SC/1057/2003 : (2004) 1 SCC 551 |
158 |
V.P. Desa v. Union of India, MANU/MP/0111/1958 : AIR 1958 MP 297 |
60 |
V.R. Subramanyam v. B. Thayappa, (1961) 3 SCR 663 |
84 |
V.X. Joseph v. Pasupati, MANU/TN/0028/1994 : AIR 1994 Mad 193 |
172 |
Vairavan v. K.S. Vaidyanandam, MANU/TN/0069/1996 : AIR 1996 Mad 353 |
70 |
Vatsala Shankar Bansale v. Shambhaji Nanasabeh Khandore, MANU/MH/0708/2002 : AIR 2003 Bom 57 |
186 |
Venkatachinnaya v. Venkataramaya, ILR (1881) 4 Mad 137 |
24 |
Vijaya Minerals Pvt. Ltd. v. Bikash Deb, MANU/WB/0008/1996 : AIR 1996 Cal 67 |
28 |
Visalakshi Ammal v. Coimbatore Janopakara Nidhi Ltd., MANU/TN/0275/1941 : AIR 1942 Mad 299 |
125 |
Vttzen v. Nicolls, (1894) 1 QB 92 |
109 |
W |
|
Wajid Khan v. Raja Ewaz Ali Khan, 1891 LR 18 Ind App 144 |
41 |
Wallington v. Townsend, (1939) 2 All ER 225 |
182 |
Weeks v. Tybald, (1605) 75 ER 982 |
7 |
West Bengal Electricity Board v. Patel Engg Co. Ltd., AIR 2001 SC 683 |
63 |
White v. Bluett, (1853) 23 LJ Ex 36 |
28 |
With v. O’Flanagan, (1936) Ch 575 |
43 |
Y |
|
Yeshwant v. Jagdish, AIR 1968 SC 620 |
158 |
Z |
|
Zaheer Khan v. Percept D’Mark (India) Pvt. Ltd., MANU/MH/1576/2003 : AIR 2004 Bom 362 |
55 |
Zoroastrian Co-operative Housing Society Ltd. v. District Registrar Co-operative Societies (Urban), MANU/SC/0290/2005 : AIR 2005 SC 2306 |
52 |
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