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1 paragraphs · 21 words
1.
We agree with the decision in the Bombay case, Queen-Empress v. Kutrapa ILR 18 Bom. 440. We decline to interfere.
High CourtsDivision Bench(1897) 01 MAD CK 0001
Queen-Empress vs Subramania Ayyar
Madras High Court · Decided on 14 January 1897 · Citation: (1897) ILR (Mad) 385
- HON’BLE JUDGES
- Arthur J.H. Collins, C.J · Shephaed, J