JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 58,807 of 61,576

High Courts21 Jul 1932

B. Iswarudu Vs Emperor

Madras High Court · AIR 1933 Mad 369

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High Courts20 Jul 1932

A.M.A. Zaman Vs Emperor

Calcutta High Court · AIR 1933 Cal 139

Penal Code, 1860 (IPC) — Section 153A

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High Courts20 Jul 1932

Kulachandra Ghosh and Others Vs Jogendra Chandra Ghosh and Others

Calcutta High Court · AIR 1933 Cal 411

Transfer of Property Act, 1882 — Section 54

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High Courts20 Jul 1932

Miajan Biswas and Others Vs Emperor

Calcutta High Court · AIR 1933 Cal 5

Penal Code, 1860 (IPC) — Section 147, 148, 366, 458

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High Courts20 Jul 1932

Ramizulla and Others Vs Emperor

Calcutta High Court · AIR 1934 Cal 85 : 147 Ind. Cas. 828

Penal Code, 1860 (IPC) — Section 366, 376

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High Courts20 Jul 1932

Emperor Vs Balkrishna Hari Phansalkar

Bombay High Court · (1932) 34 BOMLR 1523 : (1933) ILR (Bom) 93

Emergency Powers Ordinance, 1932 — Section 4Government of India Act, 1915 — Section 107

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High Courts19 Jul 1932Dismissed

Jhaverbhai Hathibhai Patel Vs Kabhai Becher Patel

Bombay High Court · AIR 1933 Bom 42 : (1932) 34 BOMLR 1512

Limitation Act, 1908 — Article 44

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High Courts19 Jul 1932

Makhan Lal Laha and Another Vs Nagendra Nath Adhicary

Calcutta High Court · AIR 1933 Cal 467

Partition Act, 1893 — Section 4

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High Courts19 Jul 1932

Jitendra Nath Ghosh Vs Chief Secretary to the Bengal Government

Calcutta High Court · AIR 1932 Cal 753

Bengal Criminal Law Amendment Act, 1930 — Section 2(1)

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High Courts19 Jul 1932

Emperor Vs Maturanath De and Others

Calcutta High Court · AIR 1932 Cal 850

Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 120B, 193

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High Courts19 Jul 1932

Satyaranjan Bakshi and Another Vs Emperor

Calcutta High Court · AIR 1932 Cal 758

Penal Code, 1860 (IPC) — Section 124A

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High Courts19 Jul 1932

In Re: Krishna Lal Seal and Another

Calcutta High Court · AIR 1932 Cal 886 : 140 Ind. Cas. 1

Calcutta Municipal Act, 1923 — Section 149Income Tax Act, 1922 — Section 9

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High Courts19 Jul 1932

Emperor Vs Mathuranath De and Others

Calcutta High Court · 139 Ind. Cas. 89

Criminal Procedure Code, 1898 (CrPC) — Section 195, 307, 551Penal Code, 1860 (IPC) — Section 120(B), 193, 201, 217, 218

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High Courts19 Jul 1932Allowed

Behari and Another Vs Mt. Muthra and Others

Allahabad High Court · AIR 1933 All 55

Agra Tenancy Act, 1926 — Section 24

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High Courts19 Jul 1932

Dakhani and Others Vs Emperor

Allahabad High Court · AIR 1933 All 128 : (1933) ILR (All) 68

Criminal Procedure Code, 1898 (CrPC) — Section 404Penal Code, 1860 (IPC) — Section 149

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High Courts18 Jul 1932

Baijnath Shaw Vs Corporation of Calcutta

Calcutta High Court · AIR 1933 Cal 178

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High Courts18 Jul 1932Dismissed

Hirambho Nath Banerji Vs Sarojini Devi

Allahabad High Court · (1932) 07 AHC CK 0014

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High Courts18 Jul 1932Dismissed

Chiranji Lal Vs Mahadeo Prasad

Allahabad High Court · (1932) 07 AHC CK 0005

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High Courts15 Jul 1932

Gorakhram Sadhuram Vs Pirozshah Maneckji Javeri (No. 2)

Bombay High Court · AIR 1933 Bom 142 : (1933) 35 BOMLR 101

Bombay High Court Rules — Rule 559

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High Courts15 Jul 1932

Probodh Chandra Chakravarty Vs Emperor

Calcutta High Court · AIR 1933 Cal 186

Government of India Act, 1915 — Section 107

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