JUDGMENT DATABASE

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12,29,656 judgments in All Courts · page 59,301 of 61,483

High Courts08 Dec 1925Disposed Of

Ram Charan Vs Emperor

Allahabad High Court · (1925) 12 AHC CK 0051

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High Courts07 Dec 1925

In Re: Mahomed Azam

Bombay High Court · (1926) 28 BOMLR 288

Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 143, 426

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High Courts07 Dec 1925

Mahomed Azam Vs Emperor

Bombay High Court · AIR 1926 Bom 178

Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 143, 426

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High Courts07 Dec 1925

K.S. Bonnerji Vs Mahamed Foiz and Others

Calcutta High Court · 96 Ind. Cas. 884

Bengal Tenancy Act, 1885 — Section 105, 50(2)

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High Courts07 Dec 1925

Abheraj Umarkhan Malek and Others Vs Dolatsangji Surajmalji Desai and Others

Bombay High Court · 96 Ind. Cas. 17

Guardians and Wards Act, 1890 — Section 23

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High Courts07 Dec 1925Allowed

Ranchhod Raghunath Patel Vs Ravjibhai Nathabhai Patel

Bombay High Court · (1926) 28 BOMLR 631 : 95 Ind. Cas. 847

Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts07 Dec 1925

Ranchhod Raghunath Patel and Others Vs Ravjibhai Nathabhai Patel

Bombay High Court · AIR 1926 Bom 357

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts07 Dec 1925

Mulai Rai Vs Emperor

Allahabad High Court · AIR 1926 All 277 : 92 Ind. Cas. 863

Penal Code, 1860 (IPC) — Section 190Penal Code, 1860 (IPC) — Section 190Penal Code, 1860 (IPC) — Section 190

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High Courts07 Dec 1925

T. Venkatasubba Mudali Vs Manickammal and Another

Madras High Court · AIR 1926 Mad 582 : (1926) ILR (Mad) 513 : (1926) 24 LW 72 : (1926) 50 MLJ 364

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High Courts07 Dec 1925

T.R. Ramaswami Aiyangar Vs The Official Receiver of Coimbatore

Madras High Court · AIR 1926 Mad 672 : (1926) 23 LW 734

Provincial Insolvency Act, 1920 — Section 53

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High Courts05 Dec 1925

Gangadhar Baburao Gadre and Another Vs The Hubli Municipality and Another

Bombay High Court · (1926) ILR (Bom) 357

Bombay District Municipal Act, 1901 — Section 11, 115, 22

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High Courts05 Dec 1925Allowed

Lal Chand Marwari Vs Ramrup Gir

Bombay High Court · (1926) 28 BOMLR 855

Evidence Act, 1872 — Section 108

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Privy Council05 Dec 1925

Lal Chand Marwari Vs Mahant Ramrup Gir and another

Privy Council · (1926) AIR(PC) 9

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High Courts04 Dec 1925

Emperor Vs Achaldas Jethamal and Others

Bombay High Court · AIR 1926 Bom 251

Criminal Procedure Code, 1898 (CrPC) — Section 215

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High Courts04 Dec 1925

Shib Chandra Banerjee Vs Umesh Nath Roy and Others

Calcutta High Court · 95 Ind. Cas. 536

Village Chaukidari Act, 1870 — Section 59, 60, 61

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High Courts04 Dec 1925

Khetra Mohan Saha and Others Vs Sarat Chandra Saha

Calcutta High Court · AIR 1926 Cal 830 : 94 Ind. Cas. 352

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts04 Dec 1925

Salimaddin and Others Vs Emperor

Calcutta High Court · AIR 1926 Cal 605

Penal Code, 1860 (IPC) — Section 225(b)

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High Courts04 Dec 1925

Gnanada Gobindo Choudhuri and Others Vs Nalini Bala Debi and Others

Calcutta High Court · AIR 1926 Cal 650 : 94 Ind. Cas. 837

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High Courts04 Dec 1925

Nandalal Ganguli Vs Srimaty Nrityakali Devi

Calcutta High Court · AIR 1926 Cal 853 : 94 Ind. Cas. 170

Calcutta Improvement (Appeals) Act, 1911 — Section 5Civil Procedure Code, 1908 (CPC) — Section 6

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High Courts04 Dec 1925Dismissed

In Re. Rajendra Kumar Dutta and Abdul Khaleque

Calcutta High Court · (1925) 12 CAL CK 0014

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