High Courts09 Nov 1925
N.K.N. Ramier and Brothers Vs Durwas J. Subbier and Others
Madras High Court · (1926) 50 MLJ 264
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 59,313 of 61,483
High Courts06 Nov 1925Allowed
Emperor Vs Dorabsha Bomanji Dubash
Bombay High Court · (1926) ILR (Bom) 250
Criminal Procedure Code, 1898 (CrPC) — Section 204, 205, 242, 243, 255
High Courts06 Nov 1925Dismissed
Hanmantram Surajmal Marwadi Vs Shankarlal Abaji Marwadi
Bombay High Court · (1926) 28 BOMLR 513 : 95 Ind. Cas. 573
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2
High Courts06 Nov 1925
Dorabshah Bomanji Dubash Vs Emperor
Bombay High Court · AIR 1926 Bom 218
Criminal Procedure Code, 1898 (CrPC) — Section 205, 242, 243
High Courts06 Nov 1925
Sri Sri Baidyanath Jiu Vs Har Dutt Dwari and Others
Patna High Court · AIR 1926 Patna 205
Limitation Act, 1963 — Article 102, 120, 10
High Courts06 Nov 1925
Firangi Singh Vs Durga Singh
Patna High Court · AIR 1926 Patna 292
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 323
High Courts06 Nov 1925Allowed
Faujdar Mahto and Another Vs King-Emperor
Allahabad High Court · AIR 1926 All 261
Criminal Procedure Code, 1898 (CrPC) — Section 233
High Courts06 Nov 1925Dismissed
Beni Ram Vs King-Emperor
Allahabad High Court · AIR 1926 All 237
Penal Code, 1860 (IPC) — Section 500
High Courts06 Nov 1925
Banwari Lal Vs Jhunka
Allahabad High Court · AIR 1926 All 229 : 92 Ind. Cas. 454
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 439, 476
High Courts06 Nov 1925
Beni Ram Vs Emperor through Hira Lal
Allahabad High Court · 92 Ind. Cas. 694
Penal Code, 1860 (IPC) — Section 500
High Courts06 Nov 1925
Faujdar Mahto and Another Vs Emperor
Allahabad High Court · (1926) ILR (All) 236 : 91 Ind. Cas. 815
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235
High Courts06 Nov 1925
Arunachellam Chettiar by agent Sivaramanchettiar Vs Nayanna Naicker and Others
Madras High Court · 94 Ind. Cas. 126
Provincial Insolvency Act, 1920 — Section 52
High Courts06 Nov 1925
(Kalakantharam) Rukmani Ammal Vs Ka Ki Ankama Naidu and Others
Madras High Court · AIR 1926 Mad 744 : (1926) 23 LW 664
High Courts06 Nov 1925
Mikkili Ankaya Vs Alaparti Rattamma
Madras High Court · AIR 1926 Mad 622 : 94 Ind. Cas. 77 : (1926) 23 LW 518
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts06 Nov 1925
Arunachalam Chettiar Vs Naganna Naicker and Others
Madras High Court · AIR 1926 Mad 606 : (1926) 23 LW 513
Provincial Insolvency Act, 1920 — Section 52
High Courts06 Nov 1925
Ramasami Kavundan and Another Vs Tirupathi Kavundan
Madras High Court · (1927) ILR (Mad) 10 : (1926) 24 LW 460 : (1927) 52 MLJ 259
High Courts06 Nov 1925
Kalkantharam Rukmani Ammal Vs Ka Ki Anakma Naidu and Others
Madras High Court · 96 Ind. Cas. 26
High Courts05 Nov 1925Dismissed
Fakirgowda Bhimangowda Vs Vishnudas Venkatdas
Bombay High Court · (1926) 28 BOMLR 578 : (1926) ILR (Bom) 326
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13
High Courts05 Nov 1925
Fakirgowda Bhimangowda and Others Vs Vishnudas Venkatdas
Bombay High Court · AIR 1926 Bom 353
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13