High Courts31 Aug 1925
Ram Sarup Vs King-Emperor
Allahabad High Court · AIR 1926 All 122
Uttar Pradesh Municipalities Act, 1916 — Section 178
JUDGMENT DATABASE
Search 12,29,655 Indian judgments.
12,29,655 judgments in All Courts · page 59,330 of 61,483
High Courts31 Aug 1925
Pandit Ram Sarup Vs Emperor
Allahabad High Court · (1926) ILR (All) 230 : 92 Ind. Cas. 426
Uttar Pradesh Municipalities Act, 1916 — Section 178, 307
High Courts29 Aug 1925
Prafulla Kumar Roy Chowdhury and Another Vs Emperor
Calcutta High Court · AIR 1926 Cal 345
Penal Code, 1860 (IPC) — Section 120B
High Courts28 Aug 1925
Palaniappa Chettiar Vs B. Raja Rajeswara Sethupathi alias Muthuramalinga Sethupathi Avl., Rajah of Ramnad and Others
Madras High Court · (1926) ILR (Mad) 208 : (1925) 22 LW 858 : (1926) 50 MLJ 34
High Courts28 Aug 1925
Munir Vs King-Emperor
Allahabad High Court · AIR 1926 All 189
Penal Code, 1860 (IPC) — Section 494, 497
High Courts28 Aug 1925
Palaniappa Chettair Vs B. Rajarajeswara Sethupathi Pathi alias Muthuramalinga Sethupathi Avergal, Rajah of Ramnal and Others
Madras High Court · AIR 1926 Mad 243 : 92 Ind. Cas. 366
High Courts28 Aug 1925
Koyyalamudi Subbanna and Another Vs Koduri Subbarayudu and Another
Madras High Court · AIR 1926 Mad 390 : 92 Ind. Cas. 805 : (1926) 50 MLJ 125
Negotiable Instruments Act, 1881 (NI) — Section 28, 29
High Courts28 Aug 1925
The Secretary of State for India in Council Vs Mahaboob Sir Frazvant Sri Raja Parthasarathy Appa Rao Savai Aswarao Bahadur Zamindar Garu and Others
Madras High Court · AIR 1926 Mad 706 : (1926) 50 MLJ 699
High Courts28 Aug 1925
Rajagopala Pandarathar and Others Vs Tirupathia Pillai and Another
Madras High Court · AIR 1926 Mad 421 : (1926) ILR (Mad) 746 : 95 Ind. Cas. 12 : (1926) 50 MLJ 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts28 Aug 1925
Subbiah Goundan Vs Sonnimalai Goundan and Others
Madras High Court · 92 Ind. Cas. 400 : (1926) 23 LW 87
High Courts27 Aug 1925
Emperor Vs B.N. Gamadia
Bombay High Court · (1925) 27 BOMLR 1405 : (1926) ILR (Bom) 34
Criminal Procedure Code, 1898 (CrPC) — Section 342Factories Act, 1911 — Section 20, 41(a)
High Courts27 Aug 1925
Shidraj Bhojraj Desai Vs Renaki Konda Mahar
Bombay High Court · AIR 1926 Bom 140 : 92 Ind. Cas. 554
High Courts27 Aug 1925
(Kommineni) Appalaswamy and Another Vs Kommineni Simhadri Appadu and Others
Madras High Court · AIR 1926 Mad 384
High Courts27 Aug 1925
Rameswaram Devasthanam Vs Secretary of State and Others
Madras High Court · AIR 1927 Mad 1167
High Courts27 Aug 1925
Dewasikhamani Asari Vs The Crown
Madras High Court · AIR 1926 Mad 727 : (1926) 23 LW 718
Penal Code, 1860 (IPC) — Section 409
High Courts27 Aug 1925
Sree Rajah Vasireddi Sree Chendra Mouleswara Prasada Bahadur Manni Sultan Zamindar Garu Vs Yadavalli Kameswara Somayajulu and Others
Madras High Court · (1926) 50 MLJ 97
Madras Estates Land Act, 1908 — Section 151
High Courts27 Aug 1925
Sree Rajah Vasureddi Sree Chandra Mouleswara Prasada Bahadur Manni-Sultan Zamindar Garu (Muktyala Estate) Vs Yadavalli Kameswara Somayajulu and Others
Madras High Court · AIR 1926 Mad 157 : 92 Ind. Cas. 402 : (1925) 22 LW 833
Madras Estates Land Act, 1908 — Section 151
High Courts27 Aug 1925
In Re: Dewasikhamani Asari
Madras High Court · 95 Ind. Cas. 943
Penal Code, 1860 (IPC) — Section 409
High Courts27 Aug 1925
Kommineni Appalaswamy and Another Vs Kommineni Simhadri Appadu and Others
Madras High Court · 92 Ind. Cas. 844 : (1926) 23 LW 29
High Courts26 Aug 1925
Khijiruddin and Others Vs Emperor
Calcutta High Court · AIR 1926 Cal 139
Penal Code, 1860 (IPC) — Section 120B, 344