High Courts17 Aug 1925
The Commissioner of Income Tax Vs Sri Krishna Chandra Gajapathi Narayana Deo, Rajah of Parlakimedi
Madras High Court · (1926) ILR (Mad) 22 : (1925) 22 LW 822 : (1926) 50 MLJ 63
Income Tax Act, 1961 — Section 9
JUDGMENT DATABASE
Search 12,29,652 Indian judgments.
12,29,652 judgments in All Courts · page 59,335 of 61,483
High Courts17 Aug 1925
Poovanalingam Servai Vs Veerayi and Others
Madras High Court · AIR 1926 Mad 186 : (1925) 22 LW 782
High Courts17 Aug 1925
Mahomed Bi Bi Vs N.P. Sulaiman Ahmed and Others
Madras High Court · AIR 1926 Mad 1110 : (1926) 24 LW 425
Trusts Act, 1882 — Section 6
High Courts17 Aug 1925
K. Venkat Reddiar and Co. Vs Desikachariar
Madras High Court · AIR 1925 Mad 1279 : 92 Ind. Cas. 354 : (1925) 22 LW 490
High Courts17 Aug 1925
Pooranalingam Servai Vs Veerayi and Others
Madras High Court · 92 Ind. Cas. 1055
High Courts14 Aug 1925
Kashi Prasad Vs Emperor
Allahabad High Court · AIR 1926 All 141
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts14 Aug 1925
Thakur Kashi Prasad Vs Emperor through Ram Sunder
Allahabad High Court · 92 Ind. Cas. 588
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts13 Aug 1925
Lalit Mohan Seal Vs Brojendra Nath Seal and Others
Calcutta High Court · 96 Ind. Cas. 45
High Courts13 Aug 1925
Bhabatarini Devi Vs Roy Kiran Chandra Roy Bahadur and Others
Calcutta High Court · 91 Ind. Cas. 1026
High Courts13 Aug 1925
Emperor Vs Vallabhram Ganpatram
Bombay High Court · (1925) 27 BOMLR 1391 : 94 Ind. Cas. 881
Penal Code, 1860 (IPC) — Section 193, 34, 379
High Courts13 Aug 1925
The Bengal Nagpur Railway Company, Ltd. Vs Shaikh Makbul
Patna High Court · AIR 1925 Patna 755
Penal Code, 1860 (IPC) — Section 304ARailways Act, 1890 — Section 145(2)
High Courts13 Aug 1925
Narayanaswami Pillai Vs Gopalakrishna Naidu
Madras High Court · AIR 1926 Mad 112 : 92 Ind. Cas. 483 : (1925) 22 LW 618 : (1926) 50 MLJ 48
High Courts12 Aug 1925
Jogesh Chandra Misra Vs Ramani Kanta Mahinta
Calcutta High Court · AIR 1926 Cal 530 : 91 Ind. Cas. 839
High Courts12 Aug 1925
The Superintendent and Remembrancer of Legal Affairs Vs Sader Saik
Calcutta High Court · AIR 1926 Cal 584 : 91 Ind. Cas. 701
Criminal Procedure Code, 1898 (CrPC) — Section 423(2)
High Courts12 Aug 1925
Nirsu Narayan Sinha Vs King-Emperor
Patna High Court · AIR 1926 Patna 499
Penal Code, 1860 (IPC) — Section 161, 499, 500
High Courts12 Aug 1925
Rao Bahadur M.N. Govinda Rao Avergal Trustee Piranmalai Etc. Devasthanam Vs Chinnathambi Pillai
Madras High Court · 91 Ind. Cas. 377
Madras Estates Land Act, 1908 — Section 26
High Courts12 Aug 1925
In Re: Pokala Mahalakshmi Ammal
Madras High Court · AIR 1926 Mad 567 : 94 Ind. Cas. 337 : (1926) 50 MLJ 114
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts12 Aug 1925
Rao Bahadur M.R. Ry. M.R. Govinda Row, Avl. (Trustee of Piranmalai, etc.) Vs Chinnathurai Pillai
Madras High Court · AIR 1926 Mad 193 : (1926) 24 LW 329 : (1925) 49 MLJ 640
Madras Estates Land Act, 1908 — Section 26
High Courts11 Aug 1925
Leoh Moses Vs Solomon Judah Meyer
Bombay High Court · AIR 1926 Bom 139 : (1925) 27 BOMLR 1460 : (1926) ILR (Bom) 32 : 92 Ind. Cas. 367
Probate and Administration Act, 1881 — Section 75
High Courts11 Aug 1925Dismissed
Emperor Vs Piru Rama Havaldar
Bombay High Court · AIR 1926 Bom 64 : (1925) 27 BOMLR 1371
Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 326