High Courts13 Feb 1925
Kasem Molla and Others Vs Emperor
Calcutta High Court · 90 Ind. Cas. 440
Criminal Procedure Code, 1898 (CrPC) — Section 219Penal Code, 1860 (IPC) — Section 147, 149, 304, 324
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,401 of 61,482
High Courts13 Feb 1925
Vallabhdas Meghji Vs Cawasji Framji and Co.
Bombay High Court · (1925) 27 BOMLR 568
Arbitration Act, 1940 — Section 9(6)
High Courts13 Feb 1925Dismissed
Jagannath Nathu Vs Ichharam Naroba Vani
Bombay High Court · (1925) 27 BOMLR 649
High Courts13 Feb 1925
Abdul Aziz Shekh Vs Chandu Sonu Khodke
Bombay High Court · AIR 1925 Bom 418 : (1925) 27 BOMLR 652
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts13 Feb 1925
Deekappa Malappa Hubli Vs Chanbasappa Rachappa Neeli
Bombay High Court · AIR 1925 Bom 420 : (1925) 27 BOMLR 917
Civil Procedure Code, 1908 (CPC) — Section 63
High Courts13 Feb 1925
Rajendra Prasad Bose and Others Vs Gopal Prasad Sen
Patna High Court · 115 Ind. Cas. 678
Limitation Act, 1963 — Section 5
High Courts13 Feb 1925Dismissed
Jodha Singh Vs Padey Gokaran Das
Allahabad High Court · AIR 1925 All 622 : 87 Ind. Cas. 225
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, 151Limitation Act, 1963 — Section 5
High Courts13 Feb 1925
Kuppuswamy Aiyer and Others Vs B. Raja Rajeswara Sethupathi alias Muthuramalinga Sethupathi Avergal
Madras High Court · AIR 1925 Mad 1282 : (1925) 22 LW 258
Madras Local Boards Act, 1884 — Section 73
High Courts13 Feb 1925
Kuppusami Aiyar and Others Vs B. Raja Rajeswara Sethupathi alias Muthuramalinga Sethupathi Avl.
Madras High Court · (1925) 49 MLJ 462
Madras Local Boards Act, 1884 — Section 73
High Courts13 Feb 1925
Kuppuswami Iyer and Others Vs B. Raja Rajeswara Sethupathi alias Muthuramalinga Sethupathi Avergal
Madras High Court · 90 Ind. Cas. 973
Madras Local Boards Act, 1884 — Section 73
High Courts12 Feb 1925
Hardayal Shivlal Vs Haji Adam Goolmahomed
Bombay High Court · AIR 1925 Bom 344 : (1925) 27 BOMLR 545 : 87 Ind. Cas. 1011
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52Presidency Towns Insolvency Act, 1909 — Section 74
High Courts12 Feb 1925
Emperor Vs Premananda Dutt
Calcutta High Court · AIR 1925 Cal 876
Criminal Procedure Code, 1898 (CrPC) — Section 307, 807Penal Code, 1860 (IPC) — Section 302
High Courts12 Feb 1925
Rahamali Howladar and Another Vs Emperor
Calcutta High Court · AIR 1925 Cal 1055
Criminal Procedure Code, 1898 (CrPC) — Section 289(2)Penal Code, 1860 (IPC) — Section 34, 364
High Courts12 Feb 1925
Keramat Mandal and Another Vs Emperor
Calcutta High Court · 92 Ind. Cas. 439
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 155(4)Penal Code, 1860 (IPC) — Section 366
High Courts12 Feb 1925Dismissed
Suryajirao Ganpatrao Jahagirdar Vs Sidhanath Dhonddeo Garud
Bombay High Court · AIR 1925 Bom 435 : (1925) 27 BOMLR 645
High Courts12 Feb 1925Dismissed
Kamoda Singh Vs Ramchand and Others
Allahabad High Court · (1925) 02 AHC CK 0037
High Courts12 Feb 1925Dismissed
(Syed) Oon Mohamed Vs Mt. Bint Zohra and Another
Allahabad High Court · AIR 1925 All 645 : 87 Ind. Cas. 414
Agra Pre-emption Act, 1922 — Section 14, 15
High Courts12 Feb 1925
Anantoo and Another Vs Ramrup Tiwari and Others
Allahabad High Court · AIR 1925 All 692
Limitation Act, 1963 — Section 5, 8
High Courts12 Feb 1925
Anantoo and Another Vs Ram Rup Tiwari and Others
Allahabad High Court · 87 Ind. Cas. 315
Limitation Act, 1963 — Section 6, 8
High Courts12 Feb 1925
Sivaswami Iyer Vs Tirumudi Chettiar and Others
Madras High Court · 90 Ind. Cas. 593