High Courts28 Jan 1925
Veerasami Pillai Vs V.S.T.N. Chidambaram Chettiar and Others
Madras High Court · AIR 1926 Mad 894 : 92 Ind. Cas. 819
Paper Currency Act, 1910 — Section 26
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,408 of 61,482
High Courts27 Jan 1925
Limbaji Ravji Hajare Vs Rahi Ravji Hajare
Bombay High Court · 88 Ind. Cas. 643
Contract Act, 1872 — Section 64, 65
High Courts27 Jan 1925
Saiyid Mohiuddin Vs Emperor
Patna High Court · 86 Ind. Cas. 459
Criminal Procedure Code, 1898 (CrPC) — Section 342, 350, 360, 428Penal Code, 1860 (IPC) — Section 205, 256, 342, 409, 428
High Courts27 Jan 1925
Babu Hitendra Singha and Others Vs Maharajahdihraj Sir Rameshwar Singh Bahadur and Others
Patna High Court · 88 Ind. Cas. 141
Civil Procedure Code, 1908 (CPC) — Section 11, 47, 98
High Courts27 Jan 1925
(Obla K.) Subbier and Others Vs C.M. Venkatachalapathi Ayyar
Madras High Court · AIR 1925 Mad 1290
Contract Act, 1872 — Section 39
High Courts27 Jan 1925
Achratlal Kesavalal Metha and Co. Vs Vijayam and Co. by Proprietor G. Vijiaraghavachariar
Madras High Court · 90 Ind. Cas. 1019 : (1925) 22 LW 70
Contract Act, 1872 — Section 28
High Courts27 Jan 1925
Achratlal Kesavlal Mehta and Co., by Proprietor Achratlal and Kesavlal Vs Vijayam and Co.
Madras High Court · AIR 1925 Mad 1145 : (1925) 49 MLJ 189
Contract Act, 1872 — Section 28
High Courts27 Jan 1925
Lanka Tulasamma Vs Guntupalli Venkata Subbayya and Others
Madras High Court · AIR 1925 Mad 1125 : (1925) ILR (Mad) 597 : (1925) 49 MLJ 220
High Courts27 Jan 1925
Obla K. Subbier and Others Vs C.M. Venkatachalapathi Ayyar
Madras High Court · 91 Ind. Cas. 580
Contract Act, 1872 — Section 39
High Courts26 Jan 1925
Nirmal Kumar Singh Nowlaksha Vs The Secretary of State
Calcutta High Court · AIR 1925 Cal 890
Income Tax Act, 1961 — Section 22(4), 23
High Courts26 Jan 1925
Chamari Singh Vs Public Prosecutor of Gaya
Patna High Court · AIR 1925 Patna 677
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 120B
High Courts26 Jan 1925Disposed Of
Rameshwar Vs Gobind Prasad and Another
Allahabad High Court · AIR 1925 All 473 : 87 Ind. Cas. 426
High Courts26 Jan 1925Dismissed
Ravi Nandan Prasad Vs Jagar Nath Sahu and Others
Allahabad High Court · (1925) 01 AHC CK 0026
High Courts26 Jan 1925
Ponnappa Reddi and Others Vs Thiruvengada Pillai and Co. and Others
Madras High Court · AIR 1925 Mad 1179 : 90 Ind. Cas. 509 : (1925) 22 LW 455
Civil Procedure Code, 1908 (CPC) — Section 8Madras Small Cause Court Act — Section 38
High Courts26 Jan 1925
In Re: Ayyaperumal Pillai
Madras High Court · 91 Ind. Cas. 50
Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts26 Jan 1925
Ayyamperumal Pillai Vs Emperor
Madras High Court · AIR 1925 Mad 879 : (1925) 22 LW 405
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288
High Courts26 Jan 1925
Veerappa Chettiar and Others Vs P.G. Sundaresa Sastrigal
Madras High Court · 92 Ind. Cas. 300 : (1925) 22 LW 606
Civil Procedure Code, 1908 (CPC) — Section 115, 2, 36
High Courts25 Jan 1925
Albert Bonnan Vs Imperial Tobacco Co. (India) Ltd.
Calcutta High Court · AIR 1926 Cal 757 : 94 Ind. Cas. 444
Civil Procedure Code, 1908 (CPC) — Section 95Limitation Act, 1963 — Article 25Sea Customs Act, 1878 — Section 18
High Courts23 Jan 1925
Krishnamurthi Aiyar Vs Narayanaswami Aiyar
Madras High Court · AIR 1925 Mad 1065 : (1925) 49 MLJ 93
Criminal Procedure Code, 1898 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 504