High Courts19 Sept 1924
The Raja of Pittapur Vs The Revenue Divisional Officer, and Others
Madras High Court · 86 Ind. Cas. 238
JUDGMENT DATABASE
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12,29,635 judgments in All Courts · page 59,454 of 61,482
High Courts19 Sept 1924
Rajah of Pittapur Vs Revenue Divisional Officer and Others
Madras High Court · AIR 1925 Mad 818 : (1925) 21 LW 88
High Courts19 Sept 1924
Srinivasa Aiyangar Vs Vellayan Ambalam
Madras High Court · AIR 1925 Mad 338 : 85 Ind. Cas. 349 : (1924) 47 MLJ 913
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts19 Sept 1924
Muttathil Damodara Menon Vs Ramakrishna Aiyar and Another
Madras High Court · AIR 1925 Mad 624 : (1925) 21 LW 362
Civil Procedure Code, 1908 (CPC) — Section 60(n)Transfer of Property Act, 1882 — Section 10
High Courts19 Sept 1924
Appaswami Moithai Rao Vs Gopalswami Chetty and Others
Madras High Court · AIR 1925 Mad 1087
High Courts18 Sept 1924
Thelikicherla Kandala Appalacharyulu alias Venkata Charyulu Vs Thelikicherla Kandala Venkata Ramanujacharyulu by Guardian Ranganayakamma and Others
Madras High Court · 85 Ind. Cas. 524 : (1924) 47 MLJ 906
Evidence Act, 1872 — Section 32
High Courts18 Sept 1924
Meenakshi Ammal Vs Krishna Sastrigal
Madras High Court · AIR 1925 Mad 344 : (1924) 20 LW 952
High Courts18 Sept 1924
Emperor Vs Narayan Anant Desai
Bombay High Court · (1924) 26 BOMLR 1245
Factories Act, 1911 — Section 18(2), 41(g)
High Courts18 Sept 1924Allowed
Shridhar Rambhau Mane Vs Gujabai Mhasku Shewale
Bombay High Court · AIR 1925 Bom 301 : (1925) 27 BOMLR 198
Specific Relief Act, 1877 — Section 54
High Courts18 Sept 1924
Lalji Ram Vs Corporation of Calcutta
Calcutta High Court · AIR 1928 Cal 243
Calcutta Municipal Act, 1923 — Section 412Criminal Procedure Code, 1898 (CrPC) — Section 242, 244
High Courts18 Sept 1924
Gokul Khatik Vs King Emperor
Calcutta High Court · AIR 1925 Cal 674
Penal Code, 1860 (IPC) — Section 406, 420
High Courts18 Sept 1924
Narayan Anant Desai Vs Emperor
Bombay High Court · AIR 1925 Bom 143 : 85 Ind. Cas. 226
Factories Act, 1911 — Section 18(2) of the, 41(g)
High Courts18 Sept 1924
Venkatasubbamma Vs Pulipulla Reddy and Another
Madras High Court · AIR 1925 Mad 917 : 85 Ind. Cas. 961
Limitation Act, 1963 — Section 22
High Courts18 Sept 1924
Yalaman Chili and Others Vs The Secretary of State For India in Council
Madras High Court · 86 Ind. Cas. 267
High Courts18 Sept 1924
(Yallamanchili) Pitchayya and Others Vs The Secretary of State
Madras High Court · AIR 1925 Mad 474 : (1925) 21 LW 155
High Courts18 Sept 1924
T.K. Appalacharyulu Vs T.K. Venkata Ramanujacharyulu and Others
Madras High Court · AIR 1925 Mad 345
Evidence Act, 1872 — Section 32
High Courts17 Sept 1924
In Re: Shriram Shambhudayal
Bombay High Court · AIR 1925 Bom 104 : (1924) 26 BOMLR 984 : 87 Ind. Cas. 100
City of Bombay Police Act, 1902 — Section 33(g)Criminal Procedure Code, 1898 (CrPC) — Section 54(7)Extradition Act, 1903 — Section 10(4), 23
High Courts17 Sept 1924
Emperor Vs Chandri Bawoo
Bombay High Court · (1924) 26 BOMLR 1225
Bombay Prevention of Prostitution Act, 1923 — Section 10(1), 3
High Courts17 Sept 1924
Chandri Bawoo Vs Emperor
Bombay High Court · AIR 1925 Bom 131 : 85 Ind. Cas. 57
Criminal Procedure Code, 1898 (CrPC) — Section 190
High Courts17 Sept 1924
Arab Farai bin Ali Banamoon Vs Jatha Meghji and Another
Madras High Court · 86 Ind. Cas. 751