High Courts11 Sept 1924
K.M.P.R.N.M. Firm Vs M. Somasundaram Chetty and Co.
Madras High Court · 85 Ind. Cas. 299
Evidence Act, 1872 — Section 98
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,457 of 61,482
High Courts10 Sept 1924Allowed
Mukundchand Balia Vs Sobhagmal Gianmal
Bombay High Court · AIR 1925 Bom 79 : (1924) 26 BOMLR 1097 : 85 Ind. Cas. 613
Contract Act, 1872 — Section 30
High Courts10 Sept 1924
Bai Noor Jan Bagam Vs Hansraj Jethamal and Company and Others
Bombay High Court · (1925) ILR (Bom) 208
Transfer of Property Act, 1882 — Section 99
High Courts10 Sept 1924Dismissed
Raghavendra Gururao Naik Vs Mahipat Krishna
Bombay High Court · AIR 1925 Bom 244 : (1925) 27 BOMLR 178
Contract Act, 1872 — Section 145
High Courts10 Sept 1924
(Bhatti Prolu) Chandrasekhara Laxminarayana Vs Ponukamati Narasimham
Madras High Court · AIR 1925 Mad 942
High Courts10 Sept 1924
In Re: Semalai Goundan
Madras High Court · AIR 1925 Mad 574 : (1925) 21 LW 199
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 27
High Courts09 Sept 1924
Harnandan Das Vs Atul Kumar Prasad and Others
Patna High Court · AIR 1926 Patna 57
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203
High Courts09 Sept 1924
Jara Poojari Vs Somakka (Died) and Another
Madras High Court · 85 Ind. Cas. 339 : (1924) 20 LW 941
High Courts08 Sept 1924
The President, Taluk Board Vs Jutur Chandrappa
Madras High Court · AIR 1925 Mad 173 : (1925) ILR (Mad) 309 : (1924) 47 MLJ 774
High Courts08 Sept 1924
The President, Taluk Board Vs Tutur Chandrappa
Madras High Court · 85 Ind. Cas. 612 : (1924) 20 LW 868
Civil Procedure Code, 1908 (CPC) — Section 14(1)
High Courts08 Sept 1924
Garapati Narasimudu and Others Vs Pinnamaneni Basava Sankaram, represented by Mother and next friend Rattamma and Others
Madras High Court · 85 Ind. Cas. 439 : (1924) 20 LW 946 : (1924) 47 MLJ 749
Provincial Insolvency Act, 1920 — Section 27, 56
High Courts08 Sept 1924
G. Narasimulu and Others Vs P. Basava Sankaram and Others
Madras High Court · AIR 1925 Mad 249
Provincial Insolvency Act, 1920 — Section 27
High Courts05 Sept 1924
Emperor Vs Balkrishna Narhar Velhankar
Bombay High Court · AIR 1924 Bom 486 : (1924) 26 BOMLR 978 : 84 Ind. Cas. 254
Penal Code, 1860 (IPC) — Section 426, 451
High Courts05 Sept 1924
Aiyisa Bibi Ammal Vs Kalandaras Rowther
Madras High Court · AIR 1925 Mad 1020
High Courts05 Sept 1924
P. Somaraju Vs M. Venkatasubbarayadu
Madras High Court · AIR 1925 Mad 351(1) : (1924) 20 LW 943
High Courts05 Sept 1924
Pulugurta Somaraju Vs Machiraju Venkata Subbarayudu
Madras High Court · 85 Ind. Cas. 389
High Courts04 Sept 1924
In Re: Vudigalapudi Gadu
Madras High Court · AIR 1925 Mad 317 : (1924) 20 LW 916
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts04 Sept 1924
Emperor Vs Nishi Kanta Banikya
Calcutta High Court · AIR 1925 Cal 525
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 302
High Courts04 Sept 1924
In Re: Vadigalapydigadu
Madras High Court · 85 Ind. Cas. 366
Criminal Procedure Code, 1898 (CrPC) — Section 350