High Courts20 Aug 1924
Brindaban Chandra Ghosh Vs Damodar Prasad Panday
Calcutta High Court · AIR 1925 Cal 304
Court Fees Act, 1870 — Section 15
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,462 of 61,482
High Courts20 Aug 1924
Abul Hasmat Ahamad Vs Hrishikesh Das and Others
Calcutta High Court · AIR 1925 Cal 1048
High Courts20 Aug 1924
Moulvi Abul Hasmat Ahamad Vs Hrishikesh Das and Others
Calcutta High Court · 85 Ind. Cas. 742
High Courts20 Aug 1924
Asiruddin Mondol and Others Vs Ram Sakhi Debya and Others
Calcutta High Court · 86 Ind. Cas. 775
Civil Procedure Code, 1908 (CPC) — Section 38
High Courts20 Aug 1924
(Subadar) Naimathulla Khan Sahib and Others Vs Abdul Razack Sahib
Madras High Court · AIR 1925 Mad 1268 : (1925) 22 LW 535
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts19 Aug 1924
Natesa Naicken Vs Raghavachari and Others
Madras High Court · AIR 1925 Mad 327 : 85 Ind. Cas. 256 : (1924) 20 LW 924
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts19 Aug 1924
Subodh Chandra Roy Choudhuri Vs King-Emperor
Calcutta High Court · AIR 1925 Cal 278 : 85 Ind. Cas. 913
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts19 Aug 1924
Secretary of State Vs Kali Narayan Roy Choudhury
Calcutta High Court · AIR 1925 Cal 273 : 85 Ind. Cas. 211
High Courts19 Aug 1924
Aniruddha Mana and Others Vs Emperor
Calcutta High Court · AIR 1925 Cal 913
Penal Code, 1860 (IPC) — Section 147, 302, 34
High Courts19 Aug 1924
Subodh Chandra Roy Chowdhry Vs Emperor
Calcutta High Court · (1925) ILR (Cal) 319
Criminal Procedure Code, 1898 (CrPC) — Section 54Extradition Act, 1962 — Section 7
High Courts19 Aug 1924
N.M. Rayulu Iyer, Nagasami Iyer and Co. Vs Thirukonda M. Kuppu Iyer and Sons by one of its Partners M.K. Ramier
Madras High Court · 88 Ind. Cas. 241 : (1925) 21 LW 503
High Courts19 Aug 1924Dismissed
Kalka Vs Emperor
Allahabad High Court · AIR 1925 All 291
Penal Code, 1860 (IPC) — Section 426
High Courts19 Aug 1924
Bhagwan Das Vs Emperor
Allahabad High Court · AIR 1925 All 218(1) : 84 Ind. Cas. 719
Penal Code, 1860 (IPC) — Section 504
High Courts19 Aug 1924
N.M. Rayulu Aiyar and Nagasami Aiyar and Co. Vs Thirukonda M. Kuppu Aiyar and Sons by One of its Partners, M.K. Ramier
Madras High Court · AIR 1925 Mad 974 : (1925) 49 MLJ 1
High Courts18 Aug 1924Dismissed
Nur Mahomed Beg Mahomed Vs G. Monteath
Bombay High Court · (1925) 27 BOMLR 56
Cantonments (House Accommodation) Act, 1923 — Section 7
High Courts18 Aug 1924
Nariman Rustomji Mehta Vs Hasham Ismayal
Bombay High Court · AIR 1925 Bom 137 : (1924) 26 BOMLR 1261 : 85 Ind. Cas. 191
Limitation Act, 1908 — Section 5
High Courts18 Aug 1924
Dina Nath Saha Roy and Others Vs Jadu Nath Biswas and Others
Calcutta High Court · AIR 1925 Cal 456
Estates Partition Act, 1897 — Section 99
High Courts18 Aug 1924
Khirode Kumar Mookerjee Vs Emperor
Calcutta High Court · AIR 1925 Cal 260 : 85 Ind. Cas. 372
Penal Code, 1860 (IPC) — Section 408
High Courts18 Aug 1924
Forbes, Forbes, Campbell and Co. Vs The Official Assignee
Bombay High Court · AIR 1925 Bom 173 : (1925) 27 BOMLR 34
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 13, 50
High Courts18 Aug 1924Dismissed
Malkhan Singh Vs Emperor
Allahabad High Court · AIR 1925 All 226 : 84 Ind. Cas. 711
Penal Code, 1860 (IPC) — Section 171(f)