High Courts15 Aug 1924
Sistla Venkata Sastri Vs Zernini Venkatagopaludu
Madras High Court · 85 Ind. Cas. 209
Civil Procedure Code, 1908 (CPC) — Section 47
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,464 of 61,482
High Courts14 Aug 1924
Suresh Chandra Gupta Vs Abdul Jabbar
Calcutta High Court · AIR 1925 Cal 264 : 85 Ind. Cas. 129
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts14 Aug 1924
Mon Mohan Chakravarti and Another Vs King-Emperor
Calcutta High Court · AIR 1928 Cal 261
Criminal Procedure Code, 1898 (CrPC) — Section 499Penal Code, 1860 (IPC) — Section 514
High Courts14 Aug 1924
Mahmad Yasin Vs Emperor
Calcutta High Court · (1925) ILR (Cal) 431
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts14 Aug 1924
Mahammad Yasin Vs Emperor
Calcutta High Court · AIR 1925 Cal 782
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 218, 409, 477A
High Courts14 Aug 1924
Rahimaddi Jamadar Vs Sher Ali and Others
Calcutta High Court · AIR 1925 Cal 399a : 85 Ind. Cas. 357
Criminal Procedure Code, 1898 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 188
High Courts14 Aug 1924
Azam Khan Vs Umedali Moral and Others
Calcutta High Court · AIR 1925 Cal 1223 : 85 Ind. Cas. 750
Bengal Tenancy Act, 1885 — Section 173(3)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts14 Aug 1924
A.H. Turner Vs Emperor
Calcutta High Court · AIR 1926 Cal 425
Penal Code, 1860 (IPC) — Section 420, 468
High Courts14 Aug 1924
Nur Mahomed Beg Mahomed Vs G. Monteath District Magistrate
Bombay High Court · AIR 1925 Bom 162 : (1925) ILR (Bom) 152
Cantonments (House Accommodation) Act, 1923 — Section 7
High Courts14 Aug 1924
Radhe Sahi and Others Vs Emperor
Patna High Court · AIR 1925 Patna 175
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts13 Aug 1924
Kamruddin Hyder Vs M.N. Mitter
Calcutta High Court · (1925) ILR (Cal) 342
Limitation Act, 1963 — Section 12(2)
High Courts13 Aug 1924
Nibaran Chandra Roy and Others Vs Nabin Chandra Roy and Others
Calcutta High Court · AIR 1925 Cal 297 : 85 Ind. Cas. 127
Bengal Tenancy Act, 1885 — Section 15, 16
High Courts13 Aug 1924
In Re: Section 45, Specific Relief Act, 1877, Section 66 of the Income Tax Act, 1922 and of Ratna Singh Motor Service In Re: Ratna Singh
Madras High Court · AIR 1925 Mad 157 : 85 Ind. Cas. 478 : (1924) 20 LW 859
High Courts13 Aug 1924
B. Subbayya Vs K. Ranga Rao
Madras High Court · AIR 1925 Mad 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 Aug 1924
(Pothi) Annapurnayya Vs (Pothi) Nagaratnamma and Others
Madras High Court · AIR 1926 Mad 591
High Courts13 Aug 1924
Brahma Subbayya Vs Kanala Ranga Rao
Madras High Court · 85 Ind. Cas. 385 : (1924) 20 LW 840 : (1925) 48 MLJ 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 Aug 1924
Pothi Annapurnayya Vs Pothi Nagaratnamma minor by next Friend and Father Nune Subbayya and Others
Madras High Court · 92 Ind. Cas. 730
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts11 Aug 1924
Bhagvanji Sankleshvar Dave Vs The Ahmedabad Electricity Co. Ltd.
Bombay High Court · AIR 1925 Bom 120 : (1924) 26 BOMLR 1206
Electricity Act, 1910 — Section 22
High Courts11 Aug 1924
Bhagwanji Sankleshvar Dave Vs The Ahmedabad Electricity Co. Ltd.
Bombay High Court · 85 Ind. Cas. 186
High Courts11 Aug 1924
In Re: An Attorney
Bombay High Court · AIR 1925 Bom 1 : (1924) 26 BOMLR 887 : 84 Ind. Cas. 353
Evidence Act, 1872 — Section 126