JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 59,468 of 61,482

High Courts01 Aug 1924

Sinnappa Naidu Vs Sinnamma Naicken

Madras High Court · AIR 1925 Mad 201

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High Courts01 Aug 1924

In Re: Sami Goundan (Accused)

Madras High Court · AIR 1925 Mad 315 : 85 Ind. Cas. 37 : (1924) 20 LW 937

Criminal Procedure Code, 1898 (CrPC) — Section 173

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High Courts01 Aug 1924

Bhagwanji Sankleshwar Vs The Ahmedabad Electricity Company Ltd.

Bombay High Court · (1925) ILR (Bom) 182

Electricity Act, 1910 — Section 22

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High Courts01 Aug 1924

Nalinakshya Ghosal Vs Raghunath Ghosal

Calcutta High Court · AIR 1925 Cal 754 : 85 Ind. Cas. 662

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High Courts01 Aug 1924

Alimuddi Naskar and Others Vs Emperor

Calcutta High Court · AIR 1925 Cal 341

Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts01 Aug 1924

Asiruddin Mondol Vs Latifunnessa Bibi and Others

Calcutta High Court · AIR 1925 Cal 1176 : 85 Ind. Cas. 763

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High Courts01 Aug 1924

Alimaddin Naskar Vs Emperor

Calcutta High Court · (1925) ILR (Cal) 253

Criminal Procedure Code, 1898 (CrPC) — Section 233Penal Code, 1860 (IPC) — Section 120B

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High Courts01 Aug 1924

Alimuddin Naskar and Others Vs Emperor

Calcutta High Court · 85 Ind. Cas. 231

Criminal Procedure Code, 1898 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 114

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High Courts01 Aug 1924Dismissed

Hussein Abdul Rehman and Co. Vs Lakhmichand Khetsey

Bombay High Court · (1924) 26 BOMLR 934 : 84 Ind. Cas. 416

Registration Act, 1908 — Section 21, 72, 77

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High Courts01 Aug 1924

The Official Assignee of the High Court of Judicature at Fort William in Bengal Vs Mt. Jaga Bibi and Others

Patna High Court · AIR 1925 Patna 516

Presidency Towns Insolvency Act, 1909 — Section 17, 2Registration Act, 1908 — Section 47

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High Courts01 Aug 1924

Hari Saran Singh and Others Vs Syed Md. Eradat Hussain

Patna High Court · AIR 1925 Patna 162

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9

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High Courts01 Aug 1924Dismissed

Lallu Singh and Others Vs Raghunandan and Others

Allahabad High Court · AIR 1925 All 794 : 85 Ind. Cas. 690

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High Courts01 Aug 1924

Phool Singh Vs Mussammat Gobind Koer and Others

Allahabad High Court · 80 Ind. Cas. 399

North Western Provinces Tenancy Act, 1901 — Section 167Specific Relief Act, 1877 — Section 42

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High Courts01 Aug 1924

T.M. Narayanan Nambudhri and Another Vs K. Ravunni Nair and Another

Madras High Court · AIR 1925 Mad 260

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High Courts01 Aug 1924

L.R. Maddirala Ramanamma Vs Karri Bhimaraju and Another

Madras High Court · (1924) 47 MLJ 535

Limitation Act, 1908 — Section 18

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High Courts01 Aug 1924

Nalannad alias Palliprom alias Thattukkasseri Manakkal Narayanan Nambudri and Another Vs Kanhirampare Ravunni Nair and Another

Madras High Court · 84 Ind. Cas. 973 : (1924) 20 LW 876 : (1924) 47 MLJ 686

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High Courts01 Aug 1924

A. Latchamma Vs S. Subharagudhu

Madras High Court · AIR 1925 Mad 343

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High Courts01 Aug 1924

Kallepalli Pallayya (Died) By Legal Representative Middirala Ramanamma Vs Karri Bhimaraju and Another

Madras High Court · AIR 1924 Mad 859 : 84 Ind. Cas. 970 : (1924) 20 LW 606

Limitation Act, 1908 — Section 18

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High Courts31 Jul 1924

Shiekh Abdul and Others Vs Emperor

Calcutta High Court · 85 Ind. Cas. 830

Criminal Procedure Code, 1898 (CrPC) — Section 298(1)(a)Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 395

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High Courts31 Jul 1924

Surendra Nath Bandopadhya and Others Vs Jabed Ali Talukdar and Others

Calcutta High Court · 85 Ind. Cas. 747

Bengal Tenancy Act, 1885 — Section 158B

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