High Courts03 Oct 1923
Mamfru Chaudhuri Vs Emperor
Calcutta High Court · (1924) ILR (Cal) 418
Criminal Procedure Code, 1898 (CrPC) — Section 307
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,581 of 61,482
High Courts03 Oct 1923
Mamfru Chowdhury and Others Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 323
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 147, 148
High Courts03 Oct 1923
Mamfru Chowdhury and Others Vs Emperor
Calcutta High Court · 81 Ind. Cas. 264
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts03 Oct 1923
Kuppu Ramanatha Aiyar (dead) and Others Vs Thoguluva S. Nagendra Aiyar
Madras High Court · AIR 1924 Mad 223 : 76 Ind. Cas. 805 : (1923) 18 LW 868 : (1923) 45 MLJ 827
Provincial Insolvency Act, 1920 — Section 28(2)
High Courts02 Oct 1923
Manyam Surayya Vs Surkavalli Venkataratnam
Madras High Court · AIR 1924 Mad 210 : (1924) ILR (Mad) 176 : 79 Ind. Cas. 779 : (1924) 19 LW 20 : (1923) 45 MLJ 822
Limitation Act, 1963 — Article 182
High Courts02 Oct 1923
Macmillan and Co. Ltd. Vs K. and J. Cooper
Bombay High Court · 87 Ind. Cas. 93
Limitation Act, 1908 — Section 12
High Courts02 Oct 1923
Muthiah Goundan and Others Vs Chinna Nallappa Goundan and Another
Madras High Court · 83 Ind. Cas. 702 : (1924) 19 LW 392
High Courts01 Oct 1923
In Re: the matter of Nagendra Nath Chakravarti
Calcutta High Court · (1924) ILR (Cal) 402
Criminal Procedure (Amendment) Act, 1923 — Section 136, 45Criminal Procedure Code, 1898 (CrPC) — Section 167, 170, 190(b), 344, 496
High Courts01 Oct 1923
Nagendra Nath Chakrabarthi Vs King-Emperor
Calcutta High Court · AIR 1924 Cal 476
Penal Code, 1860 (IPC) — Section 400, 401
High Courts28 Sept 1923
Vellayan Asari Vs Sivagnanam Asari and Others
Madras High Court · AIR 1925 Mad 49 : 79 Ind. Cas. 917
High Courts28 Sept 1923
King-Emperor Vs Dhananjay Ray
Calcutta High Court · AIR 1924 Cal 321
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 211
High Courts28 Sept 1923
Emperor Vs Dhananjay Ray
Calcutta High Court · 81 Ind. Cas. 246
Criminal Procedure Code, 1898 (CrPC) — Section 299, 307
High Courts28 Sept 1923
Emperor Vs Dhananjoy Raha
Calcutta High Court · (1924) ILR (Cal) 347
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 211
High Courts28 Sept 1923
Emperor Vs Manchankhan
Bombay High Court · (1932) 34 BOMLR 1087
Evidence Act, 1872 — Section 14, 9
High Courts28 Sept 1923
The Secretary to the Board of Revenue (Income Tax) Vs S.R.M.A.R. Ramanathan Chettiar
Madras High Court · 79 Ind. Cas. 608 : (1924) 19 LW 34 : (1924) 46 MLJ 42
Income Tax Act, 1961 — Section 9
High Courts28 Sept 1923
Board of Revenue Vs S.R.M.A.R. Ramanadhan Chettiar
Madras High Court · AIR 1924 Mad 455
Income Tax Act, 1961 — Section 9
High Courts27 Sept 1923
Kona Thimma Reddi Vs The Secretary of State for India in Council
Madras High Court · AIR 1924 Mad 523 : (1924) ILR (Mad) 325 : (1924) 19 LW 59 : (1924) 46 MLJ 60
High Courts27 Sept 1923
Dayabhai Lallubhai Vs The Ahmedabad Municipality
Bombay High Court · AIR 1924 Bom 116 : (1923) 25 BOMLR 1218
Bombay District Municipal Act, 1901 — Section 3(12), 90(3)
High Courts27 Sept 1923
Siva Subramania Pillai Vs Rakkumuthu Mooppan and Another
Madras High Court · AIR 1924 Mad 645 : 79 Ind. Cas. 418 : (1924) 19 LW 502
High Courts27 Sept 1923
Kamalammal and Another Vs N. Chockalinga Asari
Madras High Court · 76 Ind. Cas. 840 : (1924) 19 LW 81
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92Madras Estates Land Act, 1908 — Section 124(2)