High Courts16 Nov 1921Dismissed
Krishnagiri Trikamgiri Vs Shridhar Kavlekar
Bombay High Court · (1922) 24 BOMLR 140 : 67 Ind. Cas. 129
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,730 of 61,419
High Courts16 Nov 1921
Emperor Vs Matubhai M. Shah
Bombay High Court · (1922) 24 BOMLR 105
Bombay District Municipal Act, 1901 — Section 96(1), 96(5)
High Courts16 Nov 1921
Umayyathantagatu Puthen Veetil Kunhi Kadir Vs Emperor
Madras High Court · 65 Ind. Cas. 859
High Courts16 Nov 1921
Gattineni Peda Gopayya and Others Vs The Deputy Collector of Tenali
Madras High Court · AIR 1922 Mad 100 : (1922) ILR (Mad) 421 : 67 Ind. Cas. 146 : (1922) 15 LW 366 : (1922) 42 MLJ 298
High Courts16 Nov 1921
In Re: Umayyathantagath Puthen Veetil Kunhi Kadir
Madras High Court · AIR 1922 Mad 126 : (1922) 15 LW 311 : (1922) 42 MLJ 108
Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 121, 121A
High Courts15 Nov 1921
Balarama Naidu and Others Vs Sangan Naidu and Others
Madras High Court · (1922) ILR (Mad) 280
High Courts15 Nov 1921Dismissed
Emperor Vs Jogidas Babu
Bombay High Court · (1922) 24 BOMLR 99
Penal Code, 1860 (IPC) — Section 467
High Courts15 Nov 1921
Pitta Balaramanaidu and Others Vs Pitta Sangannaidu and Others
Madras High Court · (1922) 42 MLJ 184
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(2)
High Courts15 Nov 1921
Krishna Pattar and Another Vs Lakshmi alias Ammu Ammal and Others
Madras High Court · AIR 1922 Mad 57 : (1922) ILR (Mad) 415 : 66 Ind. Cas. 858 : (1922) 16 LW 886 : (1922) 42 MLJ 119
Limitation Act, 1963 — Section 10
High Courts15 Nov 1921
In Re: Komaran and Govindaswamy
Madras High Court · (1922) ILR (Mad) 215 : 66 Ind. Cas. 520 : (1922) 15 LW 207 : (1922) 42 MLJ 21
General Clauses Act, 1897 — Section 23
High Courts14 Nov 1921
Abdul Salim and Others Vs Emperor
Calcutta High Court · AIR 1922 Cal 107 : 69 Ind. Cas. 145
Criminal Procedure Code, 1898 (CrPC) — Section 196A, 526Evidence Act, 1872 — Section 159, 160Penal Code, 1860 (IPC) — Section 120B, 420
High Courts11 Nov 1921
Raja Rai Bhagvat Dayal Singh Vs Ram Ratan Sahu Ram Ratan Sahu Vs Rajkumar Barhamdeo Narain Singh
Bombay High Court · (1922) 24 BOMLR 336
High Courts11 Nov 1921Allowed
Rajmal Ramnarayan Vs Budansaheb Adulsaheb
Bombay High Court · (1922) 24 BOMLR 115 : 66 Ind. Cas. 943
Privy Council11 Nov 1921
In re The Board of Commerce Act, 1919 and The Combines and Fair Prices Act, 1919.
Privy Council · (1921) AIR(PC) 205
Privy Council11 Nov 1921
Raja Rai Bhagwat Dayal Singh Vs Ram Ratan Sahu and others
Privy Council · (1922) AIR(PC) 91
High Courts11 Nov 1921
Irulappan Servai Vs Veerappan alias Kaluvandan Servai and Others
Madras High Court · AIR 1921 Mad 637 : (1922) 15 LW 99 : (1922) 42 MLJ 113
Madras Estates Land Act, 1908 — Section 146
High Courts10 Nov 1921
Emperor Vs Ardeshar Jivanji Mistri
Bombay High Court · (1922) 24 BOMLR 102
Bombay District Municipal Act, 1901 — Section 188(1)
High Courts10 Nov 1921
Ardeshar Jivanji Mistri Vs Emperor
Bombay High Court · 66 Ind. Cas. 331
Bombay District Municipal Act, 1901 — Section 188(1)
High Courts10 Nov 1921
Ram Narain Singh and Others Vs Dhonrai Gope
Patna High Court · 65 Ind. Cas. 557
Criminal Procedure Code, 1898 (CrPC) — Section 145, 360Evidence Act, 1872 — Section 80