High Courts21 Sept 1921
Gulabjap Vs Emperor
Bombay High Court · 64 Ind. Cas. 669
Criminal Procedure Code, 1898 (CrPC) — Section 342, 364
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 59,737 of 61,419
High Courts19 Sept 1921
In Re: Tangedupalle Pedda Obigadu
Madras High Court · (1922) ILR (Mad) 230 : (1921) 14 LW 542 : (1922) 42 MLJ 37
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 1921
In Re: Kochunni Elaya Nair
Madras High Court · AIR 1922 Mad 215 : (1922) ILR (Mad) 14 : (1921) 14 LW 465 : (1921) 41 MLJ 441
Penal Code, 1860 (IPC) — Section 121, 395
High Courts17 Sept 1921
A. Mahadeva Ayyar Vs The South Indian Railway Co.
Madras High Court · AIR 1922 Mad 362 : (1922) ILR (Mad) 135
High Courts16 Sept 1921
Dattatraya Bhimrao Sabnis Vs Gangabai Ganeshbhat Gangabai Ganeshbhat Vs Dattatraya Lingo Yejman
Bombay High Court · (1922) 24 BOMLR 69
High Courts16 Sept 1921
Bhupal Tavanappa Kasturi Vs Tavanappa Gangaram Kasturi and Others
Bombay High Court · (1922) ILR (Bom) 435
High Courts16 Sept 1921
Shrinivas Lingo Nadgir, Laxmanrao Madhavrao Jahagirdar and Lakshman Narsingrao Jahagirdar Vs Secretary of State for India
Bombay High Court · (1922) 24 BOMLR 214
Bombay Watan Act, 1886 — Section 25
High Courts16 Sept 1921
Bhupal Tavanappa Kasturi Vs Tavanappa Gangaram Kasturi
Bombay High Court · (1921) 23 BOMLR 1236
High Courts15 Sept 1921
Jiaratdin Mohammed and Others Vs Emperor
Calcutta High Court · 67 Ind. Cas. 200
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts15 Sept 1921
Sekharipuram Gramom Krishna Aiyar Vs Namiassan Veetil Mayankutti and Another
Madras High Court · AIR 1922 Mad 30 : 70 Ind. Cas. 80 : (1922) 15 LW 14
High Courts15 Sept 1921
Unde Rajaha Raje Rajah Velugoti Sree Govindakrishna Yachendrulavaru Bahadur, Rajah of Venkatagiri Vs Thatikola Subbiah
Madras High Court · (1922) ILR (Mad) 1
High Courts15 Sept 1921
Unde Rajaha Raje Rajah Velugoti Sree Govinda Krishna Yachendrulavaru Rajah of Venkatagiri Bahadur Vs Thatikola Subbiah
Madras High Court · (1922) ILR (Mad) 1 : (1921) 14 LW 589 : (1921) 41 MLJ 530
High Courts14 Sept 1921Allowed
Senaji Kapurchand Vs Pannaji Devichand
Bombay High Court · (1921) 23 BOMLR 1228
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 10
High Courts14 Sept 1921
Pannaji Devichand Vs Sennaji Kapurchand
Bombay High Court · (1922) ILR (Bom) 431
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 10
High Courts14 Sept 1921
In Re: V. Subramania Chetty and M. Kanagaratna Reddy of V. Subramania Chetty and Co.
Madras High Court · AIR 1922 Mad 243 : (1922) ILR (Mad) 156
High Courts14 Sept 1921
Marath Sivaraman Nair and Another Vs Seshu Pattar and Others
Madras High Court · AIR 1922 Mad 299 : (1922) 16 LW 589 : (1922) 42 MLJ 356
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts14 Sept 1921
Gontu Appireddi Vs Gontu Chinna Appireddi and Others
Madras High Court · AIR 1922 Mad 246 : 66 Ind. Cas. 271 : (1921) 14 LW 639 : (1921) 41 MLJ 606
Provincial Insolvency Act, 1920 — Section 6(b)
High Courts14 Sept 1921
In Re: V. Subramania Chetty and Company
Madras High Court · 70 Ind. Cas. 764 : (1922) 16 LW 46
High Courts13 Sept 1921
Appanna Poricha Vs Narasinga Poricha and Others
Madras High Court · AIR 1922 Mad 17 : (1922) ILR (Mad) 113 : (1922) 15 LW 18 : (1921) 41 MLJ 608
Civil Procedure Code, 1908 (CPC) — Section 92