High Courts30 Nov 1920
Prayag Singh Vs Mrs. Morgan
Calcutta High Court · 62 Ind. Cas. 190
Penal Code, 1860 (IPC) — Section 442, 448
JUDGMENT DATABASE
Search 12,27,881 Indian judgments.
12,27,881 judgments in All Courts · page 59,780 of 61,395
High Courts30 Nov 1920
Abdul Jabbar and Others Vs Emperor
Calcutta High Court · AIR 1921 Cal 152 : 66 Ind. Cas. 65
Criminal Procedure Code, 1898 (CrPC) — Section 35
High Courts30 Nov 1920
Narayan Budhaji Mokal Vs Posha Jama Thakur
Bombay High Court · AIR 1921 Bom 172 : (1921) 23 BOMLR 466
Registration Act, 1908 — Section 17(2)(11)Transfer of Property Act, 1882 — Section 74
High Courts30 Nov 1920Allowed
Ganpat Rama Joshi Vs The Secretary of State For India
Bombay High Court · AIR 1921 Bom 138 : (1921) 23 BOMLR 462
Privy Council30 Nov 1920
Attorney-General for Canada Vs Attorney General for the Province of Quebec
Privy Council · (1920) AIR(PC) 144
High Courts29 Nov 1920
Rasik Chandra Hore and Another Vs Jagabandhu Roy and Others
Calcutta High Court · 62 Ind. Cas. 326
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts29 Nov 1920
Romesh Chandra Sarkar and Another Vs Mohim Chandra Guha
Calcutta High Court · 61 Ind. Cas. 174
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts29 Nov 1920
Rajani Kanta De and Others Vs Debendra Nath Singh Roy and Others
Calcutta High Court · 61 Ind. Cas. 520
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts29 Nov 1920
Ranada Ranjan Bhattacharjee Vs Bharat Chandra Saha and Others
Calcutta High Court · AIR 1921 Cal 631 : 62 Ind. Cas. 180
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(5)
High Courts29 Nov 1920
Mangla Majhi Vs Emperor
Patna High Court · 63 Ind. Cas. 416
Criminal Procedure Code, 1898 (CrPC) — Section 367, 424
High Courts29 Nov 1920
In Re: Palani Goundan
Madras High Court · AIR 1921 Mad 140 : (1921) 13 LW 195 : (1921) 40 MLJ 211
Criminal Procedure Code, 1898 (CrPC) — Section 195Registration Act, 1908 — Section 82(a)
High Courts26 Nov 1920
Superintendent and Remembrancer of Legal Affairs Vs Kajal Hoaladar
Calcutta High Court · 62 Ind. Cas. 187
Bengal Tenancy Act, 1885 — Section 121Penal Code, 1860 (IPC) — Section 143, 424
High Courts26 Nov 1920Allowed
The Government of Bengal Vs Kojal Haoladar
Calcutta High Court · (1920) 11 CAL CK 0001
High Courts25 Nov 1920
Askaram Sowkar Vs Venkataswami Naidu and Others
Madras High Court · (1921) ILR (Mad) 544
High Courts25 Nov 1920
Ganpat Ramrao Masur Vs Krishnadas Padmanabh Chandavarkar
Bombay High Court · (1920) 22 BOMLR 732 : 57 Ind. Cas. 423
Privy Council25 Nov 1920
Indian Immigration Trust Board of Natal Vs Govindasamy
Privy Council · (1920) AIR(PC) 114
High Courts25 Nov 1920
Messrs. Shaw Wallace and Co. Vs Messrs. K.M. Subbier and Sons
Madras High Court · 62 Ind. Cas. 205(1)
High Courts25 Nov 1920
Shaw Wallace and Co. Vs K.M. Subbier and Sons
Madras High Court · AIR 1921 Mad 58 : (1921) ILR (Mad) 406 : (1921) 14 LW 42 : (1921) 40 MLJ 166
Arbitration Act, 1899 — Section 9
High Courts25 Nov 1920
S. Askaram Sowcar Vs Venkataswami Naidu and Others
Madras High Court · AIR 1921 Mad 102 : (1921) 13 LW 193 : (1921) 40 MLJ 218
Limitation Act, 1963 — Section 20