High Courts13 Sept 1919
Emperor Vs Pramatha Nath Bagchi and Another
Calcutta High Court · 55 Ind. Cas. 282
Criminal Procedure Code, 1898 (CrPC) — Section 307Evidence Act, 1872 — Section 24
JUDGMENT DATABASE
Search 12,26,746 Indian judgments.
12,26,746 judgments in All Courts · page 59,825 of 61,338
High Courts13 Sept 1919
Sena Yasim Sahib and Another Vs Kadur Ekambara Aiyar
Madras High Court · (1919) 37 MLJ 698
Evidence Act, 1872 — Section 115
High Courts12 Sept 1919
Ramakrishna Prabhu Vs Naraina, minor, by Guardian ad Litem Anandivai alias Rakmavathi Bai and Others
Madras High Court · 62 Ind. Cas. 215 : (1920) 11 LW 112
High Courts12 Sept 1919Dismissed
Damodar Krishna Kulkarni Vs The Collector of Nasik
Bombay High Court · (1920) 22 BOMLR 99
Bombay Revenue Jurisdiction Act, 1876 — Section 4(a)
High Courts11 Sept 1919
Mohidin Karim and Others Vs Emperor
Bombay High Court · 55 Ind. Cas. 849
Criminal Procedure Code, 1898 (CrPC) — Section 16Penal Code, 1860 (IPC) — Section 325
High Courts11 Sept 1919
Emperor Vs Mohidin walad Karim and Others
Bombay High Court · (1920) ILR (Bom) 400
Criminal Procedure Code, 1898 (CrPC) — Section 16Penal Code, 1860 (IPC) — Section 325
High Courts11 Sept 1919
Adivkppa bin Nagappa Arsingadi Vs Tontappa bin Tippanna Ranganwar and Others
Bombay High Court · (1920) ILR (Bom) 255
High Courts11 Sept 1919
Emperor Vs Mohidin Karim
Bombay High Court · (1920) 22 BOMLR 154
Criminal Procedure Code, 1898 (CrPC) — Section 16
High Courts11 Sept 1919
Adiveppa Nagappa Arsingadi Vs Toutappa Tippanna Ranganwar
Bombay High Court · (1920) 22 BOMLR 94
High Courts11 Sept 1919
In Re: Gandi Apparazu
Madras High Court · (1920) ILR (Mad) 330 : (1919) 10 LW 521 : (1920) 38 MLJ 194
Penal Code, 1860 (IPC) — Section 147, 304
High Courts09 Sept 1919Allowed
Amrit Vaman Inamdar Vs Hari Govind Kulkarni
Bombay High Court · (1920) 22 BOMLR 275
Bombay Hereditary Offices Act, 1874 — Section 15
High Courts09 Sept 1919Dismissed
Murgeppa Basappa Gavannavar Vs Kalava Golappa Totad
Bombay High Court · (1920) 22 BOMLR 91
High Courts09 Sept 1919
K. Raghunatha Rao Vs The Secretary of State for India in Council
Madras High Court · 60 Ind. Cas. 187 : (1921) 13 LW 11 : (1920) 39 MLJ 623
Land Acquisition Act, 1894 — Section 24(1)
High Courts09 Sept 1919
Raghunatha Row Vs Secretary of State for India in Council
Madras High Court · (1921) ILR (Mad) 264
High Courts08 Sept 1919
Thammanna Chinna Lakshiminarasimham and Another Vs Akarapu Venkanna Chenniah
Madras High Court · (1920) 11 LW 55 : (1920) 38 MLJ 55
High Courts05 Sept 1919Dismissed
Amarappa Sanabasappa Gumalpur Vs Rachava Sugappa
Bombay High Court · (1920) 22 BOMLR 86
Transfer of Property Act, 1882 — Section 123
High Courts05 Sept 1919
Revansiddappa Panchappa Umbarje Vs The Secretary of State for India
Bombay High Court · (1920) 22 BOMLR 88
Income Tax Act, 1961 — Section 14
High Courts05 Sept 1919
The Tanjore Life Assurance Co. Ltd. by R. Sivarama Aiyar Vakil, Liquidator of the said Company Vs Kuppanna Rao
Madras High Court · (1920) 11 LW 584 : (1920) 38 MLJ 135
Contract Act, 1872 — Section 65
High Courts04 Sept 1919
Alagiasundaram Pillay and Others Vs The Midnapore Zemindary Co. Ltd. and Others
Madras High Court · 54 Ind. Cas. 816 : (1920) 12 LW 767
High Courts04 Sept 1919
S.A. Natesa Aiyar Vs S.A. Manoyya Aiyar
Madras High Court · 54 Ind. Cas. 462 : (1919) 10 LW 589