High Courts11 Jan 1917
Nalini Kanta Laha and Others Vs Anukul Chandra Laha
Calcutta High Court · 39 Ind. Cas. 490
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 465, 467, 471
JUDGMENT DATABASE
Search 12,22,691 Indian judgments.
12,22,691 judgments in All Courts · page 59,847 of 61,135
High Courts11 Jan 1917
Mahabir Prasad and Others Vs Baiju Lal and Others
Patna High Court · AIR 1917 Patna 398 : 39 Ind. Cas. 230
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts10 Jan 1917
Challa Balayya Vs Kanuparthi Subbayya
Madras High Court · (1918) ILR (Mad) 1171 : (1917) ILR (Mad) 1171
High Courts10 Jan 1917
Subaj Mal Kharad Vs Akshoy Kumar Roy Chowdhury and Another
Calcutta High Court · (1917) 01 CAL CK 0052
Calcutta Municipal Act, 1923 — Section 336Civil Procedure Code, 1908 (CPC) — Section 91
High Courts10 Jan 1917
Sarat Chandra Ghosh and Others Vs Entaz Sheik and Others
Calcutta High Court · 38 Ind. Cas. 578
High Courts10 Jan 1917Dismissed
Moharaj Bahadur Singh Vs Inder Chand Bothra
Calcutta High Court · (1917) 01 CAL CK 0008
High Courts10 Jan 1917Dismissed
Mathura Prasad Vs Emperor
Allahabad High Court · AIR 1917 All 132 : 40 Ind. Cas. 303
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 408
High Courts10 Jan 1917
Piare Lal Vs Emperor
Allahabad High Court · 38 Ind. Cas. 308
United Provinces Municipalities Act, 1916 — Section 274United Provinces Municipalities Act, 1916 — Section 274United Provinces Municipalities Act, 1916 — Section 274
High Courts10 Jan 1917
Venkataswami Naidu Vs Shanmugam Pillai
Madras High Court · AIR 1918 Mad 257 : 43 Ind. Cas. 1 : (1917) 6 LW 757
High Courts09 Jan 1917
Joyanuddin Khan Vs Jamiruddin Sarkar
Calcutta High Court · (1917) 01 CAL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(1), Order 21 Rule 17(2)
High Courts09 Jan 1917
Kailas Chandra Sarkar Vs Kantiram Das Bania
Calcutta High Court · 37 Ind. Cas. 993
High Courts09 Jan 1917
Sashi Bhusan Das Vs Pratur Chandra Roy and Others
Calcutta High Court · 37 Ind. Cas. 802
Limitation Act, 1908 — Article 181, 182
High Courts09 Jan 1917
Re Ketokey Charan Banerji and Others Vs Srimati Sarat Kumari Debi
Calcutta High Court · 40 Ind. Cas. 999
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Jan 1917
Nibaran Chandra Kundu Vs Chairman of the Corporation of Calcutta
Calcutta High Court · 38 Ind. Cas. 960
High Courts09 Jan 1917
Ganga Prasad Dutt Vs Rani Hemangini Debt, Executrix To The Estate Of Late Raja Jogendra Nath Roy Bahadur and Others
Calcutta High Court · 37 Ind. Cas. 997
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts09 Jan 1917
Dhondi Ranoji Patil Vs Revappa Satappa Sintre
Bombay High Court · AIR 1917 Bom 266 : (1917) 19 BOMLR 276
Dekkhan Agriculturists Relief Act, 1879 — Section 13