High Courts23 Aug 1918
Harihar Roy Vs Emperor
Calcutta High Court · AIR 1919 Cal 383
Penal Code, 1860 (IPC) — Section 384Police Act, 1861 — Section 8
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,876 of 61,309
High Courts23 Aug 1918
Shashi Bhusan Dhur and Others Vs Istismam-ul-Mulk Rats-ud-Dowa Amir-ul-Umrah-Nawab Asid Kabir Syed Sir Wasif Ali Mirza Khan Bahadur Jung, K.C.S.I., K.C.V.O., Nawab Bahadur of Murshidabad and Others
Calcutta High Court · 49 Ind. Cas. 951
Evidence Act, 1872 — Section 13Murshidabad Act, 1891 — Section 3
High Courts23 Aug 1918
In Re: Shirinbai Merwanji Dalal
Bombay High Court · AIR 1919 Bom 119 : (1919) 21 BOMLR 41
Trusts Act, 1882 — Section 40
High Courts23 Aug 1918
Crown Prosecutor Vs Bhagavathi
Madras High Court · 48 Ind. Cas. 337 : (1919) 19 LW 14
High Courts23 Aug 1918
C. Vekatachariar Vs Narasimha Ayyangar and Others
Madras High Court · 48 Ind. Cas. 301 : (1919) 19 LW 164
High Courts23 Aug 1918
Paramaswami Ayyangar Vs Alamu Nachiar Ammal Represented by her Natural Uncle Venkatachariar and Another
Madras High Court · 49 Ind. Cas. 11 : (1919) 19 LW 26
High Courts23 Aug 1918
Paramaswami Aiyangar Vs Alamu Nachiar Ammal represented by her natural uncle Venkatachariar and Another
Madras High Court · (1919) ILR (Mad) 76 : (1918) 35 MLJ 632
Madras Estates Land Act, 1908 — Section 77
High Courts23 Aug 1918
The Crown Prosecutor Vs Bhagavathi
Madras High Court · (1919) ILR (Mad) 83 : (1918) 35 MLJ 559
Criminal Procedure Code, 1898 (CrPC) — Section 254Penal Code, 1860 (IPC) — Section 304(A)
High Courts23 Aug 1918
C. Venkatachariar Vs Narasimha Aiyangar and Others
Madras High Court · (1918) 35 MLJ 647
Transfer of Property Act, 1882 — Section 11(g)
High Courts23 Aug 1918Dismissed
Kandasami Pillai and Another Vs Emperor
Madras High Court · (1918) 08 MAD CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 4(o)
High Courts22 Aug 1918
Jitendra Gopal Roy and Others Vs Matanginti alias Susamoyi Debya and Others
Calcutta High Court · AIR 1919 Cal 215 : 49 Ind. Cas. 965
Estates Partition Act, 1897 — Section 119, 83
High Courts22 Aug 1918
Srilal Chamaria Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 607
Criminal Procedure Code, 1898 (CrPC) — Section 258Penal Code, 1860 (IPC) — Section 109, 161, 380, 453
High Courts22 Aug 1918Dismissed
Srilal Chamaria and Another Vs The King-Emperor
Calcutta High Court · (1918) 08 CAL CK 0031
High Courts22 Aug 1918
Rani Shasimukhi Debi and Others Vs Parbaty Sunkar Roy Chowdhury and Others
Calcutta High Court · 50 Ind. Cas. 879
Civil Procedure Code, 1908 (CPC) — Section 18
High Courts22 Aug 1918
Midnapore Zemindary Company, Limited Vs Syama Charan Chowdhury and Others
Calcutta High Court · 49 Ind. Cas. 993
Bengal Tenancy Act, 1885 — Section 72
High Courts22 Aug 1918
Atal Behary Keora and Others Vs Lal Mohan Singha Roy and Another
Calcutta High Court · AIR 1919 Cal 75 : 49 Ind. Cas. 507
High Courts22 Aug 1918
V. Subramania Ayyar Vs Mulla Veettil Assan Koya by Next Friend Mulla Veettil Ameena Umma
Madras High Court · 46 Ind. Cas. 204
High Courts21 Aug 1918
Aduram Haldar Vs Nakuleswar Rai Chowdhury and Others
Calcutta High Court · AIR 1919 Cal 368 : 49 Ind. Cas. 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47
High Courts21 Aug 1918
Firm Standing in the Name of Gour Charan-Ganga Charan Saha Vs Toyebuddin Ahmed, Receiver to the Estate of Abdur Rahaman Sowdagar
Calcutta High Court · AIR 1919 Cal 43 : 49 Ind. Cas. 480
Provincial Insolvency Act, 1920 — Section 34