Privy Council26 Jul 1916
British Columbia Electric Railway Company, Limited Vs Loach
Privy Council · (1916) AIR(PC) 208
JUDGMENT DATABASE
Search 12,22,691 Indian judgments.
12,22,691 judgments in All Courts · page 59,878 of 61,135
High Courts26 Jul 1916Allowed
Waris Ali Vs Emperor
Allahabad High Court · AIR 1916 All 96 : 36 Ind. Cas. 151
Penal Code, 1860 (IPC) — Section 174
High Courts26 Jul 1916
Fateh Lal and Others Vs Mr. Charles Edward Gray
Allahabad High Court · AIR 1917 All 431 : 36 Ind. Cas. 210
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16
High Courts26 Jul 1916
Thonokadavath Awalla and Another Vs Ammian Mannil Kuttiali Valiaparambath Korumban Vs Koroth Kandiyil Krishna Kurup
Madras High Court · 36 Ind. Cas. 471 : (1916) 4 LW 73
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts25 Jul 1916
Mullangi Venkatasubbamma and Others Vs Mullangi Venkatarangam Chetty and Another
Madras High Court · 36 Ind. Cas. 678 : (1916) 4 LW 264 : (1916) 31 MLJ 280
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts25 Jul 1916
Mohammad Kazi and Others Vs Emperor
Calcutta High Court · 35 Ind. Cas. 811
Penal Code, 1860 (IPC) — Section 147, 224, 225
Privy Council25 Jul 1916
Alexander Smith Vs Council of the Rural Municipality of Vermillion Hilla, No. 195
Privy Council · (1917) AIR(PC) 271
High Courts25 Jul 1916Allowed
Sheo Pujan Tewari and Others Vs Sohbat Tewari and Others
Allahabad High Court · AIR 1916 All 181 : 36 Ind. Cas. 427
High Courts25 Jul 1916Disposed Of
Latif Miyan Vs Emperor through Har Deo Das and Another
Allahabad High Court · AIR 1917 All 429(2) : 36 Ind. Cas. 583
Penal Code, 1860 (IPC) — Section 478
High Courts25 Jul 1916Allowed
Naunihal Singh Vs Ram Ratan
Allahabad High Court · AIR 1917 All 147 : 37 Ind. Cas. 511
High Courts25 Jul 1916Dismissed
Ram Ratan Vs Naunihal Singh
Allahabad High Court · (1917) ILR (All) 127
High Courts25 Jul 1916
Krishna Lal Vs Emperor
Allahabad High Court · AIR 1917 All 450 : 35 Ind. Cas. 1008
Police Act, 1861 — Section 31
High Courts25 Jul 1916
Sri Raghunatha Doss Vs Sri Sri Sir Vikrama Deo, Maharaja of Jeypore
Madras High Court · (1916) 4 LW 240 : (1916) 31 MLJ 319
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4
High Courts25 Jul 1916
Public Prosecutor Vs Madhava Bhonjo Santos and seven Ors.
Madras High Court · 36 Ind. Cas. 161 : (1916) 4 LW 377 : (1916) 31 MLJ 305
Penal Code, 1860 (IPC) — Section 186, 434
High Courts24 Jul 1916
Veerabhadrah Iyer Vs President, Corporation of Madras
Madras High Court · 35 Ind. Cas. 589
High Courts24 Jul 1916Dismissed
Maharaja of Bobbili Vs Sree Rajah Narasaraya
Bombay High Court · (1916) 18 BOMLR 909
Limitation Act, 1877 — Article 179
High Courts24 Jul 1916
Aswini Kumar Samaddar Vs Banamali Chakrabarty and Others
Calcutta High Court · 40 Ind. Cas. 607
Evidence Act, 1872 — Section 44