High Courts15 Feb 1912
The King-Emperor Vs Nilakanta alias Brahmachari and Others
Madras High Court · (1912) ILR (Mad) 247 : (1912) 22 MLJ 490
Criminal Law (Amendment) Act, 1908 — Section 6(6)Penal Code, 1860 (IPC) — Section 121
JUDGMENT DATABASE
Search 12,22,105 Indian judgments.
12,22,105 judgments in All Courts · page 60,203 of 61,106
High Courts15 Feb 1912
Singaram Chettiar and Another Vs Kaliyana Sundaram Pillay
Madras High Court · 15 Ind. Cas. 383 : (1914) 1 LW 687
Transfer of Property Act, 1882 — Section 6
High Courts14 Feb 1912
Ranjit Lal Karmakar Vs Bijoy Krishna Karmakar
Calcutta High Court · (1912) ILR (Cal) 582
High Courts14 Feb 1912
Khitish Chandra Acharjya Chowdhury Vs Osmond Beeby
Calcutta High Court · (1912) ILR (Cal) 587
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 6
High Courts14 Feb 1912
Hira Lal Mitra Vs Uday Chandra Dey
Calcutta High Court · 14 Ind. Cas. 33
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts14 Feb 1912
Ranjit Lal Karamakar Vs Bejoy Krishna Karmakar
Calcutta High Court · 14 Ind. Cas. 17
High Courts14 Feb 1912
Khitish Chnadra Acharya Chowdhury Vs Osmond Beeby
Calcutta High Court · 14 Ind. Cas. 4
High Courts14 Feb 1912Allowed
Emperor Vs Ganpat Balkrishna Rode
Bombay High Court · (1912) 14 BOMLR 310
Evidence Act, 1872 — Section 73
High Courts14 Feb 1912Dismissed
Jasauli Vs Emperor
Allahabad High Court · 14 Ind. Cas. 764
Penal Code, 1860 (IPC) — Section 366
High Courts14 Feb 1912Dismissed
Pokhpal Singh and Others Vs Chhidu Singh and Others
Allahabad High Court · 15 Ind. Cas. 903
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 102
High Courts14 Feb 1912
The Honourable The Advocate General Vs Govindasawmi alias Kristna-Sawmy
Madras High Court · 15 Ind. Cas. 306
High Courts13 Feb 1912
Waresh Munshi Vs Aftabuddi Bepari
Calcutta High Court · 16 Ind. Cas. 975
Civil Procedure Code, 1908 (CPC) — Section 102, 47
High Courts13 Feb 1912
Angullia and Co. Vs Sassoon and Co.
Calcutta High Court · (1912) ILR (Cal) 568
High Courts13 Feb 1912
The Bombay Company Ld. Vs The National Jute Mills Co. Ld.
Calcutta High Court · (1912) ILR (Cal) 669
Arbitration Act, 1940 — Section 15Stamp Act, 1899 — Section 36
High Courts13 Feb 1912
Hari Mohan Dey Sarkar Vs Ram Narain Dutt
Calcutta High Court · 14 Ind. Cas. 28
Evidence Act, 1872 — Section 115Specific Relief Act, 1877 — Section 27
High Courts13 Feb 1912
The Bombay Company Ld. Vs The National Jute Mills Company Ld.
Calcutta High Court · 16 Ind. Cas. 153
Stamp Act, 1899 — Article 43, 5, 36, 5, 6
High Courts13 Feb 1912
Emperor Vs C.W. King
Bombay High Court · (1912) 14 BOMLR 236
Criminal Procedure Code, 1898 (CrPC) — Section 205, 353
High Courts13 Feb 1912Dismissed
Jambu Prasad Vs Aftab Ali Khan and Others
Allahabad High Court · 15 Ind. Cas. 881
Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 60