High Courts03 Feb 1893
Baijanath Pandey Vs Gauri Kanta Mandal
Calcutta High Court · (1893) ILR (Cal) 633
Criminal Procedure Code, 1898 (CrPC) — Section 195, 209Penal Code, 1860 (IPC) — Section 211, 448
JUDGMENT DATABASE
Search 12,19,381 Indian judgments.
12,19,381 judgments in All Courts · page 60,682 of 60,970
Privy Council03 Feb 1893
Narindar Bahadur Singh and Another Vs Achal Ram
Privy Council · (1893) 20 IndApp 77
Privy Council03 Feb 1893
Bhai Narindar Bahadur Singh and Another Vs Achal Ram
Privy Council · (1893) 20 ILRPC 649
High Courts03 Feb 1893
Mayen and Another Vs Alston and Others
Madras High Court · (1893) ILR (Mad) 238
Civil Procedure Code, 1908 (CPC) — Section 111
High Courts03 Feb 1893
Raghava Chariar Vs Raghava Chariar, Executor to the Estate of the Vedantha Chariar
Madras High Court · (1910) 20 MLJ 726
Suits Valuation Act, 1887 — Section 11
Privy Council30 Jan 1893
Syed Ashgar Reza and Another Vs Syed Medhi Hossein Khan and others
Privy Council · (1893) 20 IndApp 38
High Courts27 Jan 1893
Kheroda Prosad Paul Vs The Chairman of the Howrah Municipality
Calcutta High Court · (1893) ILR (Cal) 448
High Courts26 Jan 1893
Thompson Vs The Calcutta Tramway Company, Limited
Calcutta High Court · (1893) ILR (Cal) 319
High Courts24 Jan 1893
Gopal Row and Another Vs The Bank of Madras
Madras High Court · (1893) 3 MLJ 197
High Courts19 Jan 1893
Dhanput Singh Vs Chatterput Singh
Calcutta High Court · (1893) ILR (Cal) 513
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts19 Jan 1893
Sri Rajah Narayya Appa Row Bahadur Zamindar Garu, by his guardian P. Venkatappiah and the Collector of Godavari, Agent to the Court of Wards. Vs Sri Rajah Venkatadri Appa Row Bahadur Zamindar Garu and Others
Madras High Court · (1893) 3 MLJ 80
High Courts19 Jan 1893
Papamma and N. Appa Rau Vs V. Appa Rau and Others
Madras High Court · (1893) ILR (Mad) 384
High Courts16 Jan 1893
Pranambal Achee Vs Palaniappa Mudaliar and Another
Madras High Court · (1893) 3 MLJ 222
High Courts11 Jan 1893
Sarangapani Aiyangar and Others Vs The Secretary of State for India in Council
Madras High Court · (1893) 3 MLJ 47