JUDGMENT DATABASE
Search 12,00,076 Indian judgments.
12,00,076 judgments in All Courts · page 59,529 of 60,004
High Courts27 Nov 1900
Queen-Empress Vs Kuppumuthu Pillai
Madras High Court · (1901) ILR (Mad) 317
Criminal Procedure Code, 1898 (CrPC) — Section 528
High Courts23 Nov 1900
Palani Goundan Vs Kuppandi Gounden and Others
Madras High Court · (1901) 11 MLJ 189
Tamil Nadu Village Courts Act, 1888 — Section 78
High Courts23 Nov 1900
Chakrapani Chettiar Vs Dhanji Settu and Others
Madras High Court · (1901) ILR (Mad) 311
High Courts23 Nov 1900
Palani Goundan Vs Kuppanda Goundan and Others
Madras High Court · (1901) ILR (Mad) 335
Tamil Nadu Village Courts Act, 1888 — Section 73
High Courts21 Nov 1900Dismissed
Rup Chand Mahton Vs Gudar Singh and Others
Calcutta High Court · (1900) 11 CAL CK 0004
High Courts21 Nov 1900
Subrahmania Ayyar Vs Rangappa Kalakka Thola Udatar
Madras High Court · (1901) ILR (Mad) 307
High Courts19 Nov 1900
Krishnaswami Aiyangar and Another Vs Srinivasa Aiyangar and Others
Madras High Court · (1901) 11 MLJ 7
High Courts15 Nov 1900
Queen-Empress Vs Yamana Rao
Madras High Court · (1901) ILR (Mad) 305
Court Fees Act, 1870 — Section 31Penal Code, 1860 (IPC) — Section 323
High Courts14 Nov 1900
Ramamitham and Another Vs Ranganathan and Others
Madras High Court · (1901) ILR (Mad) 299
High Courts12 Nov 1900
Karu Kalal Vs Ram Charan Pal
Calcutta High Court · (1901) ILR (Cal) 10
Criminal Procedure Code, 1898 (CrPC) — Section 537Penal Code, 1860 (IPC) — Section 381, 411
High Courts12 Nov 1900
Annasami Pillai and Others Vs Ramakrishna Mudaliar and Another
Madras High Court · (1900) 11 MAD CK 0008
Religious Endowments Act, 1868 — Section 18
High Courts08 Nov 1900
Jagannadha Rao and Others Vs Kamaraju
Madras High Court · (1901) ILR (Mad) 284
Penal Code, 1860 (IPC) — Section 361, 363
High Courts08 Nov 1900
Sabhapathi Gurukkal Vs Lakshmu Ammal and Others
Madras High Court · (1901) ILR (Mad) 293
High Courts06 Nov 1900
Panga and Others Vs Unnikutti and Others
Madras High Court · (1901) ILR (Mad) 275
Specific Relief Act, 1877 — Section 42