AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges

    Banalamudi Parandhamayya And Others Petitioners v. Y. Nagabhushanam

    The objection raised goes to the root of the case and it should not have been reserved for consideration till the entire evidence is recorded. The order of the Sub-Magistrate is therefore set aside and he will deal with the objection before proceeding further, after taking such evidence as may be necessary for the decision of the objection.

    N.R.ROrder accordingly.

    Use AI to get other relevant cases.

    Comments

    Banalamudi Parandhamayya And Others Petitioners v. Y. Nagabhushanam
    (Mar 6, 1939)