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Queen-Empress
vs. Bal Gangadhar Tilak and Keshav Mahadev Bal.
Penal Code
(Act XLV of 1860), Sec. 124 A - Evidence - Writings showing intention
or animus - Letters of contributors published in newspapers -
Disaffection - Order to prosecute - Criminal Procedure Code (Act X of
1882), Sec.196 - Construction - Reference to proceedings in Legislative
Council.
Source:
ILR 1898(XXII) Bom. 112.
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Bal
Gangadhar Tilak vs. The Queen-Empress
Privy Council - Leave to appeal - Refusal of leave to appeal from a
conviction and sentence - Alleged misdirection to a jury - Indian Penal
Code (Act XLV of 1860) Sec.124 A.
Source
: ILR 1898(XXII) Bom. 528
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Emperor
vs. Bal Gangadhar Tilak
Indian Penal Code (Act XLV of 1860), Secs. 124A, 153A - Sedition -
Intention - Attempt - Criminal Procedure Code (Act V of 1898) Secs.
233, 234, 235 - Joinder of Charges - Special Jury, application for.
Source : 1908
(10)Bom.L.R 848.
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In
re Bal Gangadhar Tilak
Leave to appeal to the Privy Council in criminal cases - Grave and
substantial injustice to be shewn - Criminal Procedure Code (Act V of
1898) Secs. 233, 234, 236, 237 and 239 - Joinder of charges.
Source : 1908 (10)Bom.L.R 973.
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Bal
Gangadhar Tilak and Others vs. Shriniwas Pandit and Another
Hindu Law -
Adoption - Datta Homam - Not essential in same Gotra - Consent of
Trustees - Documents contradicting Oral Evidence - Indian
Evidence Act
(I. of 1872), Sec. 145
Source :
1914-15 (42) Indian Appeal 135..
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Emperor
vs. Bal Gangadhar Tilak
Criminal Procedure Code (Act V of 1898), Sec. 108 - Seditious
matter, dissemination of - Oral speeches - Indian Penal Code (Act XLV
of 1860), Sec. 124A - Advocacy of Home Rule or Swarajya - Speeches
should be read as a whole - Effect of the speeches on the audience
should be taken into account.
Source : 1917(19)Bom.L.R. 211.
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