Cases related to Lokmanya Bal Gangadhar Tilak
	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
	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
	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.
	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.
	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..
	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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