High Courts28 Sept 1932
N.R.M.M.M. Muthiah Chettiar Vs The Official Receiver of Tinnevelly District and Another
Madras High Court · AIR 1933 Mad 185 : (1933) 37 LW 130 : (1933) 64 MLJ 382
Provincial Insolvency Act, 1920 — Section 53, 54
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,795 of 61,576
High Courts27 Sept 1932
Kesho Prasad Singh Vs Jagdeo Lal
Patna High Court · AIR 1933 Patna 261
Bengal Tenancy Act, 1885 — Section 44(c), 47
High Courts27 Sept 1932
Haris Chandra and Another Vs Emperor
Allahabad High Court · AIR 1933 All 94
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts26 Sept 1932Dismissed
Hiralal Thakoredas Parekh Vs Chhotalal Mulchand
Bombay High Court · AIR 1933 Bom 76 : (1932) 34 BOMLR 1639
Bombay Securities Contracts Control Act, 1925 — Section 6
High Courts26 Sept 1932Dismissed
Jivanlal Narsi Vs Pirojshaw R. VakHaria and Co.
Bombay High Court · (1933) 35 BOMLR 15
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts26 Sept 1932Allowed
Ram Prasad Vs Emperor
Allahabad High Court · AIR 1933 All 95 : 140 Ind. Cas. 497
Criminal Law (Amendment) Act, 1908 — Section 17(1)
High Courts26 Sept 1932
In Re: M.K. Panduranga Mudali
Madras High Court · AIR 1933 Mad 123 : 140 Ind. Cas. 767 : (1932) 63 MLJ 906
Criminal Law (Amendment) Act, 1908 — Section 17(1)
High Courts23 Sept 1932
Jivanlal Vrajrai Desai Vs Vrajlal Pochalal Patel
Bombay High Court · AIR 1933 Bom 251 : (1933) 35 BOMLR 415 : 145 Ind. Cas. 258
Civil Procedure Code, 1908 (CPC) — Section 105(2), 109
High Courts23 Sept 1932
Narbheram Jivram Purohit Vs Jevallabh Harjivan
Bombay High Court · AIR 1933 Bom 469 : (1933) 35 BOMLR 998 : 147 Ind. Cas. 362
Civil Procedure Code, 1908 (CPC) — Section 129Evidence Act, 1872 — Section 41Succession Act, 1925 — Section 263
High Courts22 Sept 1932Allowed
Abdul Satar Suleman Haji Ahmed Vs The Advocate General of Bombay
Bombay High Court · AIR 1933 Bom 87 : (1933) 35 BOMLR 18
High Courts21 Sept 1932Dismissed
Moti Meghaji Marwadi Vs Amarchand Rajaram Marwadi
Bombay High Court · AIR 1933 Bom 121 : (1933) 35 BOMLR 132
High Courts21 Sept 1932Dismissed
Gururao Narsingrao Desai Vs Ramchandra Shrinivasrao Desai
Bombay High Court · AIR 1933 Bom 244 : (1933) 35 BOMLR 413 : (1933) ILR (Bom) 369 : 145 Ind. Cas. 286
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Sept 1932
Shivappa Dandappa Manvi Vs Gurpadappa Doddappa Hasibi
Bombay High Court · AIR 1933 Bom 100 : (1933) 35 BOMLR 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts21 Sept 1932
A.V.R.M.S.P.S. Ramaswami Chettiar Vs M. Paramasivan Pillai
Madras High Court · AIR 1933 Mad 447
High Courts20 Sept 1932Dismissed
Onkar Bhagwan Vs Gamna Lakhaji and Co.
Bombay High Court · AIR 1933 Bom 205 : (1933) 35 BOMLR 127 : (1933) ILR (Bom) 206
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 108, 96(3)
High Courts20 Sept 1932
Muthukumara Sthapathiar Vs Sivanarayana Pillai (deceased) and Another
Madras High Court · AIR 1933 Mad 158 : (1933) ILR (Mad) 534 : (1933) 37 LW 19 : (1933) 64 MLJ 66
High Courts20 Sept 1932
Vasireddi Ramayya and Others Vs Mulugu Kotayya and Others
Madras High Court · AIR 1933 Mad 276 : (1932) 36 LW 919 : (1933) 64 MLJ 75
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Article 182(3)
High Courts19 Sept 1932
In Re: B.G. Horniman
Bombay High Court · AIR 1933 Bom 59 : (1932) 34 BOMLR 1666
Railways Act, 1890 — Section 113(2), 118, 68
High Courts19 Sept 1932Allowed
Teju Kaya and Co. Vs Gangji Nensey and Co.
Bombay High Court · AIR 1933 Bom 71 : (1932) 34 BOMLR 1629 : (1933) ILR (Bom) 292
Contract Act, 1872 — Section 55