High Courts19 Sept 1932
Mosaddi Rai and Others Vs Emperor
Patna High Court · AIR 1933 Patna 100
Criminal Procedure Code, 1898 (CrPC) — Section 103(2)Penal Code, 1860 (IPC) — Section 149, 302
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,796 of 61,576
High Courts19 Sept 1932
T.K. Peramanayagam Pillai Vs Raman Chettiar
Madras High Court · AIR 1933 Mad 104 : 140 Ind. Cas. 774 : (1932) 36 LW 865 : (1932) 63 MLJ 785
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38
High Courts16 Sept 1932
Hamidmiya Sarfuddin Vs Nagindas Jivanji
Bombay High Court · AIR 1933 Bom 217 : (1933) 35 BOMLR 252 : (1933) ILR (Bom) 709
Limitation Act, 1908 — Article 134, 144
High Courts16 Sept 1932
H. Hamid and Another Vs (Maulvi) Abdul Ghani and Another
Patna High Court · AIR 1933 Patna 61
High Courts16 Sept 1932Allowed
Qabul and Others Vs Emperor
Allahabad High Court · (1932) 09 AHC CK 0006
High Courts16 Sept 1932
Alapati Achutaramanna Vs Vasireddi Jagannadham and Another
Madras High Court · AIR 1933 Mad 117 : 140 Ind. Cas. 833 : (1933) 37 LW 157 : (1933) 64 MLJ 79
Evidence Act, 1872 — Section 58Stamp Act, 1899 — Section 12
High Courts16 Sept 1932
Chella Rangappa Vs Yerravenkatagiri Rangappa and Others
Madras High Court · AIR 1933 Mad 9 : (1933) ILR (Mad) 395 : 140 Ind. Cas. 461 : (1932) 36 LW 699 : (1932) 63 MLJ 778
Provincial Insolvency Act, 1920 — Section 4
High Courts16 Sept 1932
Sri Sri Sri Rathnamala Pattamahadevi, Zamindarini Vs The Ryots of the Mandasa Zamindari
Madras High Court · (1933) ILR (Mad) 579 : (1933) 38 LW 353 : (1933) 65 MLJ 423
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Sept 1932
Lakshman Ramchandra Phatak Vs Shridhar Waman Joshi
Bombay High Court · AIR 1933 Bom 118 : (1933) 35 BOMLR 135 : (1933) ILR (Bom) 202
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts15 Sept 1932
Ganga Sahu and Others Vs Kanhu Lal Marwari and Others
Patna High Court · AIR 1933 Patna 60
High Courts15 Sept 1932
Ganesh Lal Sarawgi Vs Sanehi Ram and Aliar Ram
Patna High Court · AIR 1933 Patna 43
Provincial Insolvency Act, 1920 — Section 13, 24
High Courts15 Sept 1932
M. Shanmuga Mudaliar Vs S. Subbaraya Mudaliar and Another
Madras High Court · 140 Ind. Cas. 540 : (1933) 37 LW 162 : (1932) 63 MLJ 932
Tamil Nadu District Municipalities Act, 1920 — Section 49(2)(f)
High Courts14 Sept 1932
Thillaikannu Achi Vs Sheik Abdul Kadir Rowther
Madras High Court · AIR 1933 Mad 126 : 140 Ind. Cas. 805 : (1933) 37 LW 497 : (1933) 64 MLJ 336
High Courts14 Sept 1932
Vadlamannati Bala Tripura Sundaramma alias Suiadaramma Vs Abdul Khadar
Madras High Court · AIR 1933 Mad 418 : (1933) ILR (Mad) 490 : (1933) 37 LW 607 : (1933) 64 MLJ 664
Limitation Act, 1908 — Section 15
High Courts13 Sept 1932
A. Ghulam Muhiuddin Rowther Vs Sulaiman Rowther and Another
Madras High Court · AIR 1933 Mad 263 : (1932) 36 LW 917
High Courts13 Sept 1932
Venkatadri Apparao Bahadur Vs Adivicolany Chakrapani Rao and Others
Madras High Court · AIR 1933 Mad 521 : (1933) 38 LW 214
High Courts13 Sept 1932
Currimbhai Abdulhusain Vs Ahmed Ali Lukmanji
Bombay High Court · (1933) 35 BOMLR 12 : (1934) ILR (Bom) 505
Limitation Act, 1908 — Section 19Provincial Insolvency Act, 1920 — Section 78(2)
High Courts13 Sept 1932
Currimbhai Abdulhusain Vs Ahmedali Lukmanji
Bombay High Court · AIR 1933 Bom 91
High Courts13 Sept 1932
E.C. D'' Cruz Vs Emperor
Patna High Court · AIR 1933 Patna 94
Railways Act, 1890 — Section 101(a), 101(c)