High Courts06 Sept 1932
Badri Das Vs Pasupati Banerji and Another
Patna High Court · AIR 1933 Patna 1
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 20, 21(2)
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,798 of 61,576
High Courts06 Sept 1932
Perumal Konan and Others Vs Tirumalai Machi Reddiar and Others
Madras High Court · AIR 1933 Mad 245 : 140 Ind. Cas. 900 : (1933) 37 LW 143
High Courts05 Sept 1932
Jagmohan Surajmal Marwadi Vs Venkatesh Gopal Ranade
Bombay High Court · AIR 1933 Bom 105 : (1933) 35 BOMLR 89
Bombay City Municipalities Act, 1925 — Section 15Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Sept 1932Disposed Of
Tara Chand and Others Vs Emperor
Allahabad High Court · AIR 1933 All 949 : 147 Ind. Cas. 1164
High Courts05 Sept 1932
M.V. Sundaresa Aiyar for himself and as Official Receiver of the estate of Pakala Venkata Rao Vs Pakala Subba Rao and Others
Madras High Court · AIR 1933 Mad 258 : (1933) 37 LW 48 : (1933) 65 MLJ 193
High Courts02 Sept 1932
Thadapalli Pedda Subba Rao Vs Lavu Ankamma and Another
Madras High Court · AIR 1933 Mad 110 : 140 Ind. Cas. 591 : (1932) 36 LW 750 : (1932) 63 MLJ 788
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts02 Sept 1932
Ramchandra Atmaram Khanolkar Vs Tukaram Nana Nikte
Bombay High Court · AIR 1933 Bom 374 : (1933) 35 BOMLR 715 : (1934) ILR (Bom) 58 : 145 Ind. Cas. 563
Dekkhan Agriculturists Relief Act, 1879 — Section 2(1)
High Courts02 Sept 1932Dismissed
Narayanrao Vithal Sayanna Vs Solomon Moses
Bombay High Court · AIR 1933 Bom 108 : (1933) 35 BOMLR 9 : (1933) ILR (Bom) 286
Letters Patent Act, 1865 — Clause 15
High Courts02 Sept 1932
Batisa Singh and Others Vs Emperor
Patna High Court · AIR 1932 Patna 335
Penal Code, 1860 (IPC) — Section 147, 347
High Courts02 Sept 1932
Radha Kishun Marwari Vs Emperor
Patna High Court · AIR 1932 Patna 293
Evidence Act, 1872 — Section 25
High Courts02 Sept 1932Dismissed
Ram Chand and Others Vs Emperor
Allahabad High Court · AIR 1933 All 114 : (1933) ILR (All) 117
Penal Code, 1860 (IPC) — Section 380, 395
High Courts02 Sept 1932
Public Prosecutor Vs Nellore Audinarayana Reddi
Madras High Court · AIR 1933 Mad 278
High Courts02 Sept 1932
In Re: Bogi Reddi Ankamma and Others
Madras High Court · AIR 1933 Mad 247 : (1933) 38 LW 668 : (1933) 65 MLJ 6
Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Sept 1932
Rami Reddi Chinna Vobula Reddi Vs Kethepalli Gurumurthi and Another
Madras High Court · AIR 1933 Mad 219 : (1933) 37 LW 127
High Courts01 Sept 1932
K. Ramaswami Naicker and Another Vs Secy. of State
Madras High Court · AIR 1933 Mad 105 : 140 Ind. Cas. 458 : (1932) 36 LW 624
High Courts01 Sept 1932
Jogendra Mohan Guha Vs Emperor
Calcutta High Court · AIR 1933 Cal 516
Arms Act, 1959 — Section 20General Clauses Act, 1897 — Section 6
High Courts01 Sept 1932
Jogendra Narain Singh and Another Vs Radha Prosad Singh and Another
Patna High Court · AIR 1932 Patna 319
Court Fees Act, 1870 — Article 17(6), 7(5)(d)
High Courts01 Sept 1932Dismissed
Badri Prasad Vs Jhamman
Allahabad High Court · (1932) 09 AHC CK 0002
High Courts31 Aug 1932
THE COMMISSIONER OF Income Tax, MADRAS Vs T. NAMBERUMAL CHETTY and SONS.
Madras High Court · 140 Ind. Cas. 850 : (1933) 1 ITR 32
High Courts31 Aug 1932
Golap Ali and Others Vs Emperor
Calcutta High Court · AIR 1933 Cal 656 : 145 Ind. Cas. 821
Penal Code, 1860 (IPC) — Section 147, 148, 324