High Courts19 Aug 1932
P. Rama Naidu (deaceased) and Others Vs Rangayya Naidu and Others
Madras High Court · AIR 1933 Mad 114 : (1933) ILR (Mad) 346 : (1932) 36 LW 922 : (1932) 63 MLJ 899
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,801 of 61,576
High Courts18 Aug 1932
Bukkapatnam Tirumala Narasimha Charyulu Vs Sree Rajah Sabhnadri Appa Rao Bahadur Zamindar Garu
Madras High Court · 140 Ind. Cas. 270
High Courts18 Aug 1932
Koraga Gowda and Another Vs Somappa Gowda and Others
Madras High Court · AIR 1933 Mad 93 : 140 Ind. Cas. 585 : (1932) 36 LW 795
High Courts18 Aug 1932
S. Srinivasa Ayyar and Another Vs Lakshmi Ammal
Madras High Court · 140 Ind. Cas. 408
High Courts18 Aug 1932Dismissed
Basappa Dandappa Patil Vs Gurlingawa Shivashankreppa Patil
Bombay High Court · AIR 1933 Bom 137 : (1933) 35 BOMLR 75 : (1933) ILR (Bom) 74
High Courts18 Aug 1932
In Re: Mrinal Kanti Ghose, keeper of the Amrita Bazar Patrika Press and Tarit Kanti Biswas, Publisher of the newspaper Amrita Bazar Patrika
Calcutta High Court · AIR 1932 Cal 738 : 140 Ind. Cas. 304
Indian Press (Emergency Powers) Act, 1931 — Section 23
High Courts18 Aug 1932
A. Malcolm and Another Vs Emperor
Calcutta High Court · AIR 1933 Cal 218
Arms Act, 1959 — Section 14, 19(f)
High Courts18 Aug 1932
Jaichand Somchand Shah Vs Vithal Bajirao Marathe
Bombay High Court · AIR 1933 Bom 109 : (1933) 35 BOMLR 83 : (1933) ILR (Bom) 150
Factories Act, 1948 — Section 2(3)(a)Workmens Compensation Act, 1923 — Section 10
High Courts18 Aug 1932
Kalap Chaudhuri and Others Vs Sitab Chand and Others
Patna High Court · AIR 1932 Patna 330
High Courts18 Aug 1932
(Bukkapatnam) Triumala Narasimhacharyulu Vs (Sree Rajah) Sabhnadri Appa Rao Bahadur Zamindar Garu
Madras High Court · AIR 1933 Mad 197
High Courts18 Aug 1932
Board of Commissioners for Hindu Religious Endowments Vs Medarametla Kotayya and Others
Madras High Court · AIR 1933 Mad 57 : 140 Ind. Cas. 769 : (1932) 36 LW 883 : (1932) 63 MLJ 780
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts18 Aug 1932
S. Srinivasa Aiyar and Another Vs Lakshmi Ammal alias Yogambal Ammal
Madras High Court · (1933) ILR (Mad) 343 : (1932) 36 LW 714 : (1932) 63 MLJ 843
High Courts18 Aug 1932
Karuveeppil Veera Vunni's younger brother Ahammad Kutty and Others Vs Kottakkat Kuttu
Madras High Court · AIR 1933 Mad 315 : (1933) ILR (Mad) 458 : (1933) 37 LW 180 : (1933) 64 MLJ 251
High Courts16 Aug 1932
Janaki Nath Nandi Vs Amarendra Nath Biswas and Another
Calcutta High Court · AIR 1933 Cal 490 : 145 Ind. Cas. 243
High Courts16 Aug 1932
Mahomed Maijaddin Khan Vs Janakiballav Dutta and Others
Calcutta High Court · AIR 1933 Cal 492 : 145 Ind. Cas. 248
Bengal Municipal Act, 1932 — Section 15Civil Procedure Code, 1908 (CPC) — Section 9Penal Code, 1860 (IPC) — Section 171E, 171F
High Courts16 Aug 1932Dismissed
Maijuddin Khan Vs Janakiballabh Datta
Calcutta High Court · (1932) 08 CAL CK 0008
High Courts16 Aug 1932
Janki Saran Sahi Vs Rambabadur Sahi and Another
Patna High Court · AIR 1932 Patna 343
High Courts16 Aug 1932
In Re: D, a Pleader
Patna High Court · AIR 1932 Patna 300
Criminal Law (Amendment) Act — Section 17(1)Legal Practitioners Act, 1879 — Section 14