JUDGMENT DATABASE

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12,31,517 judgments in All Courts · page 58,803 of 61,576

High Courts08 Aug 1932

In Re: Maromma and Others

Madras High Court · 140 Ind. Cas. 756

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High Courts08 Aug 1932

Kesheo Prasad Singh Vs Ram Baran Chaubey

Patna High Court · AIR 1932 Patna 366 : AIR 1932 Patna 363

Bengal Tenancy Act, 1885 — Section 44, 44(c), 47

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High Courts05 Aug 1932

S. Subramania Ayyar Vs Al. Ar. Rm. Arunachalam Chettiar

Madras High Court · AIR 1933 Mad 95 : 140 Ind. Cas. 329

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High Courts05 Aug 1932

A.M.A. Zaman Vs Emperor

Calcutta High Court · AIR 1933 Cal 140

Penal Code, 1860 (IPC) — Section 124A

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High Courts05 Aug 1932Dismissed

Sharanbasappa Tippanna Vs Rachappa Basappa Shettar

Bombay High Court · AIR 1933 Bom 101 : (1933) 35 BOMLR 68

Contract Act, 1872 — Section 251Negotiable Instruments Act, 1881 (NI) — Section 27

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High Courts05 Aug 1932

Yesubai Vs Parasram Daji

Bombay High Court · AIR 1933 Bom 21 : (1932) 34 BOMLR 1449

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts05 Aug 1932

(Unde, Rajaha, Raje Captain, Sri Rajah Velugoti) Govinda Krishna Yachendrulavaru Bahadur Vs Kamireddi Ramakrishna Reddi

Madras High Court · AIR 1933 Mad 384

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High Courts05 Aug 1932

Ponnu Chettiar Vs Sambasiva Aiyar and Another

Madras High Court · AIR 1933 Mad 293 : (1933) ILR (Mad) 546 : (1933) 37 LW 788 : (1933) 64 MLJ 682

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts05 Aug 1932

Raja Rajeswara Sethupathi alias Muthuramalinga Sethupathi (deaceased), Rajah of Ramnad, through his authorised Dewan T.S. Jambunatha Aiyar and Another Vs Kuppuswami Pillai

Madras High Court · AIR 1933 Mad 83 : (1933) ILR (Mad) 320 : 140 Ind. Cas. 498 : (1932) 36 LW 738 : (1932) 63 MLJ 792

Limitation Act, 1963 — Article 182

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High Courts05 Aug 1932

Venkata Reddi Vs T.V. Dorasami Pillai

Madras High Court · AIR 1933 Mad 63 : (1933) ILR (Mad) 339 : 140 Ind. Cas. 378 : (1932) 36 LW 644 : (1932) 63 MLJ 722

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20

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High Courts04 Aug 1932

Kolipakam Penchelu Varadappa Rao Vs Chitoor Mahadeviah and Another

Madras High Court · AIR 1933 Mad 94 : 140 Ind. Cas. 325

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High Courts04 Aug 1932

Gouri Kinkar Bhakat Vs Radha Kissen Cotton Mills

Calcutta High Court · AIR 1933 Cal 220

Workmens Compensation Act, 1923 — Section 3(1)(b)

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High Courts04 Aug 1932

Saligram Khetry Vs Emperor

Calcutta High Court · AIR 1933 Cal 8

Calcutta Police Act, 1866 — Section 44

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High Courts04 Aug 1932

Emperor Vs Dwarika Nath Goswami

Calcutta High Court · AIR 1933 Cal 47

Criminal Procedure Code, 1898 (CrPC) — Section 307

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High Courts04 Aug 1932

Pandurang Shamrao Laud Vs Dwarkadas Kalliandas

Bombay High Court · AIR 1933 Bom 342 : (1933) 35 BOMLR 700

Succession Act, 1935 — Section 247

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High Courts04 Aug 1932

Emperor Vs Allisab Rajesab

Bombay High Court · (1932) 34 BOMLR 1453

Evidence Act, 1872 — Section 133

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High Courts04 Aug 1932

Bijoy Singh Vs Raja Kirtyanand Singh and Others

Patna High Court · AIR 1932 Patna 342

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86, 115

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High Courts04 Aug 1932

Gopalji Chaudhuri Vs Sumrit Mandar

Patna High Court · AIR 1933 Patna 89

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High Courts03 Aug 1932

Hira Lal Mondal Vs Burmah Shell Oil Storage and Distributing Co. of India Ltd.

Calcutta High Court · AIR 1933 Cal 130

Workmens Compensation Act, 1923 — Section 10

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High Courts03 Aug 1932

Emperor Vs Vallibhai Ibrahim

Bombay High Court · (1932) 34 BOMLR 1447

Bombay Prevention of Gambling Act, 1887 — Section 6

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