High Courts03 Aug 1932
Sattamuthu Chettiar Vs Abdul Kareem Maracayar and Others
Madras High Court · (1932) 36 LW 777 : (1932) 63 MLJ 880
Negotiable Instruments Act, 1881 (NI) — Section 35
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,804 of 61,576
High Courts03 Aug 1932
Sattamuthu Chettiar Vs Abdul Kareem Maracayar
Madras High Court · AIR 1933 Mad 61
High Courts03 Aug 1932
Abdul Razak Saib Vs Zainab Bi
Madras High Court · AIR 1933 Mad 86 : (1932) 36 LW 931 : (1932) 63 MLJ 887
High Courts02 Aug 1932Dismissed
The District Local Board of Poona Vs Vishnu Raghoba Waderkar
Bombay High Court · AIR 1933 Bom 164 : (1933) 35 BOMLR 55 : (1933) ILR (Bom) 67
Bombay Local Boards Act, 1923 — Section 136
High Courts02 Aug 1932
Venkatesh Krishna Khasbag Vs Bhujaballi Annappa Gargatti
Bombay High Court · AIR 1933 Bom 97 : (1933) 35 BOMLR 60 : (1933) ILR (Bom) 194
Transfer of Property Act, 1882 — Section 105, 91(a)
High Courts02 Aug 1932
In Re: "Ananda Bazar Patrika" and Satyendra Nath Mazumdar and Another
Calcutta High Court · AIR 1932 Cal 745 : 140 Ind. Cas. 5
Press (Emergency Powers) Act, 1931 — Section 23
High Courts02 Aug 1932
Nathmal Motiram Marwadi Vs Nilkanth Vishnu Kavishwar
Bombay High Court · AIR 1933 Bom 25 : (1932) 34 BOMLR 1519
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 75
High Courts02 Aug 1932
Puna Mahton and Others Vs Emperor
Patna High Court · AIR 1932 Patna 315
Penal Code, 1860 (IPC) — Section 225B, 353
High Courts02 Aug 1932
(Boggavarapu) Bullayya and Others Vs (Garlapati) Subbayya and Another
Madras High Court · AIR 1933 Mad 130 : 140 Ind. Cas. 779
High Courts02 Aug 1932
N.K.N. Ramier and Brothers Vs S.S. Ramudu Ayyar and Another
Madras High Court · AIR 1933 Mad 176 : (1933) ILR (Mad) 304 : (1933) 37 LW 210 : (1933) 64 MLJ 199
Sales of Goods Act, 1930 — Section 37(3)
High Courts02 Aug 1932
Shankaranaraina Vs Official Receiver of South Kanara
Madras High Court · AIR 1933 Mad 73 : (1932) 36 LW 581
High Courts02 Aug 1932
Pulikonda Venkatasubbayya Vs Maddi Venkata Lakshmayya
Madras High Court · AIR 1933 Mad 65 : (1932) 36 LW 623
High Courts02 Aug 1932
Govindaraja Pillai and Others Vs Mangalam Pillai and Another
Madras High Court · AIR 1933 Mad 80 : (1932) 36 LW 733 : (1932) 63 MLJ 911
High Courts01 Aug 1932
Ramgopal Keshavdas Vs The Secretary of State for India in Council
Bombay High Court · AIR 1933 Bom 106 : (1933) 35 BOMLR 105 : (1933) ILR (Bom) 589
High Courts01 Aug 1932
Sir Dhunjibhoy Bomanji, Kt. Vs Gunpa Khandu Koli
Bombay High Court · AIR 1933 Bom 338 : (1933) 35 BOMLR 694 : (1933) ILR (Bom) 699
Workmens Compensation Act, 1923 — Section 12
High Courts01 Aug 1932
Nutbihari Das Vs Bishweshwari Debee
Calcutta High Court · AIR 1933 Cal 414
Limitation Act, 1963 — Article 144
High Courts01 Aug 1932
Deonandan Prasad Vs Pirthi Narayan and Others
Patna High Court · AIR 1933 Patna 32
Bengal Tenancy Act, 1885 — Section 170, 278Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts31 Jul 1932
The Official Assignee of Bombay Vs Chimniram Motilal and Sir Hukumchand Sarupchand
Bombay High Court · (1932) 34 BOMLR 1615
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14
High Courts30 Jul 1932Dismissed
Bhagirathibai Bhalchandra Narayan Vs Dwarkabai Shankar Baji
Bombay High Court · AIR 1933 Bom 135 : (1933) 35 BOMLR 44
High Courts29 Jul 1932
Geetaranee De Vs Narendrakrishna De
Calcutta High Court · AIR 1933 Cal 429
Succession Act, 1925 — Section 307