High Courts28 Apr 1932
Kanji and Moolji Brothers Vs T. Shanmugam Pillai
Madras High Court · AIR 1932 Mad 734 : (1933) ILR (Mad) 169 : (1932) 36 LW 626 : (1932) 63 MLJ 587
Transfer of Property Act, 1882 — Section 53A
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,819 of 61,576
High Courts27 Apr 1932
Motiram Rosan Lal Coal Co. Ltd. Vs Commissioner of Income Tax
Patna High Court · AIR 1933 Patna 28
High Courts27 Apr 1932
MOTIRAM ROSHAN LAL COAL CO. Vs COMMISSIONER OF INCOME TAX.
Patna High Court · (1933) 1 ITR 329
High Courts27 Apr 1932
Mattapalli Venkataratnam and Others Vs Tota Varahaliah and Another
Madras High Court · AIR 1932 Mad 768 : (1933) 37 LW 214 : (1932) 63 MLJ 310
Transfer of Property Act, 1882 — Section 58
High Courts27 Apr 1932
Pitchai Vs Muna Muna Chena Muhammad Atham Sammatti and Others
Madras High Court · (1933) ILR (Mad) 149 : (1932) 36 LW 461 : (1932) 63 MLJ 594
Criminal Procedure Code, 1898 (CrPC) — Section 144, 435(1)
High Courts26 Apr 1932
Pradyumnakumar Mallik Vs Gopendra Mallik
Calcutta High Court · AIR 1933 Cal 251
High Courts26 Apr 1932
Nagendra Nath Sarkar Vs Emperor
Calcutta High Court · AIR 1932 Cal 683
Arms Act, 1959 — Section 19(f), 20Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts26 Apr 1932
B. Chenchuram Naidu Vs Muhammad Bahavuddin Sahib
Madras High Court · AIR 1933 Mad 3 : (1933) ILR (Mad) 168 : (1932) 36 LW 465 : (1932) 63 MLJ 446
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts25 Apr 1932
Jeevakore Bhai Vs Krishnadoss Paramanandadoss and Another
Madras High Court · AIR 1932 Mad 680 : 139 Ind. Cas. 188 : (1932) 36 LW 396 : (1932) 63 MLJ 242
High Courts25 Apr 1932
Central Co-operative Stores Ltd. Vs Santinidhan Roy
Calcutta High Court · AIR 1933 Cal 631 : 145 Ind. Cas. 834
Co-operative Societies Act, 1912 — Section 42(b), 42(d)
High Courts25 Apr 1932Disposed Of
Murlidhar and Another Vs Jainti Prasad and Others
Allahabad High Court · AIR 1932 All 703
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1908 — Article 3Specific Relief Act, 1877 — Section 9
High Courts25 Apr 1932
In Re: Kallam Narayana
Madras High Court · (1933) ILR (Mad) 231 : (1933) 37 LW 220 : (1933) 64 MLJ 88
Evidence Act, 1872 — Section 27
High Courts24 Apr 1932
Baraik Karan Singh Vs Bikram Sahu and Others
Patna High Court · AIR 1932 Patna 353
Chotanagpur Tenancy Act, 1908 — Section 177
High Courts22 Apr 1932
Muslims of Jammu Vs L.Khem Chand, Sub-Inspector of Gouhar Rehman Khan, Jammu Police
Jammu And Kashmir High Court · (1932) 04 J&K CK 0002
High Courts22 Apr 1932
Kiron Soshi Dasi Vs Official Assignee of Calcutta
Calcutta High Court · AIR 1932 Cal 246
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22Limitation Act, 1963 — Article 142, 144
High Courts22 Apr 1932Dismissed
Pranlal Bhaichand Vs The Maneokji Petit Manufacturing Co. Ltd.
Bombay High Court · AIR 1933 Bom 46 : (1932) 34 BOMLR 1252 : 140 Ind. Cas. 610
Contract Act, 1872 — Section 83
High Courts22 Apr 1932
The District School Board Vs Bhagwan Vasudev Marathe
Bombay High Court · AIR 1932 Bom 651 : (1932) 34 BOMLR 1500 : (1933) ILR (Bom) 60
Bombay Primary Education Act, 1947 — Section 3(1)
High Courts22 Apr 1932
Maharajadhiraj of Darbhanga Vs Commissioner of Income Tax
Patna High Court · AIR 1933 Patna 123
Income Tax Act, 1961 — Section 22(2), 26(2)
High Courts22 Apr 1932Allowed
Mohammad Asghar and Others Vs Mt. Abida Begum and Others
Allahabad High Court · AIR 1933 All 177 : (1932) ILR (All) 858
Civil Procedure Code, 1908 (CPC) — Section 109(c), 110