High Courts07 Mar 1932
The Commissioner of Income Tax Vs F.E. Dinshaw
Bombay High Court · AIR 1932 Bom 609 : (1932) 34 BOMLR 1235 : (1932) ILR (Bom) 457 : 140 Ind. Cas. 749
Income Tax Act, 1961 — Section 66(5)
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,830 of 61,576
High Courts07 Mar 1932
Kumaraswami Mudali, minor, by next friend Ganapathi Mudali Vs Muniratna Mudali and The Board of Revenue and Another
Madras High Court · AIR 1932 Mad 529 : (1932) ILR (Mad) 942 : (1932) 36 LW 122 : (1932) 63 MLJ 282
Madras Hereditary Village Offices Act, 1895 — Section 23
High Courts04 Mar 1932
Fala Krista Pal and Others Vs Jagannath Marwari and Others
Calcutta High Court · AIR 1932 Cal 775 : 140 Ind. Cas. 788
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts04 Mar 1932
Emperor Vs Raghunath Lahanusa Walvekar
Bombay High Court · (1932) 34 BOMLR 901
Bombay Prevention of Gambling Act, 1887 — Section 4Civil Procedure Code, 1908 (CPC) — Section 103
High Courts04 Mar 1932
Maganbhai Nathabhai Vs Dinkarrao N. Desai
Bombay High Court · AIR 1932 Bom 596 : (1932) 34 BOMLR 1281 : (1932) ILR (Bom) 577 : 140 Ind. Cas. 553
Government of India Act, 1915 — Section 107Legal Practitioners Act, 1879 — Section 36
High Courts04 Mar 1932
Kameshwar Singh Bahadur Vs Ramjiwan Sahu and Another
Patna High Court · AIR 1932 Patna 237 : 139 Ind. Cas. 127
High Courts04 Mar 1932Dismissed
Tursi Ram Vs Meghraj Basdeo
Allahabad High Court · AIR 1933 All 145
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts04 Mar 1932Allowed
Panchanan Banerji and Another Vs Anant Prasad Pandey and Others
Allahabad High Court · (1932) 03 AHC CK 0027
High Courts04 Mar 1932
Arjun Singh Vs B. Mahesha Nand and Others
Allahabad High Court · AIR 1932 All 437
High Courts03 Mar 1932
Govinda Nattar and Another Vs Murugesa Mudaliar
Madras High Court · AIR 1932 Mad 557 : (1932) 36 LW 476
High Courts03 Mar 1932Dismissed
The Official Liquidator Vs Mrs. Perin R. Burjorjee
Bombay High Court · (1932) 34 BOMLR 1021
Registration Act, 1908 — Section 49
High Courts03 Mar 1932Dismissed
Sheoparsan Singh Vs Munshi Narsingh Sahai
Bombay High Court · (1932) 34 BOMLR 890
Privy Council03 Mar 1932
Sheoprasan Singh Vs Munshi Narsingh Sahay and others
Privy Council · (1932) AIR(PC) 134
High Courts03 Mar 1932Allowed
Badri Chadan Vs Raja Indrajit Pertab Bahadur Saheb
Allahabad High Court · (1932) 03 AHC CK 0018
High Courts03 Mar 1932Dismissed
Mt. Munna Kunwari Vs Lakhnath Sahai and Others
Allahabad High Court · AIR 1932 All 648
High Courts03 Mar 1932Allowed
Badri Chandan Vs Raja Indrajit Pertab Bahadur Saheb
Allahabad High Court · (1932) 03 AHC CK 0006
High Courts03 Mar 1932
(Lala) Chandi Ram and Others Vs (Lala) Kunj Behari Lal and Others
Allahabad High Court · AIR 1932 All 383
High Courts03 Mar 1932
Ammathayarammal Vs The Official Assignee
Madras High Court · AIR 1933 Mad 137 : (1933) ILR (Mad) 7 : (1933) 37 LW 233 : (1933) 64 MLJ 208
Evidence Act, 1872 — Section 154