High Courts03 Mar 1932
Pena Rina Yena Manickavasagam Chettiar Vs The Union Board of Devakottah
Madras High Court · AIR 1933 Mad 92 : (1932) ILR (Mad) 853 : (1932) 36 LW 120 : (1932) 63 MLJ 741
Madras Local Boards Act, 1884 — Section 93
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,831 of 61,576
High Courts03 Mar 1932
Cheena Pena Rena Perianan Chetti Vs Taluk Board
Madras High Court · (1932) ILR (Mad) 848 : (1932) 36 LW 117 : (1932) 63 MLJ 148
Madras Local Boards Act, 1884 — Section 93
High Courts03 Mar 1932
S.K.M.R.M. Somasundaram Chettiar and Others Vs Rm. Ar. Ar. Rm. Arunachalam Chettiar and Others
Madras High Court · AIR 1932 Mad 523 : (1932) ILR (Mad) 982 : (1932) 36 LW 33 : (1932) 63 MLJ 28
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts02 Mar 1932
Bondada Manumallaswami and Another Vs Pinisetti Chinna Narayanaswami and Others
Madras High Court · AIR 1932 Mad 489 : 138 Ind. Cas. 276
High Courts02 Mar 1932
Sm. Swarnamoyee Dasi Vs Probodh Chandra Sarkar and Others
Calcutta High Court · AIR 1933 Cal 253
Limitation Act, 1963 — Section 18
High Courts02 Mar 1932
Bhabataran Pahari and Another Vs Traliakya Nath Bag and Others
Calcutta High Court · AIR 1932 Cal 764 : 140 Ind. Cas. 743
High Courts02 Mar 1932
Nabin Chandra Guha Vs Nibaran Chandra Biswas and Others
Calcutta High Court · AIR 1932 Cal 734 : 140 Ind. Cas. 54
Probate and Administration Act, 1881 — Section 53, 86
High Courts02 Mar 1932
Secy. of State Vs Srigobinda Chaudhuri
Calcutta High Court · AIR 1932 Cal 834 : 140 Ind. Cas. 856
Government of India Act, 1915 — Section 32
High Courts02 Mar 1932
Gahur Ali Karikar and Others Vs Sm. Asia Khatun and Others
Calcutta High Court · AIR 1933 Cal 96
High Courts02 Mar 1932
Emperor Vs Bai Lali
Bombay High Court · (1932) 34 BOMLR 896
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts02 Mar 1932Dismissed
X.A. Pinto Vs Narayan Malhari Mali
Bombay High Court · AIR 1932 Bom 558 : (1932) 34 BOMLR 984
Dekkhan Agriculturists Relief Act, 1879 — Section 15BTransfer of Property Act, 1882 — Section 67
High Courts02 Mar 1932
Surajman Prasad Misra Vs Sadanand Misra and Others
Patna High Court · AIR 1932 Patna 346
Limitation Act, 1963 — Section 22(2)Negotiable Instruments Act, 1881 (NI) — Section 78
High Courts02 Mar 1932
Muhammad Raza Vs Zamiruddin
Patna High Court · AIR 1932 Patna 355
Bengal Tenancy Act, 1885 — Section 148, 148(b1)
High Courts02 Mar 1932
Durga Shanker and Others Vs Lala Ganga Sahai and Others
Allahabad High Court · AIR 1932 All 500
High Courts02 Mar 1932
M. Ramakrishna Reddi and Others Vs Reddivari Narasimha Reddi
Madras High Court · AIR 1932 Mad 527 : (1932) 36 LW 169
High Courts02 Mar 1932
Bondada Manumallaswami and Another Vs Rinisetti Chinna Narayanaswami (deceased) and Others
Madras High Court · (1932) 35 LW 756 : (1932) 63 MLJ 107
High Courts02 Mar 1932
P. Venkatachalam, a business concern in condiments, by Mr. C. Pattabhirama Aiyangar, one of the Joint Receivers of the said business and Another Vs Rajagopal Naidu and Another
Madras High Court · AIR 1932 Mad 705 : (1932) ILR (Mad) 966 : (1932) 36 LW 498 : (1932) 63 MLJ 568
High Courts02 Mar 1932
P.O. Karthiruma Goundan Vs Rangammal and Another
Madras High Court · AIR 1932 Mad 456 : (1932) ILR (Mad) 701 : (1932) 35 LW 609 : (1932) 62 MLJ 622
Succession Act, 1925 — Section 192
High Courts01 Mar 1932
Narayan Vithal Kothari Vs Mangesh Vithal Lad.
Bombay High Court · AIR 1932 Bom 599 : (1932) 34 BOMLR 1287 : 140 Ind. Cas. 567
Transfer of Property Act, 1882 — Section 111(g)(2)
High Courts01 Mar 1932
Aktar Hossain and Others Vs Sm. Husseni Begam and Others
Calcutta High Court · AIR 1933 Cal 73