High Courts02 Feb 1932
Emperor Vs Shantaram Rama Wadkar
Bombay High Court · (1932) 34 BOMLR 897
Motor Vehicles Act, 1914 — Section 6
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,839 of 61,576
High Courts02 Feb 1932
Gura Sahu Vs Tangi Krishnamma and Others
Madras High Court · AIR 1932 Mad 687 : (1932) 36 LW 432
High Courts01 Feb 1932
Jamshedji Fraamji Havevalla Vs Pestonji Cawasji Gonda
Bombay High Court · AIR 1932 Bom 511 : (1932) 34 BOMLR 980
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 34(2)
High Courts01 Feb 1932
Eusuf Ali Vs Emperor
Calcutta High Court · AIR 1933 Cal 190
Penal Code, 1860 (IPC) — Section 193
High Courts01 Feb 1932
(Mallik) Ramlal Vs Official Assignee of Calcutta and Others
Calcutta High Court · AIR 1933 Cal 115
Provincial Insolvency Act, 1920 — Section 36
High Courts01 Feb 1932
Ramendra Nath Mukherjee Vs Balurghat Central Co-operative Bank Ltd.
Calcutta High Court · AIR 1932 Cal 317
Friendly Societies Act, 1896 — Section 68Industrial and Provident Societies Act, 1893 — Section 49National Insurance Act, 1911 — Section 67
High Courts01 Feb 1932Dismissed
Salle Singh Vs Mullo Singh
Allahabad High Court · AIR 1932 All 656
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Feb 1932Dismissed
Bhupendra Narain Singh Vs Ashtabhuja Ratan Kuer
Allahabad High Court · AIR 1932 All 379
High Courts01 Feb 1932
Shahzad Singh Vs Madan Gopal and Another
Allahabad High Court · AIR 1933 All 146 : 140 Ind. Cas. 120
High Courts01 Feb 1932
Board of Commissioners for the Hindu Religious Endowments and Others Vs Sreemathi Rukmini alias Kunhikavu alias Kuthiravattath Kongasseri Puthukulangara Amma Neethiyar and Another
Madras High Court · AIR 1932 Mad 470 : (1932) ILR (Mad) 636 : 137 Ind. Cas. 758 : (1932) 35 LW 588 : (1932) 62 MLJ 594
Madras Hindu Religious Endowments Act, 1926 — Section 7
High Courts30 Jan 1932
U. Mitian Matang and Others Vs Ka Jesi and Another
Gauhati High Court · AIR 1953 Guw 142
Khasi States Administration of Justice Order, 1950 — Rule 26
High Courts29 Jan 1932
(Nekkanti) Seeramma Vs (Nekkanti) Seshamma
Madras High Court · AIR 1933 Mad 217 : 145 Ind. Cas. 766
High Courts29 Jan 1932
Hiralal Ghose Vs Sheikh Imanuddi
Calcutta High Court · AIR 1932 Cal 584
Specific Relief Act, 1877 — Section 9
High Courts29 Jan 1932
Emperor Vs Ramrao Mangesh Burde
Bombay High Court · AIR 1932 Bom 406 : (1932) 34 BOMLR 598 : (1932) ILR (Bom) 304
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235Evidence Act, 1872 — Section 73
High Courts29 Jan 1932
Sheogobind Ram Vs Mt. Kishunbansi Kuer
Patna High Court · AIR 1932 Patna 222
Limitation Act, 1963 — Article 177
High Courts29 Jan 1932
Kaulashia and Another Vs Emperor
Patna High Court · AIR 1933 Patna 142
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 228
High Courts29 Jan 1932
Jadunandan Prasad Bhagat and Another Vs Wajid Ali Mian and Another
Patna High Court · AIR 1932 Patna 326
High Courts29 Jan 1932Disposed Of
Gobardhan Das and Another Vs Afzal Husain and Others
Allahabad High Court · AIR 1932 All 553
High Courts29 Jan 1932Disposed Of
Pandit Sridat Vs Mohar Singh and Another
Allahabad High Court · AIR 1932 All 403
High Courts29 Jan 1932
Bandhan Singh Vs Mt. Daulata Kuar and Another
Allahabad High Court · AIR 1933 All 152
General Clauses Act, 1897 — Section 5(1)