High Courts27 Oct 1931
Khambham Chenchayya Vs Bandarupalli Bapayya (dead) represented by Venkatappayya and Venkatakrishnayya
Madras High Court · (1932) 62 MLJ 177
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,857 of 61,576
High Courts27 Oct 1931
Pendyala Subbarayudu Vs Gudivada Gopayya
Madras High Court · AIR 1932 Mad 290 : (1932) ILR (Mad) 531 : (1932) 35 LW 319 : (1932) 62 MLJ 310
Criminal Procedure Code, 1898 (CrPC) — Section 476B
High Courts27 Oct 1931
Thayingoli Valiya Kalyani Vs Vayarodathil Parkum Thayingoli Krishnan Nambiar (dead) and Others
Madras High Court · AIR 1932 Mad 305 : (1932) ILR (Mad) 519 : (1932) 35 LW 307 : (1932) 62 MLJ 525
Specific Relief Act, 1877 — Section 27
High Courts27 Oct 1931
Hazarimull Chandukchand (died) represented by Chuni Bai Vs N.R. Vedachala Chettiar and Another
Madras High Court · AIR 1932 Mad 234 : (1932) 35 LW 156 : (1932) 62 MLJ 180
Madras Hindu Religious Endowments Act, 1923 — Section 73
High Courts27 Oct 1931
Kambhan Chenchayya Vs Bandarupalli Bapayya and Others
Madras High Court · AIR 1932 Mad 233 : (1932) 35 LW 66
High Courts26 Oct 1931
The Chairman, Municipal Council Vs Thirumalaisami Mudaliar and Others
Madras High Court · AIR 1932 Mad 292 : 137 Ind. Cas. 585 : (1932) 35 LW 230 : (1932) 62 MLJ 259
Tamil Nadu District Municipalities Act, 1920 — Section 93
High Courts23 Oct 1931Disposed Of
Janki Das and Another Vs Sheo Prasad and Another
Allahabad High Court · AIR 1932 All 238 : (1932) ILR (All) 344
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Oct 1931
Lala Janki Dass and Another Vs Rai Bahadur Lala Sheo Prasad and Another
Allahabad High Court · 136 Ind. Cas. 75
Civil Procedure Code, 1908 (CPC) — Section 151Civil Procedure Code, 1908 (CPC) — Section 151Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Oct 1931
Panyam and Another Vs Avadhanam Rama Lakshmamma and Another
Madras High Court · AIR 1932 Mad 227
High Courts22 Oct 1931
Panyam alias Naravajjula Seetharamayya and Another Vs Avadhanam Ramalakshmamma and Another
Madras High Court · (1932) ILR (Mad) 581 : (1932) 35 LW 182 : (1932) 62 MLJ 187
High Courts22 Oct 1931
Rakkiyappa Thevan Vs Nataraja Thevan
Madras High Court · AIR 1932 Mad 219
Contract Act, 1872 — Section 25(3)
High Courts21 Oct 1931
(Gadamchetty) Subramanyam Vs (Dronadthula) Veeraraghavulu
Madras High Court · AIR 1932 Mad 216 : (1932) 35 LW 267
Criminal Procedure Code, 1898 (CrPC) — Section 436, 437
High Courts21 Oct 1931
(Taiyyati) Vasudevan Nambiyar and Others Vs (Unnikatungi) Nedungathiripad and Others
Madras High Court · AIR 1932 Mad 316 : 137 Ind. Cas. 842
High Courts20 Oct 1931
Sri Raja Bommadevara Chayadevamma Bahadur Zamindarini Garu Vs Sana Venkataswamy and Others
Madras High Court · AIR 1932 Mad 343 : (1932) 35 LW 498 : (1932) 62 MLJ 511
Madras Estates Land Act, 1908 — Section 13(3)
High Courts20 Oct 1931
N. Govindarajulu Nayudu Vs Imperial Bank of India
Madras High Court · AIR 1932 Mad 180 : 136 Ind. Cas. 346 : (1932) 35 LW 168
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
Privy Council19 Oct 1931
Nawab Mirza Mohammad Sadiq Ali Khan and others Vs Nawab Fakr Jahan Begam and another
Privy Council · (1932) AIR(PC) 13
High Courts16 Oct 1931
Bapu Vithal Rajput Vs The Secretary of State for India
Bombay High Court · AIR 1932 Bom 370 : (1932) 34 BOMLR 780 : (1932) ILR (Bom) 278 : 140 Ind. Cas. 164
Bombay Land Revenue Code, 1879 — Section 40, 79A
High Courts15 Oct 1931
Yeshwant Kashinath Padwal Vs Genajee Venajee and Co.
Bombay High Court · AIR 1932 Bom 127 : (1932) 34 BOMLR 230 : (1932) ILR (Bom) 276 : 137 Ind. Cas. 375
High Courts15 Oct 1931Dismissed
Nagindas Narandas Lavar Vs Somnath Premchand Lavar
Bombay High Court · AIR 1932 Bom 122 : (1932) 34 BOMLR 343 : (1932) ILR (Bom) 242 : 137 Ind. Cas. 461
Bombay Regulation Act, 1827 — Section 81Civil Procedure Code, 1908 (CPC) — Section 151Trusts Act, 1882 — Section 19
High Courts15 Oct 1931
Sadashiv Vishnu Sonar Vs Sakharam Raghunath Sonar
Bombay High Court · AIR 1932 Bom 218 : (1932) 34 BOMLR 398
Civil Procedure Code, 1908 (CPC) — Section 109(c), 110