High Courts21 Sept 1931
Sunder Lal Vs Emperor
Allahabad High Court · AIR 1932 All 26
Criminal Procedure Code, 1898 (CrPC) — Section 181(2), 222(2)
JUDGMENT DATABASE
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12,31,517 judgments in All Courts · page 58,861 of 61,576
High Courts21 Sept 1931
Mundakath Mathu Vs Chalora Illath Sankaran Nambudripad and Others
Madras High Court · AIR 1932 Mad 303 : 136 Ind. Cas. 350 : (1932) 35 LW 171
High Courts21 Sept 1931
Ramasamy Padayachy Vs Thiruvengada Padayachy and Others
Madras High Court · AIR 1933 Mad 163 : 145 Ind. Cas. 407
High Courts18 Sept 1931Allowed
Sakharam Satu Salunkhe Vs Shamrao Maruti Salunkhe
Bombay High Court · AIR 1932 Bom 234 : (1932) 34 BOMLR 191 : 137 Ind. Cas. 572
High Courts18 Sept 1931
Surendra Nath Goswami Vs Emperor
Calcutta High Court · AIR 1932 Cal 377 : 137 Ind. Cas. 179
Penal Code, 1860 (IPC) — Section 408, 477A
High Courts18 Sept 1931Dismissed
Bai Manchha Vs Tribhovan Lallubhai Patel
Bombay High Court · AIR 1932 Bom 434 : (1932) 34 BOMLR 385
Limitation Act, 1908 — Article 141
High Courts18 Sept 1931
Venkatachala Goundan and Others Vs Emperor
Madras High Court · AIR 1932 Mad 21 : 136 Ind. Cas. 33 : (1932) 35 LW 44
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts18 Sept 1931
N. Chinnappa Mudaly and Others Vs The Official Assignee of Madras and as such the assignee of the Estate and effects of N.C. Jadaraya Mudaly of N. Chinnappa Mudaly and Sons, an insolvent
Madras High Court · (1932) ILR (Mad) 385 : (1931) 34 LW 849 : (1932) 62 MLJ 103
Presidency Towns Insolvency Act, 1909 — Section 7
High Courts17 Sept 1931
Govindan Asari and Another Vs Nagayan Chettiar and Others
Madras High Court · AIR 1932 Mad 238 : (1932) 35 LW 429
High Courts17 Sept 1931Dismissed
Emperor Vs Chanbasappa Baslingappa
Bombay High Court · AIR 1932 Bom 61 : (1931) 33 BOMLR 1571
Criminal Procedure Code, 1898 (CrPC) — Section 307(2), 309
High Courts17 Sept 1931
Keshavlal Hari Lal Setalvad and Others Vs Pratapsingh Moholalbhai Sheth and Others
Bombay High Court · (1932) ILR (Bom) 101 : 137 Ind. Cas. 564
Contract Act, 1872 — Section 135
High Courts17 Sept 1931Dismissed
Parshottam Bechardas Vs Keshavlal Dalpatram
Bombay High Court · AIR 1932 Bom 213 : (1932) 34 BOMLR 186 : 137 Ind. Cas. 561
High Courts17 Sept 1931
The Municipal Council of Vizagapatam Vs The Tea Districts Labour Association
Madras High Court · AIR 1932 Mad 160 : (1932) ILR (Mad) 282 : 136 Ind. Cas. 201 : (1932) 35 LW 28 : (1932) 62 MLJ 662
Tamil Nadu District Municipalities Act, 1920 — Section 92
High Courts17 Sept 1931
Pana Ana Rana Arunachallam Pillai Vs Govindaswami Naicker and Another
Madras High Court · AIR 1932 Mad 109 : (1932) ILR (Mad) 458 : (1931) 34 LW 843 : (1932) 62 MLJ 266
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Sept 1931
In Re: Paturu Venugopalayya
Madras High Court · AIR 1932 Mad 158 : (1932) ILR (Mad) 336 : (1931) 34 LW 837 : (1932) 62 MLJ 150
Court Fees Act, 1870 — Section 17
High Courts14 Sept 1931
Vadde Venkataswami and Another Vs Bommaraju Venkatasubbayya and Others
Madras High Court · 139 Ind. Cas. 404
High Courts14 Sept 1931
Sathappa Chettiar Vs C. Ramachandra Naidu, Editor and Publisher, "Tamil Nadu," Broadway
Madras High Court · AIR 1932 Mad 26 : (1932) ILR (Mad) 262 : 136 Ind. Cas. 311 : (1931) 34 LW 727 : (1931) 61 MLJ 848
High Courts14 Sept 1931
Vadde Venkataswami and Another Vs Bommaraju Venkata Subbayya and Others
Madras High Court · AIR 1932 Mad 311 : (1932) ILR (Mad) 507 : (1932) 35 LW 294 : (1932) 63 MLJ 77
Transfer of Property Act, 1882 — Section 53A
High Courts11 Sept 1931
Babu Kirparam Vs Jawaharsingh Harnamdas
Bombay High Court · AIR 1932 Bom 375 : (1932) 34 BOMLR 737 : 140 Ind. Cas. 761
Arbitration Act, 1940 — Section 15
High Courts10 Sept 1931
A.R.M. Karuppan Chettiar Vs K.L.S.V.E. Subramaniam Chettiar
Madras High Court · AIR 1932 Mad 188 : 136 Ind. Cas. 318 : (1931) 34 LW 912
Civil Procedure Code, 1908 (CPC) — Section 145