High Courts19 Aug 1931
K. Tulasiram Vs The Chairman, Municipal Council, R.S. Naidu
Madras High Court · (1932) ILR (Mad) 298 : (1932) 62 MLJ 77
Public Health Act — Section 247
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,866 of 61,576
High Courts18 Aug 1931
Bharat Das Bavaji Vs Hindu Religious Endowments Board
Madras High Court · AIR 1932 Mad 603
High Courts18 Aug 1931
The Commissioner of Income Tax Vs The Trustees of The Sir Currimbhoy Ebrahim Baronetcy
Bombay High Court · AIR 1932 Bom 106 : (1931) 33 BOMLR 1549 : 136 Ind. Cas. 488
Income Tax Act, 1961 — Section 3, 56
High Courts18 Aug 1931
Lakhi Sahu (Kanu) Vs Emperor
Calcutta High Court · AIR 1932 Cal 487
Criminal Procedure Code, 1898 (CrPC) — Section 432
High Courts18 Aug 1931
Secy. of State Vs Hindusthan Co-operative Insurance Society, Ltd.
Calcutta High Court · AIR 1932 Cal 171
Land Acquisition Act, 1894 — Section 6
High Courts18 Aug 1931
Lakshminarayan Hiralal Vs Laduram Onkar Agarwala
Bombay High Court · AIR 1932 Bom 96 : (1931) 33 BOMLR 1557 : 136 Ind. Cas. 486
Civil Procedure Code, 1908 (CPC) — Section 144, 47
High Courts18 Aug 1931Dismissed
Chintamanrao Appasaheb Patvardhan Vs Ramchandra Govind
Bombay High Court · AIR 1932 Bom 130 : (1932) 34 BOMLR 92 : (1932) ILR (Bom) 82 : 137 Ind. Cas. 881
Easements Act, 1882 — Section 15, 17Limitation Act, 1908 — Section 26
High Courts18 Aug 1931Dismissed
Shrimant Chintamanrao Appasaheb Patwardhan, Chief of Sangli, by The State Karbhari Me. R.S. Athavle, Diwan of Sangli Vs Ramchandra Govind and Another, Both Minors by Their Guardian Mother Laxmibai, Sons and heirs of The Deceased Dhondo Alias Govind Ramchandra Virde
Bombay High Court · (1931) ILR (Bom) 82
Easements Act, 1882 — Section 15, 17, 26, 27, 4Limitation Act, 1877 — Section 26
High Courts18 Aug 1931
Sivasami Odayar Vs C.R. Subramania Aiyar
Madras High Court · AIR 1932 Mad 95 : (1932) ILR (Mad) 316 : 136 Ind. Cas. 338 : (1931) 34 LW 908 : (1932) 62 MLJ 68
Provincial Insolvency Act, 1920 — Section 52
High Courts17 Aug 1931
(Sri Sri Sri Izattasar Kandukuri) Balasuryaprasada Rao Pantulu Garu Vs Taluk Board of Chicacole
Madras High Court · AIR 1931 Mad 822
High Courts17 Aug 1931
(Rachakonda) Narayanamurti Vs Darmana Ramalingam and Others
Madras High Court · AIR 1933 Mad 187 : 145 Ind. Cas. 599
High Courts17 Aug 1931
In Re: Baldeodas Rameswar
Calcutta High Court · AIR 1931 Cal 761
Income Tax Act, 1922 — Section 34, 66(3)
High Courts17 Aug 1931
In Re: Sumermull Surana
Calcutta High Court · AIR 1932 Cal 680
Penal Code, 1860 (IPC) — Section 405Presidency Towns Insolvency Act, 1909 — Section 52(2)(c), 52(a)
High Courts17 Aug 1931
Verajlal Muljee Vs Secy. of State
Calcutta High Court · AIR 1931 Cal 732
Stamp Act, 1899 — Section 2(17), 40(b)
High Courts17 Aug 1931Allowed
Fakirappa Babappa Yaligar Vs Rudrappa Rachappa Deshnur
Bombay High Court · AIR 1932 Bom 255 : (1932) 34 BOMLR 354 : 137 Ind. Cas. 367
Transfer of Property Act, 1882 — Section 41
High Courts17 Aug 1931Dismissed
Sawanta and Another Vs Emperor
Allahabad High Court · (1931) 08 AHC CK 0007
High Courts17 Aug 1931
Mari Naganna and Another Vs Peruri Krishnamurthi
Madras High Court · AIR 1932 Mad 139 : (1932) ILR (Mad) 286 : (1931) 34 LW 650 : (1931) 61 MLJ 675
Limitation Act, 1963 — Section 4, 6
High Courts14 Aug 1931
Azhagaperumal Pillai Vs Rasa Pillai and Others
Madras High Court · AIR 1932 Mad 310 : (1932) 35 LW 388 : (1932) 62 MLJ 399
High Courts14 Aug 1931
Durga Prasad Vs Emperor
Allahabad High Court · AIR 1933 All 318
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts13 Aug 1931
In Re: the Pleaders Ram Gobind Sinha Verma and Others
Patna High Court · AIR 1931 Patna 369
Legal Practitioners Act, 1879 — Section 12, 13, 6