High Courts05 May 1931Disposed Of
Khushi Ram Vs Mt. Manta and Others
Allahabad High Court · AIR 1931 All 758
Agra Tenancy Act, 1926 — Section 99
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,887 of 61,576
High Courts04 May 1931
Jadu Nath Gupta Vs Chandra Bhusan Sur and Others
Calcutta High Court · AIR 1932 Cal 493
Specific Relief Act, 1877 — Section 22
High Courts04 May 1931
Hari Charan De Vs Sherali Talukdar
Calcutta High Court · AIR 1932 Cal 60 : 136 Ind. Cas. 475
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts04 May 1931
Gour Sundar Majumdar Vs Krishna Kamini Chaudhurani
Calcutta High Court · AIR 1932 Cal 41
Bengal Tenancy Act, 1885 — Section 7
High Courts04 May 1931
(Srimanta) Chattopadhyay and Others Vs The Khararia Mejozilla Zemindari Syndicate Ltd.
Calcutta High Court · AIR 1932 Cal 632
Bengal Tenancy Act, 1885 — Section 50, 7
High Courts04 May 1931
Parmeshwar Sahu Vs Nandkishore Lal and Others
Patna High Court · AIR 1932 Patna 123
Bengal Tenancy Act, 1885 — Section 167
High Courts02 May 1931
Bindeshwar Prasad Vs Emperor
Patna High Court · AIR 1932 Patna 65
Criminal Procedure Code, 1898 (CrPC) — Section 190(c)Prevention of Cruelty to Animals Act, 1960 — Section 6
High Courts01 May 1931
Fattu Vs Firm Kirpa Ram Beli Ram
Jammu And Kashmir High Court · (1931) 05 J&K CK 0001
High Courts01 May 1931
Sasi Sekhar Sen and Another Vs Bir Bikram Kishore Manikya
Calcutta High Court · AIR 1932 Cal 267 : 137 Ind. Cas. 147
Evidence Act, 1872 — Section 114
High Courts30 Apr 1931
(Yerramilli) Satyanarayanarao and Others Vs (Guna) Venkataswamy and Others
Madras High Court · 143 Ind. Cas. 504
High Courts30 Apr 1931
Vythilinga Pandarasannadhi, Trustee Kattalai, Kamalalayam South Bank Vs The Board of Control, Sri Thiagarajaswami Devasthanam
Madras High Court · AIR 1932 Mad 193 : 136 Ind. Cas. 771 : (1932) 35 LW 22 : (1931) 61 MLJ 904
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts30 Apr 1931
(Yerramilli) Satyanarainarao and Others Vs (Guna) Venkataswami and Others
Madras High Court · AIR 1933 Mad 153
High Courts28 Apr 1931
Bhola Nath Vs Chunni Lal and Another
Allahabad High Court · AIR 1932 All 41
Agra Tenancy Act, 1926 — Section 23(1)Provincial Insolvency Act, 1920 — Section 4
High Courts28 Apr 1931
(Wuppuluru) Neelachalam Vs Narasinga Dass
Madras High Court · AIR 1931 Mad 716 : (1931) 34 LW 252
High Courts28 Apr 1931
Muthukumara Pillai Vs Thirunarayana Pillai and Another
Madras High Court · AIR 1932 Mad 260 : 137 Ind. Cas. 183 : (1931) 34 LW 271 : (1931) 61 MLJ 307
Civil Procedure Code, 1908 (CPC) — Section 37(b)
High Courts28 Apr 1931
Chengazhisseri alias Puthillom alias Purmaseri Narayana alias Punnasseri Nambi (dead) and Another Vs The Board of Commissioners for Hindu Religious Endowments constituted under Act I of 1925
Madras High Court · (1931) 34 LW 848 : (1931) 61 MLJ 862
Madras Hindu Religious Endowments Act, 1923 — Section 84(2)
High Courts28 Apr 1931
In Re: Uppalapati Bulli Nagayya
Madras High Court · (1931) 34 LW 710 : (1931) 61 MLJ 474
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)
High Courts28 Apr 1931
Gyanammal Vs Abdul Hussain Sahib
Madras High Court · AIR 1931 Mad 813 : (1932) ILR (Mad) 223 : (1931) 34 LW 496 : (1931) 61 MLJ 920
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21