High Courts08 Oct 1930
Ediga Chagapuram Pedda Nagappa Vs Paramala Venkatarami Reddi
Madras High Court · AIR 1931 Mad 137 : (1931) 33 LW 540
JUDGMENT DATABASE
Search 12,31,423 Indian judgments.
12,31,423 judgments in All Courts · page 58,930 of 61,572
High Courts08 Oct 1930
Sahebgouda Rayangouda Patil Vs Basangouda Sahebgouda Patil
Bombay High Court · (1931) 33 BOMLR 580
Bombay Hereditary Offices Act, 1874 — Section 36
High Courts08 Oct 1930
Annu Avathanigal Vs Somasundara Avathanigal
Madras High Court · AIR 1931 Mad 185 : (1931) ILR (Mad) 654 : (1931) 33 LW 31 : (1932) 62 MLJ 45
Limitation Act, 1963 — Article 89
High Courts08 Oct 1930
Subramania Aiyar (died) and Others Vs Srila Sri Vaithilinga Pandara Sannadhi
Madras High Court · AIR 1931 Mad 641 : (1931) 33 LW 661 : (1931) 60 MLJ 590
High Courts08 Oct 1930
P.V.S. Kabalamurthi Pillai Vs P.V. Subramania Pillai and Others
Madras High Court · 131 Ind. Cas. 655
High Courts07 Oct 1930
Paredath Chori George Vs Thithi Umma and Others
Madras High Court · AIR 1931 Mad 363 : (1931) 33 LW 407 : (1931) 60 MLJ 214
High Courts07 Oct 1930
P.V.S. Kabalamurthi Pillai Vs P.V. Subramania Pillai and Others
Madras High Court · AIR 1931 Mad 500 : (1931) 60 MLJ 332
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 6, Order 34 Rule 6
High Courts07 Oct 1930
In Re: B.G. Kolandavelu Mudaliar and Others
Madras High Court · (1931) 33 LW 741 : (1931) 60 MLJ 270
Companies Act, 1956 — Section 235
High Courts07 Oct 1930
In Re: Madras Native Permanent Fund Ltd. and B.G. Kolandavelu Mudaliar and Others
Madras High Court · AIR 1931 Mad 792
High Courts03 Oct 1930
The Commissioner of Income Tax Vs Sarupchand Hukamchand
Bombay High Court · (1931) 33 BOMLR 382 : (1931) ILR (Bom) 231
Income Tax Act, 1922 — Section 4(1), 66(B)
High Courts03 Oct 1930
The Commissioner of Income Tax Vs Elis C. Reid
Bombay High Court · (1931) 33 BOMLR 388 : (1931) ILR (Bom) 312
Civil Procedure Code, 1908 (CPC) — Section 146Income Tax Act, 1922 — Section 23(4)
High Courts02 Oct 1930
Ghulam Moideen Sahib Vs Mohammad Oomersahib and Another
Madras High Court · 131 Ind. Cas. 158
High Courts02 Oct 1930
In Re: Krishnama Naicken and Another
Madras High Court · (1931) ILR (Mad) 678 : (1931) 33 LW 348 : (1931) 60 MLJ 404
Evidence Act, 1872 — Section 159, 32
High Courts02 Oct 1930
The Official Receiver of Secunderabad Vs Gumidelli Lakshminarayana (dead) and Others
Madras High Court · AIR 1931 Mad 474 : (1931) ILR (Mad) 727 : (1931) 33 LW 562 : (1931) 61 MLJ 774
Evidence Act, 1872 — Section 41
High Courts02 Oct 1930
Ghulam Mohideen Sahib Vs Md. Oomer Sahib and Another
Madras High Court · (1931) 33 LW 430 : (1931) 60 MLJ 133
Limitation Act, 1963 — Article 84
High Courts30 Sept 1930
State Vs Jewan
Jammu And Kashmir High Court · (1930) 09 J&K CK 0001
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 195(1)(a), 195(1)(b)
High Courts30 Sept 1930Dismissed
The Official Assignee of Bombay Vs K.R.P. Shroff and Others
Bombay High Court · (1931) ILR (Bom) 623
High Courts30 Sept 1930
Nanureddigari Lakshmireddy Vs Ugranapalli Muni Reddy
Madras High Court · (1931) ILR (Mad) 512 : (1931) 60 MLJ 524
Criminal Procedure Code, 1898 (CrPC) — Section 436
High Courts29 Sept 1930
Bai Basantibai Vs Municipal Commissioner of Bombay
Bombay High Court · AIR 1931 Bom 173
Specific Relief Act, 1877 — Section 45
High Courts29 Sept 1930
Emperor Vs Sakinabai Budruddin Lukmani
Bombay High Court · (1930) 32 BOMLR 1506 : (1931) ILR (Bom) 220 : 129 Ind. Cas. 346
Prevention of Intimidation Ordinance, 1930 — Section 3, 4