High Courts06 May 1930Disposed Of
Dwarka Das Vs Pyare Lal
Allahabad High Court · (1930) ILR (All) 947
Civil Procedure Code, 1908 (CPC) — Section 141, 21Provincial Small Cause Courts Act, 1887 — Section 35
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 58,961 of 61,576
High Courts06 May 1930Allowed
Sheo Das and Others Vs Sheo Dayal Singh
Allahabad High Court · AIR 1930 All 712
Evidence Act, 1872 — Section 167
High Courts06 May 1930Allowed
Sital Prasad Vs Pearey Lal and Others
Allahabad High Court · AIR 1930 All 701(1) : (1930) ILR (All) 951
Government of India Act, 1915 — Section 107
High Courts06 May 1930
Mt. Jamwati and Another Vs Mt. Maharani
Allahabad High Court · AIR 1931 All 227
High Courts05 May 1930
Harendrachandra Ghosh Vs Kailashchandra Ghosh
Calcutta High Court · AIR 1931 Cal 571
High Courts05 May 1930
In Re: Satyendra Mohan Roy Chowdhury and Others
Calcutta High Court · AIR 1930 Cal 627 : 129 Ind. Cas. 405
Income Tax Act, 1961 — Section 22(2), 34
High Courts05 May 1930
Gangabishnu Singha Vs Kahn and Kahn and Co.
Calcutta High Court · AIR 1931 Cal 508
Provincial Insolvency Act, 1920 — Section 22, 69, 75
High Courts02 May 1930
Krishna Gobinda Chatterji Vs Mt. Kishoribala Debi
Calcutta High Court · AIR 1930 Cal 753 : 129 Ind. Cas. 103
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts01 May 1930
Ramaswami Chettiar and Others Vs Commissioner of Income Tax
Madras High Court · AIR 1930 Mad 808
High Courts01 May 1930Dismissed
Ahidhar Ghosh Vs The Secretary of State for India in Council
Bombay High Court · (1930) 32 BOMLR 1163
Land Acquisition Act, 1894 — Section 23
High Courts01 May 1930
T.S. Ramabadra Odayar and Another Vs T.S. Gopalaswami Odayar and Others
Madras High Court · AIR 1931 Mad 404 : 129 Ind. Cas. 801
High Courts01 May 1930
Neelamraju Venkatanarasimhayya Vs Neelamraju Rajya Lakshmamma and Others
Madras High Court · AIR 1931 Mad 273 : (1931) 33 LW 378 : (1930) 59 MLJ 949
Limitation Act, 1963 — Section 6
High Courts01 May 1930
S.P.S. Ramaswami Chettiar and Others Vs The Commissioner of Income Tax
Madras High Court · (1930) ILR (Mad) 904 : (1930) 32 LW 287 : (1930) 59 MLJ 403
Income Tax Act, 1961 — Section 66
High Courts01 May 1930
T.S. Ramabhadra Odayar and Another Vs T.S. Gopalaswami Odayar and Others
Madras High Court · (1931) ILR (Mad) 269 : (1930) 32 LW 704 : (1930) 59 MLJ 782
High Courts01 May 1930
Rajah Kocherlakota Venkata Jagannadha Rao Garu Vs Maharajah Ravu Venkata Kumara Mahipati Surya Rao Bahadur Zamindar Garu and Others
Madras High Court · AIR 1931 Mad 140 : (1931) ILR (Mad) 163 : (1931) 33 LW 95 : (1931) 60 MLJ 56
Transfer of Property (Amendment) Supplementary Act, 1926 — Section 2
High Courts01 May 1930
Chaturbujadoss Kushaldoss and Sons Vs Rajamanicka Mudali by father and next friend Ekambara Mudaliar and Another
Madras High Court · AIR 1930 Mad 930 : (1931) ILR (Mad) 212 : (1930) 32 LW 862 : (1931) 60 MLJ 97
Transfer of Property Act, 1882 — Section 52
High Courts30 Apr 1930
Thandayuthapani Chetty Vs Alagar Chettiar and Another
Madras High Court · AIR 1931 Mad 38 : 129 Ind. Cas. 255 : (1931) 33 LW 189
High Courts30 Apr 1930
Arumuga Nadar Vs Vyyapuri Chetti alias Muthayan Chetti
Madras High Court · AIR 1930 Mad 795 : (1930) 32 LW 158 : (1930) 59 MLJ 684
Tamil Nadu Village Courts Act, 1888 — Section 21
High Courts29 Apr 1930
Mt. Kuti Baru Bibi Vs Jitendra Nath Roy and Others
Calcutta High Court · AIR 1931 Cal 425
Bengal Tenancy Act, 1885 — Section 116, 173Civil Procedure Code, 1908 (CPC) — Section 115