High Courts01 Oct 1928
Nandiglri Venkata Narasimharao and Another Vs Nandagiri Krishnabayamma and Others
Madras High Court · 120 Ind. Cas. 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 59,058 of 61,517
High Courts29 Sept 1928
Emperor Vs Tribhdvan Motikam
Bombay High Court · (1929) ILR (Bom) 137
Bombay Prevention of Gambling Act, 1887 — Section 12, 5, 6, 7
High Courts28 Sept 1928
Annaji Ramchandra Vs Thakubai Dattatraya Deshpande
Bombay High Court · (1929) 31 BOMLR 208 : (1929) ILR (Bom) 335 : 118 Ind. Cas. 790
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts28 Sept 1928
Lalji Dayal Vs Vishvanath Prabhuram Vaidya and Others
Bombay High Court · (1929) 31 BOMLR 126
High Courts28 Sept 1928Dismissed
Ramchandra Trimbak Joshi Vs Hari Martand Joshi
Bombay High Court · (1929) 31 BOMLR 120
Easements Act, 1882 — Section 15
High Courts27 Sept 1928
K.V. Desikachariar and Others Vs The Secretary of State for India in Council and Another
Madras High Court · (1929) 29 LW 229 : (1929) 56 MLJ 38
High Courts26 Sept 1928
The Gujrat Ginning and Manufacturing Company, Limited Vs The Motilal Hirabhai Spinning and Weaving and Manufacturing Company, Limited
Bombay High Court · (1929) ILR (Bom) 792 : 123 Ind. Cas. 481
Evidence Act, 1872 — Section 114(g)
High Courts25 Sept 1928
Emperor Vs Tribhovan Motiram
Bombay High Court · (1929) 31 BOMLR 53 : 117 Ind. Cas. 434
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Evidence Act, 1872 — Section 114
High Courts25 Sept 1928
Dhu Ram Vs Emperor
Allahabad High Court · AIR 1929 All 299
Penal Code, 1860 (IPC) — Section 304A
High Courts25 Sept 1928
Krishnasami Aiyangar Vs Kuppu Ammal and Another
Madras High Court · AIR 1929 Mad 478 : (1929) 30 LW 796
Court Fees Act, 1870 — Section 7(iv)(c)Transfer of Property Act, 1882 — Section 5
High Courts25 Sept 1928
In Re: Ponnuswami Udayar and Another
Madras High Court · 115 Ind. Cas. 481
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 109
High Courts24 Sept 1928Dismissed
Jwala and Another Vs Emperor
Allahabad High Court · AIR 1928 All 754 : (1929) ILR (All) 470
Penal Code, 1860 (IPC) — Section 28
High Courts24 Sept 1928
Jwala Alias Jwala Prasad and Others Vs Emperor
Allahabad High Court · 116 Ind. Cas. 797
Penal Code, 1860 (IPC) — Section 489A, 511
High Courts24 Sept 1928
Lakshmanaswamy Chetty, The Official Assignee Vs V.K. Natesa Chetty
Madras High Court · 114 Ind. Cas. 840
High Courts24 Sept 1928
V.R. Venkatarama Aiyar Vs T. Gopalakrishna Pillai and Another
Madras High Court · AIR 1929 Mad 230 : (1929) ILR (Mad) 322 : (1929) 29 LW 220 : (1929) 1 MLJ 255
Transfer of Property Act, 1882 — Section 84
High Courts24 Sept 1928
In Re: T.V. Lakshmanaswamy Chetty Official Assignee of Madras
Madras High Court · AIR 1929 Mad 141
High Courts24 Sept 1928
Yelamanchili Pitchayya Vs Yelamanchili Rattamma and Another
Madras High Court · AIR 1929 Mad 268 : (1929) 29 LW 56 : (1928) 55 MLJ 856
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts24 Sept 1928
In Re: M. Vijiarangam Naidu
Madras High Court · AIR 1929 Mad 183 : (1929) 29 LW 40
High Courts24 Sept 1928
In Re: M. Vijarangam Naidu an Insolvent
Madras High Court · 114 Ind. Cas. 836
Presidency Towns Insolvency Act, 1909 — Section 36, 7
High Courts21 Sept 1928
Lenka Polipillai Vs Karim Ammanna and Others
Madras High Court · AIR 1929 Mad 144