Firm Of Senaji Kapurchand And Ors Vs. Firm Of Pennaji Devichand On 18 July, 1930

Q: Q. What are the equivalent citations for Firm of Senaji Kapurchand and Ors vs Firm of Pennaji Devichand ?

The equivalence citation areAIR 1930 PC 300 ; LQ/PC/1930/80 ; (1930) 59 MLJ 435 ; 1930 (32) BOMLR 1607 ; 1931 MWN 72 ; 34 CWN 1107 ; AIR 1930 PC 300 ;

Q: Q. What was the bench assigned for the case Firm of Senaji Kapurchand and Ors vs Firm of Pennaji Devichand?

THANKERTON, LANCELOT SANDERSON, GEORGE LOWNDES, JJ.

Open iDraf

Firm Of Senaji Kapurchand And Ors v. Firm Of Pennaji Devichand

Firm Of Senaji Kapurchand And Ors
v.
Firm Of Pennaji Devichand

(Privy Council)

| 18-07-1930

Thankerton, J.

1. Their Lordships need not call upon the respondents Counsel.

2. They agree with the judgment of the Court below, and with the reasons given by that Court; accordingly, their Lordships will humbly advise His Majesty that the appeal should be dismissed with costs.

Advocates List

Bench List

THANKERTON

LANCELOT SANDERSON

GEORGE LOWNDES

JJ.

Eq Citation

AIR 1930 PC 300

LQ/PC/1930/80

(1930) 59 MLJ 435

1930 (32) BOMLR 1607

1931 MWN 72

34 CWN 1107

AIR 1930 PC 300

HeadNote

1. Constitution of India — Art. 136 — Appeal — Concurrence with judgment of High Court — Held, appeal dismissed with costs — High Court's judgment agreed with — Criminal Procedure Code, 1898, S. 340-A