COURT ARCHIVE

Madras High Court judgments, 1930

302 judgments · page 14 of 16

High Courts03 Mar 1930

O.R.M.M.S.P.S.V. Sevugan Chettiar (dead) and Others Vs M.A.K. Kasi alias Murugappa Chettiar and Others

Madras High Court · AIR 1931 Mad 344 : (1931) ILR (Mad) 823 : (1931) 33 LW 620 : (1931) 61 MLJ 173

Provincial Insolvency Act, 1920 — Section 38

Read judgment

High Courts28 Feb 1930

N. Namberumal Chetti Vs Veeraperumal Pillai and Others

Madras High Court · AIR 1930 Mad 956 : (1930) 32 LW 768 : (1930) 59 MLJ 596

Succession Act, 1925 — Section 57, 57(1)

Read judgment

High Courts27 Feb 1930

In Re: Thadi Subbi Reddi

Madras High Court · 129 Ind. Cas. 72 : (1930) 32 LW 273 : (1930) 59 MLJ 229

Criminal Procedure Code, 1898 (CrPC) — Section 215

Read judgment

High Courts25 Feb 1930

Sri Sri Sri Gajapathi Krishna Chandra Deo Garu, Zamindar of Nandigam Estate Vs His Highness Sri Mirja Rajah Sri Pushpati Alakh Narayana Gajapathi Raju Maharaja Manya Sultan Bahadur Varu, Rajah of Vizianagram

Madras High Court · AIR 1931 Mad 561 : (1931) 33 LW 771 : (1931) 60 MLJ 662

Easements Act, 1882 — Section 13(c), 13(d)

Read judgment

High Courts25 Feb 1930

Josyula Venkateswaralu Vs Kasturi Seshagiri Rao

Madras High Court · AIR 1930 Mad 708(1)

Read judgment

High Courts24 Feb 1930

Sundara Ganapathi Mudali Vs Daivasikamani Mudali and Another

Madras High Court · AIR 1931 Mad 94 : 129 Ind. Cas. 824

Read judgment

High Courts21 Feb 1930

Bhyraraju Ramaraju Vs Pulavarthi Lakshmiah

Madras High Court · AIR 1931 Mad 103

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72

Read judgment

High Courts21 Feb 1930

Tholeti Ramiah and Another Vs Konala Brahmiah and Others

Madras High Court · (1930) 32 LW 206 : (1930) 59 MLJ 196

Limitation Act, 1963 — Section 6, 8

Read judgment

High Courts19 Feb 1930

In Re: Appavu Naicken and Others

Madras High Court · AIR 1931 Mad 377 : (1930) 32 LW 592 : (1931) 60 MLJ 488

Read judgment

High Courts18 Feb 1930

A.L.A.R. Arunachalam Chettiar through the authorised Agent Guruswami Aiyar Vs Ry. Pratapasimha Rajah Sahib

Madras High Court · AIR 1930 Mad 988 : 129 Ind. Cas. 63 : (1931) 33 LW 391 : (1931) 60 MLJ 79

Read judgment

High Courts18 Feb 1930

Ramaswami Reddy Vs Emperor

Madras High Court · AIR 1931 Mad 235

Read judgment

High Courts17 Feb 1930

Thiagaraja Pillai Vs Appavoo Pillai and Others

Madras High Court · AIR 1931 Mad 22 : (1931) 33 LW 186

Read judgment

High Courts14 Feb 1930

Nanduri Saradamba Vs Parakala Pattabhiramayya

Madras High Court · AIR 1931 Mad 207 : (1930) ILR (Mad) 952 : (1931) 33 LW 20 : (1931) 60 MLJ 13

Contract Act, 1872 — Section 69, 70

Read judgment

High Courts13 Feb 1930

Kottakota Venkatarami Reddi Vs Sri Maharaja Seetharama Bhupal Rao (dead) and Others

Madras High Court · AIR 1930 Mad 1004 : (1930) ILR (Mad) 968 : (1930) 32 LW 673 : (1930) 59 MLJ 548

Civil Procedure Code, 1908 (CPC) — Section 84

Read judgment

High Courts11 Feb 1930

Komalangi Ammal by her Father and Guardian, Kandasami Chettiar Vs M.K. Sowbhagiammal and Another

Madras High Court · AIR 1931 Mad 37 : (1931) ILR (Mad) 25 : (1930) 32 LW 431 : (1930) 59 MLJ 529

Read judgment

High Courts11 Feb 1930

In Re: K. Ramaraja Tevan and Others

Madras High Court · (1930) ILR (Mad) 937 : (1930) 32 LW 894 : (1930) 59 MLJ 945

Penal Code, 1860 (IPC) — Section 143, 307

Read judgment

High Courts11 Feb 1930

Ramanathan Chetti and Others Vs Delhi Batcha Tevar alias Udayana Tevar and Others

Madras High Court · (1931) 60 MLJ 302

Transfer of Property Act, 1882 — Section 55

Read judgment

High Courts11 Feb 1930

Ramanathan Chetti and Others Vs Delhi Badaha Tevar and Others

Madras High Court · AIR 1931 Mad 335 : 131 Ind. Cas. 840 : (1931) 33 LW 727

Read judgment

High Courts06 Feb 1930

The Pannaji Devi Chand, a Marwadi Firm and Company, consisting of the following Partners, Punnamchand and Others Vs The Firm of Senaji Kapur Chand

Madras High Court · AIR 1930 Mad 635 : (1930) ILR (Mad) 621 : (1930) 31 LW 675 : (1930) 59 MLJ 859

Limitation Act, 1963 — Section 23

Read judgment

High Courts05 Feb 1930

N.M. Venkatarama Aiyar Vs The Collector of Tanjore

Madras High Court · (1930) ILR (Mad) 921 : (1930) 32 LW 363 : (1931) 60 MLJ 410

Land Acquisition Act, 1894 — Section 18, 25(2)

Read judgment