High Courts18 Apr 1932
Balijepalli Ramakoti Suryanarayana Tanodar and Another Vs Kampalli Ramachendrudu and Others
Madras High Court · AIR 1932 Mad 716 : (1933) 37 LW 655
COURT ARCHIVE
Madras High Court judgments, 1932
347 judgments · page 12 of 18
High Courts18 Apr 1932
Ponnamma Vs Marampudi Kotamma and Others
Madras High Court · (1933) ILR (Mad) 85 : (1932) 36 LW 486 : (1932) 63 MLJ 610
High Courts18 Apr 1932
The President, Union Board Vs A.M. Balakrishna Reddiar
Madras High Court · AIR 1932 Mad 508
Madras Local Boards Act, 1884 — Section 193(1)
High Courts14 Apr 1932
President, Panchayat Board Vs (Mandla) Chinna Venkata Reddi
Madras High Court · AIR 1932 Mad 537 : (1932) 36 LW 429
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts14 Apr 1932
Rathina Gramany and Others Vs Emperor
Madras High Court · AIR 1932 Mad 675 : (1932) 36 LW 208
High Courts12 Apr 1932
(Mudila) Kuramayya and Others Vs Suru Satyanarayana
Madras High Court · AIR 1932 Mad 700 : (1932) 35 LW 849
High Courts12 Apr 1932
Sebastian Lobo Vs Mingel D'Souza
Madras High Court · AIR 1932 Mad 676 : (1933) 37 LW 149
High Courts06 Apr 1932
Devessey Pathraj Kathavala Vs The New Bombay Steamships Ltd.
Madras High Court · AIR 1933 Mad 7 : 139 Ind. Cas. 623 : (1933) 37 LW 27
High Courts06 Apr 1932
(Chigurupati) Venkata Subba Rao and Another Vs Naraharisetty Anjanayulu
Madras High Court · AIR 1932 Mad 673
Criminal Procedure Code, 1898 (CrPC) — Section 190, 436
High Courts06 Apr 1932
Devessy Pathaj Kathavala by power holder, Anandaji Malsi Vs The New Bombay Steamships, Ltd.
Madras High Court · (1932) 63 MLJ 736
High Courts06 Apr 1932
Manikya Nayanim Varu and Others Vs Lakshminarasimha Sastrulu and Others
Madras High Court · AIR 1933 Mad 43 : (1933) 37 LW 133 : (1932) 63 MLJ 319
Civil Procedure Code, 1908 (CPC) — Section 2(11)
High Courts06 Apr 1932
Chingurupati Venkatasubba Rao and Another Vs Naraharisetty Anjaneyalu
Madras High Court · (1932) 36 LW 788 : (1932) 63 MLJ 679
Criminal Procedure Code, 1898 (CrPC) — Section 436
High Courts06 Apr 1932
Paladugu Lakshminarayana and Others Vs Tadiboyina Suryanarayana
Madras High Court · AIR 1932 Mad 502 : (1932) 36 LW 390 : (1932) 63 MLJ 101
Criminal Procedure Code, 1898 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 147
High Courts05 Apr 1932
K.T.K.A. Alagappa Chettiar and Others Vs Emperor
Madras High Court · AIR 1932 Mad 678 : (1932) 36 LW 620
High Courts04 Apr 1932
Alimane Sahiba Vs Kolisetti Subbarayudu
Madras High Court · AIR 1932 Mad 693 : (1932) 36 LW 470 : (1932) 63 MLJ 303
Stamp Act, 1899 — Section 12
High Courts01 Apr 1932
Narayanaswami Pillai Vs Emperor
Madras High Court · AIR 1932 Mad 507 : (1932) 36 LW 127
Opium Act, 1878 — Section 9(a), 9(b)
High Courts31 Mar 1932
The Secretary of State for India in Council Vs Kuttipreth Kovilakath Kadathanad Porlathiri Kunhi Krishna Varma Valia Raja Avergal and Another
Madras High Court · AIR 1933 Mad 376 : (1933) 37 LW 302 : (1933) 64 MLJ 172
Securities Act, 1920 — Section 18
High Courts31 Mar 1932
Moidi Beary Vs The President, Taluk Board
Madras High Court · AIR 1932 Mad 535 : (1932) 36 LW 426
Tamil Nadu District Municipalities Act, 1920 — Section 347
High Courts30 Mar 1932
The Mercantile Bank of India Ltd. Vs The Official Assignee of Madras
Madras High Court · AIR 1933 Mad 207 : (1933) ILR (Mad) 177 : (1933) 37 LW 32 : (1933) 64 MLJ 320
Presidency Towns Insolvency Act, 1909 — Section 52(2)(c)