High Courts20 Sept 1932
Vasireddi Ramayya and Others Vs Mulugu Kotayya and Others
Madras High Court · AIR 1933 Mad 276 : (1932) 36 LW 919 : (1933) 64 MLJ 75
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Article 182(3)
COURT ARCHIVE
Madras High Court judgments, 1932
347 judgments · page 6 of 18
High Courts19 Sept 1932
T.K. Peramanayagam Pillai Vs Raman Chettiar
Madras High Court · AIR 1933 Mad 104 : 140 Ind. Cas. 774 : (1932) 36 LW 865 : (1932) 63 MLJ 785
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38
High Courts16 Sept 1932
Sri Sri Rathnamala Pattamahadevi Vs Raiyats of the Mandasa Zamindari
Madras High Court · AIR 1934 Mad 231 : (1933) ILR (Mad) 579
High Courts16 Sept 1932
Alapati Achutaramanna Vs Vasireddi Jagannadham and Another
Madras High Court · AIR 1933 Mad 117 : 140 Ind. Cas. 833 : (1933) 37 LW 157 : (1933) 64 MLJ 79
Evidence Act, 1872 — Section 58Stamp Act, 1899 — Section 12
High Courts16 Sept 1932
Chella Rangappa Vs Yerravenkatagiri Rangappa and Others
Madras High Court · AIR 1933 Mad 9 : (1933) ILR (Mad) 395 : 140 Ind. Cas. 461 : (1932) 36 LW 699 : (1932) 63 MLJ 778
Provincial Insolvency Act, 1920 — Section 4
High Courts16 Sept 1932
Sri Sri Sri Rathnamala Pattamahadevi, Zamindarini Vs The Ryots of the Mandasa Zamindari
Madras High Court · (1933) ILR (Mad) 579 : (1933) 38 LW 353 : (1933) 65 MLJ 423
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Sept 1932
M. Shanmuga Mudaliar Vs S. Subbaraya Mudaliar and Another
Madras High Court · 140 Ind. Cas. 540 : (1933) 37 LW 162 : (1932) 63 MLJ 932
Tamil Nadu District Municipalities Act, 1920 — Section 49(2)(f)
High Courts14 Sept 1932
Vancheswara Sastri Vs Narayana Ayyar
Madras High Court · AIR 1933 Mad 251(1) : (1932) 36 LW 918
High Courts14 Sept 1932
Thillaikannu Achi Vs Sheik Abdul Kadir Rowther
Madras High Court · AIR 1933 Mad 126 : 140 Ind. Cas. 805 : (1933) 37 LW 497 : (1933) 64 MLJ 336
High Courts14 Sept 1932
Vadlamannati Bala Tripura Sundaramma alias Suiadaramma Vs Abdul Khadar
Madras High Court · AIR 1933 Mad 418 : (1933) ILR (Mad) 490 : (1933) 37 LW 607 : (1933) 64 MLJ 664
Limitation Act, 1908 — Section 15
High Courts13 Sept 1932
A. Ghulam Muhiuddin Rowther Vs Sulaiman Rowther and Another
Madras High Court · AIR 1933 Mad 263 : (1932) 36 LW 917
High Courts13 Sept 1932
Venkatadri Apparao Bahadur Vs Adivicolany Chakrapani Rao and Others
Madras High Court · AIR 1933 Mad 521 : (1933) 38 LW 214
High Courts12 Sept 1932
Gurusamy Goundan Vs Sivanmalai Goundan and Others
Madras High Court · AIR 1933 Mad 157 : 140 Ind. Cas. 872
High Courts12 Sept 1932
Gurusami Goundan Vs Sivanmalai Goundan and Others
Madras High Court · (1933) ILR (Mad) 316 : (1933) 37 LW 79 : (1933) 64 MLJ 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts09 Sept 1932
P.S.S. Meyyappa Chettiar Vs Nagamai Achi
Madras High Court · 140 Ind. Cas. 281
High Courts09 Sept 1932
Katamreddi Ramireddi Vs (Paderala) Sreeramulu Reddi and Others
Madras High Court · AIR 1933 Mad 120 : 140 Ind. Cas. 826
High Courts09 Sept 1932
P.S.S. Meyappa Chettiar Vs Nagammai Achi
Madras High Court · AIR 1933 Mad 67 : (1932) 36 LW 651
High Courts09 Sept 1932
The Official Liquidator of the Bellary Electric Supply Company, Ltd., in liquidation Vs Kanniram Rawoothmal
Madras High Court · AIR 1933 Mad 320 : (1933) ILR (Mad) 391 : (1933) 37 LW 808 : (1933) 64 MLJ 130
Companies Act, 1956 — Section 40
High Courts08 Sept 1932
Secretary of State Vs N.M.R. Ayyasami Chettiar
Madras High Court · AIR 1933 Mad 178