High Courts18 Aug 1932
S. Srinivasa Aiyar and Another Vs Lakshmi Ammal alias Yogambal Ammal
Madras High Court · (1933) ILR (Mad) 343 : (1932) 36 LW 714 : (1932) 63 MLJ 843
COURT ARCHIVE
Madras High Court judgments, 1932
347 judgments · page 9 of 18
High Courts18 Aug 1932
Karuveeppil Veera Vunni's younger brother Ahammad Kutty and Others Vs Kottakkat Kuttu
Madras High Court · AIR 1933 Mad 315 : (1933) ILR (Mad) 458 : (1933) 37 LW 180 : (1933) 64 MLJ 251
High Courts15 Aug 1932
V.S.R.M. Chockalingam Chettiar and Another Vs Taluk Board
Madras High Court · AIR 1933 Mad 22 : 140 Ind. Cas. 273 : (1932) 36 LW 659
High Courts15 Aug 1932
Chendrasekaran Pillai and Another Vs Srinivasa Pillai
Madras High Court · AIR 1933 Mad 71 : 140 Ind. Cas. 193 : (1933) 37 LW 723
High Courts15 Aug 1932
R. Shanmuga Rajeswara Sethupathi alias Naganatha Sethupati Avl., Rajah of Ramnad, through his authorised Dewan, Rao Bahadur K. Srinivasa Rao Avl. Vs Perumal Moopan and Others
Madras High Court · AIR 1933 Mad 101 : (1932) 36 LW 795 : (1932) 63 MLJ 884
Madras Estates Land Act, 1908 — Section 77
High Courts12 Aug 1932
Tolladagu Musalayya and Others Vs Mateli Ranga Rao
Madras High Court · AIR 1933 Mad 98 : 140 Ind. Cas. 322 : (1932) 36 LW 641
High Courts11 Aug 1932
R. Kandaswami Chettiar Vs Municipal Council of Pollachi
Madras High Court · AIR 1933 Mad 260 : (1933) 37 LW 685
High Courts11 Aug 1932
Tadepalli Sriramulu and Others Vs The Firm of Kothpara Sriramulu, Kothpara Venkata Ramachandrayya and Akula Satyanarayana represented by Kothpara Sriramulu, the Managing Partner and Another
Madras High Court · AIR 1933 Mad 55 : (1933) ILR (Mad) 310 : 140 Ind. Cas. 324 : (1932) 36 LW 638 : (1932) 63 MLJ 719
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts10 Aug 1932
(Panniyamkandi) Kelu Kutti Vs Calicut Municipal Council
Madras High Court · AIR 1933 Mad 428 : (1933) 37 LW 465
High Courts09 Aug 1932
K.N. Guruswami and Others Vs Muhammad Khan Sahib
Madras High Court · AIR 1933 Mad 112 : 140 Ind. Cas. 588 : (1932) 36 LW 756 : (1932) 63 MLJ 761
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts05 Aug 1932
S. Subramania Ayyar Vs Al. Ar. Rm. Arunachalam Chettiar
Madras High Court · AIR 1933 Mad 95 : 140 Ind. Cas. 329
High Courts05 Aug 1932
(Unde, Rajaha, Raje Captain, Sri Rajah Velugoti) Govinda Krishna Yachendrulavaru Bahadur Vs Kamireddi Ramakrishna Reddi
Madras High Court · AIR 1933 Mad 384
High Courts05 Aug 1932
Ponnu Chettiar Vs Sambasiva Aiyar and Another
Madras High Court · AIR 1933 Mad 293 : (1933) ILR (Mad) 546 : (1933) 37 LW 788 : (1933) 64 MLJ 682
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 Aug 1932
Raja Rajeswara Sethupathi alias Muthuramalinga Sethupathi (deaceased), Rajah of Ramnad, through his authorised Dewan T.S. Jambunatha Aiyar and Another Vs Kuppuswami Pillai
Madras High Court · AIR 1933 Mad 83 : (1933) ILR (Mad) 320 : 140 Ind. Cas. 498 : (1932) 36 LW 738 : (1932) 63 MLJ 792
Limitation Act, 1963 — Article 182
High Courts05 Aug 1932
Venkata Reddi Vs T.V. Dorasami Pillai
Madras High Court · AIR 1933 Mad 63 : (1933) ILR (Mad) 339 : 140 Ind. Cas. 378 : (1932) 36 LW 644 : (1932) 63 MLJ 722
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20
High Courts04 Aug 1932
Kolipakam Penchelu Varadappa Rao Vs Chitoor Mahadeviah and Another
Madras High Court · AIR 1933 Mad 94 : 140 Ind. Cas. 325
High Courts03 Aug 1932
Sattamuthu Chettiar Vs Abdul Kareem Maracayar and Others
Madras High Court · (1932) 36 LW 777 : (1932) 63 MLJ 880
Negotiable Instruments Act, 1881 (NI) — Section 35
High Courts03 Aug 1932
Sattamuthu Chettiar Vs Abdul Kareem Maracayar
Madras High Court · AIR 1933 Mad 61
High Courts03 Aug 1932
Abdul Razak Saib Vs Zainab Bi
Madras High Court · AIR 1933 Mad 86 : (1932) 36 LW 931 : (1932) 63 MLJ 887