High Courts22 Nov 1934
Veena Lana Ana Roona Veerappa Chettiar Vs Kana Ana Vellachami Chettiar
Madras High Court · 159 Ind. Cas. 512 : (1935) 41 LW 701 : (1935) 68 MLJ 229
Provincial Insolvency Act, 1920 — Section 4
COURT ARCHIVE
Madras High Court judgments, 1934
537 judgments · page 4 of 27
High Courts21 Nov 1934
Narpina Veeramma Vs Gadde Venkatarasamma and Another
Madras High Court · AIR 1935 Mad 313 : 159 Ind. Cas. 532 : (1935) 41 LW 452 : (1935) 68 MLJ 280
High Courts21 Nov 1934
Ambalam and Others Vs V.R.M. Peria Karuppan Chetti and Others
Madras High Court · AIR 1935 Mad 377 : (1935) 41 LW 398
Limitation Act, 1963 — Article 131
High Courts21 Nov 1934
The King-Emperor Vs Ramanuja Aiyangar
Madras High Court · (1935) 68 MLJ 73(1)
Evidence Act, 1872 — Section 26
High Courts21 Nov 1934
Emperor Vs Ramanuja Ayyangar
Madras High Court · AIR 1935 Mad 486 : 158 Ind. Cas. 764
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302
High Courts21 Nov 1934
Kamaraju Gadda Ramayya and Another Vs Singaraju Subba Rao and Others
Madras High Court · AIR 1935 Mad 664 : 157 Ind. Cas. 1100
High Courts20 Nov 1934
Srirangan Chettiar Vs M. Sornam Pillai and Others
Madras High Court · AIR 1935 Mad 202
High Courts19 Nov 1934
Govindasamy Mudaliar Vs Rasu Mudaliar
Madras High Court · 156 Ind. Cas. 791
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17(2)(vi)
High Courts19 Nov 1934
Chinnayya Naidu Vs Srinivasa Naidu
Madras High Court · AIR 1935 Mad 206 : 160 Ind. Cas. 1069
High Courts19 Nov 1934
Govindaswami Mudaliar Vs Rasu Mudaliar
Madras High Court · AIR 1935 Mad 232 : (1935) ILR (Mad) 781 : (1935) 41 LW 301 : (1935) 68 MLJ 41
Registration Act, 1908 — Section 17(2)(vi)
High Courts16 Nov 1934
In Re: Krishna Iyer and Another
Madras High Court · AIR 1935 Mad 479 : 157 Ind. Cas. 297
Evidence Act, 1872 — Section 26
High Courts16 Nov 1934
Chinnakuzhandai Ammal Vs Kuzhandai Veerasami Mudaliar and Another
Madras High Court · AIR 1935 Mad 312 : 159 Ind. Cas. 458 : (1935) 41 LW 281 : (1935) 68 MLJ 713
Negotiable Instruments Act, 1881 (NI) — Section 78
High Courts15 Nov 1934
The Sree Meenakshi Mills, Limited Vs Calliangee and Sons and Others
Madras High Court · AIR 1935 Mad 799 : 156 Ind. Cas. 570
High Courts15 Nov 1934
Sree Minakshi Mills Ltd. Vs Callianjee and Sons and Another
Madras High Court · (1935) 41 LW 527 : (1935) 68 MLJ 510
High Courts14 Nov 1934
Gajjala Nagisetti and Another Vs Maddi Venkatasubbayya
Madras High Court · AIR 1935 Mad 345 : 157 Ind. Cas. 640 : (1935) 41 LW 440
Sales of Goods Act, 1930 — Section 60
High Courts14 Nov 1934
Kannikandath Kizhe Purakkal Vella's Son Vs Kannikandath Kezhe Purakkal
Madras High Court · AIR 1935 Mad 458 : (1935) 41 LW 397
High Courts13 Nov 1934
Vagesana Kanakaraju Vs Vagesana Venkataraju and Others
Madras High Court · AIR 1935 Mad 262 : 159 Ind. Cas. 367
High Courts13 Nov 1934
Vegesana Kanakaraju Vs Vegesana Venkatraju and Others
Madras High Court · (1935) 41 LW 623 : (1935) 68 MLJ 248
High Courts13 Nov 1934
Killur Ramakrishna Rao Vs Kochi Mahadeva Bhatta and Another
Madras High Court · AIR 1935 Mad 335 : (1935) ILR (Mad) 856 : (1935) 41 LW 407 : (1935) 68 MLJ 482
High Courts13 Nov 1934
The Official Assignee Vs A. Kanniah Naidu
Madras High Court · (1935) ILR (Mad) 702 : (1935) 42 LW 514 : (1935) 69 MLJ 360
Presidency Towns Insolvency Act, 1909 — Section 55