High Courts12 Nov 1934
Thangeshwara Chettiar Vs Ramamurthi Chetti
Madras High Court · 159 Ind. Cas. 689
Presidency Towns Insolvency Act, 1909 — Section 30, 39
COURT ARCHIVE
Madras High Court judgments, 1934
537 judgments · page 5 of 27
High Courts12 Nov 1934
Thangeswara Chettiar Vs Ramamurthi Chetti
Madras High Court · AIR 1935 Mad 602 : (1935) 42 LW 399
Provincial Insolvency Act, 1920 — Section 39
High Courts12 Nov 1934
Bhimavarapu Veerareddi Vs Adusumalla Angayya
Madras High Court · AIR 1935 Mad 347 : 159 Ind. Cas. 507 : (1935) 41 LW 361
High Courts09 Nov 1934
Subbarama Ayyar Vs Chinnaswami Thanjirayar and Others
Madras High Court · AIR 1935 Mad 295 : (1935) 41 LW 192
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69
High Courts09 Nov 1934
M. Krishnaswami Naicker Vs A. Thiruvengada Mudaliar and Another
Madras High Court · AIR 1935 Mad 245 : 157 Ind. Cas. 272 : (1935) 41 LW 721 : (1935) 68 MLJ 63
Limitation Act, 1908 — Section 20
High Courts09 Nov 1934
Subbarama Iyer Vs Chinnasami Thanjirayar and Others
Madras High Court · 156 Ind. Cas. 492
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69
High Courts09 Nov 1934
K.N. Varadaraja Aiyar Vs K.N. Parameswara Aiyar
Madras High Court · AIR 1935 Mad 280 : (1935) 41 LW 323 : (1935) 68 MLJ 277
Civil Procedure Code, 1908 (CPC) — Section 47(1)
High Courts09 Nov 1934
Vadavatte Gopalan Nair Vs Moideen Madar Rowthen
Madras High Court · AIR 1935 Mad 680 : 157 Ind. Cas. 1050
Limitation Act, 1963 — Article 132
High Courts08 Nov 1934
Board of Commissioner for Hindu Religious Endowments Vs Shirur Mutt
Madras High Court · AIR 1935 Mad 217
High Courts08 Nov 1934
Chitkala Peda Yerranna Vs Chitkala Somanna and Others
Madras High Court · 156 Ind. Cas. 873 : (1935) 41 LW 271
Madras Hereditary Village Offices Act, 1895 — Section 5
High Courts08 Nov 1934
Chitikala Peda Yerranna Vs Chitikala Somanna and Others
Madras High Court · AIR 1935 Mad 320 : (1935) 69 MLJ 115
High Courts08 Nov 1934
The President of the Board of Commissioners for Hindu Religious Endowments Vs The Shirur Mutt
Madras High Court · (1935) ILR (Mad) 760 : (1935) 41 LW 264 : (1935) 68 MLJ 200
Madras Hindu Religious Endowments Act, 1923 — Section 70
High Courts08 Nov 1934
Desamsetti Venkanna Vs Official Receiver
Madras High Court · AIR 1935 Mad 250 : 157 Ind. Cas. 559 : (1935) 41 LW 723 : (1935) 68 MLJ 57
Provincial Insolvency Act, 1920 — Section 53
High Courts07 Nov 1934
S.S. Subramanya Sastry Vs Sheik Ghannu and Others
Madras High Court · AIR 1935 Mad 628
Partition Act, 1893 — Section 4
High Courts07 Nov 1934
His Holiness Sri Vanamamalai Ramanuja Jeeyar Swamigal, Head of the Vanamamalai Mutt (deceased) and Another Vs The Board of Commissioners for the Hindu Religious Endowments and Another
Madras High Court · AIR 1935 Mad 621 : (1935) 41 LW 384 : (1935) 69 MLJ 14
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts07 Nov 1934
Kovur Parvathamma Vs Kovur Subbamma and Another
Madras High Court · AIR 1935 Mad 349 : 157 Ind. Cas. 607 : (1935) 41 LW 261 : (1935) 68 MLJ 537
High Courts05 Nov 1934
Thayalai Achi and Others Vs Kannammal and Another
Madras High Court · AIR 1935 Mad 704 : 156 Ind. Cas. 846
Succession Act, 1925 — Section 88
High Courts05 Nov 1934
Puthiyamatummal Peringati Cheria Mammad Vs Puthiyamatathumal Peringati Mammad and Others
Madras High Court · AIR 1935 Mad 284 : 157 Ind. Cas. 612 : (1935) 41 LW 446 : (1935) 68 MLJ 274
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts05 Nov 1934
King-Emperor Vs Ramanuja Aiyangar
Madras High Court · (1935) ILR (Mad) 642 : (1935) 42 LW 124 : (1935) 68 MLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 418