High Courts05 Oct 1934
Sadanalla Gangaraju Vs Indraganti Subbayya (died) represented by Vignaswara Rao and Another
Madras High Court · AIR 1935 Mad 188 : (1935) ILR (Mad) 276 : 155 Ind. Cas. 864 : (1935) 41 LW 148 : (1935) 68 MLJ 119
COURT ARCHIVE
Madras High Court judgments, 1934
537 judgments · page 9 of 27
High Courts05 Oct 1934
The Municipal Council, Salem Vs B. Gururajah Rao
Madras High Court · AIR 1935 Mad 249 : (1935) ILR (Mad) 469 : 157 Ind. Cas. 608 : (1935) 41 LW 146 : (1935) 68 MLJ 118
High Courts05 Oct 1934
Gadula Rami Naidu Vs Meesala Seethan Naidu
Madras High Court · AIR 1935 Mad 276 : (1934) 40 LW 914
Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 93
High Courts04 Oct 1934
Laguduva S. Krishnaswami Iyer Vs Sankarappa Naidu
Madras High Court · AIR 1935 Mad 175 : (1935) 41 LW 111
High Courts04 Oct 1934
Swamy Kotayya Vs Thunuguntla Venkata Rangarao
Madras High Court · 156 Ind. Cas. 428
Presidency Towns Insolvency Act, 1909 — Section 17Provincial Insolvency Act, 1920 — Section 23(2)
High Courts04 Oct 1934
(Gabu Peda) Appanna Vs Kuligu Krishnamma
Madras High Court · AIR 1935 Mad 134 : 153 Ind. Cas. 332 : (1934) 40 LW 922
High Courts04 Oct 1934
Swami Kotayya Vs Thunuguntla Venkata Rangarao
Madras High Court · AIR 1935 Mad 239 : (1935) 41 LW 167 : (1935) 68 MLJ 148
Provincial Insolvency Act, 1920 — Section 28(2)
High Courts03 Oct 1934
S. Ramaswamia Pillai Vs Krishnammal
Madras High Court · AIR 1935 Mad 230 : (1935) 41 LW 135 : (1935) 69 MLJ 38
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1(3)
High Courts03 Oct 1934
Arrepu Venkataramanayya Vs Bili Bangarayya and Others
Madras High Court · AIR 1935 Mad 107
High Courts03 Oct 1934
Nimmagadda Satynarayana Vs Adusumilli Anjaneyulu and Another
Madras High Court · AIR 1935 Mad 310 : 157 Ind. Cas. 278 : (1935) 41 LW 298
Evidence Act, 1872 — Section 92
High Courts03 Oct 1934
The Special Deputy Collector Vs The Rajah
Madras High Court · AIR 1935 Mad 215 : (1935) ILR (Mad) 442 : 157 Ind. Cas. 500 : (1935) 41 LW 267 : (1935) 68 MLJ 575
Land Acquisition Act, 1894 — Section 54Tamil Nadu Impartible Estates Act, 1904 — Section 4
High Courts03 Oct 1934
S. Ramaswami Pillai Vs Krishnamal
Madras High Court · 155 Ind. Cas. 317
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1(3)
High Courts02 Oct 1934
M.L.M. Mahalingam Chettiar Vs Ramanathan Chettiar and Others
Madras High Court · AIR 1935 Mad 587 : (1935) 42 LW 767
High Courts02 Oct 1934
K.E.S.S. Sankaralingam Chettiar Vs K.E.S.S. Kuppuswami Chettiar and Others
Madras High Court · AIR 1935 Mad 305(1) : (1935) 41 LW 373
High Courts02 Oct 1934
Allada Lakshmikanta Rao Vs Nadella Ramayya
Madras High Court · AIR 1935 Mad 97 : (1935) ILR (Mad) 743 : (1934) 40 LW 896
High Courts02 Oct 1934
Ramasesha Iyer and Another Vs C.V. Ramanujachariar
Madras High Court · AIR 1935 Mad 459 : 157 Ind. Cas. 251 : (1935) 41 LW 309
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts02 Oct 1934
Kumaraswami Desikar Vs Dhiraviam Pillai
Madras High Court · AIR 1934 Mad 39 : 153 Ind. Cas. 382 : (1934) 40 LW 802
High Courts01 Oct 1934
Lakshminarayanamoorthi Vs Sundaram Ayyar and Another
Madras High Court · AIR 1935 Mad 261 : 159 Ind. Cas. 862
High Courts28 Sept 1934
Annamalai Mudaliar Vs Krishtappa Mudaliar and Others
Madras High Court · AIR 1935 Mad 66 : (1934) 40 LW 837
High Courts28 Sept 1934
Annamalai Mudaliar Vs Kristappa Mudaliar and Others
Madras High Court · (1935) ILR (Mad) 385 : 153 Ind. Cas. 666
Court Fees Act, 1870 — Section 7(iv)(b)