High Courts29 Mar 1935
The Secretary of State for India in Council Vs Aiyanar Kone and Others
Madras High Court · 159 Ind. Cas. 354 : (1935) 69 MLJ 552
COURT ARCHIVE
Madras High Court judgments, 1935
598 judgments · page 20 of 30
High Courts28 Mar 1935
Thirthagiri Udayan and Others Vs Venkatarama Chetty and Others
Madras High Court · AIR 1935 Mad 884 : 159 Ind. Cas. 172
High Courts28 Mar 1935
L.A. Krishna Aiyar Vs Arunachalam Chettiar
Madras High Court · (1935) 69 MLJ 349
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts28 Mar 1935
Mutyala Dorayya and Another Vs Marina Mangamma and Others
Madras High Court · AIR 1936 Mad 130 : 158 Ind. Cas. 611 : (1935) 42 LW 336 : (1935) 69 MLJ 320
High Courts28 Mar 1935
Akkaraju Visvanadham and Others Vs Duthalur Anjaneyulu and Another
Madras High Court · AIR 1935 Mad 865 : (1935) 42 LW 746
Succession Act, 1925 — Section 111
High Courts28 Mar 1935
Thanmull Sowcar and Another Vs K. Krishnaswami Reddiar
Madras High Court · AIR 1935 Mad 988 : (1935) 42 LW 733
Civil Procedure Code, 1908 (CPC) — Section 73(2)
High Courts27 Mar 1935
Muluktla Achuta Ramayya Garu Vs The Official Receiver
Madras High Court · AIR 1935 Mad 817 : 158 Ind. Cas. 460
Provincial Insolvency Act, 1920 — Section 28(7)
High Courts27 Mar 1935
Somasundaram Chetti Vs Nachal Achi
Madras High Court · AIR 1935 Mad 707 : 158 Ind. Cas. 573 : (1935) 42 LW 342
Limitation Act, 1963 — Article 89
High Courts27 Mar 1935
K. Kanniappa Mudaliar Vs The Secretary of State for India-in-Council
Madras High Court · AIR 1936 Mad 42 : (1936) ILR (Mad) 107 : 159 Ind. Cas. 13 : (1935) 42 LW 914 : (1935) 69 MLJ 728
Tamil Nadu Irrigation Cess Act, 1865 — Section 1(a)
High Courts27 Mar 1935
Mulukutla Atchuta Ramayyagaru Vs The Official Receiver, East Godavari
Madras High Court · (1935) ILR (Mad) 1032 : (1935) 42 LW 220 : (1935) 69 MLJ 241
Provincial Insolvency Act, 1920 — Section 28(7)
High Courts27 Mar 1935
T.S. Yasobadra Nainar Vs T.S. Samanthabadran and Others
Madras High Court · (1936) ILR (Mad) 154 : 160 Ind. Cas. 602 : (1935) 42 LW 674 : (1936) 70 MLJ 311
High Courts27 Mar 1935
Henry Merieu Vs Official Receiver
Madras High Court · AIR 1935 Mad 907 : 159 Ind. Cas. 244
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 51
High Courts26 Mar 1935
S. Rajagopala Pillai Vs K. Namasivayam Pillai and Another
Madras High Court · (1935) ILR (Mad) 1023 : 158 Ind. Cas. 273 : (1935) 42 LW 407 : (1935) 69 MLJ 325
High Courts26 Mar 1935
Thambireddi Seshureddi and Others Vs Vangallu Mallareddi
Madras High Court · AIR 1935 Mad 852 : 158 Ind. Cas. 878 : (1935) 42 LW 422
High Courts26 Mar 1935
V.S. Muhammad Hussain Ambalam Vs Ramanatha Ayyar and Others
Madras High Court · 158 Ind. Cas. 1015
High Courts26 Mar 1935
V.S. Muhammad Hussian Ambalam Vs Ramanatha Ayyar and Others
Madras High Court · AIR 1935 Mad 1002 : (1935) 42 LW 649
High Courts26 Mar 1935
K.M. Mohambaram Vs Ram Narayan Brahmin
Madras High Court · AIR 1935 Mad 850 : 158 Ind. Cas. 535 : (1935) 42 LW 431 : (1935) 69 MLJ 691
Sales of Goods Act, 1930 — Section 27
High Courts26 Mar 1935
Janaki Bai Ammal Vs Sri Tiruchitrambala Vinayakar of the temple
Madras High Court · (1935) ILR (Mad) 988 : (1935) 42 LW 304 : (1935) 69 MLJ 291
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts26 Mar 1935
V. Venkateswara Aiyar Vs Sri Meenakshi Sundareswarar Devasthanam
Madras High Court · 157 Ind. Cas. 873 : (1935) 42 LW 622 : (1935) 69 MLJ 206
Public Health Act — Section 189
High Courts26 Mar 1935
Jankibai Ammal Vs Sri Thiruchitrambala Vinayakar
Madras High Court · 158 Ind. Cas. 63
Civil Procedure Code, 1908 (CPC) — Section 92