High Courts15 Mar 1935
B.R. Nagendra Iyer and Others Vs R.V. Subburamachari and Another
Madras High Court · AIR 1935 Mad 1055 : (1935) 42 LW 687
COURT ARCHIVE
Madras High Court judgments, 1935
598 judgments · page 22 of 30
High Courts15 Mar 1935
Karuppatti Vs Singaravelu Pillai and Another
Madras High Court · AIR 1935 Mad 848 : 157 Ind. Cas. 853
Transfer of Property Act, 1882 — Section 6(d)
High Courts14 Mar 1935
Sundara Ayyar and Others Vs Morari Varada Ayyar and Others
Madras High Court · AIR 1935 Mad 855 : 158 Ind. Cas. 369 : (1935) 42 LW 264 : (1935) 69 MLJ 300
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts13 Mar 1935
Thammana Veerayya Vs Katiga Bibi and Another
Madras High Court · AIR 1935 Mad 684
High Courts13 Mar 1935
Venkatanarayana Ayyar Vs Ramchandra Ayyar
Madras High Court · AIR 1935 Mad 610 : 158 Ind. Cas. 624 : (1935) 42 LW 249
Madras Hereditary Village Offices Act, 1895 — Section 3
High Courts13 Mar 1935
Keesari Santamma Vs Kanumathareddi Venkatramireddi and Others
Madras High Court · AIR 1935 Mad 909 : (1935) 42 LW 843 : (1935) 69 MLJ 401
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts13 Mar 1935
Tammana Veerayya Vs Katiga Bibi and Another
Madras High Court · 158 Ind. Cas. 497
High Courts12 Mar 1935
Vijiathammal Vs M. Kadir Sultan and Another
Madras High Court · AIR 1935 Mad 599 : (1935) 42 LW 185 : (1935) 69 MLJ 179
High Courts11 Mar 1935
S.A. Subramania Ayyar and Others Vs M. Natesa Sastrigal and Others
Madras High Court · AIR 1936 Mad 113 : 160 Ind. Cas. 686
High Courts11 Mar 1935
Thukru Bai Vs Attavar and Others
Madras High Court · AIR 1935 Mad 653 : (1935) ILR (Mad) 1004 : 158 Ind. Cas. 77 : (1935) 42 LW 228 : (1935) 69 MLJ 81
Succession Act, 1925 — Section 372
High Courts11 Mar 1935
S.T.M. Bashiam Naidu Vs Corporation of Madras
Madras High Court · AIR 1935 Mad 625 : 158 Ind. Cas. 407 : (1935) 42 LW 317
High Courts08 Mar 1935
Annamalai Chettiar Vs S. Rm. Ar. Ramanathan Chettiar and Others
Madras High Court · AIR 1936 Mad 311
High Courts08 Mar 1935
Lakshmi Ammal and Others Vs Ratna Naicker
Madras High Court · AIR 1935 Mad 589 : (1935) 42 LW 219
High Courts08 Mar 1935
Lakhmi Ammal and Others Vs Ratna Naicker
Madras High Court · 157 Ind. Cas. 1029
High Courts08 Mar 1935
(Parepalli) Venkata Krishnayya Vs (Chakka) Venkataratnam
Madras High Court · AIR 1935 Mad 947 : (1935) 42 LW 452
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts08 Mar 1935
Rajah Sir Annamalai Chettiar Vs S. Rm. Ar. Ramanathan Chettiar and Others
Madras High Court · (1935) 42 LW 568 : (1935) 69 MLJ 497
Civil Procedure Code, 1908 (CPC) — Section 109(A), 109(B)
High Courts08 Mar 1935
Muthukaruppa Pillai alias Muthukaruppa Maniam (deceased), Rajagopal Maniam and Others Vs Annamalai Chettiar through his father and guardian Somasundaram Chetti
Madras High Court · AIR 1935 Mad 785 : 157 Ind. Cas. 896 : (1935) 42 LW 585 : (1935) 69 MLJ 297
Madras Estates Land Act, 1908 — Section 125
High Courts08 Mar 1935
Vangipuram Venkatacharyulu Vs Sri Rajah Vasireddi Harihara Prasad Bahadur Manne Sultan and Another
Madras High Court · AIR 1935 Mad 964 : 158 Ind. Cas. 883 : (1935) 42 LW 757
Religious Endowments Act, 1863 — Section 73Specific Relief Act, 1877 — Section 42
High Courts08 Mar 1935
Parepalli Venkata Krishnayya Vs Chakka Venkataratnam
Madras High Court · 158 Ind. Cas. 854
Limitation Act, 1963 — Article 142
High Courts07 Mar 1935
Patri Venkata Srinivasa Rao Vs Secy. of State
Madras High Court · AIR 1935 Mad 931 : (1936) 43 LW 71
Provincial Insolvency Act, 1920 — Section 37, 43