High Courts18 Feb 1935
Thangatur Ramayya Vs Katta Venkattannagari Sreenivasayya and Others
Madras High Court · AIR 1935 Mad 634 : (1935) 42 LW 27
Provincial Insolvency Act, 1920 — Section 25, 4
COURT ARCHIVE
Madras High Court judgments, 1935
598 judgments · page 25 of 30
High Courts18 Feb 1935
In Re: Katta Anniahgari Naranappa
Madras High Court · AIR 1935 Mad 544 : (1935) 41 LW 578
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts18 Feb 1935
Patibandla Raghupathirayadu Vs Garapati Pichayya and Others
Madras High Court · AIR 1935 Mad 581 : 158 Ind. Cas. 961 : (1935) 42 LW 258 : (1935) 69 MLJ 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts18 Feb 1935
The Municipal Council Vs S. Thirumalai Aiyangar
Madras High Court · 157 Ind. Cas. 977 : (1935) 42 LW 199 : (1935) 69 MLJ 221
High Courts15 Feb 1935
Kalahasthi Munusamiah and Another Vs Umaderjah Raje Damara Kumara Venkata Lingam Nayanim Bahadur Varu, Raja of Kalahasthi
Madras High Court · AIR 1935 Mad 554 : (1935) 42 LW 203
High Courts14 Feb 1935
G. Ramachandram Chettiar Vs V. Verivada Chettiar and Others
Madras High Court · AIR 1935 Mad 464 : 156 Ind. Cas. 886
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), 151
High Courts14 Feb 1935
G. Ramachandran Chettiar Vs V. Verivada Chettiar (dead) Verivada Chetty and Others are minors by guardian V. Eswara Chettiar
Madras High Court · (1935) 41 LW 763 : (1935) 68 MLJ 628
High Courts13 Feb 1935
Tenkasi Sulaiman Rowther and Others Vs Dawood Khan Sahib and Others
Madras High Court · AIR 1935 Mad 754 : (1935) 42 LW 593
High Courts12 Feb 1935
Nookala Peda Satyam and Another, minor by Guardian Venkamma and Others Vs Thummalapalli Krishnamurty
Madras High Court · AIR 1935 Mad 435 : (1935) ILR (Mad) 1045 : 157 Ind. Cas. 1060 : (1935) 41 LW 654 : (1935) 68 MLJ 693
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts12 Feb 1935
Puthupadath Kochu Kutty Amma (affected by mental infirmity and idiocy), by next friend, Pandarathil Sivaraman Menon Vs Subramanian Nambudripad and Another
Madras High Court · AIR 1935 Mad 753 : 160 Ind. Cas. 676
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Feb 1935
V. Appa Rao Vs Sreeramreddi Sanyasayya and Others
Madras High Court · AIR 1935 Mad 583 : 157 Ind. Cas. 988 : (1935) 42 LW 29 : (1935) 69 MLJ 25
Madras Estates Land Act, 1908 — Section 3(10)
High Courts12 Feb 1935
Sarada Vs Nhattiyala Devaki
Madras High Court · AIR 1935 Mad 659 : (1935) 42 LW 22
High Courts12 Feb 1935
Bandi Papanna Vs Yenuga Narasa Reddy and Others
Madras High Court · AIR 1935 Mad 646 : (1935) 41 LW 809 : (1935) 68 MLJ 699
Provincial Insolvency Act, 1920 — Section 41
High Courts12 Feb 1935
Periyakkal Vs The Agent, South Indian Railway Co., Limited
Madras High Court · AIR 1935 Mad 721 : (1935) ILR (Mad) 804 : 159 Ind. Cas. 873 : (1935) 41 LW 805 : (1935) 69 MLJ 93
Workmens Compensation Act, 1923 — Section 3(1)
High Courts12 Feb 1935
Puthipadath alias Vedakke, Pottu Kelathila alias Clakkingal Karthiyayini Ammal's daughter Kochu Kutty Amma alias Narayani Amma affected by mental infirmity and idiocy by next friend Pandarathil Sivaraman Menon Vs Moothirangot alias Parattipalli Menakkal Bhavathirthan Nambudripad's son Subramanian Nambudripad and Another
Madras High Court · (1935) 69 MLJ 75
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Feb 1935
Pakiathammal Vs Vaiyapuri Udayan
Madras High Court · AIR 1935 Mad 880 : 160 Ind. Cas. 417
Negotiable Instruments Act, 1881 (NI) — Section 78
High Courts11 Feb 1935
Matam Lingayya Vs Anumala Venkatapathy and Others
Madras High Court · AIR 1935 Mad 694 : 157 Ind. Cas. 1002 : (1935) 42 LW 33
Provincial Insolvency Act, 1907 — Section 16(4)
High Courts11 Feb 1935
In Re: Kadir Mohideen Sahib
Madras High Court · 156 Ind. Cas. 325
Motor Vehicles Act, 1988 — Section 16
High Courts11 Feb 1935
Kadir Mohideen Sahib Vs Emperor
Madras High Court · AIR 1935 Mad 577 : (1935) 41 LW 498
Motor Vehicles Act, 1988 — Section 16
High Courts11 Feb 1935
Gogineni Ankamma Vs Alluri Sri Venkata Seshachalapathi and Others
Madras High Court · AIR 1935 Mad 783 : (1935) 42 LW 444 : (1935) 69 MLJ 84
Civil Procedure Code, 1908 (CPC) — Section 144Provincial Insolvency Act, 1920 — Section 75