High Courts06 Feb 1935
John A. David Vs A.L.A. Alagappa Chettiar and Others
Madras High Court · AIR 1935 Mad 432 : 158 Ind. Cas. 59
Provincial Insolvency Act, 1920 — Section 54
COURT ARCHIVE
Madras High Court judgments, 1935
598 judgments · page 27 of 30
High Courts05 Feb 1935
Masseys (1930), Limited Vs C.R. Krishnaswami Aiyar
Madras High Court · AIR 1935 Mad 603 : (1935) 42 LW 578 : (1935) 69 MLJ 69
High Courts05 Feb 1935
Sri Raja Lanka Venkat Rattamma Garu Vs Sri Rajah Kandregula Srinivasa Jagannatha Rao Garu
Madras High Court · AIR 1935 Mad 592 : (1935) 42 LW 588
Tamil Nadu Survey and Boundaries Act, 1923 — Section 13
High Courts05 Feb 1935
M.R. Alagarappa Reddiar Vs K. Alagirisami Naick
Madras High Court · AIR 1935 Mad 636 : (1935) 41 LW 728 : (1935) 68 MLJ 588
High Courts05 Feb 1935
Vallachami Pillai and Others Vs Thiruvavoor Devasthanam and Others
Madras High Court · AIR 1935 Mad 452
Madras Estates Land Act, 1908 — Section 3(5)
High Courts04 Feb 1935
R.G. Nallakuttalam Pillai Vs Vaithinatha Bhattar
Madras High Court · AIR 1935 Mad 576
High Courts04 Feb 1935
Kuppuswamy Chetty Vs Ayyammai Ammal
Madras High Court · AIR 1935 Mad 723
Tamil Nadu Civil Courts Act, 1873 — Section 13
High Courts04 Feb 1935
Karnam Venkataseshayya Vs Karnam Ramaraju and Another
Madras High Court · 156 Ind. Cas. 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66
High Courts04 Feb 1935
T. Fakhrulla Khan and Others Vs Emperor
Madras High Court · AIR 1935 Mad 326 : (1935) 41 LW 352
Criminal Procedure Code, 1898 (CrPC) — Section 179, 188
High Courts04 Feb 1935
(Karnam) Venkataseshyya Vs (Karnam) Ramaraju and Another
Madras High Court · AIR 1935 Mad 714 : (1935) 42 LW 50
High Courts04 Feb 1935
T. Kakrullakhan and Others
Madras High Court · (1935) 68 MLJ 415
Criminal Procedure Code, 1898 (CrPC) — Section 179, 188
High Courts04 Feb 1935
In Re: T. Fakurulla Khan and Others
Madras High Court · 159 Ind. Cas. 1048
Criminal Procedure Code, 1898 (CrPC) — Section 188
High Courts01 Feb 1935
Annamalai Chetty Vs Raja Srimathu Muthu Vijaya Raghunatha Doraisingam
Madras High Court · AIR 1935 Mad 718 : 160 Ind. Cas. 680 : (1935) 42 LW 583
High Courts01 Feb 1935
Poomulli Manakkal Narayanan Nambudiripad and Another Vs Pottekkat Kazhunkil Gopala Menon and Others
Madras High Court · 158 Ind. Cas. 40
Malabar Compensation for Tenants Improvements Act, 1899 — Section 11
High Courts01 Feb 1935
Ramaswami Muthirian and Another Vs The Firm of Ki Karu, Rama Ki and Others
Madras High Court · AIR 1935 Mad 919 : 159 Ind. Cas. 958 : (1935) 42 LW 619 : (1935) 69 MLJ 443
Provincial Small Cause Courts Act, 1887 — Section 35
High Courts01 Feb 1935
(Poomulli Manakkal Mooppil Stanom) Narayanan Nambudripad and Another Vs (Pottekkat kazhunkil) Gopala Menon and Others
Madras High Court · AIR 1935 Mad 693
Malabar Compensation for Tenants Improvements Act, 1899 — Section 3
High Courts31 Jan 1935
Sadaya Padayachi and Another Vs Chinnaswami Naidu
Madras High Court · AIR 1935 Mad 609 : (1935) ILR (Mad) 814 : 157 Ind. Cas. 1012 : (1935) 41 LW 811 : (1935) 69 MLJ 99
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts31 Jan 1935
Pichai Pillai and Others Vs Balasundara Mudaly and Others
Madras High Court · AIR 1935 Mad 442 : (1935) ILR (Mad) 787 : 157 Ind. Cas. 24 : (1935) 41 LW 558 : (1935) 68 MLJ 608
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts30 Jan 1935
Majeti Venkatasurya Subbarayudu Sowcar, being minor by mother and next friend Venkatasurya Satya Parvatamba now declared a major and the guardian discharged Vs Majeti Bapannarao Sowcar and Others
Madras High Court · AIR 1935 Mad 565 : (1935) ILR (Mad) 929 : (1935) 41 LW 649 : (1935) 68 MLJ 615
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts29 Jan 1935
Cheerath Veetil Karnavan and Another Vs E.N.A.S. Narayana Ayyar and Another
Madras High Court · AIR 1935 Mad 594 : 157 Ind. Cas. 746
Limitation Act, 1963 — Article 83