High Courts06 Jan 1939
The Secretary of State for India in Council Vs M.A.C. Arunachala Mudaliar and Others
Madras High Court · (1939) ILR (Mad) 1017 : (1939) 50 LW 486 : (1939) 2 MLJ 23
Land Improvement Loans Act, 1883 — Section 4
COURT ARCHIVE
Madras High Court judgments, 1939
447 judgments · page 23 of 23
High Courts06 Jan 1939
Synemodelux Limited Vs K. Vannamuthu Pillai
Madras High Court · AIR 1939 Mad 498 : (1939) 49 LW 537 : (1939) 1 MLJ 534
Companies Act, 1956 — Section 30(1)
High Courts05 Jan 1939
Karuppiah Thevan and Another Vs N. Krishna Pillai
Madras High Court · AIR 1939 Mad 437 : (1939) 49 LW 204 : (1939) 1 MLJ 444
Madras Local Boards Act, 1884 — Section 227A
High Courts05 Jan 1939
In Re: Perumal Reddiar
Madras High Court · AIR 1939 Mad 551 : (1939) 49 LW 478 : (1939) 1 MLJ 579
Tamil Nadu Forest Act, 1882 — Section 26
High Courts05 Jan 1939
Karuppiah Kone Vs Chitran Servai and Others
Madras High Court · (1939) 2 MLJ 404
Penal Code, 1860 (IPC) — Section 225, 323
High Courts05 Jan 1939
In Re: K.S. Ambi Aiyar
Madras High Court · AIR 1939 Mad 375 : (1939) 49 LW 202 : (1939) 1 MLJ 332
Madras Prevention of Food Adulteration Act, 1918 — Section 5(1)(d)
High Courts03 Jan 1939
Rao Bahadur V. Ranganadham Chetty Vs The Corporation of Madras
Madras High Court · AIR 1939 Mad 810 : (1939) 50 LW 130 : (1939) 2 MLJ 33
Madras City Municipal Act, 1904 — Section 380