High Courts30 Jul 1942
Govindaswami Achari and Others Vs Kandaswami Achari and Others
Madras High Court · AIR 1942 Mad 742 : (1942) 55 LW 847 : (1942) 2 MLJ 468
Negotiable Instruments Act, 1881 (NI) — Section 50
COURT ARCHIVE
Madras High Court judgments, 1942
449 judgments · page 11 of 23
High Courts29 Jul 1942
The Hindu Religious Endowments Board Vs Peddinti Sitarama Charyulu
Madras High Court · AIR 1943 Mad 193 : (1943) ILR (Mad) 503 : (1942) 55 LW 849 : (1942) 2 MLJ 732
High Courts29 Jul 1942
In Re: Alati Appalaswamy and Another
Madras High Court · AIR 1942 Mad 735 : (1942) 55 LW 593 : (1942) 2 MLJ 718
High Courts29 Jul 1942
The Province of Madras Vs Pathi Konda Muthappa Chetty and Another
Madras High Court · AIR 1943 Mad 717 : (1943) 56 LW 448 : (1943) 2 MLJ 199
Madras Railway Protection Act — Section 14
High Courts29 Jul 1942
Syed Ghulam Khadir Sahib and Others Vs Viswanathayyar, by his mother and next friend, Parvathi Ammal and Others
Madras High Court · AIR 1943 Mad 297 : (1943) ILR (Mad) 357 : (1942) 2 MLJ 768
High Courts29 Jul 1942
Arunagiri Chettiar Vs Kuppuswami Chettiar
Madras High Court · AIR 1942 Mad 655 : (1942) 55 LW 527 : (1942) 2 MLJ 275
High Courts29 Jul 1942
In Re: Chellappa Chettiar and Others
Madras High Court · AIR 1942 Mad 715 : (1942) 55 LW 549 : (1942) 2 MLJ 308
Penal Code, 1860 (IPC) — Section 148
High Courts29 Jul 1942
Chennakesava Aiyangar Vs The Official Liquidator, The Coimbatore Mahalakshmi Bank, Limited
Madras High Court · AIR 1943 Mad 54 : (1943) ILR (Mad) 353 : (1942) 55 LW 731 : (1942) 2 MLJ 583
Companies Act, 1956 — Section 231Provincial Insolvency Act, 1920 — Section 54
High Courts28 Jul 1942
Nori Ramasastrulu Vs Teluguntla Balakrishna Rao and Another
Madras High Court · AIR 1942 Mad 682 : (1943) ILR (Mad) 83 : (1942) 55 LW 618 : (1942) 2 MLJ 457
Presidency Towns Insolvency Act, 1909 — Section 2(e)
High Courts28 Jul 1942
Mukku Venkataramayya Vs Mukku Tatayya alias Vasudevudu and Others
Madras High Court · AIR 1943 Mad 538 : (1943) 2 MLJ 83
High Courts28 Jul 1942Dismissed
Govindarajam Pillai and Another Vs Alagappa Chettiar by agent Veeraraghava Ayyangar and Others
Madras High Court · (1942) 07 MAD CK 0007
Madras Revenue Recovery Act, 1864 — Section 2Transfer of Property Act, 1882 — Section 99Trusts Act, 1882 — Section 90
High Courts28 Jul 1942
D.A. Rathnaswamy Pillai Vs Rajaratnam Pillai
Madras High Court · AIR 1943 Mad 50 : (1943) ILR (Mad) 303 : (1942) 55 LW 591 : (1942) 2 MLJ 381
Penal Code, 1860 (IPC) — Section 211
High Courts27 Jul 1942
In Re: Siddappa Chettiar
Madras High Court · AIR 1942 Mad 738 : (1942) 55 LW 694 : (1942) 2 MLJ 616
Madras Debt Conciliation Act, 1936 — Section 4
High Courts27 Jul 1942
J.A. Subba Rao Vs Vommena Seshayya
Madras High Court · AIR 1943 Mad 7 : (1942) 55 LW 693 : (1942) 2 MLJ 551
High Courts27 Jul 1942
Chinnaturai Muthiriyan alias Neelamega Muthiriyan Vs The Official Receiver
Madras High Court · AIR 1943 Mad 252 : (1943) 56 LW 70 : (1943) 1 MLJ 125
High Courts27 Jul 1942
Pappammal Vs Ramaswami Chettiar
Madras High Court · AIR 1942 Mad 726 : (1942) 55 LW 635 : (1942) 2 MLJ 498
High Courts27 Jul 1942
Nallaiya Goundan Vs Marappa Goundan
Madras High Court · (1942) 55 LW 726 : (1942) 2 MLJ 626
Provincial Insolvency Act, 1920 — Section 44(2)
High Courts27 Jul 1942
Vishnubhotla Ramayya Vs Sajja Namayya and Others
Madras High Court · AIR 1943 Mad 165 : (1943) ILR (Mad) 175 : (1942) 55 LW 733 : (1942) 2 MLJ 607
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts24 Jul 1942
In Re: Pedda Kambi Reddy and Others
Madras High Court · AIR 1943 Mad 345 : (1943) 56 LW 251 : (1943) 1 MLJ 248
Criminal Procedure Code, 1898 (CrPC) — Section 106, 349
High Courts24 Jul 1942
In Re: The District Magistrate
Madras High Court · AIR 1943 Mad 398 : (1943) 56 LW 219 : (1943) 1 MLJ 258
Public Health Act, 1939 — Section 34