High Courts17 Mar 1944
S. N. A. S. A. ANNAMALAI CHETTIAR Vs COMMISSIONER OF Income Tax MADRAS.
Madras High Court · (1945) ILR (Mad) 170 : (1944) 12 ITR 254
Income Tax Act, 1961 — Section 9
COURT ARCHIVE
Madras High Court judgments, 1944
322 judgments · page 12 of 17
High Courts16 Mar 1944
Kaza Sivaramakrishna Rao Vs Jonnalagadda Seetharamayya and Others
Madras High Court · AIR 1944 Mad 446 : (1945) ILR (Mad) 257 : (1944) 57 LW 344
Civil Procedure Code, 1908 (CPC) — Section 42
High Courts16 Mar 1944
Chigurupalli Krishna Rao and Another Vs Manager, Bhashararaopuram Co-operative Society
Madras High Court · AIR 1944 Mad 434 : (1944) 57 LW 399
Madras Revenue Recovery Act, 1864 — Section 40
High Courts15 Mar 1944
G.F.F. Foulkes, administrator of estate of Robert Foulkes by agent a. Kailasam Pillai Vs A.S. Suppan Chettiar and Another
Madras High Court · AIR 1945 Mad 13 : (1944) 57 LW 477
High Courts15 Mar 1944
A.K. Sherfuddin Vs Kairoon Bi and Others
Madras High Court · AIR 1944 Mad 468 : (1945) ILR (Mad) 194 : (1944) 57 LW 366
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts14 Mar 1944
In Re: P. Srinivasa Mao
Madras High Court · AIR 1944 Mad 477
Madras Prevention of Food Adulteration Act, 1918 — Section 5(1)(a), 5(1)(b)
High Courts14 Mar 1944
G. Srinivasa Ayyar and Others Vs T.S. Swaminatha Odayar and Another
Madras High Court · AIR 1944 Mad 359 : (1944) ILR (Mad) 768 : (1944) 57 LW 328
Tamil Nadu Agriculturists Relief Act, 1938 — Section 3(ii)(c)
High Courts13 Mar 1944
G.J. Subbarayalu and Another Vs A. RM. A.N. Annamalai Chettiar
Madras High Court · AIR 1944 Mad 526 : (1945) ILR (Mad) 269 : (1944) 57 LW 448
Contract Act, 1872 — Section 74
High Courts13 Mar 1944
A.G.T.N. Chidambaram Chettiar and Another Vs A.G.T.N. Nagappa Chettiar and Others
Madras High Court · AIR 1944 Mad 478 : (1944) 57 LW 432
Court Fees Act, 1870 — Section 12(ii)
High Courts13 Mar 1944
S.A. RM. A. Vandarguzhal Achi and Others Vs South India Corporation (Madras) Ltd. and Others
Madras High Court · AIR 1944 Mad 481 : (1945) ILR (Mad) 10 : (1944) 57 LW 451
Presidency Towns Insolvency Act, 1909 — Section 126Provincial Insolvency Act, 1920 — Section 77
High Courts10 Mar 1944
Navaneethammal Vs Ammakannammal and Others
Madras High Court · AIR 1944 Mad 513 : (1945) ILR (Mad) 216
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts10 Mar 1944
In Re: T.S. Swaminathan
Madras High Court · AIR 1944 Mad 419 : (1944) 57 LW 338
Evidence Act, 1872 — Section 76
High Courts10 Mar 1944
Chundru Venkanna Vs Chundru Brahmadu and Others
Madras High Court · AIR 1944 Mad 417 : (1944) 57 LW 352
High Courts07 Mar 1944
M. Sheik Dawood Rowther Vs South Indian Railway Co. Ltd. and Another
Madras High Court · AIR 1944 Mad 444 : (1945) ILR (Mad) 174 : (1944) 57 LW 360
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts07 Mar 1944
Abdul Sattar Ismail Vs Abdul Humid Sait
Madras High Court · AIR 1944 Mad 504 : (1945) ILR (Mad) 276
High Courts05 Mar 1944
Manicka Nadar Vs Arumuga Sundara Sathia Gnana Pandara Sannadhi Avergal
Madras High Court · (1945) 2 MLJ 7
Transfer of Property Act, 1882 — Section 62(a)
High Courts03 Mar 1944
Ps. Ar. Ar. Arunachalam Chettiar by agent Sivaraman Chettiar Vs Palaniswami Goundan
Madras High Court · AIR 1944 Mad 455 : (1945) ILR (Mad) 188 : (1944) 57 LW 334
Tamil Nadu Agriculturists Relief Act, 1938 — Section 20
High Courts03 Mar 1944
S.P.S. Subramaniam Chettiar by authorised agent K.P. Subramania Aiyer Vs Maruthamuthu by authorised agent Karuppanna Pandithan
Madras High Court · AIR 1944 Mad 437 : (1944) 57 LW 355
Limitation Act, 1963 — Article 117
High Courts03 Mar 1944
A. Subba Rao Vs C. Seshu Reddi
Madras High Court · AIR 1944 Mad 414(1) : (1945) ILR (Mad) 184 : (1944) 57 LW 332
Provincial Insolvency Act, 1920 — Section 38
High Courts02 Mar 1944
Ramayya Vs Lakshmayya
Madras High Court · AIR 1944 Mad 383 : (1945) ILR (Mad) 203 : (1944) 57 LW 292
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d)