High Courts20 Apr 1945
Venkatachala Pillai Vs M.R. Rajagopal Naidu and Another
Madras High Court · AIR 1946 Mad 51 : (1945) 58 LW 532 : (1945) 2 MLJ 388
COURT ARCHIVE
Madras High Court judgments, 1945
396 judgments · page 12 of 20
High Courts19 Apr 1945
Kandadai Narasimhachariar Vs Raghava Padayachi
Madras High Court · AIR 1945 Mad 333 : (1946) ILR (Mad) 79 : (1945) 58 LW 354 : (1945) 2 MLJ 89
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts19 Apr 1945
Bahadur V. Ponnuswami Pillai Vs Raja Sir S.R.M.M.A. Annamalai Chettiar through agent M.R. Raman Chettiar and Others
Madras High Court · (1945) 2 MLJ 177
Transfer of Property Act, 1882 — Section 108(g)
High Courts19 Apr 1945
D. Shanmuga Raja, Zamindar of Sivaganga, a ward under the Court of Wards represented by the Estate Manager, Diwan Bahadur V. Ponnuswami Pillai Vs Raja Sir S.R.M.M.A. Annamalai Chettiar through agent M.R. Raman Chettiar and Others
Madras High Court · AIR 1945 Mad 509 : (1946) ILR (Mad) 349 : (1945) 58 LW 380
Transfer of Property Act, 1882 — Section 108(g)
High Courts18 Apr 1945
Sree Rajah Vadrevu Viswa Sundara Row Bahadur Vs Vadlamannati Kusalaramayya (died) and Others
Madras High Court · AIR 1946 Mad 434 : (1946) 59 LW 319 : (1946) 2 MLJ 72
Madras Estates Land Act, 1908 — Section 3(5)Transfer of Property Act, 1882 — Section 54
High Courts17 Apr 1945
Ramabhakthula Ramayya Vs Chittoor District Co-operative Deputy Registrar and Liquidator of Co-operative Societies and Others
Madras High Court · AIR 1945 Mad 370 : (1946) ILR (Mad) 330 : (1945) 58 LW 341 : (1945) 2 MLJ 112
Madras Co-operative Societies Act, 1932 — Section 47, 48
High Courts17 Apr 1945
Gopalaswami Naick Vs The Province of Madras and Others
Madras High Court · AIR 1945 Mad 462 : (1946) ILR (Mad) 311 : (1945) 58 LW 353 : (1945) 2 MLJ 140
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10
High Courts16 Apr 1945
The Panchayat Board, Akumella Vs Dubba Venkata Reddi and Another
Madras High Court · AIR 1945 Mad 506 : (1946) ILR (Mad) 322 : (1945) 58 LW 390 : (1945) 2 MLJ 176
High Courts16 Apr 1945
Bachimanchi Venkata Kotayya Sastri and Another Vs The Province of Madras
Madras High Court · AIR 1945 Mad 524 : (1945) 58 LW 497 : (1945) 2 MLJ 250
High Courts12 Apr 1945
Malladi Seetha Rama Sastri Vs Mallala Sobhanachalapathi Rao
Madras High Court · AIR 1945 Mad 445 : (1945) 58 LW 365 : (1945) 2 MLJ 137
High Courts11 Apr 1945
Mrs. E.C. Vas. Vs Miss Josephine Hilda Lobo.
Madras High Court · AIR 1946 Mad 19 : (1945) 2 MLJ 153
High Courts10 Apr 1945
Valappil Cheru Moidin's son Moidin Kutti Vs Thekkumcheri Narayanan Unni Moopil Nayar
Madras High Court · AIR 1946 Mad 161 : (1945) 2 MLJ 135
High Courts09 Apr 1945
In Re: Shanmugham alias Muthukaruppan
Madras High Court · (1946) ILR (Mad) 299 : (1945) 58 LW 318 : (1945) 2 MLJ 87
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts05 Apr 1945
R.N. Kapur, partner of Wright and Co. Vs The Travancore National and Quilon Bank, Limited (in liquidation) by Official Liquidator and Others
Madras High Court · AIR 1945 Mad 467 : (1946) ILR (Mad) 325 : (1945) 58 LW 361 : (1945) 2 MLJ 120
High Courts04 Apr 1945
Ravikanti Kanoji Rao and Others Vs Sri Sri Sri Mirja Sri Purapati Vizianama Gajapathiraju Bahadur, Rajah, Vizianagaram and Another
Madras High Court · AIR 1946 Mad 98 : (1945) 58 LW 619 : (1945) 2 MLJ 515
High Courts04 Apr 1945
The Province of Madras Vs Assammakkithanakath Puthiya Nalakath Muhammad alias Bava (since deceased) and Others
Madras High Court · (1945) 58 LW 393 : (1945) 2 MLJ 127
Malabar Compensation for Tenants Improvements Act, 1899 — Section 3
High Courts04 Apr 1945
Nalla Goundar Vs Krishnaswami Naicker
Madras High Court · AIR 1945 Mad 465 : (1946) ILR (Mad) 317 : (1945) 58 LW 363 : (1945) 2 MLJ 133
Registration Act, 1908 — Section 74(b)
High Courts03 Apr 1945
South Indian Railway Company Ltd. Vs The Municipal Council, Madura
Madras High Court · AIR 1945 Mad 427 : (1945) 58 LW 338 : (1945) 2 MLJ 155
Railways Act, 1890 — Section 11(3)(b)
High Courts03 Apr 1945Dismissed
Governor-General in Council Vs The Municipal Council
Madras High Court · (1945) 04 MAD CK 0018
Contract Act, 1872 — Section 70Railways Act, 1890 — Section 11(3)(b), 12
High Courts02 Apr 1945
Srimat Sree Vidya Sankara Bharath Swamivaru, Trustee of Sri Chandramouleswara Swamivaru of Pushpagiri Mutt, represented by power of attorney agent, E. Sitaramayya Vs Popuri Ramamurthi and Others
Madras High Court · AIR 1945 Mad 490 : (1945) 58 LW 437 : (1945) 2 MLJ 207