High Courts11 Jan 1945
Turaga Hanumantha Rao Vs The Official Receiver and Others
Madras High Court · AIR 1945 Mad 236 : (1945) 1 MLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13
COURT ARCHIVE
Madras High Court judgments, 1945
396 judgments · page 20 of 20
High Courts10 Jan 1945
In Re: T.V. Seshu Iyer and Others
Madras High Court · AIR 1945 Mad 355 : (1945) 1 MLJ 274
Penal Code, 1860 (IPC) — Section 511Railways Act, 1890 — Section 126
High Courts10 Jan 1945
Puthiyetath Mayan Vs Amminikandi Krishnan Nayar
Madras High Court · AIR 1945 Mad 248 : (1945) ILR (Mad) 861 : (1945) 58 LW 98 : (1945) 1 MLJ 170
Malabar Tenancy Act, 1929 — Section 33
High Courts09 Jan 1945
Mattapalli Raju and Others Vs Challa Venkata Raghavayya and Others
Madras High Court · AIR 1945 Mad 225 : (1945) ILR (Mad) 803 : (1945) 58 LW 126 : (1945) 1 MLJ 212
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 53A
High Courts08 Jan 1945
H.H. The Prince of Arcot Endowment, administered by H.H. the Prince of Arcot Nawab Azeemjah Sir Ghulam Muhammad Ali Khan Bahadur, through his authorised agent Khan Bahadur Al Haj Ghulam Jeelani Quraishi Sahib Bahadur Vs P. Arunachalam Pillai and Another
Madras High Court · AIR 1945 Mad 138 : (1945) ILR (Mad) 539 : (1945) 58 LW 36 : (1945) 1 MLJ 69
Stamp Act, 1899 — Section 60(1)
High Courts08 Jan 1945
The District Judge of Anantapur Vs K.V. Vema Reddi (Advocate) and Others
Madras High Court · AIR 1945 Mad 144 : (1945) ILR (Mad) 464 : (1945) 58 LW 52 : (1945) 1 MLJ 106
Legal Practitioners Act, 1879 — Section 4
High Courts05 Jan 1945
In Re: S. Devaraja Tharakan
Madras High Court · AIR 1945 Mad 460 : (1945) 58 LW 379
High Courts05 Jan 1945
Official Receiver of Ramnad at Madura Vs Income Tax Officer
Madras High Court · AIR 1945 Mad 169
Income Tax Act, 1961 — Section 66(1)
High Courts05 Jan 1945
The Official Receiver of Ramnad Vs The Income Tax Officer, Special Circle
Madras High Court · (1945) ILR (Mad) 772 : (1945) 1 MLJ 173
Income Tax Act, 1961 — Section 66(1)
High Courts05 Jan 1945
Bombalikuppam Murugappa Naicker Vs Padmanabha Mudaliar
Madras High Court · AIR 1945 Mad 265 : (1945) 58 LW 522 : (1945) 1 MLJ 206
Specific Relief Act, 1877 — Section 9
High Courts05 Jan 1945
OFFICIAL RECEIVER, RAMNAD Vs Income Tax OFFICER, SPECIAL CIRCLE, KARAIKUDI.
Madras High Court · (1945) 13 ITR 112
Income Tax Act, 1961 — Section 66(1)
High Courts04 Jan 1945
N.P. Krishna Ayyar Vs Sudalaimuthu Pillai and Another
Madras High Court · AIR 1946 Mad 33 : (1945) ILR (Mad) 784 : (1945) 58 LW 108 : (1945) 1 MLJ 265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts03 Jan 1945
Pl.M.Ct.M. Krishnappa Chettiar Vs Pl.M.Ct.M. Kasiviswanathan Chettiar
Madras High Court · (1945) 58 LW 46 : (1945) 1 MLJ 222
High Courts03 Jan 1945
Kolangarakandi Moozhipurath Gopalan and Others Vs Maruthiyott Veettil Sankaran Nair and Another
Madras High Court · AIR 1945 Mad 197 : (1945) ILR (Mad) 870 : (1945) 58 LW 79 : (1945) 1 MLJ 326
Malabar Compensation for Tenants Improvements Act, 1899 — Section 6
High Courts02 Jan 1945
Konjeti Kotayya Vs Konjeti Annapurnamma
Madras High Court · AIR 1945 Mad 189 : (1945) ILR (Mad) 777 : (1945) 58 LW 106 : (1945) 1 MLJ 191
Government of India Act, 1935 — Section 213
High Courts02 Jan 1945
Ramaswami Sennandar by guardian Dandayuthapani Sennandar Vs Murugayya Kattavetti represented by the next friend Sundarathammal and Others
Madras High Court · AIR 1945 Mad 191 : (1945) ILR (Mad) 781 : (1945) 1 MLJ 193
Government of India Act, 1935 — Section 213