High Courts10 Dec 1946
Chengalraya Chetty Vs The Official Receiver
Madras High Court · AIR 1947 Mad 338 : (1947) 60 LW 103 : (1947) 1 MLJ 103
Provincial Insolvency Act, 1920 — Section 33
COURT ARCHIVE
Madras High Court judgments, 1946
305 judgments · page 2 of 16
High Courts10 Dec 1946
Perumal and Others Vs Perumal Reddiar and Another
Madras High Court · AIR 1947 Mad 404 : (1947) 60 LW 170 : (1947) 1 MLJ 182
High Courts09 Dec 1946
K.C. Valayudhan Vs P.R. Raman Nair
Madras High Court · AIR 1947 Mad 307 : (1947) 60 LW 142 : (1947) 1 MLJ 150
Penal Code, 1860 (IPC) — Section 430
High Courts09 Dec 1946
D. Shanmugha Raja, Proprietor of Sivaganga Estate, being minor, represented by Dewan Bahadur V. Ponnuswami Pillai, Manager Vs A.R.M. Suppiah Servai and Others
Madras High Court · AIR 1947 Mad 363 : (1947) 60 LW 99 : (1947) 1 MLJ 113
Forest Act, 1927 — Section 26
High Courts06 Dec 1946Allowed
Sadasivan and Others Vs L. Palaniappa Chettiar and Another
Madras High Court · (1946) 12 MAD CK 0027
High Courts06 Dec 1946
Murkothkandiyil Muyyarikkandi Kalander and Others Vs Thattantavita Vatakkayil Muyyanikandi Kunhipakki
Madras High Court · AIR 1947 Mad 273 : (1947) 60 LW 102 : (1947) 1 MLJ 112
Court Fees Act, 1870 — Section 7(v)(b)
High Courts06 Dec 1946
Tayi Narasimha Rao, Executive Officer and Another Vs Pasupaleti Suranna and Others
Madras High Court · AIR 1947 Mad 334 : (1947) 60 LW 104 : (1947) 1 MLJ 117
Madras Hindu Religious Endowments Act, 1923 — Section 73
High Courts06 Dec 1946
P.A.R. Chandrasekhara Nadar and Others Vs I. Palaniappa Chettiar and Another
Madras High Court · (1947) 60 LW 127 : (1947) 1 MLJ 134
Provincial Insolvency Act, 1920 — Section 44(2)
High Courts06 Dec 1946
K.R. Venkatarama Ayyar Vs Sri Varaguna Pandia Chinnathambiar Avergal Zamindar of Sivagiri
Madras High Court · AIR 1947 Mad 457 : (1947) 60 LW 166 : (1947) 1 MLJ 173
High Courts03 Dec 1946
Krishnan Chettiar Vs Lakshmanan Chettiar, by Mother and Guardian, Meenakshi Achi and Others
Madras High Court · (1947) 60 LW 247 : (1947) 1 MLJ 270
High Courts03 Dec 1946
The Sri Arumughanainar Koil Devasthanam Vs Kandasami Moopanar
Madras High Court · AIR 1947 Mad 313 : (1947) ILR (Mad) 845 : (1947) 60 LW 113 : (1947) 1 MLJ 139
Court of Wards Act — Section 18
High Courts29 Nov 1946
Padarty Balayya Vs Darapureddi Parvateeswararao and Others
Madras High Court · AIR 1947 Mad 271 : (1947) 60 LW 71 : (1947) 1 MLJ 85
High Courts29 Nov 1946
Chinna Venkata Reddi, represented by his Guardian and Mother, Chennamma Vs R. Sidda Reddi and Others
Madras High Court · AIR 1947 Mad 354 : (1947) ILR (Mad) 603 : (1947) 60 LW 168 : (1947) 1 MLJ 188
High Courts29 Nov 1946
In Re: Palli Munisami and Another
Madras High Court · (1947) ILR (Mad) 714 : (1947) 60 LW 37 : (1947) 1 MLJ 17
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts29 Nov 1946
Kamakshi Ammal Vs Ananthanarayana Swami Pillai and Others
Madras High Court · (1947) ILR (Mad) 731 : (1947) 60 LW 77 : (1947) 1 MLJ 142
Transfer of Property Act, 1882 — Section 89, 90
High Courts28 Nov 1946
Sathi Perireddi and Others Vs Selagasetti Venkatraju being Minor by Next Friend, Bodem Ayyanna and Others
Madras High Court · AIR 1948 Mad 158
High Courts28 Nov 1946
Ayisha Bi Bi Vs Muhammad Sadakathulla Marcair and Others
Madras High Court · (1947) ILR (Mad) 608 : (1947) 60 LW 163 : (1947) 1 MLJ 208
Tamil Nadu Civil Courts Act, 1873 — Section 12
High Courts28 Nov 1946
Sathi Perireddi and Others Vs Selagasetti Venkatraju, being minor by next Friend, Bodem Ayyanna and Others
Madras High Court · (1947) ILR (Mad) 681 : (1947) 60 LW 364 : (1947) 2 MLJ 87
High Courts28 Nov 1946
In Re: Narayanaswami Mudali
Madras High Court · (1947) 60 LW 292 : (1947) 1 MLJ 364
Defence of India Rules, 1962 — Rule 81(4)Kerosene Control Order, 1942 — Clause 12
High Courts27 Nov 1946
R. Raghavachariar Vs M.V. Kandaswami Chettiar and Others
Madras High Court · AIR 1947 Mad 393 : (1947) 60 LW 86 : (1947) 1 MLJ 105