High Courts18 Mar 1949
Muthukaruppayee Achi alias Visalakshi Achi Vs Pothapular Pillai and Others
Madras High Court · AIR 1949 Mad 834 : (1949) 62 LW 391 : (1949) 1 MLJ 660
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,184 of 5,226
High Courts18 Mar 1949
General Body of Creditors Vs Donga Suramma
Madras High Court · (1949) 2 MLJ 128
Provincial Insolvency Act, 1920 — Section 4, 53
High Courts18 Mar 1949Dismissed
Official Receiver, West Tanjore and Another Vs Sakkuwar Bai Ammal
Madras High Court · AIR 1950 Mad 197
Madras Estates Land Act, 1908 — Section 125, 127
High Courts18 Mar 1949Dismissed
Gannamani Ramanna as representing the General Body of Creditors in I.P. No. 20 of 1936, District Munsif Court Vs Donga Suramma
Madras High Court · AIR 1950 Mad 184
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Insolvency Act, 1920 — Section 4, 53
High Courts17 Mar 1949
Kalachitti Bhimavva Vs Gurikara Nagappa and Others
Madras High Court · (1949) 62 LW 415 : (1949) 1 MLJ 627
High Courts16 Mar 1949
Sashi Ammal Vs PS. AR. AR. Arunachalam Chettiar by Agent, Sivaraman Chettiar
Madras High Court · (1949) 1 MLJ 658
High Courts16 Mar 1949
Ediga Hanumanthappa and Another Vs Eeranti Seethayya and Company
Madras High Court · (1949) 03 MAD CK 0066
High Courts16 Mar 1949Dismissed
Kandi Parambath Elaya Nayan Veetil Talakurussi Atchuthan Nair Vs Vellilapalli Gopalan Nair
Madras High Court · AIR 1950 Mad 199
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 Mar 1949
Kandi Parambath Elaya Nayan Veetil Thalakurussi Atchuthan Nair Vs Vellilapalli Gopalan Nair
Madras High Court · (1949) 2 MLJ 129
High Courts16 Mar 1949
Vemasani Narasamma Vs Vemasani Rama Naidu and Another
Madras High Court · (1949) 2 MLJ 251
Lunacy Act, 1912 — Section 62
High Courts15 Mar 1949
S. Narayanan Vs The Dist. Board
Madras High Court · AIR 1951 Mad 799
Madras Local Boards Act, 1920 — Section 225
High Courts15 Mar 1949
S. Narayanan Vs The District Board
Madras High Court · (1949) 2 MLJ 111
Madras Local Boards Act, 1884 — Section 225
High Courts14 Mar 1949
Sankaranarayanan Iyer Vs Sri Poovananathaswami Temple and Others
Madras High Court · (1949) 62 LW 508 : (1949) 2 MLJ 171
Trusts Act, 1882 — Section 88, 94
High Courts14 Mar 1949
T.S. Seshachariar Vs T.S. Pattammal and Another
Madras High Court · (1949) 2 MLJ 65
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts11 Mar 1949
Kayanna Variyan Madhathil Ramunni Variyar and Manger of Puthravakasam Tavazhi Vs Patinaari Veetil Narayani Varassiyar and Another
Madras High Court · (1949) 62 LW 379 : (1949) 1 MLJ 556
High Courts11 Mar 1949
The Jawahar Mills Ltd. Vs Sha Mulchand and Co. Ltd.
Madras High Court · AIR 1951 Mad 572 : (1950) ILR (Mad) 339 : (1949) 62 LW 635
Companies Act, 1913 — Section 38Limitation Act, 1908 — Article 120, 25, 48, 49
High Courts11 Mar 1949
The Jawahar Mills, Ltd. Vs Sha Mulchand and Co. Ltd.
Madras High Court · (1949) 2 MLJ 88
Companies Act, 1956 — Section 38
High Courts10 Mar 1949
Shanmugam alias Muthukaruppan Vs N.S. Radhakrishna Sarma and Another
Madras High Court · (1949) 2 MLJ 741
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 34 Rule 6
High Courts10 Mar 1949
K. Dasappa Vs District Magistrate and Another
Madras High Court · (1950) CriLJ 133
Criminal Procedure Code, 1898 (CrPC) — Section 431
High Courts07 Mar 1949
S.A. Narayanaswamy Aiyar Vs S.R. Muthurethnam Ayyar and Others
Madras High Court · (1949) 1 MLJ 620