High Courts15 Aug 1945
The Official Receiver of South Arcot Vs V.RM.K.M.M. Kulandaivelan Chettiar and Others
Madras High Court · AIR 1946 Mad 519 : (1946) ILR (Mad) 429 : (1946) 59 LW 725 : (1946) 1 MLJ 31
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,245 of 5,226
High Courts10 Aug 1945
Chakrapu Anjaneyulu and Others Vs Kalakoti Saravayya and Others
Madras High Court · AIR 1946 Mad 154 : (1945) 58 LW 565 : (1945) 2 MLJ 411
High Courts10 Aug 1945
N.M.P.L. Palaniappa Chettiar Estate Vs V.N.S. Ramaswami Naidu and Others
Madras High Court · (1945) 2 MLJ 410
High Courts10 Aug 1945
Sri Vyricherla Chandramani Pattamahadevi Zamindarini of Chemudu estate Vs The Municipal Council
Madras High Court · (1945) 2 MLJ 315
Tamil Nadu District Municipalities Act, 1920 — Section 81(3), 81(4)
High Courts10 Aug 1945
M.M.P.L. Palaniappa Chettiar Vs V.N.S. Ramaswami Naidu
Madras High Court · AIR 1946 Mad 58 : (1945) 58 LW 565
High Courts09 Aug 1945
Kolluri Subba Rao and Another Vs Gurram Viraswami and Others
Madras High Court · AIR 1946 Mad 137 : (1945) 2 MLJ 429
High Courts09 Aug 1945
In Re: Wakf, Paramathi, Khazhi Mohiuddin Sheriff Sahib, Khazi of Paramathi
Madras High Court · (1945) 58 LW 472 : (1945) 2 MLJ 269
Mussalman Wakf Act, 1923 — Section 3
High Courts09 Aug 1945
Gudivada Satyarao Vs Vemparala Venkataratnam
Madras High Court · AIR 1946 Mad 168 : (1945) 2 MLJ 349
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts09 Aug 1945
Valia Anjuthathi Thamburatti Vs Kalathingal Umachakutty Umma and Others
Madras High Court · AIR 1946 Mad 63 : (1945) 58 LW 559 : (1945) 2 MLJ 381
Malabar Compensation for Tenants Improvements Act, 1899 — Section 5
High Courts08 Aug 1945
V. Pedda Rangaswami Shreshti by agent and power of attorney holder, V. Subba Rangayya Setty Vs Sri Vishnu Nimbaker by agent and power of attorney holder C. Srinivasa Rao
Madras High Court · AIR 1946 Mad 180 : (1945) 58 LW 573 : (1945) 2 MLJ 400
Transfer of Property Act, 1882 — Section 107
High Courts07 Aug 1945
Gudivada Suryanarayana Vs Tadikonda Alwandararao and Others
Madras High Court · AIR 1946 Mad 111
Usurious Loans Act, 1918 — Section 3
High Courts07 Aug 1945
Gudivada Suryanarayana Vs Tadikonda Alavandararao and Others
Madras High Court · (1945) 58 LW 638 : (1945) 2 MLJ 565
High Courts06 Aug 1945
Athipalli Sundararamireddi Vs Athipalli Pattabhiramireddi
Madras High Court · AIR 1946 Mad 50 : (1945) 58 LW 461 : (1945) 2 MLJ 253
Stamp Act, 1899 — Section 41
High Courts06 Aug 1945
The Province of Madras Vs C.A. Galia Kotwala and Co., Ltd.
Madras High Court · AIR 1946 Mad 69 : (1946) ILR (Mad) 548 : (1945) 58 LW 588 : (1945) 2 MLJ 418
High Courts06 Aug 1945
Karuppaswami Vs Mrs. P.A. Ibrahim (deceased) and Others
Madras High Court · AIR 1945 Mad 520 : (1945) 58 LW 459 : (1945) 2 MLJ 255
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1)
High Courts03 Aug 1945
In Re: Tammina Mutyalu
Madras High Court · AIR 1946 Mad 45 : (1945) 58 LW 615 : (1945) 2 MLJ 414
Explosive Substances Act, 1908 — Section 4, 5
High Courts03 Aug 1945
Achanta Venkata Purna Sivaramayya and Others Vs Manne Venkayya and Others
Madras High Court · (1945) 58 LW 554 : (1945) 2 MLJ 412
Transfer of Property Act, 1882 — Section 56
High Courts03 Aug 1945
In Re: Labhai alias Sheik Abdul Khadir and Another
Madras High Court · AIR 1946 Mad 7 : (1945) 58 LW 429 : (1945) 2 MLJ 235
Penal Code, 1860 (IPC) — Section 120B
High Courts02 Aug 1945
Kumariah Naicker and Others Vs Chinna Naicker
Madras High Court · AIR 1946 Mad 167 : (1945) 2 MLJ 577
High Courts02 Aug 1945
Vemulapalli Satyanarayana and Others Vs Vetrapu Kajireddi and Others
Madras High Court · AIR 1946 Mad 61 : (1946) ILR (Mad) 542 : (1945) 58 LW 568 : (1945) 2 MLJ 427