High Courts28 Apr 1937
Thalayur Narayanan Moossad Vs Mammadissa and Others
Madras High Court · AIR 1937 Mad 795 : (1937) 46 LW 607
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,412 of 5,226
High Courts28 Apr 1937
V. Kameswara Aiyar and Another Vs The Secretary of State for India in Council and Others
Madras High Court · 173 Ind. Cas. 534 : (1937) 46 LW 686 : (1937) 2 MLJ 345
High Courts27 Apr 1937
Malireddi Narayanaswamy Vs Kondapalli Gopalaswamy and Others
Madras High Court · AIR 1938 Mad 6 : (1937) 46 LW 258
High Courts27 Apr 1937
Panyam Thirumalappa Vs Alasyam Ramappa and Others
Madras High Court · AIR 1938 Mad 133 : (1937) 46 LW 910 : (1937) 2 MLJ 511
Contract Act, 1872 — Section 253
High Courts26 Apr 1937
The Official Receiver Vs Muhammad Meera Saheb and Another
Madras High Court · AIR 1937 Mad 872 : (1937) 46 LW 439 : (1937) 2 MLJ 378
Provincial Insolvency Act, 1920 — Section 75
High Courts26 Apr 1937
The Secretary of State for India in Council Vs Lokanatha Behara and Another
Madras High Court · AIR 1937 Mad 787 : (1937) 46 LW 632 : (1937) 2 MLJ 296
Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts23 Apr 1937
Chuduvalathur Devaswom, Uralars Narayana Nambudri and Others Vs Sub-Collector and Land Acquisition Officer
Madras High Court · AIR 1937 Mad 948 : 173 Ind. Cas. 502
Land Acquisition Act, 1894 — Section 32
High Courts23 Apr 1937
narayanaswami Mudaliar and Others Vs Ratnasabapatby Mudali and Another
Madras High Court · AIR 1938 Mad 136 : (1937) 46 LW 576 : (1937) 2 MLJ 906
High Courts23 Apr 1937
Chudvvalathur Devaswom Uralara M. Narayanan Nambudri and Others Vs The Sub-Collector and Land Acquisition Officer
Madras High Court · (1937) 46 LW 403 : (1937) 2 MLJ 429
Land Acquisition Act, 1894 — Section 31(2), 32
High Courts21 Apr 1937
M. Krishnammal Vs T. Balasubramania Pillai, Power of Attorney Agent of M. Krishnammal Thayarammal Vs Kuppuswami Naidu
Madras High Court · AIR 1937 Mad 937
High Courts21 Apr 1937
Thayarammal Vs Pitty Kuppuswamy Naidu, M. Krishnammal by her power Agent by T. Balasubramia Pillai
Madras High Court · (1938) ILR (Mad) 12 : (1937) 2 MLJ 552
Civil Procedure Code, 1908 (CPC) — Section 119, 122
High Courts20 Apr 1937
M.A.R.R.M. Viswanathan Chettiar Vs Ramanathan Chettiar and Others
Madras High Court · AIR 1937 Mad 816 : (1937) 46 LW 275 : (1937) 2 MLJ 559
High Courts19 Apr 1937
Kuppammal Vs M. and S.M. Ry. Co. Ltd. and Corporation of Madras
Madras High Court · AIR 1938 Mad 117 : (1938) ILR (Mad) 233 : (1937) 46 LW 452
High Courts19 Apr 1937
Padmanabha Iyer Vs Visalakshmi Achi
Madras High Court · AIR 1938 Mad 283
Madras Revenue Recovery Act, 1864 — Section 38, 40
High Courts19 Apr 1937
T. Sivasankaram Pillai Vs Agali Narayana Rao
Madras High Court · AIR 1937 Mad 807 : (1937) 46 LW 437 : (1937) 2 MLJ 381
Evidence Act, 1872 — Section 124
High Courts16 Apr 1937
Annaswami Naicken and Others Vs C. Manicka Mudaliar and Others
Madras High Court · AIR 1937 Mad 957 : (1937) 46 LW 472
High Courts16 Apr 1937
Ettiyat Ahmed Kutty and Others Vs Vayalikath Ayithraman Kutty and Others
Madras High Court · 173 Ind. Cas. 586 : (1937) 46 LW 270
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts16 Apr 1937
Ettiyar Ahmed Kutty and Others Vs Vayalilakath Ayithraman Kutty and Others
Madras High Court · AIR 1937 Mad 819 : (1937) 2 MLJ 301
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts15 Apr 1937
In Re: Kumarappa Chettiar and Others
Madras High Court · AIR 1938 Mad 213 : (1938) 47 LW 322