High Courts06 Aug 1936
Aga Mirza Nasarali Khoyee and Co. Vs Gordon Woodroffe and Company Ltd.
Madras High Court · (1937) ILR (Mad) 479 : 166 Ind. Cas. 313 : (1936) 44 LW 676 : (1937) 2 MLJ 131
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,434 of 5,226
High Courts06 Aug 1936
Kozhikkot Puthiya Kovilagath, Patinharakettu Thavazhiyil and Kuttimbatti Thamburatti's son Manavedan alias Unni Thamburan Avergal Vs P.K. Manavedan alias Cheriathan Raja Avergal and Others
Madras High Court · (1936) 44 LW 606 : (1936) 71 MLJ 629
High Courts06 Aug 1936
Masina Bavamma Vs Yendru Papanna and Others
Madras High Court · AIR 1936 Mad 971 : 165 Ind. Cas. 620 : (1936) 44 LW 728 : (1937) 1 MLJ 133
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts06 Aug 1936
K.P.K. Pattinharakettu Vs P.K. Manavedan alias Cheriathan Raja Avergal and Others
Madras High Court · 166 Ind. Cas. 112
High Courts05 Aug 1936
Gopisetti Sanyasi Rao Dora through his Advocate Mr. B. Jagannadha Das Vs Gopisetti Suryanarayanamma
Madras High Court · AIR 1936 Mad 964 : (1937) ILR (Mad) 324 : 165 Ind. Cas. 647 : (1936) 44 LW 560 : (1936) 71 MLJ 538
High Courts05 Aug 1936
Hari Rao and Another Vs V.E.N.K.R.M.V.R.M. Somasundaram Chettiar
Madras High Court · AIR 1936 Mad 980 : 166 Ind. Cas. 360
Contract Act, 1872 — Section 201
High Courts05 Aug 1936
Valipireddy Papi Reddy by next friend and mother Ademma Vs Valipireddy Narayana Reddy
Madras High Court · AIR 1936 Mad 841 : 165 Ind. Cas. 669 : (1936) 44 LW 629 : (1936) 71 MLJ 522
Evidence Act, 1872 — Section 92
High Courts05 Aug 1936
Yadavalli Suryanarayana Vs Challa Viswanatham and Another
Madras High Court · AIR 1936 Mad 956 : (1936) 44 LW 476 : (1936) 71 MLJ 518
High Courts03 Aug 1936
Nallamothu Venkatarayadu and Others Vs Juladi Subbiah and Others
Madras High Court · AIR 1936 Mad 969
Government of India Act, 1915 — Section 107
High Courts03 Aug 1936
C.V. Chelapathi Rao Naidu Vs The Board of Commissioners for Hindu Religious Endowments
Madras High Court · AIR 1937 Mad 36 : (1937) ILR (Mad) 189 : 166 Ind. Cas. 188 : (1936) 44 LW 653 : (1936) 71 MLJ 624
Madras Hindu Religious Endowments Act, 1923 — Section 80(2)
High Courts31 Jul 1936
Mutturi Suryanarayanamurty Vs Karumuri Nagachandramowli
Madras High Court · AIR 1936 Mad 842 : 165 Ind. Cas. 741 : (1936) 44 LW 425 : (1936) 71 MLJ 497
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts29 Jul 1936
Mullangi Ramayya and Others Vs Thondapu Bapanamma and Another
Madras High Court · (1937) ILR (Mad) 248 : 166 Ind. Cas. 153 : (1936) 44 LW 610 : (1936) 71 MLJ 700
High Courts29 Jul 1936
A.M.A.M.R. Palaniappa Chettiar and Others Vs Palani Goundan
Madras High Court · AIR 1936 Mad 948 : 165 Ind. Cas. 664 : (1936) 44 LW 615 : (1936) 71 MLJ 541
Provincial Insolvency Act, 1920 — Section 2(d), 28
High Courts29 Jul 1936
Addepalli Lakshmanaswamy Vs Gadireddi Narasimha Rao
Madras High Court · AIR 1937 Mad 223 : (1936) 44 LW 572 : (1937) 1 MLJ 414
High Courts28 Jul 1936
Muthuswami Pillai Vs Manikka Moopan and Others
Madras High Court · AIR 1936 Mad 990 : 166 Ind. Cas. 670 : (1936) 44 LW 717
High Courts27 Jul 1936
In Re: S. Yahia and Amaturrub Ghousunnissa Begum alias Amir Begum
Madras High Court · 165 Ind. Cas. 297 : (1936) 44 LW 292 : (1936) 71 MLJ 430
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts22 Jul 1936
Ariyaputra Nadalwan and Others Vs Nachimuthu Malavarayan and Others
Madras High Court · AIR 1936 Mad 918 : 165 Ind. Cas. 560 : (1936) 44 LW 620 : (1936) 71 MLJ 488
Transfer of Property Act, 1882 — Section 54
High Courts12 May 1936
The Official Assignee of Madras Vs R.W. Manifold
Madras High Court · AIR 1936 Mad 855 : (1936) 44 LW 286 : (1936) 71 MLJ 415
High Courts07 May 1936
C.A.V. Baluswami Naidu Vs Official Receiver and Another
Madras High Court · AIR 1936 Mad 915 : 165 Ind. Cas. 207 : (1936) 44 LW 719
Provincial Insolvency Act, 1920 — Section 43
High Courts07 May 1936
O.A.O.K.C.T. Chidambaram Chettiar and Others Vs Swaminathan alias Samidurai Thevar and Others
Madras High Court · AIR 1937 Mad 101 : (1937) 45 LW 171 : (1936) 1 MLJ 33
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9