High Courts27 Apr 1936
In Re: Arunagiri Mudaliar and Another
Madras High Court · AIR 1936 Mad 697 : (1936) 44 LW 247
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,436 of 5,226
High Courts24 Apr 1936
M. Ramaswamiah Vs Proddatur Co-operative Building Society
Madras High Court · AIR 1937 Mad 112 : 173 Ind. Cas. 219
High Courts24 Apr 1936
Bondalapati Kanyaka Parameswaramma Vs Mandava Venkataramayya and Others
Madras High Court · 164 Ind. Cas. 853 : (1936) 44 LW 201 : (1936) 71 MLJ 294
High Courts24 Apr 1936
V.K. Nataraja Iyer and Others Vs S.L. Lakshman Iyer and Others
Madras High Court · AIR 1937 Mad 195
High Courts24 Apr 1936
Lachiram Santhokchand Ameechand Firm Vs Tarachand Jayarupji Firm by partner Tarachand
Madras High Court · AIR 1937 Mad 289 : 166 Ind. Cas. 72 : (1936) 44 LW 565 : (1936) 71 MLJ 490
High Courts24 Apr 1936
The South Indian Railway Co., Ltd. Vs Krishnaswami Naidu and Brothers
Madras High Court · AIR 1936 Mad 878 : (1936) 44 LW 313 : (1936) 71 MLJ 325
Railways Act, 1890 — Section 80
High Courts23 Apr 1936
Pamidi Vedavalli Thayarammal Vs Junus Chettiar
Madras High Court · AIR 1936 Mad 844 : (1936) 44 LW 554
Madras City Tenants Protection Act, 1922 — Section 11
High Courts23 Apr 1936
In Re: M. Subbaiah Thevar Avl.
Madras High Court · 164 Ind. Cas. 973 : (1936) 44 LW 306
Madras Estates Land Act, 1908 — Section 115
High Courts23 Apr 1936
In Re: M. Subbiah Thevar
Madras High Court · AIR 1936 Mad 700
Madras Estates Land Act, 1908 — Section 189
High Courts23 Apr 1936
In Re: Uthumalai Zamindar M. Subbiah Thevar Avl.
Madras High Court · (1936) 71 MLJ 284
Madras Estates Land Act, 1908 — Section 189
High Courts22 Apr 1936
M. Ar. Rm. P.M. Chidambaram Chettiar and Others Vs The National City Bank of New York
Madras High Court · 164 Ind. Cas. 806
Partnership Act, 1932 — Section 30
High Courts22 Apr 1936
M. Ar. Rm. P.M. Chidambaram Chettiar Vs The National City Bank of New York
Madras High Court · AIR 1936 Mad 707 : (1936) 44 LW 310 : (1936) 71 MLJ 373
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50
High Courts21 Apr 1936
Seth Raghunath Dass Harakchand Vs Seth Purushotham Dass
Madras High Court · AIR 1936 Mad 714 : 164 Ind. Cas. 845 : (1936) 44 LW 263 : (1936) 71 MLJ 307
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10(1)
High Courts21 Apr 1936
Kanigalapula Lakshmi Devamma Vs Kanigalapula Rosayya
Madras High Court · AIR 1936 Mad 988
High Courts21 Apr 1936
Kambala Venkanna Vs Goteti Veeraraju and Another
Madras High Court · AIR 1936 Mad 910 : (1936) 44 LW 343 : (1936) 71 MLJ 651
Transfer of Property Act, 1882 — Section 82
High Courts20 Apr 1936
Kunnumprath Payyanatan Govindan, Karnavan and Manager of the Tarwad Vs J.S. DeSilva
Madras High Court · AIR 1937 Mad 213
High Courts17 Apr 1936
Sri Rajaha Row Venkata Kumara Mahapati Surya Rao Bahadur Garu Vs The Chairman, Municipal Council
Madras High Court · 165 Ind. Cas. 780
English Public Health Act, 1875 — Section 149Madras Local Boards Act, 1884 — Section 95
High Courts17 Apr 1936Dismissed
Maharajah of Pittapuram Vs The Chairman, Municipal Council
Madras High Court · (1936) 04 MAD CK 0049
Limitation Act, 1908 — Article 142
High Courts17 Apr 1936
Ganesh Naidu and Others Vs C. Mallaram Singh
Madras High Court · AIR 1937 Mad 648 : 172 Ind. Cas. 254 : (1937) 45 LW 483
Presidency Small Cause Courts Act, 1882 — Section 28
High Courts17 Apr 1936
(Sri Rajah Row) Venkata Kumara Mahipathi Surya Rao Bahadur Garu Vs Chairman, Municipal Council
Madras High Court · AIR 1936 Mad 919
Limitation Act, 1963 — Article 142