High Courts24 Apr 1935
COMMISSIONER OF INCOME TAX, MADRAS Vs B. J. FLETCHER.
Madras High Court · AIR 1935 Mad 953 : (1935) 3 ITR 223
Trusts Act, 1882 — Section 5
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,460 of 5,226
High Courts24 Apr 1935
Kaku Chenchuramana Reddi Vs Palapu Arunachalam
Madras High Court · (1935) ILR (Mad) 794 : 158 Ind. Cas. 1 : (1935) 42 LW 330 : (1935) 69 MLJ 283
Provincial Insolvency Act, 1920 — Section 9(1)(c)
High Courts24 Apr 1935
A. Harvey, J.C. Harvey and A. and F. Harvey Vs The Commissioner of Income Tax
Madras High Court · (1935) 42 LW 714 : (1935) 69 MLJ 577
Finance Act, 1922 — Section 21
High Courts24 Apr 1935
Veerappa Thevan, since ad judicated insolvent, The Official Receiver Vs C.S. Venkatarama Aiyar
Madras High Court · (1936) ILR (Mad) 1 : (1935) 42 LW 544 : (1935) 69 MLJ 678
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts24 Apr 1935
The Commissioner of Income Tax Vs B.J. Fletcher by power of attorney agent N. Rhodes
Madras High Court · (1936) ILR (Mad) 216 : 158 Ind. Cas. 895 : (1935) 42 LW 812 : (1935) 69 MLJ 611
Income Tax Act, 1961 — Section 7(i)
High Courts24 Apr 1935
A. HARVEY Vs COMMISSIONER OF INCOME TAX MADRAS.
Madras High Court · AIR 1935 Mad 1005 : (1935) 3 ITR 311
Finance Act — Section 21
High Courts18 Apr 1935
Bodo Jagannadho Naiko and Others Vs Harihara Mahapatro and Others
Madras High Court · AIR 1935 Mad 885 : 158 Ind. Cas. 829
High Courts17 Apr 1935
T.R. Bhushnam Vs C. Umapathi Mudaliar and Another
Madras High Court · AIR 1935 Mad 870 : 159 Ind. Cas. 888
Easements Act, 1882 — Section 35Specific Relief Act, 1877 — Section 57
High Courts17 Apr 1935
Kaza Gangayya Vs (Allada) Seshagiri Rao and Another
Madras High Court · AIR 1935 Mad 922 : 159 Ind. Cas. 38
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1)Limitation Act, 1963 — Article 181
High Courts15 Apr 1935
Jonnavaram Balireddi Vs Khatipulal Sab alias Abdul Satar and Others
Madras High Court · AIR 1935 Mad 863 : (1936) ILR (Mad) 240 : (1935) 42 LW 860 : (1935) 69 MLJ 458
Court Fees Act, 1870 — Section 7(ivA)
High Courts15 Apr 1935
Jenavaram Bailireddi Vs Khatipulal Sab and Others
Madras High Court · 159 Ind. Cas. 263
Court Fees Act, 1870 — Section 7(ivA)
High Courts13 Apr 1935
The Municipal Council of Tellicherry Vs Chowukkaran Valiayapurayil Mayankutti Keyi
Madras High Court · 159 Ind. Cas. 53
Tamil Nadu District Municipalities Act, 1920 — Section 93
High Courts12 Apr 1935
Nemmayya Shetty Vs Nagaraja Shetty and Others
Madras High Court · AIR 1935 Mad 1085 : 158 Ind. Cas. 874
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Article 12
High Courts11 Apr 1935
Haji Jamal Noor Mahomed Sait Vs A. Anandaraya Mudaliar and Company
Madras High Court · AIR 1935 Mad 791 : 158 Ind. Cas. 546 : (1936) 43 LW 701 : (1935) 69 MLJ 483
High Courts10 Apr 1935Dismissed
A. Devaraj Vs The Revenue Divisional Officer-cum-Accommodation Controller, Thanjavur, Marysam, Rachel Gurupatham
Madras High Court · (1935) 04 MAD CK 0034
High Courts10 Apr 1935
Soma Pursa and Others Vs Narayana Bhatta and Others
Madras High Court · AIR 1935 Mad 1045 : 159 Ind. Cas. 1034 : (1936) 43 LW 60 : (1935) 69 MLJ 760
Specific Relief Act, 1877 — Section 21(a)
High Courts10 Apr 1935
Maddali Machamma Vs Chaparala Kanakamma
Madras High Court · AIR 1935 Mad 923 : 158 Ind. Cas. 406
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts10 Apr 1935
M.V. Marula Sidhayya Vs Gadigi Muddappa
Madras High Court · AIR 1935 Mad 929 : 158 Ind. Cas. 5
Provincial Insolvency Act, 1920 — Section 38
High Courts09 Apr 1935
Ramanna Chettiar Vs K. Manickam Chettiar and Others
Madras High Court · AIR 1935 Mad 1011 : (1935) 42 LW 750
Transfer of Property Act, 1882 — Section 100
High Courts09 Apr 1935
A.M.A. Murugappa Chettiar Vs S.M.A.M. Ramasami Chettiar and Others
Madras High Court · AIR 1935 Mad 893 : (1936) ILR (Mad) 342 : 159 Ind. Cas. 228 : (1935) 42 LW 564
Civil Procedure Code, 1908 (CPC) — Section 121, 73