High Courts13 Mar 1935
Thammana Veerayya Vs Katiga Bibi and Another
Madras High Court · AIR 1935 Mad 684
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,464 of 5,226
High Courts13 Mar 1935
Venkatanarayana Ayyar Vs Ramchandra Ayyar
Madras High Court · AIR 1935 Mad 610 : 158 Ind. Cas. 624 : (1935) 42 LW 249
Madras Hereditary Village Offices Act, 1895 — Section 3
High Courts13 Mar 1935
Keesari Santamma Vs Kanumathareddi Venkatramireddi and Others
Madras High Court · AIR 1935 Mad 909 : (1935) 42 LW 843 : (1935) 69 MLJ 401
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts13 Mar 1935
Tammana Veerayya Vs Katiga Bibi and Another
Madras High Court · 158 Ind. Cas. 497
High Courts11 Mar 1935
S.A. Subramania Ayyar and Others Vs M. Natesa Sastrigal and Others
Madras High Court · AIR 1936 Mad 113 : 160 Ind. Cas. 686
High Courts11 Mar 1935
Thukru Bai Vs Attavar and Others
Madras High Court · AIR 1935 Mad 653 : (1935) ILR (Mad) 1004 : 158 Ind. Cas. 77 : (1935) 42 LW 228 : (1935) 69 MLJ 81
Succession Act, 1925 — Section 372
High Courts11 Mar 1935
S.T.M. Bashiam Naidu Vs Corporation of Madras
Madras High Court · AIR 1935 Mad 625 : 158 Ind. Cas. 407 : (1935) 42 LW 317
High Courts08 Mar 1935
Annamalai Chettiar Vs S. Rm. Ar. Ramanathan Chettiar and Others
Madras High Court · AIR 1936 Mad 311
High Courts08 Mar 1935
Lakshmi Ammal and Others Vs Ratna Naicker
Madras High Court · AIR 1935 Mad 589 : (1935) 42 LW 219
High Courts08 Mar 1935
Lakhmi Ammal and Others Vs Ratna Naicker
Madras High Court · 157 Ind. Cas. 1029
High Courts08 Mar 1935
(Parepalli) Venkata Krishnayya Vs (Chakka) Venkataratnam
Madras High Court · AIR 1935 Mad 947 : (1935) 42 LW 452
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts08 Mar 1935
Muthukaruppa Pillai alias Muthukaruppa Maniam (deceased), Rajagopal Maniam and Others Vs Annamalai Chettiar through his father and guardian Somasundaram Chetti
Madras High Court · AIR 1935 Mad 785 : 157 Ind. Cas. 896 : (1935) 42 LW 585 : (1935) 69 MLJ 297
Madras Estates Land Act, 1908 — Section 125
High Courts08 Mar 1935
Vangipuram Venkatacharyulu Vs Sri Rajah Vasireddi Harihara Prasad Bahadur Manne Sultan and Another
Madras High Court · AIR 1935 Mad 964 : 158 Ind. Cas. 883 : (1935) 42 LW 757
Religious Endowments Act, 1863 — Section 73Specific Relief Act, 1877 — Section 42
High Courts08 Mar 1935
Parepalli Venkata Krishnayya Vs Chakka Venkataratnam
Madras High Court · 158 Ind. Cas. 854
Limitation Act, 1963 — Article 142
High Courts07 Mar 1935
Patri Venkata Srinivasa Rao Vs Secy. of State
Madras High Court · AIR 1935 Mad 931 : (1936) 43 LW 71
Provincial Insolvency Act, 1920 — Section 37, 43
High Courts07 Mar 1935
Rao Bahadur Patri Venkata Srinivasa Rao Official Receiver Vs The Secretary of State for India in Council
Madras High Court · (1935) ILR (Mad) 1014 : 157 Ind. Cas. 1007 : (1935) 69 MLJ 856
Provincial Insolvency Act, 1920 — Section 37
High Courts07 Mar 1935
Tirumala Narayanaswami Vs Adabala Narayanaswami (deceased) and Others
Madras High Court · AIR 1935 Mad 615 : 158 Ind. Cas. 84 : (1935) 42 LW 442 : (1935) 69 MLJ 139
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Mar 1935
Ramanathan Chettiar and Others Vs A.M.R. Muthayyan Chettiar
Madras High Court · AIR 1935 Mad 849 : (1935) ILR (Mad) 1009 : 159 Ind. Cas. 835 : (1935) 42 LW 25 : (1935) 69 MLJ 215
High Courts07 Mar 1935
Andhra Rice Mill and Others Vs Mothay Narasimha Rao
Madras High Court · AIR 1935 Mad 982 : 158 Ind. Cas. 406
High Courts06 Mar 1935
Rengammal Vs Varadappa Naidu and Another
Madras High Court · 158 Ind. Cas. 175
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58