COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,467 of 5,226

High Courts12 Feb 1935

Nookala Peda Satyam and Another, minor by Guardian Venkamma and Others Vs Thummalapalli Krishnamurty

Madras High Court · AIR 1935 Mad 435 : (1935) ILR (Mad) 1045 : 157 Ind. Cas. 1060 : (1935) 41 LW 654 : (1935) 68 MLJ 693

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts12 Feb 1935

Puthupadath Kochu Kutty Amma (affected by mental infirmity and idiocy), by next friend, Pandarathil Sivaraman Menon Vs Subramanian Nambudripad and Another

Madras High Court · AIR 1935 Mad 753 : 160 Ind. Cas. 676

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 Feb 1935

V. Appa Rao Vs Sreeramreddi Sanyasayya and Others

Madras High Court · AIR 1935 Mad 583 : 157 Ind. Cas. 988 : (1935) 42 LW 29 : (1935) 69 MLJ 25

Madras Estates Land Act, 1908 — Section 3(10)

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High Courts12 Feb 1935

Sarada Vs Nhattiyala Devaki

Madras High Court · AIR 1935 Mad 659 : (1935) 42 LW 22

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High Courts12 Feb 1935

Bandi Papanna Vs Yenuga Narasa Reddy and Others

Madras High Court · AIR 1935 Mad 646 : (1935) 41 LW 809 : (1935) 68 MLJ 699

Provincial Insolvency Act, 1920 — Section 41

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High Courts12 Feb 1935

Periyakkal Vs The Agent, South Indian Railway Co., Limited

Madras High Court · AIR 1935 Mad 721 : (1935) ILR (Mad) 804 : 159 Ind. Cas. 873 : (1935) 41 LW 805 : (1935) 69 MLJ 93

Workmens Compensation Act, 1923 — Section 3(1)

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High Courts12 Feb 1935

Puthipadath alias Vedakke, Pottu Kelathila alias Clakkingal Karthiyayini Ammal's daughter Kochu Kutty Amma alias Narayani Amma affected by mental infirmity and idiocy by next friend Pandarathil Sivaraman Menon Vs Moothirangot alias Parattipalli Menakkal Bhavathirthan Nambudripad's son Subramanian Nambudripad and Another

Madras High Court · (1935) 69 MLJ 75

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 Feb 1935

Pakiathammal Vs Vaiyapuri Udayan

Madras High Court · AIR 1935 Mad 880 : 160 Ind. Cas. 417

Negotiable Instruments Act, 1881 (NI) — Section 78

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High Courts11 Feb 1935

Matam Lingayya Vs Anumala Venkatapathy and Others

Madras High Court · AIR 1935 Mad 694 : 157 Ind. Cas. 1002 : (1935) 42 LW 33

Provincial Insolvency Act, 1907 — Section 16(4)

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High Courts11 Feb 1935

In Re: Kadir Mohideen Sahib

Madras High Court · 156 Ind. Cas. 325

Motor Vehicles Act, 1988 — Section 16

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High Courts11 Feb 1935

Kadir Mohideen Sahib Vs Emperor

Madras High Court · AIR 1935 Mad 577 : (1935) 41 LW 498

Motor Vehicles Act, 1988 — Section 16

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High Courts11 Feb 1935

Gogineni Ankamma Vs Alluri Sri Venkata Seshachalapathi and Others

Madras High Court · AIR 1935 Mad 783 : (1935) 42 LW 444 : (1935) 69 MLJ 84

Civil Procedure Code, 1908 (CPC) — Section 144Provincial Insolvency Act, 1920 — Section 75

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High Courts11 Feb 1935

Kosaraju Peda Subbayya and Others Vs Moravaneni Veerayya and Others

Madras High Court · AIR 1935 Mad 750 : 160 Ind. Cas. 822 : (1935) 42 LW 17

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High Courts09 Feb 1935

Nidadavole Ramalingam Vs Nidadavole Veerabhadradu and Others

Madras High Court · 161 Ind. Cas. 447

Limitation Act, 1963 — Section 28

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High Courts09 Feb 1935

(Nidadavole) Ramalingam Vs (Nidadavole) Veerabhadradu and Others

Madras High Court · AIR 1935 Mad 914

Limitation Act, 1963 — Section 28

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High Courts08 Feb 1935

Abdul Aziz Sahib and Others Vs Chokkan Chettiar and Another

Madras High Court · AIR 1935 Mad 803 : 159 Ind. Cas. 279

Limitation Act, 1963 — Article 180, 182

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High Courts08 Feb 1935

S.M. Narayana Ayyangar Vs S.P.R.M. Subramanian Chettiar and Others

Madras High Court · 168 Ind. Cas. 24

Madras Estates Land Act, 1908 — Section 77

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High Courts08 Feb 1935

Abdul Azim Sahib and Others Vs Chokkan Chettiar and Another

Madras High Court · (1935) ILR (Mad) 893 : (1935) 42 LW 375 : (1935) 69 MLJ 821

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts08 Feb 1935

S.M. Narayana Aiyangar Vs S.P.R.M. Subramanian Chettiar and Others

Madras High Court · (1937) ILR (Mad) 364 : (1937) 1 MLJ 233

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High Courts08 Feb 1935

Kamakshi Chettiar Vs Thangamuthu Nadar

Madras High Court · AIR 1935 Mad 424 : (1935) 42 LW 384

Evidence Act, 1872 — Section 92

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