High Courts07 Feb 1935
Somasundaram Chettiar Vs K.M. Parimala Kandar and Others
Madras High Court · AIR 1935 Mad 697 : 157 Ind. Cas. 379 : (1935) 42 LW 590
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,468 of 5,226
High Courts07 Feb 1935
Bhudhavarapu Suryanarayana Vs Pyda Suryanarayanamurthy
Madras High Court · AIR 1935 Mad 453
High Courts07 Feb 1935
Periyanan Servai and Others Vs Mahadevan Ambalam and Others
Madras High Court · AIR 1935 Mad 679 : 158 Ind. Cas. 375 : (1935) 41 LW 752
High Courts07 Feb 1935
The Official Receiver, Kistna Vs Gogineni Kodandaramayya and Another
Madras High Court · AIR 1935 Mad 651 : (1936) ILR (Mad) 1056 : (1935) 41 LW 698 : (1935) 68 MLJ 681
Provincial Insolvency Act, 1920 — Section 52
High Courts07 Feb 1935
R. Rajagopalachariar, Official Receiver Vs A. Krishna Mudaliar and Others
Madras High Court · AIR 1935 Mad 429 : 157 Ind. Cas. 414 : (1935) 41 LW 594 : (1935) 68 MLJ 593
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts07 Feb 1935
Budhavarapu Suryanarayana Vs Pyda Suryanarayanamurthy
Madras High Court · 157 Ind. Cas. 40
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 12
High Courts07 Feb 1935
The Official Receiver Vs Gogeineni Kondaramayya and Another
Madras High Court · 157 Ind. Cas. 826
Provincial Insolvency Act, 1920 — Section 52
High Courts06 Feb 1935
R. Seshasayee Ayyangar and Another Vs Puna Rena Govinda Pillai and Others
Madras High Court · AIR 1935 Mad 612 : 157 Ind. Cas. 925 : (1935) 42 LW 45
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98
High Courts06 Feb 1935
Pulipati Subba Rao Vs The Official Receiver and Others
Madras High Court · AIR 1935 Mad 427 : (1935) 42 LW 295
Provincial Insolvency Act, 1920 — Section 52
High Courts06 Feb 1935
K. Marudanayakam Pillai Vs Subramanian Chettiar
Madras High Court · AIR 1935 Mad 425 : 158 Ind. Cas. 216 : (1935) 41 LW 783 : (1935) 68 MLJ 643
High Courts06 Feb 1935
R. Seshayee Aiyangar (deceased) E. Veeraraghava Aiyangar brought on record in the place of the deceased Vs Puna Rena Govinda Pillai (deceased) Subramania Pillai, Legal Representative of the deceased and Others
Madras High Court · (1936) ILR (Mad) 36 : (1935) 69 MLJ 87
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98
High Courts06 Feb 1935
K. Narasimha Pai and Others Vs Chandu and Others
Madras High Court · AIR 1935 Mad 474 : 157 Ind. Cas. 586 : (1935) 41 LW 597
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts06 Feb 1935
John A. David Vs A.L.A. Alagappa Chettiar and Others
Madras High Court · AIR 1935 Mad 432 : 158 Ind. Cas. 59
Provincial Insolvency Act, 1920 — Section 54
High Courts05 Feb 1935
Sri Raja Lanka Venkat Rattamma Garu Vs Sri Rajah Kandregula Srinivasa Jagannatha Rao Garu
Madras High Court · AIR 1935 Mad 592 : (1935) 42 LW 588
Tamil Nadu Survey and Boundaries Act, 1923 — Section 13
High Courts05 Feb 1935
M.R. Alagarappa Reddiar Vs K. Alagirisami Naick
Madras High Court · AIR 1935 Mad 636 : (1935) 41 LW 728 : (1935) 68 MLJ 588
High Courts04 Feb 1935
R.G. Nallakuttalam Pillai Vs Vaithinatha Bhattar
Madras High Court · AIR 1935 Mad 576
High Courts04 Feb 1935
Kuppuswamy Chetty Vs Ayyammai Ammal
Madras High Court · AIR 1935 Mad 723
Tamil Nadu Civil Courts Act, 1873 — Section 13
High Courts04 Feb 1935
Karnam Venkataseshayya Vs Karnam Ramaraju and Another
Madras High Court · 156 Ind. Cas. 141
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66
High Courts04 Feb 1935
T. Fakhrulla Khan and Others Vs Emperor
Madras High Court · AIR 1935 Mad 326 : (1935) 41 LW 352
Criminal Procedure Code, 1898 (CrPC) — Section 179, 188
High Courts04 Feb 1935
(Karnam) Venkataseshyya Vs (Karnam) Ramaraju and Another
Madras High Court · AIR 1935 Mad 714 : (1935) 42 LW 50