High Courts02 Aug 1932
Shankaranaraina Vs Official Receiver of South Kanara
Madras High Court · AIR 1933 Mad 73 : (1932) 36 LW 581
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,522 of 5,226
High Courts02 Aug 1932
Pulikonda Venkatasubbayya Vs Maddi Venkata Lakshmayya
Madras High Court · AIR 1933 Mad 65 : (1932) 36 LW 623
High Courts02 Aug 1932
Govindaraja Pillai and Others Vs Mangalam Pillai and Another
Madras High Court · AIR 1933 Mad 80 : (1932) 36 LW 733 : (1932) 63 MLJ 911
High Courts29 Jul 1932
Adam Hajee Peer Mahommed Essack Vs Hajee Sukur Ganny
Madras High Court · AIR 1933 Mad 24 : (1933) ILR (Mad) 334 : (1932) 36 LW 583 : (1932) 63 MLJ 565
Tariff Act, 1894 — Section 10
High Courts29 Jul 1932
Raghunatha Desikachariar Vs Rangaswami Pillai
Madras High Court · (1933) ILR (Mad) 300 : (1932) 36 LW 579 : (1932) 63 MLJ 575
High Courts28 Jul 1932
Chairman, Chingleput Municipality Vs M. Murugesa Mudaliar and Others
Madras High Court · AIR 1933 Mad 59 : 140 Ind. Cas. 326 : (1932) 36 LW 664
High Courts27 Jul 1932
Rajagopala Ayyar Vs S. Adinarayana Chettiar and Another
Madras High Court · AIR 1933 Mad 54 : 140 Ind. Cas. 582 : (1932) 36 LW 754
High Courts26 Jul 1932
Alagappa Chetti Vs Al. Al. N. Narayanan Chettiar
Madras High Court · 140 Ind. Cas. 315
High Courts26 Jul 1932
Naranappier Vs Chidamabaram Pillai and Others
Madras High Court · AIR 1933 Mad 96 : 140 Ind. Cas. 600 : (1932) 36 LW 781 : (1932) 63 MLJ 945
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts26 Jul 1932
Alagappa Chetti Vs A.L.A.L.N. Narayanan Chettiar
Madras High Court · AIR 1932 Mad 765
High Courts26 Jul 1932
In Re: Chilukuri Ramayya
Madras High Court · (1933) ILR (Mad) 157 : 140 Ind. Cas. 323 : (1932) 36 LW 636 : (1932) 63 MLJ 670
Criminal Procedure Code, 1898 (CrPC) — Section 195B, 476
High Courts26 Jul 1932
Alagappa Chetty, by guardian Valliamma Achi Vs Al. Al. N. Narayanan Chettiar
Madras High Court · (1932) 36 LW 599 : (1932) 63 MLJ 548
Negotiable Instruments Act, 1881 (NI) — Section 17
High Courts25 Jul 1932
Kovuru Subbayya and Others Vs Peta Veeraya
Madras High Court · (1933) ILR (Mad) 154 : (1932) 36 LW 759 : (1932) 63 MLJ 794
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts14 May 1932
VEDATHANNI Vs THE COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1933) 1 ITR 70 : (1932) 36 LW 536
High Courts12 May 1932
Somasundaram Pillai and Others Vs Muthumanicka Nadar
Madras High Court · AIR 1932 Mad 714 : (1932) 36 LW 646
High Courts11 May 1932
Vedathanni Vs Commissioner of Income Tax
Madras High Court · AIR 1932 Mad 733 : (1933) ILR (Mad) 1 : 140 Ind. Cas. 17
High Courts11 May 1932
Valliammal and Others Vs The Official Assignee of Madras
Madras High Court · AIR 1933 Mad 74 : (1933) ILR (Mad) 273 : (1932) 36 LW 703 : (1932) 63 MLJ 810
Presidency Towns Insolvency Act, 1909 — Section 103
High Courts11 May 1932
THE COMMISSIONER OF Income Tax, MADRAS Vs V. T. S. SEVUGA PANDIA THEVAR.
Madras High Court · (1933) ILR (Mad) 251 : (1933) 1 ITR 78
High Courts11 May 1932
The Commissioner of Income Tax Vs V.T.S. Sevuga Pandia Thevar
Madras High Court · AIR 1932 Mad 757 : 140 Ind. Cas. 450 : (1932) 36 LW 719 : (1932) 63 MLJ 634
Madras Estates Land Act, 1908 — Section 3(11)(b)