High Courts03 May 1901
King Emperor Vs Takasi Nukayya
Madras High Court · (1901) ILR (Mad) 660
Criminal Procedure Code, 1898 (CrPC) — Section 248
COURT ARCHIVE
Madras High Court judgments, 1901
187 judgments · page 7 of 10
High Courts02 May 1901
Kachi Yuva Rangappa Kalakka Thola Udayar Vs Kachi Kalyana Rangappa Kalakka Thola Udayar and Another
Madras High Court · (1901) ILR (Mad) 562
High Courts02 May 1901
Alabi Koya and Another Vs Mussa Koya and Others
Madras High Court · (1901) ILR (Mad) 513
Tamil Nadu Civil Courts Act, 1873 — Section 16
High Courts02 May 1901
Syed Ahmed and Others Vs Mussa Koya and Others
Madras High Court · (1901) 11 MLJ 227
Tamil Nadu Civil Courts Act, 1873 — Section 16
High Courts01 May 1901
King Emperor Vs Tirumal Reddi and Others and Subbi Reddi
Madras High Court · (1901) 11 MLJ 241
Criminal Procedure Code, 1898 (CrPC) — Section 285
High Courts01 May 1901
King-Emperor Vs Tirumal Reddi and Others and Subbi Reddi
Madras High Court · (1901) ILR (Mad) 523
Penal Code, 1860 (IPC) — Section 109
High Courts29 Apr 1901
Mohammad Khumarali Vs Ranga Rao
Madras High Court · (1901) ILR (Mad) 654
Negotiable Instruments Act, 1881 (NI) — Section 51
High Courts25 Apr 1901
Milathai Amir alias Manonmani Amir Vs Subbaraya Mudaliar
Madras High Court · (1901) 11 MLJ 309
High Courts25 Apr 1901
Hakim Muhammad Ashruff Hussain Saheb and Others Vs Syed Muhammad Ali Saheb
Madras High Court · (1901) ILR (Mad) 652
Presidency Small Cause Courts Act, 1882 — Section 19(q)
High Courts24 Apr 1901
Kristnama Naicken and Others Vs Srinivasavarathachari and Another
Madras High Court · (1901) 11 MLJ 308
High Courts24 Apr 1901
Visvanathan Chetti Vs Ramanathan Chetti and Others
Madras High Court · (1901) ILR (Mad) 646
Limitation Act, 1963 — Section 5
High Courts24 Apr 1901
King-Emperor Vs Krishna Ayyar
Madras High Court · (1901) ILR (Mad) 641
Criminal Procedure Code, 1898 (CrPC) — Section 403(4)
High Courts24 Apr 1901
Municipal Council of Chidambaram Vs Venkatanarayana Pillai
Madras High Court · (1901) ILR (Mad) 644
Tamil Nadu District Municipalities Act, 1920 — Section 53
High Courts23 Apr 1901
Seshachala Naickar Vs Varada Chariar
Madras High Court · (1902) ILR (Mad) 55
Limitation Act, 1963 — Article 116
High Courts23 Apr 1901
Seshachala Naicker Vs Varada Chariar
Madras High Court · (1901) 11 MLJ 318
Limitation Act, 1963 — Article 115
High Courts23 Apr 1901
Kadir Bacha Saheb and Others Vs Abdul Rahiman Saheb
Madras High Court · (1901) ILR (Mad) 639
Partition Act, 1893 — Section 2
High Courts22 Apr 1901
Imbichunni Nayar Vs Lalji Ram Doss Sait and Another
Madras High Court · (1901) ILR (Mad) 560