High Courts19 Dec 1912
T.R. Narasimhamurthi Sastry Brought in Place of Ramaswami Pillai Vs A.T.V. Ramaswamy Chetty and Another
Madras High Court · 18 Ind. Cas. 696
COURT ARCHIVE
Madras High Court judgments, 1912
697 judgments · page 1 of 35
High Courts19 Dec 1912
Sangamma Naick and Others Vs Emperor and Perumal Naick
Madras High Court · 18 Ind. Cas. 401
High Courts19 Dec 1912
Kuppusamy Aiyar Vs Regmah Boi Ammani and Others
Madras High Court · 18 Ind. Cas. 730 : (1913) 24 MLJ 190
High Courts19 Dec 1912
T.R. Narasimma Murthi Sastri brought in place of Ramasami Pillai Vs A.T.V. Ramasami Chettiar and Another
Madras High Court · (1913) 24 MLJ 91
Evidence Act, 1872 — Section 92
High Courts18 Dec 1912
Oravukundiyil Parkum Elavana Tholan and Another Vs Palankundy Kunhi Kutty
Madras High Court · 18 Ind. Cas. 549
High Courts18 Dec 1912
Doraisami Serumadan and Another Vs Nondisami Saluvan and Others
Madras High Court · (1915) ILR (Mad) 118
High Courts18 Dec 1912
M. Annapurnamma [Legal Representative of M. Chelamarazu] Vs U. Akkayya and Others
Madras High Court · (1913) ILR (Mad) 544
High Courts18 Dec 1912
Doraisami Sirumadan and Another Vs Nondisami Saluvan and Others
Madras High Court · (1913) 25 MLJ 312
Limitation Act, 1963 — Section 8
High Courts18 Dec 1912
Oraivukandiyil Parkum Elavana Tholan and Another Vs Palankandi Kunhikutty
Madras High Court · (1913) 24 MLJ 93
High Courts18 Dec 1912
Mannava Annapurnamma, legal representative of Mannava Chelamarazu (deceased) Vs Uppala Akkayya and Others
Madras High Court · 19 Ind. Cas. 12 : (1913) 24 MLJ 333
Limitation Act, 1963 — Section 7
High Courts18 Dec 1912
Sri Raja Venkata Rangayya Appa Rao Bahadur, Zamindar of Kapilaswarapuram Vs The Secretary of State for India in Council
Madras High Court · 19 Ind. Cas. 227 : (1913) 24 MLJ 680
High Courts18 Dec 1912
In Re: Bhagavatty Perumal Pillay
Madras High Court · 17 Ind. Cas. 798
Penal Code, 1860 (IPC) — Section 471, 511
High Courts17 Dec 1912
M.R. Venkatarama Aiyar Vs Nataraja Aiyar
Madras High Court · (1913) 24 MLJ 235
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Dec 1912
Velayutha Muppan represented by his mother next friend Pichakari Vs P.L.V.A. Subramaniam Chetti
Madras High Court · (1913) 24 MLJ 70
High Courts16 Dec 1912
Bommireddipalli Chinna Venkaya Vs The Secretary of State for India In Council
Madras High Court · 18 Ind. Cas. 102
High Courts13 Dec 1912
Meenakshi Ammal Vs P. Rama Ayyar (Family Manager, Deceased) and Others
Madras High Court · (1914) ILR (Mad) 396
High Courts13 Dec 1912
Krishna Aiyar's widow Meenakshi Ammal Vs Pudikalapattigramam Rama Aiyar and Others
Madras High Court · 18 Ind. Cas. 34
High Courts13 Dec 1912
Devarayan Chetty Vs V.K.M. Muthuraman Chetty and Others
Madras High Court · 18 Ind. Cas. 515
High Courts13 Dec 1912
Devarayan Chetti Vs V.K.M. Muthuraman Chetti and Others
Madras High Court · (1913) 24 MLJ 310
Contract Act, 1872 — Section 23
High Courts13 Dec 1912
Krishna Aiyar's widow Meenakshi Ammal Vs Pudiakalpathi Gramam Rama Aiyar, family Manager (died) and Others
Madras High Court · (1913) 24 MLJ 106