COURT ARCHIVE

Madras High Court judgments, 1914

482 judgments · page 16 of 25

High Courts20 Apr 1914

Vannavalli Seshagiri Row and Pammela Amenayya Sastrulu Vs Gopisetti Narayanaswami Naidu Receiver

Madras High Court · AIR 1914 Mad 98 : (1915) ILR (Mad) 795 : 24 Ind. Cas. 374 : (1914) 26 MLJ 573

Suits Valuation Act, 1887 — Section 8Tamil Nadu Civil Courts Act, 1873 — Section 14

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High Courts20 Apr 1914

In Re : Ponthala Narisi Reddi and Another

Madras High Court · 24 Ind. Cas. 327

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts19 Apr 1914

The Deputy Commissioner and Secretary to the Chief Commissioner of Income Tax Vs Bhanjee Ramjee and Co.

Madras High Court · (1921) 41 MLJ 191

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High Courts17 Apr 1914

Pasumarti Payidanna Vs Ganti Lakshminarasamma and Others

Madras High Court · (1915) ILR (Mad) 1076 : (1915) 28 MLJ 525

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High Courts17 Apr 1914

Ramaswami Reddi Vs Sokkappa Reddi and Another

Madras High Court · (1918) 35 MLJ 194

General Clauses Act, 1897 — Section 6

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High Courts17 Apr 1914

Muthusamy Aiyar Vs Solai Konan alias Ramiah Konan

Madras High Court · AIR 1915 Mad 48(1) : 25 Ind. Cas. 679 : (1914) 26 MLJ 597

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High Courts16 Apr 1914

K.R. Ramachandra Ayyar Vs The President of the Vakils' Association, High Court

Madras High Court · (1916) ILR (Mad) 128

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High Courts16 Apr 1914

Patinjara Manakal Parameswaran Nambudri Vs M.K. Subramania Pattar

Madras High Court · 29 Ind. Cas. 456

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High Courts16 Apr 1914

The Public Prosecutor Vs Raver Unithiri, Marvather Vittil and Ambumarar

Madras High Court · AIR 1914 Mad 50 : 24 Ind. Cas. 145 : (1914) 26 MLJ 511

Criminal Procedure Code, 1898 (CrPC) — Section 195

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High Courts16 Apr 1914

Venkatagiri Nayani Varu (died) and Others Vs K.J. Subbarayalu Nayani Varu (died) and Another

Madras High Court · AIR 1914 Mad 70 : 24 Ind. Cas. 491

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High Courts15 Apr 1914

Gopichetti Narayanaswami Naidu Receiver of Medu and Nidada - Vole Estates Vs Madala Venkanna and Others

Madras High Court · 24 Ind. Cas. 685

Easements Act, 1882 — Section 7

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High Courts15 Apr 1914

Kumara Venkata Perumal Raja Bahadur Varu by guardian, W.A. Waradachariar Vs Velayuda Reddi and Others

Madras High Court · 24 Ind. Cas. 195

Civil Procedure Code, 1908 (CPC) — Section 48

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High Courts15 Apr 1914

Sivasamba Iyer Vs Kuppan Samban and Others

Madras High Court · 32 Ind. Cas. 769

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts15 Apr 1914

Kumara Venkata Perumal Rajah Bahadur Varu, Rajah of Karvetnagar, by guardian Mr. W.A. Varadachariar Vs Velayuda Reddi and Others and Saravapalli Subramania Aiyar

Madras High Court · AIR 1915 Mad 449 : (1914) 27 MLJ 25

Civil Procedure Code, 1908 (CPC) — Section 48

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High Courts13 Apr 1914

Arunachalam Chettiar Vs Kasi Nevenda Pillai, Agent of Messes. Ralli Brothers and Another

Madras High Court · AIR 1914 Mad 97 : 24 Ind. Cas. 1007

Contract Act, 1872 — Section 192

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High Courts13 Apr 1914

Adaikka Maistry Vs Muthusami Ambalagaran and Others

Madras High Court · 25 Ind. Cas. 144

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High Courts09 Apr 1914

Gomatham Ramanuja Aiyangar and Another Vs Satagopachariar and Others

Madras High Court · AIR 1915 Mad 331 : (1914) 27 MLJ 329

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High Courts09 Apr 1914

Patinharkara Vallabhan Chattan Rajah Avergal and Kuruvayil Kovilagath M.R. Ry. Vallavananathikara Vallabhah Vali Raja Avergal Vs Rama Varma alias Kolathoor 5th Rajah Moothaiyil Vallabhah Chattan Kovil Kuruvikul alias Mankata Kovilagath Vallabhan Chattan Kovil Kuruvikal and Others and Rama Varma alias Kolathur V. Rajah Avergal styled Walluvanathudaya Kattunnen Moothayil Vallabhan Chathan Kovil Kuruvikal alias Mankath Kovilagath Vallabhan Chathen Kovil Kuruvikal and Others

Madras High Court · AIR 1915 Mad 217 : (1915) 28 MLJ 669

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High Courts09 Apr 1914

Rachamadugu Lakshminarayana Vs Sannuthi Rama Subbiah Chetty (died) and Others

Madras High Court · AIR 1915 Mad 33(1) : 25 Ind. Cas. 108 : (1914) 1 LW 503

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High Courts09 Apr 1914

Chattan Rajah Avergal Vs Raman Varma alias Kolathoor 5th Rajah Moothayil, VallabhauChettam Koil Kuruvikul alias Mankata Kovilagath Vallabhan Chattan Kovil Kuruvikul and Others

Madras High Court · 24 Ind. Cas. 519

Evidence Act, 1872 — Section 32(5)

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