High Courts07 Sept 1915
A.V. Subramania Ayyar Vs Sellammal
Madras High Court · (1916) ILR (Mad) 843
Civil Procedure Code, 1908 (CPC) — Section 110
COURT ARCHIVE
Madras High Court judgments, 1915
718 judgments · page 17 of 36
High Courts07 Sept 1915
Kyroon Bee and Another Vs The Administrator-General of Madras
Madras High Court · AIR 1916 Mad 869 : 31 Ind. Cas. 38 : (1915) 2 LW 948
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts07 Sept 1915
A.V. Subramania Aiyar Vs Sellammal
Madras High Court · 31 Ind. Cas. 296 : (1915) 2 LW 1057 : (1916) 30 MLJ 317
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts07 Sept 1915
Sheik Muhiuddin Rowther Vs Rangachariar and Another
Madras High Court · AIR 1916 Mad 1028(2) : 31 Ind. Cas. 913
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts06 Sept 1915
Karuturi Gopalam Vs Karuturi Venkataraghavulu
Madras High Court · (1917) ILR (Mad) 632 : (1915) 2 LW 964
High Courts06 Sept 1915
Ramakrishna Pillai Vs Muthuperumal Pillai and Others
Madras High Court · AIR 1916 Mad 1165 : 31 Ind. Cas. 924
High Courts06 Sept 1915
P.S. Sivarama Aiyar Vs Muthu K.R. Alagappa Chetty by his Agent Vedachella Aiyar
Madras High Court · AIR 1916 Mad 497 : 31 Ind. Cas. 211 : (1915) 2 LW 946
Transfer of Property Act, 1882 — Section 111(g)
High Courts06 Sept 1915
Karuturi Gopalan being minor by his Maternal Grandfather's Younger Brother Abburi Venkatarayudu and Karturi Chiralamma Vs Karturi Venkata Raghuvulu and Another Karturi Venkata Raghuvulu Vs Karuturi Gopalan
Madras High Court · 31 Ind. Cas. 574
High Courts06 Sept 1915
Kathari Narasimha Raju Vs Bhupati Raju Raghunadha Raju and Others
Madras High Court · AIR 1916 Mad 1126(2) : 31 Ind. Cas. 52
Registration Act, 1908 — Section 46Transfer of Property Act, 1882 — Section 54
High Courts03 Sept 1915
Thayoth Puthia Purayil Seethi Vs Mangottil Ryrath Ummayya and Others
Madras High Court · AIR 1916 Mad 714 : 30 Ind. Cas. 977 : (1915) 2 LW 969
High Courts03 Sept 1915
Yelampati Kannayya Vs Yelampathi Ramanna
Madras High Court · 31 Ind. Cas. 21
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96(3)
High Courts03 Sept 1915
C.A. Easwara Aiyar Vs K. Govindarajulu Naidu
Madras High Court · AIR 1916 Mad 734(2) : 31 Ind. Cas. 192
Presidency Small Cause Courts Act, 1882 — Section 69
High Courts03 Sept 1915
In Re: Uppala Kotayya Nagaram
Madras High Court · AIR 1916 Mad 683(1) : 30 Ind. Cas. 656
High Courts03 Sept 1915
C.A. Easwara Iyer Vs K. Govindarajulu Naidu
Madras High Court · (1916) ILR (Mad) 689
Presidency Small Cause Courts Act, 1882 — Section 69
High Courts01 Sept 1915
In Re: A.L.A.R.R.M. Arunachalam Chettiar, Zamindar of Devakottah through his Agent, D. Minakshisundaram Aiyar
Madras High Court · AIR 1916 Mad 440 : 30 Ind. Cas. 679 : (1915) 2 LW 828
High Courts01 Sept 1915
Sundaram Iyer and Others Vs Kulathu Aiyer and Others
Madras High Court · 31 Ind. Cas. 81 : (1915) 2 LW 867
High Courts01 Sept 1915
Sundaram Ayyar and Others (Sons and Legal Representatives of the Defendant) Vs Kulathu Ayyar
Madras High Court · (1916) ILR (Mad) 1018
High Courts31 Aug 1915
Manika Mudali and Another Vs Muthachi Kavandan alias Nallama Kavundan
Madras High Court · AIR 1916 Mad 690 : 30 Ind. Cas. 685 : (1915) 2 LW 887
High Courts31 Aug 1915
N.P.R.V.A.R. Subramaniam Chettiar and Others Vs A.R.A.R.S. Somasundaram Chettiar Executor of A.P.R. Arunachalam Chettiar's Estate by Mayandi Chettiar, Agent
Madras High Court · AIR 1916 Mad 697 : 30 Ind. Cas. 777