COURT ARCHIVE

Madras High Court judgments, 1915

718 judgments · page 2 of 36

High Courts20 Dec 1915

Thiretambala Desikar Gnana Sambanda Pandarasannadi Avergal and Another Vs Chinna Pandaram alias Manikkavasaka Desikar (died) and Another

Madras High Court · 34 Ind. Cas. 57

Contract Act, 1872 — Section 24Specific Relief Act, 1963 — Section 42

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High Courts20 Dec 1915

Tiruvambala Desikar Gnana Sambanda Pandarasannadhi Avargal and Another Vs Chinna Pandaram alias Manikkavachaka Desikar (died) and Others

Madras High Court · (1917) ILR (Mad) 177

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High Courts20 Dec 1915

Thiruvambala Desikar Gnana Sambanda Pandarasannadi Avergal and Another Vs China Pandaram alias Manikkavasaka Desikar (died) and Another

Madras High Court · (1917) ILR (Mad) 177 : (1916) 4 LW 306 : (1916) 30 MLJ 274

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High Courts17 Dec 1915

Muthaya Shetti Vs Kanthappa Shetti

Madras High Court · (1918) 34 MLJ 431

Civil Procedure Code, 1908 (CPC) — Section 100, 96

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High Courts16 Dec 1915

Devaraja Naicken Vs Ammani Ammal

Madras High Court · 34 Ind. Cas. 539 : (1916) 3 LW 319

Transfer of Property Act, 1882 — Section 107

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High Courts16 Dec 1915

Syed Ahmed Sahib Shuttari Vs Magnesite Syndicate, Limited by Their Agent and Manager, Mr. G. Turner and Others

Madras High Court · (1916) ILR (Mad) 1049

Transfer of Property Act, 1882 — Section 109, 37

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High Courts16 Dec 1915

Kaki Mutyalu Vs Kanigolla Siva Raghavayya

Madras High Court · 32 Ind. Cas. 826 : (1916) 3 LW 163

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts16 Dec 1915

Syed Ahmad Sahib Shuttari Vs Magnesite Syndicate, Ltd., by their Agent and Manager, Mr. G. Turner, and Others

Madras High Court · 32 Ind. Cas. 512

Transfer of Property Act, 1882 — Section 109, 37

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High Courts15 Dec 1915

Subbaraya Goundan Vs S. Ranganadha Mudaliar and Others

Madras High Court · 32 Ind. Cas. 971 : (1916) 3 LW 273

Madras Revenue Recovery Act, 1864 — Section 42

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High Courts15 Dec 1915

The Maharaja of Bobbili Vs Ranku Appala Naidu

Madras High Court · 32 Ind. Cas. 703

Evidence Act, 1872 — Section 92

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High Courts15 Dec 1915

In Re: Madu Chinnagi Reddi and Others

Madras High Court · 32 Ind. Cas. 665

Penal Code, 1860 (IPC) — Section 467, 471

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High Courts15 Dec 1915

Gopisetti Narayanaswami Nayudu Garu, Receiver of Nidadavole and Medur Estates Vs Pannala Ramanandam and Pannala Ramanadan and Another

Madras High Court · 32 Ind. Cas. 433 : (1916) 3 LW 32

Madras Estates Land Act, 1908 — Section 3(11)(a), 61Madras Local Boards Act, 1884 — Section 73

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High Courts15 Dec 1915

Subbaraya Goundan Vs S. Ranganatha Mudaliar and Others

Madras High Court · (1917) ILR (Mad) 93 : (1916) 30 MLJ 387

Madras Revenue Recovery Act, 1864 — Section 42

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High Courts15 Dec 1915

Subbaroya Goundan Vs S. Ranganada mudaliar and Seven Ors.

Madras High Court · (1917) ILR (Mad) 93

Madras Revenue Recovery Act, 1864 — Section 42

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High Courts15 Dec 1915

Muthukrishna Aiyar and Others Vs Pakkiri Voikaran

Madras High Court · 33 Ind. Cas. 134

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High Courts15 Dec 1915

Surapudi Muniappa and Another Vs Nookala Seshayya Gari Subbiah and Others

Madras High Court · 32 Ind. Cas. 901 : (1916) 3 LW 341

Limitation Act, 1963 — Article 132, 36

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High Courts14 Dec 1915

P.R. Aiyana Chariar and Others Vs Vathiar Ramanuja Ayyangar and Others and Puliyur Narayana Ayyangar and Others

Madras High Court · 32 Ind. Cas. 698 : (1916) 3 LW 161

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32

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High Courts14 Dec 1915

Kamaravutu Mrutyunjayadu Vs Rajah of Pittapuram

Madras High Court · 33 Ind. Cas. 901

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High Courts14 Dec 1915

Raja Rajeswari Ammal Vs Subramania Archakar and Others

Madras High Court · (1917) ILR (Mad) 105

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High Courts14 Dec 1915

Kamaravutu Mrutyunjayadu Vs Raja Saheb Maharban Dostan Sri Raja Ravu Venkatakumara Mahipati Surya Rao Bahadur Sardar, Rajahmundry Sircar, Rajah of Pittapuram

Madras High Court · 33 Ind. Cas. 901 : (1916) 30 MLJ 132

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