High Courts17 Mar 1915
Velappa Gounden Vs Palani Gounden and Another
Madras High Court · AIR 1915 Mad 1079 : 29 Ind. Cas. 201
Evidence Act, 1872 — Section 94
COURT ARCHIVE
Madras High Court judgments, 1915
718 judgments · page 31 of 36
High Courts17 Mar 1915
S. Ramaswami Patter Vs Tirucha Mannadiar and Others
Madras High Court · AIR 1916 Mad 774(2) : 29 Ind. Cas. 36
High Courts17 Mar 1915
Jagirdar Mir A. Shroof Sahib and Others Vs Raghunatha Sivaji and Others
Madras High Court · AIR 1916 Mad 647(2) : 29 Ind. Cas. 579(1)
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(3)
High Courts17 Mar 1915
Bangaru Muthu Venkatappa Nayanivaru, Zamindar of Bangari Poliem Vs Golla Chinnabba Naidu and Others
Madras High Court · AIR 1916 Mad 102 : 31 Ind. Cas. 565
Transfer of Property Act, 1882 — Section 70
High Courts17 Mar 1915
Raja Kumar Venkata Puramal Raz Bahadur Varu, Raja of Karvetnagar by his next friend W.A. Varadachariar Vs Velayuda Reddi and Others
Madras High Court · 29 Ind. Cas. 435
Transfer of Property Act, 1882 — Section 14
High Courts15 Mar 1915
The Maharaja of Venkatagiri Vs Ambarkana Srinivasa Row
Madras High Court · AIR 1916 Mad 507(1) : 29 Ind. Cas. 321
Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts15 Mar 1915
G. Kothandaramiah Vs The Secretary of State for India in Council
Madras High Court · AIR 1916 Mad 492 : 29 Ind. Cas. 252 : (1915) 2 LW 431
High Courts15 Mar 1915
Krishna Aiyar Vs Chakrapani, Santhana Chettiar, Krishna Aiyar and Another
Madras High Court · AIR 1916 Mad 938 : 29 Ind. Cas. 475
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10
High Courts12 Mar 1915
Mysore Balakrishna Rao Vs The Secretary of State for India in Council
Madras High Court · AIR 1916 Mad 789(2) : (1916) ILR (Mad) 494 : 30 Ind. Cas. 355
High Courts12 Mar 1915
M. Balkrishna Rao Vs The Secretary of State for India in Council
Madras High Court · (1916) ILR (Mad) 494 : (1915) 2 LW 695
Tamil Nadu Forest Act, 1882 — Section 16, 17, 6
High Courts12 Mar 1915
In Re: Mir Hyder Saheb
Madras High Court · AIR 1916 Mad 1038(1) : 29 Ind. Cas. 88
Penal Code, 1860 (IPC) — Section 352
High Courts12 Mar 1915
Sri Rajah Chitti Babu Viziarama Gajapati Raju Alias Poosapati Viziarama Gajapathi Raju, Maharajah Manyasultan Bahadur of Vizianagaram, by his Muktyar, G. Appayya Vs D.V. Narasinga Rao
Madras High Court · 29 Ind. Cas. 763
Legal Practitioners Act, 1879 — Section 28
High Courts11 Mar 1915
Devarasu Venkatachala Dwaraka Nadha Rao, Narasubayammah Vs Devarasu Venkatarao Pantulu and Others
Madras High Court · 29 Ind. Cas. 183
Limitation Act, 1963 — Article 127
High Courts11 Mar 1915
In Re: Vayalappra Kelappan Nair and Others
Madras High Court · AIR 1916 Mad 1084 : 29 Ind. Cas. 90
High Courts10 Mar 1915
Maniyam Kuppanna Gounden and Others Vs Kuppana Gounden and Others
Madras High Court · AIR 1916 Mad 14 : 29 Ind. Cas. 195
High Courts10 Mar 1915
P.M.A. Velliappa Chettiar and Another Vs S.N. Subrahmaniyam Chetty
Madras High Court · 29 Ind. Cas. 119
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts10 Mar 1915
Panda Patyya Vs Panda Venkamma and Others
Madras High Court · AIR 1915 Mad 1182 : 29 Ind. Cas. 54 : (1915) 2 LW 455
High Courts10 Mar 1915
Lakshmi Achi Vs Subbarama Aiyar and Others
Madras High Court · AIR 1916 Mad 528 : (1916) ILR (Mad) 488 : (1915) 2 LW 403 : (1915) 28 MLJ 491
Transfer of Property Act, 1882 — Section 89
High Courts10 Mar 1915
Pichi Aiyar and Another Vs Subbarayar alias Subramania Aiyar
Madras High Court · AIR 1915 Mad 1218 : (1915) 28 MLJ 513
High Courts10 Mar 1915
P.M.M. Velliappa Chettiar and Another Vs S.N. Subrahmanyam Chetty
Madras High Court · (1916) ILR (Mad) 485
Civil Procedure Code, 1908 (CPC) — Section 24(b)