High Courts20 Mar 1918
Munnavaru Begam Sahibu Vs Mir Mahapalli Sahib and Others
Madras High Court · (1918) ILR (Mad) 1038 : (1918) ILR (Mad) 1033
COURT ARCHIVE
Madras High Court judgments, 1918
390 judgments · page 15 of 20
High Courts19 Mar 1918
Ranga Pillai Vs Narasimha Ayyangar and Another
Madras High Court · 47 Ind. Cas. 852
High Courts18 Mar 1918
Best and Co. Ltd. Vs The Collector of Madras
Madras High Court · (1918) 35 MLJ 23
Government of India Act, 1915 — Section 106(2)
High Courts18 Mar 1918
Lakshmanan Chetty and Others Vs P.P.V. Palaniappa Chetty and Others
Madras High Court · (1918) ILR (Mad) 813 : 45 Ind. Cas. 30 : (1918) 7 LW 612 : (1918) 34 MLJ 470
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts18 Mar 1918
M. Kuppaswamy Chetty and Others Vs Kusala Ramiah and Others
Madras High Court · 49 Ind. Cas. 89 : (1918) 8 LW 551
High Courts15 Mar 1918
The Deputy Collector, Madura Division Vs Muthirula Mudali and Others
Madras High Court · (1918) 8 LW 271 : (1918) 35 MLJ 83
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Land Acquisition Act, 1894 — Section 54
High Courts15 Mar 1918
Aga Muhammadally Beg Sahib Vs Chendragiri Venkatappayya and Others
Madras High Court · (1918) 35 MLJ 287
Transfer of Property Act, 1882 — Section 60, 62
High Courts15 Mar 1918
Divakar Singh Vs A. Ramamurthi Naidu
Madras High Court · 47 Ind. Cas. 273 : (1918) 35 MLJ 127
Criminal Procedure Code, 1898 (CrPC) — Section 165
High Courts14 Mar 1918
Samanthala Koti Reddi Vs Pothuri Subbiah and Others
Madras High Court · AIR 1918 Mad 62 : 46 Ind. Cas. 86
High Courts14 Mar 1918
N.P.R.M.V.R.M. Alagappa Chettiar Vs N.P.R.M.L.S.T. Lakshmanan Chettiar and Others Alagappa Chettiar and Another Vs The Official Receiver and Another
Madras High Court · 51 Ind. Cas. 253
High Courts14 Mar 1918
Adhikari Vishnumurthiayya Vs Authaiya and Others
Madras High Court · 47 Ind. Cas. 533 : (1918) 35 MLJ 153
High Courts13 Mar 1918
Vasudevan Moosad Vs Ittirarichan Nair
Madras High Court · (1918) 03 MAD CK 0033
High Courts13 Mar 1918
Aramproth Illoth Vasudevan Moosad, Karnavan and Manager of his Illom Vs Kattadi Moothedath Ittirarichan Nair
Madras High Court · 45 Ind. Cas. 46 : (1918) 7 LW 547 : (1918) 34 MLJ 412
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92
High Courts13 Mar 1918
V.R.M. Ramasami Naidu Vs T.M. Muthusamia Pillai
Madras High Court · (1918) 35 MLJ 581
Provincial Insolvency Act, 1920 — Section 16(1)
High Courts13 Mar 1918
V.P. Peer Mahomed Rowther Vs Dalooram Jayanarayan
Madras High Court · 47 Ind. Cas. 555 : (1918) 8 LW 192 : (1918) 35 MLJ 180
Contract Act, 1872 — Section 113English Sale of Goods Act, 1893 — Section 14
High Courts13 Mar 1918
Saminatha Aiyar Vs Govindasami Padayachi and Others
Madras High Court · (1918) ILR (Mad) 733 : 45 Ind. Cas. 595 : (1918) 8 LW 37 : (1918) 34 MLJ 536
High Courts13 Mar 1918
Ramasami Naidu Vs Muthusami Pillai
Madras High Court · (1918) 03 MAD CK 0005
Provincial Insolvency Act, 1920 — Section 16(1)
High Courts08 Mar 1918
Seetharama Ayyar and Another Vs Narayanaswami Pillai and Another
Madras High Court · 47 Ind. Cas. 749
Contract Act, 1872 — Section 62Transfer of Property Act, 1882 — Section 130
High Courts08 Mar 1918
C. Varamma and Others Vs M. Gopaladasayya and Another
Madras High Court · (1918) 03 MAD CK 0035
Limitation Act, 1963 — Article 125
High Courts08 Mar 1918
K. Nanu Nair and Another Vs K.M. Kundan Ashtamurthi Nambudripad by Muktear Kundan Damodaran Nambudripad
Madras High Court · 47 Ind. Cas. 914 : (1918) 8 LW 275
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 47Malabar Compensation for Tenants Improvements Act, 1899 — Section 3(2)