High Courts20 Feb 1918
Ponnuswami Pillay Vs Singaram Pillay
Madras High Court · (1918) ILR (Mad) 731
Evidence Act, 1872 — Section 165
COURT ARCHIVE
Madras High Court judgments, 1918
390 judgments · page 17 of 20
High Courts20 Feb 1918
Chidambara Pillai Vs Subbayya Pillai and Others
Madras High Court · (1918) 34 MLJ 381
High Courts20 Feb 1918
Pandiri Veeranna Vs Grandhi Veerabhadraswami alias Veerabhadrudu
Madras High Court · (1918) ILR (Mad) 427 : 45 Ind. Cas. 18 : (1918) 7 LW 552 : (1918) 34 MLJ 373
Limitation Act, 1963 — Section 19
High Courts20 Feb 1918
Ponnusami Pillai Vs Singaram Pillai (minor by Father and next Friend Kumaraswami Pillai) and Others
Madras High Court · (1918) ILR (Mad) 731 : (1918) 34 MLJ 526
Evidence Act, 1872 — Section 165Registration Act, 1908 — Section 77
High Courts20 Feb 1918
Parvataneni Venkataramayya and Others Vs Lanka Rambrahman and Others
Madras High Court · 47 Ind. Cas. 924 : (1918) 8 LW 142 : (1918) 35 MLJ 124
High Courts18 Feb 1918
The American Baptist Foreign Mission Society and Another Vs Amalanadhuni Pattabhiramayya and Others
Madras High Court · 48 Ind. Cas. 859
High Courts18 Feb 1918
The Midnapore Zemindari Company, Limited Vs Malayandi Appayasami Naicker and Others
Madras High Court · (1918) 8 LW 282 : (1918) 34 MLJ 563
Transfer of Property Act, 1882 — Section 89
High Courts18 Feb 1918
The Midnapore Zemindari Company, Limited Vs Malayandi Appayasami Naicker and Another
Madras High Court · 47 Ind. Cas. 733
Limitation Act, 1963 — Article 120, 144
High Courts18 Feb 1918
A. Rama Rao Vs Mandachalugai and Others
Madras High Court · 47 Ind. Cas. 882 : (1918) 8 LW 175 : (1918) 35 MLJ 467
High Courts18 Feb 1918
Mamidi Appayya and Others Vs Yedan Venkataswami by his next friend Pillimetla Nanni and Others
Madras High Court · 47 Ind. Cas. 597 : (1918) 8 LW 171
High Courts18 Feb 1918
T.V. Sankaranarayana Aiyar Vs Alagiri Aiyar and Others
Madras High Court · (1918) 8 LW 281 : (1918) 35 MLJ 296
Presidency Towns Insolvency Act, 1909 — Section 51Provincial Insolvency Act, 1920 — Section 36
High Courts18 Feb 1918
The Midnapore Zemindari Company Limited Vs Appayasami Naicker and Another
Madras High Court · (1918) ILR (Mad) 749
Transfer of Property Act, 1882 — Section 89
High Courts15 Feb 1918
In Re: K. Venkatarama Chetty
Madras High Court · 51 Ind. Cas. 512 : (1918) 7 LW 610
High Courts15 Feb 1918
Maddipoti Peramma Vs Gandrapu Krishnayya and Another
Madras High Court · 47 Ind. Cas. 308 : (1918) 8 LW 136
High Courts14 Feb 1918
Thatha Pillai and Others Vs Emperor
Madras High Court · 45 Ind. Cas. 504
Tamil Nadu Forest Act, 1882 — Section 26
High Courts14 Feb 1918
Raghuvalu Naicker Vs Singaram and Another
Madras High Court · 45 Ind. Cas. 517
High Courts14 Feb 1918
Nataraja Pillai and Sundarammall Vs Subbaraya Pillai and Another
Madras High Court · 51 Ind. Cas. 529
High Courts14 Feb 1918
Kompella Anantharamayya Vs Chikatla Tukkadu
Madras High Court · (1918) ILR (Mad) 787
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts14 Feb 1918
Kompella Anantaramayya Vs Chikkatla Tukkadu
Madras High Court · (1918) ILR (Mad) 787 : 45 Ind. Cas. 147 : (1918) 7 LW 533 : (1918) 34 MLJ 404
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts14 Feb 1918
Raghavalu Naicker Vs Singaram and Another
Madras High Court · (1918) ILR (Mad) 727 : (1918) 7 LW 520 : (1918) 34 MLJ 369
Penal Code, 1860 (IPC) — Section 504