High Courts03 Oct 1918
P.K. Nanjundasamy Chetty Vs Kanagaraju alias Subbarayalu Chetty and Another
Madras High Court · (1919) ILR (Mad) 154 : (1919) 19 LW 132 : (1919) 36 MLJ 242
Contract Act, 1872 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1918
390 judgments · page 6 of 20
High Courts02 Oct 1918
Pamireddi Sambayya and Others Vs Nimmagadda Nagayya and Others
Madras High Court · 52 Ind. Cas. 540 : (1919) 19 LW 512
High Courts02 Oct 1918
C. Venkatachariar Vs C. Rangasami Aiyar and Another
Madras High Court · (1919) 19 LW 282 : (1919) 36 MLJ 532
High Courts02 Oct 1918
Sri Rajah Rao Venkata Mahipati Gangadhara Ramarao Bahadur Garu and Others Vs Sri Rajah Rao Venkata Kumara Mahipati Surya Rao Bahadur Garu and Others
Madras High Court · (1919) 19 LW 329 : (1919) 36 MLJ 169
Specific Relief Act, 1877 — Section 42
High Courts02 Oct 1918
C. Venkatachariar Vs C. Rangaswami Ayyangar and Another
Madras High Court · 51 Ind. Cas. 709
High Courts02 Oct 1918Dismissed
Rama Rao and Another Vs The Raja of Pittapur and Others
Madras High Court · (1918) 10 MAD CK 0002
Specific Relief Act, 1877 — Section 42
High Courts01 Oct 1918
Virupakshi Gowd Vs Bandappa
Madras High Court · 50 Ind. Cas. 327 : (1919) 19 LW 311 : (1919) 37 MLJ 59
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 102
High Courts01 Oct 1918
Maharajah Sri Maharajah Sahib Maharban Dostan Maharajah Sri Rao Sir Venkataswetachellapathi Ranga Rao Bahadur Garu, Maharajah of Bobbili having Abdicated his Rights on 11.10.1916 in favour of his eldest son, the Hon'ble Sri Rajah Rao Sri Venkata Kumara Kristna Ranga Rao Bahadur Garu, Rajah of Bobbili Vs Sri Raiah Sri Lakchmi Narasimha Sanyasi Raju Peda Baliar Sinhulu Bahadur Garu, Zamindar of Salur
Madras High Court · 49 Ind. Cas. 750
High Courts01 Oct 1918
Sambasiva Aiyar Vs Thirumalairamanujathathachariar and Others
Madras High Court · (1919) 37 MLJ 356
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts30 Sept 1918
Kandasami Pillai and Others Vs Ramasami Mannadi and Others
Madras High Court · (1919) ILR (Mad) 203 : 51 Ind. Cas. 507 : (1919) 36 MLJ 313
High Courts30 Sept 1918
In Re: Mr. A. Seetharamiah, Second Grade Pleader, Practising in the District of Ganjam
Madras High Court · (1919) ILR (Mad) 111 : (1918) 8 LW 621 : (1918) 35 MLJ 650
Tamil Nadu Towns Nuisances Act, 1889 — Section 6
High Courts27 Sept 1918
In Re: Gurumurthi Chetti
Madras High Court · 48 Ind. Cas. 988 : (1918) 8 LW 626
High Courts27 Sept 1918
Syed Mamshah Thaika through Syed Sultan Moideen Sahib Inamdar Vs The Secretary of State for India in Council
Madras High Court · (1919) 19 LW 265 : (1919) 37 MLJ 213
High Courts27 Sept 1918
Kottarathil Puthiyapurayil Pokker Vs Balathil Parkum Chandrankandi Kunhamad, and Others
Madras High Court · (1919) ILR (Mad) 143 : 51 Ind. Cas. 714 : (1919) 19 LW 138 : (1919) 36 MLJ 226
Transfer of Property Act, 1882 — Section 53
High Courts26 Sept 1918
J.B. Leslie Rogers Vs A.R. Hajee Fakir Muhammad Sait (dead) and Others
Madras High Court · (1919) ILR (Mad) 132 : (1919) 19 LW 104 : (1918) 35 MLJ 673
High Courts25 Sept 1918
Venkatarama Sivan and Another Vs The Secretary of State for India in Council
Madras High Court · (1919) 19 LW 381 : (1919) 36 MLJ 203
Madras Local Boards Act, 1884 — Section 49
High Courts25 Sept 1918
Venkatarama Sivan and M. Sambasiva Aiyag Vs The Secretary of State for India in Council
Madras High Court · 50 Ind. Cas. 360
Madras Local Boards Act, 1884 — Section 49
High Courts25 Sept 1918
T.R. Rama Krishna Naidu and Another Vs S.V. Krishnaswmi Naidu (dead) and Another
Madras High Court · (1919) 19 LW 180 : (1919) 36 MLJ 641
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Sept 1918
Patrachariar Vs T.R.M.S. Ramaswami Chettiar and Another
Madras High Court · 49 Ind. Cas. 734 : (1919) 19 LW 276
Civil Procedure Code, 1908 (CPC) — Section 66(1)
High Courts24 Sept 1918
Vadamali Thiruvanatha Sevuga Pandia Thevar Avergal Vs Sankaramoorthi Naidu
Madras High Court · (1919) ILR (Mad) 197 : (1919) 19 LW 218 : (1919) 36 MLJ 109
Madras Estates Land Act, 1908 — Section 143, 55