High Courts29 Apr 1919
Vuppu Sitaramayya Vs Minchula Gopalakrishnamma and Another
Madras High Court · (1920) ILR (Mad) 57 : (1919) 10 LW 190 : (1919) 37 MLJ 216
COURT ARCHIVE
Madras High Court judgments, 1919
371 judgments · page 12 of 19
High Courts29 Apr 1919
Balasubramania Sastri Vs Ponnusami Iyer by Gcardiah, Subbalakshmi Ammal
Madras High Court · 54 Ind. Cas. 721 : (1919) 10 LW 305
High Courts29 Apr 1919
Sheikh Mohammad Abdul Karim Vs Sheikh Mohammad Yusuf and Others
Madras High Court · 51 Ind. Cas. 114
High Courts28 Apr 1919
A. Rama Rao Vs Martha Sequeira and Another
Madras High Court · 52 Ind. Cas. 921
High Courts28 Apr 1919
The Deputy Collector of Madura and Another Vs Ramasami Pillai
Madras High Court · (1920) ILR (Mad) 51
Civil Procedure Code, 1908 (CPC) — Section 98Limitation Act, 1963 — Article 156
High Courts28 Apr 1919
T.S. Manika Gramanai Vs E.K. Parsuram Mudeley and Others
Madras High Court · 59 Ind. Cas. 894
High Courts25 Apr 1919
Vachali Rohini Vs Pathalathum Kandi Kombi Aliassan and Others
Madras High Court · (1919) 04 MAD CK 0034
Limitation Act, 1871 — Article 165, 181
High Courts25 Apr 1919
R. Velayudham Pillai and Another Vs The Official Receiver of Tinnevelly
Madras High Court · 52 Ind. Cas. 689
High Courts25 Apr 1919
Bappu Reddiar Vs The Official Assignee
Madras High Court · (1919) 10 LW 354 : (1919) 37 MLJ 246
Provincial Insolvency Act, 1920 — Section 37
High Courts25 Apr 1919
Thattantavita alias Thattante Kandom Veetu Parambil Parkum Chathoth Vachali Rohini (dead) and Others Vs Puthalathad Kandi Kombi Aliassan and Others
Madras High Court · (1919) 10 LW 410 : (1919) 37 MLJ 340
Civil Procedure Code, 1882 — Section 230, 269
High Courts24 Apr 1919
A. Ramaswami Pillai Vs The Thasildar of Madura and Another
Madras High Court · (1919) 10 LW 226 : (1919) 37 MLJ 110
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 2Land Acquisition Act, 1894 — Section 54
High Courts24 Apr 1919
Vaithinatha Pillai Vs Kuppa Thevar and Others
Madras High Court · (1919) ILR (Mad) 737 : (1919) 10 LW 122 : (1919) 37 MLJ 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(b)
High Courts23 Apr 1919
Kuttipurath Kunhunni Panikkar Vs Raman alias Thamarapalli Thirumump
Madras High Court · 52 Ind. Cas. 675 : (1919) 10 LW 427
High Courts23 Apr 1919
Subba Reddi Vs Veeraraghava Reddi
Madras High Court · (1920) ILR (Mad) 37
Transfer of Property Act, 1882 — Section 52
High Courts23 Apr 1919
A. Rama Rao Vs Martha Sequeira and Another
Madras High Court · (1919) ILR (Mad) 796 : (1919) 10 LW 147 : (1919) 37 MLJ 224
High Courts23 Apr 1919
Policherla Veeraraghava Reddi Vs Cherla Subba Reddi (died) and Others
Madras High Court · (1920) ILR (Mad) 37 : (1919) 10 LW 281 : (1919) 37 MLJ 449
Transfer of Property Act, 1882 — Section 52
High Courts22 Apr 1919
Sri Rajah Vyricherla Veerabhadraraju Bahadur Garu (Dead) and Others and Sri Suryanarayanaswami represented by Dharmakarta the 2nd Defendant Since Deceased and Another Vs Dasiraju Venkatachelapati Rao Garu and Others
Madras High Court · 57 Ind. Cas. 689
High Courts22 Apr 1919
Sundaram Pillai Vs Ramasamia Pillai and Others
Madras High Court · (1920) ILR (Mad) 32 : 52 Ind. Cas. 821 : (1919) 10 LW 664 : (1919) 37 MLJ 209
High Courts22 Apr 1919
K. Sathi and Others Vs Ramandi Pandaram
Madras High Court · (1919) ILR (Mad) 647 : (1919) 19 LW 600 : (1919) 37 MLJ 93
High Courts15 Apr 1919
In Re: Ganapathy Chetty and Another
Madras High Court · 51 Ind. Cas. 468 : (1919) 10 LW 263 : (1919) 37 MLJ 60
Criminal Procedure Code, 1898 (CrPC) — Section 215, 439