High Courts25 Mar 1920
Thaikkandhi Pokkancheri and Others Vs Illivathukkal Achuthen and Another
Madras High Court · 60 Ind. Cas. 209 : (1921) 13 LW 101 : (1920) 39 MLJ 427
COURT ARCHIVE
Madras High Court judgments, 1920
363 judgments · page 13 of 19
High Courts25 Mar 1920
Jainab Bibi Saheb Vs Hyderally Saheb and Others
Madras High Court · (1920) ILR (Mad) 609 : (1920) 12 LW 64 : (1920) 38 MLJ 532
Evidence Act, 1872 — Section 165, 33
High Courts25 Mar 1920
N. Viswanatha Sastri Vs Sitalakshmi Ammal and Others
Madras High Court · AIR 1921 Mad 126 : 61 Ind. Cas. 979 : (1921) 13 LW 37
Transfer of Property Act, 1882 — Section 88
High Courts24 Mar 1920
Neelamani Patnaik Mussadi Vs Sukaduva Behara and Others
Madras High Court · (1920) ILR (Mad) 803 : 60 Ind. Cas. 255 : (1920) 12 LW 269
Registration Act, 1908 — Section 17(b)
High Courts23 Mar 1920
Muhammed Khali Vs Alathadi Malwa Kunhi Rama Nair
Madras High Court · 59 Ind. Cas. 262 : (1920) 12 LW 180
High Courts23 Mar 1920
T. Nana Tawker Vs Bhavani Boye and Another
Madras High Court · AIR 1921 Mad 199 : (1920) ILR (Mad) 728 : 60 Ind. Cas. 239 : (1920) 39 MLJ 391
Friendly Societies Act, 1875 — Section 15
High Courts22 Mar 1920
M. Krishnamachariar Vs T. Tiruvengada Chariar
Madras High Court · 59 Ind. Cas. 275 : (1920) 12 LW 149
High Courts22 Mar 1920
Sri Rajah Sobhanadri Appa Rao Bahadur Zamindar Garu Vs Gurraju and Others
Madras High Court · (1920) ILR (Mad) 859
Madras Estates Land Act, 1908 — Section 163
High Courts22 Mar 1920
Sri Rajah Sobhandari Apparao Bahadur Zemindar Garu and Others Vs Dathadu Venkataraju (died) 1 and 2 Gurraju and Kotamraju sons and Others
Madras High Court · (1920) ILR (Mad) 859 : (1920) 39 MLJ 476
Madras Estates Land Act, 1908 — Section 103
High Courts19 Mar 1920
A.B. Adepu Reddi Vs K. Ramayya
Madras High Court · 59 Ind. Cas. 414 : (1920) 12 LW 227
High Courts18 Mar 1920
Ve. Rm. V. Ramanathan Chettiar Vs Muthukumaru and Others
Madras High Court · 58 Ind. Cas. 849 : (1920) 12 LW 754
High Courts18 Mar 1920
Rangasawmi Pillai Vs Banker Sankaralingam Aiyer and S.D. Sankaralingam Aiyer and Others
Madras High Court · 58 Ind. Cas. 893
High Courts18 Mar 1920
J.C.H. Fowler, Resquire, Trustee under Trust Deed Executed by the Rajah of Vizianagram Vs The Secretary of State for India in Council
Madras High Court · AIR 1921 Mad 363 : 61 Ind. Cas. 852
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Mar 1920
Rangasami Pillai Vs Banker Sankaralingam Aiyar
Madras High Court · (1920) ILR (Mad) 816 : (1920) 12 LW 367 : (1920) 39 MLJ 377
Negotiable Instruments Act, 1881 (NI) — Section 6
High Courts18 Mar 1920
Rangaswami Pillai Vs Sankaralingam Ayyar
Madras High Court · (1920) ILR (Mad) 816
Negotiable Instruments Act, 1881 (NI) — Section 6
High Courts17 Mar 1920
Ayya Mudali Velan Vs Veerayee
Madras High Court · (1920) ILR (Mad) 812 : 58 Ind. Cas. 498 : (1920) 12 LW 188 : (1920) 39 MLJ 218
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts16 Mar 1920
Arumuga Chettiar Vs Ramanadan by Guardian Thenukodi Athal
Madras High Court · 59 Ind. Cas. 898 : (1920) 12 LW 352
High Courts16 Mar 1920
Arumugam Pillay Vs Krishnasawami Naidu and Others
Madras High Court · 56 Ind. Cas. 976
High Courts16 Mar 1920
Arumugam Pillai Vs Krishnasami Naidu and Others
Madras High Court · (1920) ILR (Mad) 725
High Courts16 Mar 1920
Arumugam Pillai Vs Krishnaswami Naidu and Others
Madras High Court · (1920) ILR (Mad) 725 : (1920) 12 LW 41 : (1920) 39 MLJ 222
Civil Procedure Code, 1908 (CPC) — Section 47