High Courts20 Oct 1920
Raja of Ramnad Vs Ponnusami Tevar and Another
Madras High Court · (1921) ILR (Mad) 277
Limitation Act, 1963 — Section 10
COURT ARCHIVE
Madras High Court judgments, 1920
363 judgments · page 3 of 19
High Courts20 Oct 1920
Rajah Rajeswara Dorai alias Muthuramalinga Sethupathi Avergal Vs S. Ponnuswami Tevar and Another
Madras High Court · AIR 1921 Mad 125 : 61 Ind. Cas. 907 : (1921) 13 LW 56 : (1921) 40 MLJ 52
Limitation Act, 1963 — Section 10
High Courts19 Oct 1920
M.R.P.R.S. Muthia Chettiar Vs Lakshminarasa Aiyar
Madras High Court · AIR 1921 Mad 62 : 61 Ind. Cas. 756 : (1921) 13 LW 141
Provincial Insolvency Act, 1920 — Section 4(6)
High Courts18 Oct 1920
M.A.R.A.R. Arunachala Chettiar Trustee of Sree Kalahasti Swaraswami Temple Vs Raja Damara Kumara Thimma Narayanin Bahadur Varu, Rajah of Kalahasti (dead) and Others
Madras High Court · 62 Ind. Cas. 505 : (1921) 13 LW 312
High Courts18 Oct 1920
Saminatha Pillay Vs Rajagopal Mudaliar
Madras High Court · AIR 1921 Mad 124 : (1921) 13 LW 148 : (1921) 40 MLJ 208
Limitation Act, 1963 — Article 176
High Courts15 Oct 1920
Ponnusawmi Chettyar Vs Pichu Sastrigal and Others
Madras High Court · AIR 1921 Mad 597 : 62 Ind. Cas. 423 : (1921) 13 LW 323
High Courts15 Oct 1920
The Midnapore Zamindary Co. Ltd. Vs Muthappudayan through his Mother and Next Friend, Muthayee
Madras High Court · AIR 1921 Mad 195 : (1921) ILR (Mad) 534 : (1921) 13 LW 387 : (1921) 40 MLJ 213
Madras Estates Land Act, 1908 — Section 146
High Courts15 Oct 1920
The Midnapore Zemindary Company Ltd. Vs Muthappudayan through His Mother and Next Friend Muthayee
Madras High Court · (1921) ILR (Mad) 534
High Courts14 Oct 1920
The Official Receiver Vs Sankaralinga Mudaliar and Others
Madras High Court · (1921) ILR (Mad) 524
High Courts14 Oct 1920
Kochu Mahomed Asan Tharagan and Another Vs Sankaralinga Mudaliar and Others
Madras High Court · AIR 1921 Mad 204 : (1921) 14 LW 505 : (1921) 40 MLJ 219
Provincial Insolvency Act, 1920 — Section 16, 35
High Courts13 Oct 1920
The Secretary of State for India in Council Vs Syed Ahmad Badsha Sahib Bahadur
Madras High Court · (1921) 14 LW 128 : (1921) 41 MLJ 223
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40
High Courts13 Oct 1920
Karuppaliyal P.K. Raman and Others Vs Ramulathaparukkal V. Muthu and Others
Madras High Court · AIR 1921 Mad 661 : (1921) 13 LW 218 : (1921) 40 MLJ 301
High Courts12 Oct 1920
Vythilinga Padayachi and Others Vs Ponnuswami Padayachi
Madras High Court · AIR 1921 Mad 642 : (1921) 41 MLJ 78
Provincial Insolvency Act, 1920 — Section 19
High Courts08 Oct 1920
In Re: Manikkam Pillai
Madras High Court · 60 Ind. Cas. 55 : (1920) 12 LW 633 : (1920) 39 MLJ 714
High Courts08 Oct 1920
Rangachariar Vs Doraswami Reddy and Others
Madras High Court · AIR 1921 Mad 689 : (1921) 41 MLJ 332
Madras Estates Land Act, 1908 — Section 3(11)
High Courts08 Oct 1920
In Re: Ponnusami Pillai
Madras High Court · AIR 1921 Mad 410 : (1921) ILR (Mad) 113 : 60 Ind. Cas. 64 : (1920) 12 LW 638 : (1920) 39 MLJ 709
High Courts07 Oct 1920
Gadigi Muddappa and Others Vs Gadigi Rudramma
Madras High Court · AIR 1921 Mad 97 : 61 Ind. Cas. 958 : (1921) 13 LW 76
High Courts06 Oct 1920
Manian alias Subramanian Pattar Vs Kuthiravathath Kottayil Raman styled Kuthiravathath Nayar and Another
Madras High Court · AIR 1921 Mad 609 : (1921) 13 LW 449 : (1921) 41 MLJ 15
Malabar Compensation for Tenants Improvements Act, 1899 — Section 5
High Courts06 Oct 1920
E.M. Visvanadhan Chetti and Others Vs Arunachalam Chetti
Madras High Court · AIR 1921 Mad 218 : 60 Ind. Cas. 302
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 73
High Courts06 Oct 1920
Rajarajeswara Sethupathi alias Muthuramalinga Sethupathi, Rajah of Ramnad by His Authorized Agent, S. Tirumalai Iyengar Vs Ramanathaswami by Trustee V. Venkatasubba Iyer
Madras High Court · (1921) ILR (Mad) 514
Civil Procedure Code, 1908 (CPC) — Section 11