COURT ARCHIVE

Madras High Court judgments, 1923

597 judgments · page 26 of 30

High Courts01 Mar 1923

Daroga Muhammad Ghouse Sahib Vs Shaik Mohideen Sahib

Madras High Court · 73 Ind. Cas. 985 : (1923) 18 LW 135 : (1923) 45 MLJ 66

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98Presidency Small Cause Courts Act, 1882 — Section 48

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High Courts01 Mar 1923

Mahomed Ghouse Sahib Vs Shaik Mohiden Sahib

Madras High Court · AIR 1924 Mad 74

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98

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High Courts28 Feb 1923

Kenath Puthen Veettil Koppassa Menon Kenath Achan Avergal Vs Karumathil Kalliani Ammal and Others

Madras High Court · AIR 1923 Mad 700 : (1923) 45 MLJ 258

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High Courts28 Feb 1923

Srirangam Municipal Council Vs Bodi alias Anganna Naidu

Madras High Court · AIR 1924 Mad 162 : (1923) 18 LW 130 : (1923) 45 MLJ 164

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High Courts28 Feb 1923

Kenath Puthen Veetil Koppassa Menon Kenath Achan Avergal Vs Karumathil Kalliani Amma and Others

Madras High Court · 75 Ind. Cas. 476 : (1923) 18 LW 203

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High Courts28 Feb 1923

Polimati Mungadu and Others Vs Nalla Bapadu and Others

Madras High Court · AIR 1924 Mad 80

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High Courts28 Feb 1923

Bolimati Murigadu and Others Vs Nalla Bapadu and Others

Madras High Court · 73 Ind. Cas. 946 : (1923) 18 LW 53

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High Courts23 Feb 1923

Y. Ankamma Vs P. Adribhotlu

Madras High Court · AIR 1924 Mad 235

Government of India Act, 1915 — Section 107

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High Courts23 Feb 1923

Viswanatha Asari Vs Sami Asari alias Maghasaya Asari

Madras High Court · 73 Ind. Cas. 982 : (1923) 18 LW 209

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2

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High Courts23 Feb 1923

Yalavarty Ankanna Vs Pillameri Adribhotlu

Madras High Court · 73 Ind. Cas. 528 : (1923) 18 LW 236

Criminal Procedure Code, 1898 (CrPC) — Section 344Government of India Act, 1915 — Section 107

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High Courts22 Feb 1923

Karri Bapanna and Another Vs Sunkari Yerramma and Others

Madras High Court · AIR 1923 Mad 718 : (1923) 18 LW 49 : (1923) 45 MLJ 324

Evidence Act, 1872 — Section 44

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High Courts21 Feb 1923

Hari Krishna Pillai Vs Arur Pandithar

Madras High Court · AIR 1923 Mad 663 : 72 Ind. Cas. 688 : (1923) 18 LW 105

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 152

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High Courts21 Feb 1923

P.P.P. Mohammad Kunhi Vs P.C.V. Packrichi Umma and Others P.P.P. Aseema and Another Vs P.P. Kunhi Kalandathi and Others

Madras High Court · (1923) ILR (Mad) 650 : 72 Ind. Cas. 671 : (1923) 18 LW 502

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High Courts21 Feb 1923

Doonadula Sriramulu Vs Ponakavira Reddi

Madras High Court · 72 Ind. Cas. 805

Provincial Insolvency Act, 1907 — Section 24, 36

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High Courts21 Feb 1923

Dronadula Sriramulu Vs Ponakavira Reddi

Madras High Court · AIR 1923 Mad 641 : (1923) 18 LW 426 : (1923) 45 MLJ 105

Transfer of Property Act, 1882 — Section 53

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High Courts21 Feb 1923

Alagu Pillai (died) and Others Vs Veluchami alias Mayilappa Pillai and Others

Madras High Court · AIR 1923 Mad 576 : (1923) 18 LW 26 : (1923) 45 MLJ 76

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts21 Feb 1923

Muhammad Kunhi Vs Packrichi Umma and Others

Madras High Court · AIR 1924 Mad 28

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High Courts19 Feb 1923

Ratnachalam Aiyar Vs Sivachidambaram Pillai and Others

Madras High Court · 76 Ind. Cas. 207 : (1923) 18 LW 198 : (1923) 45 MLJ 703

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High Courts16 Feb 1923

Govinda Kaviraj Purohita Vs Gauranga Saw and Others

Madras High Court · AIR 1924 Mad 56 : (1923) 18 LW 54

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts16 Feb 1923

T. Tiruvenkatachariar Vs M.S. Chockalinga Chetty and Another

Madras High Court · 76 Ind. Cas. 234

Criminal Procedure Code, 1898 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 114, 342

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