High Courts16 Feb 1923
Govindu Kaviraj Purohito Vs Gauranga Saw and Others and Vogadhu Subudhi Ratno (dead)
Madras High Court · (1923) 45 MLJ 231
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Madras High Court judgments, 1923
597 judgments · page 27 of 30
High Courts16 Feb 1923
In Re: Venkatagurunatha Sastri
Madras High Court · AIR 1923 Mad 597 : (1923) 17 LW 580 : (1923) 45 MLJ 133
Penal Code, 1860 (IPC) — Section 420
High Courts16 Feb 1923
The Secretary of State for India in Council Vs Nagaraja Aiyar and Another
Madras High Court · AIR 1923 Mad 665 : (1923) 17 LW 618 : (1923) 44 MLJ 645
Madras Revenue Recovery Act, 1864 — Section 59
High Courts16 Feb 1923
Muthukaruppa Chetty Vs Paiya Kavundan
Madras High Court · AIR 1924 Mad 32 : 73 Ind. Cas. 956 : (1923) 18 LW 17 : (1923) 45 MLJ 210
High Courts16 Feb 1923
Govindu Kaviraj Purohito Vs Gauranga Saw and Others
Madras High Court · 75 Ind. Cas. 739
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 153
High Courts15 Feb 1923
R. Kuppusami Pillai Vs S. Narayanasami Aiyar
Madras High Court · 70 Ind. Cas. 670
High Courts15 Feb 1923
R. Kuppuswami Mudali Vs S. Narayanaswami Aiyar
Madras High Court · AIR 1923 Mad 593 : (1923) 17 LW 676 : (1923) 44 MLJ 510
Negotiable Instruments Act, 1881 (NI) — Section 57
High Courts15 Feb 1923
In Re: Marimuthu alias Mari
Madras High Court · AIR 1924 Mad 41
Penal Code, 1860 (IPC) — Section 302, 323
High Courts12 Feb 1923
Parthasarathy Reddiar Vs Kandaswami Mudaliar and Others
Madras High Court · 73 Ind. Cas. 954 : (1923) 18 LW 156
High Courts12 Feb 1923
Rasa Goundan and Others Vs Arunachala Goundan and Others
Madras High Court · AIR 1923 Mad 577 : (1923) 17 LW 613 : (1923) 44 MLJ 513
Transfer of Property Act, 1882 — Section 53
High Courts12 Feb 1923
P. Varada Reddi and Others Vs Srinivasa Mudaliar
Madras High Court · AIR 1924 Mad 299 : (1923) 18 LW 169 : (1923) 45 MLJ 199
Madras Estates Land Act, 1908 — Section 77
High Courts09 Feb 1923
Sri Sri Sri Ramachandra Deo Maharajulangar Maharajah of Jeypore Vs Sri Rajah Chetrucherla Ganga Raju and Others
Madras High Court · (1923) ILR (Mad) 726 : 72 Ind. Cas. 745 : (1923) 17 LW 517
Agency Rules, 1924 — Rule 14
High Courts09 Feb 1923
Karuthedath Pulakkat Manakkal Neelakandhan Nambudri, Uralan of Thirunarayanapuram Devaswom Vs Vasudevan Nambudri, Karunawan and Manager and Another
Madras High Court · 73 Ind. Cas. 1041 : (1923) 18 LW 30 : (1923) 45 MLJ 323
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts09 Feb 1923
Sri Sri Sri Ramachandra Deo Maharajulungar Maharajah of Jeypore Vs Sri Rajah Chetrucherla Gangaraju Bahadur and Others
Madras High Court · AIR 1923 Mad 604 : (1923) 45 MLJ 8
Government of India Act, 1915 — Section 107
High Courts08 Feb 1923
Ussan Kasim Sait Vs The Secretary of State for India in Council
Madras High Court · (1924) ILR (Mad) 116
High Courts08 Feb 1923
In Re: Marimuthu Naidu and Others
Madras High Court · AIR 1923 Mad 606 : 76 Ind. Cas. 235 : (1923) 17 LW 577
Penal Code, 1860 (IPC) — Section 141
High Courts08 Feb 1923
Ussan Kaism Sait Vs The Scretary of State for India in Council
Madras High Court · (1924) ILR (Mad) 116 : (1923) 17 LW 610 : (1923) 44 MLJ 638
Easements Act, 1882 — Section 2(b)
High Courts07 Feb 1923
Yellapragadda Sriramachandra Venkatanarayana Vs Ruvvada Narasimha Row
Madras High Court · 72 Ind. Cas. 865 : (1923) 17 LW 643
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19
High Courts07 Feb 1923
Venkatanarayana Vs Puvvada Narasimharow
Madras High Court · AIR 1923 Mad 638 : (1923) 44 MLJ 590
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19
High Courts06 Feb 1923
Ammani Ammal and Others Vs Periasami Udayan and Others
Madras High Court · AIR 1924 Mad 75 : (1923) 45 MLJ 1
Transfer of Property Act, 1882 — Section 6