COURT ARCHIVE

Madras High Court judgments, 1923

597 judgments · page 29 of 30

High Courts24 Jan 1923

K.V.R. Rm. Vr. Ramanathan Chettiar (dead) and Others Vs A. Venkatachellam Chettiar (dead) and Others

Madras High Court · AIR 1923 Mad 619 : (1923) 17 LW 635 : (1923) 44 MLJ 599

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

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High Courts24 Jan 1923

South Indian Industrials Ltd. Vs Alamelu Ammal

Madras High Court · AIR 1923 Mad 565 : (1923) 17 LW 495 : (1923) 45 MLJ 53

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High Courts24 Jan 1923

Golkonda Ramachendrudu and Others Vs Inuganti Venkata Narasimha Rowgaru and Others

Madras High Court · AIR 1923 Mad 557 : (1923) 44 MLJ 486

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High Courts24 Jan 1923

Golconda Ramachandrulu and Others Vs Inuganti Venkata Narasimha Row Garu and Others

Madras High Court · 73 Ind. Cas. 670 : (1923) 17 LW 545

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High Courts23 Jan 1923

Kulandaivelu Pillai Vs Ramaswami Naicker and Another

Madras High Court · AIR 1923 Mad 551 : (1923) 17 LW 448 : (1923) 44 MLJ 495

Contract Act, 1872 — Section 233

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High Courts23 Jan 1923

Lakshminarayana Aiyar Vs C.R. Subramania Aiyar and Another

Madras High Court · AIR 1923 Mad 585 : (1923) 45 MLJ 129

Provincial Insolvency Act, 1920 — Section 35

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High Courts23 Jan 1923

Sundaraja Chariar Vs Ali Muhamad Ethibar Khan Sahib and Others

Madras High Court · (1923) 44 MLJ 649

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High Courts23 Jan 1923

Kalundaivelu Pillai Vs Ramasami Naicker and Another

Madras High Court · 72 Ind. Cas. 770

Contract Act, 1872 — Section 233

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High Courts23 Jan 1923

Sundararaja Chariar Vs Ali Muhammad Ethibar Khan Sahib and Others

Madras High Court · 72 Ind. Cas. 690

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High Courts22 Jan 1923

The Official Assignee of Madras. Vs Doraiappa Aiyar alias Krishnaswami Aiyar and Others

Madras High Court · 71 Ind. Cas. 1056 : (1923) 17 LW 350 : (1923) 44 MLJ 411

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High Courts22 Jan 1923

Lakhsminarayana Aiyar Vs C.R. Subramaniya Aiyar, The Official Receiver

Madras High Court · 73 Ind. Cas. 74

Provincial Insolvency Act, 1920 — Section 24(1)(a), 35

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High Courts22 Jan 1923

Banakara Basavana Gowd and Others Vs Banakara Doddalingappa and Another

Madras High Court · AIR 1923 Mad 584 : (1923) 17 LW 740 : (1923) 44 MLJ 652

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

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High Courts19 Jan 1923

The Secretary of State for India in Council Vs Chellasani Venkataratnam

Madras High Court · AIR 1923 Mad 652 : (1923) ILR (Mad) 488 : 73 Ind. Cas. 106 : (1923) 17 LW 683 : (1923) 45 MLJ 12

Madras Revenue Recovery Act, 1864 — Section 59

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High Courts18 Jan 1923

Subbier Vs Moideen Pitchai and Others

Madras High Court · AIR 1923 Mad 562 : 72 Ind. Cas. 558 : (1923) 17 LW 582 : (1923) 44 MLJ 588

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11

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High Courts18 Jan 1923

Lakshiminarayana and Another Vs The Standard Oil Company of New York and Another

Madras High Court · AIR 1923 Mad 581 : (1923) 17 LW 627 : (1923) 44 MLJ 488

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High Courts18 Jan 1923

Muthu Pillai Vs The Secretary of State for India in Council

Madras High Court · AIR 1923 Mad 582 : (1923) 17 LW 531 : (1923) 45 MLJ 67

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High Courts17 Jan 1923

In Re: Atakuri Saravayya and Others

Madras High Court · AIR 1923 Mad 484 : (1923) 17 LW 357 : (1923) 44 MLJ 366

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High Courts17 Jan 1923

Mathoor Graman Rama Pattar's son Ramasami Pattar and Others Vs Manukurisi Variath Lakshmi Kuarassiar and Another

Madras High Court · 72 Ind. Cas. 627 : (1923) 17 LW 514

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High Courts17 Jan 1923

Nataraja Pillai Vs Rangaswami Pillai and Others

Madras High Court · (1924) ILR (Mad) 56

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High Courts17 Jan 1923

Nataraja Pillai Vs Rangasami Pillai and Others

Madras High Court · (1924) ILR (Mad) 56 : (1923) 17 LW 409 : (1923) 44 MLJ 328

Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188

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