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Madras High Court judgments, 1923

597 judgments · page 7 of 30

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High Courts19 Oct 1923

Best and Co., Ltd., Agents of the Nobel's Explosives Co., Ltd. Vs The Corporation of Madras

Madras High Court · (1924) ILR (Mad) 262 : 79 Ind. Cas. 928 : (1924) 19 LW 142 : (1924) 46 MLJ 217

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High Courts19 Oct 1923

Vellora Kabuppan Vettil Chiyanchebi Chathukutty Nair Vs Kallur Vengayil Chathukutti Nair and Others

Madras High Court · AIR 1924 Mad 611(1) : 78 Ind. Cas. 118 : (1924) 19 LW 249

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High Courts19 Oct 1923

Best and Co. Ltd. Vs The Corporation of Madras

Madras High Court · AIR 1924 Mad 420

Stamp Act, 1899 — Section 20
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High Courts18 Oct 1923

Gangabattula Kanthamma Vs Manchiraju Reddipantulu and Another

Madras High Court · (1924) 46 MLJ 134

Contract Act, 1872 — Section 230(1)
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High Courts17 Oct 1923

Mohieswara Rao by Guardian Rangamma and Another Vs Ayyadevara Durgamba alias Mahalakshmamma

Madras High Court · (1924) ILR (Mad) 308

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High Courts17 Oct 1923

Ayyadevara Surya Chandra Mohanleswara Rao by mother and guardian Rangamma and Another Vs Ayyadevara Durgamba alias Mahalakshmamma

Madras High Court · (1924) 19 LW 165 : (1924) 46 MLJ 189

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High Courts15 Oct 1923

S.V.A.R. Vellayappa Chettiar Vs M.L.M. Ramanathan Chettiar

Madras High Court · AIR 1924 Mad 529

Provincial Insolvency Act, 1920 — Section 80
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High Courts15 Oct 1923

Akkanna Chetti Vs Chandu Chetty

Madras High Court · 78 Ind. Cas. 1007

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High Courts15 Oct 1923

Savanna V.A.R. Vellayappa Chettiar Vs M.L.M. Ramanathan Chettiar

Madras High Court · (1924) ILR (Mad) 446

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High Courts15 Oct 1923

Savanna Venka Ana Runa Vellayappa Chettiar Vs M.L.M. Ramanathan Chettiar

Madras High Court · (1924) 19 LW 251 : (1924) 46 MLJ 80

Provincial Insolvency Act, 1920 — Section 80
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High Courts15 Oct 1923

Akkamma Shetti Vs Chandro Shetti

Madras High Court · AIR 1924 Mad 649

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High Courts14 Oct 1923

Savanna Venka Anaruna Vellayappa Chettiar Vs M.R.M. Ramanathan Chettiar

Madras High Court · 78 Ind. Cas. 1017

Provincial Insolvency Act, 1920 — Section 80
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High Courts12 Oct 1923

The Public Prosecutor Vs Kandasami Thevan

Madras High Court · (1927) ILR (Mad) 462 : (1928) 27 LW 184 : (1927) 53 MLJ 597

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High Courts12 Oct 1923

Kavali Sanakara Rao Garu Vs Turlapati Ramakrishnayya and Others Patilbanda Venkataramaniah Vs Turalapati Ramakrishnayya and Others

Madras High Court · 78 Ind. Cas. 294 : (1924) 19 LW 450

Provincial Insolvency Act, 1920 — Section 68, 80
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High Courts12 Oct 1923

The Official Assignee of Madras Vs N. Rajabadhar Pillai by Guardian P. Doraikannu Pillai

Madras High Court · 78 Ind. Cas. 536 : (1924) 19 LW 597

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High Courts12 Oct 1923

The Commissioner of Income Tax Vs M. Ar. Ar. Arunachalam Chettiar

Madras High Court · (1924) ILR (Mad) 660 : (1924) 19 LW 125 : (1924) 46 MLJ 68

Income Tax Act, 1961 — Section 101
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High Courts12 Oct 1923

The Official Assignee of Madras Vs N. Rajabadar Pillai and Others

Madras High Court · AIR 1924 Mad 458 : (1924) 46 MLJ 145

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High Courts12 Oct 1923

Kavali Sankara Rao Garu Vs Turlapati Ramakrishnayya and Others

Madras High Court · AIR 1924 Mad 461 : (1924) 46 MLJ 184

Provincial Insolvency Act, 1920 — Section 68
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High Courts12 Oct 1923

Chettiyotan Kannan Kutty and Another Vs Elaya Veettil Velu alias Elaya Chettiar Uralan and Manager of Kabbacheri Devaswam

Madras High Court · (1924) 19 LW 115 : (1924) 46 MLJ 122

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High Courts12 Oct 1923

Public Prosecutor Vs Kandasami Thevan

Madras High Court · AIR 1927 Mad 696

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