High Courts13 Oct 1924
Appichi Goundan, of unsound mind, Represented by his Mother Pongi Ammal Vs Kuttiyammal
Madras High Court · (1925) ILR (Mad) 388
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
Madras High Court judgments, 1924
893 judgments · page 13 of 45
High Courts13 Oct 1924
J. Venkataramayya and Another Vs J. Raghavalu
Madras High Court · AIR 1925 Mad 492 : (1925) 21 LW 62
Specific Relief Act, 1877 — Section 27
High Courts13 Oct 1924
Adusumilli Gopalakrishnayya and Another Vs Adivi Lakshmana Rao
Madras High Court · (1926) ILR (Mad) 18 : (1926) 23 LW 418 : (1925) 49 MLJ 590
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts13 Oct 1924
Kamakshi Ammal Vs Poochammal alias Kamakshi Ammal and Others
Madras High Court · AIR 1925 Mad 567 : (1925) 21 LW 277
High Courts13 Oct 1924
Madam Pillai Vs Athinarayana Pillai and Another
Madras High Court · AIR 1925 Mad 929 : 87 Ind. Cas. 48 : (1925) 21 LW 532
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts13 Oct 1924
Suleman Saheb and Others Vs Perichevla Venkatraju
Madras High Court · AIR 1925 Mad 670 : (1925) 21 LW 115
Transfer of Property Act, 1882 — Section 51
High Courts10 Oct 1924
Ammayya Pillai Vs Narayana Chetti
Madras High Court · AIR 1925 Mad 487 : (1925) 21 LW 125
Limitation Act, 1963 — Section 22
High Courts10 Oct 1924
V.S. Gopalaswami Aiyar Vs Kachi Kalyana Rangappa Kalakka Thola Udayar and Others
Madras High Court · 85 Ind. Cas. 433 : (1924) 20 LW 931 : (1925) 48 MLJ 155
High Courts10 Oct 1924
P. Balamani Ammal Vs K.N. Rama Aiyar and Others
Madras High Court · AIR 1925 Mad 786 : 87 Ind. Cas. 57 : (1925) 21 LW 528 : (1925) 48 MLJ 273
High Courts10 Oct 1924
Ammaya Pillai Vs Narayana Chetti
Madras High Court · 86 Ind. Cas. 187
Limitation Act, 1963 — Section 22
High Courts09 Oct 1924
Murugappa Naicker Vs Emperor
Madras High Court · AIR 1925 Mad 613
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts09 Oct 1924
Murugappa Naicker Vs Rex
Madras High Court · (1925) 21 LW 82 : (1925) 48 MLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 186
High Courts09 Oct 1924
A.N. Ramasami Pillai and Others Vs Narayanasami Pillai and Others
Madras High Court · (1925) 21 LW 318 : (1925) 48 MLJ 100
High Courts09 Oct 1924
A.N. Ramaswami Pillai and Others Vs Narayanaswami Pillai and Others
Madras High Court · AIR 1925 Mad 483(1)
High Courts09 Oct 1924
(Viyyuru) Lakshama Reddi and Another Vs Alla Vira Reddi
Madras High Court · AIR 1925 Mad 1085 : (1926) 23 LW 213
High Courts09 Oct 1924
Putti Sethu Rao Vs Seethalakshmi Ammal and Others
Madras High Court · AIR 1925 Mad 1188 : (1925) 21 LW 716
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts08 Oct 1924
Veeraraghavachariar and Others Vs The Secretary of State for India in Council
Madras High Court · AIR 1925 Mad 837 : (1926) ILR (Mad) 237 : (1925) 48 MLJ 204
High Courts08 Oct 1924
Gondu Ramasubbu Iyer Vs Muthiah Kone and Others
Madras High Court · 85 Ind. Cas. 999
Evidence Act, 1872 — Section 92
High Courts08 Oct 1924
Piramu Ammal and Another Vs Serunatha Ammal and Another
Madras High Court · AIR 1925 Mad 1175