High Courts02 Nov 1925
Katha Muthu Pillai Vs Subramanian Chettiar
Madras High Court · 94 Ind. Cas. 561
Transfer of Property Act, 1882 — Section 55(1)(g)
COURT ARCHIVE
Madras High Court judgments, 1925
730 judgments · page 6 of 37
High Courts30 Oct 1925
Appu Bhatta Vs Uma Sundari Amma and Another
Madras High Court · AIR 1926 Mad 668 : 94 Ind. Cas. 42 : (1926) 23 LW 547 : (1926) 51 MLJ 734
High Courts29 Oct 1925
Venkatakrishna Reddi and Others Vs Krishna Reddi
Madras High Court · AIR 1926 Mad 586 : (1926) ILR (Mad) 450 : (1926) 24 LW 25 : (1926) 50 MLJ 485
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts29 Oct 1925
The Commissioner of Income Tax Vs King and Partridge
Madras High Court · AIR 1926 Mad 368 : (1926) ILR (Mad) 296 : (1926) 24 LW 566 : (1926) 50 MLJ 176
Income Tax Act, 1961 — Section 66(2)
High Courts29 Oct 1925
Venkatakrishnan Reddi and Others Vs Krishna Reddi
Madras High Court · 95 Ind. Cas. 489
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts28 Oct 1925
Shanmugam Pillai Vs Panchali Ammal and Others
Madras High Court · AIR 1926 Mad 683 : (1926) ILR (Mad) 596 : 95 Ind. Cas. 209 : (1926) 23 LW 551 : (1926) 50 MLJ 681
High Courts28 Oct 1925
Meenakshisundaram Pillai Vs Chandrakasa Naicker and Others
Madras High Court · AIR 1927 Mad 550
High Courts28 Oct 1925
Rama Reddy Vs Ranga Dasan and Others
Madras High Court · AIR 1926 Mad 769 : (1926) ILR (Mad) 543 : (1926) 23 LW 657 : (1926) 50 MLJ 589
High Courts28 Oct 1925
(Valluri Srivat) Sanka Rao Vs The Ryots of Kalagampudi
Madras High Court · AIR 1926 Mad 480
Madras Estates Land Act, 1908 — Section 171
High Courts28 Oct 1925
Velluri Narasinha Rao, Proprietor of Pedamamidipalli Vs The Ryots of Pedamamidipalli Valluri Srivat Sanka Rao, Proprietor of Kalagampudi Vs The Ryots of Kalagampudi
Madras High Court · (1926) ILR (Mad) 499 : 94 Ind. Cas. 164 : (1926) 23 LW 320
Civil Procedure Code, 1908 (CPC) — Section 115Government of India Act, 1915 — Section 107
High Courts28 Oct 1925
P. Arunachala Aiyar and Others Vs Collector of Tanjore
Madras High Court · AIR 1926 Mad 961
High Courts28 Oct 1925
Bangarammal Vs Ramanuja Iyengar and Others
Madras High Court · AIR 1926 Mad 799 : 94 Ind. Cas. 610
Civil Procedure Code, 1908 (CPC) — Section 47, 92
High Courts28 Oct 1925
Vice-Chairman, Chidambaram Municipality Vs Ganasambandham Pillai
Madras High Court · AIR 1926 Mad 798 : (1926) 24 LW 510
High Courts28 Oct 1925
Addepalli Venkata Gurunadha Rama Seshayya Vs Sri Tripurasundari Cotton Press, Bezwada
Madras High Court · AIR 1926 Mad 615 : (1926) ILR (Mad) 468 : 94 Ind. Cas. 515 : (1926) 24 LW 102 : (1926) 50 MLJ 520
High Courts28 Oct 1925
The Vice-Chairman, Chidambaram Municipality Vs Ganasambandham Pillai
Madras High Court · 94 Ind. Cas. 546
High Courts28 Oct 1925
Nannier and Another Vs N.M. Rayulu Iyer, Nagasami Iyer and Co.
Madras High Court · AIR 1926 Mad 778 : (1926) ILR (Mad) 781 : (1926) 24 LW 535
Contract Act, 1872 — Section 39
High Courts27 Oct 1925
(Pannala) Subba Rao Vs (Parupudi) Lakshmana Rao and Another
Madras High Court · AIR 1926 Mad 728 : (1926) ILR (Mad) 820 : (1926) 23 LW 609
Easements Act, 1882 — Section 15English Prescription Act — Section 5Limitation Act, 1963 — Section 26
High Courts27 Oct 1925
K. Narayanaswami Iyengar and Others Vs A. Thippayya
Madras High Court · 92 Ind. Cas. 847
High Courts27 Oct 1925
T.R. Kaliaperumal Naidu Vs Pounuswami Chettiar
Madras High Court · AIR 1926 Mad 647 : (1926) 23 LW 569
Provincial Small Cause Courts Act, 1887 — Section 17
High Courts27 Oct 1925
Meer Mohammad Noorulla Sahib Vs Mari Nanjappa Nainivaru
Madras High Court · AIR 1926 Mad 404 : (1926) 23 LW 262
Madras Estates Land Act, 1908 — Section 56