High Courts03 Dec 1926
Yerra Venkatagari Rangappa Vs Maddipatla Konappa and Others
Madras High Court · AIR 1927 Mad 579 : 101 Ind. Cas. 349
Provincial Insolvency Act, 1920 — Section 10(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,646 of 5,226
High Courts03 Dec 1926
T.R. Balakrishna Reddiar Vs Emperor
Madras High Court · AIR 1927 Mad 591
Criminal Procedure Code, 1898 (CrPC) — Section 202
High Courts02 Dec 1926
Deenadayalu Naidu and Others Vs Ratna Padayachi
Madras High Court · AIR 1927 Mad 396 : (1927) ILR (Mad) 841
Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1898 (CrPC) — Section 29, 4(o)
High Courts02 Dec 1926
The South Indian Railway Co. Ltd. and Another Vs Messrs. V.M.S.P. Bros., by one of its Proprietors Muhammad Mustafa Rowther
Madras High Court · 101 Ind. Cas. 55
Railways Act, 1890 — Section 72
High Courts02 Dec 1926
Govinda Rao Vs Official Receiver
Madras High Court · AIR 1927 Mad 897 : 103 Ind. Cas. 381
High Courts02 Dec 1926
N. Subramaniam Chettiar Vs N. P. L. A. R. Firm
Madras High Court · AIR 1927 Mad 819 : 103 Ind. Cas. 48
High Courts02 Dec 1926
Dr. Mir Anwaruddin Vs Fathima Bi Abidin and Mr. M.A.T. Coelho
Madras High Court · AIR 1927 Mad 379 : (1927) ILR (Mad) 667 : (1927) 25 LW 295 : (1927) 52 MLJ 269
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts02 Dec 1926
Deenadayala Naidu and Others Vs Rathna Padayachi
Madras High Court · (1927) 25 LW 282 : (1927) 52 MLJ 251
Criminal Procedure Code, 1898 (CrPC) — Section 4(o)
High Courts02 Dec 1926
R. Doraiswami Aiyar Vs C.S. Balasundaram Aiyar and Another
Madras High Court · AIR 1926 Mad 558 : (1927) 52 MLJ 477
Evidence Act, 1872 — Section 32, 33
High Courts02 Dec 1926
Deenadayulu Naidu and Others Vs Ratna Padayachi
Madras High Court · 100 Ind. Cas. 381
Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1898 (CrPC) — Section 4(o)
High Courts02 Dec 1926
South Indian Railway Company, Limited and Another Vs V. M. S. P. Brothers
Madras High Court · AIR 1927 Mad 639
Railways Act, 1890 — Section 72
High Courts02 Dec 1926
R. Doaraiswami Ayyar Vs C.S. Balasundaram Iyer and Others
Madras High Court · 102 Ind. Cas. 243
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 164
High Courts01 Dec 1926
A. Srinivasalu Chetti Vs Palamkula Guraviah and Another
Madras High Court · 101 Ind. Cas. 655
High Courts01 Dec 1926
Kandasami Chettiar Vs Jayapandia Athither Nadar and Others
Madras High Court · 101 Ind. Cas. 78 : (1927) 26 LW 47
Provincial Insolvency Act, 1920 — Section 28(6)
High Courts01 Dec 1926
Devaguptapu Chendramma and Another Vs Devaguptapu Narasimham and Others
Madras High Court · AIR 1927 Mad 404 : (1927) 25 LW 546 : (1927) 52 MLJ 253
High Courts01 Dec 1926
D.K. Asher Vs V.C. Gopalaratnam
Madras High Court · AIR 1927 Mad 409 : (1927) 25 LW 483 : (1927) 52 MLJ 192
High Courts01 Dec 1926
A. Srinivasulu Chetti Vs Palamkula Guraviah and Another
Madras High Court · AIR 1927 Mad 505 : (1927) 52 MLJ 460
High Courts01 Dec 1926
Muhammad Sultan Mohideen Ahmed Ansari alias Chand Badsha Vs Amathul Jalal alias Achi Bibi Saheba
Madras High Court · 101 Ind. Cas. 653 : (1927) 52 MLJ 557
Evidence Act, 1872 — Section 92
High Courts01 Dec 1926
Mahammad Sultan Mohideen Ahmed Anseri Vs Amthul Jalal
Madras High Court · AIR 1927 Mad 1102
Evidence Act, 1872 — Section 92
High Courts01 Dec 1926
Kandaswami Chetti Vs Jayapandia Athitha Nadar and Others
Madras High Court · AIR 1927 Mad 609
Provincial Insolvency Act, 1920 — Section 28(6)