High Courts26 Jan 1925
Ayyamperumal Pillai Vs Emperor
Madras High Court · AIR 1925 Mad 879 : (1925) 22 LW 405
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,709 of 5,226
High Courts26 Jan 1925
Veerappa Chettiar and Others Vs P.G. Sundaresa Sastrigal
Madras High Court · 92 Ind. Cas. 300 : (1925) 22 LW 606
Civil Procedure Code, 1908 (CPC) — Section 115, 2, 36
High Courts23 Jan 1925
Krishnamurthi Aiyar Vs Narayanaswami Aiyar
Madras High Court · AIR 1925 Mad 1065 : (1925) 49 MLJ 93
Criminal Procedure Code, 1898 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 504
High Courts23 Jan 1925
The Official Assignee Vs Aiyu Dikshithar and Others
Madras High Court · (1925) 48 MLJ 530
High Courts23 Jan 1925
The Official Assignee of Madras Vs Aiyu Dikshithar and Others
Madras High Court · AIR 1925 Mad 688
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts23 Jan 1925
Commissioner of Income Tax Vs Chengalvaraya Chetty and Another
Madras High Court · 91 Ind. Cas. 137
Income Tax Act, 1961 — Section 66
High Courts23 Jan 1925
Krishnamurthi Iyer Vs Narayanaswami Iyer
Madras High Court · 90 Ind. Cas. 914 : (1925) 22 LW 402
Penal Code, 1860 (IPC) — Section 504
High Courts22 Jan 1925
Commissioner of Income Tax Vs Chengalvaroya Chetti and Another
Madras High Court · AIR 1925 Mad 1242 : (1925) ILR (Mad) 836 : (1925) 49 MLJ 425
Income Tax Act, 1961 — Section 66
High Courts22 Jan 1925
Sankaralinga Mudaliar (dead) and Others Vs The Official Receiver of Tinnevelly
Madras High Court · AIR 1926 Mad 72 : (1925) 49 MLJ 616
Provincial Insolvency Act, 1907 — Section 34(3)
High Courts22 Jan 1925
Commissioner of Income Tax Vs Chengalvaraya Chetti and Another
Madras High Court · (1925) ILR (Mad) 836
Income Tax Act, 1961 — Section 66
High Courts22 Jan 1925
Sankaralinga Mudaliar and Others Vs The Official Receiver of Tinnevelly
Madras High Court · 92 Ind. Cas. 504
Provincial Insolvency Act, 1907 — Section 34(3)
High Courts21 Jan 1925
Echikan Charakare Kelu Nair Vs The Secretary of State for India in Council
Madras High Court · AIR 1925 Mad 1134 : (1925) ILR (Mad) 586 : (1925) 22 LW 762 : (1925) 49 MLJ 79
Madras Revenue Recovery Act, 1864 — Section 58
High Courts21 Jan 1925
B. Parthasarathy Chetty and Co. Vs T.M. Gajapathi Naidu and Co.
Madras High Court · AIR 1925 Mad 1258 : (1925) ILR (Mad) 787 : (1925) 49 MLJ 215
High Courts21 Jan 1925
Sreemat Tirumala Tirupati Sreemat Prativadi Bhayankaram Venkatacharyulu Ayyavarlam Garu and Others Vs Nandi Vada Venkatasubba Rao and Others
Madras High Court · AIR 1926 Mad 55 : (1925) ILR (Mad) 821 : 90 Ind. Cas. 725 : (1925) 22 LW 335 : (1925) 49 MLJ 313
Transfer of Property Act, 1882 — Section 105
High Courts21 Jan 1925
Mahomed Anwarul Huq Sahib and Another Vs M. A. Srinivasa Iyengar and Others
Madras High Court · AIR 1927 Mad 353 : 95 Ind. Cas. 630
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts21 Jan 1925
B. Parthasarathy Chetty and Co. Vs T.M. Gajapathy Naidu and Co.
Madras High Court · (1925) ILR (Mad) 787 : (1925) 22 LW 417
High Courts20 Jan 1925
Aumanchi Auryaprabhakara Rau and Another Vs Gummudu Sanyasi and Others
Madras High Court · (1925) 48 MLJ 598
High Courts20 Jan 1925
Pachiappa Chetty Vs Sivakami Ammal
Madras High Court · 91 Ind. Cas. 671
Limitation Act, 1963 — Section 10
High Courts20 Jan 1925
A.R.S.M.S.R.L. Arunacheallam Chettiar Vs Official Receiver of Tanjore and Others
Madras High Court · AIR 1925 Mad 1089
Provincial Insolvency Act, 1920 — Section 54Transfer of Property Act, 1882 — Section 53
High Courts20 Jan 1925
A.R.S.M.A.R.L. Arunachalam Chettiar by Power of Attorney Agent, G.S. Raghavachariar Vs The Official Receiver of Tanjore and Others
Madras High Court · (1925) 22 LW 134 : (1925) 49 MLJ 562
Provincial Insolvency Act, 1920 — Section 54