High Courts08 Sept 1924
The President, Taluk Board Vs Jutur Chandrappa
Madras High Court · AIR 1925 Mad 173 : (1925) ILR (Mad) 309 : (1924) 47 MLJ 774
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,729 of 5,226
High Courts08 Sept 1924
The President, Taluk Board Vs Tutur Chandrappa
Madras High Court · 85 Ind. Cas. 612 : (1924) 20 LW 868
Civil Procedure Code, 1908 (CPC) — Section 14(1)
High Courts08 Sept 1924
Garapati Narasimudu and Others Vs Pinnamaneni Basava Sankaram, represented by Mother and next friend Rattamma and Others
Madras High Court · 85 Ind. Cas. 439 : (1924) 20 LW 946 : (1924) 47 MLJ 749
Provincial Insolvency Act, 1920 — Section 27, 56
High Courts08 Sept 1924
G. Narasimulu and Others Vs P. Basava Sankaram and Others
Madras High Court · AIR 1925 Mad 249
Provincial Insolvency Act, 1920 — Section 27
High Courts05 Sept 1924
Aiyisa Bibi Ammal Vs Kalandaras Rowther
Madras High Court · AIR 1925 Mad 1020
High Courts05 Sept 1924
P. Somaraju Vs M. Venkatasubbarayadu
Madras High Court · AIR 1925 Mad 351(1) : (1924) 20 LW 943
High Courts05 Sept 1924
Pulugurta Somaraju Vs Machiraju Venkata Subbarayudu
Madras High Court · 85 Ind. Cas. 389
High Courts04 Sept 1924
In Re: Vudigalapudi Gadu
Madras High Court · AIR 1925 Mad 317 : (1924) 20 LW 916
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts04 Sept 1924
In Re: Vadigalapydigadu
Madras High Court · 85 Ind. Cas. 366
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts04 Sept 1924
Vairavan Chettiar and Others Vs Kannappa Mudaliar
Madras High Court · AIR 1925 Mad 1029
Evidence Act, 1872 — Section 92
High Courts03 Sept 1924
P.S.K. Haji Sait Muhammad Abdul Gaffur Rowther and Another Vs K.E.S. Muhammad Samsuddin Rowther and Others
Madras High Court · AIR 1925 Mad 297 : 92 Ind. Cas. 139 : (1924) 47 MLJ 730
Civil Procedure Code, 1908 (CPC) — Section 2
High Courts03 Sept 1924
In Re: Kutti Goundan and Another
Madras High Court · AIR 1925 Mad 189 : (1924) 47 MLJ 689
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts03 Sept 1924
M. Maruthavanaswami alias Sadasiva Desika Pandarasannadhi Avergal Vs Subramania Thambiran, calling himself Subramania Desika Pandara Sannadhi
Madras High Court · AIR 1925 Mad 240 : (1925) ILR (Mad) 716 : 85 Ind. Cas. 414 : (1925) 21 LW 130 : (1924) 47 MLJ 770
High Courts01 Sept 1924
P.M. Ramakrishna Iyer Vs Muthuswamy Iyer and Others
Madras High Court · AIR 1925 Mad 468 : (1925) 21 LW 207
Court Fees Act, 1870 — Section 7(5)
High Courts01 Sept 1924
Venkata Ramani Aiyar and Another Vs M. Narayanaswami Aiyar and Others
Madras High Court · AIR 1925 Mad 713 : 87 Ind. Cas. 660 : (1925) 21 LW 649 : (1925) 48 MLJ 688
High Courts01 Sept 1924
Dharmala Kamayya Vs Bhimarasettei Paridesi and Another
Madras High Court · AIR 1925 Mad 1140 : (1925) 49 MLJ 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts29 Aug 1924
G.K. Chengravelu Chetti and Sons. Vs Akarapu Venkanna and Sons
Madras High Court · AIR 1925 Mad 971 : (1925) 49 MLJ 300
Contract Act, 1872 — Section 51
High Courts29 Aug 1924
Vavaru Ambalam and Another Vs President, Taluk Board of Ramnad
Madras High Court · AIR 1925 Mad 620 : 90 Ind. Cas. 803 : (1925) 21 LW 274
High Courts29 Aug 1924
K. Rajagopalachari Vs M. Jamal Ayisha Bi Bi and Others
Madras High Court · AIR 1925 Mad 571
Contract Act, 1872 — Section 70
High Courts29 Aug 1924
Dhenuvakonda Venkatasubbayya Vs Unde Rajah Sri Raja Velgoti Govinda Krishna Bahadur, Rajah of Venkatagiri
Madras High Court · 85 Ind. Cas. 282 : (1924) 20 LW 826
Madras Proprietary Estates Village Service Act, 1894 — Section 15, 15(2)