High Courts17 Apr 1924
Peddi Reddi Jogi Reddi Vs Paneen Chinnabireddi and Others
Madras High Court · 90 Ind. Cas. 1016
Contract Act, 1872 — Section 239
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,739 of 5,226
High Courts17 Apr 1924
Krishnaswami Naidu and Others Vs Perumal alias Mammaya Naidu and Another
Madras High Court · 83 Ind. Cas. 84
High Courts17 Apr 1924
Krishnaswami Naidu and Others Vs Perumal alias Nammayya Naidu and Another
Madras High Court · AIR 1925 Mad 112 : (1924) 20 LW 540
High Courts17 Apr 1924
Peruri Sooryaprakasam Vs P.I. Muniswami Chetti
Madras High Court · AIR 1925 Mad 42 : (1925) ILR (Mad) 494 : (1924) 20 LW 175
High Courts17 Apr 1924
Bathula Pitchi Reddi and Others Vs Yellepeddi Bharata Sastri
Madras High Court · (1924) 20 LW 526 : (1924) 47 MLJ 532
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts17 Apr 1924
Udamanthala Nalupuratatil Ibraine Vs Parameswara Bavannavar and Others
Madras High Court · AIR 1925 Mad 1019 : 85 Ind. Cas. 996 : (1925) 22 LW 460
Evidence Act, 1872 — Section 35
High Courts17 Apr 1924
(Peddi Reddi) Jogi Reddi Vs Parem Chinnabireddi and Others
Madras High Court · AIR 1925 Mad 1195 : (1925) 22 LW 116
Contract Act, 1872 — Section 253(1)
High Courts17 Apr 1924
D. Deynan Kunhathamma Vs P. Avulla and Others
Madras High Court · AIR 1925 Mad 351
High Courts17 Apr 1924
Peruri Suryapracasam Vs P.T. Munuswamy Chetty
Madras High Court · (1925) ILR (Mad) 494
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(1)
High Courts17 Apr 1924
Peruri Sooryaprakasam Vs P.I. Muniswami Chetty
Madras High Court · 84 Ind. Cas. 134
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Apr 1924
Karapurathirikkam T.C. Rama Kurup Vs Pudottal Thmasikkam Kunhirattan T.C. Ryru Kurup
Madras High Court · AIR 1924 Mad 911
High Courts16 Apr 1924
A. Janno Hassan Sait Vs S.N. Mahamad Ohuthu
Madras High Court · AIR 1925 Mad 155
Civil Procedure Code, 1908 (CPC) — Section 13(b)
High Courts16 Apr 1924
The Official Receiver Vs Vedappa Mudaliar
Madras High Court · (1924) 20 LW 683 : (1924) 47 MLJ 431
Provincial Insolvency Act, 1920 — Section 53
High Courts16 Apr 1924
A. Janoo Hassan Sait by his Authorised Agent, Dada Beg Mahomed Vs M.S.N. Mahamad Ohuthu
Madras High Court · (1924) ILR (Mad) 877 : (1924) 20 LW 677 : (1924) 47 MLJ 356
High Courts16 Apr 1924
Karapurathiukkam T.C. Rama Kurup Vs Pudyottel Thamasikam Kunhiratnam Ryru Kurup
Madras High Court · 84 Ind. Cas. 891 : (1924) 20 LW 608
High Courts14 Apr 1924
Annamalai Chetty Vs Official Assignee of Madras
Madras High Court · AIR 1925 Mad 243
Presidency Towns Insolvency Act, 1909 — Section 8
High Courts14 Apr 1924
The Official Assignee of Rangoon Vs The Official Assignee of Madras and Others Annamalai Chetty Vs The Official Assignee of Madras and Another
Madras High Court · 91 Ind. Cas. 126 : (1925) 22 LW 362
Presidency Towns Insolvency Act, 1909 — Section 8
High Courts14 Apr 1924
P.D.U. Vatakkepat Kavilakath and Others Vs T.P. Rama Pisharody and Others
Madras High Court · AIR 1925 Mad 374
Provincial Small Cause Courts Act, 1887 — Article 18(II)
High Courts11 Apr 1924
Rajamanickam Chettiar and Another Vs A. Manickam Chettiar and Others
Madras High Court · AIR 1925 Mad 254 : (1924) 20 LW 672
Transfer of Property Act, 1882 — Section 8