High Courts09 Nov 1923
Ramasami Reddi Vs Thalawasal Marudai Reddi and Others
Madras High Court · (1924) ILR (Mad) 453
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,759 of 5,226
High Courts08 Nov 1923
The South Indian Railway Company Vs S.P.R.S. Narayana Ayyar
Madras High Court · (1924) 46 MLJ 302
High Courts08 Nov 1923
South India Ry. Co. Vs S.P.R.S. Narayana Iyer
Madras High Court · AIR 1924 Mad 567
Railways Act, 1890 — Section 140, 77
High Courts08 Nov 1923
In Re: Assistant Commissioner of Labour
Madras High Court · AIR 1924 Mad 489(1) : (1924) 19 LW 207
Court Fees Act, 1870 — Section 8
High Courts08 Nov 1923
Assistant Commissioner of Labour
Madras High Court · (1924) 46 MLJ 150
Court Fees Act, 1870 — Article 17(a)(ii), 8
High Courts08 Nov 1923
Arunagiri Mudaliar Vs Kandaswami Mudaliar
Madras High Court · AIR 1924 Mad 635 : 83 Ind. Cas. 955 : (1924) 19 LW 418
Provincial Insolvency Act, 1920 — Section 27(1)
High Courts06 Nov 1923
K. Ramaswami Naicker Vs Alamelu Ammal
Madras High Court · AIR 1924 Mad 604 : (1924) 46 MLJ 298
High Courts06 Nov 1923
A. Rathnasabhapathy Chetty Vs Lakshma Ammal and Others
Madras High Court · 80 Ind. Cas. 618 : (1924) 20 LW 243
High Courts06 Nov 1923
Rajagopala Ayyar by guardian Ramachandra Ayyar Vs Ramanujachariar and Another
Madras High Court · (1924) ILR (Mad) 288 : (1924) 19 LW 179
High Courts06 Nov 1923
Rajagopala Aiyar by guardian Ramachandra Aiyar Vs Ramanujachariar and Another
Madras High Court · AIR 1924 Mad 431 : (1924) ILR (Mad) 288 : (1924) 46 MLJ 104
High Courts05 Nov 1923
Visvanathan Chetty Vs Somasundaram Chetty
Madras High Court · 78 Ind. Cas. 407
High Courts05 Nov 1923
Bobba Bhavamma and Others Vs Bobba Ramamma and Others
Madras High Court · AIR 1924 Mad 537 : 78 Ind. Cas. 176 : (1924) 19 LW 205
Evidence Act, 1872 — Section 145, 33
High Courts05 Nov 1923
K.V. Periya Miyana Marakayar and sons and Others Vs P.K. Subramania Aiyar and Others
Madras High Court · AIR 1924 Mad 612 : (1924) 19 LW 342 : (1924) 46 MLJ 255
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts05 Nov 1923
A.R.P.R. Viswanathan Chetty Vs M.N.M. Somasundaram Chetty alias Nagappa Chetty by his authorised agent V.A.R.M. Karuppan Chetty
Madras High Court · (1924) 46 MLJ 131
High Courts05 Nov 1923
A.R.P.R. Viswanathan Chety Vs M.N.M. Somasundaram Chetty
Madras High Court · AIR 1924 Mad 541
High Courts02 Nov 1923
M. Subbramiah Vs Bausilal Abeerchand and Others
Madras High Court · 79 Ind. Cas. 966 : (1924) 19 LW 46
High Courts02 Nov 1923
M. Subramiah Vs Bansilal Abeerchand and Others
Madras High Court · AIR 1924 Mad 595
Presidency Towns Insolvency Act, 1909 — Section 49(4)
High Courts01 Nov 1923
Ratnam Pillai and Another Vs Nataraja Desikar (deceased) Annamalai Desikar
Madras High Court · 84 Ind. Cas. 200 : (1924) 19 LW 367 : (1924) 46 MLJ 341
High Courts30 Oct 1923
G. Kanthamma Vs M. Reddipantulu
Madras High Court · AIR 1924 Mad 476 : (1924) 19 LW 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84
High Courts25 Oct 1923
Venkat Reddy Vs Kunjappa Goundan and Others
Madras High Court · (1924) 20 LW 137 : (1924) 46 MLJ 391