High Courts25 Oct 1923
In Re: Ambayara Goundan In re: Pachamuthu Goundan
Madras High Court · 81 Ind. Cas. 218
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,760 of 5,226
High Courts25 Oct 1923
Venkatrama Aiyar Vs A.V. Rangiyan Chetty and Another
Madras High Court · AIR 1924 Mad 449 : (1924) 19 LW 381 : (1924) 46 MLJ 258
Civil Procedure Code, 1908 (CPC) — Section 47, 98
High Courts25 Oct 1923
Venkata Reddy Vs Kunjappa Goundan and Others
Madras High Court · (1924) ILR (Mad) 551 : 83 Ind. Cas. 1022
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 43Transfer of Property Act, 1882 — Section 89
High Courts24 Oct 1923
Mulpuri Veerabhadradu and Another Vs Medapudi Subbarina and Others
Madras High Court · 78 Ind. Cas. 287
Madras Estates Land Act, 1908 — Section 3(2)(e), 3(5)
High Courts24 Oct 1923
Kadirvelusami Nayagar Vs The Eastern Development Corporation Ltd.
Madras High Court · (1924) ILR (Mad) 411
High Courts24 Oct 1923
Thirumalai Gandama Nagaya Ramakrishna Kadirveluswamy Naicker by his Mother and Guardian Velythiammal Vs The Eastern Development Corporation Ltd.
Madras High Court · 80 Ind. Cas. 163
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts24 Oct 1923
Sattaya Padayachi and Others Vs Soundrathatchi
Madras High Court · AIR 1924 Mad 448 : 79 Ind. Cas. 1017
High Courts24 Oct 1923
The Madras and Southern Mahratta Railway Co., Ltd. Vs B. Krishnaswami Chetty
Madras High Court · AIR 1925 Mad 133 : 79 Ind. Cas. 137
High Courts24 Oct 1923
Venkatarama Aiyar Vs Paramasiva Aiyar and Others
Madras High Court · AIR 1925 Mad 325
High Courts24 Oct 1923
Sattayya Padayachi and Others Vs Soundarathachi
Madras High Court · (1924) ILR (Mad) 312 : (1924) 46 MLJ 78
Limitation Act, 1963 — Section 3
High Courts24 Oct 1923
Tirumalai Gandama Kondala Nagayya Ramakrishna Kadirvelusami Nayakar by his mother and guardian Velythaiammal, through her authorised Agent Mecca Meera Levvai Rowther Vs The Eastern Development Corporation, Limited
Madras High Court · AIR 1924 Mad 530 : (1924) 46 MLJ 261
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts19 Oct 1923
James Ralph Freer Vs H.A. Johnson
Madras High Court · AIR 1924 Mad 446 : (1924) 19 LW 374 : (1924) 46 MLJ 282
High Courts19 Oct 1923
Best and Co. Ltd. Agents of the Nobel's Explosive Co. Ltd. Vs The Corporation of Madras
Madras High Court · (1924) ILR (Mad) 262
High Courts19 Oct 1923
Best and Co., Ltd., Agents of the Nobel's Explosives Co., Ltd. Vs The Corporation of Madras
Madras High Court · (1924) ILR (Mad) 262 : 79 Ind. Cas. 928 : (1924) 19 LW 142 : (1924) 46 MLJ 217
High Courts19 Oct 1923
Vellora Kabuppan Vettil Chiyanchebi Chathukutty Nair Vs Kallur Vengayil Chathukutti Nair and Others
Madras High Court · AIR 1924 Mad 611(1) : 78 Ind. Cas. 118 : (1924) 19 LW 249
High Courts18 Oct 1923
Gangabattula Kanthamma Vs Manchiraju Reddipantulu and Another
Madras High Court · (1924) 46 MLJ 134
Contract Act, 1872 — Section 230(1)
High Courts17 Oct 1923
Mohieswara Rao by Guardian Rangamma and Another Vs Ayyadevara Durgamba alias Mahalakshmamma
Madras High Court · (1924) ILR (Mad) 308
High Courts17 Oct 1923
Ayyadevara Surya Chandra Mohanleswara Rao by mother and guardian Rangamma and Another Vs Ayyadevara Durgamba alias Mahalakshmamma
Madras High Court · (1924) 19 LW 165 : (1924) 46 MLJ 189
High Courts15 Oct 1923
S.V.A.R. Vellayappa Chettiar Vs M.L.M. Ramanathan Chettiar
Madras High Court · AIR 1924 Mad 529
Provincial Insolvency Act, 1920 — Section 80