High Courts07 Mar 1923
Doraswami and Others Vs Chidambaram Pillai and Others
Madras High Court · (1924) ILR (Mad) 63
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,778 of 5,226
High Courts07 Mar 1923
Doraiswami and Others Vs Chidambaram Pillai and Others
Madras High Court · (1924) ILR (Mad) 63 : 75 Ind. Cas. 46 : (1923) 45 MLJ 413
Civil Procedure Code, 1908 (CPC) — Section 50, 53
High Courts07 Mar 1923
The Secretary of State for India in Council Vs P. Appa Rao and Another
Madras High Court · 76 Ind. Cas. 212 : (1924) 19 LW 536 : (1923) 45 MLJ 156
High Courts07 Mar 1923
Krishna Reddy and Others Vs Thanikachala Mudali and Another
Madras High Court · (1924) ILR (Mad) 136 : 73 Ind. Cas. 1054 : (1923) 45 MLJ 153
High Courts06 Mar 1923
In Re: Thackroth Hydross and Others
Madras High Court · 75 Ind. Cas. 695
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 157
High Courts06 Mar 1923
Sivasubramania Pillai Vs Theethiappa Pillai (dead) and Others
Madras High Court · (1924) ILR (Mad) 120 : 75 Ind. Cas. 572 : (1923) 18 LW 636 : (1923) 45 MLJ 166
Provincial Insolvency Act, 1920 — Section 24(3)
High Courts06 Mar 1923
Kandoth Sankaran Nair Vs Karanji Kizhakkeproth Atchuthan and Another
Madras High Court · AIR 1923 Mad 651 : (1923) ILR (Mad) 734 : 73 Ind. Cas. 793 : (1923) 18 LW 19 : (1923) 44 MLJ 643
Civil Procedure Code, 1908 (CPC) — Section 39
High Courts06 Mar 1923
In Re: Thachroth Hydross and Others
Madras High Court · AIR 1923 Mad 694 : (1923) 18 LW 113 : (1923) 45 MLJ 279
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts06 Mar 1923
Balusami Iyer Vs Venkatasami Naicken alias T.S. Rangaswamy Aiyangar, Official, Receiver
Madras High Court · AIR 1924 Mad 95 : 75 Ind. Cas. 219
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 15
High Courts05 Mar 1923
Kaniappa Mudaliar Vs B. Chinnaswami Chettiar and Another
Madras High Court · (1923) 18 LW 160 : (1923) 45 MLJ 329
Ballot Act, 1872 — Section 2
High Courts05 Mar 1923
Kanniappa Mudaliar Vs B. Chinnasami Chettiar and Another
Madras High Court · AIR 1924 Mad 38 : 73 Ind. Cas. 540
High Courts02 Mar 1923
Sri Rajah Bommadevasa Satyanarayana Varaprasada Rao Bahadur, Zamindar Garu Vs Sri Rajah Bommadevara Venkata Lakshmi Narasimma Bahadur, Zamindar Garu
Madras High Court · AIR 1924 Mad 45 : 73 Ind. Cas. 948 : (1923) 18 LW 173
Guardians and Wards Act, 1890 — Section 7
High Courts02 Mar 1923
Kondal Rayar Reddiar Vs Ranganayaki Ammal alias Amirthammal
Madras High Court · 74 Ind. Cas. 166
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts02 Mar 1923
Shunmugappa and Another Vs Sangarya Chetty alias Sangappa Chetty
Madras High Court · AIR 1924 Mad 125 : 74 Ind. Cas. 120 : (1923) 18 LW 907
Limitation Act, 1963 — Section 10
High Courts02 Mar 1923
In Re: Garapati Kotayya and Another
Madras High Court · AIR 1923 Mad 687 : 75 Ind. Cas. 768 : (1923) 45 MLJ 74
Penal Code, 1860 (IPC) — Section 353
High Courts02 Mar 1923
Kondal Rayal Reddiar Vs Ranganayaki Ammal alias Amirthammal
Madras High Court · (1923) ILR (Mad) 791 : (1923) 18 LW 435 : (1923) 45 MLJ 186
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts02 Mar 1923
Kondal Rayal Reddiar Vs Ranganayaki Ammal
Madras High Court · AIR 1924 Mad 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts01 Mar 1923
Daroga Muhammad Ghouse Sahib Vs Shaik Mohideen Sahib
Madras High Court · 73 Ind. Cas. 985 : (1923) 18 LW 135 : (1923) 45 MLJ 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98Presidency Small Cause Courts Act, 1882 — Section 48
High Courts01 Mar 1923
Mahomed Ghouse Sahib Vs Shaik Mohiden Sahib
Madras High Court · AIR 1924 Mad 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98
High Courts28 Feb 1923
Kenath Puthen Veettil Koppassa Menon Kenath Achan Avergal Vs Karumathil Kalliani Ammal and Others
Madras High Court · AIR 1923 Mad 700 : (1923) 45 MLJ 258