High Courts28 Feb 1923
Srirangam Municipal Council Vs Bodi alias Anganna Naidu
Madras High Court · AIR 1924 Mad 162 : (1923) 18 LW 130 : (1923) 45 MLJ 164
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,779 of 5,226
High Courts28 Feb 1923
Kenath Puthen Veetil Koppassa Menon Kenath Achan Avergal Vs Karumathil Kalliani Amma and Others
Madras High Court · 75 Ind. Cas. 476 : (1923) 18 LW 203
High Courts28 Feb 1923
Polimati Mungadu and Others Vs Nalla Bapadu and Others
Madras High Court · AIR 1924 Mad 80
High Courts28 Feb 1923
Bolimati Murigadu and Others Vs Nalla Bapadu and Others
Madras High Court · 73 Ind. Cas. 946 : (1923) 18 LW 53
High Courts23 Feb 1923
Y. Ankamma Vs P. Adribhotlu
Madras High Court · AIR 1924 Mad 235
Government of India Act, 1915 — Section 107
High Courts23 Feb 1923
Viswanatha Asari Vs Sami Asari alias Maghasaya Asari
Madras High Court · 73 Ind. Cas. 982 : (1923) 18 LW 209
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2
High Courts23 Feb 1923
Yalavarty Ankanna Vs Pillameri Adribhotlu
Madras High Court · 73 Ind. Cas. 528 : (1923) 18 LW 236
Criminal Procedure Code, 1898 (CrPC) — Section 344Government of India Act, 1915 — Section 107
High Courts22 Feb 1923
Karri Bapanna and Another Vs Sunkari Yerramma and Others
Madras High Court · AIR 1923 Mad 718 : (1923) 18 LW 49 : (1923) 45 MLJ 324
Evidence Act, 1872 — Section 44
High Courts21 Feb 1923
Hari Krishna Pillai Vs Arur Pandithar
Madras High Court · AIR 1923 Mad 663 : 72 Ind. Cas. 688 : (1923) 18 LW 105
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 152
High Courts21 Feb 1923
P.P.P. Mohammad Kunhi Vs P.C.V. Packrichi Umma and Others P.P.P. Aseema and Another Vs P.P. Kunhi Kalandathi and Others
Madras High Court · (1923) ILR (Mad) 650 : 72 Ind. Cas. 671 : (1923) 18 LW 502
High Courts21 Feb 1923
Doonadula Sriramulu Vs Ponakavira Reddi
Madras High Court · 72 Ind. Cas. 805
Provincial Insolvency Act, 1907 — Section 24, 36
High Courts21 Feb 1923
Dronadula Sriramulu Vs Ponakavira Reddi
Madras High Court · AIR 1923 Mad 641 : (1923) 18 LW 426 : (1923) 45 MLJ 105
Transfer of Property Act, 1882 — Section 53
High Courts21 Feb 1923
Alagu Pillai (died) and Others Vs Veluchami alias Mayilappa Pillai and Others
Madras High Court · AIR 1923 Mad 576 : (1923) 18 LW 26 : (1923) 45 MLJ 76
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Feb 1923
Muhammad Kunhi Vs Packrichi Umma and Others
Madras High Court · AIR 1924 Mad 28
High Courts19 Feb 1923
Ratnachalam Aiyar Vs Sivachidambaram Pillai and Others
Madras High Court · 76 Ind. Cas. 207 : (1923) 18 LW 198 : (1923) 45 MLJ 703
High Courts16 Feb 1923
Govinda Kaviraj Purohita Vs Gauranga Saw and Others
Madras High Court · AIR 1924 Mad 56 : (1923) 18 LW 54
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Feb 1923
T. Tiruvenkatachariar Vs M.S. Chockalinga Chetty and Another
Madras High Court · 76 Ind. Cas. 234
Criminal Procedure Code, 1898 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 114, 342
High Courts16 Feb 1923
Govindu Kaviraj Purohito Vs Gauranga Saw and Others and Vogadhu Subudhi Ratno (dead)
Madras High Court · (1923) 45 MLJ 231
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Feb 1923
In Re: Venkatagurunatha Sastri
Madras High Court · AIR 1923 Mad 597 : (1923) 17 LW 580 : (1923) 45 MLJ 133
Penal Code, 1860 (IPC) — Section 420
High Courts16 Feb 1923
The Secretary of State for India in Council Vs Nagaraja Aiyar and Another
Madras High Court · AIR 1923 Mad 665 : (1923) 17 LW 618 : (1923) 44 MLJ 645
Madras Revenue Recovery Act, 1864 — Section 59