High Courts23 Jan 1923
Kulandaivelu Pillai Vs Ramaswami Naicker and Another
Madras High Court · AIR 1923 Mad 551 : (1923) 17 LW 448 : (1923) 44 MLJ 495
Contract Act, 1872 — Section 233
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,782 of 5,226
High Courts23 Jan 1923
Lakshminarayana Aiyar Vs C.R. Subramania Aiyar and Another
Madras High Court · AIR 1923 Mad 585 : (1923) 45 MLJ 129
Provincial Insolvency Act, 1920 — Section 35
High Courts23 Jan 1923
Sundaraja Chariar Vs Ali Muhamad Ethibar Khan Sahib and Others
Madras High Court · (1923) 44 MLJ 649
High Courts23 Jan 1923
Kalundaivelu Pillai Vs Ramasami Naicker and Another
Madras High Court · 72 Ind. Cas. 770
Contract Act, 1872 — Section 233
High Courts23 Jan 1923
Sundararaja Chariar Vs Ali Muhammad Ethibar Khan Sahib and Others
Madras High Court · 72 Ind. Cas. 690
High Courts22 Jan 1923
The Official Assignee of Madras. Vs Doraiappa Aiyar alias Krishnaswami Aiyar and Others
Madras High Court · 71 Ind. Cas. 1056 : (1923) 17 LW 350 : (1923) 44 MLJ 411
High Courts22 Jan 1923
Lakhsminarayana Aiyar Vs C.R. Subramaniya Aiyar, The Official Receiver
Madras High Court · 73 Ind. Cas. 74
Provincial Insolvency Act, 1920 — Section 24(1)(a), 35
High Courts22 Jan 1923
Banakara Basavana Gowd and Others Vs Banakara Doddalingappa and Another
Madras High Court · AIR 1923 Mad 584 : (1923) 17 LW 740 : (1923) 44 MLJ 652
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts19 Jan 1923
The Secretary of State for India in Council Vs Chellasani Venkataratnam
Madras High Court · AIR 1923 Mad 652 : (1923) ILR (Mad) 488 : 73 Ind. Cas. 106 : (1923) 17 LW 683 : (1923) 45 MLJ 12
Madras Revenue Recovery Act, 1864 — Section 59
High Courts18 Jan 1923
Subbier Vs Moideen Pitchai and Others
Madras High Court · AIR 1923 Mad 562 : 72 Ind. Cas. 558 : (1923) 17 LW 582 : (1923) 44 MLJ 588
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11
High Courts18 Jan 1923
Lakshiminarayana and Another Vs The Standard Oil Company of New York and Another
Madras High Court · AIR 1923 Mad 581 : (1923) 17 LW 627 : (1923) 44 MLJ 488
High Courts18 Jan 1923
Muthu Pillai Vs The Secretary of State for India in Council
Madras High Court · AIR 1923 Mad 582 : (1923) 17 LW 531 : (1923) 45 MLJ 67
High Courts17 Jan 1923
In Re: Atakuri Saravayya and Others
Madras High Court · AIR 1923 Mad 484 : (1923) 17 LW 357 : (1923) 44 MLJ 366
High Courts17 Jan 1923
Mathoor Graman Rama Pattar's son Ramasami Pattar and Others Vs Manukurisi Variath Lakshmi Kuarassiar and Another
Madras High Court · 72 Ind. Cas. 627 : (1923) 17 LW 514
High Courts17 Jan 1923
Nataraja Pillai Vs Rangaswami Pillai and Others
Madras High Court · (1924) ILR (Mad) 56
High Courts17 Jan 1923
Nataraja Pillai Vs Rangasami Pillai and Others
Madras High Court · (1924) ILR (Mad) 56 : (1923) 17 LW 409 : (1923) 44 MLJ 328
Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts17 Jan 1923
S. Parthasarathy Aiyar Vs M. Subbaroya Gramany and Another
Madras High Court · AIR 1924 Mad 67 : (1923) 17 LW 763 : (1923) 45 MLJ 175
Transfer of Property Act, 1882 — Section 3
High Courts16 Jan 1923
Kalyanasundarappa Aiyar Vs Chinnasami Servai alias Chinnaswamy Thevan
Madras High Court · 72 Ind. Cas. 13 : (1923) 17 LW 413
Limitation Act, 1963 — Section 4, 5
High Courts15 Jan 1923
Sri Raja Venkatarangayya Apparao Bahadur Zamindar Garu Vs Morampudi Bajiraju and Others
Madras High Court · 76 Ind. Cas. 61 : (1924) 19 LW 619 : (1923) 45 MLJ 238
High Courts15 Jan 1923
N.V.E. Nachiappa Chettiar Vs N.A.K. Subbier and Others
Madras High Court · AIR 1923 Mad 505 : (1923) ILR (Mad) 506 : (1923) 17 LW 390 : (1923) 44 MLJ 413
Civil Procedure Code, 1908 (CPC) — Section 73