High Courts02 May 1919
Sheikh Mahammad Maracayar and Son Vs Oakley Bowden and Co.
Madras High Court · 55 Ind. Cas. 671 : (1920) 11 LW 11
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,846 of 5,226
High Courts02 May 1919
Samarapuri Chettiar Vs A. Sutharsana Chettiar and Another
Madras High Court · (1919) ILR (Mad) 802 : (1919) 10 LW 376 : (1919) 37 MLJ 109
High Courts02 May 1919
Ovula Kondama Naicken Aiyen Avergal and Another Vs Aparanji Amma and Others
Madras High Court · 52 Ind. Cas. 1003 : (1919) 10 LW 544
High Courts01 May 1919
Kuthiravattam Appu Thamban Vs R. Foulkes
Madras High Court · 54 Ind. Cas. 260 : (1919) 10 LW 445
High Courts01 May 1919
Raja Keesara Venkatappayya alias Venkata Appa Rao and Others Vs Raja Nayani Venkataranga Rao and Others
Madras High Court · (1920) ILR (Mad) 288 : (1920) 38 MLJ 149
Registration Act, 1908 — Section 17
High Courts29 Apr 1919
Vuppu Sitaramayya Vs Minchula Gopalakrishnamma and Another
Madras High Court · (1920) ILR (Mad) 57 : (1919) 10 LW 190 : (1919) 37 MLJ 216
High Courts29 Apr 1919
Sheikh Mohammad Abdul Karim Vs Sheikh Mohammad Yusuf and Others
Madras High Court · 51 Ind. Cas. 114
High Courts28 Apr 1919
A. Rama Rao Vs Martha Sequeira and Another
Madras High Court · 52 Ind. Cas. 921
High Courts28 Apr 1919
The Deputy Collector of Madura and Another Vs Ramasami Pillai
Madras High Court · (1920) ILR (Mad) 51
Civil Procedure Code, 1908 (CPC) — Section 98Limitation Act, 1963 — Article 156
High Courts28 Apr 1919
T.S. Manika Gramanai Vs E.K. Parsuram Mudeley and Others
Madras High Court · 59 Ind. Cas. 894
High Courts25 Apr 1919
Vachali Rohini Vs Pathalathum Kandi Kombi Aliassan and Others
Madras High Court · (1919) 04 MAD CK 0034
Limitation Act, 1871 — Article 165, 181
High Courts25 Apr 1919
R. Velayudham Pillai and Another Vs The Official Receiver of Tinnevelly
Madras High Court · 52 Ind. Cas. 689
High Courts25 Apr 1919
Bappu Reddiar Vs The Official Assignee
Madras High Court · (1919) 10 LW 354 : (1919) 37 MLJ 246
Provincial Insolvency Act, 1920 — Section 37
High Courts25 Apr 1919
Thattantavita alias Thattante Kandom Veetu Parambil Parkum Chathoth Vachali Rohini (dead) and Others Vs Puthalathad Kandi Kombi Aliassan and Others
Madras High Court · (1919) 10 LW 410 : (1919) 37 MLJ 340
Civil Procedure Code, 1882 — Section 230, 269
High Courts24 Apr 1919
A. Ramaswami Pillai Vs The Thasildar of Madura and Another
Madras High Court · (1919) 10 LW 226 : (1919) 37 MLJ 110
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 2Land Acquisition Act, 1894 — Section 54
High Courts24 Apr 1919
Vaithinatha Pillai Vs Kuppa Thevar and Others
Madras High Court · (1919) ILR (Mad) 737 : (1919) 10 LW 122 : (1919) 37 MLJ 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(b)
High Courts23 Apr 1919
Kuttipurath Kunhunni Panikkar Vs Raman alias Thamarapalli Thirumump
Madras High Court · 52 Ind. Cas. 675 : (1919) 10 LW 427
High Courts23 Apr 1919
Subba Reddi Vs Veeraraghava Reddi
Madras High Court · (1920) ILR (Mad) 37
Transfer of Property Act, 1882 — Section 52
High Courts23 Apr 1919
A. Rama Rao Vs Martha Sequeira and Another
Madras High Court · (1919) ILR (Mad) 796 : (1919) 10 LW 147 : (1919) 37 MLJ 224
High Courts23 Apr 1919
Policherla Veeraraghava Reddi Vs Cherla Subba Reddi (died) and Others
Madras High Court · (1920) ILR (Mad) 37 : (1919) 10 LW 281 : (1919) 37 MLJ 449
Transfer of Property Act, 1882 — Section 52