High Courts17 Apr 1918
Sree Rajah Vasireddi Venkata Lakshmi Narasamma Bahadur Sultan Garu,Dharmakartha of Bhava Narayanaswamy Devastanam Vs The Secretary of State for India in Council
Madras High Court · (1918) 35 MLJ 159
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,865 of 5,226
High Courts17 Apr 1918
Harry Meredith, the liquidator appointed for the purpose of winding up of the firm of J.H. Elliot and Co. Ltd. of Birmingham Vs V.K. Abdul Sahib and Others
Madras High Court · (1918) ILR (Mad) 1060 : (1918) 8 LW 565 : (1918) 35 MLJ 184
Contract Act, 1872 — Section 222
High Courts17 Apr 1918
Venkata Lashminarasamma Vs The Secretary of State For India in Council
Madras High Court · (1918) ILR (Mad) 840
High Courts17 Apr 1918
Sree Rajah Vasireddi Venkata Lakshmi Narasamma Bahadur Manne Sultan Garu, Dharmakartha of Bhava Narayanaswamy Devastanam Vs The Secretary of State for India in Council
Madras High Court · 47 Ind. Cas. 606
High Courts16 Apr 1918
Somu Pathar and Another Vs Rengaswami Reddiar and Another
Madras High Court · 51 Ind. Cas. 411 : (1918) 35 MLJ 252
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Apr 1918
Gaspari Louis and Another Vs Rev. Fr. C.P. Gonsalves
Madras High Court · 47 Ind. Cas. 941 : (1918) 8 LW 208 : (1918) 35 MLJ 407
High Courts13 Apr 1918
Kadirvelu Nainar Vs Kuppuswami Naicker
Madras High Court · 45 Ind. Cas. 774 : (1918) 8 LW 103 : (1918) 34 MLJ 590
High Courts13 Apr 1918
Manavikraman Tirumalpad Vs The Collector of The Nilgiris
Madras High Court · (1918) ILR (Mad) 943
Land Acquisition Act, 1894 — Section 54
High Courts11 Apr 1918
Kozhikot Kizhakka Kovilagath Sri Manavedan alias Valia, Kunhunni Rajah Avergal Vs The Present Zamorin Rajah of Calicut
Madras High Court · (1919) 19 LW 268 : (1919) 36 MLJ 103
High Courts10 Apr 1918
Arumugham Chetty Vs Muthu Koundan and Others
Madras High Court · (1919) 37 MLJ 166
High Courts09 Apr 1918
Cheruthazhath Abdulla Haji Vs Cheriyandi Ibrayan Kutti and Others
Madras High Court · 50 Ind. Cas. 959
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 53
High Courts09 Apr 1918
Sankara Kylasa Mudaliar and Another Vs Kuthalinga Mudaliar and Others
Madras High Court · 47 Ind. Cas. 877
Criminal Procedure Code, 1898 (CrPC) — Section 140, 145, 146, 147
High Courts08 Apr 1918
Vatavatta Nair Vs Kenath Puthen Vittil Kuppassan Menon and Another
Madras High Court · 51 Ind. Cas. 740 : (1919) 36 MLJ 630
High Courts04 Apr 1918
The Official Assignee of Madras and as such the assignee of the property and credits of V.P.L.R.M. Palaniappa Chetty, the 2nd insolvent and Another Vs V.P.L.R.M. Palaniappa Chetty
Madras High Court · (1918) ILR (Mad) 824 : (1918) 8 LW 530 : (1918) 35 MLJ 473
Contract Act, 1872 — Section 248
High Courts03 Apr 1918
T. Manavikraman Tirumalapad Vs The Collector of the Nilgiris
Madras High Court · (1918) ILR (Mad) 943 : (1918) 8 LW 261 : (1918) 35 MLJ 110
Land Acquisition Act, 1894 — Section 54
High Courts03 Apr 1918
Mangeshwar Narain Rao Vs S. Shiva Rao and Others
Madras High Court · (1918) ILR (Mad) 1043 : (1918) 8 LW 405 : (1918) 35 MLJ 414
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts02 Apr 1918
Sree Bhanireddi Venkan Doragaru and Others Vs The Secretary of State for India in Council and Others
Madras High Court · 48 Ind. Cas. 844
High Courts02 Apr 1918
Malraju Lakshimi Venkayamma Rao Garu Vs Meka Venkataramiah Appa Rao Bahadur Garu and Others
Madras High Court · 47 Ind. Cas. 862 : (1918) 8 LW 219