COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,879 of 5,226

High Courts19 Sept 1917

Srinivasa Ranga Row Pantulu (died) by the Official Assignee, High Court and Another Vs Raja Kumara Venkata Perumal Rajah Bahadur Varu, Rajah of Karvetnagar by his Guardian Mr. W.A. Varadachariar

Madras High Court · (1918) 7 LW 206 : (1918) 34 MLJ 454

Court of Wards Act, 1902 — Section 41

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High Courts19 Sept 1917

Kasaribada Venkatachalapati Rao Vs Maddipatla Kameswaramma alias Kamakshamma

Madras High Court · (1918) ILR (Mad) 151

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High Courts19 Sept 1917

Srinivasa Runga Row Pantulu (dead) (Represented by the Official Assignee High Court) and Another Vs Rajah of Karvetnagar by his Guardian Varadachariar

Madras High Court · (1918) ILR (Mad) 503

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High Courts19 Sept 1917

Sri Vidhya Varuthi Theertha Swamigal through his Authorised Agent, M. Ragavendra Row Vs Venkatarama Aiyar

Madras High Court · (1917) 33 MLJ 682

Limitation Act, 1963 — Section 14

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High Courts19 Sept 1917

Kasaribada Venkatachelapati Rao Vs Maddipatla Kameswaramma alias Kamakshamma

Madras High Court · 43 Ind. Cas. 214 : (1917) 6 LW 617 : (1917) 33 MLJ 515

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5

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High Courts19 Sept 1917

Emani Lakshminarasu Avadhanulu and Others Vs The Secretary of State for India in Council

Madras High Court · 43 Ind. Cas. 113 : (1918) 7 LW 71 : (1918) 34 MLJ 223

Easements Act, 1882 — Section 7(b)

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High Courts19 Sept 1917

Sri Vidhya Theertha Swamigal, M. Ragvendra Row Vs Venkatarama Iyer

Madras High Court · AIR 1918 Mad 23 : 45 Ind. Cas. 460

Limitation Act, 1963 — Section 14

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High Courts18 Sept 1917

Subramania Ayyar and Another Vs A.L.V.R.R.M. Muthia Chettiar

Madras High Court · (1918) ILR (Mad) 612 : (1917) 6 LW 750

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High Courts18 Sept 1917

Subramania Ayyar and Another Vs A.L.V.R.R.M. Muthia Chettiar (Dead) and Others

Madras High Court · 43 Ind. Cas. 651

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High Courts18 Sept 1917

Ramadh Bibi Ammal Vs Kandasami Pillai

Madras High Court · 51 Ind. Cas. 724 : (1919) 19 LW 479

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High Courts18 Sept 1917

Govindasami Pillai Vs Pethapkrumal Chettt, dead, and Another

Madras High Court · AIR 1918 Mad 207 : 44 Ind. Cas. 839

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 96Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts18 Sept 1917

Vanjapuri Goundan and Another Vs Pachamuthu Goundan and Others

Madras High Court · 45 Ind. Cas. 62 : (1918) 7 LW 225 : (1918) 35 MLJ 609

Civil Procedure Code, 1908 (CPC) — Section 103

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High Courts17 Sept 1917

Korada Bottamma and Another Vs Korada Audinarayana and Others

Madras High Court · AIR 1918 Mad 56(1) : 43 Ind. Cas. 1008

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High Courts17 Sept 1917

Doorvas Seshadri Iyer Vs Ananthayee and Others

Madras High Court · AIR 1918 Mad 401 : 42 Ind. Cas. 671 : (1917) 6 LW 775

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High Courts17 Sept 1917

Subba Rao and Others Vs P. Swamia Pillai and Others

Madras High Court · 47 Ind. Cas. 834 : (1918) 7 LW 407

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High Courts14 Sept 1917

Muthammal Vs Razu Pillai and Others

Madras High Court · (1918) ILR (Mad) 513

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High Courts14 Sept 1917

Gollanapalli Subbatya Vs Sankara Venkataratnam and Others

Madras High Court · 42 Ind. Cas. 683

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts12 Sept 1917

Vema Rangiah Chetty Vs V.M. Vajravelu Mudaliar

Madras High Court · AIR 1918 Mad 557 : (1918) ILR (Mad) 370 : 43 Ind. Cas. 78 : (1917) 6 LW 80 : (1917) 33 MLJ 618

Transfer of Property Act, 1882 — Section 36

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High Courts12 Sept 1917

In Re: Lakshminarayana Aiyar

Madras High Court · AIR 1918 Mad 738 : 42 Ind. Cas. 989 : (1917) 6 LW 677

Criminal Procedure Code, 1898 (CrPC) — Section 429Penal Code, 1860 (IPC) — Section 161

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High Courts12 Sept 1917

Asha Beevi and Others Vs S.K.M. Karuppan Chetty

Madras High Court · 45 Ind. Cas. 35

Transfer of Property Act, 1882 — Section 6

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