High Courts16 Aug 1917
Yelikepalli Venkaya and Another Vs Sri Raja Venkatramayya Apparao since declared major and Another
Madras High Court · 43 Ind. Cas. 711 : (1917) 33 MLJ 757
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,882 of 5,226
High Courts15 Aug 1917
K. C. Nachimuthu Chetty Vs Andiappa Pillai
Madras High Court · AIR 1918 Mad 634 : 42 Ind. Cas. 706 : (1917) 6 LW 630
Paper Currency Act, 1923 — Section 26
High Courts14 Aug 1917
Sankaramahalingam Chetti and Another Vs Muthulakshmi and Another
Madras High Court · AIR 1918 Mad 39 : 43 Ind. Cas. 860 : (1917) 33 MLJ 740
Evidence Act, 1872 — Section 115
High Courts14 Aug 1917
Papla Chakrapani Chettiar Vs Ramaswamt Thenkondan and Another
Madras High Court · 42 Ind. Cas. 230
High Courts14 Aug 1917
V. Ranga Rao Vs Kithori Ammal and Others
Madras High Court · AIR 1918 Mad 458 : 42 Ind. Cas. 265
Evidence Act, 1872 — Section 92
High Courts14 Aug 1917
Thacharath Parkum Etathatta Kannan Raman Kurup (dead) and Others Vs Thayath Veetil Parkum Kayathirakkal Chappan Nair and Others
Madras High Court · AIR 1918 Mad 86 : 43 Ind. Cas. 50 : (1917) 33 MLJ 753
Limitation Act, 1963 — Section 15(1)
High Courts14 Aug 1917
Bodduluru Nagayya Vs Bachu Chenchuramayya and Others
Madras High Court · (1917) 33 MLJ 674
Easements Act, 1882 — Section 17
High Courts14 Aug 1917
P. Thiruvarangiah Vs D.K. Pania and Co.
Madras High Court · AIR 1918 Mad 322 : (1917) 33 MLJ 410
High Courts13 Aug 1917
Shenbagamuthu Pillai Vs Vaduganathan Chetty and Others
Madras High Court · AIR 1918 Mad 672 : 42 Ind. Cas. 552
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts10 Aug 1917
M.R.M.A. Subramanian Chettiar Vs HON.P. Rajarajeswara Sethupathi alias Muthuramalinga Sethupathi Avargal Raja of Ramnad
Madras High Court · (1918) ILR (Mad) 327 : (1917) 6 LW 762
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, Order 41 Rule 5(3)(c)
High Courts10 Aug 1917
Vadlamany Venkatesam (Deceased); and Another Vs Mangipudi Viswanadham and Another
Madras High Court · AIR 1918 Mad 512 : 42 Ind. Cas. 897
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts09 Aug 1917
The Official Assignee of Madras and Another Vs Mangayar Karasu Ammal and Another
Madras High Court · 47 Ind. Cas. 298
High Courts09 Aug 1917
Guntapalli Narasimhaya and Others Vs Marlapati Veeraraghavulu and Others
Madras High Court · AIR 1918 Mad 702 : (1918) ILR (Mad) 440
Provincial Insolvency Act, 1920 — Section 47
High Courts09 Aug 1917
Guntapalli Narasimhayya and Others Vs Malapati Vefraraghavulu and Another
Madras High Court · 42 Ind. Cas. 525 : (1917) 6 LW 694
Provincial Insolvency Act, 1920 — Section 47
High Courts08 Aug 1917
Medisetti Venkatasami Vs Kunchalla Chidambaram and Others
Madras High Court · 45 Ind. Cas. 671
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Aug 1917
Ramakrishna Kukkilaya Vs Nekker Kuppanna alias Raghavendra Rao and Others
Madras High Court · 43 Ind. Cas. 286 : (1917) 6 LW 621 : (1917) 33 MLJ 581
Transfer of Property Act, 1882 — Section 61
High Courts07 Aug 1917
Ariyaputhra Goundan Vs Ettiya Goundan and Others
Madras High Court · AIR 1918 Mad 1331 : 42 Ind. Cas. 223 : (1917) 6 LW 635 : (1917) 33 MLJ 615
Evidence Act, 1872 — Section 35
High Courts07 Aug 1917
Karuppa Goundan and Others Vs Narayana Chettiar
Madras High Court · AIR 1918 Mad 312 : 45 Ind. Cas. 406 : (1918) 7 LW 376
Madras Estates Land Act, 1908 — Section 26(3)Madras Rent Recovery Act, 1865 — Section 11
High Courts06 Aug 1917
Muthukumara Chettiar Vs Alagappa Chettiar and Others
Madras High Court · AIR 1918 Mad 537 : 42 Ind. Cas. 554 : (1917) 6 LW 518
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 53