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Madras High Court judgments

1,04,503 judgments · page 4,913 of 5,226

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High Courts22 Feb 1916

Morgan and Son Vs N.P. Fernandez

Madras High Court · 33 Ind. Cas. 439 : (1916) 3 LW 370 : (1916) 30 MLJ 519

Registration Act, 1908 — Section 17, 49
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High Courts21 Feb 1916

Moothetuth Kanari Vs Hari Shenoy and Others

Madras High Court · 34 Ind. Cas. 428 : (1916) 3 LW 301

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High Courts21 Feb 1916

Gundan alias Chenroyan Vs Kamakha Rama Chetti and Another

Madras High Court · 33 Ind. Cas. 660 : (1916) 3 LW 524

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 157, 158
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High Courts19 Feb 1916

Vengu Naidu and Others Vs The Deputy Collector of Madura Division

Madras High Court · 45 Ind. Cas. 468

Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 18, 20
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High Courts18 Feb 1916

Ambalavana Pandarasannadhi through his Authorised Agent, Dakshinam Karuwar Vythilinga Thambiran Vs Kuppachi Janaki Ammal, N. Subbier and R. Gopal Krishna Iyar

Madras High Court · AIR 1916 Mad 507(2) : 35 Ind. Cas. 201 : (1916) 4 LW 331

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High Courts18 Feb 1916

Kanniah Naidu Vs Chengama Naidu and Another

Madras High Court · 32 Ind. Cas. 981

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High Courts18 Feb 1916

Nochat Kizhakke Madathil Venkateswara Aiyar Vs Kalloor Illath Raman Nambudri and Others, Kotali Ramunny Nair and Another, Raman Alias Thek Ketath Nair Alias Komatpiunnaval Manattilparkum Eacharathil Achuthan Nair Vs Thaliyil Veliyancheri Alias Veluthetath Modhathil Thamasikum Nochat Kizhakke Madathil Venkateswara Aiyar

Madras High Court · 33 Ind. Cas. 696 : (1916) 3 LW 435

Specific Relief Act, 1877 — Section 23(b), 27Transfer of Property Act, 1882 — Section 3, 54
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High Courts18 Feb 1916

Mr. G. Sam, by his agent B. Balkrishna Raja Vs T. Ramalinga Mudaliar and Others

Madras High Court · 34 Ind. Cas. 803

Madras Estates Land Act, 1908 — Section 3
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High Courts18 Feb 1916

The Secretary of State for India in Council Vs Pemmaraju Venkayya Garu (died) and Another

Madras High Court · 35 Ind. Cas. 254 : (1916) 3 LW 443 : (1916) 30 MLJ 575

Transfer of Property Act, 1882 — Section 108
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High Courts18 Feb 1916

Deeri Narasimhacharyulu and Others Vs Chalasani Subbayya (died) and Others and Tummulapalli Gopalakrishnamurthi

Madras High Court · 36 Ind. Cas. 270 : (1916) 31 MLJ 202

Civil Procedure Code, 1908 (CPC) — Section 92
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High Courts18 Feb 1916

G. Sam Vs T. Ramalinga Mudaliar and Others

Madras High Court · (1917) ILR (Mad) 664 : (1916) 30 MLJ 600

Madras Estates Land Act, 1908 — Section 3(2)(c)
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High Courts18 Feb 1916

Dhupati Srinivasacharlu Vs Andoor Perindevamma and Others Andoor Rangaswami, minor, by his Guardian Chilakapati Rangacharlu Vs Andoor Perindevamma

Madras High Court · 33 Ind. Cas. 604

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High Courts17 Feb 1916

Kolla Gangama Naidu and Another Vs The Secretary of State for India in Council

Madras High Court · 33 Ind. Cas. 665 : (1916) 3 LW 315

Madras Local Boards Act, 1884 — Section 156
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High Courts17 Feb 1916

Gopisetti Narayanaswamy Naidu Garu, Receiver, Nidadavole and Medur Estates Vs Kunaparaju China Venkata Raju and Others

Madras High Court · 34 Ind. Cas. 774 : (1916) 4 LW 400

Civil Procedure Code, 1908 (CPC) — Section 151, 47
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High Courts17 Feb 1916

Seshachala Chetty and Others Vs Para Chinnasami and Others

Madras High Court · (1917) ILR (Mad) 410 : (1917) 32 MLJ 1

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High Courts16 Feb 1916

A.V. Bashyam Reddi Vs Somasundaram Chetti and Others

Madras High Court · 32 Ind. Cas. 897 : (1916) 3 LW 250

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High Courts16 Feb 1916

R. Raghavachari Vs M.A. Pakkiri Mahomed Rowther and Others

Madras High Court · 34 Ind. Cas. 760 : (1916) 30 MLJ 497

Contract Act, 1872 — Section 216
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High Courts16 Feb 1916

Rangappa Naicker and Others Vs Appala Raja and Others

Madras High Court · 33 Ind. Cas. 503

Easements Act, 1882 — Section 15
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High Courts15 Feb 1916

Palavalasa Appalaswamy and Another Vs Sri Dantaluri Narayana Gajapathiraju and Others

Madras High Court · 34 Ind. Cas. 446

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High Courts15 Feb 1916

Sir S. Subramania Aiyar and Another Vs Sri Mahant Prayag Dossjee Varu

Madras High Court · 33 Ind. Cas. 677

Civil Procedure Code, 1908 (CPC) — Section 92Trusts Act, 1882 — Section 20
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