High Courts22 Dec 1915
Bava's wife, Bevi Umma Vs Thekkiniyedath Allath Shamu Menon and Another
Madras High Court · 32 Ind. Cas. 709 : (1916) 3 LW 189
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,919 of 5,226
High Courts22 Dec 1915
A.L.A.R. Rm. Arunachallam Chettiar (through his Authorized Agent M. Subramania Ayyar), et al Vs Mangalam et al
Madras High Court · (1917) ILR (Mad) 640
Madras Estates Land Act, 1908 — Section 143
High Courts22 Dec 1915
A.L.A.R. Rm. Arunachalam Chettiar through his authorised agent M. Subramania Aiyar and Another Vs Mangalam and Others
Madras High Court · (1917) ILR (Mad) 640 : 35 Ind. Cas. 329 : (1916) 4 LW 37 : (1916) 31 MLJ 168
Madras Estates Land Act, 1908 — Section 143
High Courts22 Dec 1915
Paykat manakkal P. Damodaran nambudripad, styled Churavan Narayanan Vs K.N. Theyyankaran and Others
Madras High Court · 32 Ind. Cas. 624
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts22 Dec 1915
A.P.T. Veerabhadra Pillai Vs A.P.T. Shunmugam Pillai
Madras High Court · 32 Ind. Cas. 668
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts21 Dec 1915
Chinnu Pillai and Others Vs Venkatasamy Chettiar and Others
Madras High Court · (1917) ILR (Mad) 77 : 34 Ind. Cas. 507 : (1916) 30 MLJ 347
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 67
High Courts21 Dec 1915
Manchala Narayana Murthy Vs Penumetcha Venkatapatiraju and Others
Madras High Court · 32 Ind. Cas. 711
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts21 Dec 1915
Kothandaraman Chetty and Others Vs Shunmugam Chetty and Others
Madras High Court · 32 Ind. Cas. 608
Limitation Act, 1963 — Section 21
High Courts21 Dec 1915
Atyam Venkatasubbarayudu and Another and Bachoti Bhavan Narayana Sastri Vs Sri Rajah Velugoti Govinda Krishna Yachendrulu Varu Bahadur Zamindar Garu
Madras High Court · 32 Ind. Cas. 873 : (1916) 3 LW 172
Civil Procedure Code, 1908 (CPC) — Section 114, 117
High Courts21 Dec 1915
Attyam Venkatasubbarayadu and Another and Bachoti Bhavan Narayana Sastri Vs Sri Rajah Velugoti Govinda, Krishna Yachendrulu varu and Bahadur Zemindar Garu
Madras High Court · (1917) ILR (Mad) 651 : (1917) 32 MLJ 144
Civil Procedure Code, 1908 (CPC) — Section 117
High Courts21 Dec 1915
Atyam Venkatasubbarayadu and Others Vs Sri Rajah Velugoti Govinda Krishna Yachendrulu Varu Bahadur Zamindar Garu
Madras High Court · (1917) ILR (Mad) 651
Civil Procedure Code, 1908 (CPC) — Section 117
High Courts21 Dec 1915
Sri Rajah Varadaraja Appa Rao Bahadur Zamindar Garu Vs Gonepalle Punnayya (died) and Others
Madras High Court · (1916) 30 MLJ 545
Madras Estates Land Act, 1908 — Section 6
High Courts21 Dec 1915
Rangaswami Pillai and Another Vs Vaidylinga Mudaliar and Another
Madras High Court · 33 Ind. Cas. 446
Evidence Act, 1872 — Section 13
High Courts21 Dec 1915
V.R.R.M.N.R.M. Ramakathan Chetty Vs V.R.R.M.C.T. Murugappa Chetty and Others
Madras High Court · 33 Ind. Cas. 969 : (1916) 3 LW 216
Evidence Act, 1872 — Section 32(5)
High Courts21 Dec 1915
Sri Raja Varadaraja Appa Rao Bahadur Zemindar Garu Vs Gonepalle Punnayya (died) and Others
Madras High Court · 34 Ind. Cas. 626
Limitation Act, 1963 — Section 14Madras Estates Land Act, 1908 — Section 6
High Courts21 Dec 1915
Chokkalingam Chetty alias Peria Karuppan Chetty and Others Vs Annamalai Chetty and Others
Madras High Court · 34 Ind. Cas. 417
High Courts20 Dec 1915
Tiruvambala Desikar Gnana Sambanda Pandarasannadhi Avargal and Another Vs Chinna Pandaram alias Manikkavachaka Desikar (died) and Others
Madras High Court · (1917) ILR (Mad) 177
High Courts17 Dec 1915
Muthaya Shetti Vs Kanthappa Shetti
Madras High Court · (1918) 34 MLJ 431
Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts16 Dec 1915
Devaraja Naicken Vs Ammani Ammal
Madras High Court · 34 Ind. Cas. 539 : (1916) 3 LW 319
Transfer of Property Act, 1882 — Section 107
High Courts16 Dec 1915
Syed Ahmed Sahib Shuttari Vs Magnesite Syndicate, Limited by Their Agent and Manager, Mr. G. Turner and Others
Madras High Court · (1916) ILR (Mad) 1049
Transfer of Property Act, 1882 — Section 109, 37