High Courts06 Oct 1914
S. Veeraraghava Aiyar Vs J.D. Muga Seit
Madras High Court · (1916) ILR (Mad) 24 : (1914) 1 LW 887 : (1914) 27 MLJ 535
Civil Procedure Code, 1908 (CPC) — Section 44
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,958 of 5,226
High Courts05 Oct 1914
Challa Narsi Reddi and Others Vs Vudumula Virareddi and Others
Madras High Court · AIR 1915 Mad 79 : 25 Ind. Cas. 893
High Courts02 Oct 1914
Gudur Ranga Reddi, died, and Others Vs Gundala Pitchi Reddi and Another
Madras High Court · AIR 1915 Mad 37 : 25 Ind. Cas. 973 : (1914) 1 LW 879
Specific Relief Act, 1877 — Section 27
High Courts01 Oct 1914
E.C. Chinnaswami Pillai Vs Chairman of the Arkonam Union
Madras High Court · AIR 1915 Mad 501 : 25 Ind. Cas. 837
Madras Local Boards Act, 1884 — Section 82(2)(i)Penal Code, 1860 (IPC) — Section 358
High Courts01 Oct 1914
Subramania Aiyar Vs Poopparam Lala
Madras High Court · 29 Ind. Cas. 860(1)
Limitation Act, 1963 — Section 12(4)
High Courts30 Sept 1914
Puchakayala Jagannaikulu and Others Vs The Manager of Nandigam Estate
Madras High Court · (1916) ILR (Mad) 269 : (1915) 28 MLJ 154
Madras Local Boards Act, 1884 — Section 73
High Courts30 Sept 1914
Muthiah Chettiar and Another Vs Bava Sahib and Others
Madras High Court · AIR 1915 Mad 392 : (1914) 1 LW 969 : (1914) 27 MLJ 605
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90
High Courts30 Sept 1914
Seethai Ammal Vs Mahadeva Iyer and Others
Madras High Court · 25 Ind. Cas. 936
High Courts25 Sept 1914
N.C. Kuppusamy Aiyangar and Others Vs N.C. Narayana Aiyangar
Madras High Court · AIR 1915 Mad 48(2) : 25 Ind. Cas. 647 : (1914) 1 LW 855
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 38
High Courts24 Sept 1914
Davvur Subba Reddi Vs Kakuturi Venkatrami Reddi Alias Venka Reddi and Another
Madras High Court · (1916) ILR (Mad) 1187 : (1915) ILR (Mad) 1187
High Courts24 Sept 1914
Ponnammal Vs Ramamirtha Aiyar and Others
Madras High Court · (1915) ILR (Mad) 829 : (1915) 28 MLJ 127
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, 44
High Courts24 Sept 1914
The Vellore Taluk Board Vs Gopalasami Naidu
Madras High Court · (1915) ILR (Mad) 801
High Courts23 Sept 1914
Adatrao Gavayayyamma Vs Dandi Seetharamaswami and Others
Madras High Court · AIR 1915 Mad 420 : 25 Ind. Cas. 615 : (1914) 1 LW 821
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116
High Courts22 Sept 1914
P.K. Kalliani Amma and Others Vs M.T. Narayanan Nambiar and Others
Madras High Court · AIR 1915 Mad 962 : (1915) 28 MLJ 266
High Courts22 Sept 1914
P. Govindan Nair Vs K. Nana Menon
Madras High Court · AIR 1915 Mad 618 : (1914) 27 MLJ 595
High Courts22 Sept 1914
Atchutaramiah Vs Secretary of State for India in Council
Madras High Court · AIR 1915 Mad 552 : 25 Ind. Cas. 712
High Courts22 Sept 1914
Kancharla Venkataratnam and Others Vs Koganti Venkataramiah and Another
Madras High Court · 25 Ind. Cas. 692
Limitation Act, 1963 — Section 28
High Courts22 Sept 1914
Kancharla Venkatraman and Others Vs Koganti Venkatramiah and Another
Madras High Court · (1914) 27 MLJ 569
Limitation Act, 1963 — Section 28
High Courts22 Sept 1914
Annamalai Pattar and Another Vs P. Natesa Iyer
Madras High Court · AIR 1915 Mad 307(1) : 25 Ind. Cas. 927
Limitation Act, 1963 — Section 21(2)
High Courts21 Sept 1914
Imandy Appalaswami Vs Emperor
Madras High Court · AIR 1915 Mad 315 : 25 Ind. Cas. 1000 : (1914) 1 LW 847
Penal Code, 1860 (IPC) — Section 182, 211