High Courts11 Sept 1890
Rathna Naidu Vs P.R. Aiyanachariar and Others
Madras High Court · (1908) 18 MLJ 599
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 5,228 of 5,229
High Courts07 Sept 1890
Sri Raja Satrucharla Ramabhadra Razu Bahadur Garu and Do. Somasekhara Razu Bahadur Garu Vs Sri Raja Satrucharla Jaganatha Razu Bahadur Garu
Madras High Court · (1896) 6 MLJ 179
High Courts02 Sept 1890
Puliyeri Kandiyil Panangadan Ambu Kurup Vs Paloli Edathil Kunnummall and Another
Madras High Court · (1896) 6 MLJ 29
Civil Procedure Code, 1882 — Section 283Civil Procedure Code, 1908 (CPC) — Section 43
High Courts02 Sept 1890
Ambu Vs Ketlilamma and Another
Madras High Court · (1891) ILR (Mad) 23
Civil Procedure Code, 1908 (CPC) — Section 43
High Courts27 Aug 1890
Raman and Another Vs Shathanathan and Others
Madras High Court · (1891) ILR (Mad) 312
High Courts26 Aug 1890
Gadiyam Narayudu Vs Mallavarapu Venkamma
Madras High Court · (1912) 22 MLJ 265
High Courts26 Aug 1890Dismissed
Gadiyam Narayudu Vs Mallavarapu Venkam
Madras High Court · 13 Ind. Cas. 866
High Courts26 Aug 1890
Unni and Another Vs Kunchi amma and Others
Madras High Court · (1891) ILR (Mad) 26
Limitation Act, 1963 — Article 91Specific Relief Act, 1877 — Section 39
High Courts22 Aug 1890
Nanu Vs Manchu and Another
Madras High Court · (1891) ILR (Mad) 49
Transfer of Property Act, 1882 — Section 83
High Courts22 Aug 1890
Chitharath Othayath Chalery Puthenpurayil Kunhi Parvathi Ammah and Another Vs Chitharath Othayath Koran Nambiar and Others
Madras High Court · (1896) 6 MLJ 411
High Courts20 Aug 1890
Ramayee
Madras High Court · (1891) ILR (Mad) 398
Criminal Procedure Code, 1898 (CrPC) — Section 489
High Courts08 Aug 1890
Queen-Empress Vs Suka Singh and Another
Madras High Court · (1891) ILR (Mad) 223
Madras City Police Act, 1888 — Section 71(xi)
High Courts07 Aug 1890
Thandavan Vs Perianna
Madras High Court · (1891) ILR (Mad) 363
Criminal Procedure Code, 1898 (CrPC) — Section 440
High Courts05 Aug 1890
Chomu Vs Umma and Others
Madras High Court · (1891) ILR (Mad) 46
Specific Relief Act, 1877 — Section 42
High Courts04 Aug 1890
P. Ratnasabapathi Pillai, Chairman, Municipal Council Vs Vaithilinga Pandaram, Adhinakarthur of Velakuruchi Matam
Madras High Court · (1896) 6 MLJ 317
High Courts23 Jul 1890
Madras Railway Company Vs Thomas Rust
Madras High Court · (1891) ILR (Mad) 18
Specific Relief Act, 1877 — Section 20