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)
COURT ARCHIVE
Madras High Court judgments
1,08,340 judgments · page 5,417 of 5,417
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
High Courts18 Jul 1890
Vellavil Periuthatta Yetchanen Nambudri and Another Vs Siva Rama Pattar and Others
Madras High Court · (1896) 6 MLJ 406
High Courts07 May 1890
Eales Vs Municipal Commissioners for the City of Madras
Madras High Court · (1891) ILR (Mad) 386
Madras City Municipal Corporation Act, 1884 — Section 433
High Courts30 Apr 1890
The Court of Wards and Sri Sri Veera Pratapa Rudra, Gajapati Narayana Deo, Maha Razulu Garu, and C. Vs Sri Sri Gowra Chandra and C.
Madras High Court · (1896) 6 MLJ 31
Contract Act, 1872 — Section 11
High Courts14 Apr 1890
Venkataramanna and Others Vs Venkayya
Madras High Court · (1891) ILR (Mad) 377
High Courts09 Apr 1890
Queen-Empress Vs Chinna Tevan and Another
Madras High Court · (1891) ILR (Mad) 36
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts17 Mar 1890
Natesa and Others Vs Ganapati and Others
Madras High Court · (1891) ILR (Mad) 103
Civil Procedure Code, 1908 (CPC) — Section 31
High Courts04 Mar 1890
Narayanasawmy minor by his natural father and next friend Venkatarayar Vs Ramasawmy Iyer and Others
Madras High Court · (1896) 6 MLJ 40
High Courts07 Feb 1890
Vira Chinnammal Vs Akkulu Ammal
Madras High Court · (1896) 6 MLJ 341
Evidence Act, 1872 — Section 57
High Courts21 Jan 1890
Vythilinga Muppanar Vs Seethalakshmi Ammal
Madras High Court · (1896) 6 MLJ 44
High Courts07 Jan 1890
Subbayya Jetty and Subba Jetty Vs Thamothara Kristna Jetty
Madras High Court · (1896) 6 MLJ 101
High Courts25 Jul 1885
Durai alias Pullathachi Durai Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 367
Penal Code, 1860 (IPC) — Section 379
High Courts02 Nov 1884
State by Public Prosecutor Vs Ramamoorthy
Madras High Court · (1985) LW(Cri) 136
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11(1)(a)