High Courts14 Oct 1924
Veerasami Naidu and Another Vs Sivagurunatha Pillai and Others
Madras High Court · AIR 1925 Mad 793 : (1925) 21 LW 111
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,449 of 61,482
High Courts14 Oct 1924
(Unde Rajaha Roje Sri Raja Velugoti Govinda Krishna Yachendra Bahadur Varu Panchahazar) The Rajah of Venkatagiri Vs Kola Subbayya
Madras High Court · AIR 1925 Mad 1026
Madras Estates Land Act, 1908 — Section 112
High Courts13 Oct 1924
Gordhandas Kalyanji Bhat Vs Gautamchand Rupchand
Bombay High Court · AIR 1925 Bom 331 : (1925) 27 BOMLR 541 : 87 Ind. Cas. 1051
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3
High Courts13 Oct 1924
Ambubai Hanmantrao Vs Shankarsa Nagosa
Bombay High Court · AIR 1925 Bom 272
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts13 Oct 1924
Appichi Goundan, of unsound mind, Represented by his Mother Pongi Ammal Vs Kuttiyammal
Madras High Court · (1925) ILR (Mad) 388
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts13 Oct 1924
J. Venkataramayya and Another Vs J. Raghavalu
Madras High Court · AIR 1925 Mad 492 : (1925) 21 LW 62
Specific Relief Act, 1877 — Section 27
High Courts13 Oct 1924
Adusumilli Gopalakrishnayya and Another Vs Adivi Lakshmana Rao
Madras High Court · (1926) ILR (Mad) 18 : (1926) 23 LW 418 : (1925) 49 MLJ 590
Civil Procedure Code, 1908 (CPC) — Section 153
High Courts13 Oct 1924
Kamakshi Ammal Vs Poochammal alias Kamakshi Ammal and Others
Madras High Court · AIR 1925 Mad 567 : (1925) 21 LW 277
High Courts13 Oct 1924
Madam Pillai Vs Athinarayana Pillai and Another
Madras High Court · AIR 1925 Mad 929 : 87 Ind. Cas. 48 : (1925) 21 LW 532
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts13 Oct 1924
Suleman Saheb and Others Vs Perichevla Venkatraju
Madras High Court · AIR 1925 Mad 670 : (1925) 21 LW 115
Transfer of Property Act, 1882 — Section 51
High Courts10 Oct 1924
In Re: Gafur Daud Saheb
Bombay High Court · AIR 1925 Bom 151 : (1924) 26 BOMLR 1235 : 85 Ind. Cas. 64
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts10 Oct 1924
Emperor Vs Maria Basappa
Bombay High Court · AIR 1925 Bom 135 : (1924) 26 BOMLR 1240 : 85 Ind. Cas. 149
Criminal Procedure Code, 1898 (CrPC) — Section 339
High Courts10 Oct 1924
Ammayya Pillai Vs Narayana Chetti
Madras High Court · AIR 1925 Mad 487 : (1925) 21 LW 125
Limitation Act, 1963 — Section 22
High Courts10 Oct 1924
V.S. Gopalaswami Aiyar Vs Kachi Kalyana Rangappa Kalakka Thola Udayar and Others
Madras High Court · 85 Ind. Cas. 433 : (1924) 20 LW 931 : (1925) 48 MLJ 155
High Courts10 Oct 1924
Ammaya Pillai Vs Narayana Chetti
Madras High Court · 86 Ind. Cas. 187
Limitation Act, 1963 — Section 22
High Courts09 Oct 1924Dismissed
J. Burjorji and Co. Vs International Banking Corporation
Bombay High Court · AIR 1925 Bom 160 : (1925) 27 BOMLR 27
High Courts09 Oct 1924
Murugappa Naicker Vs Emperor
Madras High Court · AIR 1925 Mad 613
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts09 Oct 1924
Murugappa Naicker Vs Rex
Madras High Court · (1925) 21 LW 82 : (1925) 48 MLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 186
High Courts09 Oct 1924
A.N. Ramasami Pillai and Others Vs Narayanasami Pillai and Others
Madras High Court · (1925) 21 LW 318 : (1925) 48 MLJ 100