High Courts13 Sept 1923
V.A. Subba Rao Vs Ponnammai Nadathi alias Pakkiammal Nadathi (dead) and Others
Madras High Court · (1924) 46 MLJ 74
Transfer of Property Act, 1882 — Section 83
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 59,584 of 61,482
High Courts12 Sept 1923Allowed
Ghanshamdas Balkrishnadas Vs Motichand Harakchand
Bombay High Court · AIR 1924 Bom 180 : (1923) 25 BOMLR 1237
Limitation Act, 1908 — Article 182(1)
High Courts12 Sept 1923
Narayanaswami Chetti Vs Vellayya Pillai
Madras High Court · 83 Ind. Cas. 852
Transfer of Property Act, 1882 — Section 81
High Courts12 Sept 1923
Narayanasami Chetty Vs Vellaya Pillai
Madras High Court · (1924) ILR (Mad) 688
High Courts12 Sept 1923
Narayanaswami Chetti Vs Vellaya Pillai
Madras High Court · (1923) 45 MLJ 722
Transfer of Property Act, 1882 — Section 81, 82
High Courts12 Sept 1923
Hajee Shakoor Gani Vs T.S. Sabapathy Pillai
Madras High Court · AIR 1924 Mad 236 : (1924) ILR (Mad) 222 : (1923) 18 LW 796 : (1923) 45 MLJ 749
Sea Customs Act, 1878 — Section 22
High Courts12 Sept 1923
The Vizagapatam Sugar Development Co. Ltd. and Another Vs T. Muthurama Reddi and Others
Madras High Court · 76 Ind. Cas. 894 : (1923) 45 MLJ 826
High Courts12 Sept 1923
The Secretary of State for India and Another Vs Kuppusami Chetti
Madras High Court · 78 Ind. Cas. 82
High Courts12 Sept 1923
Naraynaswami Chetti Vs Vellaya Pillai
Madras High Court · AIR 1924 Mad 366
Transfer of Property Act, 1882 — Section 81
High Courts11 Sept 1923
Natesa Pillai Vs Kannammal and Others
Madras High Court · 78 Ind. Cas. 64 : (1924) 19 LW 173
High Courts11 Sept 1923
T.S. Venkatesa Aiyar and Another Vs K.S. Venkatarama Aiyar
Madras High Court · 84 Ind. Cas. 665
High Courts11 Sept 1923
The Government of Bombay Vs Merwan Moondigar Aga
Bombay High Court · AIR 1924 Bom 161 : (1923) 25 BOMLR 1182
Land Acquisition Act, 1894 — Section 23
High Courts11 Sept 1923
Emperor Vs Phagunia Bhuian
Patna High Court · 89 Ind. Cas. 1043
Criminal Procedure Code, 1898 (CrPC) — Section 164, 208, 307, 354, 360Evidence Act, 1872 — Section 157, 33, 8
High Courts11 Sept 1923
Natesa Pillai Vs Kannammal Anni and Others
Madras High Court · AIR 1924 Mad 786
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts07 Sept 1923
Ramakka Vs V. Negasam
Madras High Court · (1924) ILR (Mad) 800 : (1925) 48 MLJ 89
High Courts07 Sept 1923
Ramakka Vs V. Negasam V. Negasam Vs Ramakka
Madras High Court · 92 Ind. Cas. 792
High Courts07 Sept 1923
Burla Appanna and Others Vs Anala Latchayya and Others
Madras High Court · (1924) ILR (Mad) 250 : (1923) 18 LW 849
High Courts07 Sept 1923
In Re: Arumuga Goundan and Others
Madras High Court · 81 Ind. Cas. 312 : (1923) 18 LW 818
High Courts07 Sept 1923
Burla Appanna and Another Vs Anala Latchayya and Others
Madras High Court · AIR 1924 Mad 119 : (1924) ILR (Mad) 250 : 79 Ind. Cas. 372 : (1923) 45 MLJ 735
Civil Procedure Code, 1908 (CPC) — Section 115Madras Estates Land Act, 1908 — Section 192