High Courts25 Sept 1918
Venkatarama Sivan and M. Sambasiva Aiyag Vs The Secretary of State for India in Council
Madras High Court · 50 Ind. Cas. 360
Madras Local Boards Act, 1884 — Section 49
JUDGMENT DATABASE
Search 12,26,165 Indian judgments.
12,26,165 judgments in All Courts · page 59,873 of 61,309
High Courts25 Sept 1918
T.R. Rama Krishna Naidu and Another Vs S.V. Krishnaswmi Naidu (dead) and Another
Madras High Court · (1919) 19 LW 180 : (1919) 36 MLJ 641
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Sept 1918
Patrachariar Vs T.R.M.S. Ramaswami Chettiar and Another
Madras High Court · 49 Ind. Cas. 734 : (1919) 19 LW 276
Civil Procedure Code, 1908 (CPC) — Section 66(1)
High Courts24 Sept 1918
Vadamali Thiruvanatha Sevuga Pandia Thevar Avergal Vs Sankaramoorthi Naidu
Madras High Court · (1919) ILR (Mad) 197 : (1919) 19 LW 218 : (1919) 36 MLJ 109
Madras Estates Land Act, 1908 — Section 143, 55
High Courts24 Sept 1918Dismissed
Jana Appa Sutar Vs Rakhma Narayan Badiger
Bombay High Court · (1919) 21 BOMLR 208
High Courts24 Sept 1918
Mohini Mohan Ghose Vs Emperor
Calcutta High Court · (1919) ILR (Cal) 635 : 54 Ind. Cas. 56
High Courts24 Sept 1918
In Re: Mogal Beg and Another
Madras High Court · (1919) ILR (Mad) 109 : (1919) 19 LW 201 : (1918) 35 MLJ 665
Criminal Procedure Code, 1898 (CrPC) — Section 430
High Courts24 Sept 1918
P. Bhashyakarlu Naidu Vs Nungambakkam Andalammal
Madras High Court · (1919) 19 LW 19 : (1919) 36 MLJ 89
Transfer of Property Act, 1882 — Section 55
High Courts23 Sept 1918Dismissed
Ram Prasad Vs Emperor
Allahabad High Court · AIR 1918 All 68 : 48 Ind. Cas. 499
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 182
High Courts21 Sept 1918
Mahomed Haji Abu Vs Khatubai and Others
Bombay High Court · 51 Ind. Cas. 513
Evidence Act, 1872 — Section 13
High Courts20 Sept 1918
The Secretary of State for India Vs Dadi Reddi Nagiah
Madras High Court · 50 Ind. Cas. 593 : (1919) 19 LW 22 : (1919) 36 MLJ 180
Provincial Insolvency Act, 1920 — Section 5
High Courts18 Sept 1918
Hukamchand Sarupchand Vs Abraham E. J. Abraham
Bombay High Court · (1919) 21 BOMLR 783
High Courts18 Sept 1918
Krishnaswami Iyer Vs Seethalakshmi Ammal and Others
Madras High Court · 46 Ind. Cas. 268 : (1919) 19 LW 166
High Courts18 Sept 1918
In Re: Hajee Mohamed Habibulla Badsha Sahib
Madras High Court · (1920) ILR (Mad) 1 : (1919) 36 MLJ 60
Penal Code, 1860 (IPC) — Section 193, 465
High Courts14 Sept 1918
Maddukuri Ankamma Vs Muvvala Subbayya and Others
Madras High Court · (1919) 37 MLJ 611
High Courts12 Sept 1918
Arunachala Chettiar Vs Muthu alias Salakshi Ammal and Others
Madras High Court · (1919) ILR (Mad) 130 : (1918) 35 MLJ 666
Succession Certificate Act, 1889 — Section 16
High Courts12 Sept 1918
Sri Sri Sri Jagannadha Gajapati Anaga Bhima Delo Kesari Maharajulungaru Vs Sri Kunja Bihari Deo
Madras High Court · 49 Ind. Cas. 929 : (1919) 19 LW 385
High Courts11 Sept 1918
Meethala Veetil Kaitheri Kelu Nambiar Vs Narikott Parambath Kaitheri Chathu Nambiar and Another
Madras High Court · 52 Ind. Cas. 258 : (1919) 19 LW 84
High Courts11 Sept 1918
Kadir Mohideen Saheb and Others Vs Syyed Abbubukarr Saheb
Madras High Court · 50 Ind. Cas. 518 : (1919) 19 LW 98 : (1919) 36 MLJ 122
Limitation Act, 1963 — Section 5
High Courts10 Sept 1918
B. Rajarajeswara Sethupathi alias Muthuramalinga Sethupathi Avergal, Rajah of Ramnad Vs Meerasa Marakkayar and Others
Madras High Court · 50 Ind. Cas. 892
Madras Estates Land Act, 1908 — Section 13(3)