High Courts11 Oct 1916
Gullapalli Venkataramayya Vs Koonaparaju Venkatraju and Others
Madras High Court · (1916) 4 LW 609 : (1916) 31 MLJ 877
Civil Procedure Code, 1908 (CPC) — Section 68
JUDGMENT DATABASE
Search 12,25,634 Indian judgments.
12,25,634 judgments in All Courts · page 60,013 of 61,282
High Courts10 Oct 1916Dismissed
Abdul Razak and Abdul Gafoor Vs Mahomed Hussen Dalvi
Bombay High Court · (1917) 19 BOMLR 164
Contract Act, 1872 — Section 65, 73
High Courts10 Oct 1916
Inti Tarini and Another Vs Komolo Bisoti and Others
Madras High Court · 37 Ind. Cas. 763
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93
High Courts10 Oct 1916
Sree Rajah Bommadevara Venkata Narasimha Naidu Bahadur Zemindar Garu Vs Andavolu Venkataratnam (died) and Others
Madras High Court · (1917) 5 LW 682 : (1917) 32 MLJ 63
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts10 Oct 1916
T. Namberumal Chetty Vs M.P. Narasimhachari
Madras High Court · (1916) 31 MLJ 698
High Courts10 Oct 1916
Devineni Pattayya and Others Vs Chelasani Bhadrayya and Others
Madras High Court · 37 Ind. Cas. 918 : (1917) 5 LW 151
Madras Hereditary Village Offices Act, 1895 — Section 13, 21
High Courts05 Oct 1916Dismissed
Ramkrishna Yeshvant Kamat Vs The President, Vengurla Municipality
Bombay High Court · (1917) 19 BOMLR 83
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts04 Oct 1916
Mujuluri Sivaramayya Vs Singumahanti Bhujanga Rao and Another
Madras High Court · 37 Ind. Cas. 773 : (1917) 5 LW 255
Provincial Insolvency Act, 1920 — Section 22
High Courts04 Oct 1916
Shanmuga Chetty (Minor by his Next Friend Meenakshi Ammal) Vs C.K. Narayana Ayyar (dead) and Others
Madras High Court · (1917) ILR (Mad) 743
High Courts04 Oct 1916
Shanmuga Chetty, minor, by his next-friend Meenakshi Ammal Vs C. K. Narayana Aiyar, Dead and Others
Madras High Court · 41 Ind. Cas. 510
High Courts03 Oct 1916
Swaminatha Vellala Thevan and Another Vs Darmalinga Chettiar
Madras High Court · 37 Ind. Cas. 825
Civil Procedure Code, 1908 (CPC) — Section 47, 64Evidence Act, 1872 — Section 115
High Courts03 Oct 1916
The Secretary of State for India in Council Vs Sengammal and Others
Madras High Court · 36 Ind. Cas. 833 : (1916) 4 LW 613
Criminal Procedure Code, 1898 (CrPC) — Section 386
High Courts03 Oct 1916
Subbata Nadan Vs Aiyavoo Reddi Alias Sanga Reddi and Others
Madras High Court · 37 Ind. Cas. 977
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Specific Relief Act, 1877 — Section 42
High Courts03 Oct 1916
In Re: Maturi Venkatasubbayya
Madras High Court · (1917) ILR (Mad) 589 : 41 Ind. Cas. 655
High Courts03 Oct 1916
Athan Kutti and Others Vs Kuttanat Illoth Narayan Nambudri's wife Matairl Illoth Subhadra Suterjanan and Others
Madras High Court · (1917) 5 LW 461 : (1917) 32 MLJ 317
Transfer of Property Act, 1882 — Section 60
High Courts03 Oct 1916
Kandula Pbda Linga Reddi and Others Vs Kakumanu Hanumayta
Madras High Court · 37 Ind. Cas. 764
High Courts03 Oct 1916
Nataraja Padaychi and Others Vs Nagamuthu Padayachi and Others
Madras High Court · 37 Ind. Cas. 761
Specific Relief Act, 1877 — Section 18(a)
High Courts02 Oct 1916
Sivakolundu Pillai Vs Ganapathy Iyer and Others
Madras High Court · 37 Ind. Cas. 964
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 99
High Courts29 Sept 1916
Kannusami Thanjiroyan Vs Muthusami Pillai, Deceased and Others
Madras High Court · 38 Ind. Cas. 194 : (1917) 5 LW 250
Limitation Act, 1963 — Article 148, 18Trusts Act, 1882 — Section 64
High Courts28 Sept 1916
Naro Gopal Kulkarni Vs Paragowda Basagowda
Bombay High Court · AIR 1916 Bom 130 : (1917) 19 BOMLR 69
Contract Act, 1872 — Section 19ALimitation Act, 1963 — Article 91