High Courts06 Dec 1948
A. Karuppa Chetty Goundan Vs The Board of Commissioners for Hindu Religious Endowments and Another
Madras High Court · (1949) 62 LW 150 : (1949) 1 MLJ 187
COURT ARCHIVE
Madras High Court judgments, 1948
375 judgments · page 2 of 19
High Courts03 Dec 1948
Palaniyandi Mudaliar and Others Vs Palanivel Mudali and Another
Madras High Court · (1949) 1 MLJ 209
Provincial Insolvency Act, 1920 — Section 78
High Courts03 Dec 1948
Parattakath Mayan and Others Vs Palakkotanteakatte Mammad Kunhi
Madras High Court · (1949) 62 LW 221 : (1949) 1 MLJ 295
Evidence Act, 1872 — Section 92
High Courts02 Dec 1948
Nallamilli Veerayamma Vs Karri Ammireddi
Madras High Court · (1949) 62 LW 148 : (1949) 1 MLJ 189
Negotiable Instruments Act, 1881 (NI) — Section 32, 78, 8
High Courts02 Dec 1948
S.K.S. Ayyathurai Mudaliar Vs Ibramsa Rowther and Another
Madras High Court · (1949) 1 MLJ 112
High Courts30 Nov 1948
In Re: Muthiah Thevan
Madras High Court · (1950) CriLJ 218 : (1949) ILR (Mad) 843 : (1949) 1 MLJ 387
Penal Code, 1860 (IPC) — Section 324
High Courts30 Nov 1948
Pugalumperumal Pillai Vs Thangathammal
Madras High Court · (1949) 62 LW 260 : (1949) 1 MLJ 389
High Courts26 Nov 1948
In Re: A.N.G. Sundararajulu Chetty
Madras High Court · (1949) 1 MLJ 605
War Risks (Goods) Insurance Ordinance, 1940 — Section 7(2)
High Courts26 Nov 1948
In Re: A.B. Tonse and Others
Madras High Court · (1949) 1 MLJ 395
Penal Code, 1860 (IPC) — Section 37, 420
High Courts26 Nov 1948
Public Prosecutor Vs R. Desigan
Madras High Court · AIR 1949 Mad 647 : (1949) CriLJ 931
Criminal Procedure Code, 1898 (CrPC) — Section 260, 414
High Courts26 Nov 1948
In Re: Vanka Bhimaraju
Madras High Court · (1949) CriLJ 839
Madras Prevention of Food Adulteration Act, 1918 — Section 20(2)(f)
High Courts26 Nov 1948
The Public Prosecutor Vs Sannidhi Sriranganayakulu
Madras High Court · (1949) CriLJ 893
Prevention of Food Adulteration Act, 1954 — Section 5(1)(b)
High Courts26 Nov 1948
In Re: A.N.G. Sundarajalu Chetty
Madras High Court · AIR 1949 Mad 893 : (1950) CriLJ 87
General Clauses Act, 1897 — Section 6
High Courts26 Nov 1948
Yellapragada Gopalakrishnamurthi Vs Pettu Poda Madireddi and Others
Madras High Court · (1949) 62 LW 151 : (1949) 1 MLJ 240
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts26 Nov 1948
The Public Prosecutor Vs R. Desigan
Madras High Court · (1949) 2 MLJ 16
Criminal Procedure Code, 1898 (CrPC) — Section 414
High Courts25 Nov 1948
N.S. Subramanya Ayyar Vs The Official Liquidator, Mocheri Co-operative Society in Liquidation and Deputy Registrar of Co-operative Societies
Madras High Court · (1949) 62 LW 146 : (1949) 1 MLJ 107
Transfer of Property Act, 1882 — Section 52
High Courts24 Nov 1948
K.S. Ramachar Vs K.S. Krishnachar
Madras High Court · (1949) 62 LW 147 : (1949) 1 MLJ 183
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)
High Courts24 Nov 1948
The Public Prosecutor Vs A.K. Gopalaswami Pillai
Madras High Court · (1949) 2 MLJ 110
Arms Act, 1959 — Section 22
High Courts24 Nov 1948
In re : S.M. Abdul Kareem
Madras High Court · (1952) CriLJ 1008
Criminal Procedure Code, 1898 (CrPC) — Section 494