High Courts24 Nov 1948
In Re: S.M. Abdul Kareem
Madras High Court · (1949) 62 LW 651 : (1949) 2 MLJ 388
Criminal Procedure Code, 1898 (CrPC) — Section 494
COURT ARCHIVE
Madras High Court judgments, 1948
375 judgments · page 3 of 19
High Courts24 Nov 1948
In Re: Sappa Appalaswamy
Madras High Court · (1949) 62 LW 652 : (1949) 2 MLJ 389
High Courts24 Nov 1948
Public Prosecutor Vs A.K. Gopalaswami Pillai
Madras High Court · (1950) CriLJ 54
Arms Act, 1959 — Section 22
High Courts23 Nov 1948
Kodi Makku Naicker and Another Vs Agathiappa Goundar and Others
Madras High Court · (1949) ILR (Mad) 804 : (1949) 1 MLJ 147
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts19 Nov 1948
In Re: Medisetti Benniah and Another
Madras High Court · (1949) 2 MLJ 385
Defence of India Rules, 1962 — Rule 81(2)
High Courts18 Nov 1948
A.K. Gopalan Vs The District Magistrate and Another
Madras High Court · (1949) CriLJ 843 : (1949) 62 LW 103
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts18 Nov 1948
Vedachala Reddy by next Friend, Subramania Reddiar Vs Narayanaswamy Reddy
Madras High Court · (1949) 1 MLJ 293
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 9 Rule 9
High Courts17 Nov 1948Allowed
Sri. C. Baktavatsalu Nayudu, Industrial Tribunal, Madura at the Commercial Tax Officer Vs The Chrome Leather Co. Ltd. and Another
Madras High Court · AIR 1951 Mad 856 : (1949) 62 LW 131
Defence of India Rules, 1962 — Rule 81Industrial Disputes Act, 1947 — Section 10(1), 2, 29
High Courts17 Nov 1948
In Re: Thathi Reddi and Others
Madras High Court · (1949) 1 MLJ 63
Tamil Nadu Gaming Act, 1930 — Section 9
High Courts17 Nov 1948
Sri Baktavatsalu Naidu, Industrial Tribunal Vs The Chrome Leather Co. Ltd. and Another
Madras High Court · (1950) ILR (Mad) 924 : (1949) 1 MLJ 119
Industrial Disputes Act, 1947 — Section 10(1)(c)Specific Relief Act, 1877 — Section 45
High Courts17 Nov 1948
Singarachariar, Legal Representative of deceased Trustee, Srinivasachariar Vs Lakshmanan Chettiar and Others
Madras High Court · (1949) 62 LW 165 : (1949) 1 MLJ 195
Tamil Nadu Civil Courts Act, 1873 — Section 12, 14
High Courts16 Nov 1948
M.K. Krishna Rao Vs Sri Gangadareswarar Temple and Other Connected Temples
Madras High Court · (1949) 1 MLJ 64
High Courts16 Nov 1948
Subba Naicker Vs Subbaraman Naicker by Mother and Guardian Ramammal
Madras High Court · (1949) 1 MLJ 185
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Nov 1948
Karuppasamy Goundar Vs K.T. Krishnaswamy Goundar
Madras High Court · (1949) 1 MLJ 199
High Courts12 Nov 1948
Krishna Bhatta Vs Narayana Achary and Another
Madras High Court · (1949) 62 LW 143 : (1949) 1 MLJ 191
Transfer of Property Act, 1882 — Section 108(j)
High Courts12 Nov 1948
Ramachandra Chettiar Vs Kandasami Pillai
Madras High Court · (1949) 1 MLJ 181
Specific Relief Act, 1877 — Section 35, 35(c)
High Courts12 Nov 1948
In Re: S.M. Nathaniel
Madras High Court · (1949) CriLJ 684 : (1949) ILR (Mad) 739 : (1949) 62 LW 917
Criminal Procedure Code, 1898 (CrPC) — Section 411A
High Courts12 Nov 1948
Pulavarthi Ammanna and Others Vs Bommireddipalli Ramakrishna Rao and Others
Madras High Court · (1949) ILR (Mad) 904 : (1949) 62 LW 212 : (1949) 1 MLJ 249
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66
High Courts12 Nov 1948
In Re: S.M. Nathaniel and Others
Madras High Court · (1949) 1 MLJ 258
Criminal Procedure Code, 1898 (CrPC) — Section 411A
High Courts12 Nov 1948
The Province of Madras Vs Kalavakuru Audemma and Others
Madras High Court · (1949) 1 MLJ 179
Court Fees Act, 1870 — Section 13, 14, 15