High Courts17 Dec 1949Allowed
Kothandarama Reddiar Vs Chokkammal and Others
Madras High Court · AIR 1950 Mad 458
COURT ARCHIVE
Madras High Court judgments, 1949
449 judgments · page 1 of 23
High Courts16 Dec 1949Dismissed
The Coimbatore Kamala Mills Ltd. Vs T. Sundaram and Others
Madras High Court · AIR 1950 Mad 725 : (1951) ILR (Mad) 21 : (1950) 63 LW 579 : (1942) 55 LW 579
Companies Act, 1913 — Section 34, 34(4)Evidence Act, 1872 — Section 101, 102, 103
High Courts16 Dec 1949Dismissed
R. Muniswani Goundar (died) and Another Vs B.M. Shamanna Gouda and Others
Madras High Court · AIR 1950 Mad 820 : (1942) 55 LW 605 : (1950) 2 MLJ 163
Limitation Act, 1908 — Article 113
High Courts16 Dec 1949Dismissed
Vummethala Rama Rao Vs Mukta Appayya and Others
Madras High Court · AIR 1950 Mad 651
Madras Estates Land Act, 1908 — Section 12(1)
High Courts16 Dec 1949Allowed
Marla Subrahmanyam Vs Chelikani China Soorayya
Madras High Court · AIR 1950 Mad 514 : (1950) ILR (Mad) 1053 : (1942) 55 LW 356
High Courts16 Dec 1949Allowed
Velu Padayachi Vs Sivasooriam Pillai
Madras High Court · AIR 1950 Mad 444 : (1950) ILR (Mad) 987 : (1942) 55 LW 234
Contract Act, 1872 — Section 23, 65Madras Abkari Act, 1886 — Section 15, 55, 56Madras Abkari Rules — Rule 27
High Courts16 Dec 1949Dismissed
K.S. Perumal Mudaliar Vs K. Ondipiliya Pillai
Madras High Court · AIR 1950 Mad 643 : (1942) 55 LW 247
Suits Valuation Act, 1887 — Section 9
High Courts15 Dec 1949Dismissed
Karumuri Surayya Vs Thadepalli Pushpavalli Thayaramma and Others
Madras High Court · AIR 1950 Mad 918 : AIR 1950 Mad 618 : (1950) 63 LW 162 : (1942) 55 LW 162
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts15 Dec 1949Dismissed
Periasami Kachirayar and Others Vs Varadappa Kachirayar (died) and Others
Madras High Court · AIR 1950 Mad 486 : (1942) 55 LW 310
Evidence Act, 1872 — Section 13, 32, 32(7)
High Courts15 Dec 1949
A.M. Mariappa Mudaliar Vs The Governor General-in Council owning the South Indian Railway
Madras High Court · AIR 1950 Mad 700 : (1950) 2 MLJ 27
Railways Act, 1890 — Section 151, 72
High Courts14 Dec 1949
Jambapuram Subbama Vs Jambapuram Venkata Reddi
Madras High Court · AIR 1950 Mad 394 : (1942) 55 LW 77
Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 112
High Courts14 Dec 1949
COMMISSIONER OF EXCESS PROFITS TAX, MADRAS Vs GOCULDOSS JAMNADOSS AND CO.
Madras High Court · (1950) 18 ITR 277
High Courts13 Dec 1949Dismissed
Kota Kanakayya and Another Vs Kamepalli Lakshmayya and Others
Madras High Court · AIR 1951 Mad 218 : (1942) 55 LW 789 : (1950) 2 MLJ 379
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 105(2)
High Courts13 Dec 1949
In Re: Maya Basuva and Another
Madras High Court · AIR 1950 Mad 452 : (1950) 63 LW 315 : (1942) 55 LW 315
Penal Code, 1860 (IPC) — Section 300
High Courts12 Dec 1949Allowed
Arumugha Konar Vs Sanku Muthammal
Madras High Court · AIR 1950 Mad 487 : (1950) 63 LW 379 : (1942) 55 LW 379
Malabar Tenancy Act, 1930 — Section 3, 33
High Courts12 Dec 1949Allowed
Bava C. Gopalaswami Mudaliar Vs The Abhisheka Kattalai attached to Sri Thiagarajaswami Devastanam
Madras High Court · AIR 1950 Mad 504 : (1951) ILR (Mad) 1 : (1942) 55 LW 328
Civil Procedure Code, 1908 (CPC) — Section 152, 48Limitation Act, 1908 — Article 182
High Courts12 Dec 1949Allowed
In Re: Bisabathuni Ramalingayya
Madras High Court · AIR 1950 Mad 391 : (1950) 63 LW 80 : (1942) 55 LW 80
Criminal Law (Amendment) Act, 1908 — Section 17(1), 17(3)Criminal Procedure Code, 1898 (CrPC) — Section 497, 498
High Courts09 Dec 1949Dismissed
Challa Appayya and Another Vs Desetti Chandra Ayya and Others
Madras High Court · AIR 1950 Mad 817
Contract Act, 1872 — Section 69, 70Madras Estates Land Act, 1908 — Section 145
High Courts09 Dec 1949Dismissed
Rajam Bharathi Vs Damodaran Naidu and Another
Madras High Court · AIR 1950 Mad 730
Civil Procedure Code, 1908 (CPC) — Section 115Madras City Municipal Corporation Act, 1919 — Section 347, 59Madras City Municipal Corporation Rules — Rule 12(1), 12(2), 12(3)
High Courts09 Dec 1949
Hosur Kasipathy, ex. property guardian of the minors Mutchala Kesava Reddi and Others Vs C.P. Venugopal, Official Receiver appointed property guardian of the minors
Madras High Court · AIR 1950 Mad 506
Guardians and Wards Act, 1890 — Section 34, 50