High Courts22 Mar 1949
Kalakkathankandi Chathan Vs Valia Parambath Cheeru and Others
Madras High Court · (1949) 1 MLJ 622
COURT ARCHIVE
Madras High Court judgments, 1949
479 judgments · page 18 of 24
High Courts21 Mar 1949Allowed
Gudimetla China Varahalu Vs Gudimetla Reddayya
Madras High Court · AIR 1951 Mad 801
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Mar 1949
P. A. RAJU CHETTIAR AND BROTHERS Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1949) 17 ITR 353
High Courts21 Mar 1949
M.R.S. Mani Vs District Magistrate and Another
Madras High Court · AIR 1950 Mad 162
Criminal Procedure Code, 1898 (CrPC) — Section 151, 2(1), 3(1), 491Madras Maintenance of Public Order Act, 1949 — Section 15, 16, 2, 2(1), 3
High Courts21 Mar 1949
M.R.S. Mani Vs The District Magistrate and the Superintendent, Central Jail
Madras High Court · (1949) 2 MLJ 310
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts21 Mar 1949
P.A. Raju Chettiar and Brothers Vs Commissioner of Income Tax
Madras High Court · (1950) ILR (Mad) 248 : (1949) 2 MLJ 74
Income Tax Act, 1961 — Section 66A(2)
High Courts21 Mar 1949
Sadanala Narayana Rao and Another Vs The Official Receiver, Rajahmundry and Another
Madras High Court · (1949) 1 MLJ 591
High Courts18 Mar 1949
The Official Receiver and Another Vs Sakkuwar Bai Ammal
Madras High Court · (1949) 2 MLJ 425
Madras Estates Land Act, 1908 — Section 125
High Courts18 Mar 1949
Muthukaruppayee Achi alias Visalakshi Achi Vs Pothapular Pillai and Others
Madras High Court · AIR 1949 Mad 834 : (1949) 62 LW 391 : (1949) 1 MLJ 660
High Courts18 Mar 1949
General Body of Creditors Vs Donga Suramma
Madras High Court · (1949) 2 MLJ 128
Provincial Insolvency Act, 1920 — Section 4, 53
High Courts18 Mar 1949Dismissed
Official Receiver, West Tanjore and Another Vs Sakkuwar Bai Ammal
Madras High Court · AIR 1950 Mad 197
Madras Estates Land Act, 1908 — Section 125, 127
High Courts18 Mar 1949Dismissed
Gannamani Ramanna as representing the General Body of Creditors in I.P. No. 20 of 1936, District Munsif Court Vs Donga Suramma
Madras High Court · AIR 1950 Mad 184
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Insolvency Act, 1920 — Section 4, 53
High Courts17 Mar 1949
Kalachitti Bhimavva Vs Gurikara Nagappa and Others
Madras High Court · (1949) 62 LW 415 : (1949) 1 MLJ 627
High Courts16 Mar 1949
In Re: I.V. Subba Rao
Madras High Court · (1950) CriLJ 156 : (1949) 62 LW 398 : (1949) 1 MLJ 600
High Courts16 Mar 1949
Sashi Ammal Vs PS. AR. AR. Arunachalam Chettiar by Agent, Sivaraman Chettiar
Madras High Court · (1949) 1 MLJ 658
High Courts16 Mar 1949
Ediga Hanumanthappa and Another Vs Eeranti Seethayya and Company
Madras High Court · (1949) 03 MAD CK 0066
High Courts16 Mar 1949Dismissed
Kandi Parambath Elaya Nayan Veetil Talakurussi Atchuthan Nair Vs Vellilapalli Gopalan Nair
Madras High Court · AIR 1950 Mad 199
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 Mar 1949
Kandi Parambath Elaya Nayan Veetil Thalakurussi Atchuthan Nair Vs Vellilapalli Gopalan Nair
Madras High Court · (1949) 2 MLJ 129
High Courts16 Mar 1949
Vemasani Narasamma Vs Vemasani Rama Naidu and Another
Madras High Court · (1949) 2 MLJ 251
Lunacy Act, 1912 — Section 62
High Courts15 Mar 1949
S. Narayanan Vs The Dist. Board
Madras High Court · AIR 1951 Mad 799
Madras Local Boards Act, 1920 — Section 225