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
COURT ARCHIVE
Madras High Court judgments, 1949
479 judgments · page 2 of 24
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
In Re: M.R. Venkataraman
Madras High Court · AIR 1950 Mad 441 : (1950) 63 LW 167 : (1942) 55 LW 167
Criminal Procedure Code, 1898 (CrPC) — Section 352
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
High Courts09 Dec 1949
Talipatigala Estate Vs Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 781 : (1950) 18 ITR 320
Income Tax (Amendment) Act, 1932 — Section 34Income Tax Act, 1922 — Section 4A
High Courts08 Dec 1949Dismissed
Gudimalla Satagopacharyulu minor by mother and guardian, Vedala Ramanujamma Vs Tatta Sri Rama Narasimham and Others
Madras High Court · AIR 1950 Mad 608 : (1942) 55 LW 407
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 6, 47
High Courts08 Dec 1949
In Re: Kulandai Thevar
Madras High Court · AIR 1950 Mad 592 : (1942) 55 LW 300
Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 84
High Courts08 Dec 1949
Banglore Woollen, Cotton and Silk Mills Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · AIR 1951 Mad 361 : (1950) 18 ITR 423
Income Tax Act, 1922 — Section 2(4), 42(1), 42(3)
High Courts08 Dec 1949Dismissed
Thachil Maruth Kunhikkavu alias Ammini Amma and Others Vs Kizhakka Purakkal Thattan Kesavan and Others
Madras High Court · AIR 1950 Mad 512 : (1942) 55 LW 202
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 47Madras Tenants and Ryots Protection Act, 1946 — Section 4
High Courts07 Dec 1949
V.M.N. Radha Ammal Vs The Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 538 : (1951) ILR (Mad) 56 : (1950) 18 ITR 225 : (1942) 55 LW 311
Hindu Womens Right to Property Act, 1937 — Section 3Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4
High Courts07 Dec 1949Allowed
Irulayee Ammal Vs T.V. Murugiah and Others
Madras High Court · AIR 1950 Mad 640 : (1942) 55 LW 280 : (1950) 2 MLJ 17
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 47
High Courts07 Dec 1949Dismissed
Ghulam Kadir and Another Vs The Municipal Council Negapattinam and Another
Madras High Court · AIR 1950 Mad 460
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Limitation Act, 1908 — Article 166, 181, 95, 18
High Courts07 Dec 1949Dismissed
Subba Naidu and Another Vs Kannia Naidu
Madras High Court · AIR 1950 Mad 482
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, 2(11)
High Courts06 Dec 1949
Vanka Lakshminarayana Sastri Vs Mangalappalli Sundaramayya and Others
Madras High Court · AIR 1950 Mad 601 : (1950) 63 LW 395 : (1942) 55 LW 395
Contract Act, 1872 — Section 2
High Courts05 Dec 1949
In Re: E.B. Nagaratnammal
Madras High Court · AIR 1950 Mad 432
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 3, 3(1)
High Courts05 Dec 1949Allowed
Sayyed Usman Saheb and Others Vs Vegisena Sivaramaraju and Others
Madras High Court · AIR 1950 Mad 463 : (1942) 55 LW 283
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 144, 151, 2(2), 47
High Courts05 Dec 1949
M.S.M.M. Meyyappa Chettiar Vs Commissioner of Income Tax
Madras High Court · AIR 1951 Mad 506 : (1950) 18 ITR 586 : (1950) 2 MLJ 353
Income Tax Act, 1922 — Section 25A, 25A(2), 25A(3)
High Courts02 Dec 1949Dismissed
Periannan and Others Vs Airabadeeswarar Soundaranayagi Amman Kovil of O'Siruvayal and Others
Madras High Court · AIR 1952 Mad 323 : (1952) ILR (Mad) 741 : (1952) 1 MLJ 71
Civil Procedure Code, 1908 (CPC) — Section 100, 115Madras Estates Land Act, 1908 — Section 185, 185(1), 185(2), 185(3), 192Permanent Settlement Regulation, 1793 — Section 4
High Courts02 Dec 1949Dismissed
In Re: P. Krishnamurthi
Madras High Court · AIR 1950 Mad 511 : (1950) 63 LW 79 : (1942) 55 LW 79
Madras City Police Act, 1888 — Section 37(4)
High Courts02 Dec 1949Allowed
Subramanian and Others Vs M.P. Vasudevan Chettiar and Others
Madras High Court · AIR 1950 Mad 488 : (1942) 55 LW 174
Arbitration Act, 1940 — Section 14, 41Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10