COURT ARCHIVE

Madras High Court judgments, 1949

479 judgments · page 4 of 24

High Courts17 Nov 1949Allowed

The Madras and Southern Maharattah Railway Vs Chengali Sydalli and Another

Madras High Court · AIR 1950 Mad 402 : (1942) 55 LW 244

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115, 47, 60Provident Funds Act, 1925 — Section 3

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High Courts17 Nov 1949

The Commissioner of Income Tax Vs S.R. Subramanya Pillai

Madras High Court · AIR 1950 Mad 626 : (1950) ILR (Mad) 1022 : (1950) 18 ITR 85 : (1942) 55 LW 146

Income Tax Act, 1922 — Section 10, 10(2)

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High Courts17 Nov 1949Allowed

Chekka Suryanarayana, Receiver of R.B. Pydah Venkatachalapati Estate Vs Yenumulla Rajyalakshmi Devi Amma

Madras High Court · AIR 1950 Mad 407 : (1950) 63 LW 153 : (1942) 55 LW 153

Civil Procedure Code, 1908 (CPC) — Section 52, 52(2)

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High Courts16 Nov 1949Dismissed

In Re: M. Subramaniam detenu No. 1169 in the Central Jail

Madras High Court · AIR 1950 Mad 405 : (1942) 55 LW 63

Madras Maintenance of Public Order Act, 1949 — Section 2(1)

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High Courts16 Nov 1949Dismissed

K. Mahammad Ghouse Sahib Vs Jamila Bi and Others

Madras High Court · AIR 1950 Mad 433 : (1942) 55 LW 304

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 96Registration Act, 1908 — Section 17, 17(1), 17(2), 49

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High Courts16 Nov 1949Dismissed

In Re: Guli Venkataswami

Madras High Court · AIR 1950 Mad 309 : (1951) ILR (Mad) 1113 : (1950) 63 LW 94 : (1942) 55 LW 94

Criminal Procedure Code, 1898 (CrPC) — Section 206, 209, 213Evidence Act, 1872 — Section 114

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High Courts16 Nov 1949Dismissed

In Re: Ramakudumban and Others

Madras High Court · AIR 1950 Mad 408 : (1950) 63 LW 209 : (1942) 55 LW 209

Penal Code, 1860 (IPC) — Section 159

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High Courts16 Nov 1949

V. Ramaswami Ayyangar and K.R. Subramania Ayyar, Receivers to the Estate of late Rm. A.R.A. R Rm. Arunachalam Chettiar Vs The Commissioner of Income Tax

Madras High Court · AIR 1950 Mad 454 : (1950) 18 ITR 150

Ceylon Ordinance, 1938 — Section 46Income Tax Act, 1922 — Section 10, 10(2), 6

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High Courts15 Nov 1949

The Commissioner of Income Tax Vs S.N.N. Sankaralinga Ayyar

Madras High Court · AIR 1950 Mad 610 : (1950) 18 ITR 194 : (1942) 55 LW 376

Income Tax Act, 1922 — Section 14

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High Courts15 Nov 1949

Sri Rajah K.V. Narasimha Rao Bahadur, Zamindar of Aswaraopet Vs Commissioner of Income Tax

Madras High Court · AIR 1950 Mad 808 : (1950) 18 ITR 181

Income Tax Act, 1922 — Section 4A

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High Courts15 Nov 1949Allowed

Korapolu Shedthi Vs Gangayya Shetty (died) and Others

Madras High Court · AIR 1950 Mad 656 : (1942) 55 LW 227

Limitation Act, 1908 — Article 182(5)

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High Courts14 Nov 1949

Commissioner of Income and Excess Profits Tax Vs Coimbatore Pioneer Mills Ltd.

Madras High Court · AIR 1950 Mad 661 : (1950) ILR (Mad) 1010 : (1950) 18 ITR 213 : (1950) 63 LW 204 : (1942) 55 LW 204

Excess Profits Tax Act, 1940 — Section 10A

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High Courts11 Nov 1949Dismissed

Ramakkammal Vs C.G. Subbarathnam Iyer and Others

Madras High Court · AIR 1953 Mad 13 : (1952) ILR (Mad) 993 : (1952) 65 LW 861 : (1952) 2 MLJ 416

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Transfer of Property Act, 1882 — Section 58, 67, 68, 98

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High Courts11 Nov 1949Allowed

P.S. Rajagopala Chetty Vs S. Abdul Shukkoor Sahib and Others

Madras High Court · AIR 1950 Mad 396 : (1942) 55 LW 74

Transfer of Property Act, 1882 — Section 52

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High Courts09 Nov 1949

A.M.M. Sayed Abdul Cader Vs Commr. of Income Tax

Madras High Court · AIR 1950 Mad 715 : (1950) 18 ITR 310

Income Tax Act, 1922 — Section 4A

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High Courts07 Nov 1949Dismissed

Ummadi Bala Venkata Reddi and Others Vs Kanala Narayana Reddi and Others

Madras High Court · AIR 1950 Mad 630 : (1942) 55 LW 75

Provincial Insolvency Act, 1920 — Section 75, 75(3)

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High Courts07 Nov 1949Dismissed

Ammalu alias Pachiammal Vs Govindu Pillai and Another

Madras High Court · AIR 1950 Mad 609 : (1950) 63 LW 72 : (1942) 55 LW 72

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High Courts04 Nov 1949Dismissed

Muthuswami Goundan and Another Vs Dhanushkodi Nadar and Another

Madras High Court · AIR 1950 Mad 734

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10Limitation Act, 1908 — Article 29, 49

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High Courts04 Nov 1949

Dravida Nadu, a Tamil Weekly Vs The Government of the Province of Madras

Madras High Court · AIR 1950 Mad 742 : (1950) 63 LW 633 : (1942) 55 LW 633

Press (Emergency Powers) Act, 1931 — Section 4(1)

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High Courts04 Nov 1949Dismissed

Ellappa Goundan and Others Vs Ellappa Goundan

Madras High Court · AIR 1950 Mad 409 : (1950) 63 LW 145 : (1942) 55 LW 145

Penal Code, 1860 (IPC) — Section 499, 500

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