COURT ARCHIVE

Madras High Court judgments, 1949

479 judgments · page 7 of 24

High Courts13 Oct 1949

Janaswami Venkataseshamma Vs Sri Prativadi Bhayankaram Ranganaryakamma alias Kanakavalliammavarlangaru

Madras High Court · AIR 1950 Mad 769 : (1950) ILR (Mad) 775 : (1942) 55 LW 70

Civil Procedure Code, 1908 (CPC) — Section 149

High Courts13 Oct 1949Allowed

Veluchami Pillai by next friend, Chellathayee alias Meenakshi Ammal Vs K.R. Sankaralingam Pillai and Others

Madras High Court · AIR 1950 Mad 353 : (1950) ILR (Mad) 852 : (1942) 55 LW 1154

Madras Court Fees Act, 1870 — Article 17B

High Courts13 Oct 1949Allowed

Ramaswami Naicken Vs Viswanatha Chetty alias Subramania Chetty and Others

Madras High Court · AIR 1950 Mad 343

Contract Act, 1872 — Section 69, 70

High Courts13 Oct 1949Allowed

Korada Atchanna Vs Jayanti Seetharamaswami

Madras High Court · AIR 1950 Mad 387

Madras Estates Land Act, 1908 — Section 151, 189, 6, 6(1), 77

High Courts13 Oct 1949Dismissed

R. Venkatesachary and Others Vs The Judge, Court of Small Causes and Others

Madras High Court · AIR 1950 Mad 366

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7

High Courts13 Oct 1949

R. Venkatesachary and Others Vs The Judge, Court of Small Causes and Another

Madras High Court · (1949) 2 MLJ 784

High Courts13 Oct 1949Dismissed

Vadakumpprath Pillai's Son, Muthu Vs Kulathinkol Kuppan's Son Narayanan and Others

Madras High Court · AIR 1950 Mad 351 : (1942) 55 LW 16

High Courts13 Oct 1949Allowed

Mukkamalla Venkatasubba Reddi, minor by mother and guardian Venkatamma and Another Vs Mukkamalla Kesava Reddi alias Dastagiri Reddi, minor by next friend Rachamreddi Chinna Reddi

Madras High Court · AIR 1950 Mad 297

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2

High Courts13 Oct 1949Allowed

In Re: The Calicut Hosieries and Others

Madras High Court · AIR 1950 Mad 231 : (1949) 62 LW 866

Industrial Disputes Act, 1947 — Section 23, 24, 26(2)

High Courts13 Oct 1949

Vedakumpprath Pillai's son Muthu Vs Kulathinkal Kuppan's son Narayanan and Others

Madras High Court · (1949) 2 MLJ 804

High Courts12 Oct 1949

Adisesha Aiyar Vs Papammal

Madras High Court · (1949) 2 MLJ 748

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19

High Courts12 Oct 1949Dismissed

Pulavarthi Lakshmanaswami Vs Pulavarthi Sitaramamurthi and Others

Madras High Court · AIR 1950 Mad 319 : (1950) 63 LW 65 : (1942) 55 LW 65

High Courts12 Oct 1949Dismissed

Mrs. N. Lakshmi Vs The Official Assignee of Madras

Madras High Court · AIR 1950 Mad 410 : (1950) ILR (Mad) 895 : (1942) 55 LW 115

Presidency Towns Insolvency Act, 1909 — Section 36, 36(1), 36(4), 36(5), 7

High Courts12 Oct 1949

Palla Sanyasi Vs Kayitha Guruvulu

Madras High Court · (1949) 2 MLJ 738

Hindu Widows Remarriage Act, 1856 — Section 5

High Courts12 Oct 1949

V.K. Murugappa Mudaliar Vs P.M. Desappa Nayanim Varu and Others

Madras High Court · AIR 1950 Mad 314 : (1950) ILR (Mad) 779 : (1942) 55 LW 1062

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 57

High Courts12 Oct 1949Dismissed

Adisesha Ayyar Vs Pappammal

Madras High Court · AIR 1950 Mad 341

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 5 Rule 19, 11

High Courts11 Oct 1949Dismissed

Sankala Ramaswami and Others Vs Godavarthi Jagannathaswami

Madras High Court · AIR 1950 Mad 369

Madras Estates Land Act, 1908 — Section 189, 3(2)

High Courts11 Oct 1949Dismissed

Chalavadi Narasimham and Another Vs Chalvadi Ramayya and Another

Madras High Court · AIR 1950 Mad 492 : (1951) ILR (Mad) 77 : (1942) 55 LW 333

Provincial Insolvency Act, 1920 — Section 50, 68, 75, 75(2)

High Courts10 Oct 1949

In Re: Kalyanam Veerabhadrayya

Madras High Court · (1949) 2 MLJ 663

Criminal Procedure Code, 1898 (CrPC) — Section 491

High Courts07 Oct 1949Allowed

Venkateswara Ettu Naicker Vs Ayyammal and Others

Madras High Court · AIR 1950 Mad 367

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 90, 100Limitation Act, 1908 — Article 166, 181