High Courts18 Dec 1950Allowed
In Re: K.V.R.S. Mani
Madras High Court · AIR 1951 Mad 707 : (1952) ILR (Mad) 986 : (1951) 64 LW 178 : (1951) 1 MLJ 184
Criminal Procedure Code, 1898 (CrPC) — Section 540
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 1 of 19
High Courts14 Dec 1950Dismissed
K.A.S. Mohammed Ibrahim Vs Jaithoon Bivi Ammal, represented by her next friend and guardian, Shaik Dawood Rowther
Madras High Court · AIR 1951 Mad 831 : (1951) 64 LW 326 : (1951) 1 MLJ 449
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts14 Dec 1950
Gnanaprakasam Fernanda Vs M.S. Ratnasami Nadar
Madras High Court · (1951) 1 MLJ 425
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Dec 1950Dismissed
P.M. Desappa Nayanim Varu and Others Vs Ramabhaktula Ramiah and Others
Madras High Court · AIR 1952 Mad 559 : (1951) 64 LW 774 : (1951) 2 MLJ 43
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2
High Courts12 Dec 1950
In Re: Intoor John
Madras High Court · AIR 1953 Mad 774 : (1951) 2 MLJ 54
Penal Code, 1860 (IPC) — Section 304A
High Courts12 Dec 1950
Suganchand and Co. Vs Brahmayya and Co.
Madras High Court · AIR 1951 Mad 910(1) : (1951) 21 CompCas 224 : (1952) ILR (Mad) 22 : (1951) 64 LW 482 : (1951) 2 MLJ 9
Negotiable Instruments Act, 1881 (NI) — Section 5
High Courts12 Dec 1950
The Karnataka Films Ltd. Vs The Official Receiver, Madras, as such the Official Liquidator of Chitrakala Movietone Ltd. and Others
Madras High Court · AIR 1952 Mad 481 : (1951) 21 CompCas 138
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1913 — Section 195, 229, 235, 235(1)Trusts Act, 1882 — Section 6
High Courts12 Dec 1950
Burra Venkata Kamaraju and Others Vs Nemethunissa Begum Saheba and Others
Madras High Court · (1951) 64 LW 656 : (1951) 1 MLJ 524
Court Fees Act, 1870 — Section 11
High Courts11 Dec 1950Allowed
G. Madar Sahib Vs The Governor-General of India in Council and Others
Madras High Court · AIR 1952 Mad 679 : (1951) 64 LW 451
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 72
High Courts08 Dec 1950Dismissed
P. Venkateswara Rao Vs K. Satyanarayana and Others
Madras High Court · AIR 1951 Mad 774 : (1951) 64 LW 284 : (1951) 1 MLJ 234
Madras Devadasis (Prevention of Dedication) Act, 1947 — Section 3(3)
High Courts08 Dec 1950
Sathayee Vs Angappa Kone
Madras High Court · AIR 1951 Mad 719 : (1951) 1 MLJ 91
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts07 Dec 1950
In Re: T.K. Rajagopalan
Madras High Court · AIR 1951 Mad 705 : (1951) 64 LW 257 : (1951) 1 MLJ 92
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(1)
High Courts07 Dec 1950Allowed
Mariyala Sambayya Vs Narala Bala Subba Reddi and Another
Madras High Court · AIR 1952 Mad 564 : (1951) 1 MLJ 353
Civil Procedure Code, 1908 (CPC) — Section 88
High Courts07 Dec 1950
In re : Kunta Gowramma
Madras High Court · (1952) CriLJ 1057 : (1951) 64 LW 280 : (1951) 2 MLJ 31
High Courts07 Dec 1950Allowed
Mydeen Beevi Ammal Vs T.N. Mydeen Rowther (died) and Others
Madras High Court · AIR 1951 Mad 992 : (1951) 64 LW 756
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Dec 1950
Kolandayappan and Others Vs The State
Madras High Court · (1951) 2 MLJ 29
Madras Maintenance of Public Order Act, 1949 — Section 2(1)(a)
High Courts06 Dec 1950Allowed
P.B. Krishnamachariar and Others Vs G.N. Ramabadran and Others
Madras High Court · AIR 1952 Mad 706 : (1952) ILR (Mad) 318 : (1952) 65 LW 301 : (1952) 1 MLJ 665
High Courts05 Dec 1950Allowed
Modalavalana Mukundarao and Others Vs Hanumantha Suryanarayana Naidu
Madras High Court · AIR 1951 Mad 1011 : (1951) 1 MLJ 435
Usurious Loans Act, 1918 — Section 3
High Courts05 Dec 1950Allowed
Doddapaneni Sitaramiah and Others Vs Sanka Kanakaiah and Others
Madras High Court · AIR 1952 Mad 602 : (1951) 1 MLJ 701
Transfer of Property Act, 1882 — Section 119
High Courts04 Dec 1950Allowed
Nallamilli Veerayamma Vs Nallamilli Venkanna and Others
Madras High Court · AIR 1951 Mad 809 : (1951) 64 LW 321 : (1951) 1 MLJ 364
Hindu Womens Right to Property Act, 1937 — Section 1, 3Transfer of Property Act, 1882 — Section 134