High Courts14 Jul 1950
Pulavarti Sitaramamurty and Another Vs Bangaru Sobhanadri and Another
Madras High Court · (1950) 63 LW 947 : (1942) 55 LW 947 : (1950) 2 MLJ 505
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 10 of 19
High Courts13 Jul 1950Allowed
Kruthuventi Ramakrishna Rao Vs The Province of Madras
Madras High Court · AIR 1951 Mad 684 : (1950) 2 MLJ 631
Tamil Nadu Land Encroachment Act, 1905 — Section 2
High Courts13 Jul 1950Dismissed
Varasuki and Co. Vs The Province of Madras
Madras High Court · AIR 1951 Mad 254 : (1950) 63 LW 925 : (1942) 55 LW 925 : (1950) 2 MLJ 449
Madras General Sales Tax Act, 1939 — Section 19, 3, 4
High Courts13 Jul 1950Dismissed
In Re: Ammunje Narayana Naik
Madras High Court · AIR 1951 Mad 261 : (1950) 63 LW 998 : (1942) 55 LW 998 : (1950) 2 MLJ 334
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts12 Jul 1950Dismissed
The Electro Mechanical Industries Ltd. Vs Industrial Tribunal No. 2 for Engineering Firms and Type Foundaries and Another
Madras High Court · AIR 1950 Mad 839 : (1950) 2 MLJ 479
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 14, 2Payment of Wages Act, 1936 — Section 22, 9
High Courts11 Jul 1950Dismissed
Kosaraju Thirupathirayudu and Others Vs Kosaraju Venkatasubbayya and Others
Madras High Court · AIR 1951 Mad 678 : (1942) 55 LW 1120 : (1950) 2 MLJ 812
Arbitration Act, 1940 — Section 30, 5
High Courts11 Jul 1950Dismissed
In Re: Gadea Nagabhushana Reddi and Another
Madras High Court · AIR 1951 Mad 249 : (1951) ILR (Mad) 1119 : (1950) 63 LW 781 : (1942) 55 LW 781 : (1950) 2 MLJ 278
Constitution of India, 1950 — Article 226(1)
High Courts11 Jul 1950Dismissed
Coimbatore Municipality Vs G.S. Govindayyar
Madras High Court · AIR 1953 Mad 689 : (1953) 66 LW 117
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu District Municipalities Act, 1920 — Section 354
High Courts28 Apr 1950Allowed
Parvathi Ammal Vs Meenakshi Ammal
Madras High Court · AIR 1951 Mad 841 : (1951) 1 MLJ 446
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 7 Rule 10
High Courts27 Apr 1950Dismissed
The Tanjore Co-operative Marketing Federation Ltd. Vs R. Krithivasan
Madras High Court · AIR 1951 Mad 352 : (1942) 55 LW 926 : (1950) 2 MLJ 335
High Courts27 Apr 1950Dismissed
The Corporation of Madras Vs Abdul Hussain Nazarally and Co., a firm of Merchants
Madras High Court · AIR 1951 Mad 277
Civil Procedure Code, 1908 (CPC) — Section 9Madras City Municipal Corporation Act, 1919 — Section 137B
High Courts27 Apr 1950
V. Ramamirtham, Sole Proprietor, Glorious Pictures Vs Rama Film Service
Madras High Court · AIR 1951 Mad 93 : (1951) 2 MLJ 121
Civil Procedure Code, 1908 (CPC) — Section 15, 24, 24(1)Madras City Civil Courts Act, 1892 — Section 16, 3A
High Courts27 Apr 1950Dismissed
Rajarathna Vadugunatha Pillai Vs Srinivasa Raghava Ayyangar and Others
Madras High Court · AIR 1951 Mad 278 : (1950) 63 LW 830 : (1942) 55 LW 830 : (1950) 2 MLJ 378
High Courts27 Apr 1950Dismissed
Marupaudi Kutumba Rao and Others Vs Parvathaneni Venkataramayya
Madras High Court · AIR 1951 Mad 344 : (1942) 55 LW 821 : (1950) 2 MLJ 336
Evidence Act, 1872 — Section 43
High Courts26 Apr 1950
Ratnasami Pillai Vs Kathija Bivi Ammal
Madras High Court · (1942) 55 LW 963 : (1950) 2 MLJ 496
High Courts25 Apr 1950
Kannukkakath Ahmad Koya Mollah Vs The Calicut Municipal Council and Another
Madras High Court · (1950) 63 LW 1015 : (1942) 55 LW 1015 : (1950) 2 MLJ 369
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 27
High Courts25 Apr 1950
S. Venkataratnam Vs G. Lalluram
Madras High Court · (1942) 55 LW 834 : (1950) 2 MLJ 489
High Courts25 Apr 1950Dismissed
Pagammal (died) and Others Vs Kasi Goundan and Others
Madras High Court · AIR 1951 Mad 387 : (1950) 2 MLJ 632
Arbitration Act, 1940 — Section 2, 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts24 Apr 1950
Venkatarama Naicker Vs Ramasami Naicker and Others
Madras High Court · AIR 1952 Mad 504(1) : (1951) 64 LW 438 : (1951) 2 MLJ 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Provincial Insolvency Act, 1920 — Section 34, 53, 54, 9Tamil Nadu Agriculturists Relief Act, 1938 — Section 21
High Courts21 Apr 1950
In Re: K.J. Verghese
Madras High Court · AIR 1950 Mad 789 : (1950) 63 LW 1016 : (1942) 55 LW 1016 : (1950) 2 MLJ 199
Tamil Nadu Towns Nuisances Act, 1889 — Section 3(12)