High Courts17 Mar 1950
Ariangavu Pillai Vs Nallamangai Ammal and Another
Madras High Court · (1950) 2 MLJ 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 14 of 19
High Courts17 Mar 1950Allowed
Arumugam Chettiar and Another Vs K.R.S. Sevugan Chettiar and Another
Madras High Court · AIR 1950 Mad 779 : (1951) ILR (Mad) 458 : (1942) 55 LW 762 : (1950) 2 MLJ 159
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, 151
High Courts17 Mar 1950Dismissed
Moppuru Narayana Vs Mallavarapu Lurudu Mareyya
Madras High Court · AIR 1951 Mad 605 : (1951) 1 MLJ 707
Stamp Act, 1899 — Article 1
High Courts17 Mar 1950Dismissed
J. Belli Gowder Vs Joghi Gowder and Another
Madras High Court · AIR 1951 Mad 683 : (1950) 1 MLJ 639
Arbitration Act, 1940 — Section 14, 2
High Courts16 Mar 1950Allowed
The Chikkottil Rama Variar, Sammadayi of Nhuralath Devaswom Vs Ananthanarayana Pattar and Others
Madras High Court · AIR 1951 Mad 423 : (1950) 2 MLJ 636
Negotiable Instruments Act, 1881 (NI) — Section 28
High Courts16 Mar 1950Dismissed
Palaniappa Goundan Vs Nallappa Goundan and Others
Madras High Court · AIR 1951 Mad 817 : (1951) 1 MLJ 265
Limitation Act, 1908 — Article 142, 144, 44Transfer of Property Act, 1882 — Section 6
High Courts15 Mar 1950Dismissed
In Re: T.R. Ganeshan
Madras High Court · AIR 1950 Mad 696 : (1951) ILR (Mad) 246 : (1942) 55 LW 564
Criminal Procedure Code, 1898 (CrPC) — Section 352
High Courts15 Mar 1950Dismissed
Arasappa Pillai and Others Vs V. Thandavan Pillai and Another
Madras High Court · AIR 1950 Mad 770 : (1951) ILR (Mad) 449 : (1942) 55 LW 766 : (1950) 2 MLJ 173
Presidency Towns Insolvency Act, 1909 — Section 52, 52(2)Provincial Insolvency Act, 1920 — Section 28A
High Courts15 Mar 1950Allowed
Kavuru Venkatappayya Vs Kavuru Raghavayya
Madras High Court · AIR 1951 Mad 318 : (1942) 55 LW 1006 : (1950) 2 MLJ 466
Transfer of Property Act, 1882 — Section 8
High Courts15 Mar 1950Dismissed
S. Chokkalingam Pillai and Another Vs M.S.S.M. Ganesa Shanmugasundaram Pillai
Madras High Court · AIR 1951 Mad 284 : (1942) 55 LW 927 : (1950) 2 MLJ 605
Evidence Act, 1872 — Section 116
High Courts15 Mar 1950
Kistappa Naicker Vs Parvati Ammal and Others
Madras High Court · AIR 1951 Mad 360 : (1950) 63 LW 107 : (1942) 55 LW 107 : (1950) 2 MLJ 255
Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2Presidency Small Cause Courts Act, 1882 — Section 18, 19
High Courts15 Mar 1950Dismissed
Palaniyandi Chetti and Others Vs Kandappa Goundan
Madras High Court · AIR 1951 Mad 281 : (1950) 1 MLJ 372
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts15 Mar 1950Dismissed
Koroth Tanicheri Kunhikannan Nambiar Vs Cheriath Cheeru and Others
Madras High Court · AIR 1951 Mad 383 : (1942) 55 LW 1150 : (1950) 2 MLJ 549
High Courts14 Mar 1950Allowed
Sri Rajah Bommadevara Naganna Naidu Bahadur Zammindar Garu represented by guarantor and Others Vs Sri Rajah Bommadevara Venkatarayulu Naidu Bahadur Zamindar Garu (dead) and Others
Madras High Court · AIR 1951 Mad 234 : (1942) 55 LW 845 : (1950) 2 MLJ 459
Limitation Act, 1908 — Article 120, 62
High Courts14 Mar 1950Allowed
Subramania Chetty and Another Vs Ganesan Pillai
Madras High Court · AIR 1950 Mad 665 : (1951) ILR (Mad) 463 : (1942) 55 LW 575
Criminal Procedure Code, 1898 (CrPC) — Section 522(1), 522(3), 522(8)
High Courts14 Mar 1950
Patur Venkataseshayya Vs Dubagunta Subrahmanyam and Others
Madras High Court · AIR 1951 Mad 547 : (1950) 1 MLJ 611
Limitation Act, 1908 — Article 120, 62Trusts Act, 1882 — Section 82
High Courts10 Mar 1950Dismissed
Maddukuri Rattamma and Others Vs Mattina Venkata Rao and Another
Madras High Court · AIR 1950 Mad 694 : (1942) 55 LW 474
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts10 Mar 1950Dismissed
S.N. Pachamuthu Nadar Vs Naga Pillai and Others
Madras High Court · AIR 1951 Mad 295
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts10 Mar 1950Allowed
K. Nagabhushana Reddy by guardian K.V. Srinivasa Reddy Vs Reddivari Narasamma
Madras High Court · AIR 1951 Mad 279 : (1942) 55 LW 961 : (1950) 2 MLJ 482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts09 Mar 1950Allowed
Manda Venkayya Vs Margeni Pitchayya and Another
Madras High Court · AIR 1951 Mad 391 : (1950) 2 MLJ 629
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17