High Courts03 Feb 1950Allowed
Nanjappa Goundan Vs Peria Ramaswami Goundan and Others
Madras High Court · AIR 1951 Mad 459 : (1951) 64 LW 927 : (1951) 2 MLJ 343
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 17 of 19
High Courts02 Feb 1950Dismissed
Pethu Reddiar Vs Kandaswami Pillai and Others
Madras High Court · AIR 1950 Mad 560 : (1942) 55 LW 366
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 102, 103Limitation Act, 1908 — Article 44
High Courts02 Feb 1950
Commissioner of Income- tax Vs K.E. Sundara Mudaliar and Others
Madras High Court · AIR 1950 Mad 566 : (1950) 18 ITR 259 : (1942) 55 LW 456
Income Tax Act, 1922 — Section 1, 2, 2(1)
High Courts02 Feb 1950
V.M. Raghavalu Naidu and Sons by executors, C.G. Krishnaswami Naidu and Another Vs Commissioner of Income Tax and Excess Profits Tax
Madras High Court · AIR 1950 Mad 790 : (1950) 18 ITR 787 : (1950) 2 MLJ 300
Income Tax Act, 1922 — Section 10, 3, 41, 41(1)
High Courts02 Feb 1950Allowed
Sree Kalahasteeswaraswami Varu Devasthanam Vs Mareedu Adinarayana and Others
Madras High Court · AIR 1950 Mad 691 : (1950) 2 MLJ 817
Government of India Act, 1935 — Section 205, 205(1)Provincial Insolvency (Amendment) Act, 1948 — Section 28Provincial Insolvency Act, 1920 — Section 28A
High Courts02 Feb 1950Allowed
M. Venkatasamiappa Vs Srinidhi Ltd.
Madras High Court · (1950) 02 MAD CK 0022
Arbitration Act, 1940 — Section 14, 14(2), 2(a), 2(c), 20
High Courts02 Feb 1950
Commissioner of Income Tax, Madras Vs K.R.M.T.T. Thiagaraja Chetty and Co., Madura
Madras High Court · AIR 1952 Mad 305 : (1951) 19 ITR 261
Income Tax Act, 1922 — Section 13, 14, 14(2), 4, 66A(1)
High Courts01 Feb 1950Dismissed
In Re: Oomayan alias Gnanaprakasam
Madras High Court · AIR 1950 Mad 577 : (1942) 55 LW 371
Criminal Procedure Code, 1898 (CrPC) — Section 418
High Courts01 Feb 1950Dismissed
Depuru Veeraraghava Reddi Vs Depuru Kamalamma and Another
Madras High Court · AIR 1951 Mad 403 : (1942) 55 LW 952 : (1950) 2 MLJ 575
Evidence Act, 1872 — Section 101, 103, 115, 21
High Courts25 Jan 1950Dismissed
Sayyed Shah Abdul Latif Mohideen Khadiri Sujjatha Shibathullahi Sahib Vs Mohammad Labbai and Others
Madras High Court · AIR 1950 Mad 596 : (1950) 63 LW 369 : (1942) 55 LW 369
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115, 92
High Courts25 Jan 1950Allowed
Doraiswami Goundan Vs Subramania Mudaliar
Madras High Court · AIR 1950 Mad 659 : (1942) 55 LW 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Madras Hindu Religious Endowments Act, 1926 — Section 44B
High Courts25 Jan 1950Dismissed
F.X.D. Pinto and Another Vs Sheenappa Malli and Others
Madras High Court · AIR 1951 Mad 524 : (1950) 63 LW 1002 : (1942) 55 LW 1002 : (1950) 2 MLJ 169
Specific Relief Act, 1877 — Section 12Transfer of Property Act, 1882 — Section 60
High Courts24 Jan 1950Dismissed
The Public Prosecutor Vs Dhanuskodia Pillai and Another
Madras High Court · AIR 1950 Mad 479 : (1951) ILR (Mad) 241 : (1942) 55 LW 1161
Motor Vehicles Act, 1939 — Section 3, 3(1)
High Courts23 Jan 1950
Kuppuswami Reddi and Another Vs Pavanambal
Madras High Court · AIR 1950 Mad 728 : (1942) 55 LW 394
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts23 Jan 1950
Tallapragada Veera Venkamma and Others Vs The Collector of West Godavari and Others
Madras High Court · AIR 1950 Mad 650
Defence of India Act, 1939 — Section 19(1)Government of India Act, 1935 — Section 299(2)Land Acquisition Act, 1894 — Section 18
High Courts20 Jan 1950Dismissed
Korada Appala Sayanna Vs Sri Maharaja of Parlakimedi
Madras High Court · AIR 1950 Mad 690 : (1951) ILR (Mad) 233 : (1942) 55 LW 614
Madras Tenants and Ryots Protection Act, 1946 — Section 4(3)
High Courts20 Jan 1950
In Re: K. Sundaresa Aiyar
Madras High Court · AIR 1950 Mad 657 : (1950) 20 CompCas 260
Companies Act, 1913 — Section 282A
High Courts20 Jan 1950Dismissed
The Public Prosecutor Vs Ramlal Sabak
Madras High Court · AIR 1950 Mad 508 : (1950) 63 LW 298 : (1942) 55 LW 298
Madras Prohibition Act, 1937 — Section 4(1)
High Courts19 Jan 1950Dismissed
Gadey Venkata Ratnam (deceased) and Others Vs Gadey Sitaramayya and Others
Madras High Court · AIR 1950 Mad 634 : (1951) ILR (Mad) 366 : (1942) 55 LW 588
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152Evidence Act, 1872 — Section 114, 90