High Courts01 Dec 1950
Chava Seetha Ramayya Vs Kadiyala Pattayya
Madras High Court · AIR 1951 Mad 853 : (1951) 1 MLJ 577
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 2 of 19
High Courts01 Dec 1950Allowed
Thalagadadivi Saty Venkata Subba Rao Vs Yellapragada Ananda Rao and Others
Madras High Court · AIR 1952 Mad 491 : (1951) 64 LW 335 : (1951) 1 MLJ 410
Civil Procedure Code, 1908 (CPC) — Section 9Madras Hereditary Village Offices Act, 1895 — Section 10, 10(2), 10(3), 10(4), 10(6)Madras Subordinate Collectors and Revenue Malversation (Amendment) Regulations, 1828 — Section 3
High Courts01 Dec 1950
Doraikannu Asari Vs Nataraja Chetty and Others
Madras High Court · (1951) 2 MLJ 26
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts01 Dec 1950Allowed
Raju's Cafe and Others Vs The Industrial Tribunal and Another
Madras High Court · AIR 1951 Mad 865 : (1952) ILR (Mad) 130 : (1951) 1 LLJ 219 : (1951) 64 LW 217 : (1951) 1 MLJ 236
Industrial Disputes Act, 1947 — Section 10(1)
High Courts01 Dec 1950Dismissed
Kattikoolathil Mammu Vs Vinayaka Kamath and Others
Madras High Court · AIR 1951 Mad 816 : (1951) 1 MLJ 420
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts01 Dec 1950Allowed
Chullikana Shambatta and Others Vs Cherakoodlu Narayana Bhatta and Others
Madras High Court · AIR 1951 Mad 917 : (1951) 64 LW 497 : (1951) 1 MLJ 596
General Clauses Act, 1897 — Section 13Transfer of Property Act, 1882 — Section 92
High Courts01 Dec 1950
In Re: M.A. Venkatachalam Chettiar
Madras High Court · (1951) 64 LW 289 : (1951) 1 MLJ 421
Madras Cloth (Dealers) Control Order, 1948 — Clause 4(1)
High Courts30 Nov 1950Dismissed
In Re: S. Ramiah and Others
Madras High Court · AIR 1951 Mad 773 : (1951) 1 MLJ 191
Penal Code, 1860 (IPC) — Section 186, 21
High Courts30 Nov 1950Dismissed
Sistla Yagnanarayana Sastri Vs Chilukuri Lakshminarayana and Others
Madras High Court · AIR 1952 Mad 495 : (1951) 1 MLJ 502
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Limitation Act, 1908 — Article 125
High Courts30 Nov 1950
In Re: Marutha Goundan alias Kulla Goundan
Madras High Court · AIR 1952 Mad 504 : (1951) 1 MLJ 510
Hemp Drug Rules, 1936 — Rule 23Madras Prohibition Act, 1937 — Section 4(1)Madras Prohibition Supplementary Act, 1941 — Section 2
High Courts30 Nov 1950Allowed
S. Venkatarama Ayyar Vs Unnamalai Ammal and Another
Madras High Court · AIR 1951 Mad 883 : (1951) ILR (Mad) 835 : (1951) 64 LW 346 : (1951) 1 MLJ 474
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts29 Nov 1950Dismissed
Palakkadvath Chanthu's children Achuthan and Others Vs Poothakandiyil Choyi
Madras High Court · AIR 1952 Mad 704 : (1951) 1 MLJ 507
Malabar Tenancy Act, 1930 — Section 3
High Courts29 Nov 1950Partly Allowed
Kamma Jogappa Vs Bacham Hanumakka
Madras High Court · AIR 1952 Mad 498 : (1951) 64 LW 803 : (1951) 2 MLJ 45
Guardians and Wards Act, 1890 — Section 34, 35, 36, 43, 47
High Courts28 Nov 1950Dismissed
The Public Prosecutor Vs Chaniappa Pujary
Madras High Court · AIR 1951 Mad 703 : (1950) 2 MLJ 168
Madras Prohibition Act, 1937 — Section 4(1), 4(2)
High Courts28 Nov 1950Allowed
Bava G. Gopalaswami Mudaliar Vs V.S. Thyagaraja Mudaliar and Others
Madras High Court · AIR 1951 Mad 693 : (1951) 64 LW 154 : (1951) 1 MLJ 248
Madras Hindu Religious Endowments (Amendment) Act, 1946 — Section 84(1), 84(2)
High Courts28 Nov 1950Dismissed
The Province of Madras Vs Rao Bahadur O.A.P. RM. Arunachalam Chettiar and Others
Madras High Court · AIR 1951 Mad 829
Tamil Nadu District Municipalities Act, 1920 — Section 189, 20A(1), 61
High Courts27 Nov 1950
Samavedam Sarangapani Ayyangar Vs Kandala Venkata Narasimhacharyulu and Another
Madras High Court · AIR 1952 Mad 384 : (1951) 64 LW 863 : (1951) 2 MLJ 464
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Specific Relief Act, 1877 — Section 43
High Courts24 Nov 1950Dismissed
Thadi Konda Veeraswami Vs Thullum Peda Lakshmudu and Others
Madras High Court · AIR 1951 Mad 715 : (1951) 1 MLJ 194
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts23 Nov 1950
The Province of Madras Vs Rao Bahadur O.A.P. RM. Arunachalam Chettiar and Others
Madras High Court · (1951) 1 MLJ 254
Madras Estates Land Act, 1908 — Section 189, 20A, 3(16)(a), 3(16)(b)
High Courts23 Nov 1950Allowed
The Official Receiver, East Tanjore Vs Sait Jessasingh Chathurbhujadas and Another
Madras High Court · AIR 1951 Mad 687 : (1951) 1 MLJ 200
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Provincial Insolvency Act, 1920 — Section 28, 28(2), 28(7)Transfer of Property Act, 1882 — Section 52