Madras High Court Judgments 1950 — Page 4

High Courts03 Nov 1950Dismissed

Manager, United Commercial Bank Ltd. Vs Commr. of Labour and Another

Madras High Court · AIR 1951 Mad 141 : (1952) ILR (Mad) 43 : (1951) 1 LLJ 1 : (1951) 64 LW 210 : (1951) 1 MLJ 213

Industrial Disputes Act, 1947 — Section 10, 2Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2)

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High Courts03 Nov 1950Allowed

Sheikh Esuf Rowther alias A.S. Mohammed Yusuf and Others Vs Sheikh Davad Rowther and Another

Madras High Court · AIR 1951 Mad 658 : (1951) 1 MLJ 93

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 158

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High Courts03 Nov 1950

Muthuveeranna Chettiar Vs Muthuvenkatarama Chettiar and Others

Madras High Court · AIR 1951 Mad 711 : (1951) 1 MLJ 196

Limitation Act, 1908 — Article 182

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High Courts02 Nov 1950Dismissed

Srirangam Municipality Vs R.V. Palaniswami Pillai

Madras High Court · AIR 1951 Mad 807 : (1951) ILR (Mad) 897 : (1951) 64 LW 327 : (1951) 1 MLJ 281

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts02 Nov 1950

W.N. Srinivasa Bhat and Another Vs The State of Madras and Another

Madras High Court · AIR 1951 Mad 70 : (1951) 64 LW 82 : (1951) 1 MLJ 115

Constitution of India, 1950 — Article 13, 19(1), 19(2), 226, 32Press (Emergency Powers) Act, 1931 — Section 23, 24, 3(2), 4, 4(1)

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High Courts01 Nov 1950Allowed

B. Rehanna Basanna and Others Vs B. Adeppa and Others

Madras High Court · AIR 1951 Mad 732 : (1951) 1 MLJ 289

Court Fees Act, 1870 — Section 7

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High Courts01 Nov 1950Allowed

Thiruneelakanta Mudaliar Vs Velayudha Mudaliar and Others

Madras High Court · AIR 1951 Mad 824 : (1951) 64 LW 889

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1908 — Article 118, 6

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High Courts01 Nov 1950Dismissed

A. Akkuliya Naidu Vs Mattiba Venkataswamy Naidu and Others

Madras High Court · AIR 1951 Mad 659 : (1951) ILR (Mad) 838 : (1951) 64 LW 125 : (1951) 1 MLJ 189

Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(3)

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High Courts01 Nov 1950Dismissed

The Andhra Paper Mills Co., Ltd. Vs Anand Bros.

Madras High Court · AIR 1951 Mad 783 : (1952) ILR (Mad) 60 : (1952) 65 LW 1243 : (1951) 1 MLJ 340

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 8 Rule 6Companies Act, 1913 — Section 171, 229

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High Courts01 Nov 1950Allowed

Sri Narayana Dossju Varu, the Mahant of Sri Hathiramjee Mutt Vs The Madras Hindu Religious Endowments Board

Madras High Court · AIR 1951 Mad 706 : (1951) 64 LW 225 : (1951) 1 MLJ 62

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts31 Oct 1950Allowed

The State of Madras Vs Chitturi Ramanna and Others

Madras High Court · AIR 1951 Mad 710 : (1951) 64 LW 261 : (1951) 1 MLJ 164

Provincial Small Cause Courts Act, 1887 — Article 31, 7, 15

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High Courts31 Oct 1950

Hajee Mohammad Hussain Sait of Hajee Abdulla Hajee Abubucker and Co. Vs The Commissioner and Council, Corporation of Madras

Madras High Court · AIR 1951 Mad 765 : (1951) ILR (Mad) 821 : (1951) 64 LW 286 : (1951) 1 MLJ 231

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts31 Oct 1950Dismissed

The State of Madras Vs Sree Raja Ravu Venkata Kumara Mahipathi Surya Rao Bahadur Garu Maharajah of Pithapuram Trustee of Shree Rajah Ram Venkata Mahipathi Gangadhara Rama Rao Bahadur Garu and Others

Madras High Court · AIR 1952 Mad 510 : (1951) ILR (Mad) 932 : (1951) 64 LW 716 : (1951) 1 MLJ 454

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80Madras Rivers Conservancy Act, 1884 — Section 16, 25Transfer of Property Act, 1882 — Section 117

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High Courts30 Oct 1950Partly Allowed

Vetcha Subba Rao and Another Vs Vetcha Veeraraju

Madras High Court · AIR 1951 Mad 656 : (1951) 1 MLJ 95

Court Fees Act, 1870 — Article 17B, 7

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High Courts27 Oct 1950Allowed

In Re: Doddappagari Munuswami Reddy

Madras High Court · AIR 1951 Mad 717 : (1951) 2 MLJ 25

Tamil Nadu District Police Act, 1859 — Section 47

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High Courts26 Oct 1950Dismissed

Tripuramallu Venkatanarasu Vs Jamili Venkatarangayya and Others

Madras High Court · AIR 1951 Mad 656(1) : (1951) 1 MLJ 145

Provincial Insolvency Act, 1920 — Section 28

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High Courts24 Oct 1950

Puzhakkal Kannan Vs Kakkatta Keezhalan Ambu Kurup and Others

Madras High Court · AIR 1951 Mad 810 : (1951) 64 LW 318 : (1951) 1 MLJ 493

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High Courts24 Oct 1950

Nidamanuri Subbayya and Others Vs Nidamanuri Ramalakshmi

Madras High Court · (1951) 1 MLJ 143

Transfer of Property Act, 1882 — Section 52

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High Courts10 Oct 1950Dismissed

Mangina Venkataswami and Another Vs Nuli Manikyam and Others

Madras High Court · AIR 1951 Mad 723 : (1951) 1 MLJ 210

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)

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High Courts10 Oct 1950

Thangavelu and Others Vs The Buckhingham and Carnatic Co. Ltd., and Another

Madras High Court · (1950) 10 MAD CK 0007

Industrial Disputes Act, 1947 — Section 10, 15, 18, 19, 23

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Madras High Court judgments, 1950