High Courts06 Oct 1950Allowed

S.A. Seshadri Ayyangar Vs A. Narayana Nair

Madras High Court · AIR 1951 Mad 640 : (1951) ILR (Mad) 826 : (1951) 64 LW 121 : (1950) 2 MLJ 396

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Madras Buildings (Lease and Rent Control) Act, 1946 — Section 18(1), 9
High Courts04 Oct 1950Allowed

In Re: S. Mohan Kumaramangalam

Madras High Court · AIR 1951 Mad 583 : (1951) 64 LW 142 : (1951) 1 MLJ 174

Constitution of India, 1950 — Article 162, 245Preventive Detention Act, 1950 — Section 3Transfer of Detained Persons Act, 1949 — Section 2
High Courts03 Oct 1950Dismissed

In Re: T. Venkateswara Rao and Others

Madras High Court · AIR 1951 Mad 611 : (1951) 64 LW 202 : (1951) 1 MLJ 11

Constitution of India, 1950 — Article 132, 226Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3
High Courts29 Sept 1950Dismissed

Narayana Ayyar Vs G. Veerappa Pillai

Madras High Court · AIR 1951 Mad 34 : (1951) ILR (Mad) 661 : (1951) 64 LW 1040 : (1950) 2 MLJ 686

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 198Penal Code, 1860 (IPC) — Section 193, 499, 500