High Courts28 Sept 1950Allowed
Velaga Venkatappayya and Others Vs Tripuramallu Punnayya (died) and Others
Madras High Court · AIR 1951 Mad 606 : (1951) 64 LW 168 : (1951) 1 MLJ 21
Tamil Nadu Agriculturists Relief Act, 1938 — Section 3
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 6 of 19
High Courts28 Sept 1950
In Re: Boya Chinna Lingappa
Madras High Court · AIR 1951 Mad 685 : (1950) 2 MLJ 766
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts27 Sept 1950Dismissed
T. Venkateswara Rao Vs Masulipatam Municipal Council and Another
Madras High Court · AIR 1952 Mad 608 : (1951) 64 LW 729 : (1951) 1 MLJ 453
Evidence Act, 1872 — Section 114Tamil Nadu District Municipalities Act, 1920 — Section 23, 25Tamil Nadu District Municipalities Rules, 1920 — Rule 12
High Courts27 Sept 1950Dismissed
K. Jagannatham Chetty Vs V. Parthasarathy Iyengar (dead) and Others
Madras High Court · AIR 1953 Mad 777 : (1952) 2 MLJ 385
Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 7, 8
High Courts25 Sept 1950Dismissed
The Fire Stone Tyre and Rubber Co. of India Ltd. Vs T.S. Ramanuja Aiyangar
Madras High Court · AIR 1951 Mad 672 : (1951) 1 MLJ 81
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 7, Order 9 Rule 9, 141, 151, 41BPresidency Small Cause Courts Act, 1882 — Section 38
High Courts22 Sept 1950Dismissed
Devineni Narasamma Vs Devineni Satyanarayana, minor by guardian Gondi Chandramma and Others
Madras High Court · AIR 1951 Mad 793 : (1951) ILR (Mad) 751 : (1951) 64 LW 249 : (1951) 1 MLJ 436
Court Fees Act, 1870 — Article 17A, 7(IV), 7(IVA)Court Fees Rules — Rule 2Suits Valuation Act, 1887 — Section 9
High Courts22 Sept 1950Dismissed
P.V. Eswara Iyer Vs Sankunni Nair
Madras High Court · AIR 1951 Mad 591 : (1951) ILR (Mad) 859 : (1951) 64 LW 258 : (1951) 1 MLJ 15
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1Malabar Tenancy Act, 1930 — Section 13, 50
High Courts21 Sept 1950
Valia Peetikayil Chandrankandi Kunhi Pathumma Vs Ariyoth Ayammad and Another
Madras High Court · (1951) 1 MLJ 100
High Courts21 Sept 1950
Pallikkondi Matha Vs Kaniyarakkal Natuvite Valappil Mayan Kunhi and Another
Madras High Court · AIR 1951 Mad 497 : (1950) 2 MLJ 764
Madras Tenants and Ryots Protection Act, 1946 — Section 4(1)
High Courts21 Sept 1950Allowed
T.P. Muthuswami Iyer Vs Dandayuthapani alias Ayyasami Gurukkal by guardian and natural father Subbaratna Gurukal
Madras High Court · AIR 1951 Mad 720
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Sept 1950
Ponnuswamy and Others Vs O. Mahipathy
Madras High Court · AIR 1951 Mad 55 : (1951) ILR (Mad) 893 : (1942) 55 LW 1152 : (1950) 2 MLJ 668
Penal Code, 1860 (IPC) — Section 441
High Courts14 Sept 1950Dismissed
Narayanan Nambudripad Vs Rajagopala Naidu and Others
Madras High Court · AIR 1952 Mad 684 : (1951) 64 LW 331 : (1951) 1 MLJ 475
Tamil Nadu Tenants and Ryots Protection Act, 1949 — Section 4(1), 4(2), 4(2A)
High Courts14 Sept 1950
V.G. Row Vs The State of Madras
Madras High Court · AIR 1951 Mad 147 : (1951) 1 MLJ 628
Constitution of India, 1950 — Article 14, 19(1), 19(4)Criminal Law (Amendment) Act, 1908 — Section 1, 15(2)
High Courts14 Sept 1950Allowed
In Re: Annadhana Katlai attached to Sri Thiagarajaswami Devasthanam
Madras High Court · AIR 1951 Mad 206 : (1951) 64 LW 207 : (1951) 1 MLJ 466
High Courts13 Sept 1950Dismissed
Chunchu Narayana and Others Vs Karrapati Kesappa
Madras High Court · AIR 1951 Mad 500 : (1951) ILR (Mad) 951 : (1951) 64 LW 242 : (1951) 1 MLJ 102
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts08 Sept 1950Dismissed
S.M. Raja Goundar and Others Vs Choolai Sabapathi Mudaliar
Madras High Court · AIR 1952 Mad 798 : (1952) 65 LW 408 : (1952) 1 MLJ 763
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Tamil Nadu Civil Courts Act, 1873 — Section 24
High Courts08 Sept 1950Dismissed
Poongavanam Pillai Vs V. Subramanya Pillai and Another
Madras High Court · AIR 1951 Mad 601 : (1951) 1 MLJ 69
Transfer of Property Act, 1882 — Section 36, 55, 55(4), 55(6), 8
High Courts07 Sept 1950Dismissed
D.S. Duraiswamy Naidu Vs A.M. Muhammad Abbas Sahib
Madras High Court · AIR 1952 Mad 678 : (1950) 2 MLJ 773
Transfer of Property Act, 1882 — Section 55, 55(4)
High Courts07 Sept 1950Dismissed
Navakoti Daniel Vs Ingilala Mariamma
Madras High Court · AIR 1951 Mad 466 : (1951) 64 LW 189 : (1951) 1 MLJ 1
Contract Act, 1872 — Section 11
High Courts07 Sept 1950Allowed
S. RM. S.T. Narayana Chettiar and Another Vs The Kaleeswarar Mills Ltd. and Others
Madras High Court · AIR 1952 Mad 515 : (1951) 21 CompCas 351 : (1952) ILR (Mad) 218 : (1951) 64 LW 1072 : (1952) 1 MLJ 18
Companies Act, 1913 — Section 79Contract Act, 1872 — Section 204, 205, 207, 209Stamp Act, 1899 — Article 48, 31, 35, 36, 5