High Courts17 Aug 1950Dismissed
The Andhra University, a Corporate body with its headquarters at Vizakhapatnam Vs Korada Durga Lakshmi Manoharam
Madras High Court · AIR 1951 Mad 870 : (1951) 1 MLJ 518
Specific Relief Act, 1877 — Section 42
COURT ARCHIVE
Madras High Court judgments, 1950
367 judgments · page 8 of 19
High Courts17 Aug 1950Dismissed
Krishna Pillai and Others Vs Ranganathan Pillai
Madras High Court · AIR 1951 Mad 686(1) : (1950) 2 MLJ 769
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 13
High Courts16 Aug 1950Dismissed
Ps. Ar. Ar. Arunachalam Chettiar Vs Narayanaswami Goundar
Madras High Court · AIR 1951 Mad 63 : (1951) ILR (Mad) 555 : (1951) 64 LW 128 : (1951) 1 MLJ 35
Provincial Insolvency Act, 1920 — Section 37
High Courts16 Aug 1950Dismissed
A.L.S.P.Pl. Subramania Chettiar (decd.) and Another Vs Moniam P. Narayanaswami Gounder
Madras High Court · AIR 1951 Mad 48 : (1951) ILR (Mad) 305 : (1950) 63 LW 1130 : (1950) 2 MLJ 472
Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 128Tamil Nadu Agriculturists Relief Act, 1938 — Section 7
High Courts16 Aug 1950
N.M. Rayalu Iyer Nagaswami Iyer and Co. and Another Vs Ambalam Shanmugham Chettiar
Madras High Court · AIR 1951 Mad 107 : (1951) 64 LW 110 : (1951) 1 MLJ 153
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Tamil Nadu Agriculturists Relief Act, 1938 — Section 14, 6Usurious Loans Act, 1918 — Section 3(1)
High Courts16 Aug 1950
M. Desikachariar Vs Ramachandra Reddiar
Madras High Court · AIR 1951 Mad 56 : (1951) ILR (Mad) 393 : (1951) 64 LW 10 : (1951) 1 MLJ 23
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Tamil Nadu Agriculturists Relief Act, 1938 — Section 20
High Courts16 Aug 1950
Vinnakota Veeraju Vs Kamarsu Balakoteswara Rao and Others
Madras High Court · AIR 1951 Mad 67 : (1951) ILR (Mad) 645 : (1951) 64 LW 133 : (1951) 1 MLJ 42
Tamil Nadu Agriculturists Relief Act, 1938 — Section 8, 9
High Courts14 Aug 1950
H.S. Vodayar Vs The Vijaya Bank Ltd. and Another
Madras High Court · AIR 1951 Mad 321 : (1942) 55 LW 968 : (1950) 2 MLJ 492
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), Order 21 Rule 63, 151, 94
High Courts11 Aug 1950Dismissed
Ponnuru Satyanarayana Vs Bolisetti Nagabushanam
Madras High Court · AIR 1951 Mad 429 : (1950) 2 MLJ 647
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 48Limitation Act, 1908 — Article 182
High Courts11 Aug 1950Dismissed
In Re: Mandalapu Paddayya and Others
Madras High Court · AIR 1951 Mad 329 : (1950) 63 LW 969 : (1942) 55 LW 969 : (1950) 2 MLJ 569
Constitution of India, 1950 — Article 134(1)
High Courts10 Aug 1950
In Re: Poppuri Chinna Venkataswami
Madras High Court · AIR 1951 Mad 262 : (1950) 2 MLJ 474
Court Fees Act, 1870 — Section 14
High Courts10 Aug 1950Dismissed
M.R.S. Rathnavelusami Chettiar Vs M.R.S. Manickavelu Chettiar and Others
Madras High Court · AIR 1951 Mad 542 : (1951) 21 CompCas 93 : (1951) 1 MLJ 5
Companies Act, 1913 — Section 23, 78, 79(3), 86GEvidence Act, 1872 — Section 115
High Courts10 Aug 1950Dismissed
The Governor-General of India in Council Vs G. Krishna Shenoy
Madras High Court · AIR 1951 Mad 327 : (1942) 55 LW 1173 : (1950) 2 MLJ 506
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 77
High Courts10 Aug 1950
S. Ramaswami Chetty and Another Vs B. Venkatarama Reddi
Madras High Court · AIR 1951 Mad 409 : (1942) 55 LW 949 : (1950) 2 MLJ 490
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 Aug 1950
In Re: P.C. Venkataswami
Madras High Court · AIR 1951 Mad 262 : (1950) 2 MLJ 474
Court Fees Act, 1873 — Article 4, 5, 14
High Courts09 Aug 1950Allowed
Gurizala Vuddandam Vs Juluri Venkatakameswara Rao
Madras High Court · AIR 1951 Mad 470 : (1950) 2 MLJ 807
Contract Act, 1872 — Section 39Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts08 Aug 1950Dismissed
Koneru Satyanarayana Vs Vempati Kodandarama Sastri and Another
Madras High Court · AIR 1951 Mad 770 : (1950) 2 MLJ 665
Madras Estates Land Act, 1908 — Section 27, 28
High Courts08 Aug 1950
Vurakarnam Lakshmi Narasimham Vs Golanki Venkayya and Others
Madras High Court · AIR 1951 Mad 668 : (1950) 2 MLJ 670
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11, Order 6 Rule 17, 115Limitation Act, 1908 — Article 181, 182
High Courts07 Aug 1950Allowed
M. Pooran Singh Vs Krishna Bai and Others
Madras High Court · AIR 1951 Mad 396 : (1950) 2 MLJ 757
Contract Act, 1872 — Section 2
High Courts04 Aug 1950
Timmalapalli Virabhadra Rao Vs Sokalchand Chunilal and Others
Madras High Court · AIR 1951 Mad 796 : (1951) 64 LW 281 : (1951) 1 MLJ 244