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Madras High Court judgments, 1950

367 judgments · page 9 of 19

High Courts04 Aug 1950Dismissed

Kajjam Lakshminarasamma Vs Tanniru Seshayya and Others

Madras High Court · AIR 1951 Mad 491 : (1951) 64 LW 254 : (1951) 1 MLJ 150

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 38 Rule 13, 11, 39, 7Limitation Act, 1908 — Section 3Provincial Small Cause Courts Act, 1887 — Section 33
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High Courts02 Aug 1950

In Re: Natesan Servai and Others

Madras High Court · AIR 1951 Mad 529 : (1951) ILR (Mad) 792 : (1942) 55 LW 1048 : (1950) 2 MLJ 545

Criminal Procedure Code, 1898 (CrPC) — Section 192, 192(1)
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High Courts28 Jul 1950

In Re: R.M. Kandaswami Mudaliar

Madras High Court · AIR 1951 Mad 275 : (1950) 2 MLJ 495

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Provincial Small Cause Courts Act, 1887 — Section 25
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High Courts25 Jul 1950

In Re: Raman Ambalam and Others

Madras High Court · AIR 1951 Mad 258 : (1951) ILR (Mad) 712 : (1950) 2 MLJ 373

Criminal Procedure Code, 1898 (CrPC) — Section 238, 238(1), 32Penal Code, 1860 (IPC) — Section 326, 379, 392, 394, 397
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High Courts25 Jul 1950

In Re: Devanugraham

Madras High Court · AIR 1951 Mad 255 : (1942) 55 LW 816 : (1950) 2 MLJ 333

Penal Code, 1860 (IPC) — Section 161
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