Madras High Court Judgments 1951

High Courts14 Dec 1951

CT. A. CT. Chidambaram Chettiar Vs CT. A. CT. Subramanian Chettiar and Others

Madras High Court · AIR 1953 Mad 492 : (1952) 65 LW 980 : (1952) 2 MLJ 524

Arbitration Act, 1940 — Article 21, 23, 30, 31, 17Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 23 Rule 3, Order 32 Rule 7, Order 41 Rule 5, Order 6 Rule 7

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High Courts14 Dec 1951Dismissed

S.P. Shaik Abdul Khader and Co. Vs A.R. Subramania Pillai and Another

Madras High Court · AIR 1952 Mad 840 : (1952) 65 LW 189 : (1952) 1 MLJ 284

Constitution of India, 1950 — Article 19(6)Imports and Exports (Control) Act, 1947 — Section 3

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High Courts13 Dec 1951

Bandi Peda Ramireddi Vs Tagaram Bichalu

Madras High Court · AIR 1952 Mad 837 : (1952) ILR (Mad) 1005 : (1952) 65 LW 261 : (1952) 1 MLJ 475

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11

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High Courts13 Dec 1951Dismissed

Paramasiyam Pillai Vs Adilakshmi Ammal and Others

Madras High Court · (1952) 65 LW 781

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts13 Dec 1951Dismissed

A.L.V.R. St. Veerappa Chettiar Vs State of Madras and Another

Madras High Court · AIR 1952 Mad 835 : (1953) ILR (Mad) 543 : (1952) 65 LW 226 : (1952) 1 MLJ 456

Constitution of India, 1950 — Article 226(1), 31(6)Government of India Act, 1935 — Section 175(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1, 3

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High Courts13 Dec 1951

Devaraja Shenoy and Others Vs State of Madras and Another

Madras High Court · AIR 1953 Mad 149 : (1952) 65 LW 968 : (1952) 2 MLJ 418

Constitution of India, 1950 — Article 26Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 38

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High Courts11 Dec 1951Dismissed

Devar and Co. Vs C. Radhakrishna Naidu

Madras High Court · AIR 1953 Mad 16 : (1952) 2 MLJ 308

Trusts Act, 1882 — Section 5, 6, 7, 8, 88

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High Courts10 Dec 1951Dismissed

Arunachala Chettiar Vs Vadla Koundan and Others

Madras High Court · AIR 1952 Mad 871 : (1952) ILR (Mad) 715 : (1952) 65 LW 366 : (1952) 1 MLJ 400

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92(3)

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High Courts10 Dec 1951

Karuppa Servai Vs Kundaru alias Muniandi Thevan

Madras High Court · AIR 1952 Mad 833 : (1952) 1 MLJ 270

Criminal Procedure Code, 1898 (CrPC) — Section 337(3), 497, 498

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High Courts10 Dec 1951Dismissed

Abdul Kadir Haji Vs Muhammad and Another

Madras High Court · AIR 1952 Mad 859 : (1952) 65 LW 336 : (1952) 1 MLJ 547

Malabar Compensation for Tenants Improvements Act, 1899 — Section 10, 13, 15(1), 9

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High Courts07 Dec 1951

In Re: M.K.P. Kadar Moideen, Manager M.K.P. Rice and Oil Mills Manjakollai, Negapatam

Madras High Court · AIR 1953 Mad 406 : (1952) 65 LW 652 : (1952) 2 MLJ 195

Factories Act, 1948 — Section 2(1)

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High Courts07 Dec 1951

Masum Vali Saheb and Others Vs Illuri Modin Sahib

Madras High Court · AIR 1952 Mad 671 : (1953) ILR (Mad) 1010 : (1952) 65 LW 320 : (1952) 1 MLJ 611

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97Transfer of Property Act, 1882 — Section 54

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High Courts07 Dec 1951Dismissed

In Re: Kadiam Satyam and Another

Madras High Court · AIR 1954 Mad 271 : (1952) 1 MLJ 278

Criminal Procedure Code, 1898 (CrPC) — Section 209, 437

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High Courts06 Dec 1951

Madura Labour Union and Another Vs Madura Mills Workers' Co-operative Stores, Ltd. and Others

Madras High Court · (1954) 1 LLJ 457

Constitution of India, 1950 — Article 13, 14, 19, 226, 5

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High Courts06 Dec 1951Partly Allowed

Raja Jagaveera Ramamuthu Kumara Venkateswara Etappa Naicker Ayyan Avergal, Zamindar of Ettiapuram Vs Perumal Reddi and Others

Madras High Court · AIR 1953 Mad 892 : (1953) ILR (Mad) 161 : (1952) 65 LW 1180 : (1952) 2 MLJ 708

Madras Estates Land Act, 1908 — Section 12

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High Courts06 Dec 1951Dismissed

M. Gopalakrishna Menon Vs K.P. Vellakutty

Madras High Court · AIR 1953 Mad 399 : (1952) 2 MLJ 34

Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 111

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High Courts05 Dec 1951Dismissed

The Lotus Industrials, Kallai, Malabar by sole Proprietor Mr. Velayudha Menon and Others Vs The State of Madras and Others

Madras High Court · AIR 1952 Mad 715 : (1952) 65 LW 297 : (1952) 1 MLJ 532

Constitution of India, 1950 — Article 13(3), 132(1), 14

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High Courts05 Dec 1951Dismissed

In Re: M. Malayandi Thevar and Others

Madras High Court · AIR 1952 Mad 576 : (1952) 65 LW 265 : (1952) 1 MLJ 408

Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7(1)

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High Courts05 Dec 1951Allowed

Narapureddigari Narayanareddi and Others Vs State and Another

Madras High Court · AIR 1952 Mad 821 : (1952) 65 LW 238 : (1952) 2 MLJ 7

Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 172, 215, 367Penal Code, 1860 (IPC) — Section 391

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High Courts05 Dec 1951Allowed

In Re: Ravipati Sitaramayya

Madras High Court · AIR 1953 Mad 61 : (1953) ILR (Mad) 169 : (1952) 65 LW 774 : (1952) 1 MLJ 652

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 378, 429

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Madras High Court judgments, 1951