High Courts07 Aug 1951Allowed
Sadhu Venkayya and Another Vs Colla Meenakshamma
Madras High Court · AIR 1952 Mad 180 : (1951) 64 LW 1062 : (1951) 2 MLJ 583
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 10 of 19
High Courts03 Aug 1951Dismissed
Pappukkannu Anni Vs S. Thoppayya Mudaliar and Another
Madras High Court · AIR 1952 Mad 41 : (1952) 65 LW 136 : (1952) 2 MLJ 108
High Courts01 Aug 1951
M.S. Sheriff and Another Vs M. Govindan and Another
Madras High Court · AIR 1951 Mad 1060 : (1952) ILR (Mad) 638 : (1951) 64 LW 929 : (1951) 2 MLJ 501
Constitution of India, 1950 — Article 134, 134(1), 136, 372Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(3), 476B
High Courts01 Aug 1951
M.A. Mohamed Thambi Maricayar Vs M.O. Shaik Farid Maricayar and Another
Madras High Court · AIR 1952 Mad 80 : (1951) 2 MLJ 524
Civil Procedure Code, 1908 (CPC) — Section 132(1)Lunacy Act, 1912 — Section 41, 42, 64
High Courts31 Jul 1951Dismissed
In Re: Govindaswami Padayachi
Madras High Court · AIR 1952 Mad 174 : (1952) ILR (Mad) 479 : (1951) 64 LW 820 : (1951) 2 MLJ 356
Penal Code, 1860 (IPC) — Section 84
High Courts30 Jul 1951
Puttamma Shedthi Vs Y. Sheena Shetty and Others
Madras High Court · AIR 1952 Mad 849
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 96Evidence Act, 1872 — Section 114
High Courts30 Jul 1951Allowed
Ramaswami Ambalam Vs The Madras Hindu Religious Endowments Board and Others
Madras High Court · AIR 1952 Mad 20 : (1951) 64 LW 982 : (1951) 2 MLJ 511
Constitution of India, 1950 — Article 15, 228, 26Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 57
High Courts27 Jul 1951
In Re: Simhadri Krishnamurthi
Madras High Court · AIR 1953 Mad 259 : (1952) ILR (Mad) 483 : (1951) 64 LW 763 : (1951) 2 MLJ 270
Criminal Procedure Code, 1898 (CrPC) — Section 417, 438
High Courts27 Jul 1951Dismissed
The Public Prosecutor Vs Thangiah Nadar
Madras High Court · AIR 1952 Mad 43 : (1951) 64 LW 1016 : (1951) 2 MLJ 582
Evidence Act, 1872 — Section 63Tamil Nadu Shops and Establishments Act, 1947 — Section 32(1)
High Courts27 Jul 1951
In Re: Sugali Latchigadu and Others
Madras High Court · AIR 1952 Mad 229 : (1952) 65 LW 416 : (1952) 1 MLJ 42
Criminal Procedure Code, 1898 (CrPC) — Section 162, 537
High Courts27 Jul 1951Dismissed
J.H. Irani and Others Vs T.S. Pl. P. Chidambaran Chettiar and Others
Madras High Court · (1952) 65 LW 713
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 2(1), 7
High Courts26 Jul 1951Allowed
K.V. Chandramouleswaran Vs G. Krishnaswami Naidu and Others
Madras High Court · AIR 1953 Mad 993
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 16, 19
High Courts26 Jul 1951
R. Govindaswami Naidu Vs G. Pushpalammal and Another
Madras High Court · AIR 1952 Mad 181 : (1951) 64 LW 1013 : (1951) 2 MLJ 591
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(2), 7(3)
High Courts26 Jul 1951
Sree Krishna Chaitanya Vs Bhanumathi
Madras High Court · AIR 1952 Mad 291
Constitution of India, 1950 — Article 13, 228Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5
High Courts24 Jul 1951Allowed
Neney Kasi Viswanatham Vs Gadigay Sanna Lingappa Dakappa by managing member Gadigay Dakkappa
Madras High Court · AIR 1952 Mad 185 : (1951) 2 MLJ 492
Sales of Goods Act, 1930 — Section 54, 54(2)
High Courts24 Jul 1951Dismissed
Ammireddi Sooramma Vs Ammireddi Venkataratnam
Madras High Court · AIR 1952 Mad 166 : (1951) 2 MLJ 664
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 105, 11
High Courts24 Jul 1951Dismissed
Gonela Krishnamurthy and Another Vs Kalidindi Venkateswaran (died) and Others
Madras High Court · AIR 1952 Mad 11 : (1952) ILR (Mad) 604 : (1951) 64 LW 812 : (1951) 2 MLJ 366
Constitution of India, 1950 — Article 14, 19Tamil Nadu Agriculturists Relief Act, 1938 — Section 4Transfer of Property Act, 1882 — Section 58
High Courts23 Jul 1951Dismissed
S.K. Rajalingam Chetty and Others Vs Official Assignee
Madras High Court · AIR 1952 Mad 89
Insolvency Act, 1848 — Section 87Presidency Towns Insolvency Act, 1909 — Section 127, 76
High Courts23 Jul 1951
In Re: Sagili Solomon
Madras High Court · AIR 1952 Mad 177 : (1951) 2 MLJ 423
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts20 Jul 1951Dismissed
Rajahmundry Electric Supply Corporation Ltd. Vs The State of Madras
Madras High Court · AIR 1953 Mad 475 : (1952) ILR (Mad) 980 : (1952) 65 LW 1023 : (1953) 1 MLJ 742(1)
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2)