COURT ARCHIVE

Madras High Court judgments, 1951

379 judgments · page 11 of 19

High Courts20 Jul 1951Dismissed

C. Abboy Reddiar Vs Collector of Chingleput at Saidapet and Others

Madras High Court · AIR 1952 Mad 45 : (1952) ILR (Mad) 719 : (1951) 64 LW 848 : (1951) 2 MLJ 402(1)

Civil Procedure Code, 1908 (CPC) — Section 115Defence of India Act, 1939 — Section 19

High Courts20 Jul 1951Allowed

Arumugha Naicker and Others Vs A. Kuppuswami Pillai

Madras High Court · AIR 1952 Mad 115 : (1952) 65 LW 150 : (1951) 2 MLJ 564

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts20 Jul 1951Dismissed

Krishna Pillai Vs Thekke Valia Veetil Parukutty Ammal

Madras High Court · AIR 1952 Mad 33 : (1951) 2 MLJ 496(2)

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114Partition Act, 1893 — Section 4

High Courts19 Jul 1951Dismissed

Gadikota Siva Narayana Reddi Vs Badepalli Nagasubbamma and Another

Madras High Court · AIR 1952 Mad 600 : (1951) 2 MLJ 418

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 9 Rule 13

High Courts19 Jul 1951Dismissed

Kaki Venkatappa Vs Toppal Timmappa

Madras High Court · AIR 1952 Mad 19 : (1951) 2 MLJ 494

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

High Courts18 Jul 1951Dismissed

V.M. Krishnaswami Mudaliar Vs Rahman Baig and Another

Madras High Court · AIR 1953 Mad 173 : (1952) 65 LW 158 : (1952) 1 MLJ 61

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(2)

High Courts13 Jul 1951

Uddi Rajamma Vs Poornappagari Padmavatamma and Others

Madras High Court · AIR 1951 Mad 1047 : (1952) ILR (Mad) 668 : (1951) 64 LW 915 : (1951) 2 MLJ 487

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7

High Courts12 Jul 1951Dismissed

V. Venkatanarayana Rao Vs Champalal Savansukha

Madras High Court · AIR 1952 Mad 126 : (1951) 64 LW 1089 : (1951) 2 MLJ 530

Tamil Nadu Agriculturists Relief Act, 1938 — Section 13A, 19A, 3

High Courts11 Jul 1951

Chemmanghat Kunnath Melethil Ramankutty Vaidyar's wife Kunhumalu Vs M.K. Gopalakrishna Iyer, the present executive trustee of Chokkanathapuram Sri Meenakshisundareswaraswami Devasthanam and Others

Madras High Court · AIR 1952 Mad 788 : (1952) 65 LW 327 : (1952) 1 MLJ 831

Malabar Compensation for Tenants Improvements Act, 1899 — Section 3(1), 5(1), 5(2)

High Courts11 Jul 1951Allowed

Thirumalaiswamy Mudali Vs Periasami Mudali and Another

Madras High Court · AIR 1952 Mad 66 : (1951) 2 MLJ 532

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

High Courts11 Jul 1951

In Re: Yalpanathan alias Govindaswami and Others

Madras High Court · AIR 1952 Mad 50 : (1952) 2 MLJ 118

Criminal Procedure Code, 1898 (CrPC) — Section 362, 362(4), 537Penal Code, 1860 (IPC) — Section 147, 323

High Courts11 Jul 1951Dismissed

In Re: M.L. Dalmia

Madras High Court · AIR 1952 Mad 197 : (1951) 2 MLJ 525

Tamil Nadu Shops and Establishments Act, 1947 — Section 7, 9

High Courts09 Jul 1951Dismissed

A. Subbaraya Mudaliar Vs K. Sundararajan, (Joint Receiver) and Others

Madras High Court · AIR 1951 Mad 986 : (1952) ILR (Mad) 502 : (1951) 64 LW 821 : (1951) 2 MLJ 353

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84

High Courts09 Jul 1951Dismissed

Marimuthammal and Another Vs Thandarayanaicken and Others

Madras High Court · AIR 1952 Mad 258 : (1951) 2 MLJ 485

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95

High Courts04 Jul 1951

The Free Press Labour Union and Others Vs The State of Madras and Another

Madras High Court · (1951) 2 MLJ 358

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 10(3), 10(5)

High Courts26 Jun 1951Dismissed

D.P. Sampath Vs Govindammal and Others

Madras High Court · AIR 1952 Mad 98 : (1952) ILR (Mad) 468 : (1951) 64 LW 737 : (1951) 1 MLJ 259

Criminal Procedure Code, 1898 (CrPC) — Section 491

High Courts26 Jun 1951

In Re: V. Vengan and Others

Madras High Court · AIR 1952 Mad 95 : (1952) ILR (Mad) 553 : (1951) 2 MLJ 241

Constitution of India, 1950 — Article 19Criminal Law (Amendment) Act, 1932 — Section 7

High Courts19 Jun 1951

In Re: Ramaswami alias Kuppuswami and Another

Madras High Court · AIR 1952 Mad 411 : (1951) 2 MLJ 630

Criminal Procedure Code, 1898 (CrPC) — Section 164, 240Madras Criminal Practice Rules, 1931 — Rule 156, 85Penal Code, 1860 (IPC) — Section 302, 307, 34, 392

High Courts27 May 1951

Commissioner of Income Tax, Excess Profits Tax, Madras Vs Rama Sugar Mills Ltd., Bobbili

Madras High Court · AIR 1952 Mad 689 : (1952) 21 ITR 191

Income Tax Act, 1922 — Section 10(2), 66(1)

High Courts17 May 1951Allowed

Zynab Bi alias Bibijan Vs Mohammad Ghouse Mohideen

Madras High Court · AIR 1952 Mad 284

Guardians and Wards Act, 1890 — Section 25, 4(2)