COURT ARCHIVE

Madras High Court judgments, 1951

379 judgments · page 12 of 19

High Courts27 Apr 1951

The Narasaraopeta Electric Corporation Ltd. Vs The State of Madras

Madras High Court · AIR 1951 Mad 979 : (1951) 21 CompCas 297 : (1951) 1 MLJ 277

Constitution of India, 1950 — Article 19, 19(1), 31, 5Government of India Act, 1935 — Section 299(2)Madras Electricity Supply Undertakings (Acquisition) Act, 1949 — Section 15, 8

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High Courts27 Apr 1951Dismissed

T.V. Srinivasaraghava Aiyangar Vs M. Narasimha Mudaliar

Madras High Court · AIR 1952 Mad 292 : (1952) 65 LW 32 : (1951) 2 MLJ 589

Tamil Nadu Agriculturists Relief Act, 1938 — Section 9, 9A

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High Courts27 Apr 1951Allowed

Parol Abu Packer Vs Pokkyarath Sivasankara Kurup

Madras High Court · AIR 1952 Mad 161 : (1951) 64 LW 756 : (1951) 2 MLJ 175

Civil Procedure Code, 1908 (CPC) — Section 51

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High Courts27 Apr 1951

In Re: Illuru Lakshmiah and Another

Madras High Court · AIR 1952 Mad 101 : (1951) 64 LW 792 : (1951) 2 MLJ 235

Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1), 423(2)

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High Courts26 Apr 1951

The Public Prosecutor Vs Ponnu Kudumban and Others

Madras High Court · AIR 1952 Mad 599 : (1951) 64 LW 872 : (1951) 64 LW 809 : (1951) 2 MLJ 421

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

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High Courts26 Apr 1951Allowed

The Public Prosecutor Vs George Williams alias Victor

Madras High Court · AIR 1951 Mad 1042 : (1952) ILR (Mad) 414 : (1952) 1 MLJ 801

Criminal Procedure Code, 1898 (CrPC) — Section 426, 497, 497(5), 561A

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High Courts26 Apr 1951Dismissed

The Province of Madras Vs Chekka Satyanarayanamurthy

Madras High Court · AIR 1952 Mad 273 : (1952) ILR (Mad) 540 : (1951) 64 LW 800 : (1951) 2 MLJ 340

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts26 Apr 1951Dismissed

In Re: A.S. Vijayaraghavalu Chetty

Madras High Court · AIR 1952 Mad 40 : (1951) 64 LW 904 : (1951) 2 MLJ 486

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

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High Courts24 Apr 1951Dismissed

In Re: Chinnaswamy Iyer

Madras High Court · (1951) 04 MAD CK 0034

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

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High Courts24 Apr 1951Allowed

Punithavalli Ammal Vs K.P. Chidambara Mudaliar

Madras High Court · AIR 1953 Mad 165 : (1952) 65 LW 33 : (1952) 2 MLJ 71

Provincial Debts Laws (Temporary Validation) Ordinance, 1945 — Section 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2)

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High Courts23 Apr 1951

Putti Hanumayya Vs Kondaviti Nayudamma

Madras High Court · (1951) 64 LW 836 : (1951) 2 MLJ 400

Tamil Nadu Agriculturists Relief Act, 1938 — Section 8

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High Courts23 Apr 1951Dismissed

Sri Sri Sri Krishna Chandra Gajapathi Narayana Deo Vs Pragada Ramamurthy Pantulu and Others

Madras High Court · AIR 1952 Mad 68 : (1951) 64 LW 725 : (1951) 2 MLJ 325

Tamil Nadu Survey and Boundaries Act, 1923 — Section 13, 14, 17

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High Courts23 Apr 1951Allowed

Bomma Mangayya Vs Kammula Reddayya (dead) and Others

Madras High Court · AIR 1952 Mad 44 : (1951) 2 MLJ 560

Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 8

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High Courts21 Apr 1951Allowed

K. Chunilal Sowcar Vs The District Judge of Chingleput

Madras High Court · (1951) 04 MAD CK 0029

Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 471

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High Courts20 Apr 1951

In Re: Dr. A.L. Meganathan

Madras High Court · AIR 1951 Mad 996 : (1951) 64 LW 663 : (1951) 2 MLJ 195

Madras Prohibition Act, 1937 — Section 3(1), 4(1)

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High Courts20 Apr 1951Dismissed

The Sree Meenakshi Mills Ltd. Vs The State of Madras and Others

Madras High Court · AIR 1951 Mad 974 : (1951) 2 LLJ 194 : (1951) 64 LW 851 : (1951) 2 MLJ 382

Constitution of India, 1950 — Article 13(1), 14, 19, 31, 31(1)Industrial Disputes Act, 1947 — Section 10, 2

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High Courts20 Apr 1951Dismissed

In Re: Kallumattam Thippaswami by next friend and father Rudrayya

Madras High Court · AIR 1952 Mad 112 : (1951) 64 LW 665 : (1951) 2 MLJ 171

Constitution of India, 1950 — Article 226

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High Courts20 Apr 1951Dismissed

Panga Narasayya Vs Gopavaram Gopal Reddi

Madras High Court · AIR 1952 Mad 394 : (1952) 65 LW 35 : (1951) 2 MLJ 609

Madras Debt Conciliation Act, 1936 — Section 18, 18(2)Tamil Nadu Agriculturists Relief Act, 1938 — Section 9

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High Courts20 Apr 1951Dismissed

Appa Naicken Vs Nagammal

Madras High Court · AIR 1952 Mad 113 : (1951) 64 LW 846 : (1951) 2 MLJ 397

Registration Act, 1908 — Section 77, 77(1)

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High Courts19 Apr 1951Dismissed

The Official Assignee Vs M.C. Ranganathan

Madras High Court · AIR 1951 Mad 1012 : (1951) 64 LW 752 : (1951) 2 MLJ 93

Court Fees Act, 1870 — Section 1Madras City Civil Courts Act, 1892 — Section 16

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