High Courts19 Apr 1951
A. Poongavana Naicker Vs S. Muthurama Naidu and Others
Madras High Court · AIR 1953 Mad 762 : (1952) 2 MLJ 46
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, 115
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 13 of 19
High Courts19 Apr 1951
The Public Prosecutor, Madras Vs Gadi Satyanarayanamurthy
Madras High Court · (1951) 64 LW 764 : (1951) 2 MLJ 301
Madras Prevention of Food Adulteration Act, 1918 — Section 19
High Courts19 Apr 1951Dismissed
In Re: M. Velu Konar and Others
Madras High Court · AIR 1952 Mad 107 : (1951) 2 MLJ 302
Madras General Sales Tax Act, 1939 — Section 8
High Courts18 Apr 1951Dismissed
V. Kalyanasundaram Pillai Vs R.M.L.S. Chockalingam Chettiar
Madras High Court · AIR 1952 Mad 293 : (1951) 64 LW 920 : (1951) 2 MLJ 459
Central Excise Rules, 1944 — Rule 103, 104Central Excises and Salt Act, 1944 — Section 37(1)
High Courts18 Apr 1951Allowed
Tavanur Manakkal Raman Nambudiri Vs Chenni Veettil Karthiya and Another
Madras High Court · AIR 1952 Mad 176 : (1951) 64 LW 1063 : (1951) 2 MLJ 527
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58
High Courts18 Apr 1951Dismissed
T.G. Gopal Pillai Vs Viswanatha Iyar and Another
Madras High Court · AIR 1952 Mad 23 : (1951) 64 LW 925 : (1951) 1 MLJ 637
Court Fees Act, 1870 — Article 1, 7(5), 7(9)
High Courts18 Apr 1951Allowed
Boggrapu Venkatasubbiah and Another Vs Chenchupalli Peeriah and Others
Madras High Court · AIR 1952 Mad 266 : (1951) 64 LW 762 : (1951) 2 MLJ 269
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts18 Apr 1951
Avalath Kunhikoya Thangal and Another Vs Dappoyil Ahmad Kutty and Others
Madras High Court · AIR 1952 Mad 59 : (1951) 64 LW 838 : (1951) 2 MLJ 496
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47Transfer of Property Act, 1882 — Section 3, 52
High Courts17 Apr 1951Dismissed
Chandra Sreenivasa Rao Vs Korrapati Raja Rama Mohana Rao and Another
Madras High Court · AIR 1952 Mad 579 : (1951) 64 LW 770 : (1951) 2 MLJ 264
Child Marriage Restraint Act, 1929 — Section 5, 6Contract Act, 1872 — Section 23
High Courts17 Apr 1951Allowed
R.G.N. Price, Official Liquidator, Andhra Paper Mills Company Limited, (in liquidation) Vs The State of Madras
Madras High Court · AIR 1952 Mad 58 : (1951) 21 CompCas 249 : (1951) 2 MLJ 499
Companies Act, 1913 — Section 179, 179(1)
High Courts17 Apr 1951Allowed
Chodipalli Masenu Vs Gampala Narasamma
Madras High Court · AIR 1952 Mad 169 : (1951) 1 MLJ 456
Workmens Compensation Act, 1923 — Section 3
High Courts17 Apr 1951
K. Natesa Ayyar Vs Kothandarama Ayyar and Another
Madras High Court · AIR 1951 Mad 1002 : (1951) 64 LW 768 : (1951) 2 MLJ 92
Suits Valuation Act, 1887 — Section 8Tamil Nadu Civil Courts Act, 1873 — Section 14
High Courts16 Apr 1951Allowed
Ponnammal alias Guruvammal and Others Vs Kanthammal and Others
Madras High Court · AIR 1952 Mad 552
Specific Relief Act, 1877 — Section 39
High Courts13 Apr 1951Dismissed
Ambika Palayakat Company Vs N. Kannappa Pillai
Madras High Court · AIR 1952 Mad 91 : (1951) 64 LW 675 : (1951) 2 MLJ 182
Court Fees Act, 1870 — Article 1, 7
High Courts11 Apr 1951Dismissed
Aravamuda Aiyangar Vs V. Santhanakrishnan
Madras High Court · AIR 1952 Mad 184 : (1951) 64 LW 902 : (1951) 2 MLJ 229
Penal Code, 1860 (IPC) — Section 499, 500
High Courts10 Apr 1951
Official Assignee of Madras Vs R. Munuswamy Naidu and Others
Madras High Court · AIR 1952 Mad 26
Limitation Act, 1908 — Article 120
High Courts09 Apr 1951Allowed
Rajamanickam Pillai and Others Vs Swaminatha Pillai (died) and Others
Madras High Court · AIR 1952 Mad 24 : (1952) 65 LW 697
Arbitration Act, 1940 — Section 32
High Courts06 Apr 1951
Mrs. Pattammal Arumugam and Others Vs The Chief Presidency Magistrate
Madras High Court · AIR 1951 Mad 950 : (1951) 64 LW 666 : (1951) 2 MLJ 101
Constitution of India, 1950 — Article 19(1), 19(2), 19(6)Press (Emergency Powers) Act, 1931 — Section 3, 3(1)
High Courts06 Apr 1951
Kandaswami Pillai Vs Kannappa Chetty alias Arunachala Chetty
Madras High Court · AIR 1952 Mad 186 : (1952) ILR (Mad) 421 : (1952) 65 LW 11 : (1951) 2 MLJ 668
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 181, 182, 15(1), 19, 29
High Courts03 Apr 1951Allowed
Seethalakshmi Achi and Others Vs V.T. Veerappa Chettiar
Madras High Court · AIR 1952 Mad 736 : (1952) ILR (Mad) 361 : (1952) 65 LW 384 : (1952) 1 MLJ 709
Defence of India Rules, 1939 — Rule 2(2), 97, 98, 98(2)