High Courts22 Mar 1951
Mrs. H.I. Halligua Vs Mohanasundaram and Another
Madras High Court · AIR 1951 Mad 1056 : (1951) 2 MLJ 471
Criminal Procedure Code, 1898 (CrPC) — Section 403
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 15 of 19
High Courts21 Mar 1951
The Dist. Mag. Vs K. Subbanna
Madras High Court · AIR 1951 Mad 900 : (1952) ILR (Mad) 257 : (1951) 64 LW 465 : (1951) 1 MLJ 570
Criminal Procedure Code, 1898 (CrPC) — Section 439, 494, 537, 555Penal Code, 1860 (IPC) — Section 366
High Courts20 Mar 1951
Chinnasami alias Samba Goundan Vs A.L. Vr. St. Veerappa Chettiar and Others
Madras High Court · AIR 1952 Mad 94 : (1951) 2 MLJ 374
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7Constitution of India, 1950 — Article 132(1), 133(1), 135Supreme Court Rules, 1966 — Order 12 Rule 3
High Courts20 Mar 1951Allowed
Chonthan Veetil Moidin Kutty Musaliar Vs Vallikat Kunhi Krishnan and Others
Madras High Court · AIR 1951 Mad 995 : (1951) 64 LW 677 : (1951) 2 MLJ 165
Malabar Tenancy Act, 1930 — Section 33
High Courts20 Mar 1951Allowed
Chitturi Venkataraju Vs Kodarasetti Venkataramana and Others
Madras High Court · AIR 1951 Mad 1013 : (1951) 2 MLJ 84
Usurious Loans Act, 1918 — Section 3
High Courts20 Mar 1951Dismissed
V. Srinivas Vs The Director of Controlled Commodities, Madras
Madras High Court · AIR 1953 Mad 775 : (1952) 65 LW 507 : (1952) 2 MLJ 113
High Courts20 Mar 1951Dismissed
Pusapati Ramabhadra Raju Vs Ayitha Ramanna and Others
Madras High Court · AIR 1952 Mad 125 : (1951) 64 LW 900 : (1951) 2 MLJ 389
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 9
High Courts19 Mar 1951Dismissed
Mepatti Sambayya Vs The Official Receiver, Guntur and Others
Madras High Court · AIR 1952 Mad 256 : (1951) 64 LW 764 : (1951) 2 MLJ 271
Provincial Insolvency Act, 1920 — Section 51, 51(1)
High Courts19 Mar 1951Allowed
In Re: A.K. Gopalan
Madras High Court · AIR 1953 Mad 41 : (1952) 65 LW 876 : (1952) 2 MLJ 690
Constitution of India, 1950 — Article 154, 162, 226, 53Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 12, 3, 3A
High Courts16 Mar 1951
The Commissioner of Income Tax Vs Maddi Venkatasubbayya and Vellanki Venkataratnam
Madras High Court · AIR 1951 Mad 1007 : (1952) ILR (Mad) 459 : (1951) 20 ITR 151 : (1951) 2 MLJ 167
Income Tax Act, 1922 — Section 2, 2(1), 4(3)
High Courts15 Mar 1951
In Re: K. Palani Moopan
Madras High Court · AIR 1952 Mad 172 : (1951) 64 LW 460 : (1951) 1 MLJ 679
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Madras Borstal Schools Act, 1926 — Section 8Penal Code, 1860 (IPC) — Section 304
High Courts15 Mar 1951
Manepalli Sitaramanjaneyalu Vs Pachigolla Krishnayya and Another
Madras High Court · AIR 1952 Mad 283 : (1951) 64 LW 676 : (1951) 2 MLJ 231
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(6)
High Courts15 Mar 1951
Karunambal Ammal Vs Chellaya Gurukkal alias Subramania Appukutti and Others
Madras High Court · AIR 1952 Mad 114 : (1951) 64 LW 845 : (1951) 1 MLJ 395
Civil Procedure Code, 1908 (CPC) — Section 52
High Courts15 Mar 1951Allowed
The Public Prosecutor Vs K.V.K. Ramasami
Madras High Court · AIR 1952 Mad 162 : (1951) 64 LW 679 : (1951) 2 MLJ 199
Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2), 7(1)Evidence Act, 1872 — Section 106
High Courts13 Mar 1951
The Commissioner of Income Tax Vs Janab S. Khaderwalli Sahib Adoni
Madras High Court · AIR 1951 Mad 994 : (1951) 64 LW 898 : (1951) 2 MLJ 183
Income Tax Act, 1922 — Section 34
High Courts13 Mar 1951Allowed
Mrs. A. Ananthalakshmi Ammal, by power-of-attorney holder, A. Ramachandran Vs The Hindustan Investment and Financial Trust Ltd.
Madras High Court · AIR 1951 Mad 927 : (1951) 21 CompCas 210 : (1951) 64 LW 571 : (1951) 2 MLJ 586(2)
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, Order 47 Rule 4(2), Order 47 Rule 7, Order 47 Rule 7(1)Companies Act, 1913 — Section 76, 79, 79(1)
High Courts13 Mar 1951
COMMISSIONER OF Income Tax, MADRAS Vs JANAB S. KHADERWALLI SAHIB.
Madras High Court · (1951) 20 ITR 208
Income Tax Act, 1961 — Section 34
High Courts13 Mar 1951
The Commissioner of Excess Profits Tax Vs Jivaraj Topun and Sons
Madras High Court · AIR 1951 Mad 952 : (1951) 20 ITR 143 : (1951) 64 LW 639 : (1951) 2 MLJ 172
Excess Profits Tax Act, 1940 — Section 13, 14, 4Income Tax Act, 1961 — Section 4(3)
High Courts13 Mar 1951
The Fringford Estates Limited, Calicut Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 47 : (1951) 20 ITR 385 : (1951) 2 MLJ 452
Income Tax Act, 1922 — Section 4(1), 4(3)
High Courts12 Mar 1951
Commissioners of Income Tax Vs Raman and Raman Ltd.
Madras High Court · AIR 1951 Mad 905 : (1951) 19 ITR 558 : (1951) 1 MLJ 684
Income Tax Act, 1922 — Section 10, 10(2)Sales of Goods Act, 1930 — Section 20, 32