COURT ARCHIVE

Madras High Court judgments, 1951

379 judgments · page 16 of 19

High Courts12 Mar 1951

The Commissioner of Income Tax, Madras Vs Raman and Raman Ltd., Kumbakonam

Madras High Court · AIR 1951 Mad 905 : (1951) 19 ITR 558 : (1951) 1 MLJ 684

Income Tax Act, 1961 — Section 10(2)(xv)Sales of Goods Act, 1930 — Section 20, 32

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High Courts09 Mar 1951Allowed

Vadrevu Suryanarayana Vs Kocherlakota Venkata Subbarao and Another

Madras High Court · AIR 1951 Mad 943 : (1951) 64 LW 608 : (1951) 2 MLJ 76

Civil Procedure Code, 1908 (CPC) — Section 65Contract Act, 1872 — Section 2Trusts Act, 1882 — Section 82

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High Courts09 Mar 1951Dismissed

M.R. Kalyana Krishna Ayyar Vs Lakshmi Ammal and Others

Madras High Court · AIR 1952 Mad 548 : (1952) 65 LW 77 : (1952) 2 MLJ 38

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High Courts08 Mar 1951Dismissed

Mrs. A. Marthamma Vs A. Munuswamy and Others

Madras High Court · AIR 1951 Mad 888 : (1951) 64 LW 469 : (1951) 1 MLJ 694

Penal Code, 1860 (IPC) — Section 494

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High Courts07 Mar 1951

Abdullah Vs State

Madras High Court · AIR 1951 Mad 883(1) : (1951) 64 LW 477 : (1951) 1 MLJ 698

Madras Prohibition Act, 1937 — Section 16, 34, 4(1)

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High Courts07 Mar 1951Dismissed

Kandinella Ramayya Vs The Madras State

Madras High Court · AIR 1951 Mad 1003 : (1951) 64 LW 643 : (1951) 2 MLJ 96

Constitution of India, 1950 — Article 226

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High Courts26 Feb 1951

In Re: Guruswami Thevar

Madras High Court · AIR 1951 Mad 902 : (1951) 64 LW 657 : (1951) 1 MLJ 549

Criminal Procedure Code, 1898 (CrPC) — Section 367(1)

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High Courts26 Feb 1951Dismissed

Chadalavada Seetharamayya Vs Velivolu Kesavayya

Madras High Court · AIR 1952 Mad 108 : (1951) 64 LW 786

Provincial Insolvency Act, 1920 — Section 44, 44(2), 44(3)

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High Courts23 Feb 1951

In Re: K.K.S. Karuppiah Nadar and Others

Madras High Court · AIR 1951 Mad 885(1) : (1951) 1 MLJ 477

Opium Act, 1878 — Section 9

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High Courts23 Feb 1951Dismissed

Panattil Narayanan Nair and Others Vs Palappetti Vatakkepet Vallath Karunakaran Nair and Others

Madras High Court · AIR 1952 Mad 32 : (1951) 2 MLJ 526

Madras Hindu Religious Endowments Act, 1926 — Section 76

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High Courts23 Feb 1951

Sishtla Janakirama Sastri and Another Vs Jagani Gopalam and Others

Madras High Court · AIR 1952 Mad 224 : (1951) 64 LW 732 : (1951) 2 MLJ 272

Madras Estates Land Act, 1908 — Section 3(19), 3(2)

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High Courts22 Feb 1951

Muhammad Mustapa Rowther Vs State

Madras High Court · (1951) 64 LW 512 : (1951) 1 MLJ 576

Penal Code, 1860 (IPC) — Section 5

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High Courts22 Feb 1951Dismissed

K. Murugappa Chettiar Vs C. Balasundaram Chetty and Another

Madras High Court · AIR 1952 Mad 173 : (1951) 64 LW 397 : (1951) 1 MLJ 513

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

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High Courts22 Feb 1951Allowed

A. Rajagopal Mudaliar Vs The Official Trustee, High Court, Madras

Madras High Court · AIR 1952 Mad 79 : (1951) 64 LW 1090 : (1951) 2 MLJ 559

Guardians and Wards Act, 1890 — Section 33

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High Courts21 Feb 1951Dismissed

In Re: Muthuvedi Ammal and Another

Madras High Court · AIR 1952 Mad 170 : (1951) 64 LW 476 : (1951) 1 MLJ 674

Criminal Procedure Code, 1898 (CrPC) — Section 198, 199Penal Code, 1860 (IPC) — Section 426

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High Courts16 Feb 1951Dismissed

G. Chandrasekhara Reddi Vs Commissioner of Income Tax and Another

Madras High Court · AIR 1951 Mad 897 : (1952) ILR (Mad) 451 : (1951) 19 ITR 616 : (1951) 64 LW 455 : (1951) 1 MLJ 565

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1922 — Section 61(1), 61(3)

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High Courts16 Feb 1951Dismissed

Maddipati Ramanna alias Tatabbayi and others Vs Maddipati Subbarayudu and others

Madras High Court · AIR 1951 Mad 886(1)

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152Court Fees Act, 1870 — Section 12, 13, 7, 7(5), 7(v)(b)

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High Courts16 Feb 1951Dismissed

M.B. Namazi Vs Deputy Custodian of Evacuee Property and Others

Madras High Court · AIR 1951 Mad 930 : (1951) 2 MLJ 1

Administration of Evacuee Property Ordinance, 1949 — Section 19, 20, 7Constitution of India, 1950 — Article 14, 15, 19, 19(1), 19(5)

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High Courts16 Feb 1951Dismissed

Bysani Kamalamma Vs Syed Ismail Ispahani E. Venkata Sastri

Madras High Court · AIR 1951 Mad 895 : (1952) ILR (Mad) 353 : (1951) 64 LW 446 : (1951) 1 MLJ 676

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4Madras High Court (Original Side) Rules, 1956 — Order 1 Rule 3, Order 7 Rule 4

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High Courts16 Feb 1951Allowed

A.R. Senthilanathan Chettiar Vs The Panchayat Board of Mohanur

Madras High Court · AIR 1952 Mad 182 : (1951) 64 LW 703 : (1951) 2 MLJ 345

Madras Local Boards Act, 1920 — Section 193, 193(1), 212(2)

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