COURT ARCHIVE

Madras High Court judgments, 1951

379 judgments · page 17 of 19

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 7Suits Valuation Act, 1887 — Section 8

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High Courts14 Feb 1951

Lingambhotla Subbayya Vs The Subordinate Judge and Another

Madras High Court · AIR 1951 Mad 864(1) : (1951) 64 LW 396 : (1951) 1 MLJ 514

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

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High Courts14 Feb 1951Allowed

Andavar and Others Vs Periathambi Padayachi and Others

Madras High Court · AIR 1952 Mad 257 : (1951) 64 LW 940 : (1951) 2 MLJ 232

Madras Hindu Religious Endowments Act, 1926 — Section 84(1)Trusts Act, 1882 — Section 6

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High Courts13 Feb 1951Dismissed

Muthu Naicken Vs Mariappa Pillai and Another

Madras High Court · AIR 1953 Mad 754 : (1951) 64 LW 765 : (1952) 2 MLJ 172

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Feb 1951Dismissed

In Re: Bora Narasimhulu

Madras High Court · AIR 1952 Mad 165 : (1951) 1 MLJ 478

Evidence Act, 1872 — Section 33

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High Courts09 Feb 1951Dismissed

Sivaramachari Vs Bayya Anjaneya Chetty

Madras High Court · AIR 1951 Mad 962 : (1952) ILR (Mad) 277 : (1951) 64 LW 742 : (1951) 2 MLJ 245

Limitation Act, 1908 — Article 182, 182(2)

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High Courts09 Feb 1951

Sri Dhana Lakshmi Ginning and Rice, Oil Working Co., Mangalagiri Vs Yelukuru Yelappa Chetti

Madras High Court · AIR 1952 Mad 160 : (1952) ILR (Mad) 547 : (1951) 64 LW 307 : (1951) 1 MLJ 483

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

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High Courts09 Feb 1951Allowed

Meenakshiammal Vs K.G. Krishnaswami Iyer and Others

Madras High Court · AIR 1952 Mad 90 : (1951) 64 LW 681 : (1951) 2 MLJ 163

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 16Limitation Act, 1908 — Article 182(5)

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High Courts09 Feb 1951

Rajah of Vizianagaram Vs The Official Liquidator, Vizianagaram Mining Company Limited, Vizagapatam

Madras High Court · AIR 1952 Mad 136 : (1951) 1 MLJ 535

Civil Procedure Code, 1908 (CPC) — Section 34Companies Act, 1913 — Section 109(1), 228, 230, 271(3)Limitation Act, 1908 — Section 19

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High Courts06 Feb 1951

In re : T.N.K. Govindarajulu Chetty

Madras High Court · (1952) CriLJ 1063 : (1951) 64 LW 275 : (1951) 1 MLJ 348

Madras General Sales Tax Act, 1939 — Section 15(a)

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High Courts03 Feb 1951Dismissed

Johara Bibi and Others Vs Mohammad Sadak Thambi Marakayar and Others

Madras High Court · AIR 1951 Mad 997 : (1951) 2 MLJ 56

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(2)

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High Courts02 Feb 1951Dismissed

Babburu Basavayya and Others Vs Babburu Guravayya and Another

Madras High Court · AIR 1951 Mad 938 : (1952) ILR (Mad) 173 : (1951) 64 LW 669 : (1951) 2 MLJ 176(2)

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 2

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High Courts01 Feb 1951Allowed

Natha Apparao Vs Narulasetti Suryaprakasa Rao

Madras High Court · AIR 1951 Mad 864 : (1952) 65 LW 1249 : (1951) 1 MLJ 526

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 124

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High Courts01 Feb 1951

Matha Appa Rao Vs Naralasetti Suryaprakasa Rao

Madras High Court · (1952) ILR (Mad) 170

Evidence Act, 1872 — Section 124

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High Courts01 Feb 1951Dismissed

Goli Ammiraju alias Ammanna Vs Goli Kondalrayudu and Others

Madras High Court · AIR 1951 Mad 877 : (1951) 64 LW 491 : (1951) 1 MLJ 682

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153

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High Courts01 Feb 1951Dismissed

Chekuri Narayana Raju Vs The Chief Secretary to the Government of Madras and Another

Madras High Court · AIR 1951 Mad 182 : (1951) 64 LW 311 : (1951) 1 MLJ 274

Constitution of India, 1950 — Article 22, 22(5), 22(6)Preventive Detention Act, 1950 — Section 3, 7

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High Courts01 Feb 1951Dismissed

Chandrala Seshayya and Others Vs Chandrala Lakshmamma and Others

Madras High Court · AIR 1952 Mad 88 : (1951) 64 LW 652 : (1951) 2 MLJ 72

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High Courts31 Jan 1951Dismissed

M.G. Murugesam Chetty Vs E. Kanniappa Mudaliar

Madras High Court · AIR 1952 Mad 124 : (1951) 64 LW 702 : (1951) 2 MLJ 194

Limitation Act, 1908 — Article 183

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High Courts30 Jan 1951Dismissed

The Public Prosecutor Vs K. Jacob Nadar

Madras High Court · AIR 1951 Mad 886 : (1952) ILR (Mad) 73 : (1952) 65 LW 1251 : (1951) 1 MLJ 511

Madras General Sales Tax Act, 1939 — Section 15, 2, 9

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High Courts30 Jan 1951Dismissed

The Public Prosecutor Vs K.M. Vedantam

Madras High Court · AIR 1952 Mad 183 : (1951) 1 MLJ 554

Penal Code, 1860 (IPC) — Section 415

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