High Courts11 Jan 1951
Mrs. A. Ananthalakshmi Ammal Vs Tiffin's Barytes, Asbestos and Paints Limited
Madras High Court · AIR 1952 Mad 60 : (1951) 21 CompCas 294 : (1951) 64 LW 1091 : (1951) 2 MLJ 586
Companies Act, 1913 — Section 76, 79(3)
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 19 of 19
High Courts09 Jan 1951Allowed
Ramdayal Rameswarilal Vs Vissamsetti Chandra Narasimham
Madras High Court · AIR 1951 Mad 843 : (1951) 64 LW 1037 : (1951) 1 MLJ 49
Arbitration Act, 1940 — Section 2, 34
High Courts08 Jan 1951Allowed
G. Venkatareddi Vs P. Nagireddi
Madras High Court · AIR 1951 Mad 851 : (1951) 64 LW 475 : (1951) 1 MLJ 569
Evidence Act, 1872 — Section 101, 102, 103
High Courts08 Jan 1951Dismissed
In Re: Palaniswami Goundan
Madras High Court · AIR 1952 Mad 175 : (1951) 64 LW 731 : (1951) 1 MLJ 265
Penal Code, 1860 (IPC) — Section 302
High Courts08 Jan 1951Dismissed
Paruchuru Thirumala Satyanarayanacharyulu and Another Vs Vannava Ramalingam and Others
Madras High Court · AIR 1952 Mad 86 : (1952) ILR (Mad) 77 : (1951) 64 LW 598 : (1951) 2 MLJ 74
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 2(2)Court Fees Act, 1870 — Section 12
High Courts05 Jan 1951Dismissed
R.G.N. Price, Official Liquidator of the Andhra Paper Mills Co., Ltd., (in liqn.) Vs M. Chandrasekharan, President of the Andhra Paper Mills Workers Union
Madras High Court · AIR 1951 Mad 987 : (1951) 21 CompCas 251 : (1951) 64 LW 705 : (1951) 2 MLJ 185
Companies Act, 1913 — Section 171, 230(1)Industrial Disputes Act, 1947 — Section 15(2)
High Courts05 Jan 1951Allowed
Meesala Seethayya Vs Kallidi Venkanna and Another
Madras High Court · AIR 1951 Mad 1010 : (1951) 2 MLJ 299
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 138, 182Provincial Insolvency Act, 1920 — Section 28, 28A
High Courts05 Jan 1951
In Re: Comr. for Workmen's Compensation
Madras High Court · AIR 1951 Mad 880 : (1951) 64 LW 659 : (1951) 2 MLJ 23
Civil Procedure Code, 1908 (CPC) — Section 13, 9Government of India Act, 1935 — Section 176Workmens Compensation Act, 1923 — Section 2(2)
High Courts05 Jan 1951Allowed
Saraswathi Ammal and Another Vs Rajagopal Ammal
Madras High Court · AIR 1952 Mad 81 : (1952) ILR (Mad) 1 : (1951) 64 LW 589 : (1951) 2 MLJ 63
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 49 Rule 3, 109, 110
High Courts05 Jan 1951Dismissed
The Indian Mutual Life Assocn. Ltd. Vs The Comr., Corpn. of Madras
Madras High Court · AIR 1951 Mad 876(1) : (1951) 64 LW 418 : (1951) 1 MLJ 706
Specific Relief Act, 1877 — Section 45
High Courts04 Jan 1951Dismissed
R. Chatterjee Vs Sub Area Commander H.Q. Madras
Madras High Court · AIR 1951 Mad 777 : (1952) ILR (Mad) 153 : (1951) 64 LW 193 : (1951) 1 MLJ 258
Army Act, 1911 — Section 2, 2(2)Constitution of India, 1950 — Article 33, 35, 372
High Courts04 Jan 1951Dismissed
Chunchu Narayana and Others Vs Karrapati Kesappa
Madras High Court · AIR 1951 Mad 721 : (1951) ILR (Mad) 387 : (1951) 64 LW 289 : (1951) 1 MLJ 296
Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1898 (CrPC) — Section 145(4)
High Courts04 Jan 1951Allowed
Nallamuthu Pillai and Others Vs R. Aravamudhu Iyengar and Another
Madras High Court · AIR 1952 Mad 263 : (1951) 2 MLJ 205
Transfer of Property Act, 1882 — Section 73
High Courts03 Jan 1951
Johara Bibi and others Vs Mohammad Sadak Thambi Marakayar and others
Madras High Court · (1951) 01 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(2)
High Courts02 Jan 1951
The Commissioner of Income Tax, Madras Vs S.V.R.N. Palaniappa Chettiar (died) and Others
Madras High Court · AIR 1952 Mad 92 : (1952) ILR (Mad) 211 : (1951) 20 ITR 170 : (1951) 1 MLJ 202
Income Tax (Amendment) Act, 1939 — Section 25(4)Income Tax Act, 1922 — Section 25, 25(4)
High Courts02 Jan 1951
S.N.A.S. Annamalai Chettiar Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 271 : (1952) ILR (Mad) 120 : (1951) 20 ITR 238 : (1951) 2 MLJ 335
Income Tax Act, 1922 — Section 25, 25(3), 26
High Courts02 Jan 1951
M.P. Venkatachalapathy Iyer and S.K. Sundaramanier and Co. Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 238 : (1951) 20 ITR 363 : (1951) 2 MLJ 303
Income Tax Act, 1922 — Section 10, 10(2)
High Courts02 Jan 1951Allowed
Puthiyatuth Parvathi alias Kunhi Kava Amma Vs Nelliyoth Makkam Amma (died) and Others
Madras High Court · AIR 1951 Mad 187 : (1952) ILR (Mad) 92 : (1951) 64 LW 361 : (1951) 1 MLJ 497
Transfer of Property Act, 1882 — Section 58, 72, 98
High Courts02 Jan 1951Allowed
Seeram Appala Raju Vs The Official Receiver
Madras High Court · AIR 1951 Mad 879(1) : (1951) 64 LW 661 : (1951) 1 MLJ 551
Limitation Act, 1908 — Article 182, 182(5)Provincial Insolvency Act, 1920 — Section 37, 37(1)