Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 6 Rule 17Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2

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High Courts04 Dec 1951Dismissed

Ramakrishna Padayachi and Others Vs State and Another

Madras High Court · AIR 1954 Mad 131 : (1952) 1 MLJ 649

Criminal Procedure Code, 1898 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 426, 448

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High Courts04 Dec 1951Dismissed

In Re: Macherla Balaswamy of Guntur

Madras High Court · AIR 1953 Mad 827 : (1952) 1 MLJ 772

Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 300, 304, 85, 86

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High Courts04 Dec 1951

V.M.S. Kandasamy Nadar Vs The Province of Madras and Another

Madras High Court · AIR 1953 Mad 391 : (1952) 65 LW 787 : (1952) 1 MLJ 804

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 80Evidence Act, 1872 — Section 115Tamil Nadu Survey and Boundaries Act, 1923 — Section 13, 14, 9

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High Courts03 Dec 1951Dismissed

Pajerla Krishna Reddi

Madras High Court · AIR 1952 Mad 839 : (1952) 1 MLJ 286

Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(3)

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High Courts03 Dec 1951

Madala Peraiah and Others Vs Voruganti Chendriah

Madras High Court · (1954) CriLJ 283 : (1952) 65 LW 446

Penal Code, 1860 (IPC) — Section 339, 341

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High Courts03 Dec 1951

Alapati Subbarayudu Vs Jallipalli Lakshmayya

Madras High Court · AIR 1954 Mad 129 : (1952) 65 LW 417 : (1952) 1 MLJ 700

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 34, 35

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High Courts03 Dec 1951Dismissed

Durbha Viswanadha Sastri, power of attorney holder for Ivaluri Nallikarjuna Rao and Others Vs Dronamraju Venkatakrishna Rao and Others

Madras High Court · AIR 1953 Mad 189 : (1952) 65 LW 789 : (1952) 1 MLJ 645

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90Tamil Nadu Agriculturists Relief Act, 1938 — Section 15

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High Courts03 Dec 1951

In Re: T.R. Parthasarathy and Others

Madras High Court · AIR 1954 Mad 134 : (1952) 1 MLJ 274

Madras City Police Act, 1888 — Section 3, 45, 46, 47

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High Courts03 Dec 1951

Velur Devasthanam Vs A. Sambandamurthi Nainar

Madras High Court · AIR 1952 Mad 531 : (1952) 65 LW 441 : (1952) 1 MLJ 161

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5), 435, 439

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High Courts30 Nov 1951Allowed

N. Balaraman Vs Corporation of Madras

Madras High Court · AIR 1952 Mad 778 : (1952) 65 LW 467 : (1952) 1 MLJ 655

Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 287, 365, 366

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High Courts30 Nov 1951Allowed

Muppidari and Moonru Ugamkonda, Amman Temple in Vadakku Veeravanallur and Another Vs Pattamuthu Mudaliar and Others

Madras High Court · AIR 1953 Mad 624 : (1952) 65 LW 1147

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 12, 142, 144, 95Trusts Act, 1882 — Section 36

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High Courts30 Nov 1951

In Re: S. Malliah

Madras High Court · (1954) CriLJ 205

Criminal Procedure Code, 1898 (CrPC) — Section 263

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High Courts30 Nov 1951Dismissed

A.R. Muthukrishna Reddiar and Sons Vs Madhavji Devichand and Co. Ltd.

Madras High Court · (1952) 65 LW 854

Sales of Goods Act, 1930 — Section 16(2), 42, 59

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High Courts30 Nov 1951Allowed

M.P.S. Al. Alagappa Chettiar Vs Nachiappa Chettiar

Madras High Court · (1953) ILR (Mad) 996 : (1953) 66 LW 1066 : (1953) 2 MLJ 298

General Clauses Act, 1897 — Section 6Madras Merged States (Laws) Act, 1949 — Section 6Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 20

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High Courts29 Nov 1951Dismissed

Swaminatha Chettiar and Another Vs Nagalingam Chettiar and Another

Madras High Court · AIR 1952 Mad 769 : (1952) 2 MLJ 249

Civil Procedure Code, 1908 (CPC) — Section 34, 35

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High Courts29 Nov 1951Dismissed

Dasari Janakiramayya and Another Vs Nune Ranganayakamma

Madras High Court · AIR 1953 Mad 174 : (1952) 65 LW 632 : (1952) 2 MLJ 36

Tamil Nadu Agriculturists Relief Act, 1938 — Section 4

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