COURT ARCHIVE

Madras High Court judgments, 1951

379 judgments · page 5 of 19

High Courts26 Oct 1951

C. Chenchanna Naidu Vs Praja Seva Transports Ltd., Cuddappah and Another

Madras High Court · AIR 1953 Mad 39 : (1952) ILR (Mad) 1000 : (1952) 65 LW 164 : (1952) 1 MLJ 448

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

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High Courts26 Oct 1951

Public Prosecutor Vs Murugesan

Madras High Court · (1954) CriLJ 197

Madras Prevention of Food Adulteration Act, 1918 — Section 14(1)

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High Courts25 Oct 1951

In Re: Boya Gajji Pedda Venkatanna alias Bodenna and Others

Madras High Court · AIR 1954 Mad 15 : (1952) ILR (Mad) 562 : (1952) 65 LW 146 : (1952) 1 MLJ 244

Criminal Procedure Code, 1898 (CrPC) — Section 208, 252, 286Penal Code, 1860 (IPC) — Section 147

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High Courts24 Oct 1951

The Public Prosecutor Vs Velayangat Devassia

Madras High Court · AIR 1952 Mad 604 : (1952) 1 MLJ 12

Criminal Procedure Code, 1898 (CrPC) — Section 103Madras Prohibition Act, 1937 — Section 38(3), 4(1)

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High Courts23 Oct 1951Allowed

Mareboyina Nagamma Vs Madala alias Koranki Nagamma

Madras High Court · AIR 1954 Mad 165 : (1952) 65 LW 1185 : (1952) 1 MLJ 158

Registration Act, 1908 — Section 49

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High Courts23 Oct 1951

Thiruvathammal and Another Vs Vagunathan alias Kuppa Goundan

Madras High Court · AIR 1952 Mad 479 : (1952) 65 LW 1211 : (1952) 1 MLJ 268

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High Courts22 Oct 1951

In Re: Vokkaligara Yengtappa

Madras High Court · AIR 1952 Mad 535 : (1952) 1 MLJ 62

Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1)Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 300, 328

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High Courts19 Oct 1951

Oruganti Hanumappa Vs The State and Ans.

Madras High Court · (1951) 2 MLJ 662

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High Courts19 Oct 1951Dismissed

S. Ananthakrishnan Vs The State of Madras

Madras High Court · AIR 1952 Mad 395 : (1952) ILR (Mad) 933 : (1952) 65 LW 114 : (1952) 1 MLJ 208

Constitution of India, 1950 — Article 12, 13, 14, 19(1), 265Stamp Act, 1899 — Article 25, 30

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High Courts19 Oct 1951Allowed

M. Arunachalam Iyer alias Vedachalam Iyer Vs K.N. Lingiah and Brothers

Madras High Court · AIR 1953 Mad 71 : (1952) 65 LW 729 : (1952) 2 MLJ 347

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 6, 39, 39(1), 48Transfer of Property Act, 1882 — Section 100, 52

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High Courts19 Oct 1951Partly Allowed

S. Ramakrishnaiah Vs The President, District Board, Nellore and Others

Madras High Court · AIR 1952 Mad 253 : (1953) ILR (Mad) 57 : (1952) 65 LW 140 : (1952) 1 MLJ 38

Constitution of India, 1950 — Article 19(1)

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High Courts19 Oct 1951Dismissed

Gadireddy Peda Narasimhalu Naidu and Sons Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1952 Mad 480 : (1952) 21 ITR 70

Income Tax Act, 1922 — Section 13

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High Courts18 Oct 1951Dismissed

Kandaswami Mudali Vs K.R. Narasimha Aiyar and Others

Madras High Court · AIR 1952 Mad 582 : (1952) ILR (Mad) 531 : (1953) 66 LW 149 : (1951) 2 MLJ 623

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 90, Order 21 Rule 92, 151, 47

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High Courts18 Oct 1951Dismissed

Commr. for Hindu Religious Endowments Board, Madras Vs Vinayakar Arudra Tiruppani Sabha

Madras High Court · AIR 1953 Mad 407 : (1952) 65 LW 187 : (1952) 1 MLJ 282

Madras Hindu Religious Endowments Act, 1926 — Section 9(11A)

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High Courts17 Oct 1951Allowed

S.S. Velayudham Pillai Vs The Governor-General in Council, South Indian Railway

Madras High Court · AIR 1952 Mad 783 : (1952) ILR (Mad) 446 : (1952) 65 LW 94 : (1952) 1 MLJ 235

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 80

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High Courts17 Oct 1951Dismissed

R.N. Vallinayagam Pillai, Proprietor of Sri Shanmugananda Touring Talkies Vs State of Madras and Another

Madras High Court · AIR 1952 Mad 528 : (1952) 65 LW 71 : (1952) 1 MLJ 279

Cinematograph Act, 1918 — Section 5(3), 8Constitution of India, 1950 — Article 19, 19(1), 19(6)

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High Courts17 Oct 1951

S. Arunachala Goundan Vs K.S. Akhileshwara Ayyar

Madras High Court · AIR 1952 Mad 158 : (1951) 2 MLJ 627

Criminal Procedure Code, 1898 (CrPC) — Section 179, 181, 181(2)

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High Courts16 Oct 1951

T.M. Munusamappa and sons Vs The Assistant Custodian of Evacuee Property, Madras

Madras High Court · AIR 1952 Mad 789 : (1952) 65 LW 415 : (1952) 1 MLJ 160

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(2)Administration of Evacuee Property Act, 1950 — Section 56

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High Courts16 Oct 1951Dismissed

Chenna Satyavathi and Another Vs The State of Madras

Madras High Court · AIR 1952 Mad 252 : (1952) 65 LW 136 : (1952) 1 MLJ 41

Constitution of India, 1950 — Article 31

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High Courts15 Oct 1951

RM. G. Sundararamier Radhakrishnier and Co. Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1952 Mad 793 : (1952) 21 ITR 184 : (1952) 2 MLJ 30

Income Tax Act, 1922 — Section 10, 10(2)

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