High Courts20 Sept 1951
Edpuri Rama Subbiah Vs C.J. Cole and Another
Madras High Court · AIR 1952 Mad 590 : (1952) 65 LW 433 : (1951) 2 MLJ 663
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 11(2)
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 7 of 19
High Courts20 Sept 1951
Singareni Collieries Co. Ltd. by agents, Best and Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1953 Mad 408 : (1952) 21 ITR 375 : (1952) 2 MLJ 22
Income Tax Act, 1922 — Section 4, 4(1), 42(1), 42(3), 48
High Courts20 Sept 1951
Parvathaneni Ramakrishnayya Proprietor, Krishna and Co., Vijayawada Vs The Commr. of Income Tax, Madras
Madras High Court · AIR 1952 Mad 296 : (1951) 20 ITR 610 : (1952) 1 MLJ 9
Income Tax Act, 1922 — Section 10, 10(2)
High Courts20 Sept 1951
M.N.C. Murugappa Chettiar and Others Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1954 Mad 189 : (1952) 2 MLJ 20
Income Tax Act, 1922 — Section 2(9), 3
High Courts20 Sept 1951Allowed
Joshuna B. Powers Incorporated Vs Express Newspapers Ltd. and Another
Madras High Court · AIR 1952 Mad 17
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts20 Sept 1951Dismissed
Khan Bahadur A. Abdul Karim Sahib Vs The Accommodation Controller, Madras and Another
Madras High Court · AIR 1952 Mad 860 : (1952) 65 LW 160 : (1952) 1 MLJ 272
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 11, 3, 3(3)
High Courts19 Sept 1951
Rao Bahadur R. Guruswamy Naidu Udumalpet Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 864 : (1952) 21 ITR 188 : (1952) 2 MLJ 29
Income Tax Act, 1922 — Section 10(2)
High Courts17 Sept 1951Allowed
M. Kali Mudaliar Vs A. Vedachala Mudaliar and Others
Madras High Court · AIR 1952 Mad 545 : (1952) ILR (Mad) 595 : (1952) 65 LW 104 : (1951) 2 MLJ 152
Motor Vehicles Act, 1939 — Section 48, 48A, 59(3), 60, 64
High Courts14 Sept 1951
Rajah Sri Ravu Sweta, Chelapathi Ramakrishna Ranga Rao Bahadur, Rajah of Bobbili Vs The State of Madras
Madras High Court · AIR 1952 Mad 203 : (1952) 65 LW 37 : (1952) 1 MLJ 174
Constitution of India, 1950 — Article 13, 14, 19(1), 19(5), 31(1)Government of India Act, 1935 — Section 299, 299(2)Madras Estates Land (Reduction of Rent) Act, 1947 — Section 2, 3(4)
High Courts14 Sept 1951Allowed
Municipal Council Vs Ripley and Co. Ltd.
Madras High Court · AIR 1954 Mad 95 : (1951) 2 MLJ 657
Tamil Nadu District Municipalities Act, 1920 — Section 244
High Courts12 Sept 1951Allowed
S. Narayanaswami Ayyar Vs Kesava Ayyar
Madras High Court · AIR 1952 Mad 539 : (1952) 65 LW 413 : (1952) 1 MLJ 11
Court Fees Act, 1870 — Article 17, 7
High Courts11 Sept 1951
In Re: Muddamma Malla Reddi and Others
Madras High Court · (1954) CriLJ 167
Penal Code, 1860 (IPC) — Section 148, 149, 302, 328, 34
High Courts11 Sept 1951
In Re: K. Anandan Nambiar
Madras High Court · AIR 1952 Mad 117 : (1953) ILR (Mad) 93 : (1951) 64 LW 1031 : (1952) 1 MLJ 1
Constitution of India, 1950 — Article 194, 194(3), 226
High Courts10 Sept 1951Dismissed
Paledugu Nagaratnamma Vs Kogant Seetharamamma and Others
Madras High Court · AIR 1952 Mad 237
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts10 Sept 1951
Gudivada Jagannadham Vs A.S. Krishna and Co., Ltd. and Another
Madras High Court · AIR 1953 Mad 208 : (1952) 65 LW 92 : (1952) 1 MLJ 156
Civil Procedure Code, 1908 (CPC) — Section 11Madras Buildings (Lease and Rent Control) Act, 1949 — Section 10
High Courts07 Sept 1951
R. Balakrishnan Vs State of Madras
Madras High Court · AIR 1952 Mad 565 : (1952) ILR (Mad) 957 : (1952) 65 LW 279 : (1952) 1 MLJ 514
Constitution of India, 1950 — Article 14, 19(1), 19(5), 19(6), 358Cotton Textiles (Control) Act, 1946 — Section 3(1)
High Courts07 Sept 1951
A.C.S. Kandaswami Reddiar and Others Vs The Textile Commissioner of the Government of India
Madras High Court · AIR 1952 Mad 409 : (1953) ILR (Mad) 51 : (1951) 2 MLJ 658
Constitution of India, 1950 — Article 19(1), 19(5), 301, 302, 305
High Courts06 Sept 1951
In Re: Mottai Thevar
Madras High Court · AIR 1952 Mad 586 : (1951) 2 MLJ 605
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 172, 172(2)Evidence Act, 1872 — Section 25Madras Borstal Schools Act, 1926 — Section 10
High Courts06 Sept 1951Dismissed
Ramachanduruni Purushotham Vs Ramachanduruni Venkatappa and Another
Madras High Court · AIR 1952 Mad 150 : (1951) 64 LW 1029 : (1951) 2 MLJ 561
Constitution of India, 1950 — Article 14, 19(1)Madras Restoration of Village Officers (Validation) Act, 1939 — Section 2, 3
High Courts04 Sept 1951
Mannarghat Union Motor Services Ltd., Mannarghat, South Malabar Vs Regional Transport Authority, Malabar and Others
Madras High Court · AIR 1953 Mad 59
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(7)