High Courts04 Sept 1951Dismissed
Governor-General in Council Vs Ajithbhai Jayanthilal and Co. and Others
Madras High Court · AIR 1952 Mad 795 : (1952) 65 LW 133 : (1952) 2 MLJ 24
Railways Act, 1890 — Section 77
COURT ARCHIVE
Madras High Court judgments, 1951
379 judgments · page 8 of 19
High Courts03 Sept 1951Dismissed
Matalpudi Janardana Rao Vs Yanduri Venkata Subba Rao and Another
Madras High Court · AIR 1952 Mad 855 : (1952) 65 LW 275 : (1952) 1 MLJ 472
Constitution of India, 1950 — Article 226(1)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 4, 5, 5(2)
High Courts31 Aug 1951Dismissed
Sha Ganraj Poonamchand Vs V.P. Venkataratnam Chetti
Madras High Court · AIR 1952 Mad 159 : (1951) 64 LW 1061 : (1951) 2 MLJ 531
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12B, 24, 7(2)
High Courts31 Aug 1951Allowed
Lakkaju Satyanarayana Vs Majati Venkatarattamma and Another
Madras High Court · AIR 1951 Mad 1044 : (1952) ILR (Mad) 308 : (1951) 64 LW 905 : (1951) 2 MLJ 477
Constitution of India, 1950 — Article 226Madras Buildings (Lease and Rent Control) (Amendment) Act, 1951 — Section 20
High Courts31 Aug 1951Allowed
M. Delli Gramani and Another Vs C.R. Ramachandran
Madras High Court · AIR 1953 Mad 769 : (1952) ILR (Mad) 682 : (1952) 65 LW 82 : (1952) 2 MLJ 611
Evidence Act, 1872 — Section 92Specific Relief Act, 1877 — Section 14Transfer of Property Act, 1882 — Section 55, 8
High Courts31 Aug 1951
In Re: P.P. Sivarama Pillai and Another
Madras High Court · AIR 1952 Mad 54 : (1952) 22 CompCas 36 : (1951) 64 LW 1015 : (1952) 1 MLJ 7
Madras General Sales Tax Act, 1939 — Section 15Tamil Nadu General Sales Tax Rules, 1959 — Rule 31
High Courts30 Aug 1951Dismissed
M. Ramayya Vs The State of Madras and Another
Madras High Court · AIR 1952 Mad 300 : (1952) ILR (Mad) 698 : (1951) 64 LW 1021 : (1951) 2 MLJ 597
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226Government of India Act, 1919 — Section 107
High Courts29 Aug 1951Dismissed
A.M.M. Srinivasan Chettiar and Others Vs Ar. Rm. Ar. Arunachalam Chettiar and Another
Madras High Court · AIR 1952 Mad 288 : (1952) 2 MLJ 66
Limitation Act, 1908 — Section 13
High Courts29 Aug 1951Dismissed
Bhupathiraju Venkatapathiraju Vs Ravipati Venkataratnam and Another
Madras High Court · AIR 1953 Mad 831
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19A, 19A(1)
High Courts29 Aug 1951
In Re: Mariyala Venkateswara Rao
Madras High Court · AIR 1952 Mad 72 : (1952) 1 MLJ 14
Madras General Sales Tax Act, 1939 — Section 14(2), 15Tamil Nadu General Sales Tax Rules, 1959 — Rule 24
High Courts27 Aug 1951
Konithala Chinna Subba Naidu Vs Chandra Kuppa Naidu and Others
Madras High Court · AIR 1952 Mad 179 : (1951) 64 LW 1097 : (1951) 2 MLJ 585
Limitation Act, 1908 — Article 142, 144Provincial Insolvency Act, 1920 — Section 37
High Courts27 Aug 1951
S.K. Kuttalalingam Pillai Vs S.V.N. Chinnakannu Pillai
Madras High Court · AIR 1952 Mad 18 : (1951) 2 MLJ 588
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Aug 1951Dismissed
In Re: Kondiddasu Appalaswamy, Detenue
Madras High Court · AIR 1952 Mad 157
Preventive Detention Act, 1950 — Section 3(1)
High Courts27 Aug 1951
Ponnuru Sambiah and Others Vs Annapareddi Venkatareddi and Others
Madras High Court · AIR 1954 Mad 168 : (1952) 65 LW 1220 : (1952) 1 MLJ 632
High Courts24 Aug 1951Dismissed
Rm. Nl. Ramaswami Chettiar and Others Vs The Official Receiver and Others
Madras High Court · AIR 1951 Mad 1051 : (1953) ILR (Mad) 65 : (1951) 64 LW 934 : (1951) 2 MLJ 479
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 134, 135, 372
High Courts24 Aug 1951Dismissed
R.M. Seshadri Vs The District Magistrate, Tanjore and Another
Madras High Court · AIR 1952 Mad 120 : (1953) ILR (Mad) 636 : (1951) 64 LW 1066 : (1951) 2 MLJ 517
Cinematograph Act, 1918 — Section 5(3), 8Constitution of India, 1950 — Article 19(1), 19(6)
High Courts23 Aug 1951Dismissed
The Official Assignee of Madras Vs A.R. Narayana Mudaliar and Another
Madras High Court · AIR 1951 Mad 1045 : (1952) ILR (Mad) 312 : (1952) 65 LW 640 : (1952) 1 MLJ 662
Presidency Towns Insolvency Act, 1909 — Section 17Provincial Insolvency Act, 1920 — Section 28(2)
High Courts23 Aug 1951Dismissed
Peddadu Ramamurthi Vs Cherukuvada Venkatasubba Rao and Others
Madras High Court · AIR 1952 Mad 49 : (1952) ILR (Mad) 306 : (1951) 64 LW 1012 : (1951) 2 MLJ 558
Madras High Court Appellate Side Rules, 1965 — Rule 4
High Courts23 Aug 1951
In Re: Arulanandu and Others
Madras High Court · AIR 1952 Mad 267 : (1952) ILR (Mad) 728 : (1951) 2 MLJ 446
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 146, 147
High Courts22 Aug 1951Dismissed
Panchayat Board and Others Vs Inspector of Municipal Councils and Local Boards, Madras and Another
Madras High Court · AIR 1953 Mad 175 : (1952) 65 LW 186 : (1952) 1 MLJ 285
Madras Local Boards Act, 1920 — Section 45A(1)