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Madras High Court judgments, 1952

353 judgments · page 11 of 18

High Courts16 Jul 1952Dismissed

S.J.S. Fernandes Vs V. Ranganayakulu Chetty

Madras High Court · AIR 1953 Mad 236 : (1952) 65 LW 1101 : (1952) 2 MLJ 445

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12(B)
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High Courts11 Jul 1952Dismissed

In Re: Nallamothu Chimpireyya and Others

Madras High Court · AIR 1953 Mad 219 : (1952) 65 LW 1103 : (1952) 2 MLJ 441

Criminal Procedure Code, 1898 (CrPC) — Section 439Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 62, 87
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High Courts25 Apr 1952

Sheik Dada Sahib Vs Jammu Latchanna

Madras High Court · AIR 1954 Mad 80 : (1952) 2 MLJ 290

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, Order 16 Rule 7Evidence Act, 1872 — Section 165Madras High Court Standing Orders — Order 239
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High Courts23 Apr 1952

In Re: Kakana Ramana Reddy and Others

Madras High Court · AIR 1953 Mad 74 : (1953) ILR (Mad) 417 : (1952) 2 MLJ 501

Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3)Evidence Act, 1872 — Section 24Madras Criminal Practice Rules, 1931 — Rule 85
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