High Courts26 Feb 1952Dismissed
Subrahmanya Ayyar and Another Vs Govindasami Moopanar and Others
Madras High Court · AIR 1953 Mad 826 : (1952) 65 LW 700
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 8
COURT ARCHIVE
Madras High Court judgments, 1952
353 judgments · page 16 of 18
High Courts26 Feb 1952
In Re: Natarajan and Others
Madras High Court · AIR 1953 Mad 371 : (1952) 2 MLJ 673
Essential Supplies (Temporary Powers) Act, 1946 — Section 3(2)
High Courts25 Feb 1952Allowed
Sivakami Ammal Vs Bangaruswamy Reddi
Madras High Court · AIR 1954 Mad 18 : (1952) 65 LW 626 : (1952) 1 MLJ 768
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 5Madras Hindu (Bigamy Prevention and Divorce) Rules — Rule 9
High Courts22 Feb 1952
In Re: Vasam Setti Appa Rao and Others
Madras High Court · AIR 1953 Mad 1004 : (1952) 2 MLJ 658
Evidence Act, 1872 — Section 114, 25Madras Prohibition Act, 1937 — Section 4
High Courts22 Feb 1952Allowed
K.C. Varadachari, Partner, Madras Oil Mills and Products Vs The State of Madras, by the Secretary to the Government of Madras, Food and Agriculture Department
Madras High Court · AIR 1952 Mad 764 : (1953) ILR (Mad) 217 : (1952) 65 LW 845 : (1952) 2 MLJ 410
Constitution of India, 1950 — Article 14, 19(1), 304
High Courts22 Feb 1952Dismissed
The State of Madras Vs Nadimpalli Subbaraju
Madras High Court · AIR 1953 Mad 235 : (1952) 65 LW 454 : (1952) 1 MLJ 689
Contract Act, 1872 — Section 17, 18, 20
High Courts22 Feb 1952Dismissed
In Re: Raja of Vizianagaram
Madras High Court · AIR 1953 Mad 416 : (1953) 66 LW 84 : (1953) 1 MLJ 289
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3
High Courts21 Feb 1952
Nandipi Nagi Reddy Vs Vadde Venkatappa
Madras High Court · (1953) CriLJ 825
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 145(5)
High Courts20 Feb 1952Allowed
Sivagami Achi Vs S. PR. M.A.L.S. Somasundaram Chettiar alias Alagappa Chettiar and another
Madras High Court · (1952) 02 MAD CK 0026
Penal Code, 1860 (IPC) — Section 45
High Courts20 Feb 1952
Makkena Sambayya Vs Makkena Tirupatayya and Another
Madras High Court · AIR 1952 Mad 865 : (1953) ILR (Mad) 262 : (1952) 65 LW 659 : (1952) 2 MLJ 152
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311, 375Government of India Act, 1935 — Section 240, 241(5)
High Courts19 Feb 1952Allowed
Kode Seshamma Vs Mandana Rattayya and Others
Madras High Court · AIR 1953 Mad 454 : (1952) 65 LW 455 : (1952) 1 MLJ 684
Tamil Nadu Agriculturists Relief Act, 1938 — Section 23, 24
High Courts19 Feb 1952
Bendalam Seshagiri Sarma Vs The State of Madras and Others
Madras High Court · AIR 1953 Mad 1005 : (1952) 65 LW 843 : (1952) 2 MLJ 462
Madras Hereditary Village Offices Act, 1895 — Section 7(1)
High Courts19 Feb 1952Dismissed
Firm of Tatavarti Nagapotha Rao and Others Vs Balabhadra Ramakrishnayya and Another
Madras High Court · AIR 1954 Mad 71 : (1952) 2 MLJ 662
Arbitration Act, 1940 — Section 2, 34
High Courts19 Feb 1952Dismissed
Venkataperumal Naidu Vs M. Rathnasabhapathi Chettiar
Madras High Court · (1952) 65 LW 657
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 83
High Courts19 Feb 1952Dismissed
Sri Raja Venkata Ramayya Appa Rao Bahdur Varu Vs The Collector of Madras and Another
Madras High Court · AIR 1952 Mad 841 : (1952) 21 ITR 454 : (1952) 65 LW 443 : (1952) 1 MLJ 660
Income Tax Act, 1922 — Section 46Revenue Recovery Act, 1890 — Section 3, 5
High Courts15 Feb 1952Dismissed
M.A. Janaki Vs M.A. Srirangammal
Madras High Court · AIR 1953 Mad 38 : (1952) 65 LW 658 : (1952) 2 MLJ 197
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 9Constitution of India, 1950 — Article 133Madras High Court (Original Side) Rules, 1956 — Order 45 Rule 4
High Courts15 Feb 1952Dismissed
Gundalapalli Rangamannar Chetty Vs Desu Rangiah and Others
Madras High Court · AIR 1954 Mad 182 : (1952) 65 LW 462 : (1952) 1 MLJ 652
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2)
High Courts15 Feb 1952Allowed
The Bhagat Estates Ltd. Vs The Accommodation Controller, Madras
Madras High Court · AIR 1953 Mad 390 : (1952) 1 MLJ 403
Madras Buildings (Lease and Rent Control) (Amendment) Act, 1951 — Section 3
High Courts14 Feb 1952Dismissed
Rampalli Ramachandrudu Vs Sait Bakraj Gulabchand Firm and Others
Madras High Court · AIR 1952 Mad 826 : (1952) ILR (Mad) 489 : (1952) 65 LW 260 : (1952) 1 MLJ 398
Civil Procedure Code, 1908 (CPC) — Section 46, 47
High Courts13 Feb 1952Dismissed
Union of India (UOI) Vs S.P. Nataraja Sastrigal and Others
Madras High Court · AIR 1952 Mad 808 : (1952) 65 LW 460 : (1952) 1 MLJ 703
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 16, 17, 17(1)