High Courts13 Feb 1952Dismissed
K.R. Radhakrishna Ayyar and Another Vs T.S. Subramania Iyer
Madras High Court · AIR 1953 Mad 370 : (1952) 65 LW 694 : (1952) 2 MLJ 198
Transfer of Property Act, 1882 — Section 55
COURT ARCHIVE
Madras High Court judgments, 1952
353 judgments · page 17 of 18
High Courts12 Feb 1952Allowed
M.K. Ranganathan and Others Vs The Madras Electric Tramways (1904) Ltd. and Another
Madras High Court · AIR 1952 Mad 659 : (1952) 1 LLJ 772 : (1952) 2 MLJ 805
Constitution of India, 1950 — Article 136, 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 2
High Courts11 Feb 1952
L. Venkataswamy Chetty Vs V.A. Ganapathia Pillai and Others
Madras High Court · AIR 1953 Mad 465 : (1952) 65 LW 448 : (1952) 1 MLJ 765
Limitation Act, 1908 — Section 12, 5Provincial Insolvency Act, 1920 — Section 75, 75(4), 78
High Courts11 Feb 1952
Poosarla China Appalanarasimhalu Vs Board of Revenue, Chepauk, Madras
Madras High Court · AIR 1952 Mad 811 : (1952) 65 LW 411 : (1952) 1 MLJ 641
Stamp Act, 1899 — Section 57
High Courts08 Feb 1952Dismissed
S. Ahmed Hussain Sahib Vs K.K. Gani Veeri Chettiar and Others
Madras High Court · AIR 1953 Mad 628 : (1952) 65 LW 908
Tamil Nadu Town Planning Act, 1920 — Section 17, 20Transfer of Property Act, 1882 — Section 55(1)
High Courts08 Feb 1952Dismissed
Bhupalan Venkatasubbayya Vs G.L. Mallappa (deceased) and Others
Madras High Court · AIR 1953 Mad 636 : (1952) 65 LW 852
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4
High Courts08 Feb 1952Dismissed
Adusumilli Venkata Gopala Rao and Others Vs Yerreni Kantamma and Others
Madras High Court · AIR 1953 Mad 369 : (1952) 2 MLJ 479
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Limitation Act, 1908 — Section 19, 20
High Courts06 Feb 1952Allowed
Sakuntala Bai Vs Venkatakrishna Reddi, The Customs Inspector of Reddichavadi Custom Chouki
Madras High Court · AIR 1952 Mad 667 : (1952) 65 LW 470 : (1952) 1 MLJ 646
Criminal Procedure Code, 1898 (CrPC) — Section 197Sea Customs Act, 1878 — Section 198
High Courts06 Feb 1952Dismissed
Poomangalalorakath Mariyam Karamavathi and Others Vs Palakkotanantakath Ummer Kutti and Others
Madras High Court · AIR 1952 Mad 852 : (1953) ILR (Mad) 158 : (1952) 65 LW 364 : (1952) 2 MLJ 43
Tamil Nadu Survey and Boundaries Act, 1923 — Section 13, 14
High Courts05 Feb 1952Dismissed
R.V.K.M. Surya Rao Bahadur Varu, Rajah of Pithapuram Vs The Board of Revenue (Settlement of Estates) Madras
Madras High Court · AIR 1953 Mad 472 : (1953) 1 MLJ 362
Constitution of India, 1950 — Article 226Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18, 18(5)
High Courts04 Feb 1952Dismissed
In Re: M. Rajarama Reddi
Madras High Court · AIR 1952 Mad 578 : (1953) ILR (Mad) 191 : (1952) 65 LW 267 : (1952) 1 MLJ 468
Constitution of India, 1950 — Article 228
High Courts04 Feb 1952Dismissed
Arunadevi Jajodia and Others Vs The Collector of Madras and Others
Madras High Court · AIR 1952 Mad 794 : (1952) 21 ITR 349 : (1952) 65 LW 374 : (1952) 2 MLJ 4
Income Tax Act, 1922 — Section 24
High Courts04 Feb 1952Dismissed
M. Thirumaleshwara Bhatta Vs Balike Govinda Bhatta and Others
Madras High Court · AIR 1952 Mad 776 : (1952) 65 LW 634 : (1952) 1 MLJ 618
Provincial Insolvency Act, 1920 — Section 28
High Courts01 Feb 1952
Vedantam Narasimhacharyulu Vs Pothuri Kotayya, Trustee of Sri Venugopalaswami and Anjaneyaswami Temple, Valluru and Others
Madras High Court · (1952) 65 LW 680
Madras Hindu Religious Endowments Act, 1926 — Section 71, 78Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 87
High Courts01 Feb 1952Allowed
Palvannam Pillai (since deceased) and Others Vs Ganpathy Ayyar alias Salavady Ayyar and Others
Madras High Court · AIR 1954 Mad 179 : (1952) 65 LW 338 : (1952) 1 MLJ 552
Civil Procedure Code, 1908 (CPC) — Section 9, 91
High Courts30 Jan 1952Dismissed
Ramabadra Reddiar Vs Ramachandra Reddiar and Others
Madras High Court · AIR 1954 Mad 74 : (1952) 65 LW 690 : (1952) 2 MLJ 73
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Limitation Act, 1908 — Article 182, 182(5)Madras Civil Rules of Practice — Rule 141, 142, 143, 144, 145
High Courts29 Jan 1952Allowed
M.M. Muthuwappa Vs The First Additional Income Tax Officer, Tuticorin and Another
Madras High Court · AIR 1952 Mad 861 : (1952) 21 ITR 344 : (1952) 65 LW 348 : (1952) 2 MLJ 50
Income Tax Act, 1922 — Section 45
High Courts29 Jan 1952Dismissed
Kanakammal Vs Muhammad Kathija Beevi
Madras High Court · AIR 1953 Mad 188 : (1953) ILR (Mad) 152 : (1952) 65 LW 346 : (1952) 1 MLJ 53
Civil Procedure Code, 1908 (CPC) — Section 11, 47Tamil Nadu Agriculturists Relief Act, 1938 — Section 19
High Courts29 Jan 1952Dismissed
Rahimansa Rowther and Another Vs The Madras Islamia Educational Institution, Vallam
Madras High Court · AIR 1953 Mad 366 : (1952) 65 LW 1016 : (1952) 2 MLJ 404
Evidence Act, 1872 — Section 91Limitation Act, 1908 — Article 148Registration Act, 1908 — Section 17(1), 49
High Courts25 Jan 1952Dismissed
In Re: C. Devanugraham
Madras High Court · AIR 1952 Mad 725 : (1952) 1 MLJ 550
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403, 403(1)