COURT ARCHIVE

Madras High Court judgments, 1952

353 judgments · page 6 of 18

High Courts03 Oct 1952

D.V. Sanjeevi Naidu Vs M.N. Chittibabu Mudaliar

Madras High Court · AIR 1953 Mad 473 : (1953) 1 MLJ 260

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Madras Buildings (Lease and Rent Control) Act, 1946 — Section 2(4), 7, 7(2)Transfer of Property Act, 1882 — Section 116

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High Courts01 Oct 1952Dismissed

Venkata Reddi and Others Vs Ventrapragada Ramabrahmam and Another

Madras High Court · AIR 1953 Mad 417 : (1953) 66 LW 109 : (1953) 1 MLJ 240

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 141Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 25A

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High Courts29 Sept 1952Dismissed

A.N. Rangaswami and Another Vs The Industrial Tribunal, Fort St. George, Madras and Others

Madras High Court · AIR 1953 Mad 447 : (1953) 2 LLJ 24 : (1953) 1 MLJ 315

Bar Councils Act, 1926 — Section 14(1), 9(1)Constitution of India, 1950 — Article 14, 19(1)Industrial Disputes Act, 1947 — Section 36(4), 7

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High Courts29 Sept 1952

R.P. O'Connor Vs P.G. Sampath Kumar

Madras High Court · AIR 1953 Mad 897 : (1953) ILR (Mad) 958 : (1953) 66 LW 691 : (1953) 2 MLJ 272

Civil Procedure Code, 1908 (CPC) — Order 49 Rule 3(1), Order 7 Rule 10, 151Constitution of India, 1950 — Article 215

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High Courts29 Sept 1952

G. Dwarakabai Vs P. Nainan Mathews

Madras High Court · AIR 1953 Mad 800

Divorce Act, 1869 — Section 16

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High Courts29 Sept 1952

R. Kuppuswamy Gramani Vs The State of Madras and Another

Madras High Court · (1956) 2 MLJ 185

Constitution of India, 1950 — Article 14, 226Madras Revenue Recovery Act, 1864 — Section 52

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High Courts29 Sept 1952Dismissed

R. Kuppuswamy Gramani Vs State of Madras and Another

Madras High Court · AIR 1957 Mad 23 : (1956) 69 LW 678

Constitution of India, 1950 — Article 14Madras Revenue Recovery Act, 1864 — Section 52

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High Courts17 Sept 1952Allowed

Vittal Shetty and Others Vs Parameshwari alias Ujjakke Shedthi and Others

Madras High Court · AIR 1954 Mad 100 : (1952) 2 MLJ 932

Civil Procedure Code, 1908 (CPC) — Section 35

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High Courts17 Sept 1952

The State Vs Ex Major P.K. Swamy and Another

Madras High Court · AIR 1953 Mad 451 : (1953) ILR (Mad) 667 : (1953) 1 MLJ 45

Criminal Law (Amendment) Act, 1952 — Section 10, 7General Clauses Act, 1897 — Section 6

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High Courts17 Sept 1952

Venkatachala Naicken Vs The Panchayat Board, Ethapur

Madras High Court · AIR 1953 Mad 388 : (1952) 65 LW 1113 : (1952) 2 MLJ 776

Criminal Procedure Code, 1898 (CrPC) — Section 343Madras Village Courts Act, 1889 — Section 76

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High Courts17 Sept 1952Dismissed

N. Gopalan Vs The State of Madras by the Collector of Tanjore

Madras High Court · AIR 1953 Mad 260 : (1953) 1 MLJ 29

Constitution of India, 1950 — Article 31, 372(1)Madras Estates Land (Reduction of Rent) Second Amendment Act, 1951 — Section 1(2), 4

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High Courts16 Sept 1952Allowed

Paturi Venkata Narayana (died) and Others Vs Sunkara Lakshmaiya (since deceased) and Others

Madras High Court · AIR 1954 Mad 353 : (1953) ILR (Mad) 1166 : (1953) 66 LW 404 : (1953) 2 MLJ 167

Madras Hindu Religious Endowments Act, 1926 — Section 43, 44

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High Courts16 Sept 1952

Kamalam Vs Saradambal and Others

Madras High Court · AIR 1953 Mad 576 : (1953) 66 LW 61 : (1953) 1 MLJ 135

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13Court Fees Act, 1870 — Article 1, 17, 17B

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High Courts16 Sept 1952Allowed

The Masulipatnam Municipal Council Vs Movvachandrika Mahalakshmamma

Madras High Court · AIR 1953 Mad 647 : (1953) ILR (Mad) 763

Government of India Act, 1935 — Section 290, 5Tamil Nadu District Municipalities Act, 1920 — Section 4(1), 78(3), 80

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High Courts16 Sept 1952

Varadarajan Vs Muthu Venkatapathi Reddy and Others

Madras High Court · AIR 1953 Mad 587(1) : (1953) ILR (Mad) 880 : (1953) 66 LW 13 : (1953) 1 MLJ 148

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92

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High Courts16 Sept 1952Dismissed

T. Vinayaka Mudaliar Vs Mindala Pottiamma

Madras High Court · AIR 1953 Mad 432 : (1952) 65 LW 1099 : (1952) 2 MLJ 774

Workmens Compensation Act, 1923 — Section 2(1), 3

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High Courts12 Sept 1952Allowed

The Public Prosecutor Vs Indla China Lingiah and Others

Madras High Court · AIR 1954 Mad 433

Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 101, 102, 103, 114, 27Penal Code, 1860 (IPC) — Section 411

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High Courts12 Sept 1952

The Public Prosecutor Vs India China Lingiah and Others

Madras High Court · (1954) CriLJ 583

Penal Code, 1860 (IPC) — Section 411

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High Courts12 Sept 1952

Bojja Venkataraju Vs The State of Madras

Madras High Court · AIR 1953 Mad 593 : (1953) 1 MLJ 247

Madras Village Panchayats Act, 1950 — Section 131, 47(1)

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High Courts12 Sept 1952Allowed

Chilakuri Venkateswara Rao and Others Vs Chamarthi Ramanadham and Another

Madras High Court · AIR 1954 Mad 102 : (1953) 66 LW 46 : (1952) 2 MLJ 931

Madras Hindu Religious Endowments Act, 1926 — Section 76, 78

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