High Courts08 Aug 1952
Gurunath Pillai ("A" Party) Vs State of Madras and Another
Madras High Court · (1954) CriLJ 412 : (1953) 1 MLJ 482
Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
Madras High Court judgments, 1952
353 judgments · page 9 of 18
High Courts07 Aug 1952
Fathima Bi Vs The State of Madras
Madras High Court · AIR 1953 Mad 257 : (1952) 65 LW 1144 : (1952) 2 MLJ 767
Constitution of India, 1950 — Article 19, 19(1), 20, 31, 31(2)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3, 3(1), 3(8)
High Courts07 Aug 1952Dismissed
Jaya Bharat Tile Works, Samalkot, Madras State Vs The State of Madras and Others
Madras High Court · AIR 1953 Mad 30 : (1954) 1 LLJ 286 : (1952) 65 LW 947 : (1952) 2 MLJ 547
Constitution of India, 1950 — Article 226
High Courts06 Aug 1952Dismissed
Ganapathi Udayar Vs T.A. Chinnayya Mudaliar
Madras High Court · (1952) 08 MAD CK 0027
Penal Code, 1860 (IPC) — Section 511
High Courts06 Aug 1952Dismissed
C. Nataraja Mudaliar Vs The Madras State
Madras High Court · AIR 1953 Mad 252 : (1952) 65 LW 1138 : (1952) 2 MLJ 761
Constitution of India, 1950 — Article 19, 19(1), 31, 31(2)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(1), 3(3), 3(4), 3(7), 7(3)
High Courts06 Aug 1952Allowed
Sampoornam Vs N. Sundaresan
Madras High Court · AIR 1953 Mad 78 : (1952) 2 MLJ 573
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8)
High Courts06 Aug 1952Allowed
Kama Umi Isa Ammal Vs Rama Kudumban and Others
Madras High Court · AIR 1953 Mad 129 : (1953) ILR (Mad) 589 : (1952) 65 LW 1063 : (1952) 2 MLJ 667
Constitution of India, 1950 — Article 226Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 67, 8, 8(2)
High Courts01 Aug 1952Allowed
Jayalakshmi Ammal and Another Vs Subbraya Reddiar (deceased) and Others
Madras High Court · AIR 1952 Mad 806 : (1952) 65 LW 915 : (1952) 2 MLJ 439
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1)
High Courts01 Aug 1952Allowed
V.L. Narasu carrying on business under the name and style of Narasu Pictures Circuit Vs P.S.V. Iyer and Others
Madras High Court · AIR 1953 Mad 300 : (1953) ILR (Mad) 831 : (1952) 65 LW 1153 : (1952) 2 MLJ 832
Contract Act, 1872 — Section 39, 56Evidence Act, 1872 — Section 101, 102, 103
High Courts01 Aug 1952Allowed
The Travancore Forward Bank Ltd. Vs R. Gopalakrishna Chettiar and Another
Madras High Court · AIR 1954 Mad 99 : (1952) 65 LW 1135 : (1952) 2 MLJ 685
Legal Practitioners (Fees) Rules, 1973 — Rule 37
High Courts01 Aug 1952Allowed
P.S. Abdul Kadir Vs The Mahlarathul Kadiria Sabha Kayalpatnam
Madras High Court · AIR 1953 Mad 143 : (1953) ILR (Mad) 597 : (1952) 65 LW 1011 : (1952) 2 MLJ 657
High Courts31 Jul 1952
The Dominion of India formerly the Governor General in Council Vs Adam Haji Pir Muhamed Essac represented by his duly authorised agent Sulaiman Abdulla
Madras High Court · AIR 1953 Mad 217 : (1953) ILR (Mad) 916 : (1952) 65 LW 1020 : (1952) 2 MLJ 713
Contract Act, 1872 — Section 160Railways Act, 1890 — Section 56, 56(2), 80
High Courts31 Jul 1952
In Re: Nimmagadda Raghavalu and Others
Madras High Court · AIR 1953 Mad 243 : (1952) 65 LW 949 : (1952) 2 MLJ 686
Criminal Procedure Code, 1898 (CrPC) — Section 103, 556Public Gambling Act, 1867 — Section 4, 5Tamil Nadu Gaming Act, 1930 — Section 3, 5, 9
High Courts31 Jul 1952
Sethuraja Gounder Vs Board of Revenue and Another
Madras High Court · AIR 1953 Mad 972 : (1953) 66 LW 700 : (1953) 2 MLJ 644
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 5Madras Hereditary Village Offices Act, 1895 — Section 10, 14
High Courts30 Jul 1952Dismissed
A. Innasia Pillai and Others Vs Perumal Chettiar (Complainant) and Another
Madras High Court · AIR 1953 Mad 1008 : (1952) 2 MLJ 706
Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts30 Jul 1952Dismissed
A.N. Subramanian, late a minor by G.S. Lakshmi Ammal, as next friend but now having attained majority Vs A.S. Kalyanarama Iyer and Others
Madras High Court · AIR 1953 Mad 22 : (1952) 65 LW 971 : (1952) 2 MLJ 575
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts30 Jul 1952Dismissed
Rengaswami Naicker Vs Muruga Naicken
Madras High Court · AIR 1954 Mad 169 : (1952) 2 MLJ 497
Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts29 Jul 1952
K. Raman and Co., Tellicherry Vs The State of Madras and Another
Madras High Court · AIR 1953 Mad 84 : (1952) 22 ITR 377 : (1952) 2 MLJ 544
Constitution of India, 1950 — Article 226
High Courts29 Jul 1952Allowed
P. Narasimha Reddy Vs District Magistrate, Cuddapah
Madras High Court · AIR 1953 Mad 476 : (1953) 1 MLJ 418
Arms Act, 1959 — Section 17Arms Rules, 1962 — Rule 43Constitution of India, 1950 — Article 19(1), 19(5)
High Courts29 Jul 1952Allowed
Ratnam Pillai and Others Vs Ganapathi Subramaniya Aiyar
Madras High Court · AIR 1953 Mad 238 : (1952) 2 MLJ 679