COURT ARCHIVE

Madras High Court judgments, 1953

337 judgments · page 17 of 17

High Courts19 Jan 1953

Dowlath Vs Dey, District Forest Officer

Madras High Court · (1953) 2 MLJ 28

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High Courts19 Jan 1953

In Re: Venkataswami Aiya

Madras High Court · AIR 1953 Mad 941 : (1953) 66 LW 390 : (1953) 1 MLJ 658

Stamp Act, 1899 — Article 58, 27, 35, 64, 70

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High Courts16 Jan 1953

Gobald Motor Service Ltd. and Another Vs R.M.K. Velusami and Others

Madras High Court · AIR 1953 Mad 981 : (1954) ILR (Mad) 226 : (1953) 66 LW 677 : (1953) 2 MLJ 532

Evidence Act, 1872 — Section 114Fatal Accidents Act, 1855 — Section 1, 2

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High Courts16 Jan 1953Dismissed

Madavi Amma Vs Nallammal and Another

Madras High Court · AIR 1953 Mad 924 : (1953) 66 LW 428 : (1953) 2 MLJ 112

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 115Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12, 9

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High Courts15 Jan 1953

Public Prosecutor Vs K. Jalayya and Another

Madras High Court · AIR 1954 Mad 303

Criminal Procedure Code, 1898 (CrPC) — Section 164, 476Penal Code, 1860 (IPC) — Section 193

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High Courts15 Jan 1953

The Public Prosecutor Vs G. Sadagopan

Madras High Court · AIR 1953 Mad 785 : (1953) 1 MLJ 475

Criminal Procedure Code, 1898 (CrPC) — Section 238Evidence Act, 1872 — Section 35, 65, 74Penal Code, 1860 (IPC) — Section 161

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High Courts15 Jan 1953Dismissed

Public Prosecutor Vs K.V.R. Annamalai Chettiar

Madras High Court · AIR 1953 Mad 862 : (1953) 1 MLJ 593

Madras Prevention of Food Adulteration Act, 1918 — Section 5, 5(1), 6(3)

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High Courts12 Jan 1953

Public Prosecutor Vs Pattu Narasimhulu A.

Madras High Court · AIR 1953 Mad 810 : (1951) 2 MLJ 629

Madras Prevention of Food Adulteration Act, 1918 — Section 5

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High Courts12 Jan 1953Dismissed

Sreenivasan and Others Vs Rangachari and Others

Madras High Court · AIR 1953 Mad 815 : (1953) 1 MLJ 595

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94

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High Courts12 Jan 1953

Public Prosecutor Vs Sarisetti Venkatasubbiah

Madras High Court · (1951) 2 MLJ 52

Madras General Sales Tax Act, 1939 — Section 16A

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High Courts09 Jan 1953Allowed

Munagala Venkateswara Rao Vs Mohammad Mohibulla Saheb

Madras High Court · (1953) 66 LW 281 : (1953) 1 MLJ 636

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 5, 6

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High Courts09 Jan 1953Allowed

Geddam Subba Rao and Others Vs Balantrapu Satyanarayanamurthy

Madras High Court · AIR 1953 Mad 948 : (1953) 2 MLJ 85

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 11, 34(2)

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High Courts08 Jan 1953Allowed

Sidda Setty Vs Muniamma

Madras High Court · (1953) 66 LW 356

Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(2), 2(4), 2(7)

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High Courts05 Jan 1953Allowed

Lakshmi Ammal and Others Vs Thangavel Asari

Madras High Court · AIR 1953 Mad 977 : (1953) 66 LW 413 : (1953) 1 MLJ 699

Hindu Widows Remarriage Act, 1856 — Section 2, 5

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High Courts05 Jan 1953Dismissed

Ayeasha Bi Vs Peerkhan Sahib and Others

Madras High Court · AIR 1954 Mad 741

Evidence Act, 1872 — Section 114, 126, 128, 146, 147Penal Code, 1860 (IPC) — Section 499, 500

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High Courts02 Jan 1953

S.M. Abdul Azeez and Sons Vs Paruchuri Subrahmanyam and Others

Madras High Court · AIR 1953 Mad 711 : (1954) ILR (Mad) 171 : (1953) 66 LW 326 : (1956) 2 MLJ 15

Defence of India Rules, 1939 — Rule 61(2), 81(2)

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High Courts01 Jan 1953

Sri Ramachandra Spinning Mill Vs State of Madras and Another

Madras High Court · (1953) 2 LLJ 216

Industrial Disputes Act, 1947 — Section 10, 15, 2, 29, 4

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