COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,121 of 5,226

High Courts16 Oct 1952Dismissed

B.N. Viswanathan and Another Vs Tiffin's Baryt Asbestos and Paints Ltd. and Others

Madras High Court · AIR 1953 Mad 520 : (1953) 23 CompCas 29 : (1953) ILR (Mad) 966 : (1953) 66 LW 124 : (1953) 1 MLJ 346

Companies Act, 1913 — Section 30, 76, 79, 79(1), 79(2)Contract Act, 1872 — Section 182Evidence Act, 1872 — Section 115

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High Courts16 Oct 1952Dismissed

S.V. Ganapathy and Others Vs Tiffin's Barytes, Asbestos and Paints Ltd. and Others

Madras High Court · AIR 1953 Mad 556 : (1953) 23 CompCas 66 : (1953) 66 LW 206 : (1953) 1 MLJ 484

Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 45

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High Courts16 Oct 1952Dismissed

Nalabala Chalamiah Vs Nalabala Rubiah and Another

Madras High Court · AIR 1953 Mad 464 : (1952) 2 MLJ 944

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts15 Oct 1952Allowed

Express Estates Ltd. Vs Modern Furnishing House

Madras High Court · AIR 1953 Mad 414 : (1953) ILR (Mad) 195 : (1953) 66 LW 68 : (1953) 1 MLJ 22

Madras Buildings (Lease and Rent Control) (Amendment) Act, 1951 — Section 2(3)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 2(4), 7

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High Courts15 Oct 1952Dismissed

Sri P.M. Ratna Sabhapathi Rao and Others Vs The State of Madras and Others

Madras High Court · AIR 1953 Mad 510 : (1953) 1 MLJ 252

Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 43, 7

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High Courts14 Oct 1952Dismissed

Chukkapalli Venkateswarlu Vs Kanyadhara Challaiya and Others

Madras High Court · AIR 1953 Mad 551 : (1953) 1 MLJ 167

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High Courts10 Oct 1952Dismissed

Kalavagunta Sriramarao Vs Kalavagunta Suryanarayanamurthi and Others

Madras High Court · AIR 1954 Mad 340 : (1953) 66 LW 287 : (1953) 1 MLJ 542

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Madras Debt Conciliation Act, 1936 — Section 25

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High Courts10 Oct 1952Dismissed

Brahmanandam Ramamma alias Ramalakshmamma Vs Rupakula Venkata Lakshminarasimham and Others

Madras High Court · AIR 1953 Mad 676 : (1953) 66 LW 502

Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17

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High Courts10 Oct 1952Dismissed

Balarama Reddi Vs Subbarama Reddi and Another

Madras High Court · AIR 1953 Mad 360 : (1953) 1 MLJ 40

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1908 — Article 152

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High Courts08 Oct 1952Dismissed

Kondavitti Brahmayya and Others Vs Rajeswaraswami Temple and Others

Madras High Court · AIR 1953 Mad 580 : (1953) 1 MLJ 164

Evidence Act, 1872 — Section 35

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High Courts07 Oct 1952Dismissed

Mylasu Gopalarao Vs Chitta Seetharamiah and Another

Madras High Court · AIR 1953 Mad 582 : (1953) 66 LW 111 : (1953) 1 MLJ 250

Civil Procedure Code, 1908 (CPC) — Section 24, 24(4), 96Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts07 Oct 1952

Buddu Satyanarayana and Others Vs Dasari Butchayya and Others

Madras High Court · AIR 1953 Mad 604 : (1953) ILR (Mad) 737 : (1953) 66 LW 145

Madras Hindu Religious Endowments Act, 1926 — Section 78

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High Courts07 Oct 1952Dismissed

Arankandath Sankaran Nair and Another Vs A. Doraiswamy Chettiar and Others

Madras High Court · AIR 1953 Mad 478 : (1953) 1 MLJ 27

Central Excise Rules, 1944 — Rule 174, 60Civil Procedure Code, 1908 (CPC) — Section 60

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High Courts06 Oct 1952

R. Pushpam and Another Vs The State of Madras and Another

Madras High Court · AIR 1953 Mad 392 : (1953) 66 LW 53 : (1953) 1 MLJ 88

Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 351B, 43, 7(3)

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High Courts03 Oct 1952Dismissed

Yelchuri Ranganayakalu Chetty and Another Vs K. Gopala Chetty

Madras High Court · AIR 1953 Mad 439 : (1953) 1 MLJ 525

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 344, 561A

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High Courts03 Oct 1952

In Re: Ambujam Ammal

Madras High Court · AIR 1954 Mad 326 : (1953) 2 MLJ 50

Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 133Madras Suppression of Immoral Traffic Act, 1930 — Section 4, 5(1)

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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 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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