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
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,122 of 5,226
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
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
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
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
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
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
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
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
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
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
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
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)
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
High Courts12 Sept 1952
In Re: Pattu alias Kadirvelu Muthiriyan
Madras High Court · AIR 1954 Mad 319 : (1953) 1 MLJ 69
Penal Code, 1860 (IPC) — Section 100, 304, 99
High Courts12 Sept 1952Dismissed
Kothandaraman and Others Vs Collector of Chingleput District
Madras High Court · AIR 1953 Mad 415 : (1953) ILR (Mad) 826 : (1953) 66 LW 38 : (1952) 2 MLJ 852
Court Fees Act, 1870 — Article 1
High Courts12 Sept 1952Dismissed
Narayanan Chettiar Vs Rathinasami Padayachi
Madras High Court · AIR 1953 Mad 421 : (1953) 66 LW 44 : (1952) 2 MLJ 859
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 20
High Courts11 Sept 1952Allowed
Maragathammal Vs Azimunnissa Begum
Madras High Court · AIR 1954 Mad 92 : (1952) 2 MLJ 883
Transfer of Property Act, 1882 — Section 116
High Courts09 Sept 1952Dismissed
In Re: Pachiripalli Satyanarayana
Madras High Court · AIR 1953 Mad 534 : (1953) 1 MLJ 175
Evidence Act, 1872 — Section 114Madras Prohibition Act, 1937 — Section 4
High Courts09 Sept 1952Dismissed
Annamalai Reddi and Others Vs Abdul Sathar Sahib
Madras High Court · AIR 1953 Mad 674
Criminal Procedure Code, 1898 (CrPC) — Section 133, 134, 135, 136, 137