High Courts09 Sept 1952Dismissed
M.J. Jamal Mohideen Saheb and Co. Vs The State of Madras
Madras High Court · AIR 1953 Mad 131
Constitution of India, 1950 — Article 226, 286Madras General Sales Tax Act, 1939 — Section 12A
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,123 of 5,226
High Courts09 Sept 1952
Public Prosecutor Vs K.C. Ayyappan Pillai and Others
Madras High Court · AIR 1953 Mad 337 : (1953) 1 MLJ 157
Constitution of India, 1950 — Article 20, 265Madras General Sales Tax Act, 1939 — Section 15
High Courts08 Sept 1952Dismissed
V. Krishnamurthy and Another Vs The Ceded District Auto Transport Co. Ltd. and Others
Madras High Court · AIR 1953 Mad 321 : (1953) 1 MLJ 81
Central Motor Vehicles Rules, 1989 — Rule 208Motor Vehicles Act, 1939 — Section 64, 68
High Courts05 Sept 1952Dismissed
J.D. Lobo Vs Marajal Doggu
Madras High Court · AIR 1953 Mad 424 : (1952) 65 LW 1119 : (1952) 2 MLJ 747
Stamp Act, 1899 — Section 19
High Courts04 Sept 1952Allowed
Krishnappa Chettiar Vs Sivagami Achi
Madras High Court · AIR 1953 Mad 549 : (1953) 1 MLJ 43
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(4)
High Courts04 Sept 1952Dismissed
In Re: E.P. Arumugham Pillai and Another
Madras High Court · AIR 1953 Mad 154 : (1953) 2 LLJ 20 : (1952) 65 LW 1111 : (1952) 2 MLJ 730
Factories Act, 1948 — Section 2, 85
High Courts04 Sept 1952Dismissed
In Re: N. Sankaranarayana
Madras High Court · AIR 1953 Mad 376 : (1952) 2 MLJ 857
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(6), 51
High Courts03 Sept 1952Allowed
Hajee Mahomed Abdul Rahman Vs Tajunnissa Begum and Another
Madras High Court · AIR 1953 Mad 420 : (1953) ILR (Mad) 992 : (1953) 66 LW 40 : (1952) 2 MLJ 846
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Sept 1952
B.N. Viswanathan Vs The Assistant Registrar of Joint Stock Companies, Madras
Madras High Court · AIR 1953 Mad 558 : (1953) 23 CompCas 63 : (1953) 66 LW 152 : (1953) 1 MLJ 408
Companies Act, 1913 — Section 131, 133, 76Penal Code, 1860 (IPC) — Section 71
High Courts03 Sept 1952
In Re: Annamalai Mudaliar
Madras High Court · AIR 1953 Mad 362 : (1952) 65 LW 1229
Constitution of India, 1950 — Article 227
High Courts29 Aug 1952Dismissed
Poppatlal Shah, Partner of Indo-Malayan Trading Company Vs State of Madras
Madras High Court · AIR 1953 Mad 91 : (1952) 65 LW 1024 : (1952) 2 MLJ 593
Madras General Sales Tax Act, 1939 — Section 2
High Courts29 Aug 1952Dismissed
Mamidi Harihararayulu and Others Vs Annavarapu Bangarayya
Madras High Court · AIR 1953 Mad 569 : (1953) 1 MLJ 24
Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 195(5), 476, 476BMadras Criminal Practice Rules, 1931 — Rule 37
High Courts29 Aug 1952Allowed
Syed Unnisa Vs Rahimuthunissa and Others
Madras High Court · AIR 1953 Mad 445 : (1953) 66 LW 57 : (1953) 1 MLJ 271
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Muslim Personal Law (Shariat) Application Act, 1937 — Section 2
High Courts28 Aug 1952Dismissed
In Re: Kasi Raja, Proprietor, Thiruveswarar Rice Mills, Ariyur
Madras High Court · AIR 1953 Mad 156 : (1952) 2 MLJ 848
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)Penal Code, 1860 (IPC) — Section 40
High Courts27 Aug 1952
In Re: N.M. Hussain and Co., by Janab S.D. Ranguwalla
Madras High Court · (1952) 08 MAD CK 0026
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3
High Courts26 Aug 1952
In Re: Muniyandi
Madras High Court · (1954) CriLJ 212
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Aug 1952Dismissed
In Re: Ramaswami Reddiar and Another
Madras High Court · AIR 1953 Mad 138 : (1953) ILR (Mad) 924 : (1952) 2 MLJ 814
Criminal Procedure Code, 1898 (CrPC) — Section 164, 176, 176(1), 364, 533(1)Evidence Act, 1872 — Section 21
High Courts20 Aug 1952Dismissed
M.D. Krishnamurthy Vs Deputy Registrar of Co-operative Societies, Chepauk, Madras and Others
Madras High Court · AIR 1953 Mad 542 : (1953) 66 LW 42 : (1952) 2 MLJ 868
High Courts20 Aug 1952Dismissed
In Re: Sundara Nadar
Madras High Court · AIR 1953 Mad 142 : (1952) 2 MLJ 748
Constitution of India, 1950 — Article 19(1)
High Courts19 Aug 1952Dismissed
Dr. K.C. Nambiar Vs State of Madras and Others
Madras High Court · AIR 1953 Mad 351 : (1953) 66 LW 157 : (1953) 1 MLJ 49
Constitution of India, 1950 — Article 14, 19, 226Madras Buildings (Lease and Rent Control) Act, 1949 — Section 13Madras High Court Rules, 1967 — Rule 3