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Madras High Court judgments

1,04,503 judgments · page 4,124 of 5,226

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)
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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)
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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)
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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
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