High Courts25 Mar 1952Dismissed
In Re: Ponnu Kudumban and others
Madras High Court · AIR 1952 Mad 392
Explosive Substances Act, 1908 — Section 3, 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 117, 120B, 121A, 147, 148Telegraph Act, 1885 — Section 25(c)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,129 of 5,226
High Courts24 Mar 1952Dismissed
In Re: R. Umanatha Rao
Madras High Court · AIR 1953 Mad 226 : (1953) 2 MLJ 400
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts24 Mar 1952
Subramanyam Chettiar and Others Vs Isaki Ammal
Madras High Court · AIR 1953 Mad 12 : (1952) 2 MLJ 196
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 35
High Courts24 Mar 1952Dismissed
Public Prosecutor Vs Ponnu Kudumban and Others
Madras High Court · AIR 1954 Mad 192
Madras Criminal Practice Rules, 1931 — Rule 325
High Courts23 Mar 1952Allowed
Rangaswami Goundar Vs Marappa Gounder and Others
Madras High Court · AIR 1953 Mad 230 : (1952) 65 LW 919 : (1952) 2 MLJ 497
Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 44
High Courts22 Mar 1952
M. SUBBIAH NADAR Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1953) 23 ITR 58
Income Tax Act, 1922 — Section 10(2), 10(2)(i), 10(2)(xv), 66(1)Transfer of Property Act, 1882 — Section 105
High Courts20 Mar 1952
M. Subbiah Nadar Vs The Commr. of Income Tax and Excess Profits Tax, Madras
Madras High Court · AIR 1953 Mad 632
Income Tax Act, 1922 — Section 10, 10(2)Transfer of Property Act, 1882 — Section 105
High Courts20 Mar 1952
Chockalingam Chettiar Vs Sivakolandu Achi
Madras High Court · AIR 1953 Mad 234 : (1952) 65 LW 1213 : (1952) 1 MLJ 770
Madras Estates Land Act, 1908 — Section 125
High Courts20 Mar 1952Dismissed
Gosukonda Venkatanarasayya and Others Vs The State of Madras
Madras High Court · AIR 1953 Mad 60 : (1952) ILR (Mad) 680 : (1952) 65 LW 684 : (1952) 2 MLJ 194
Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 9
High Courts19 Mar 1952
KESHAVALAL AND CO., IN RE.
Madras High Court · (1953) 24 ITR 585
Income Tax Act, 1922 — Section 10, 66(I)
High Courts19 Mar 1952
Keshavalal and Co., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1954 Mad 521
Excess Profits Tax Act, 1940 — Rule 1
High Courts19 Mar 1952
Commissioner of Income Tax, Madras Vs Ratanshi Bhavanji, Adoni
Madras High Court · AIR 1953 Mad 358 : (1953) ILR (Mad) 257 : (1952) 22 ITR 82 : (1952) 65 LW 655 : (1952) 2 MLJ 855
Income Tax Act, 1922 — Section 24, 24(1), 24(2)
High Courts18 Mar 1952Dismissed
Management of Rajamani Transport Ltd. Vs Workers Employed in the Rajamani Transports Ltd. and Others
Madras High Court · AIR 1953 Mad 342 : (1952) 2 MLJ 200
Constitution of India, 1950 — Article 14
High Courts18 Mar 1952Dismissed
Muhammad Alikhan Sahib Vs S.K. Venkataramanayyar and Another
Madras High Court · AIR 1954 Mad 132 : (1952) 65 LW 936 : (1952) 2 MLJ 455
Easements Act, 1882 — Section 60
High Courts17 Mar 1952
Andiappa Pillai and Others Vs The State of Madras
Madras High Court · (1953) 66 LW 67 : (1953) 1 MLJ 112
High Courts14 Mar 1952Dismissed
Akhandala Kurup Vs Damodara Kurup and Others
Madras High Court · AIR 1952 Mad 810 : (1952) 65 LW 474 : (1952) 1 MLJ 145
Court fees Act, 1870 — Article 17B, 7
High Courts14 Mar 1952
In Re: Behara Lachanna Patnaick one of the partners of Behara Lachanna Patnaick and Sons and Kallepalli Chiranjeevi
Madras High Court · AIR 1953 Mad 332 : (1952) 65 LW 689 : (1952) 2 MLJ 174
Madras General Sales Tax Act, 1939 — Section 15
High Courts14 Mar 1952Dismissed
Gadipudi Seethamma Vs Gudipudi Annapurnamma and Others
Madras High Court · AIR 1953 Mad 544 : (1952) 1 MLJ 744
Arbitration Act, 1940 — Section 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Mar 1952
O. M. Ahamed Sahib Vs Commissioner of Income Tax.
Madras High Court · (1952) 22 ITR 87
Income Tax Act, 1922 — Section 22, 22(2), 24, 24(1), 24(2)
High Courts13 Mar 1952
Jakka Devayya and Sons, Tenali Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1953 Mad 315 : (1952) 22 ITR 264 : (1952) 2 MLJ 555
Income Tax Act, 1922 — Section 2(6B), 25A, 26APartnership Act, 1932 — Section 30, 4