High Courts13 Mar 1952Dismissed
Ramaswami Udayar Vs Raju Udayar
Madras High Court · AIR 1953 Mad 333 : (1952) 2 MLJ 212
Penal Code, 1860 (IPC) — Section 498
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,130 of 5,226
High Courts13 Mar 1952
P. Vincent and Others, Coimbatore (by manager Mr. Paul Vincent) Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1953 Mad 336 : (1952) 22 ITR 285 : (1952) 2 MLJ 545
Income Tax Act, 1922 — Section 26A
High Courts13 Mar 1952Dismissed
Devaraja Bhatt Vs V.S. Raja and Others
Madras High Court · AIR 1953 Mad 356 : (1952) 65 LW 654 : (1952) 2 MLJ 179
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 2(4), 7Transfer of Property Act, 1882 — Section 111, 115
High Courts13 Mar 1952
O.M. Ahmed Sahib Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1953 Mad 340 : (1952) 2 MLJ 282
Income Tax Act, 1922 — Section 22, 24, 24(1), 24(2), 24(3)
High Courts07 Mar 1952Dismissed
Singana Sathiraju Vs Merla Sathamma
Madras High Court · AIR 1952 Mad 819 : (1952) 65 LW 685 : (1952) 2 MLJ 67
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)Limitation Act, 1908 — Article 182Madras Civil Rules of Practice — Rule 187
High Courts07 Mar 1952Allowed
Kannaganti Suryanarayanamurthi and Others Vs Pidugu Rama Rao and Another
Madras High Court · (1953) 66 LW 122 : (1953) 1 MLJ 682
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts07 Mar 1952Dismissed
Narayana Chandrasekhara Shenoy and Bros. by sole Proprietor Narayana Shanbog Vs R. Palaniappa Mudaliar
Madras High Court · AIR 1952 Mad 670 : (1952) 2 MLJ 45
Contract Act, 1872 — Section 56, 73
High Courts07 Mar 1952
Chittam Subba Rao Vs Vela Mankanni Chelamayya
Madras High Court · AIR 1952 Mad 771 : (1953) ILR (Mad) 1 : (1952) 65 LW 825 : (1952) 2 MLJ 365
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133
High Courts06 Mar 1952Dismissed
Arunachala Mooppanar Vs Arumugha Mooppanar and Others
Madras High Court · AIR 1953 Mad 550 : (1952) 65 LW 874 : (1952) 2 MLJ 280
High Courts06 Mar 1952Dismissed
Ravuru Punnamma Vs Lakkaraju Venkata Subba Rao
Madras High Court · AIR 1953 Mad 456 : (1952) 65 LW 871 : (1952) 2 MLJ 473
Easements Act, 1882 — Section 60Evidence Act, 1872 — Section 116Specific Relief Act, 1877 — Section 55
High Courts04 Mar 1952
Luis Caetano Menzes Vs State of Madras
Madras High Court · AIR 1952 Mad 734 : (1952) 65 LW 744 : (1952) 2 MLJ 237
Constitution of India, 1950 — Article 14, 5Madras Prohibition Act, 1937 — Section 54
High Courts03 Mar 1952
Pallothu Seetharamayya Vs Manda Anjayya
Madras High Court · AIR 1952 Mad 850 : (1952) 65 LW 468 : (1952) 2 MLJ 31
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts29 Feb 1952Allowed
Moyankutty and Others Vs Narayanan Nair and Others
Madras High Court · AIR 1952 Mad 782 : (1952) 65 LW 453 : (1952) 1 MLJ 683
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Feb 1952Allowed
Syed Sulaiman Sahib Vs Kader Ibrahim Meeral Bivi and Others
Madras High Court · AIR 1953 Mad 161 : (1952) 65 LW 496 : (1952) 2 MLJ 104
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 35, 5
High Courts28 Feb 1952Dismissed
Sri Dantuluri Butchi Ramayya Vs Gundu Ramanna and Others
Madras High Court · AIR 1953 Mad 562 : (1952) 65 LW 916 : (1952) 2 MLJ 408
Madras Estates Land Act, 1908 — Section 3
High Courts28 Feb 1952
Natesa Thevar Vs Narayanaswami Padayachi and Others
Madras High Court · AIR 1952 Mad 844 : (1952) 65 LW 484 : (1952) 2 MLJ 77
Limitation Act, 1908 — Article 134, 144
High Courts27 Feb 1952Allowed
Public Prosecutor Vs P.V. Audinarayana Chetty
Madras High Court · AIR 1953 Mad 481 : (1953) 1 MLJ 75
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 1, 11, 14, 15, 5Penal Code, 1860 (IPC) — Section 161
High Courts26 Feb 1952Dismissed
Subrahmanya Ayyar and Another Vs Govindasami Moopanar and Others
Madras High Court · AIR 1953 Mad 826 : (1952) 65 LW 700
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 8
High Courts26 Feb 1952
In Re: Natarajan and Others
Madras High Court · AIR 1953 Mad 371 : (1952) 2 MLJ 673
Essential Supplies (Temporary Powers) Act, 1946 — Section 3(2)
High Courts25 Feb 1952Allowed
Sivakami Ammal Vs Bangaruswamy Reddi
Madras High Court · AIR 1954 Mad 18 : (1952) 65 LW 626 : (1952) 1 MLJ 768
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 5Madras Hindu (Bigamy Prevention and Divorce) Rules — Rule 9