High Courts22 Feb 1952
In Re: Vasam Setti Appa Rao and Others
Madras High Court · AIR 1953 Mad 1004 : (1952) 2 MLJ 658
Evidence Act, 1872 — Section 114, 25Madras Prohibition Act, 1937 — Section 4
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,131 of 5,226
High Courts22 Feb 1952Allowed
K.C. Varadachari, Partner, Madras Oil Mills and Products Vs The State of Madras, by the Secretary to the Government of Madras, Food and Agriculture Department
Madras High Court · AIR 1952 Mad 764 : (1953) ILR (Mad) 217 : (1952) 65 LW 845 : (1952) 2 MLJ 410
Constitution of India, 1950 — Article 14, 19(1), 304
High Courts22 Feb 1952Dismissed
The State of Madras Vs Nadimpalli Subbaraju
Madras High Court · AIR 1953 Mad 235 : (1952) 65 LW 454 : (1952) 1 MLJ 689
Contract Act, 1872 — Section 17, 18, 20
High Courts22 Feb 1952Dismissed
In Re: Raja of Vizianagaram
Madras High Court · AIR 1953 Mad 416 : (1953) 66 LW 84 : (1953) 1 MLJ 289
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3
High Courts20 Feb 1952Allowed
Sivagami Achi Vs S. PR. M.A.L.S. Somasundaram Chettiar alias Alagappa Chettiar and another
Madras High Court · (1952) 02 MAD CK 0026
Penal Code, 1860 (IPC) — Section 45
High Courts19 Feb 1952Allowed
Kode Seshamma Vs Mandana Rattayya and Others
Madras High Court · AIR 1953 Mad 454 : (1952) 65 LW 455 : (1952) 1 MLJ 684
Tamil Nadu Agriculturists Relief Act, 1938 — Section 23, 24
High Courts19 Feb 1952
Bendalam Seshagiri Sarma Vs The State of Madras and Others
Madras High Court · AIR 1953 Mad 1005 : (1952) 65 LW 843 : (1952) 2 MLJ 462
Madras Hereditary Village Offices Act, 1895 — Section 7(1)
High Courts19 Feb 1952Dismissed
Firm of Tatavarti Nagapotha Rao and Others Vs Balabhadra Ramakrishnayya and Another
Madras High Court · AIR 1954 Mad 71 : (1952) 2 MLJ 662
Arbitration Act, 1940 — Section 2, 34
High Courts19 Feb 1952Dismissed
Venkataperumal Naidu Vs M. Rathnasabhapathi Chettiar
Madras High Court · (1952) 65 LW 657
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 83
High Courts19 Feb 1952Dismissed
Sri Raja Venkata Ramayya Appa Rao Bahdur Varu Vs The Collector of Madras and Another
Madras High Court · AIR 1952 Mad 841 : (1952) 21 ITR 454 : (1952) 65 LW 443 : (1952) 1 MLJ 660
Income Tax Act, 1922 — Section 46Revenue Recovery Act, 1890 — Section 3, 5
High Courts15 Feb 1952Dismissed
M.A. Janaki Vs M.A. Srirangammal
Madras High Court · AIR 1953 Mad 38 : (1952) 65 LW 658 : (1952) 2 MLJ 197
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 9Constitution of India, 1950 — Article 133Madras High Court (Original Side) Rules, 1956 — Order 45 Rule 4
High Courts14 Feb 1952Dismissed
Rampalli Ramachandrudu Vs Sait Bakraj Gulabchand Firm and Others
Madras High Court · AIR 1952 Mad 826 : (1952) ILR (Mad) 489 : (1952) 65 LW 260 : (1952) 1 MLJ 398
Civil Procedure Code, 1908 (CPC) — Section 46, 47
High Courts13 Feb 1952Dismissed
Union of India (UOI) Vs S.P. Nataraja Sastrigal and Others
Madras High Court · AIR 1952 Mad 808 : (1952) 65 LW 460 : (1952) 1 MLJ 703
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 16, 17, 17(1)
High Courts13 Feb 1952Dismissed
K.R. Radhakrishna Ayyar and Another Vs T.S. Subramania Iyer
Madras High Court · AIR 1953 Mad 370 : (1952) 65 LW 694 : (1952) 2 MLJ 198
Transfer of Property Act, 1882 — Section 55
High Courts12 Feb 1952Allowed
M.K. Ranganathan and Others Vs The Madras Electric Tramways (1904) Ltd. and Another
Madras High Court · AIR 1952 Mad 659 : (1952) 1 LLJ 772 : (1952) 2 MLJ 805
Constitution of India, 1950 — Article 136, 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Industrial Disputes Act, 1947 — Section 2
High Courts11 Feb 1952
L. Venkataswamy Chetty Vs V.A. Ganapathia Pillai and Others
Madras High Court · AIR 1953 Mad 465 : (1952) 65 LW 448 : (1952) 1 MLJ 765
Limitation Act, 1908 — Section 12, 5Provincial Insolvency Act, 1920 — Section 75, 75(4), 78
High Courts11 Feb 1952
Poosarla China Appalanarasimhalu Vs Board of Revenue, Chepauk, Madras
Madras High Court · AIR 1952 Mad 811 : (1952) 65 LW 411 : (1952) 1 MLJ 641
Stamp Act, 1899 — Section 57
High Courts08 Feb 1952Dismissed
S. Ahmed Hussain Sahib Vs K.K. Gani Veeri Chettiar and Others
Madras High Court · AIR 1953 Mad 628 : (1952) 65 LW 908
Tamil Nadu Town Planning Act, 1920 — Section 17, 20Transfer of Property Act, 1882 — Section 55(1)
High Courts08 Feb 1952Dismissed
Bhupalan Venkatasubbayya Vs G.L. Mallappa (deceased) and Others
Madras High Court · AIR 1953 Mad 636 : (1952) 65 LW 852
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4
High Courts08 Feb 1952Dismissed
Adusumilli Venkata Gopala Rao and Others Vs Yerreni Kantamma and Others
Madras High Court · AIR 1953 Mad 369 : (1952) 2 MLJ 479
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Limitation Act, 1908 — Section 19, 20