Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Limitation Act, 1908 — Article 182, 182(5)Madras Civil Rules of Practice — Rule 141, 142, 143, 144, 145

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High Courts29 Jan 1952Allowed

M.M. Muthuwappa Vs The First Additional Income Tax Officer, Tuticorin and Another

Madras High Court · AIR 1952 Mad 861 : (1952) 21 ITR 344 : (1952) 65 LW 348 : (1952) 2 MLJ 50

Income Tax Act, 1922 — Section 45

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High Courts29 Jan 1952Dismissed

Kanakammal Vs Muhammad Kathija Beevi

Madras High Court · AIR 1953 Mad 188 : (1953) ILR (Mad) 152 : (1952) 65 LW 346 : (1952) 1 MLJ 53

Civil Procedure Code, 1908 (CPC) — Section 11, 47Tamil Nadu Agriculturists Relief Act, 1938 — Section 19

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High Courts29 Jan 1952Dismissed

Rahimansa Rowther and Another Vs The Madras Islamia Educational Institution, Vallam

Madras High Court · AIR 1953 Mad 366 : (1952) 65 LW 1016 : (1952) 2 MLJ 404

Evidence Act, 1872 — Section 91Limitation Act, 1908 — Article 148Registration Act, 1908 — Section 17(1), 49

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High Courts25 Jan 1952Dismissed

In Re: C. Devanugraham

Madras High Court · AIR 1952 Mad 725 : (1952) 1 MLJ 550

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403, 403(1)

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High Courts24 Jan 1952

Thirumaleshwara Bhatta being minor by next friend Shanker Bhatta Vs Kashmutt Ganapayya and Others

Madras High Court · AIR 1953 Mad 132 : (1952) 65 LW 1066 : (1952) 1 MLJ 716

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High Courts23 Jan 1952Allowed

B.A. Woodman Vs Mrs. Regina Rajan

Madras High Court · AIR 1953 Mad 378 : (1952) 1 MLJ 628

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12B, 20, 7(3A), 9

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High Courts22 Jan 1952Allowed

Rao Saheb Dr. Ananda Baliga Vs Srimat Ananteswar Temple, Manjeswar and Others

Madras High Court · AIR 1952 Mad 767 : (1952) 65 LW 450 : (1952) 1 MLJ 678

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Madras Hindu Religious Endowments Act, 1926 — Section 73, 73(4), 79, 79A, 84(1)

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High Courts18 Jan 1952Dismissed

Siddi Subba Rao and Another Vs Pukhraj Kocher Ginning and Pressing Factory Firm carrying on business at Chanda, Central Provinces and Another

Madras High Court · AIR 1953 Mad 389 : (1952) 65 LW 332 : (1952) 1 MLJ 548

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts18 Jan 1952

Ammenumma Vs Chelampiriyarath Beeviamma and Others

Madras High Court · AIR 1953 Mad 32 : (1952) 65 LW 959 : (1952) 2 MLJ 421

Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 100, 67

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High Courts17 Jan 1952Dismissed

Kumarasami Chetti Vs T.R. Subramania Iyer

Madras High Court · (1952) 65 LW 1130

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91Evidence Act, 1872 — Section 115Madras Estates Land Act, 1908 — Section 131, 192(1)

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High Courts17 Jan 1952

Public Prosecutor Vs Kandaswami Mudali

Madras High Court · AIR 1953 Mad 355 : (1952) ILR (Mad) 485 : (1952) 65 LW 1250 : (1952) 2 MLJ 607

Criminal Procedure Code, 1898 (CrPC) — Section 471

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