High Courts17 Jan 1952Dismissed
Birapalli Sreekanta Venkata Krishna Reddi Garu Vs Dandu Venkataraju and Others
Madras High Court · AIR 1952 Mad 843 : (1952) 65 LW 464 : (1952) 1 MLJ 643
Madras Estates Land Act, 1908 — Section 145, 145(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,133 of 5,226
High Courts10 Jan 1952Dismissed
In Re: L. Palaniappa Chettiar
Madras High Court · AIR 1952 Mad 799 : (1952) 2 MLJ 3
High Courts09 Jan 1952Dismissed
Kumaraswami Padayachi Vs Govindaswami Padayachi
Madras High Court · AIR 1953 Mad 1001 : (1952) 1 MLJ 619
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9A
High Courts08 Jan 1952Allowed
Sanga Thevar Vs Thanukodi Ammal and Others
Madras High Court · AIR 1954 Mad 116 : (1952) 1 MLJ 620
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Specific Relief Act, 1877 — Section 27
High Courts03 Jan 1952Allowed
Gurusanthayya Vs Setra Veerayya and Others
Madras High Court · AIR 1952 Mad 825 : (1952) 65 LW 333 : (1952) 2 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 6 Rule 17, Order 8 Rule 9, Order 9 Rule 9
High Courts14 Dec 1951
CT. A. CT. Chidambaram Chettiar Vs CT. A. CT. Subramanian Chettiar and Others
Madras High Court · AIR 1953 Mad 492 : (1952) 65 LW 980 : (1952) 2 MLJ 524
Arbitration Act, 1940 — Article 21, 23, 30, 31, 17Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 23 Rule 3, Order 32 Rule 7, Order 41 Rule 5, Order 6 Rule 7
High Courts14 Dec 1951Dismissed
S.P. Shaik Abdul Khader and Co. Vs A.R. Subramania Pillai and Another
Madras High Court · AIR 1952 Mad 840 : (1952) 65 LW 189 : (1952) 1 MLJ 284
Constitution of India, 1950 — Article 19(6)Imports and Exports (Control) Act, 1947 — Section 3
High Courts13 Dec 1951
Bandi Peda Ramireddi Vs Tagaram Bichalu
Madras High Court · AIR 1952 Mad 837 : (1952) ILR (Mad) 1005 : (1952) 65 LW 261 : (1952) 1 MLJ 475
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11
High Courts13 Dec 1951Dismissed
Paramasiyam Pillai Vs Adilakshmi Ammal and Others
Madras High Court · (1952) 65 LW 781
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts13 Dec 1951Dismissed
A.L.V.R. St. Veerappa Chettiar Vs State of Madras and Another
Madras High Court · AIR 1952 Mad 835 : (1953) ILR (Mad) 543 : (1952) 65 LW 226 : (1952) 1 MLJ 456
Constitution of India, 1950 — Article 226(1), 31(6)Government of India Act, 1935 — Section 175(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1, 3
High Courts13 Dec 1951
Devaraja Shenoy and Others Vs State of Madras and Another
Madras High Court · AIR 1953 Mad 149 : (1952) 65 LW 968 : (1952) 2 MLJ 418
Constitution of India, 1950 — Article 26Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 38
High Courts11 Dec 1951Dismissed
Devar and Co. Vs C. Radhakrishna Naidu
Madras High Court · AIR 1953 Mad 16 : (1952) 2 MLJ 308
Trusts Act, 1882 — Section 5, 6, 7, 8, 88
High Courts10 Dec 1951Dismissed
Arunachala Chettiar Vs Vadla Koundan and Others
Madras High Court · AIR 1952 Mad 871 : (1952) ILR (Mad) 715 : (1952) 65 LW 366 : (1952) 1 MLJ 400
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92(3)
High Courts10 Dec 1951
Karuppa Servai Vs Kundaru alias Muniandi Thevan
Madras High Court · AIR 1952 Mad 833 : (1952) 1 MLJ 270
Criminal Procedure Code, 1898 (CrPC) — Section 337(3), 497, 498
High Courts10 Dec 1951Dismissed
Abdul Kadir Haji Vs Muhammad and Another
Madras High Court · AIR 1952 Mad 859 : (1952) 65 LW 336 : (1952) 1 MLJ 547
Malabar Compensation for Tenants Improvements Act, 1899 — Section 10, 13, 15(1), 9
High Courts07 Dec 1951
In Re: M.K.P. Kadar Moideen, Manager M.K.P. Rice and Oil Mills Manjakollai, Negapatam
Madras High Court · AIR 1953 Mad 406 : (1952) 65 LW 652 : (1952) 2 MLJ 195
Factories Act, 1948 — Section 2(1)
High Courts07 Dec 1951
Masum Vali Saheb and Others Vs Illuri Modin Sahib
Madras High Court · AIR 1952 Mad 671 : (1953) ILR (Mad) 1010 : (1952) 65 LW 320 : (1952) 1 MLJ 611
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97Transfer of Property Act, 1882 — Section 54
High Courts07 Dec 1951Dismissed
In Re: Kadiam Satyam and Another
Madras High Court · AIR 1954 Mad 271 : (1952) 1 MLJ 278
Criminal Procedure Code, 1898 (CrPC) — Section 209, 437
High Courts06 Dec 1951
Madura Labour Union and Another Vs Madura Mills Workers' Co-operative Stores, Ltd. and Others
Madras High Court · (1954) 1 LLJ 457
Constitution of India, 1950 — Article 13, 14, 19, 226, 5
High Courts06 Dec 1951Partly Allowed
Raja Jagaveera Ramamuthu Kumara Venkateswara Etappa Naicker Ayyan Avergal, Zamindar of Ettiapuram Vs Perumal Reddi and Others
Madras High Court · AIR 1953 Mad 892 : (1953) ILR (Mad) 161 : (1952) 65 LW 1180 : (1952) 2 MLJ 708
Madras Estates Land Act, 1908 — Section 12