High Courts29 Nov 1951Dismissed
Swaminatha Chettiar and Another Vs Nagalingam Chettiar and Another
Madras High Court · AIR 1952 Mad 769 : (1952) 2 MLJ 249
Civil Procedure Code, 1908 (CPC) — Section 34, 35
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,135 of 5,226
High Courts29 Nov 1951Dismissed
Dasari Janakiramayya and Another Vs Nune Ranganayakamma
Madras High Court · AIR 1953 Mad 174 : (1952) 65 LW 632 : (1952) 2 MLJ 36
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4
High Courts28 Nov 1951Dismissed
Nalluri Subbaiah Vs Nalluri Raghavalu and Others
Madras High Court · AIR 1952 Mad 880 : (1952) 1 MLJ 471
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 144
High Courts27 Nov 1951Allowed
T.M.A. Abdul Aziz Vs Venkatachalam Pillai
Madras High Court · AIR 1954 Mad 149 : (1952) 65 LW 314 : (1952) 1 MLJ 836
Civil Procedure Code, 1908 (CPC) — Section 100, 11Madras Buildings (Lease and Rent Control) Act, 1946 — Section 10, 11, 12(4), 2(1)
High Courts23 Nov 1951Dismissed
Balusu Prabhakara Pattabhi Ramarao Vs Chintapalli Venkata Subbama
Madras High Court · AIR 1952 Mad 807 : (1952) 65 LW 1184 : (1952) 1 MLJ 291
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
High Courts23 Nov 1951Dismissed
Nodiyodath Kunhi Krishnan's Son, Chozhi Vs Melepurakkal deceased Raman's widow, Lakshmi
Madras High Court · AIR 1952 Mad 763 : (1952) 65 LW 1219 : (1952) 1 MLJ 834
Tamil Nadu Agriculturists Relief Act, 1938 — Section 10, 10(2), 8, 9A
High Courts22 Nov 1951Allowed
Kalapala Sri Hari Rao, minor by father and guardian Venkatakrishnaiah and Others Vs Kalapala Venkaiah and Others
Madras High Court · AIR 1953 Mad 661 : (1953) ILR (Mad) 624 : (1952) 65 LW 834
High Courts22 Nov 1951Allowed
In Re: Muthuswami Goundan and Others
Madras High Court · AIR 1954 Mad 135 : (1957) CriLJ 142
Cattle Trespass Act, 1871 — Section 10, 24
High Courts22 Nov 1951Dismissed
In Re: Gangiredla Mathayya
Madras High Court · AIR 1953 Mad 26 : (1952) 1 MLJ 507
Criminal Procedure Code, 1898 (CrPC) — Section 209(1), 437
High Courts21 Nov 1951Dismissed
Kalluri Krishnayya Vs Potti Venkata Subbarayudu
Madras High Court · AIR 1952 Mad 831 : (1952) 65 LW 276 : (1952) 1 MLJ 638
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13, 8, 9
High Courts20 Nov 1951Dismissed
In Re: V. Abdul Azeez and Another
Madras High Court · AIR 1954 Mad 62 : (1952) 1 MLJ 536
Penal Code, 1860 (IPC) — Section 361, 363
High Courts19 Nov 1951
Chintapalli Venkataratnam Vs Merla Seshamma
Madras High Court · AIR 1952 Mad 591 : (1952) ILR (Mad) 492 : (1952) 65 LW 168 : (1952) 1 MLJ 264
Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16
High Courts16 Nov 1951Allowed
President of F. 1250 Chowghat Firka P.C.C. Co-operative Society Ltd., A.C. Raman Vs Muthavally Seydali's son Valiyakath Kaithakkal Kunhi Bara Haji
Madras High Court · AIR 1953 Mad 996 : (1952) 65 LW 1215 : (1952) 1 MLJ 459
Transfer of Property Act, 1882 — Section 108, 111
High Courts16 Nov 1951
Kandula Radhakrishna Rao and Others Vs The Province of Madras and Another
Madras High Court · AIR 1952 Mad 718 : (1952) ILR (Mad) 571 : (1952) 65 LW 250 : (1952) 1 MLJ 494
Madras General Sales Tax Act, 1939 — Section 2, 3, 8
High Courts16 Nov 1951Dismissed
A. Natesa Asari Vs State of Madras and Another
Madras High Court · AIR 1954 Mad 481 : (1953) 66 LW 999 : (1953) 2 MLJ 684
Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts15 Nov 1951
Abdul Azeez Vs Pathumma Bi
Madras High Court · AIR 1952 Mad 754 : (1953) ILR (Mad) 118 : (1952) 65 LW 318 : (1952) 1 MLJ 463
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1Majority Act, 1875 — Section 2
High Courts15 Nov 1951Dismissed
R.M. Ramachari Vs M.B. Ramachari and Another
Madras High Court · AIR 1954 Mad 143 : (1952) 1 MLJ 166
High Courts14 Nov 1951Dismissed
In Re: S. Gopal
Madras High Court · AIR 1953 Mad 413 : (1952) 1 MLJ 470
Penal Code, 1860 (IPC) — Section 504
High Courts14 Nov 1951
In Re: Mathali Goundar
Madras High Court · AIR 1952 Mad 812 : (1952) 1 MLJ 276
Criminal Procedure Code, 1898 (CrPC) — Section 342(1)
High Courts14 Nov 1951
Pudusseri Vadakkethil Vikraman alias Kunhikuttan Nair Vs V. Krishnan Nair
Madras High Court · AIR 1953 Mad 396 : (1952) 65 LW 783 : (1952) 1 MLJ 452
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Oaths Act, 1873 — Section 11