COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,136 of 5,226

High Courts14 Nov 1951Allowed

Kotta Govindarajulu Chettiar Vs Sivarama Krishnan by guardian Lakshmi Ammal and Others

Madras High Court · (1952) 65 LW 799

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 73, Order 40 Rule 1, 47Trusts Act, 1882 — Section 62

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High Courts13 Nov 1951

S.V. Angidi Chettiar Vs Nataraja Textiles Ltd.

Madras High Court · AIR 1952 Mad 557

Companies Act, 1913 — Section 166, 170

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High Courts13 Nov 1951Allowed

C. Sambandam Vs The General Manager, South Indian Railway, Tiruchirapalli

Madras High Court · AIR 1953 Mad 54 : (1953) ILR (Mad) 220 : (1952) 65 LW 377 : (1952) 1 MLJ 540

Constitution of India, 1950 — Article 226, 310, 311, 311(2)Government of India Act, 1935 — Section 240(3)Railway Establishment Code — Rule 148

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High Courts09 Nov 1951Dismissed

Katta Adinarayana and Brothers Vs The State of Madras and Another

Madras High Court · AIR 1952 Mad 830 : (1952) 65 LW 337 : (1952) 2 MLJ 27

Constitution of India, 1950 — Article 226

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High Courts09 Nov 1951Allowed

A.C. Abdul Gaffoor Vs The State of Madras and Another

Madras High Court · AIR 1952 Mad 555

Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 252, 36

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High Courts09 Nov 1951Allowed

S.R. Muthusami Gounder Vs T. Krishnaswamy Iyengar and Another

Madras High Court · AIR 1952 Mad 533

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High Courts09 Nov 1951

Chokkammal and Others Vs Sambandam Chetty and Another

Madras High Court · (1953) ILR (Mad) 1019 : (1953) 66 LW 154 : (1953) 1 MLJ 71

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52

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High Courts08 Nov 1951Dismissed

In Re: V. Nagalingam Servai and Others

Madras High Court · AIR 1952 Mad 834 : (1952) 65 LW 336 : (1952) 2 MLJ 28

Constitution of India, 1950 — Article 226

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High Courts08 Nov 1951Allowed

In Re: Krishnan Naidu

Madras High Court · AIR 1953 Mad 400 : (1952) 1 MLJ 623

Criminal Procedure Code, 1898 (CrPC) — Section 239Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 201, 302, 511

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High Courts06 Nov 1951Dismissed

G. Michael Vs Mr. S. Venkateswaran, Additional Secretary to Government, Public (Elections) Department, Fort St. George, Madras

Madras High Court · AIR 1952 Mad 474 : (1953) ILR (Mad) 106 : (1952) 65 LW 108 : (1952) 1 MLJ 239

Constitution of India, 1950 — Article 341(1)

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High Courts03 Nov 1951Dismissed

P. Thambiran Padayachi and Others Vs The State of Madras and Others

Madras High Court · AIR 1952 Mad 756 : (1952) 65 LW 747 : (1952) 2 MLJ 208

Constitution of India, 1950 — Article 19(1), 31(2)Land Acquisition Act, 1894 — Section 17, 6

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High Courts03 Nov 1951Allowed

Indian Metal and Metallurgical Corporation Vs Industrial Tribunal, Madras and Another

Madras High Court · AIR 1953 Mad 98 : (1952) 1 LLJ 364 : (1952) 65 LW 269 : (1952) 2 MLJ 481

Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 10, 2

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High Courts02 Nov 1951Dismissed

Vutukuri Bala Nagamma Vs Vutukuri Hanumanthu and Others

Madras High Court · AIR 1952 Mad 784 : (1952) 65 LW 154 : (1952) 1 MLJ 169

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High Courts26 Oct 1951Dismissed

N.C. Ganapathi Chettiar Vs Seth Chunilal

Madras High Court · AIR 1952 Mad 594 : (1952) 65 LW 156 : (1952) 1 MLJ 171

Presidency Small Cause Courts Act, 1882 — Section 38Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts26 Oct 1951

C. Chenchanna Naidu Vs Praja Seva Transports Ltd., Cuddappah and Another

Madras High Court · AIR 1953 Mad 39 : (1952) ILR (Mad) 1000 : (1952) 65 LW 164 : (1952) 1 MLJ 448

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

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High Courts26 Oct 1951

Public Prosecutor Vs Murugesan

Madras High Court · (1954) CriLJ 197

Madras Prevention of Food Adulteration Act, 1918 — Section 14(1)

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High Courts25 Oct 1951

In Re: Boya Gajji Pedda Venkatanna alias Bodenna and Others

Madras High Court · AIR 1954 Mad 15 : (1952) ILR (Mad) 562 : (1952) 65 LW 146 : (1952) 1 MLJ 244

Criminal Procedure Code, 1898 (CrPC) — Section 208, 252, 286Penal Code, 1860 (IPC) — Section 147

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High Courts24 Oct 1951

The Public Prosecutor Vs Velayangat Devassia

Madras High Court · AIR 1952 Mad 604 : (1952) 1 MLJ 12

Criminal Procedure Code, 1898 (CrPC) — Section 103Madras Prohibition Act, 1937 — Section 38(3), 4(1)

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High Courts23 Oct 1951Allowed

Mareboyina Nagamma Vs Madala alias Koranki Nagamma

Madras High Court · AIR 1954 Mad 165 : (1952) 65 LW 1185 : (1952) 1 MLJ 158

Registration Act, 1908 — Section 49

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High Courts23 Oct 1951

Thiruvathammal and Another Vs Vagunathan alias Kuppa Goundan

Madras High Court · AIR 1952 Mad 479 : (1952) 65 LW 1211 : (1952) 1 MLJ 268

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