High Courts22 Oct 1951
In Re: Vokkaligara Yengtappa
Madras High Court · AIR 1952 Mad 535 : (1952) 1 MLJ 62
Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1)Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 300, 328
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,137 of 5,226
High Courts19 Oct 1951Dismissed
S. Ananthakrishnan Vs The State of Madras
Madras High Court · AIR 1952 Mad 395 : (1952) ILR (Mad) 933 : (1952) 65 LW 114 : (1952) 1 MLJ 208
Constitution of India, 1950 — Article 12, 13, 14, 19(1), 265Stamp Act, 1899 — Article 25, 30
High Courts19 Oct 1951Allowed
M. Arunachalam Iyer alias Vedachalam Iyer Vs K.N. Lingiah and Brothers
Madras High Court · AIR 1953 Mad 71 : (1952) 65 LW 729 : (1952) 2 MLJ 347
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 6, 39, 39(1), 48Transfer of Property Act, 1882 — Section 100, 52
High Courts19 Oct 1951Partly Allowed
S. Ramakrishnaiah Vs The President, District Board, Nellore and Others
Madras High Court · AIR 1952 Mad 253 : (1953) ILR (Mad) 57 : (1952) 65 LW 140 : (1952) 1 MLJ 38
Constitution of India, 1950 — Article 19(1)
High Courts19 Oct 1951Dismissed
Gadireddy Peda Narasimhalu Naidu and Sons Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 480 : (1952) 21 ITR 70
Income Tax Act, 1922 — Section 13
High Courts18 Oct 1951Dismissed
Kandaswami Mudali Vs K.R. Narasimha Aiyar and Others
Madras High Court · AIR 1952 Mad 582 : (1952) ILR (Mad) 531 : (1953) 66 LW 149 : (1951) 2 MLJ 623
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 90, Order 21 Rule 92, 151, 47
High Courts18 Oct 1951Dismissed
Commr. for Hindu Religious Endowments Board, Madras Vs Vinayakar Arudra Tiruppani Sabha
Madras High Court · AIR 1953 Mad 407 : (1952) 65 LW 187 : (1952) 1 MLJ 282
Madras Hindu Religious Endowments Act, 1926 — Section 9(11A)
High Courts17 Oct 1951Allowed
S.S. Velayudham Pillai Vs The Governor-General in Council, South Indian Railway
Madras High Court · AIR 1952 Mad 783 : (1952) ILR (Mad) 446 : (1952) 65 LW 94 : (1952) 1 MLJ 235
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 80
High Courts17 Oct 1951
S. Arunachala Goundan Vs K.S. Akhileshwara Ayyar
Madras High Court · AIR 1952 Mad 158 : (1951) 2 MLJ 627
Criminal Procedure Code, 1898 (CrPC) — Section 179, 181, 181(2)
High Courts16 Oct 1951
T.M. Munusamappa and sons Vs The Assistant Custodian of Evacuee Property, Madras
Madras High Court · AIR 1952 Mad 789 : (1952) 65 LW 415 : (1952) 1 MLJ 160
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(2)Administration of Evacuee Property Act, 1950 — Section 56
High Courts16 Oct 1951Dismissed
Chenna Satyavathi and Another Vs The State of Madras
Madras High Court · AIR 1952 Mad 252 : (1952) 65 LW 136 : (1952) 1 MLJ 41
Constitution of India, 1950 — Article 31
High Courts15 Oct 1951
RM. G. Sundararamier Radhakrishnier and Co. Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 793 : (1952) 21 ITR 184 : (1952) 2 MLJ 30
Income Tax Act, 1922 — Section 10, 10(2)
High Courts28 Sept 1951Dismissed
Sri Raju V. Chandra Chudamani Dev Bahadur Varu and Others Vs Madras State and Others
Madras High Court · AIR 1952 Mad 589 : (1953) ILR (Mad) 47 : (1952) 65 LW 75 : (1952) 1 MLJ 206
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3, 3(2), 8
High Courts28 Sept 1951
Pentakota Ayodharamayya and Others Vs Pentakota Venkata Krishnam Naidu
Madras High Court · AIR 1952 Mad 656 : (1952) 65 LW 143 : (1952) 1 MLJ 504
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts28 Sept 1951Dismissed
M.G. Narayanaswami Naidu and Another Vs M. Balasundaram Naidu and Others
Madras High Court · AIR 1953 Mad 750 : (1952) 65 LW 368 : (1952) 1 MLJ 487
Civil Procedure Code, 1908 (CPC) — Section 11, 9, 92Evidence Act, 1872 — Section 42Limitation Act, 1908 — Article 142, 144
High Courts28 Sept 1951
In Re: Rajagopala Aiyangar
Madras High Court · AIR 1952 Mad 289 : (1951) 2 MLJ 593
Criminal Procedure Code, 1898 (CrPC) — Section 367, 401Penal Code, 1860 (IPC) — Section 302, 84
High Courts27 Sept 1951
Mohamed Ali Sarafali and Co., Madras Vs The Commissioner of Excess Profits Tax, Madras
Madras High Court · AIR 1952 Mad 658 : (1952) 21 ITR 369 : (1952) 1 MLJ 656
Excess Profits Tax Act, 1940 — Section 5
High Courts26 Sept 1951
In Re: M.S. Mohiddin
Madras High Court · AIR 1952 Mad 561 : (1952) 2 MLJ 11
Criminal Procedure Code, 1898 (CrPC) — Section 363, 423Penal Code, 1860 (IPC) — Section 161
High Courts26 Sept 1951
The State of Madras Vs The Swadesamitran Printers Labour Union and Others
Madras High Court · AIR 1952 Mad 297 : (1952) ILR (Mad) 524 : (1951) 64 LW 1092 : (1951) 2 MLJ 619
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(2), 12(5)