High Courts14 Sept 1951Allowed
Municipal Council Vs Ripley and Co. Ltd.
Madras High Court · AIR 1954 Mad 95 : (1951) 2 MLJ 657
Tamil Nadu District Municipalities Act, 1920 — Section 244
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,139 of 5,226
High Courts12 Sept 1951Allowed
S. Narayanaswami Ayyar Vs Kesava Ayyar
Madras High Court · AIR 1952 Mad 539 : (1952) 65 LW 413 : (1952) 1 MLJ 11
Court Fees Act, 1870 — Article 17, 7
High Courts11 Sept 1951
In Re: Muddamma Malla Reddi and Others
Madras High Court · (1954) CriLJ 167
Penal Code, 1860 (IPC) — Section 148, 149, 302, 328, 34
High Courts11 Sept 1951
In Re: K. Anandan Nambiar
Madras High Court · AIR 1952 Mad 117 : (1953) ILR (Mad) 93 : (1951) 64 LW 1031 : (1952) 1 MLJ 1
Constitution of India, 1950 — Article 194, 194(3), 226
High Courts10 Sept 1951Dismissed
Paledugu Nagaratnamma Vs Kogant Seetharamamma and Others
Madras High Court · AIR 1952 Mad 237
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts10 Sept 1951
Gudivada Jagannadham Vs A.S. Krishna and Co., Ltd. and Another
Madras High Court · AIR 1953 Mad 208 : (1952) 65 LW 92 : (1952) 1 MLJ 156
Civil Procedure Code, 1908 (CPC) — Section 11Madras Buildings (Lease and Rent Control) Act, 1949 — Section 10
High Courts07 Sept 1951
R. Balakrishnan Vs State of Madras
Madras High Court · AIR 1952 Mad 565 : (1952) ILR (Mad) 957 : (1952) 65 LW 279 : (1952) 1 MLJ 514
Constitution of India, 1950 — Article 14, 19(1), 19(5), 19(6), 358Cotton Textiles (Control) Act, 1946 — Section 3(1)
High Courts07 Sept 1951
A.C.S. Kandaswami Reddiar and Others Vs The Textile Commissioner of the Government of India
Madras High Court · AIR 1952 Mad 409 : (1953) ILR (Mad) 51 : (1951) 2 MLJ 658
Constitution of India, 1950 — Article 19(1), 19(5), 301, 302, 305
High Courts06 Sept 1951
In Re: Mottai Thevar
Madras High Court · AIR 1952 Mad 586 : (1951) 2 MLJ 605
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 172, 172(2)Evidence Act, 1872 — Section 25Madras Borstal Schools Act, 1926 — Section 10
High Courts06 Sept 1951Dismissed
Ramachanduruni Purushotham Vs Ramachanduruni Venkatappa and Another
Madras High Court · AIR 1952 Mad 150 : (1951) 64 LW 1029 : (1951) 2 MLJ 561
Constitution of India, 1950 — Article 14, 19(1)Madras Restoration of Village Officers (Validation) Act, 1939 — Section 2, 3
High Courts04 Sept 1951
Mannarghat Union Motor Services Ltd., Mannarghat, South Malabar Vs Regional Transport Authority, Malabar and Others
Madras High Court · AIR 1953 Mad 59
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(7)
High Courts04 Sept 1951Dismissed
Governor-General in Council Vs Ajithbhai Jayanthilal and Co. and Others
Madras High Court · AIR 1952 Mad 795 : (1952) 65 LW 133 : (1952) 2 MLJ 24
Railways Act, 1890 — Section 77
High Courts03 Sept 1951Dismissed
Matalpudi Janardana Rao Vs Yanduri Venkata Subba Rao and Another
Madras High Court · AIR 1952 Mad 855 : (1952) 65 LW 275 : (1952) 1 MLJ 472
Constitution of India, 1950 — Article 226(1)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 4, 5, 5(2)
High Courts31 Aug 1951Dismissed
Sha Ganraj Poonamchand Vs V.P. Venkataratnam Chetti
Madras High Court · AIR 1952 Mad 159 : (1951) 64 LW 1061 : (1951) 2 MLJ 531
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12B, 24, 7(2)
High Courts31 Aug 1951Allowed
Lakkaju Satyanarayana Vs Majati Venkatarattamma and Another
Madras High Court · AIR 1951 Mad 1044 : (1952) ILR (Mad) 308 : (1951) 64 LW 905 : (1951) 2 MLJ 477
Constitution of India, 1950 — Article 226Madras Buildings (Lease and Rent Control) (Amendment) Act, 1951 — Section 20
High Courts31 Aug 1951
In Re: P.P. Sivarama Pillai and Another
Madras High Court · AIR 1952 Mad 54 : (1952) 22 CompCas 36 : (1951) 64 LW 1015 : (1952) 1 MLJ 7
Madras General Sales Tax Act, 1939 — Section 15Tamil Nadu General Sales Tax Rules, 1959 — Rule 31
High Courts30 Aug 1951Dismissed
M. Ramayya Vs The State of Madras and Another
Madras High Court · AIR 1952 Mad 300 : (1952) ILR (Mad) 698 : (1951) 64 LW 1021 : (1951) 2 MLJ 597
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226Government of India Act, 1919 — Section 107
High Courts29 Aug 1951Dismissed
A.M.M. Srinivasan Chettiar and Others Vs Ar. Rm. Ar. Arunachalam Chettiar and Another
Madras High Court · AIR 1952 Mad 288 : (1952) 2 MLJ 66
Limitation Act, 1908 — Section 13
High Courts29 Aug 1951Dismissed
Bhupathiraju Venkatapathiraju Vs Ravipati Venkataratnam and Another
Madras High Court · AIR 1953 Mad 831
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19A, 19A(1)
High Courts29 Aug 1951
In Re: Mariyala Venkateswara Rao
Madras High Court · AIR 1952 Mad 72 : (1952) 1 MLJ 14
Madras General Sales Tax Act, 1939 — Section 14(2), 15Tamil Nadu General Sales Tax Rules, 1959 — Rule 24