High Courts27 Aug 1951
Konithala Chinna Subba Naidu Vs Chandra Kuppa Naidu and Others
Madras High Court · AIR 1952 Mad 179 : (1951) 64 LW 1097 : (1951) 2 MLJ 585
Limitation Act, 1908 — Article 142, 144Provincial Insolvency Act, 1920 — Section 37
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,140 of 5,226
High Courts27 Aug 1951
S.K. Kuttalalingam Pillai Vs S.V.N. Chinnakannu Pillai
Madras High Court · AIR 1952 Mad 18 : (1951) 2 MLJ 588
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Aug 1951Dismissed
In Re: Kondiddasu Appalaswamy, Detenue
Madras High Court · AIR 1952 Mad 157
Preventive Detention Act, 1950 — Section 3(1)
High Courts27 Aug 1951
Ponnuru Sambiah and Others Vs Annapareddi Venkatareddi and Others
Madras High Court · AIR 1954 Mad 168 : (1952) 65 LW 1220 : (1952) 1 MLJ 632
High Courts24 Aug 1951Dismissed
Rm. Nl. Ramaswami Chettiar and Others Vs The Official Receiver and Others
Madras High Court · AIR 1951 Mad 1051 : (1953) ILR (Mad) 65 : (1951) 64 LW 934 : (1951) 2 MLJ 479
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 134, 135, 372
High Courts24 Aug 1951Dismissed
R.M. Seshadri Vs The District Magistrate, Tanjore and Another
Madras High Court · AIR 1952 Mad 120 : (1953) ILR (Mad) 636 : (1951) 64 LW 1066 : (1951) 2 MLJ 517
Cinematograph Act, 1918 — Section 5(3), 8Constitution of India, 1950 — Article 19(1), 19(6)
High Courts23 Aug 1951Dismissed
The Official Assignee of Madras Vs A.R. Narayana Mudaliar and Another
Madras High Court · AIR 1951 Mad 1045 : (1952) ILR (Mad) 312 : (1952) 65 LW 640 : (1952) 1 MLJ 662
Presidency Towns Insolvency Act, 1909 — Section 17Provincial Insolvency Act, 1920 — Section 28(2)
High Courts23 Aug 1951Dismissed
Peddadu Ramamurthi Vs Cherukuvada Venkatasubba Rao and Others
Madras High Court · AIR 1952 Mad 49 : (1952) ILR (Mad) 306 : (1951) 64 LW 1012 : (1951) 2 MLJ 558
Madras High Court Appellate Side Rules, 1965 — Rule 4
High Courts23 Aug 1951
In Re: Arulanandu and Others
Madras High Court · AIR 1952 Mad 267 : (1952) ILR (Mad) 728 : (1951) 2 MLJ 446
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 146, 147
High Courts22 Aug 1951Dismissed
Panchayat Board and Others Vs Inspector of Municipal Councils and Local Boards, Madras and Another
Madras High Court · AIR 1953 Mad 175 : (1952) 65 LW 186 : (1952) 1 MLJ 285
Madras Local Boards Act, 1920 — Section 45A(1)
High Courts22 Aug 1951
In Re: P.T. Vadivel Goundar
Madras High Court · AIR 1952 Mad 299 : (1952) 1 MLJ 69
Evidence Act, 1872 — Section 25, 26Madras Prohibition Act, 1937 — Section 4(1)
High Courts21 Aug 1951Allowed
R.S. Venkataswami Naicker Vs Chinnayapuram Co-operative Stores and Another
Madras High Court · AIR 1954 Mad 188 : (1952) 65 LW 153 : (1952) 1 MLJ 8
High Courts21 Aug 1951
Sengayyan Chettiar Vs M. Rasu Chettiar
Madras High Court · AIR 1952 Mad 863 : (1952) 65 LW 162 : (1952) 1 MLJ 287
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7, 7(3)Transfer of Property Act, 1882 — Section 107
High Courts21 Aug 1951Dismissed
C.D. Sekkilar Vs R. Krishnamoorthy
Madras High Court · AIR 1952 Mad 151 : (1951) 2 MLJ 568
Constitution of India, 1950 — Article 226
High Courts21 Aug 1951Allowed
V. Natesa Pillai Vs Central Road Traffic Board and Another
Madras High Court · AIR 1952 Mad 39 : (1951) 64 LW 860 : (1951) 2 MLJ 406
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64
High Courts17 Aug 1951Allowed
In Re: Bandi Butchaiah
Madras High Court · AIR 1952 Mad 61 : (1951) 64 LW 874 : (1951) 2 MLJ 176
Criminal Procedure Code, 1898 (CrPC) — Section 144
High Courts17 Aug 1951Allowed
S.V. Sankaralinga Nadar Vs P.T.S. Ratnaswami Nadar and Others
Madras High Court · AIR 1952 Mad 389 : (1952) ILR (Mad) 508 : (1952) 65 LW 25 : (1952) 1 MLJ 44
Specific Relief Act, 1877 — Section 22, 22(1), 22(2)
High Courts14 Aug 1951Allowed
V. Ramaswami Aiyangar and Another Vs A.R.S.M.S. Sundaresan Chettiar and Others
Madras High Court · AIR 1952 Mad 25 : (1951) 64 LW 926 : (1951) 2 MLJ 523
Court Fees Act, 1870 — Article 11Succession Act, 1925 — Section 275, 276
High Courts14 Aug 1951
A. Vedachala Mudaliar Vs The State of Madras and Another
Madras High Court · AIR 1952 Mad 276 : (1951) 64 LW 882 : (1951) 2 MLJ 411
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 435
High Courts14 Aug 1951
In Re: N. Swaminatha Iyer and Others
Madras High Court · AIR 1952 Mad 727
Banking Companies (Amendment) Act, 1950 — Section 11Companies Act, 1956 — Section 237(1), 278(1)Criminal Procedure Code, 1898 (CrPC) — Section 196