COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,141 of 5,226

High Courts13 Aug 1951Allowed

Nune Panduranga Rao, minor by next friend Nune Sivaiah Vs Divvala Gopala Rao and Another

Madras High Court · AIR 1952 Mad 827 : (1952) 65 LW 159 : (1952) 1 MLJ 289

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2), 7(2)(1)

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High Courts10 Aug 1951Dismissed

Nagu Thevar and Others Vs Periakaruppa Thevan

Madras High Court · AIR 1953 Mad 184 : (1952) 2 MLJ 117

Criminal Procedure Code, 1898 (CrPC) — Section 203

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High Courts10 Aug 1951Dismissed

Koypathodi Moidin Kutty (died) and Others Vs A.K. Doraiswami Aiyar

Madras High Court · AIR 1952 Mad 51 : (1952) ILR (Mad) 622 : (1952) 65 LW 434 : (1951) 2 MLJ 506

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146, 48

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High Courts10 Aug 1951Allowed

K. Indira Bai Vs K. Venkata Sivaprasada Rao

Madras High Court · AIR 1953 Mad 461 : (1953) ILR (Mad) 245 : (1953) 66 LW 1130 : (1953) 1 MLJ 294

Evidence Act, 1872 — Section 101, 102, 103Succession Act, 1925 — Section 283(1)

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High Courts09 Aug 1951Dismissed

Chinnupati Bapayya Varma Vs Thotakuru Sitaramamma and Others

Madras High Court · AIR 1954 Mad 185 : (1952) 65 LW 191

Limitation Act, 1908 — Article 61, 99

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High Courts09 Aug 1951Allowed

Gadhavajhala Satyanarayanamurthi Vs Rao Saheb Y. Narayanamurthi and Others

Madras High Court · AIR 1952 Mad 106 : (1952) ILR (Mad) 535 : (1951) 64 LW 798 : (1951) 2 MLJ 333

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts08 Aug 1951

Buragada Venkatarao and Another Vs Godavarti Venkatratnam and Others

Madras High Court · AIR 1952 Mad 872 : (1952) 65 LW 501 : (1952) 2 MLJ 60

Contract Act, 1872 — Section 16Usurious Loans (Amendment) Act, 1937 — Section 3, 3(1)

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High Courts07 Aug 1951Dismissed

Ayilavajjula Subbaraya Sarma Vs Chilakapati Subramanyam

Madras High Court · AIR 1952 Mad 856 : (1952) 65 LW 510 : (1952) 2 MLJ 55

Transfer of Property Act, 1882 — Section 58, 67, 68

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High Courts07 Aug 1951Allowed

Sadhu Venkayya and Another Vs Colla Meenakshamma

Madras High Court · AIR 1952 Mad 180 : (1951) 64 LW 1062 : (1951) 2 MLJ 583

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High Courts03 Aug 1951Dismissed

Pappukkannu Anni Vs S. Thoppayya Mudaliar and Another

Madras High Court · AIR 1952 Mad 41 : (1952) 65 LW 136 : (1952) 2 MLJ 108

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High Courts01 Aug 1951

M.S. Sheriff and Another Vs M. Govindan and Another

Madras High Court · AIR 1951 Mad 1060 : (1952) ILR (Mad) 638 : (1951) 64 LW 929 : (1951) 2 MLJ 501

Constitution of India, 1950 — Article 134, 134(1), 136, 372Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(3), 476B

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High Courts01 Aug 1951

M.A. Mohamed Thambi Maricayar Vs M.O. Shaik Farid Maricayar and Another

Madras High Court · AIR 1952 Mad 80 : (1951) 2 MLJ 524

Civil Procedure Code, 1908 (CPC) — Section 132(1)Lunacy Act, 1912 — Section 41, 42, 64

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High Courts31 Jul 1951Dismissed

In Re: Govindaswami Padayachi

Madras High Court · AIR 1952 Mad 174 : (1952) ILR (Mad) 479 : (1951) 64 LW 820 : (1951) 2 MLJ 356

Penal Code, 1860 (IPC) — Section 84

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High Courts30 Jul 1951

Puttamma Shedthi Vs Y. Sheena Shetty and Others

Madras High Court · AIR 1952 Mad 849

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 96Evidence Act, 1872 — Section 114

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High Courts30 Jul 1951Allowed

Ramaswami Ambalam Vs The Madras Hindu Religious Endowments Board and Others

Madras High Court · AIR 1952 Mad 20 : (1951) 64 LW 982 : (1951) 2 MLJ 511

Constitution of India, 1950 — Article 15, 228, 26Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 57

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High Courts27 Jul 1951

In Re: Simhadri Krishnamurthi

Madras High Court · AIR 1953 Mad 259 : (1952) ILR (Mad) 483 : (1951) 64 LW 763 : (1951) 2 MLJ 270

Criminal Procedure Code, 1898 (CrPC) — Section 417, 438

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High Courts27 Jul 1951Dismissed

The Public Prosecutor Vs Thangiah Nadar

Madras High Court · AIR 1952 Mad 43 : (1951) 64 LW 1016 : (1951) 2 MLJ 582

Evidence Act, 1872 — Section 63Tamil Nadu Shops and Establishments Act, 1947 — Section 32(1)

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High Courts27 Jul 1951

In Re: Sugali Latchigadu and Others

Madras High Court · AIR 1952 Mad 229 : (1952) 65 LW 416 : (1952) 1 MLJ 42

Criminal Procedure Code, 1898 (CrPC) — Section 162, 537

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High Courts26 Jul 1951

R. Govindaswami Naidu Vs G. Pushpalammal and Another

Madras High Court · AIR 1952 Mad 181 : (1951) 64 LW 1013 : (1951) 2 MLJ 591

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(2), 7(3)

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High Courts26 Jul 1951

Sree Krishna Chaitanya Vs Bhanumathi

Madras High Court · AIR 1952 Mad 291

Constitution of India, 1950 — Article 13, 228Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5

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