High Courts24 Jul 1951Allowed
Neney Kasi Viswanatham Vs Gadigay Sanna Lingappa Dakappa by managing member Gadigay Dakkappa
Madras High Court · AIR 1952 Mad 185 : (1951) 2 MLJ 492
Sales of Goods Act, 1930 — Section 54, 54(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,142 of 5,226
High Courts24 Jul 1951Dismissed
Ammireddi Sooramma Vs Ammireddi Venkataratnam
Madras High Court · AIR 1952 Mad 166 : (1951) 2 MLJ 664
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 105, 11
High Courts24 Jul 1951Dismissed
Gonela Krishnamurthy and Another Vs Kalidindi Venkateswaran (died) and Others
Madras High Court · AIR 1952 Mad 11 : (1952) ILR (Mad) 604 : (1951) 64 LW 812 : (1951) 2 MLJ 366
Constitution of India, 1950 — Article 14, 19Tamil Nadu Agriculturists Relief Act, 1938 — Section 4Transfer of Property Act, 1882 — Section 58
High Courts23 Jul 1951Dismissed
S.K. Rajalingam Chetty and Others Vs Official Assignee
Madras High Court · AIR 1952 Mad 89
Insolvency Act, 1848 — Section 87Presidency Towns Insolvency Act, 1909 — Section 127, 76
High Courts23 Jul 1951
In Re: Sagili Solomon
Madras High Court · AIR 1952 Mad 177 : (1951) 2 MLJ 423
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts20 Jul 1951Dismissed
Rajahmundry Electric Supply Corporation Ltd. Vs The State of Madras
Madras High Court · AIR 1953 Mad 475 : (1952) ILR (Mad) 980 : (1952) 65 LW 1023 : (1953) 1 MLJ 742(1)
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2)
High Courts20 Jul 1951Dismissed
C. Abboy Reddiar Vs Collector of Chingleput at Saidapet and Others
Madras High Court · AIR 1952 Mad 45 : (1952) ILR (Mad) 719 : (1951) 64 LW 848 : (1951) 2 MLJ 402(1)
Civil Procedure Code, 1908 (CPC) — Section 115Defence of India Act, 1939 — Section 19
High Courts20 Jul 1951Allowed
Arumugha Naicker and Others Vs A. Kuppuswami Pillai
Madras High Court · AIR 1952 Mad 115 : (1952) 65 LW 150 : (1951) 2 MLJ 564
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts20 Jul 1951Dismissed
Krishna Pillai Vs Thekke Valia Veetil Parukutty Ammal
Madras High Court · AIR 1952 Mad 33 : (1951) 2 MLJ 496(2)
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114Partition Act, 1893 — Section 4
High Courts19 Jul 1951Dismissed
Gadikota Siva Narayana Reddi Vs Badepalli Nagasubbamma and Another
Madras High Court · AIR 1952 Mad 600 : (1951) 2 MLJ 418
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 9 Rule 13
High Courts19 Jul 1951Dismissed
Kaki Venkatappa Vs Toppal Timmappa
Madras High Court · AIR 1952 Mad 19 : (1951) 2 MLJ 494
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts18 Jul 1951Dismissed
V.M. Krishnaswami Mudaliar Vs Rahman Baig and Another
Madras High Court · AIR 1953 Mad 173 : (1952) 65 LW 158 : (1952) 1 MLJ 61
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(2)
High Courts12 Jul 1951Dismissed
V. Venkatanarayana Rao Vs Champalal Savansukha
Madras High Court · AIR 1952 Mad 126 : (1951) 64 LW 1089 : (1951) 2 MLJ 530
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13A, 19A, 3
High Courts11 Jul 1951
Chemmanghat Kunnath Melethil Ramankutty Vaidyar's wife Kunhumalu Vs M.K. Gopalakrishna Iyer, the present executive trustee of Chokkanathapuram Sri Meenakshisundareswaraswami Devasthanam and Others
Madras High Court · AIR 1952 Mad 788 : (1952) 65 LW 327 : (1952) 1 MLJ 831
Malabar Compensation for Tenants Improvements Act, 1899 — Section 3(1), 5(1), 5(2)
High Courts11 Jul 1951Allowed
Thirumalaiswamy Mudali Vs Periasami Mudali and Another
Madras High Court · AIR 1952 Mad 66 : (1951) 2 MLJ 532
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts11 Jul 1951
In Re: Yalpanathan alias Govindaswami and Others
Madras High Court · AIR 1952 Mad 50 : (1952) 2 MLJ 118
Criminal Procedure Code, 1898 (CrPC) — Section 362, 362(4), 537Penal Code, 1860 (IPC) — Section 147, 323
High Courts11 Jul 1951Dismissed
In Re: M.L. Dalmia
Madras High Court · AIR 1952 Mad 197 : (1951) 2 MLJ 525
Tamil Nadu Shops and Establishments Act, 1947 — Section 7, 9
High Courts09 Jul 1951Dismissed
A. Subbaraya Mudaliar Vs K. Sundararajan, (Joint Receiver) and Others
Madras High Court · AIR 1951 Mad 986 : (1952) ILR (Mad) 502 : (1951) 64 LW 821 : (1951) 2 MLJ 353
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84
High Courts09 Jul 1951Dismissed
Marimuthammal and Another Vs Thandarayanaicken and Others
Madras High Court · AIR 1952 Mad 258 : (1951) 2 MLJ 485
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95
High Courts04 Jul 1951
The Free Press Labour Union and Others Vs The State of Madras and Another
Madras High Court · (1951) 2 MLJ 358
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 10(3), 10(5)