High Courts26 Jun 1951Dismissed
D.P. Sampath Vs Govindammal and Others
Madras High Court · AIR 1952 Mad 98 : (1952) ILR (Mad) 468 : (1951) 64 LW 737 : (1951) 1 MLJ 259
Criminal Procedure Code, 1898 (CrPC) — Section 491
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,143 of 5,226
High Courts26 Jun 1951
In Re: V. Vengan and Others
Madras High Court · AIR 1952 Mad 95 : (1952) ILR (Mad) 553 : (1951) 2 MLJ 241
Constitution of India, 1950 — Article 19Criminal Law (Amendment) Act, 1932 — Section 7
High Courts19 Jun 1951
In Re: Ramaswami alias Kuppuswami and Another
Madras High Court · AIR 1952 Mad 411 : (1951) 2 MLJ 630
Criminal Procedure Code, 1898 (CrPC) — Section 164, 240Madras Criminal Practice Rules, 1931 — Rule 156, 85Penal Code, 1860 (IPC) — Section 302, 307, 34, 392
High Courts17 May 1951Allowed
Zynab Bi alias Bibijan Vs Mohammad Ghouse Mohideen
Madras High Court · AIR 1952 Mad 284
Guardians and Wards Act, 1890 — Section 25, 4(2)
High Courts27 Apr 1951
The Narasaraopeta Electric Corporation Ltd. Vs The State of Madras
Madras High Court · AIR 1951 Mad 979 : (1951) 21 CompCas 297 : (1951) 1 MLJ 277
Constitution of India, 1950 — Article 19, 19(1), 31, 5Government of India Act, 1935 — Section 299(2)Madras Electricity Supply Undertakings (Acquisition) Act, 1949 — Section 15, 8
High Courts27 Apr 1951Dismissed
T.V. Srinivasaraghava Aiyangar Vs M. Narasimha Mudaliar
Madras High Court · AIR 1952 Mad 292 : (1952) 65 LW 32 : (1951) 2 MLJ 589
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9, 9A
High Courts27 Apr 1951Allowed
Parol Abu Packer Vs Pokkyarath Sivasankara Kurup
Madras High Court · AIR 1952 Mad 161 : (1951) 64 LW 756 : (1951) 2 MLJ 175
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Apr 1951
In Re: Illuru Lakshmiah and Another
Madras High Court · AIR 1952 Mad 101 : (1951) 64 LW 792 : (1951) 2 MLJ 235
Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1), 423(2)
High Courts26 Apr 1951
The Public Prosecutor Vs Ponnu Kudumban and Others
Madras High Court · AIR 1952 Mad 599 : (1951) 64 LW 872 : (1951) 64 LW 809 : (1951) 2 MLJ 421
Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(3)
High Courts26 Apr 1951Allowed
The Public Prosecutor Vs George Williams alias Victor
Madras High Court · AIR 1951 Mad 1042 : (1952) ILR (Mad) 414 : (1952) 1 MLJ 801
Criminal Procedure Code, 1898 (CrPC) — Section 426, 497, 497(5), 561A
High Courts26 Apr 1951Dismissed
The Province of Madras Vs Chekka Satyanarayanamurthy
Madras High Court · AIR 1952 Mad 273 : (1952) ILR (Mad) 540 : (1951) 64 LW 800 : (1951) 2 MLJ 340
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts26 Apr 1951Dismissed
In Re: A.S. Vijayaraghavalu Chetty
Madras High Court · AIR 1952 Mad 40 : (1951) 64 LW 904 : (1951) 2 MLJ 486
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(2)(IV)
High Courts24 Apr 1951Dismissed
In Re: Chinnaswamy Iyer
Madras High Court · (1951) 04 MAD CK 0034
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Apr 1951Allowed
Punithavalli Ammal Vs K.P. Chidambara Mudaliar
Madras High Court · AIR 1953 Mad 165 : (1952) 65 LW 33 : (1952) 2 MLJ 71
Provincial Debts Laws (Temporary Validation) Ordinance, 1945 — Section 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2)
High Courts23 Apr 1951
Putti Hanumayya Vs Kondaviti Nayudamma
Madras High Court · (1951) 64 LW 836 : (1951) 2 MLJ 400
Tamil Nadu Agriculturists Relief Act, 1938 — Section 8
High Courts23 Apr 1951Dismissed
Sri Sri Sri Krishna Chandra Gajapathi Narayana Deo Vs Pragada Ramamurthy Pantulu and Others
Madras High Court · AIR 1952 Mad 68 : (1951) 64 LW 725 : (1951) 2 MLJ 325
Tamil Nadu Survey and Boundaries Act, 1923 — Section 13, 14, 17
High Courts23 Apr 1951Allowed
Bomma Mangayya Vs Kammula Reddayya (dead) and Others
Madras High Court · AIR 1952 Mad 44 : (1951) 2 MLJ 560
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 8
High Courts21 Apr 1951Allowed
K. Chunilal Sowcar Vs The District Judge of Chingleput
Madras High Court · (1951) 04 MAD CK 0029
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 471
High Courts20 Apr 1951
In Re: Dr. A.L. Meganathan
Madras High Court · AIR 1951 Mad 996 : (1951) 64 LW 663 : (1951) 2 MLJ 195
Madras Prohibition Act, 1937 — Section 3(1), 4(1)
High Courts20 Apr 1951Dismissed
The Sree Meenakshi Mills Ltd. Vs The State of Madras and Others
Madras High Court · AIR 1951 Mad 974 : (1951) 2 LLJ 194 : (1951) 64 LW 851 : (1951) 2 MLJ 382
Constitution of India, 1950 — Article 13(1), 14, 19, 31, 31(1)Industrial Disputes Act, 1947 — Section 10, 2