COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,146 of 5,226

High Courts21 Mar 1951

The Dist. Mag. Vs K. Subbanna

Madras High Court · AIR 1951 Mad 900 : (1952) ILR (Mad) 257 : (1951) 64 LW 465 : (1951) 1 MLJ 570

Criminal Procedure Code, 1898 (CrPC) — Section 439, 494, 537, 555Penal Code, 1860 (IPC) — Section 366

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High Courts20 Mar 1951

Chinnasami alias Samba Goundan Vs A.L. Vr. St. Veerappa Chettiar and Others

Madras High Court · AIR 1952 Mad 94 : (1951) 2 MLJ 374

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7Constitution of India, 1950 — Article 132(1), 133(1), 135Supreme Court Rules, 1966 — Order 12 Rule 3

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High Courts20 Mar 1951Allowed

Chonthan Veetil Moidin Kutty Musaliar Vs Vallikat Kunhi Krishnan and Others

Madras High Court · AIR 1951 Mad 995 : (1951) 64 LW 677 : (1951) 2 MLJ 165

Malabar Tenancy Act, 1930 — Section 33

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High Courts20 Mar 1951Allowed

Chitturi Venkataraju Vs Kodarasetti Venkataramana and Others

Madras High Court · AIR 1951 Mad 1013 : (1951) 2 MLJ 84

Usurious Loans Act, 1918 — Section 3

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High Courts20 Mar 1951Dismissed

V. Srinivas Vs The Director of Controlled Commodities, Madras

Madras High Court · AIR 1953 Mad 775 : (1952) 65 LW 507 : (1952) 2 MLJ 113

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High Courts20 Mar 1951Dismissed

Pusapati Ramabhadra Raju Vs Ayitha Ramanna and Others

Madras High Court · AIR 1952 Mad 125 : (1951) 64 LW 900 : (1951) 2 MLJ 389

Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 9

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High Courts19 Mar 1951Dismissed

Mepatti Sambayya Vs The Official Receiver, Guntur and Others

Madras High Court · AIR 1952 Mad 256 : (1951) 64 LW 764 : (1951) 2 MLJ 271

Provincial Insolvency Act, 1920 — Section 51, 51(1)

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High Courts16 Mar 1951

The Commissioner of Income Tax Vs Maddi Venkatasubbayya and Vellanki Venkataratnam

Madras High Court · AIR 1951 Mad 1007 : (1952) ILR (Mad) 459 : (1951) 20 ITR 151 : (1951) 2 MLJ 167

Income Tax Act, 1922 — Section 2, 2(1), 4(3)

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High Courts15 Mar 1951

In Re: K. Palani Moopan

Madras High Court · AIR 1952 Mad 172 : (1951) 64 LW 460 : (1951) 1 MLJ 679

Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Madras Borstal Schools Act, 1926 — Section 8Penal Code, 1860 (IPC) — Section 304

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High Courts15 Mar 1951

Manepalli Sitaramanjaneyalu Vs Pachigolla Krishnayya and Another

Madras High Court · AIR 1952 Mad 283 : (1951) 64 LW 676 : (1951) 2 MLJ 231

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(6)

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High Courts15 Mar 1951

Karunambal Ammal Vs Chellaya Gurukkal alias Subramania Appukutti and Others

Madras High Court · AIR 1952 Mad 114 : (1951) 64 LW 845 : (1951) 1 MLJ 395

Civil Procedure Code, 1908 (CPC) — Section 52

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High Courts15 Mar 1951Allowed

The Public Prosecutor Vs K.V.K. Ramasami

Madras High Court · AIR 1952 Mad 162 : (1951) 64 LW 679 : (1951) 2 MLJ 199

Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2), 7(1)Evidence Act, 1872 — Section 106

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High Courts13 Mar 1951

The Commissioner of Income Tax Vs Janab S. Khaderwalli Sahib Adoni

Madras High Court · AIR 1951 Mad 994 : (1951) 64 LW 898 : (1951) 2 MLJ 183

Income Tax Act, 1922 — Section 34

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High Courts13 Mar 1951Allowed

Mrs. A. Ananthalakshmi Ammal, by power-of-attorney holder, A. Ramachandran Vs The Hindustan Investment and Financial Trust Ltd.

Madras High Court · AIR 1951 Mad 927 : (1951) 21 CompCas 210 : (1951) 64 LW 571 : (1951) 2 MLJ 586(2)

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, Order 47 Rule 4(2), Order 47 Rule 7, Order 47 Rule 7(1)Companies Act, 1913 — Section 76, 79, 79(1)

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High Courts13 Mar 1951