COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,148 of 5,226

High Courts09 Feb 1951

Sri Dhana Lakshmi Ginning and Rice, Oil Working Co., Mangalagiri Vs Yelukuru Yelappa Chetti

Madras High Court · AIR 1952 Mad 160 : (1952) ILR (Mad) 547 : (1951) 64 LW 307 : (1951) 1 MLJ 483

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts09 Feb 1951Allowed

Meenakshiammal Vs K.G. Krishnaswami Iyer and Others

Madras High Court · AIR 1952 Mad 90 : (1951) 64 LW 681 : (1951) 2 MLJ 163

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 16Limitation Act, 1908 — Article 182(5)

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High Courts06 Feb 1951

In re : T.N.K. Govindarajulu Chetty

Madras High Court · (1952) CriLJ 1063 : (1951) 64 LW 275 : (1951) 1 MLJ 348

Madras General Sales Tax Act, 1939 — Section 15(a)

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High Courts03 Feb 1951Dismissed

Johara Bibi and Others Vs Mohammad Sadak Thambi Marakayar and Others

Madras High Court · AIR 1951 Mad 997 : (1951) 2 MLJ 56

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(2)

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High Courts02 Feb 1951Dismissed

Babburu Basavayya and Others Vs Babburu Guravayya and Another

Madras High Court · AIR 1951 Mad 938 : (1952) ILR (Mad) 173 : (1951) 64 LW 669 : (1951) 2 MLJ 176(2)

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 2

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High Courts01 Feb 1951Allowed

Natha Apparao Vs Narulasetti Suryaprakasa Rao

Madras High Court · AIR 1951 Mad 864 : (1952) 65 LW 1249 : (1951) 1 MLJ 526

Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 124

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High Courts01 Feb 1951

Matha Appa Rao Vs Naralasetti Suryaprakasa Rao

Madras High Court · (1952) ILR (Mad) 170

Evidence Act, 1872 — Section 124

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High Courts01 Feb 1951Dismissed

Goli Ammiraju alias Ammanna Vs Goli Kondalrayudu and Others

Madras High Court · AIR 1951 Mad 877 : (1951) 64 LW 491 : (1951) 1 MLJ 682

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153

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High Courts01 Feb 1951Dismissed

Chekuri Narayana Raju Vs The Chief Secretary to the Government of Madras and Another

Madras High Court · AIR 1951 Mad 182 : (1951) 64 LW 311 : (1951) 1 MLJ 274

Constitution of India, 1950 — Article 22, 22(5), 22(6)Preventive Detention Act, 1950 — Section 3, 7

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High Courts01 Feb 1951Dismissed

Chandrala Seshayya and Others Vs Chandrala Lakshmamma and Others

Madras High Court · AIR 1952 Mad 88 : (1951) 64 LW 652 : (1951) 2 MLJ 72

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High Courts31 Jan 1951Dismissed

M.G. Murugesam Chetty Vs E. Kanniappa Mudaliar

Madras High Court · AIR 1952 Mad 124 : (1951) 64 LW 702 : (1951) 2 MLJ 194

Limitation Act, 1908 — Article 183

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High Courts30 Jan 1951Dismissed

The Public Prosecutor Vs K. Jacob Nadar

Madras High Court · AIR 1951 Mad 886 : (1952) ILR (Mad) 73 : (1952) 65 LW 1251 : (1951) 1 MLJ 511

Madras General Sales Tax Act, 1939 — Section 15, 2, 9

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High Courts30 Jan 1951Dismissed

The Public Prosecutor Vs K.M. Vedantam

Madras High Court · AIR 1952 Mad 183 : (1951) 1 MLJ 554

Penal Code, 1860 (IPC) — Section 415

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High Courts30 Jan 1951Dismissed

Govindarajulu alias Jayaraman Vs Balu Ammal and Others

Madras High Court · AIR 1952 Mad 1 : (1951) 64 LW 689 : (1951) 2 MLJ 209

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High Courts29 Jan 1951Dismissed

In Re: R. Krishnaswami Reddiar

Madras High Court · AIR 1951 Mad 852(1) : (1951) 64 LW 450 : (1951) 1 MLJ 673

Criminal Procedure Code, 1898 (CrPC) — Section 556

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High Courts24 Jan 1951Allowed

Batcha Sahib Vs Periyanayagammal

Madras High Court · AIR 1952 Mad 163 : (1951) 64 LW 473 : (1951) 1 MLJ 690

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Transfer of Property Act, 1882 — Section 100

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High Courts22 Jan 1951

Yerram Koti Reddi Vs Nagineni Venkayya and Another

Madras High Court · AIR 1951 Mad 813 : (1952) ILR (Mad) 104 : (1951) 64 LW 301 : (1951) 1 MLJ 347

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, Order 9 Rule 9, 141

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High Courts22 Jan 1951

Gurusami Naidu alias Chinnasami Naidu Vs Villis Guruswami Naidu

Madras High Court · AIR 1951 Mad 812 : (1951) 1 MLJ 426

Criminal Procedure Code, 1898 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 211

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High Courts22 Jan 1951

Hooson Kasam Dada (India) Ltd. Vs Custodian of Evacuee Property and Others

Madras High Court · AIR 1951 Mad 876 : (1951) 21 CompCas 274 : (1951) 64 LW 454 : (1951) 1 MLJ 704

Administration of Evacuee Property Ordinance, 1949 — Section 2

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High Courts22 Jan 1951Dismissed

Swaminatha Pillai Vs Balasubrahmanya Udayar

Madras High Court · AIR 1952 Mad 178 : (1951) 64 LW 333 : (1951) 1 MLJ 472

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1

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