High Courts28 Nov 1950Dismissed
The Province of Madras Vs Rao Bahadur O.A.P. RM. Arunachalam Chettiar and Others
Madras High Court · AIR 1951 Mad 829
Tamil Nadu District Municipalities Act, 1920 — Section 189, 20A(1), 61
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,152 of 5,226
High Courts27 Nov 1950
Samavedam Sarangapani Ayyangar Vs Kandala Venkata Narasimhacharyulu and Another
Madras High Court · AIR 1952 Mad 384 : (1951) 64 LW 863 : (1951) 2 MLJ 464
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Specific Relief Act, 1877 — Section 43
High Courts24 Nov 1950Dismissed
Thadi Konda Veeraswami Vs Thullum Peda Lakshmudu and Others
Madras High Court · AIR 1951 Mad 715 : (1951) 1 MLJ 194
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts23 Nov 1950
The Province of Madras Vs Rao Bahadur O.A.P. RM. Arunachalam Chettiar and Others
Madras High Court · (1951) 1 MLJ 254
Madras Estates Land Act, 1908 — Section 189, 20A, 3(16)(a), 3(16)(b)
High Courts23 Nov 1950Allowed
The Official Receiver, East Tanjore Vs Sait Jessasingh Chathurbhujadas and Another
Madras High Court · AIR 1951 Mad 687 : (1951) 1 MLJ 200
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Provincial Insolvency Act, 1920 — Section 28, 28(2), 28(7)Transfer of Property Act, 1882 — Section 52
High Courts23 Nov 1950Dismissed
The Maharajah of Pithapuram Vs The Colleotor, East Godavari At Kakinada
Madras High Court · (1950) 11 MAD CK 0001
Madras Estates Land Act, 1908 — Section 151
High Courts22 Nov 1950
In Re: Kottapalli Raghaviah
Madras High Court · AIR 1953 Mad 780
Evidence Act, 1872 — Section 64, 65Madras Maintenance of Public Order Act, 1949 — Section 2A
High Courts22 Nov 1950Dismissed
In Re: S.N. Komarasawami Goundan
Madras High Court · AIR 1951 Mad 766 : (1951) 64 LW 730 : (1951) 1 MLJ 422
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Nov 1950
Saraswathi Raithi and Others Vs Duggamma Shedthi and Others
Madras High Court · AIR 1952 Mad 500 : (1951) 64 LW 397 : (1951) 1 MLJ 581
High Courts21 Nov 1950Allowed
A. Sankunni Menon Vs South Indian Railway and Others
Madras High Court · AIR 1952 Mad 502 : (1951) 64 LW 323 : (1951) 1 MLJ 463
Civil Procedure Code, 1908 (CPC) — Section 79, 80
High Courts17 Nov 1950Dismissed
Kakumanu Venkatasubbamma Vs Kakumanu Venugopala Rao (died) and Others
Madras High Court · AIR 1951 Mad 814 : (1951) 64 LW 296 : (1951) 1 MLJ 468
Civil Procedure Code, 1908 (CPC) — Section 100, 101Provincial Insolvency Act, 1920 — Section 50, 59
High Courts17 Nov 1950Dismissed
T.M. Arumugam Vs The State of Madras and Another
Madras High Court · AIR 1951 Mad 115 : (1951) 64 LW 116 : (1951) 1 MLJ 169
Constitution of India, 1950 — Article 141, 374(2)Preventive Detention Act, 1950 — Section 2(1)
High Courts17 Nov 1950Dismissed
T. Kunhikkalavan Vs E. Kochuraman and Others
Madras High Court · AIR 1952 Mad 685 : (1951) 1 MLJ 486
Succession Act, 1925 — Section 97
High Courts17 Nov 1950Allowed
O.A.O.A.M. Muthiah Chettiar Vs The Comr. of Income Tax
Madras High Court · AIR 1951 Mad 204 : (1951) ILR (Mad) 815 : (1951) 19 ITR 402 : (1951) 64 LW 270 : (1951) 1 MLJ 417
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33A, 33A(2)
High Courts17 Nov 1950
Gadampetti Subbiah Setti Vs Chaluvadi Ramayya Setti and Others
Madras High Court · (1951) 64 LW 310 : (1951) 1 MLJ 338
Provincial Insolvency Act, 1920 — Section 4, 54A
High Courts16 Nov 1950
Mudragada Subbarao and Another Vs Mudragada Venkatanarasimha Rao and Another
Madras High Court · AIR 1951 Mad 736 : (1951) 64 LW 227
Civil Procedure Code, 1908 (CPC) — Section 47, 92
High Courts16 Nov 1950Dismissed
Pelisetti Venkatasubba Rao Vs The State of Madras
Madras High Court · AIR 1951 Mad 208 : (1951) 64 LW 305 : (1951) 1 MLJ 423
Tamil Nadu District Municipalities Act, 1920 — Section 40(1)
High Courts15 Nov 1950
C.P. Sarathy Vs State of Madras and Others
Madras High Court · AIR 1951 Mad 191 : (1951) 1 LLJ 148 : (1951) 64 LW 620 : (1951) 1 MLJ 527
Constitution of India, 1950 — Article 13(1), 14, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 439, 561AGovernment of India Act, 1935 — Section 107
High Courts13 Nov 1950Dismissed
The Panchayat Board Vs The Inspector of Local Boards and Municipal Councils and Others
Madras High Court · AIR 1951 Mad 775 : (1951) 1 MLJ 285
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Madras Local Boards Act, 1920 — Section 233, 45(1), 45A, 45A(1)
High Courts08 Nov 1950
In Re: Venugopal Mudaliar
Madras High Court · AIR 1952 Mad 509 : (1951) 1 MLJ 481
Criminal Procedure Code, 1898 (CrPC) — Section 526, 540