High Courts10 Oct 1950Dismissed
Mangina Venkataswami and Another Vs Nuli Manikyam and Others
Madras High Court · AIR 1951 Mad 723 : (1951) 1 MLJ 210
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,154 of 5,226
High Courts10 Oct 1950
Thangavelu and Others Vs The Buckhingham and Carnatic Co. Ltd., and Another
Madras High Court · (1950) 10 MAD CK 0007
Industrial Disputes Act, 1947 — Section 10, 15, 18, 19, 23
High Courts10 Oct 1950Dismissed
Periaswami Kaliyarayar Vs Periaswami Padayachi
Madras High Court · AIR 1951 Mad 718 : (1951) 1 MLJ 165
Transfer of Property Act, 1882 — Section 108
High Courts06 Oct 1950
The Bombay Life Assurance Society Ltd. Vs The Council, Corporation of Madras
Madras High Court · AIR 1951 Mad 725 : (1951) ILR (Mad) 907 : (1951) 64 LW 229 : (1951) 1 MLJ 220
Madras City Municipal Corporation Act, 1919 — Section 137B
High Courts06 Oct 1950Allowed
S.A. Seshadri Ayyangar Vs A. Narayana Nair
Madras High Court · AIR 1951 Mad 640 : (1951) ILR (Mad) 826 : (1951) 64 LW 121 : (1950) 2 MLJ 396
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Madras Buildings (Lease and Rent Control) Act, 1946 — Section 18(1), 9
High Courts06 Oct 1950Dismissed
In Re: P.S. Subbarama Iyer and Others
Madras High Court · AIR 1951 Mad 755 : (1950) 2 MLJ 775
Madras General Sales Tax Act, 1939 — Section 15
High Courts04 Oct 1950
In Re: Sivasubbu Nadar
Madras High Court · AIR 1951 Mad 772 : (1951) 64 LW 303 : (1951) 1 MLJ 207
Evidence Act, 1872 — Section 138, 165
High Courts04 Oct 1950
In Re: S. Venkatakrishnan
Madras High Court · AIR 1951 Mad 469 : (1950) 2 MLJ 763
Criminal Procedure Code, 1898 (CrPC) — Section 238
High Courts03 Oct 1950Dismissed
Mathradas Vadilal Gandhi Vs Sri Kishen Jhavar
Madras High Court · AIR 1951 Mad 822 : (1951) 64 LW 262 : (1951) 1 MLJ 59
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 50Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7, 9
High Courts03 Oct 1950Dismissed
In Re: T. Venkateswara Rao and Others
Madras High Court · AIR 1951 Mad 611 : (1951) 64 LW 202 : (1951) 1 MLJ 11
Constitution of India, 1950 — Article 132, 226Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3
High Courts03 Oct 1950Dismissed
T.K. Shanmugasundara Mudaliar Vs S.C. Sivalinga Mudaliar and Another
Madras High Court · AIR 1952 Mad 675 : (1951) 64 LW 151 : (1951) 1 MLJ 292
Contract Act, 1872 — Section 63Evidence Act, 1872 — Section 92
High Courts03 Oct 1950
Gure Venkunaidu Vs Boddu Appanna and Another
Madras High Court · AIR 1951 Mad 704 : (1951) 1 MLJ 167
Evidence Act, 1872 — Section 107, 108Limitation Act, 1908 — Article 49
High Courts03 Oct 1950
Tej Singh Vs Soora Subbarayulu Chetty and Another
Madras High Court · AIR 1951 Mad 663 : (1951) 64 LW 127 : (1951) 1 MLJ 183
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 4(2)
High Courts29 Sept 1950Dismissed
Sic K. Dhanalakshmi Ammal Vs Malli Krishnamurthi
Madras High Court · AIR 1951 Mad 756 : (1951) 64 LW 239 : (1951) 1 MLJ 515
Civil Procedure Code, 1908 (CPC) — Section 11, 58, 58(1), 58(2)
High Courts29 Sept 1950Allowed
S. Muthu Krishna Naicker Vs T. Venkata Thathachariar represented by Power of Attorney Agent, Subramania Pillai and Others
Madras High Court · AIR 1951 Mad 758
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 33 Rule 5, 115, 133
High Courts29 Sept 1950
Mallampati Kondayya and Others Vs The Official Receiver and Others
Madras High Court · AIR 1951 Mad 676 : (1951) ILR (Mad) 763 : (1951) 64 LW 139 : (1951) 1 MLJ 97
Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)
High Courts28 Sept 1950Dismissed
Mathradas Valabhadas Vs Punathil Aboobacker and Others
Madras High Court · AIR 1951 Mad 752 : (1951) 1 MLJ 188
Contract Act, 1872 — Section 73, 74
High Courts28 Sept 1950Dismissed
S.P. Periaswami Pillai Vs The Executive Officer, Panchayat Board
Madras High Court · AIR 1951 Mad 667 : (1951) 64 LW 200 : (1951) 1 MLJ 83
Madras Local Boards Act, 1920 — Section 56(1), 56(4)
High Courts28 Sept 1950Allowed
Velaga Venkatappayya and Others Vs Tripuramallu Punnayya (died) and Others
Madras High Court · AIR 1951 Mad 606 : (1951) 64 LW 168 : (1951) 1 MLJ 21
Tamil Nadu Agriculturists Relief Act, 1938 — Section 3
High Courts28 Sept 1950
In Re: Boya Chinna Lingappa
Madras High Court · AIR 1951 Mad 685 : (1950) 2 MLJ 766
Criminal Procedure Code, 1898 (CrPC) — Section 162