COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,155 of 5,226

High Courts27 Sept 1950Dismissed

T. Venkateswara Rao Vs Masulipatam Municipal Council and Another

Madras High Court · AIR 1952 Mad 608 : (1951) 64 LW 729 : (1951) 1 MLJ 453

Evidence Act, 1872 — Section 114Tamil Nadu District Municipalities Act, 1920 — Section 23, 25Tamil Nadu District Municipalities Rules, 1920 — Rule 12

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High Courts27 Sept 1950Dismissed

K. Jagannatham Chetty Vs V. Parthasarathy Iyengar (dead) and Others

Madras High Court · AIR 1953 Mad 777 : (1952) 2 MLJ 385

Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 7, 8

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High Courts25 Sept 1950Dismissed

The Fire Stone Tyre and Rubber Co. of India Ltd. Vs T.S. Ramanuja Aiyangar

Madras High Court · AIR 1951 Mad 672 : (1951) 1 MLJ 81

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 7, Order 9 Rule 9, 141, 151, 41BPresidency Small Cause Courts Act, 1882 — Section 38

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High Courts22 Sept 1950Dismissed

Devineni Narasamma Vs Devineni Satyanarayana, minor by guardian Gondi Chandramma and Others

Madras High Court · AIR 1951 Mad 793 : (1951) ILR (Mad) 751 : (1951) 64 LW 249 : (1951) 1 MLJ 436

Court Fees Act, 1870 — Article 17A, 7(IV), 7(IVA)Court Fees Rules — Rule 2Suits Valuation Act, 1887 — Section 9

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High Courts22 Sept 1950Dismissed

P.V. Eswara Iyer Vs Sankunni Nair

Madras High Court · AIR 1951 Mad 591 : (1951) ILR (Mad) 859 : (1951) 64 LW 258 : (1951) 1 MLJ 15

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1Malabar Tenancy Act, 1930 — Section 13, 50

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High Courts21 Sept 1950

Valia Peetikayil Chandrankandi Kunhi Pathumma Vs Ariyoth Ayammad and Another

Madras High Court · (1951) 1 MLJ 100

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High Courts21 Sept 1950

Pallikkondi Matha Vs Kaniyarakkal Natuvite Valappil Mayan Kunhi and Another

Madras High Court · AIR 1951 Mad 497 : (1950) 2 MLJ 764

Madras Tenants and Ryots Protection Act, 1946 — Section 4(1)

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High Courts21 Sept 1950Allowed

T.P. Muthuswami Iyer Vs Dandayuthapani alias Ayyasami Gurukkal by guardian and natural father Subbaratna Gurukal

Madras High Court · AIR 1951 Mad 720

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts19 Sept 1950

Ponnuswamy and Others Vs O. Mahipathy

Madras High Court · AIR 1951 Mad 55 : (1951) ILR (Mad) 893 : (1942) 55 LW 1152 : (1950) 2 MLJ 668

Penal Code, 1860 (IPC) — Section 441

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High Courts14 Sept 1950Dismissed

Narayanan Nambudripad Vs Rajagopala Naidu and Others

Madras High Court · AIR 1952 Mad 684 : (1951) 64 LW 331 : (1951) 1 MLJ 475

Tamil Nadu Tenants and Ryots Protection Act, 1949 — Section 4(1), 4(2), 4(2A)

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High Courts14 Sept 1950

V.G. Row Vs The State of Madras

Madras High Court · AIR 1951 Mad 147 : (1951) 1 MLJ 628

Constitution of India, 1950 — Article 14, 19(1), 19(4)Criminal Law (Amendment) Act, 1908 — Section 1, 15(2)

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High Courts14 Sept 1950Allowed

In Re: Annadhana Katlai attached to Sri Thiagarajaswami Devasthanam

Madras High Court · AIR 1951 Mad 206 : (1951) 64 LW 207 : (1951) 1 MLJ 466

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High Courts13 Sept 1950Dismissed

Chunchu Narayana and Others Vs Karrapati Kesappa

Madras High Court · AIR 1951 Mad 500 : (1951) ILR (Mad) 951 : (1951) 64 LW 242 : (1951) 1 MLJ 102

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)

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High Courts08 Sept 1950Dismissed

S.M. Raja Goundar and Others Vs Choolai Sabapathi Mudaliar

Madras High Court · AIR 1952 Mad 798 : (1952) 65 LW 408 : (1952) 1 MLJ 763

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Tamil Nadu Civil Courts Act, 1873 — Section 24

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High Courts08 Sept 1950Dismissed

Poongavanam Pillai Vs V. Subramanya Pillai and Another

Madras High Court · AIR 1951 Mad 601 : (1951) 1 MLJ 69

Transfer of Property Act, 1882 — Section 36, 55, 55(4), 55(6), 8

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High Courts07 Sept 1950Dismissed

D.S. Duraiswamy Naidu Vs A.M. Muhammad Abbas Sahib

Madras High Court · AIR 1952 Mad 678 : (1950) 2 MLJ 773

Transfer of Property Act, 1882 — Section 55, 55(4)

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High Courts07 Sept 1950Dismissed

Navakoti Daniel Vs Ingilala Mariamma

Madras High Court · AIR 1951 Mad 466 : (1951) 64 LW 189 : (1951) 1 MLJ 1

Contract Act, 1872 — Section 11

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High Courts06 Sept 1950Dismissed

In Re: Public Prosecutor

Madras High Court · AIR 1951 Mad 716

Criminal Procedure Code, 1898 (CrPC) — Section 403, 403(2)Madras Prohibition Act, 1937 — Section 4(1), 4A

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High Courts06 Sept 1950Dismissed

Bendapudi Veera Venkata Subba Rao and Another Vs Rao Venkata Rao

Madras High Court · AIR 1951 Mad 698 : (1951) ILR (Mad) 867 : (1951) 64 LW 160 : (1951) 1 MLJ 73

Court Fees Act, 1870 — Section 12, 12(1), 7

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High Courts06 Sept 1950

In Re: Eravadu and Others

Madras High Court · AIR 1951 Mad 398 : (1950) 2 MLJ 774

Criminal Procedure Code, 1898 (CrPC) — Section 380, 438, 439, 439(5)

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