High Courts05 Sept 1950
K. Perumal Mudaliar Vs Ummar Koya
Madras High Court · AIR 1951 Mad 472
Limitation Act, 1908 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,156 of 5,226
High Courts05 Sept 1950Allowed
M.A. Jaleel Sahib Vs Seeniappa Ramaswami Mudaliar and Co.
Madras High Court · AIR 1951 Mad 665 : (1951) 1 MLJ 87
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Provincial Insolvency Act, 1920 — Section 16, 5
High Courts01 Sept 1950Dismissed
Patinhare Edora Tholon Chutha Vs Pannichikkool Kunhammad Kutty
Madras High Court · AIR 1951 Mad 671 : (1950) 2 MLJ 760
Malabar Tenancy Act, 1930 — Section 11, 12, 28, 32
High Courts31 Aug 1950
In Re: Mustafa Maracair and Another
Madras High Court · AIR 1951 Mad 787
Evidence Act, 1872 — Section 3, 30
High Courts30 Aug 1950Dismissed
Govindarajulu Mudaliar Vs The North Vellore Thottapalayam Town Co-operative Bank and Another
Madras High Court · AIR 1951 Mad 661 : (1951) 1 MLJ 192
Civil Procedure Code, 1908 (CPC) — Section 15, 6Suits Valuation Act, 1887 — Section 8Tamil Nadu Civil Courts Act, 1873 — Section 12
High Courts30 Aug 1950Allowed
In Re: Balasundara Pavalar
Madras High Court · AIR 1951 Mad 7 : (1951) ILR (Mad) 799 : (1942) 55 LW 1124 : (1950) 2 MLJ 616
Criminal Procedure Code, 1898 (CrPC) — Section 369, 426(1), 496
High Courts25 Aug 1950Dismissed
Dr. Savitri Bai Nagan Goud and Others Vs Gutti Thotappa
Madras High Court · AIR 1951 Mad 425 : (1951) ILR (Mad) 883 : (1942) 55 LW 987 : (1950) 2 MLJ 475
High Courts25 Aug 1950Dismissed
Puthen Veetil Karuvankandi Unichira and Others Vs Karanora Raru Nayar Karnanvan and Others
Madras High Court · AIR 1951 Mad 674 : (1951) 1 MLJ 51
Limitation Act, 1908 — Article 182, 19
High Courts24 Aug 1950
Gomraj Punamchand Vs Sogmal Dhanaji
Madras High Court · (1951) 64 LW 203 : (1951) 1 MLJ 85
Arbitration Act, 1940 — Section 31(2)
High Courts24 Aug 1950Dismissed
Bhimavarapu Venkatasubbayya Vs Addanki Bapadu and Others
Madras High Court · AIR 1951 Mad 458 : (1950) 2 MLJ 672
Arbitration Act, 1940 — Section 14, 17
High Courts24 Aug 1950Dismissed
A.P. Abdul Lazeez Vs Kandoth Pakker and Others
Madras High Court · AIR 1951 Mad 495 : (1950) 2 MLJ 804
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts23 Aug 1950
Hari Rowji Gore Sastri Vs The Malabar District Board
Madras High Court · AIR 1951 Mad 493 : (1950) 2 MLJ 810
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 4
High Courts18 Aug 1950Allowed
Vasudeva Rao Vs C.K. Rangai Gounder, Managing Trustee of Sri Koniyamman Devasthanam and Others
Madras High Court · AIR 1952 Mad 650 : (1951) 64 LW 574 : (1951) 1 MLJ 588
High Courts18 Aug 1950Dismissed
Thummalapalli Lakshmi Narayanamurthi and Another Vs Sait Purnachand Chatrabhan and Others
Madras High Court · AIR 1951 Mad 417 : (1950) 2 MLJ 661
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 48
High Courts18 Aug 1950
Nanduri Saradamba Vs Konala Gavaramma and Another
Madras High Court · AIR 1951 Mad 663(1) : (1950) 2 MLJ 814
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47
High Courts18 Aug 1950
T.E. Ebrahim Saheb Vs The Regional Transport Authority
Madras High Court · AIR 1951 Mad 419 : (1951) ILR (Mad) 571 : (1950) 63 LW 1051 : (1942) 55 LW 1051 : (1950) 2 MLJ 592
Central Motor Vehicles Rules, 1989 — Rule 27DConstitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 76
High Courts17 Aug 1950Dismissed
Krishna Pillai and Others Vs Ranganathan Pillai
Madras High Court · AIR 1951 Mad 686(1) : (1950) 2 MLJ 769
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 13
High Courts16 Aug 1950Dismissed
Ps. Ar. Ar. Arunachalam Chettiar Vs Narayanaswami Goundar
Madras High Court · AIR 1951 Mad 63 : (1951) ILR (Mad) 555 : (1951) 64 LW 128 : (1951) 1 MLJ 35
Provincial Insolvency Act, 1920 — Section 37
High Courts16 Aug 1950Dismissed
A.L.S.P.Pl. Subramania Chettiar (decd.) and Another Vs Moniam P. Narayanaswami Gounder
Madras High Court · AIR 1951 Mad 48 : (1951) ILR (Mad) 305 : (1950) 63 LW 1130 : (1950) 2 MLJ 472
Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 128Tamil Nadu Agriculturists Relief Act, 1938 — Section 7
High Courts16 Aug 1950
N.M. Rayalu Iyer Nagaswami Iyer and Co. and Another Vs Ambalam Shanmugham Chettiar
Madras High Court · AIR 1951 Mad 107 : (1951) 64 LW 110 : (1951) 1 MLJ 153
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6Tamil Nadu Agriculturists Relief Act, 1938 — Section 14, 6Usurious Loans Act, 1918 — Section 3(1)