COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,157 of 5,226

High Courts16 Aug 1950

M. Desikachariar Vs Ramachandra Reddiar

Madras High Court · AIR 1951 Mad 56 : (1951) ILR (Mad) 393 : (1951) 64 LW 10 : (1951) 1 MLJ 23

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Tamil Nadu Agriculturists Relief Act, 1938 — Section 20

High Courts16 Aug 1950

Vinnakota Veeraju Vs Kamarsu Balakoteswara Rao and Others

Madras High Court · AIR 1951 Mad 67 : (1951) ILR (Mad) 645 : (1951) 64 LW 133 : (1951) 1 MLJ 42

Tamil Nadu Agriculturists Relief Act, 1938 — Section 8, 9

High Courts14 Aug 1950

H.S. Vodayar Vs The Vijaya Bank Ltd. and Another

Madras High Court · AIR 1951 Mad 321 : (1942) 55 LW 968 : (1950) 2 MLJ 492

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), Order 21 Rule 63, 151, 94

High Courts11 Aug 1950Dismissed

Ponnuru Satyanarayana Vs Bolisetti Nagabushanam

Madras High Court · AIR 1951 Mad 429 : (1950) 2 MLJ 647

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, 48Limitation Act, 1908 — Article 182

High Courts11 Aug 1950Dismissed

In Re: Mandalapu Paddayya and Others

Madras High Court · AIR 1951 Mad 329 : (1950) 63 LW 969 : (1942) 55 LW 969 : (1950) 2 MLJ 569

Constitution of India, 1950 — Article 134(1)

High Courts10 Aug 1950

In Re: Poppuri Chinna Venkataswami

Madras High Court · AIR 1951 Mad 262 : (1950) 2 MLJ 474

Court Fees Act, 1870 — Section 14

High Courts10 Aug 1950Dismissed

M.R.S. Rathnavelusami Chettiar Vs M.R.S. Manickavelu Chettiar and Others

Madras High Court · AIR 1951 Mad 542 : (1951) 21 CompCas 93 : (1951) 1 MLJ 5

Companies Act, 1913 — Section 23, 78, 79(3), 86GEvidence Act, 1872 — Section 115

High Courts10 Aug 1950Dismissed

The Governor-General of India in Council Vs G. Krishna Shenoy

Madras High Court · AIR 1951 Mad 327 : (1942) 55 LW 1173 : (1950) 2 MLJ 506

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 77

High Courts10 Aug 1950

S. Ramaswami Chetty and Another Vs B. Venkatarama Reddi

Madras High Court · AIR 1951 Mad 409 : (1942) 55 LW 949 : (1950) 2 MLJ 490

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts10 Aug 1950

In Re: P.C. Venkataswami

Madras High Court · AIR 1951 Mad 262 : (1950) 2 MLJ 474

Court Fees Act, 1873 — Article 4, 5, 14

High Courts09 Aug 1950Allowed

Gurizala Vuddandam Vs Juluri Venkatakameswara Rao

Madras High Court · AIR 1951 Mad 470 : (1950) 2 MLJ 807

Contract Act, 1872 — Section 39Transfer of Property Act, 1882 — Section 55, 55(1)

High Courts08 Aug 1950Dismissed

Koneru Satyanarayana Vs Vempati Kodandarama Sastri and Another

Madras High Court · AIR 1951 Mad 770 : (1950) 2 MLJ 665

Madras Estates Land Act, 1908 — Section 27, 28

High Courts08 Aug 1950

Vurakarnam Lakshmi Narasimham Vs Golanki Venkayya and Others

Madras High Court · AIR 1951 Mad 668 : (1950) 2 MLJ 670

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11, Order 6 Rule 17, 115Limitation Act, 1908 — Article 181, 182

High Courts07 Aug 1950Allowed

M. Pooran Singh Vs Krishna Bai and Others

Madras High Court · AIR 1951 Mad 396 : (1950) 2 MLJ 757

Contract Act, 1872 — Section 2

High Courts04 Aug 1950

Timmalapalli Virabhadra Rao Vs Sokalchand Chunilal and Others

Madras High Court · AIR 1951 Mad 796 : (1951) 64 LW 281 : (1951) 1 MLJ 244

High Courts04 Aug 1950

Vemana Venkama Naidu and Others Vs Sayed Vilijan Chisty and Others

Madras High Court · AIR 1951 Mad 399 : (1951) ILR (Mad) 770 : (1942) 55 LW 977 : (1950) 2 MLJ 587

Limitation Act, 1963 — Article 44, 91Specific Relief Act, 1877 — Section 41

High Courts04 Aug 1950Dismissed

A.S. Subramaniam Chettiar Vs M.K. Srinivasa Ayyar

Madras High Court · AIR 1951 Mad 289 : (1950) 2 MLJ 472(2)

Civil Procedure Code, 1908 (CPC) — Section 13, 44, 8

High Courts04 Aug 1950Dismissed

Kajjam Lakshminarasamma Vs Tanniru Seshayya and Others

Madras High Court · AIR 1951 Mad 491 : (1951) 64 LW 254 : (1951) 1 MLJ 150

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 38 Rule 13, 11, 39, 7Limitation Act, 1908 — Section 3Provincial Small Cause Courts Act, 1887 — Section 33

High Courts03 Aug 1950

Boddu Seetharamaswami and Others Vs Bhagavathi Oil Company

Madras High Court · (1951) ILR (Mad) 723 : (1951) 1 MLJ 147

High Courts03 Aug 1950

Sabapathy Mudaliar Vs Mahalinga Padayachi

Madras High Court · AIR 1951 Mad 353 : (1951) ILR (Mad) 782 : (1942) 55 LW 1146 : (1950) 2 MLJ 539

Limitation Act, 1908 — Article 182(2)