High Courts02 Aug 1950
Commissioner of Income Tax Vs V.P. Rao (Deceased) and Others
Madras High Court · AIR 1951 Mad 1 : (1951) ILR (Mad) 842 : (1950) 18 ITR 825 : (1942) 55 LW 1041 : (1950) 2 MLJ 580
Income Tax Act, 1922 — Section 4, 4(3)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,158 of 5,226
High Courts02 Aug 1950
In Re: Natesan Servai and Others
Madras High Court · AIR 1951 Mad 529 : (1951) ILR (Mad) 792 : (1942) 55 LW 1048 : (1950) 2 MLJ 545
Criminal Procedure Code, 1898 (CrPC) — Section 192, 192(1)
High Courts01 Aug 1950
The Tata Iron and Steel Co., Ltd. Vs G. Ramakrishna Ayyar and P. Narayanaswami
Madras High Court · (1950) 08 MAD CK 0034
High Courts31 Jul 1950
S. Devaraja Aiyar Vs Dr. N. Srinivasan and Another
Madras High Court · (1950) 63 LW 1172 : (1942) 55 LW 1172 : (1950) 2 MLJ 484
Civil Procedure Code, 1908 (CPC) — Section 20(b)
High Courts28 Jul 1950Dismissed
Irulappa Konar and Others Vs Madhava Konar (died) and Others
Madras High Court · AIR 1951 Mad 733 : (1951) 64 LW 291 : (1951) 1 MLJ 442
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11
High Courts28 Jul 1950
In Re: R.M. Kandaswami Mudaliar
Madras High Court · AIR 1951 Mad 275 : (1950) 2 MLJ 495
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Provincial Small Cause Courts Act, 1887 — Section 25
High Courts27 Jul 1950
Srimathi Champakam Dorairajan and Another Vs The State of Madras
Madras High Court · AIR 1951 Mad 120 : (1951) ILR (Mad) 149 : (1942) 55 LW 895 : (1950) 2 MLJ 404
Constitution of India, 1950 — Article 14, 15, 15(1), 16(4), 29
High Courts25 Jul 1950
In Re: Raman Ambalam and Others
Madras High Court · AIR 1951 Mad 258 : (1951) ILR (Mad) 712 : (1950) 2 MLJ 373
Criminal Procedure Code, 1898 (CrPC) — Section 238, 238(1), 32Penal Code, 1860 (IPC) — Section 326, 379, 392, 394, 397
High Courts25 Jul 1950
In Re: Devanugraham
Madras High Court · AIR 1951 Mad 255 : (1942) 55 LW 816 : (1950) 2 MLJ 333
Penal Code, 1860 (IPC) — Section 161
High Courts24 Jul 1950Dismissed
Mahamad Beary and Another Vs T. Hassan Kutty and Another
Madras High Court · AIR 1951 Mad 280 : (1951) ILR (Mad) 68 : (1950) 63 LW 888 : (1942) 55 LW 888 : (1950) 2 MLJ 623
Constitution of India, 1950 — Article 226Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12, 12(1)
High Courts24 Jul 1950Dismissed
Sivasubramania Pillai Vs Abisheka Kattalai Sri Thiagarajaswami Devastanam Tiruvarur and Another
Madras High Court · AIR 1951 Mad 392 : (1950) 2 MLJ 470
Madras Estates Land Act, 1908 — Section 6(1)
High Courts20 Jul 1950Dismissed
C.S. Gopal Vs Industrial Tribunal Madras and Another
Madras High Court · AIR 1951 Mad 395 : (1950) 63 LW 1122 : (1942) 55 LW 1122 : (1950) 2 MLJ 655
Industrial Disputes Act, 1947 — Section 11
High Courts19 Jul 1950Dismissed
Naginlal Hiralal Javeri Vs Pushpa Ben J. Patel and Others
Madras High Court · AIR 1951 Mad 358 : (1951) ILR (Mad) 701 : (1950) 63 LW 972 : (1942) 55 LW 972 : (1950) 2 MLJ 572
High Courts18 Jul 1950Allowed
Kora Bala Thripurasundara Rao Vs Ratala Kotayya
Madras High Court · AIR 1951 Mad 753 : (1951) 64 LW 648 : (1951) 2 MLJ 39
Limitation Act, 1908 — Article 141
High Courts14 Jul 1950Dismissed
Ali Kutti Vs Parappil Madhava Menon and Others
Madras High Court · AIR 1951 Mad 407 : (1950) 63 LW 1141 : (1942) 55 LW 1141 : (1950) 2 MLJ 494
Malabar Tenancy Act, 1930 — Section 3
High Courts14 Jul 1950
Pulavarti Sitaramamurty and Another Vs Bangaru Sobhanadri and Another
Madras High Court · (1950) 63 LW 947 : (1942) 55 LW 947 : (1950) 2 MLJ 505
High Courts13 Jul 1950Allowed
Kruthuventi Ramakrishna Rao Vs The Province of Madras
Madras High Court · AIR 1951 Mad 684 : (1950) 2 MLJ 631
Tamil Nadu Land Encroachment Act, 1905 — Section 2
High Courts13 Jul 1950Dismissed
Varasuki and Co. Vs The Province of Madras
Madras High Court · AIR 1951 Mad 254 : (1950) 63 LW 925 : (1942) 55 LW 925 : (1950) 2 MLJ 449
Madras General Sales Tax Act, 1939 — Section 19, 3, 4
High Courts13 Jul 1950Dismissed
In Re: Ammunje Narayana Naik
Madras High Court · AIR 1951 Mad 261 : (1950) 63 LW 998 : (1942) 55 LW 998 : (1950) 2 MLJ 334
Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts12 Jul 1950Dismissed
The Electro Mechanical Industries Ltd. Vs Industrial Tribunal No. 2 for Engineering Firms and Type Foundaries and Another
Madras High Court · AIR 1950 Mad 839 : (1950) 2 MLJ 479
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 14, 2Payment of Wages Act, 1936 — Section 22, 9