High Courts23 Mar 1950Dismissed
Lachuma Goundan and Others Vs Pandiyappan alias Annamalai Goundan and Others
Madras High Court · AIR 1951 Mad 679 : (1951) 2 MLJ 658(1)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,162 of 5,226
High Courts23 Mar 1950Dismissed
Durgasi Pydivadu and Others Vs Jampana Suryanarayanaraju Garu and Others
Madras High Court · AIR 1951 Mad 384
Limitation Act, 1908 — Article 144, 148
High Courts23 Mar 1950Allowed
The Saraswathi Vilasam Shanmughanandha Nidhi Ltd. and Others Vs V.S. Daivasigamani Mudaliar and Another
Madras High Court · AIR 1951 Mad 520 : (1951) 21 CompCas 85 : (1951) 1 MLJ 18
Companies Act, 1913 — Section 103, 50, 84, 85, 93
High Courts23 Mar 1950Allowed
S. Ramalinga Pillai Vs G.R. Jagadammal alias Jagadamba Ammal and Another
Madras High Court · AIR 1951 Mad 612 : (1951) 1 MLJ 64
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 10Specific Relief Act, 1877 — Section 12, 19, 21, 22
High Courts22 Mar 1950
Murugesa Mudaliar Vs Gopalakrishna Mudaliar
Madras High Court · (1942) 55 LW 1004 : (1950) 2 MLJ 262
High Courts22 Mar 1950Dismissed
Goli Paddaraju and Others Vs Mattapalli Raju and Another
Madras High Court · AIR 1951 Mad 381 : (1942) 55 LW 993 : (1950) 2 MLJ 537
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts21 Mar 1950
Sahayanidhi Virudhunagar Ltd. Vs A.S.R. Subrahmanya Nadar and Others
Madras High Court · AIR 1951 Mad 209 : (1951) ILR (Mad) 111 : (1950) 63 LW 756 : (1942) 55 LW 756 : (1950) 2 MLJ 216
Companies Act, 1913 — Section 153AStamp Act, 1899 — Article 22, 23, 2, 2(10), 3
High Courts21 Mar 1950Allowed
Gadiraju Chinna Krishnamraju and Others Vs Chintalapudi Reddamma and Others
Madras High Court · AIR 1951 Mad 608 : (1951) 64 LW 273 : (1951) 1 MLJ 49
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Article 142, 144
High Courts20 Mar 1950
The Joint Secretary, Board of Revenue Vs K.R. Venkatarama Ayyar
Madras High Court · AIR 1950 Mad 738 : (1951) ILR (Mad) 119 : (1942) 55 LW 753 : (1950) 2 MLJ 213
Stamp Act, 1899 — Article 58, 27
High Courts20 Mar 1950
Rajammal Vs R. Gopalaswami Naidu
Madras High Court · AIR 1951 Mad 767
Contract Act, 1872 — Section 29, 46Specific Relief Act, 1877 — Section 12Transfer of Property Act, 1882 — Section 14, 54
High Courts17 Mar 1950
In Re: Dasan Gangaraju
Madras High Court · AIR 1950 Mad 778 : (1950) 63 LW 593 : (1942) 55 LW 593
Evidence Act, 1872 — Section 114
High Courts17 Mar 1950
Ariangavu Pillai Vs Nallamangai Ammal and Another
Madras High Court · (1950) 2 MLJ 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts17 Mar 1950Allowed
Arumugam Chettiar and Another Vs K.R.S. Sevugan Chettiar and Another
Madras High Court · AIR 1950 Mad 779 : (1951) ILR (Mad) 458 : (1942) 55 LW 762 : (1950) 2 MLJ 159
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1, 151
High Courts17 Mar 1950Dismissed
Moppuru Narayana Vs Mallavarapu Lurudu Mareyya
Madras High Court · AIR 1951 Mad 605 : (1951) 1 MLJ 707
Stamp Act, 1899 — Article 1
High Courts17 Mar 1950Dismissed
J. Belli Gowder Vs Joghi Gowder and Another
Madras High Court · AIR 1951 Mad 683 : (1950) 1 MLJ 639
Arbitration Act, 1940 — Section 14, 2
High Courts16 Mar 1950Allowed
The Chikkottil Rama Variar, Sammadayi of Nhuralath Devaswom Vs Ananthanarayana Pattar and Others
Madras High Court · AIR 1951 Mad 423 : (1950) 2 MLJ 636
Negotiable Instruments Act, 1881 (NI) — Section 28
High Courts16 Mar 1950Dismissed
Palaniappa Goundan Vs Nallappa Goundan and Others
Madras High Court · AIR 1951 Mad 817 : (1951) 1 MLJ 265
Limitation Act, 1908 — Article 142, 144, 44Transfer of Property Act, 1882 — Section 6
High Courts15 Mar 1950Dismissed
In Re: T.R. Ganeshan
Madras High Court · AIR 1950 Mad 696 : (1951) ILR (Mad) 246 : (1942) 55 LW 564
Criminal Procedure Code, 1898 (CrPC) — Section 352
High Courts15 Mar 1950Dismissed
Arasappa Pillai and Others Vs V. Thandavan Pillai and Another
Madras High Court · AIR 1950 Mad 770 : (1951) ILR (Mad) 449 : (1942) 55 LW 766 : (1950) 2 MLJ 173
Presidency Towns Insolvency Act, 1909 — Section 52, 52(2)Provincial Insolvency Act, 1920 — Section 28A
High Courts15 Mar 1950Allowed
Kavuru Venkatappayya Vs Kavuru Raghavayya
Madras High Court · AIR 1951 Mad 318 : (1942) 55 LW 1006 : (1950) 2 MLJ 466
Transfer of Property Act, 1882 — Section 8