High Courts02 Mar 1950
In Re: Manickam
Madras High Court · AIR 1950 Mad 576 : (1950) 63 LW 442 : (1942) 55 LW 442
Penal Code, 1860 (IPC) — Section 302, 84
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,164 of 5,226
High Courts01 Mar 1950
In Re: Karunthambi alias Subramania Goundar
Madras High Court · AIR 1950 Mad 579 : (1942) 55 LW 449
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 215, 533Evidence Act, 1872 — Section 29Madras Criminal Practice Rules, 1931 — Rule 85
High Courts01 Mar 1950Allowed
In Re: Periyaswami Thevan
Madras High Court · AIR 1950 Mad 714
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300
High Courts01 Mar 1950Allowed
Somasundaram Chettiar Vs Chidambaram Chettiar
Madras High Court · AIR 1951 Mad 282 : (1950) 63 LW 945 : (1942) 55 LW 945 : (1950) 1 MLJ 509
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 101, 103Specific Relief Act, 1877 — Section 19
High Courts28 Feb 1950Allowed
Dr. G.V. Subba Rao Vs Deviji Govindji and Another
Madras High Court · AIR 1950 Mad 555 : (1950) 63 LW 397 : (1942) 55 LW 397
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 4
High Courts27 Feb 1950Dismissed
George Oakes Ltd. Vs The Chief Judge, Small Causes Court and Another
Madras High Court · AIR 1951 Mad 222 : (1951) ILR (Mad) 330 : (1942) 55 LW 860 : (1950) 2 MLJ 317
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 4, 7
High Courts25 Feb 1950Allowed
The Municipal Council Vs Singaraju Mallapparaju
Madras High Court · AIR 1950 Mad 594
Tamil Nadu District Municipalities Act, 1920 — Section 354(2)
High Courts25 Feb 1950Dismissed
Avarenkal Kunhayadru and Others Vs Olankara Ali Kutty
Madras High Court · AIR 1950 Mad 559 : (1942) 55 LW 398
Madras Tenants and Ryots Protection Act, 1946 — Section 2
High Courts25 Feb 1950Dismissed
The Provincial Government of Madras Vs Neeli Veerabhadrappa and Others
Madras High Court · AIR 1950 Mad 521 : (1951) ILR (Mad) 257 : (1942) 55 LW 413
Madras General Sales Tax Act, 1939 — Section 1, 2, 8
High Courts25 Feb 1950Allowed
Cheria Veetil Madhavan Variar (died) and Others Vs Chathu Nambiar of Memenda Amsom Kizhal Desam and Others
Madras High Court · AIR 1951 Mad 285 : (1942) 55 LW 956 : (1950) 2 MLJ 501
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Feb 1950Dismissed
Padma Bivi Ammal Vs J.M. Mohammad Mohideen Rowther and Others
Madras High Court · AIR 1951 Mad 522 : (1942) 55 LW 1000 : (1950) 2 MLJ 268
High Courts23 Feb 1950Allowed
In Re: Saride Narayana and Others
Madras High Court · AIR 1950 Mad 615 : (1950) 63 LW 612 : (1942) 55 LW 612
Madras Devadasis (Prevention of Dedication) Act, 1947 — Section 3(2), 4(1)
High Courts22 Feb 1950Dismissed
Valliammai Ammal Vs E.L. Shankara Ayyar and Others
Madras High Court · AIR 1950 Mad 562
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 3, 11
High Courts22 Feb 1950Allowed
Rayapprolu Viswanadham Vs Rayaprolu Dakshinamurthy
Madras High Court · AIR 1950 Mad 573 : (1950) 63 LW 441 : (1942) 55 LW 441
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts22 Feb 1950Allowed
T.V. Sundaram Ayyangar and Sons, Ltd. and Others Vs The Province of Madras and Another
Madras High Court · AIR 1951 Mad 288 : (1942) 55 LW 959 : (1950) 2 MLJ 499
High Courts20 Feb 1950
V. Somasundara Mudaliar and Another Vs The Madras Provincial Co-operative Marketing Society Ltd. and Another
Madras High Court · AIR 1950 Mad 711 : (1950) 63 LW 610 : (1942) 55 LW 610
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(2)
High Courts17 Feb 1950Dismissed
Karuppa Goundan Vs Komaraswami Gounder and Others
Madras High Court · AIR 1950 Mad 558
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts17 Feb 1950Dismissed
Naranappa Naicker Vs Ramalingam Pillai and Others
Madras High Court · AIR 1950 Mad 553 : (1942) 55 LW 384 : (1950) 2 MLJ 13
Limitation Act, 1908 — Section 19
High Courts17 Feb 1950Dismissed
Chundru Akkamma and Another Vs Chundru Brahmadu
Madras High Court · AIR 1950 Mad 617 : (1950) 63 LW 466 : (1942) 55 LW 466
High Courts14 Feb 1950Dismissed
Tulabandu Basavayya alias Chinna Basavayya Vs Sri Satyabhigna Theerthaswamulu Varu (deceased) Trustee and Worshipper of Sri Ramachandraswami and Head of the Uttaradi Mutt by his power-of-attorney agent Markapuram Srinivasacharyulu and Another
Madras High Court · (1942) 55 LW 921 : (1950) 2 MLJ 607
Madras Estates Land Act, 1908 — Section 3(16), 3(2)