High Courts16 Dec 1949Dismissed
K.S. Perumal Mudaliar Vs K. Ondipiliya Pillai
Madras High Court · AIR 1950 Mad 643 : (1942) 55 LW 247
Suits Valuation Act, 1887 — Section 9
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,168 of 5,226
High Courts15 Dec 1949Dismissed
Karumuri Surayya Vs Thadepalli Pushpavalli Thayaramma and Others
Madras High Court · AIR 1950 Mad 918 : AIR 1950 Mad 618 : (1950) 63 LW 162 : (1942) 55 LW 162
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts15 Dec 1949Dismissed
Periasami Kachirayar and Others Vs Varadappa Kachirayar (died) and Others
Madras High Court · AIR 1950 Mad 486 : (1942) 55 LW 310
Evidence Act, 1872 — Section 13, 32, 32(7)
High Courts15 Dec 1949
A.M. Mariappa Mudaliar Vs The Governor General-in Council owning the South Indian Railway
Madras High Court · AIR 1950 Mad 700 : (1950) 2 MLJ 27
Railways Act, 1890 — Section 151, 72
High Courts14 Dec 1949
Jambapuram Subbama Vs Jambapuram Venkata Reddi
Madras High Court · AIR 1950 Mad 394 : (1942) 55 LW 77
Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 112
High Courts14 Dec 1949
COMMISSIONER OF EXCESS PROFITS TAX, MADRAS Vs GOCULDOSS JAMNADOSS AND CO.
Madras High Court · (1950) 18 ITR 277
High Courts13 Dec 1949Dismissed
Kota Kanakayya and Another Vs Kamepalli Lakshmayya and Others
Madras High Court · AIR 1951 Mad 218 : (1942) 55 LW 789 : (1950) 2 MLJ 379
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 105(2)
High Courts13 Dec 1949
In Re: Maya Basuva and Another
Madras High Court · AIR 1950 Mad 452 : (1950) 63 LW 315 : (1942) 55 LW 315
Penal Code, 1860 (IPC) — Section 300
High Courts12 Dec 1949Allowed
Arumugha Konar Vs Sanku Muthammal
Madras High Court · AIR 1950 Mad 487 : (1950) 63 LW 379 : (1942) 55 LW 379
Malabar Tenancy Act, 1930 — Section 3, 33
High Courts12 Dec 1949Allowed
Bava C. Gopalaswami Mudaliar Vs The Abhisheka Kattalai attached to Sri Thiagarajaswami Devastanam
Madras High Court · AIR 1950 Mad 504 : (1951) ILR (Mad) 1 : (1942) 55 LW 328
Civil Procedure Code, 1908 (CPC) — Section 152, 48Limitation Act, 1908 — Article 182
High Courts12 Dec 1949Allowed
In Re: Bisabathuni Ramalingayya
Madras High Court · AIR 1950 Mad 391 : (1950) 63 LW 80 : (1942) 55 LW 80
Criminal Law (Amendment) Act, 1908 — Section 17(1), 17(3)Criminal Procedure Code, 1898 (CrPC) — Section 497, 498
High Courts09 Dec 1949Dismissed
Challa Appayya and Another Vs Desetti Chandra Ayya and Others
Madras High Court · AIR 1950 Mad 817
Contract Act, 1872 — Section 69, 70Madras Estates Land Act, 1908 — Section 145
High Courts09 Dec 1949Dismissed
Rajam Bharathi Vs Damodaran Naidu and Another
Madras High Court · AIR 1950 Mad 730
Civil Procedure Code, 1908 (CPC) — Section 115Madras City Municipal Corporation Act, 1919 — Section 347, 59Madras City Municipal Corporation Rules — Rule 12(1), 12(2), 12(3)
High Courts09 Dec 1949
Hosur Kasipathy, ex. property guardian of the minors Mutchala Kesava Reddi and Others Vs C.P. Venugopal, Official Receiver appointed property guardian of the minors
Madras High Court · AIR 1950 Mad 506
Guardians and Wards Act, 1890 — Section 34, 50
High Courts09 Dec 1949
Talipatigala Estate Vs Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 781 : (1950) 18 ITR 320
Income Tax (Amendment) Act, 1932 — Section 34Income Tax Act, 1922 — Section 4A
High Courts08 Dec 1949Dismissed
Gudimalla Satagopacharyulu minor by mother and guardian, Vedala Ramanujamma Vs Tatta Sri Rama Narasimham and Others
Madras High Court · AIR 1950 Mad 608 : (1942) 55 LW 407
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 6, 47
High Courts08 Dec 1949
In Re: Kulandai Thevar
Madras High Court · AIR 1950 Mad 592 : (1942) 55 LW 300
Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 84
High Courts08 Dec 1949
Banglore Woollen, Cotton and Silk Mills Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · AIR 1951 Mad 361 : (1950) 18 ITR 423
Income Tax Act, 1922 — Section 2(4), 42(1), 42(3)
High Courts08 Dec 1949Dismissed
Thachil Maruth Kunhikkavu alias Ammini Amma and Others Vs Kizhakka Purakkal Thattan Kesavan and Others
Madras High Court · AIR 1950 Mad 512 : (1942) 55 LW 202
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 47Madras Tenants and Ryots Protection Act, 1946 — Section 4
High Courts07 Dec 1949
V.M.N. Radha Ammal Vs The Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 538 : (1951) ILR (Mad) 56 : (1950) 18 ITR 225 : (1942) 55 LW 311
Hindu Womens Right to Property Act, 1937 — Section 3Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4