High Courts23 Nov 1949Allowed
C. Ramaswami and Others Vs Kunjammal and Others
Madras High Court · AIR 1950 Mad 832
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,170 of 5,226
High Courts23 Nov 1949Dismissed
Rev. A. Rampus and Others Vs Alumuri Subba Reddi and Another
Madras High Court · AIR 1950 Mad 658 : (1942) 55 LW 409
Criminal Procedure Code, 1898 (CrPC) — Section 145(2)
High Courts23 Nov 1949
In Re: S.V. Kishta Pillai
Madras High Court · AIR 1950 Mad 389 : (1950) 63 LW 67 : (1942) 55 LW 67
Criminal Procedure Code, 1898 (CrPC) — Section 403Madras General Sales Tax Act, 1939 — Section 15
High Courts23 Nov 1949
In re : N.P. Sethuram Naidu
Madras High Court · (1952) CriLJ 1004 : (1951) 64 LW 419 : (1951) 1 MLJ 586
High Courts21 Nov 1949
Jonnagadla Seethamma and Another Vs Jonnagadla Veerana Chetty and Others
Madras High Court · AIR 1950 Mad 785 : (1950) ILR (Mad) 1076 : (1942) 55 LW 569 : (1950) 2 MLJ 21
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts21 Nov 1949
In Re: Rachakonda Nagarathnam
Madras High Court · AIR 1950 Mad 629 : (1942) 55 LW 180
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Nov 1949
K.S.S. Soundarapandia Nadar and Bros. Vs Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 704 : (1951) ILR (Mad) 37 : (1950) 18 ITR 163
Income Tax Act, 1922 — Section 24(2), 66(5)
High Courts18 Nov 1949
Commissioner of Income Tax Vs Anamallais Timber Trust Ltd.
Madras High Court · AIR 1951 Mad 551 : (1950) 18 ITR 333
Income Tax Act, 1922 — Section 4, 4(1), 42, 42(3), 4A
High Courts17 Nov 1949
In Re: Mrs. B. Gervase
Madras High Court · AIR 1950 Mad 599
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 3(2)Penal Code, 1860 (IPC) — Section 1, 188, 2, 40, 41
High Courts17 Nov 1949Allowed
The Madras and Southern Maharattah Railway Vs Chengali Sydalli and Another
Madras High Court · AIR 1950 Mad 402 : (1942) 55 LW 244
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115, 47, 60Provident Funds Act, 1925 — Section 3
High Courts17 Nov 1949
The Commissioner of Income Tax Vs S.R. Subramanya Pillai
Madras High Court · AIR 1950 Mad 626 : (1950) ILR (Mad) 1022 : (1950) 18 ITR 85 : (1942) 55 LW 146
Income Tax Act, 1922 — Section 10, 10(2)
High Courts17 Nov 1949Allowed
Chekka Suryanarayana, Receiver of R.B. Pydah Venkatachalapati Estate Vs Yenumulla Rajyalakshmi Devi Amma
Madras High Court · AIR 1950 Mad 407 : (1950) 63 LW 153 : (1942) 55 LW 153
Civil Procedure Code, 1908 (CPC) — Section 52, 52(2)
High Courts16 Nov 1949Dismissed
In Re: M. Subramaniam detenu No. 1169 in the Central Jail
Madras High Court · AIR 1950 Mad 405 : (1942) 55 LW 63
Madras Maintenance of Public Order Act, 1949 — Section 2(1)
High Courts16 Nov 1949Dismissed
K. Mahammad Ghouse Sahib Vs Jamila Bi and Others
Madras High Court · AIR 1950 Mad 433 : (1942) 55 LW 304
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 96Registration Act, 1908 — Section 17, 17(1), 17(2), 49
High Courts16 Nov 1949Dismissed
In Re: Guli Venkataswami
Madras High Court · AIR 1950 Mad 309 : (1951) ILR (Mad) 1113 : (1950) 63 LW 94 : (1942) 55 LW 94
Criminal Procedure Code, 1898 (CrPC) — Section 206, 209, 213Evidence Act, 1872 — Section 114
High Courts16 Nov 1949Dismissed
In Re: Ramakudumban and Others
Madras High Court · AIR 1950 Mad 408 : (1950) 63 LW 209 : (1942) 55 LW 209
Penal Code, 1860 (IPC) — Section 159
High Courts16 Nov 1949
V. Ramaswami Ayyangar and K.R. Subramania Ayyar, Receivers to the Estate of late Rm. A.R.A. R Rm. Arunachalam Chettiar Vs The Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 454 : (1950) 18 ITR 150
Ceylon Ordinance, 1938 — Section 46Income Tax Act, 1922 — Section 10, 10(2), 6
High Courts15 Nov 1949
The Commissioner of Income Tax Vs S.N.N. Sankaralinga Ayyar
Madras High Court · AIR 1950 Mad 610 : (1950) 18 ITR 194 : (1942) 55 LW 376
Income Tax Act, 1922 — Section 14
High Courts15 Nov 1949
Sri Rajah K.V. Narasimha Rao Bahadur, Zamindar of Aswaraopet Vs Commissioner of Income Tax
Madras High Court · AIR 1950 Mad 808 : (1950) 18 ITR 181
Income Tax Act, 1922 — Section 4A
High Courts15 Nov 1949Allowed
Korapolu Shedthi Vs Gangayya Shetty (died) and Others
Madras High Court · AIR 1950 Mad 656 : (1942) 55 LW 227
Limitation Act, 1908 — Article 182(5)