High Courts15 Sept 1949
Shah Shantilal and Co. Vs T.E. Shiborwalla
Madras High Court · (1949) 2 MLJ 815
Limitation Act, 1963 — Article 164
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,175 of 5,226
High Courts14 Sept 1949Allowed
In Re: Pesala Subrahmanyam
Madras High Court · AIR 1950 Mad 308(1) : AIR 1950 Mad 308 : (1950) 63 LW 26 : (1942) 55 LW 26
Essential Supplies (Temporary Powers) Act, 1946 — Section 3(2)
High Courts14 Sept 1949
In Re: Gannon Dunkerly and Co. Ltd.
Madras High Court · AIR 1950 Mad 837
Criminal Procedure Code, 1898 (CrPC) — Section 255Motor Vehicles Act, 1939 — Section 123, 42, 53(2)
High Courts14 Sept 1949Allowed
In Re: K.K.N. Mallick
Madras High Court · AIR 1950 Mad 307 : (1950) 63 LW 66 : (1942) 55 LW 66
Extradition Act, 1903 — Section 3, 9
High Courts12 Sept 1949Dismissed
Jayanabibi Vs Jayarabi
Madras High Court · AIR 1950 Mad 761 : (1942) 55 LW 221
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts12 Sept 1949
Rekapalli Radhakrishnayya alias Frank R. Anderson and Another Vs Bhamidipati Sakuntala and Others
Madras High Court · (1950) 2 MLJ 239
High Courts09 Sept 1949Dismissed
Ahamad Abdul Sukkoor Vs Vallabhadas Kanji Firm
Madras High Court · AIR 1950 Mad 219 : (1949) 62 LW 795
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Sept 1949
Ahamed Abdul Sukkoor Vs Vallabhadas Kanji Firm and Others
Madras High Court · (1949) 2 MLJ 645
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Sept 1949
Muhammad Amin Sahib (died) Vs Tiruvannamalai Co-operative Society and Others
Madras High Court · (1949) 2 MLJ 682
Madras Co-operative Societies Act, 1932 — Section 57A
High Courts09 Sept 1949Allowed
P.A. Munusami Reddi and Others Vs C.N. Thirunavukkarasu Mudaliar and Another
Madras High Court · AIR 1950 Mad 764 : (1942) 55 LW 177
Madras Estates Land Act, 1908 — Section 112, 113
High Courts07 Sept 1949
Chunduru Krishnayya Vs Kolluri Subba Rao and Another
Madras High Court · AIR 1950 Mad 206 : (1949) 62 LW 797
Negotiable Instruments Act, 1881 (NI) — Section 50
High Courts06 Sept 1949
Sri Muthangi Butchi Ramayya Vs Gurrala Venkata Subbarao and Others
Madras High Court · (1949) 2 MLJ 639
Partition Act, 1893 — Section 4
High Courts06 Sept 1949Dismissed
Sayyaparaju Surayya Vs Nekkanti Anandayya and Others
Madras High Court · AIR 1951 Mad 525 : (1942) 55 LW 777 : (1950) 2 MLJ 313
Arbitration Act, 1940 — Section 14, 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Sept 1949Allowed
Srinivasa Mudaliar Vs Abraham Pillai
Madras High Court · AIR 1950 Mad 824
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5, 115Transfer of Property Act, 1882 — Section 6
High Courts02 Sept 1949
In Re: T. Ethirajulu Naidu
Madras High Court · (1949) 2 MLJ 558
Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts02 Sept 1949
Bhagavathula Venkatachalapathi Vs The Province of Madras
Madras High Court · (1949) 2 MLJ 632
High Courts02 Sept 1949Dismissed
Yalamanchilli Venkataramiah Vs Garikipati Janapaiyya and Another
Madras High Court · AIR 1950 Mad 831
Criminal Procedure Code, 1898 (CrPC) — Section 144, 209
High Courts01 Sept 1949Allowed
S. Soora Reddi Vs S. Chenna Reddi and Others
Madras High Court · AIR 1950 Mad 306 : (1942) 55 LW 29
Guardians and Wards Act, 1890 — Section 17
High Courts01 Sept 1949Allowed
Velavala Subbayya Vs Gazula Bapayya and Others
Madras High Court · AIR 1950 Mad 294
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13