High Courts19 Aug 1949
T. Ganapathia Pillai Vs N. Somasundaram Pillai and Others
Madras High Court · (1949) 2 MLJ 602
Hindu Religious Endowments Act — Section 73
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,177 of 5,226
High Courts17 Aug 1949Dismissed
Jwarmal Shivanath Malu Vs Haji Ibrahim Kassam Uplitwala, firm by Muktyar Haji Ganisalai Muhammad
Madras High Court · AIR 1950 Mad 768
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts17 Aug 1949
Nadiammai Achi and Another Vs Mariappa Thevar
Madras High Court · (1949) 2 MLJ 806
Tamil Nadu Agriculturists Relief Act, 1938 — Section 5
High Courts16 Aug 1949
P. Rangathaman Vs Sankarlal Davey and Another
Madras High Court · (1949) 2 MLJ 597
Limitation Act, 1908 — Article 182(5)
High Courts12 Aug 1949
Pedapati Mangayya Vs Garapati Achayamma and Others
Madras High Court · (1949) 2 MLJ 606
Transfer of Property Act, 1882 — Section 56, 82
High Courts12 Aug 1949
Sadhu Laxmi Sundaramma Vs Sadhu Suryanarayana
Madras High Court · (1949) 2 MLJ 732
Contract Act, 1872 — Section 68
High Courts12 Aug 1949
Pati Banda Bharadrajulu Vs Pisipati Lakshminarayana
Madras High Court · (1949) 2 MLJ 744
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts12 Aug 1949
K.M.S. Kumarappa Chettiar Vs The Official Receiver
Madras High Court · (1949) 2 MLJ 641
Supreme Court of Judicature Act, 1873 — Section 45
High Courts11 Aug 1949
The Public Prosecutor Vs K. Sinnappa and Others
Madras High Court · AIR 1950 Mad 767 : (1950) 63 LW 76 : (1942) 55 LW 76
Criminal Procedure Code, 1898 (CrPC) — Section 239
High Courts11 Aug 1949Dismissed
Nishtala Subramanya Somayajulu Vs Kannepalli Lakshmi Somi Devi
Madras High Court · AIR 1950 Mad 210 : (1949) 62 LW 793
Provident Funds Act, 1925 — Section 5
High Courts11 Aug 1949
Salma Bi Vs Mohammed Ebrahim Sahib
Madras High Court · (1949) 2 MLJ 517
Civil Procedure Code, 1908 (CPC) — Section 132
High Courts11 Aug 1949
Nishtala Subrahmanya Somayajulu Vs Kannepalli Lakshmi Somi Devi
Madras High Court · (1949) 2 MLJ 635
High Courts10 Aug 1949
Yalavarthi Gopalakrishniah Chowdhary Vs Raja Kamineni Bangaru Krishnamanayunim Varu, being minor by guardian, the manager of the Chundi Estate, appointed by the Court of Wards
Madras High Court · AIR 1951 Mad 242 : (1950) 2 MLJ 247
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Madras Impartible Estates Act, 1902 — Section 4, 6
High Courts10 Aug 1949
Rajammal Vs The Chief Judge, Court of Small Causes and Another
Madras High Court · (1949) 2 MLJ 555
Transfer of Property Act, 1882 — Section 6(c)
High Courts10 Aug 1949
Veeramreddi Subbarami Reddi alias Balakrishna Reddi Vs Veeramreddi Sankaramma
Madras High Court · (1949) 2 MLJ 821
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts09 Aug 1949
Govindanathan Vs Anjaneya Pandithan and Others
Madras High Court · AIR 1950 Mad 760
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 33 Rule 5
High Courts09 Aug 1949Dismissed
M.K. Rajagopal Chettiar Vs Razak Sahib alias Abdur Razack
Madras High Court · AIR 1950 Mad 759
Madras City Tenants Protection Act, 1922 — Section 9
High Courts05 Aug 1949Dismissed
N. Muhammad Ussain Sahib and Another Vs S.N. Abdul Gaffoor Sahib and Others
Madras High Court · AIR 1950 Mad 758 : (1950) 63 LW 52 : (1942) 55 LW 52
Partnership Act, 1932 — Section 48
High Courts05 Aug 1949Allowed
Koka Bhaskara Rao and Others Vs Tayi Hemalatamma and Others
Madras High Court · AIR 1950 Mad 150 : (1949) 62 LW 803
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)
High Courts04 Aug 1949Dismissed
Udipi Municipal Council Vs K. Vasudevacharya and Others
Madras High Court · AIR 1950 Mad 222 : (1949) 62 LW 801
Tamil Nadu District Municipalities Act, 1920 — Section 354(1), 81(4)