COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,179 of 5,226

High Courts22 Jul 1949Dismissed

K.P.S. Thangaswamy Chettiar Vs A. Bapoo Sahib

Madras High Court · AIR 1951 Mad 804 : (1949) 62 LW 876

Civil Procedure Code, 1908 (CPC) — Section 144, 144(2), 151Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12(4), 8

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High Courts22 Jul 1949

K.P.S. Thangaswamy Chettiyar Vs A. Bapoo Sahib

Madras High Court · (1949) 2 MLJ 699

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts22 Jul 1949

Balekkala Subraya Bhatta Vs Nuliyal Govinda Bhat

Madras High Court · (1949) 2 MLJ 400

Civil Procedure Code, 1908 (CPC) — Section 102

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High Courts22 Jul 1949

Gulam Rasool Saheb Vs Hamida Bibi

Madras High Court · (1949) 2 MLJ 534

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts20 Jul 1949

Azima Bi Vs Zohara Bi and Others

Madras High Court · (1949) 2 MLJ 553

Court Fees Act, 1870 — Section 7(ivA)

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High Courts20 Jul 1949Allowed

N.T. Palanisamy Chettiar by agent V.D. Seetarama Mudaliar Vs Komara Chettiar and Others

Madras High Court · AIR 1950 Mad 91 : (1949) 62 LW 722

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts20 Jul 1949

N.T. Palanisamy Chettiar by Agent, V.D. Seetharama Mudaliar Vs Komara Chettiar and Others

Madras High Court · (1949) 2 MLJ 568

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts20 Jul 1949

Public Prosecutor Vs B. Nagamma

Madras High Court · AIR 1950 Mad 35 : (1949) 62 LW 650

Madras Prevention of Food Adulteration Act, 1918 — Section 18, 3Tamil Nadu Public Health Act, 1939 — Section 16

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High Courts20 Jul 1949

The Public Prosecutor Vs B. Nagamma

Madras High Court · (1949) 2 MLJ 405

Madras Prevention of Food Adulteration Act, 1918 — Section 5(1)(d)

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High Courts19 Jul 1949Allowed

Korath Illath Vallappil Mammadi Haji's son Kunheethu Vs Vayyavinat Manakunnath Tavazhi Karnavan Vasunni

Madras High Court · AIR 1950 Mad 24 : (1949) 62 LW 655

Malabar Tenancy Act, 1930 — Section 20, 20(3), 20(5)

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High Courts19 Jul 1949

Korath Illath Vallappil Mammali Haji's son Kunheethu Vs Vayyavinat Manakunnath Tavazhi Vasunni

Madras High Court · (1949) 2 MLJ 399

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High Courts18 Jul 1949Dismissed

Vempati Satyanarayana Murthy Vs R. Krishna Iyer alias Krishna Rao and Others

Madras High Court · AIR 1950 Mad 593 : (1950) 63 LW 366 : (1942) 55 LW 366

Criminal Procedure Code, 1898 (CrPC) — Section 144, 147

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High Courts15 Jul 1949

M. Jaswantmall Sowcar Vs The Collector of Madras

Madras High Court · (1949) 2 MLJ 556

Civil Procedure Code, 1908 (CPC) — Section 109(c)Land Acquisition Act, 1894 — Section 54

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High Courts15 Jul 1949

Subba Naicker Vs Nallammal and Others

Madras High Court · (1949) 2 MLJ 536

Hindu Womens Right to Property Act, 1937 — Section 3

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High Courts15 Jul 1949

Kotamsath Appanna Vs Koppoju Appalaraju

Madras High Court · (1949) 2 MLJ 296

Penal Code, 1860 (IPC) — Section 406

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High Courts15 Jul 1949Dismissed

M. Jaswantmall Sowcar Vs Collector of Madras

Madras High Court · AIR 1950 Mad 201 : (1949) 62 LW 749

Civil Procedure Code, 1908 (CPC) — Section 109Land Acquisition Act, 1894 — Section 54

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High Courts14 Jul 1949

P. Venkatachala Udayan Vs The Executive Officer, Rasipuram Panchayat Board

Madras High Court · (1949) 2 MLJ 263

Madras Local Boards Act, 1920 — Section 194(1)(b)

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High Courts14 Jul 1949

P. Venkatachala Udayan Vs Executive Officer, Rasipuram Panchayat Board

Madras High Court · AIR 1950 Mad 38 : (1949) 62 LW 611

Madras Local Boards Act, 1920 — Section 194(1), 212(11)

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High Courts13 Jul 1949

Budaraju Venkatarathna Rao (since deceased) and Others Vs Budaraju Venkatasubbiah and Others

Madras High Court · (1949) 2 MLJ 539

Civil Procedure Code, 1908 (CPC) — Section 11(6)

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High Courts13 Jul 1949Dismissed

Province of Madras Vs Sri Vedaranyeswaraswami Devasthanam at Vedaranyam and Another

Madras High Court · AIR 1950 Mad 95 : (1949) 62 LW 660

Civil Procedure Code, 1908 (CPC) — Section 11Madras Estates Land Act, 1908 — Section 189, 189(2), 189(3), 20A

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