COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,192 of 5,226

High Courts24 Nov 1948

In re : Sappa Appalaswamy

Madras High Court · (1952) CriLJ 995

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High Courts24 Nov 1948

The Public Prosecutor Vs A.K. Gopalaswami Pillai

Madras High Court · (1949) 2 MLJ 110

Arms Act, 1959 — Section 22

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High Courts24 Nov 1948

In re : S.M. Abdul Kareem

Madras High Court · (1952) CriLJ 1008

Criminal Procedure Code, 1898 (CrPC) — Section 494

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High Courts24 Nov 1948

In Re: S.M. Abdul Kareem

Madras High Court · (1949) 62 LW 651 : (1949) 2 MLJ 388

Criminal Procedure Code, 1898 (CrPC) — Section 494

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High Courts24 Nov 1948

In Re: Sappa Appalaswamy

Madras High Court · (1949) 62 LW 652 : (1949) 2 MLJ 389

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High Courts24 Nov 1948

Public Prosecutor Vs A.K. Gopalaswami Pillai

Madras High Court · (1950) CriLJ 54

Arms Act, 1959 — Section 22

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High Courts23 Nov 1948

Kodi Makku Naicker and Another Vs Agathiappa Goundar and Others

Madras High Court · (1949) ILR (Mad) 804 : (1949) 1 MLJ 147

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

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High Courts19 Nov 1948

In Re: Medisetti Benniah and Another

Madras High Court · (1949) 2 MLJ 385

Defence of India Rules, 1962 — Rule 81(2)

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High Courts18 Nov 1948

A.K. Gopalan Vs The District Magistrate and Another

Madras High Court · (1949) CriLJ 843 : (1949) 62 LW 103

Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts18 Nov 1948

Vedachala Reddy by next Friend, Subramania Reddiar Vs Narayanaswamy Reddy

Madras High Court · (1949) 1 MLJ 293

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 9 Rule 9

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High Courts17 Nov 1948Allowed

Sri. C. Baktavatsalu Nayudu, Industrial Tribunal, Madura at the Commercial Tax Officer Vs The Chrome Leather Co. Ltd. and Another

Madras High Court · AIR 1951 Mad 856 : (1949) 62 LW 131

Defence of India Rules, 1962 — Rule 81Industrial Disputes Act, 1947 — Section 10(1), 2, 29

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High Courts17 Nov 1948

In Re: Thathi Reddi and Others

Madras High Court · (1949) 1 MLJ 63

Tamil Nadu Gaming Act, 1930 — Section 9

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High Courts17 Nov 1948

Sri Baktavatsalu Naidu, Industrial Tribunal Vs The Chrome Leather Co. Ltd. and Another

Madras High Court · (1950) ILR (Mad) 924 : (1949) 1 MLJ 119

Industrial Disputes Act, 1947 — Section 10(1)(c)Specific Relief Act, 1877 — Section 45

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High Courts17 Nov 1948

Singarachariar, Legal Representative of deceased Trustee, Srinivasachariar Vs Lakshmanan Chettiar and Others

Madras High Court · (1949) 62 LW 165 : (1949) 1 MLJ 195

Tamil Nadu Civil Courts Act, 1873 — Section 12, 14

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High Courts16 Nov 1948

M.K. Krishna Rao Vs Sri Gangadareswarar Temple and Other Connected Temples

Madras High Court · (1949) 1 MLJ 64

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High Courts16 Nov 1948

Subba Naicker Vs Subbaraman Naicker by Mother and Guardian Ramammal

Madras High Court · (1949) 1 MLJ 185

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts15 Nov 1948

Karuppasamy Goundar Vs K.T. Krishnaswamy Goundar

Madras High Court · (1949) 1 MLJ 199

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High Courts12 Nov 1948

Krishna Bhatta Vs Narayana Achary and Another

Madras High Court · (1949) 62 LW 143 : (1949) 1 MLJ 191

Transfer of Property Act, 1882 — Section 108(j)

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High Courts12 Nov 1948

Ramachandra Chettiar Vs Kandasami Pillai

Madras High Court · (1949) 1 MLJ 181

Specific Relief Act, 1877 — Section 35, 35(c)

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High Courts12 Nov 1948

Pulavarthi Ammanna and Others Vs Bommireddipalli Ramakrishna Rao and Others

Madras High Court · (1949) ILR (Mad) 904 : (1949) 62 LW 212 : (1949) 1 MLJ 249

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66

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