High Courts12 Nov 1948
In Re: S.M. Nathaniel and Others
Madras High Court · (1949) 1 MLJ 258
Criminal Procedure Code, 1898 (CrPC) — Section 411A
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,193 of 5,226
High Courts12 Nov 1948
The Province of Madras Vs Kalavakuru Audemma and Others
Madras High Court · (1949) 1 MLJ 179
Court Fees Act, 1870 — Section 13, 14, 15
High Courts11 Nov 1948
Parankusam Rangacharyulu and Others Vs Pernamitta Venkatanarasimhayya, Trustee of Sri Chenna Kesavaswami Temple including the Shrine Sri Ranganadhaswami and Others
Madras High Court · (1949) 62 LW 167 : (1949) 1 MLJ 200
Madras Hindu Religious Endowments Act, 1923 — Section 78
High Courts09 Nov 1948
Polammal Vs K. Rathna Mudaliar and Others
Madras High Court · (1948) 2 MLJ 645
High Courts05 Nov 1948
In Re: Ramaswami Chettiar
Madras High Court · (1949) 2 MLJ 335
Penal Code, 1860 (IPC) — Section 186
High Courts04 Nov 1948
Alagirisami Naidu Vs Chinna Veerammal and Another
Madras High Court · (1949) CriLJ 659 : (1948) 2 MLJ 642
High Courts03 Nov 1948Allowed
Dunna Venkata Rao Vs Sree Rajah Saheb Meharban I Dostan Sree Rajah Rao Venkatakumaramahipathi Surya Rao Bahadur Garu and Another
Madras High Court · AIR 1950 Mad 2 : (1949) 62 LW 264
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1908 — Article 182(5)
High Courts03 Nov 1948
In Re: Velayudha Mudali and Others
Madras High Court · (1949) CriLJ 698 : (1950) ILR (Mad) 946 : (1949) 62 LW 927 : (1948) 2 MLJ 653
High Courts03 Nov 1948
Ramineedi Ramachandra Rao, minor by Mother and Guardian, Tayaramma Vs Sri Rajah Inuganti Rajagopala Venkata Narasimhanarayanamgaru and Others
Madras High Court · (1949) 1 MLJ 76
Madras Estates Land Act, 1908 — Section 192(5)
High Courts03 Nov 1948
In Re: K.V.M. Parameswarayya
Madras High Court · (1949) 1 MLJ 145
Penal Code, 1860 (IPC) — Section 337
High Courts03 Nov 1948
Dunna Venkata Rao Vs Sree Rajah Saheb Meharban I Dostan Rajah Rao Venkatakumaramahipathi Surya Rao Bahadur Garu and Another
Madras High Court · (1950) ILR (Mad) 39 : (1949) 1 MLJ 320
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts02 Nov 1948
Contractor Kattupuchi Arumugham Vs Nagammal and Others
Madras High Court · (1948) 2 MLJ 639
High Courts29 Oct 1948
The Public Prosecutor Vs Illur Thippayya and Another
Madras High Court · (1948) 2 MLJ 649
High Courts29 Oct 1948
Abdurahiman Settu Vs Muhammad Kasam Settu
Madras High Court · (1948) 2 MLJ 652
High Courts29 Oct 1948
Dharmalinga Chetti Vs A.M. Krishnaswami Chetty
Madras High Court · (1948) 2 MLJ 644
High Courts29 Oct 1948
Vyja Eswaramma Vs Dappili Chinna Kota Reddi and Others
Madras High Court · (1948) 2 MLJ 623
High Courts29 Oct 1948
Public Prosecutor Vs Illur Thippayya and Another
Madras High Court · AIR 1949 Mad 459 : (1949) CriLJ 641 : (1949) ILR (Mad) 371 : (1950) 63 LW 270 : (1942) 55 LW 270
Evidence Act, 1872 — Section 57, 57(l), 67, 67(1)
High Courts28 Oct 1948
In Re: Ramaswamy Chetty
Madras High Court · AIR 1949 Mad 434 : (1949) CriLJ 581 : (1948) 61 LW 845 : (1948) MhLj 646
Penal Code, 1860 (IPC) — Section 417, 471, 511
High Courts28 Oct 1948
In Re: Akkirayu Sanyasi
Madras High Court · (1949) 1 MLJ 610
Penal Code, 1860 (IPC) — Section 498
High Courts27 Oct 1948
Sanivarapu Venkata Reddi and Others Vs Nimmakayala alias Nagella Lakshmi Reddi
Madras High Court · (1949) 1 MLJ 68
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1