High Courts02 Apr 1953Dismissed
Appana Veeraraghavamma Vs Chandalada Padmaraju
Madras High Court · AIR 1954 Mad 93 : (1953) 2 MLJ 308
Provincial Insolvency Act, 1920 — Section 28(7), 54Registration Act, 1908 — Section 47
COURT ARCHIVE
Madras High Court judgments, 1953
337 judgments · page 12 of 17
High Courts02 Apr 1953Dismissed
M.S. Madhava Rao and Others Vs D.V.K. Surya Rao, Member of the Pithapuram Co-operative Bank, Pithapuram and Others
Madras High Court · AIR 1954 Mad 103 : (1953) ILR (Mad) 1047 : (1953) 66 LW 821 : (1953) 2 MLJ 340
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts01 Apr 1953Dismissed
Vinaitheertha Thevar Vs N.S. Viswanatha Ayyar
Madras High Court · AIR 1954 Mad 508 : (1954) ILR (Mad) 484 : (1953) 2 MLJ 504
Limitation Act, 1908 — Article 132Presidency Towns Insolvency Act, 1909 — Section 17, 46Provincial Insolvency Act, 1920 — Section 28, 34
High Courts01 Apr 1953Allowed
Kunhi Sankara Ejaman Vs M. Venkappa Bhatta and Another
Madras High Court · AIR 1954 Mad 320 : (1953) 66 LW 790
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts01 Apr 1953Dismissed
P. Rengaswami Pillai and Others Vs Srirangam Municipal Council
Madras High Court · AIR 1954 Mad 213 : (1953) 2 MLJ 394
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 15, 72
High Courts01 Apr 1953Dismissed
Pogula Kesavayya Vs Pogula Venkayamma being minor by father and next friend Bollimuntha Krishnaiah
Madras High Court · AIR 1954 Mad 267
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2)
High Courts31 Mar 1953Allowed
M.L.R.M. Lakshmanan Chettiar and Others Vs P.L.S.P. alias Sm. P.L. Malayandi Chettiar and Others
Madras High Court · AIR 1954 Mad 177 : (1953) 66 LW 756 : (1953) 2 MLJ 446
Limitation Act, 1908 — Article 182(5)
High Courts31 Mar 1953Dismissed
S.K. Sambandhan Vs Election Tribunal, Madras and Others
Madras High Court · AIR 1954 Mad 231 : (1954) ILR (Mad) 213 : (1953) 66 LW 868 : (1953) 2 MLJ 483
Representation of the People Act, 1951 — Section 33(6), 36(2), 39(4)
High Courts30 Mar 1953
N.M. Rayulu Iyer Nagasami Iyer and Co. Vs Chockanarayanan Chettiar
Madras High Court · AIR 1954 Mad 237 : (1953) 2 MLJ 489
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, 11, 48
High Courts27 Mar 1953
Garimella Mallikharjuna Rao Vs Mangipudi Tripura Sundari
Madras High Court · AIR 1953 Mad 975 : (1953) 2 MLJ 313
Negotiable Instruments Act, 1881 (NI) — Section 44Tamil Nadu Agriculturists Relief Act, 1938 — Section 7
High Courts27 Mar 1953Allowed
B. Matha Gowder Vs M.S. Kada Gowder
Madras High Court · AIR 1954 Mad 81 : (1954) ILR (Mad) 281 : (1953) 66 LW 697 : (1953) 2 MLJ 421
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Mar 1953
Movva Subba Rao and Another Vs Movva Krishna Prasadam by Padyala Muthaiya and Another
Madras High Court · AIR 1954 Mad 227 : (1954) ILR (Mad) 257 : (1953) 66 LW 749 : (1953) 2 MLJ 561
Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)
High Courts26 Mar 1953
Bondalapati Thatayya Vs Gollapudi Basavayya and Others
Madras High Court · AIR 1953 Mad 956
Criminal Procedure Code, 1898 (CrPC) — Section 10, 144, 17, 195, 4(1)
High Courts26 Mar 1953Allowed
Gomathi Ammal Vs V.S.M. Krishna Iyer
Madras High Court · AIR 1954 Mad 126 : (1953) 66 LW 964 : (1953) 2 MLJ 303
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3, 59
High Courts26 Mar 1953Dismissed
Gulab Chand Dhanaraj Vs P. Anandan, Proprietor, Sri Sai Baba's Textile
Madras High Court · AIR 1954 Mad 11 : (1953) 2 MLJ 283
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 20, 9
High Courts25 Mar 1953Allowed
Gurusami through his mother and next friend Valliammai Ammal Vs Sowminarayana Pillai and Others
Madras High Court · AIR 1954 Mad 477
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, Order 7 Rule 7, 11
High Courts25 Mar 1953Dismissed
The Province of Madras Vs P.L.P. Ramaswami Chettiar and Others
Madras High Court · AIR 1954 Mad 409 : (1955) 68 LW 508 : (1953) 2 MLJ 719
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, Order 21 Rule 23(1), Order 21 Rule 53Court fees Act, 1870 — Section 11
High Courts25 Mar 1953Dismissed
Ramnad District Central Co-operative Bank Vs Official Receiver of Ramnad Dt. Ramnad at Madura
Madras High Court · AIR 1954 Mad 12 : (1954) ILR (Mad) 360 : (1953) 2 MLJ 359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Provincial Insolvency Act, 1920 — Section 28(6), 4, 5, 53
High Courts25 Mar 1953Dismissed
S. PL. P. Narayana Chettiar Vs M. AR. Annamalai Chettiar
Madras High Court · AIR 1953 Mad 914 : (1953) 2 MLJ 174
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2)
High Courts24 Mar 1953Allowed
Vanukuri Danda Reddi Vs Vajrala Ramireddi
Madras High Court · AIR 1953 Mad 908 : (1953) 1 MLJ 851
Provincial Small Cause Courts Act, 1887 — Section 27Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 25A