High Courts09 Mar 1953Dismissed
Pulimarathinkeel Katheesa and Another Vs Puthiapurayil Assema (Died) and Another
Madras High Court · AIR 1953 Mad 836 : (1953) 1 MLJ 805
Registration Act, 1908 — Section 17(2)
COURT ARCHIVE
Madras High Court judgments, 1953
337 judgments · page 14 of 17
High Courts06 Mar 1953
Minakshi Mills, Ltd. Vs The Labour Appellate Tribunal and Others
Madras High Court · (1953) 1 LLJ 326
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 13, 18, 19
High Courts06 Mar 1953
Abdul Rahman Sahib Vs Muhammad Siddig and Another
Madras High Court · AIR 1953 Mad 781 : (1953) ILR (Mad) 677 : (1953) 66 LW 480 : (1953) 1 MLJ 795
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts05 Mar 1953Dismissed
James Manickam Vs Jaya Narayan Daga
Madras High Court · AIR 1953 Mad 767 : (1953) 1 MLJ 825
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Limitation Act, 1908 — Article 159
High Courts05 Mar 1953
Biyyala Chinna Narasamma Vs Biyyala Venkata Narasi Reddi and Others
Madras High Court · AIR 1954 Mad 282 : (1953) 66 LW 862 : (1953) 2 MLJ 695
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49Trusts Act, 1882 — Section 88
High Courts05 Mar 1953Allowed
Palani Sri Dandayuthapani Devasthanam Vs Mohammad Gani Rowther and Others
Madras High Court · AIR 1954 Mad 89 : (1953) 66 LW 812 : (1953) 2 MLJ 454
Tamil Nadu Agriculturists Relief Act, 1938 — Section 10, 8, 9, 9A(4)Transfer of Property Act, 1882 — Section 63A(2)
High Courts05 Mar 1953Allowed
Chennupati Venkatasubbamma Vs Nelluri Narayanaswami
Madras High Court · AIR 1954 Mad 215 : (1953) 66 LW 841
Evidence Act, 1872 — Section 32, 8Transfer of Property Act, 1882 — Section 123, 126
High Courts04 Mar 1953
Crompton Engineering Co., (Madras) Ltd. Vs Chief Controlling Revenue Authority, Madras
Madras High Court · AIR 1953 Mad 764 : (1953) ILR (Mad) 567 : (1953) 66 LW 385 : (1953) 1 MPLJ 620
Stamp Act, 1899 — Section 2(17)Transfer of Property Act, 1882 — Section 58, 59
High Courts03 Mar 1953Dismissed
Mittadar G. Ramaswamy Chettiar Vs K.K. Vallabha Anandar alias Subbier
Madras High Court · AIR 1953 Mad 841 : (1953) 66 LW 562 : (1953) 1 MLJ 810
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts02 Mar 1953Dismissed
Dandigunta Venkataramaiah and Another Vs Dandigunta Audinarayanaiah and Others
Madras High Court · AIR 1953 Mad 929 : (1953) 66 LW 662 : (1953) 2 MLJ 177
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, 11
High Courts02 Mar 1953Dismissed
Public Prosecutor Vs C. Paramasivam and Others
Madras High Court · AIR 1953 Mad 917 : (1954) ILR (Mad) 57 : (1953) 2 MLJ 189
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 25Opium Act, 1878 — Section 20A
High Courts27 Feb 1953
Pusuluri Puchamma Vs Sankaramanchi Ramasitamma and Another
Madras High Court · AIR 1954 Mad 191 : (1953) 2 MLJ 392
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29
High Courts27 Feb 1953
Provincial Government of Madras Vs Koda Lakshmi Devamma and Others
Madras High Court · AIR 1954 Mad 290 : (1953) 2 MLJ 312
Court Fees Act, 1870 — Article 17A, 17B, 7Criminal Procedure Code, 1898 (CrPC) — Section 88(6D)
High Courts26 Feb 1953Dismissed
Soorneedi Sathiraju and Others Vs Batchu Venkata Rao
Madras High Court · AIR 1953 Mad 873 : (1953) 2 MLJ 152
Tamil Nadu Agriculturists Relief Act, 1938 — Section 8(2)Transfer of Property Act, 1882 — Section 82
High Courts26 Feb 1953
Parakkandiyil Kutti and Another Vs Kakkat Kunhammad and Others
Madras High Court · AIR 1953 Mad 837 : (1954) 1 LLJ 134 : (1953) 66 LW 556
High Courts26 Feb 1953Dismissed
Commissioner of Income Tax, Madras Vs Vellingiri Gounder and Brothers, Coimbatore
Madras High Court · AIR 1954 Mad 118 : (1953) 24 ITR 166 : (1953) 2 MLJ 469
Income Tax Act, 1922 — Section 30, 33, 35, 66(1)
High Courts25 Feb 1953Dismissed
Madura Municipality Vs P.M.S. Muthusami Chettiar
Madras High Court · AIR 1954 Mad 454 : (1953) ILR (Mad) 1204 : (1953) 66 LW 974
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Town Planning Act, 1920 — Section 14, 23, 25, 26, 27
High Courts25 Feb 1953Dismissed
H. Chandanmull and Co., by Proprietor, C. Laxmichand Mehta Vs Mohanlal M. Mehta and Others
Madras High Court · AIR 1953 Mad 727 : (1954) ILR (Mad) 164 : (1953) 66 LW 344 : (1953) 1 MLJ 624 : (1953) 1 MLJ 182
Constitution of India, 1950 — Article 133(1)
High Courts25 Feb 1953Dismissed
Governor-General in Council Vs Gujrathi Sankarappa being minor by next friend and paternal uncle Moroji
Madras High Court · AIR 1953 Mad 838 : (1956) 69 LW 453 : (1953) 2 MLJ 76
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1908 — Section 22
High Courts24 Feb 1953
Chandra Bhogi and Another Vs Guddappa Bhandary
Madras High Court · AIR 1953 Mad 846 : (1955) ILR (Mad) 445 : (1953) 66 LW 348 : (1953) 1 MLJ 662
Court Fees Act, 1870 — Article 17, 17B, 7