High Courts04 Feb 1953
Tirukoilur Sri Viratteswarar Devasthanam and Others Vs R.M.M.S.T.C.T. Ramanathan Chettiar and Others
Madras High Court · (1952) 2 MLJ 430
COURT ARCHIVE
Madras High Court judgments, 1953
337 judgments · page 16 of 17
High Courts03 Feb 1953Allowed
V.M. Chockalingam Chettiar Vs T.A.S.V. Alagammai Achi and Another
Madras High Court · AIR 1953 Mad 927 : (1953) 1 MLJ 806
High Courts03 Feb 1953Dismissed
Kothari and Sons Vs V. Krishna Rao
Madras High Court · AIR 1953 Mad 726 : (1953) 66 LW 369 : (1953) 1 MLJ 821
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Article 90, 24
High Courts02 Feb 1953
In Re: Gaffar Khan
Madras High Court · AIR 1953 Mad 875 : (1953) 66 LW 427 : (1953) 2 MLJ 96
Criminal Procedure Code, 1898 (CrPC) — Section 215, 561A
High Courts29 Jan 1953Allowed
Pyda China Venkatramanna and Another Vs Gummididala Gopala Rao Garu and Another
Madras High Court · AIR 1953 Mad 976 : (1953) 2 MLJ 247
Madras Estates Land Act, 1908 — Section 3(15), 3(16), 4
High Courts29 Jan 1953Allowed
Puttayya and Another Vs Varanashi Subraya Hebbar and Others
Madras High Court · AIR 1953 Mad 988 : (1954) ILR (Mad) 43 : (1954) 67 LW 1116 : (1953) 2 MLJ 209
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(1), Order 22 Rule 2
High Courts29 Jan 1953Dismissed
Rathinasabapathy Pillai and Another Vs Saraswathi Ammal
Madras High Court · AIR 1954 Mad 307 : (1953) 66 LW 852 : (1953) 2 MLJ 459
Hindu Womens Right to Property Act, 1937 — Section 2, 3(2)Transfer of Property Act, 1882 — Section 39
High Courts29 Jan 1953Dismissed
Voruganti Seshireddi Vs Vanka Venkata Subbayya and Others
Madras High Court · AIR 1953 Mad 840 : (1954) ILR (Mad) 211 : (1953) 66 LW 447 : (1953) 1 MLJ 823
Negotiable Instruments Act, 1881 (NI) — Section 46, 47, 48, 51
High Courts28 Jan 1953Allowed
State of Madras and Another Vs Srinivasa Aiyangar
Madras High Court · AIR 1953 Mad 743 : (1953) 66 LW 347 : (1953) 1 MLJ 630
Constitution of India, 1950 — Article 133(1)
High Courts28 Jan 1953Dismissed
Dr. Dwaraka Bai Vs Professor Nainan Mathews
Madras High Court · AIR 1953 Mad 792
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 13, 14, 15Divorce Act, 1869 — Section 10
High Courts28 Jan 1953Allowed
Sha Gomraj Poonamchand Vs Ponnuru Venkatrathnam Chetty
Madras High Court · AIR 1953 Mad 857 : (1953) 66 LW 922 : (1953) 2 MLJ 92
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2)
High Courts27 Jan 1953
Coral Indira Gonsalves, falsely called Iswariah Vs Joseph Prabhakar Iswariah
Madras High Court · AIR 1953 Mad 858 : (1953) 1 MLJ 591
Divorce Act, 1869 — Section 16, 19, 19(1)Evidence Act, 1872 — Section 45Specific Relief Act, 1877 — Section 42
High Courts27 Jan 1953
Kolandayammal Vs Krishnaswami Goundan and Others
Madras High Court · AIR 1954 Mad 167 : (1953) ILR (Mad) 1109 : (1953) 66 LW 1106 : (1953) 2 MLJ 80
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts27 Jan 1953
Akella China Venkatavadhamulu and Others Vs Muthangi Bachi Ramayya Garu and Others
Madras High Court · AIR 1954 Mad 383 : (1954) ILR (Mad) 158 : (1954) 1 MLJ 97
Tamil Nadu Agriculturists Relief Act, 1938 — Section 7
High Courts23 Jan 1953Dismissed
Annasami Mudaliar Vs Ekambari Ammal
Madras High Court · AIR 1953 Mad 712 : (1953) 66 LW 279 : (1953) 1 MLJ 649
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts23 Jan 1953
Mattupalli Venkata Subbarao and Others Vs Mattupalli Lakshminarasamma alias Hanumayamma and Others
Madras High Court · AIR 1954 Mad 222 : (1954) ILR (Mad) 26 : (1953) 66 LW 815
High Courts22 Jan 1953Dismissed
Ramayya and Another Vs Venkatachellamma and Another
Madras High Court · AIR 1953 Mad 834 : (1953) 1 MLJ 572
Arbitration Act, 1940 — Section 47
High Courts21 Jan 1953
Natesa Udayar Vs Kanagasabai Udayar and Others
Madras High Court · AIR 1954 Mad 279 : (1953) 2 MLJ 25
Criminal Procedure Code, 1898 (CrPC) — Section 250
High Courts21 Jan 1953Dismissed
Visakapatnam Co-operative Motor Transport Ltd., Visakapatnam Vs G. Bangaruraju and Others
Madras High Court · (1954) ILR (Mad) 36 : (1953) 66 LW 310 : (1956) 1 MLJ 212
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 44(2), 57
High Courts20 Jan 1953
In Re: Ganapathia Pillai and Another
Madras High Court · AIR 1953 Mad 936 : (1953) 66 LW 361
General Clauses Act, 1897 — Section 3(22)Penal Code, 1860 (IPC) — Section 353, 52, 99