COURT ARCHIVE

Madras High Court judgments, 1953

337 judgments · page 2 of 17

High Courts02 Dec 1953Allowed

Parukutti Amma and Others Vs C. Balameenakshi Amma and Another

Madras High Court · AIR 1954 Mad 818 : (1955) ILR (Mad) 274 : (1954) 67 LW 588

Tamil Nadu Agriculturists Relief Act, 1938 — Section 9A(8)Transfer of Property Act, 1882 — Section 60

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High Courts30 Nov 1953Dismissed

Karuthayya Thevar (died) and Others Vs Karuthayya Thevar and Others

Madras High Court · AIR 1954 Mad 797 : (1954) 1 MLJ 675

Limitation Act, 1908 — Article 142

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High Courts27 Nov 1953Allowed

Ramaraju Goundar through his mother and next friend the second petitioner and Another Vs Molayan alias Eranaga Goundar and Others

Madras High Court · AIR 1954 Mad 881 : (1954) 67 LW 840

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10, Order 41 Rule 10(1)

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High Courts27 Nov 1953Dismissed

T.A. Meenakshi Sundarammal and Another Vs K. Subramania Ayyar and Others

Madras High Court · AIR 1955 Mad 369 : (1955) 68 LW 70

Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 23Criminal Procedure Code, 1898 (CrPC) — Section 345

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High Courts26 Nov 1953

In Re: C.T. Sambandam and Others

Madras High Court · AIR 1954 Mad 785 : (1956) CriLJ 248

Criminal Procedure Code, 1898 (CrPC) — Section 237, 362, 362(4), 423, 439Penal Code, 1860 (IPC) — Section 146, 147, 149, 323, 337

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High Courts26 Nov 1953Allowed

Sheik Mohammad Maraicair Vs Veyanna Meeru Thevar and two Ors.

Madras High Court · AIR 1954 Mad 894 : (1954) ILR (Mad) 1116 : (1954) 67 LW 268 : (1954) 1 MLJ 527

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10, Order 41 Rule 10(1), Order 41 Rule 10(2), 148

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High Courts25 Nov 1953Allowed

Middi Ramakrishna Rao Vs Middi Rangayya and Others

Madras High Court · AIR 1954 Mad 783

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 27

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High Courts24 Nov 1953

Nagappan Poosari and Another Vs Krishna Aiyar and Another

Madras High Court · AIR 1954 Mad 827 : AIR 1954 Mad 803 : (1955) ILR (Mad) 660 : (1954) 67 LW 324 : (1954) 67 LW 289 : (1954) 1 MLJ 551

Malabar Tenancy Act, 1929 — Section 3, 41

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High Courts24 Nov 1953Dismissed

Nagappan Poosari Vs Krishna Iyer and Another

Madras High Court · AIR 1954 Mad 827 : (1955) ILR (Mad) 664 : (1954) 1 MLJ 554

Malabar Tenancy (Amendment) Act, 1951 — Section 55

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High Courts24 Nov 1953Dismissed

Chebrolu Honumayya Vs Mettu Chinna Malla Reddi and Others

Madras High Court · AIR 1954 Mad 779 : (1954) 1 MLJ 573

Tamil Nadu District Municipalities Act, 1920 — Section 303(2)Tamil Nadu District Municipalities Rules, 1920 — Rule 27A(1), 27A(4)

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High Courts23 Nov 1953Dismissed

Narayanaswami Chettiar Vs Vellappa Udayar and Another

Madras High Court · AIR 1954 Mad 829 : (1955) ILR (Mad) 654 : (1954) 67 LW 270 : (1954) 1 MLJ 578

Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Agriculturists Relief Act, 1938 — Section 19A, 9A, 9A(7)

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High Courts23 Nov 1953Dismissed

Venukuri Krishna Reddi and Another Vs Kota Ramireddi and Others

Madras High Court · AIR 1954 Mad 848 : (1954) ILR (Mad) 1126 : (1954) 67 LW 346

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), Order 41 Rule 33

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High Courts16 Nov 1953

Pushavathi Vijayaram Gajapathi Raj Manne Sultan Bahadur, Raja of Vizianagaram Vs Vishweshwar Gajapathi Raj and Others

Madras High Court · AIR 1955 Mad 219

Evidence Act, 1872 — Section 101, 102, 103Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 18, 18(1), 18(2), 18(3)

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High Courts13 Nov 1953Allowed

Alamelu Ammal Vs Krishna Chetty and Others

Madras High Court · AIR 1954 Mad 585 : (1955) ILR (Mad) 562 : (1954) 67 LW 84 : (1954) 1 MLJ 294

Limitation Act, 1908 — Article 144, 44, 6, 6(3)

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High Courts13 Nov 1953Dismissed

In Re: Jilumudu Venkureddi

Madras High Court · (1954) 2 MLJ 88

Transfer of Property Act, 1882 — Section 84

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High Courts13 Nov 1953Allowed

Sankari Ammal Vs Ramachandra Ayyar

Madras High Court · AIR 1954 Mad 861 : (1954) ILR (Mad) 791 : (1954) 67 LW 577 : (1954) 2 MLJ 569

Tamil Nadu Agriculturists Relief Act, 1938 — Section 9Transfer of Property Act, 1882 — Section 43

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High Courts13 Nov 1953Allowed

B. Deivanayagam Pillai Vs Subbiah Pillai and Another

Madras High Court · AIR 1954 Mad 727 : (1954) ILR (Mad) 741 : (1954) 67 LW 262 : (1954) 1 MLJ 534

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High Courts13 Nov 1953

Kandiyil Vania Pudukudi Ramunni Kurup and Others Vs Panchayat Board, Badagara and Others

Madras High Court · AIR 1954 Mad 754 : (1954) ILR (Mad) 513 : (1954) 67 LW 365 : (1954) 2 MLJ 101

Constitution of India, 1950 — Article 19, 19(1), 19(5)Madras Local Boards Act, 1884 — Section 117E(1)Madras Village Panchayats Act, 1950 — Section 81(1), 82(1), 82(2), 82(3)

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High Courts13 Nov 1953Allowed

Majeti Ramakrishnayya and Another Vs Pulavarti Venkata Subba Rao and Others

Madras High Court · AIR 1954 Mad 831

Limitation Act, 1908 — Article 180, 182, 6, 7

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High Courts10 Nov 1953Dismissed

Joint Official Liquidators of the Peerdan Juharmal Bank Ltd. Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1954 Mad 858 : (1954) 24 CompCas 41 : (1954) 25 ITR 140 : (1954) 67 LW 143

Companies Act, 1913 — Section 230, 230(1)Income Tax Act, 1922 — Section 18A, 29, 3, 45

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