COURT ARCHIVE

Madras High Court judgments, 1953

337 judgments · page 3 of 17

High Courts09 Nov 1953Allowed

Pollapalli Venkatarama Rao and Others Vs Musunuru Venkayya and Others

Madras High Court · AIR 1954 Mad 788 : (1954) 67 LW 354 : (1954) 2 MLJ 161

Civil Procedure Code, 1908 (CPC) — Section 11Madras Estates Land Act, 1908 — Section 189(3), 3(2), 40

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High Courts04 Nov 1953Allowed

K.G. Krishnappa Chetti Vs Pachiappa Goundan and Others

Madras High Court · AIR 1954 Mad 855

Negotiable Instruments Act, 1881 (NI) — Section 105, 74

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High Courts03 Nov 1953Dismissed

In Re: Beharilal Baldeoprasad Firm of Merchants by partner Tagoor Prasad and Others

Madras High Court · AIR 1955 Mad 271

Civil Procedure Code, 1908 (CPC) — Section 115, 20Provincial Small Cause Courts Act, 1887 — Section 25Sales of Goods Act, 1930 — Section 15, 16, 17, 41

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High Courts02 Nov 1953Dismissed

R.D. Deshpande Vs R. Srinivasan and Others

Madras High Court · AIR 1953 Mad 871 : (1953) 1 MLJ 424

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 2(11), 2(2), 47Succession Act, 1925 — Section 119, 303, 331

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High Courts30 Oct 1953

In Re: N. Sakkarai Kannu Pillai

Madras High Court · AIR 1954 Mad 771

Criminal Procedure Code, 1898 (CrPC) — Section 423, 428, 517, 520

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High Courts29 Oct 1953Dismissed

Puliyanat Kunhiraman Vydier Vs Puthan Purayil Nadukutty Govindan Vaidier

Madras High Court · AIR 1954 Mad 641 : (1954) 67 LW 141 : (1954) 1 MLJ 292

Contract Act, 1872 — Section 69Tamil Nadu Tenants and Ryots Protection Act, 1949 — Section 4(5)

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High Courts29 Oct 1953Dismissed

In Re: U.R.M.M.S.S. Subramanian Chettiar and Others

Madras High Court · AIR 1955 Mad 210

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12, Order 26 Rule 15, Order 26 Rule 4, Order 26 Rule 5, Order 26 Rule 7

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High Courts28 Oct 1953Partly Allowed

P. Madhavan Vs Munir Begum

Madras High Court · AIR 1954 Mad 513 : (1953) 2 MLJ 839

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts27 Oct 1953Dismissed

Duggireddi Venkataranga Reddi (died) and Others Vs Nandiraju Velugotiah and Others

Madras High Court · AIR 1954 Mad 540

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1

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High Courts27 Oct 1953Allowed

Marimuthu Nadar Vs Tutikorin Municipality and Another

Madras High Court · AIR 1955 Mad 212 : (1954) 67 LW 76 : (1954) 1 MLJ 279

Court Fees Act, 1870 — Article 17, 7

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High Courts23 Oct 1953Allowed

Central Brokers Vs N.K. Murthy and Others

Madras High Court · AIR 1954 Mad 699 : (1954) ILR (Mad) 966 : (1954) 67 LW 415 : (1954) 1 MLJ 457

Contract Act, 1872 — Section 30Defence of India Rules, 1939 — Rule 94C, 94C(2)

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High Courts23 Oct 1953

Globe Theatres Ltd. and Others Vs State of Madras and Others

Madras High Court · AIR 1954 Mad 690 : (1954) ILR (Mad) 616 : (1954) 67 LW 64

Constitution of India, 1950 — Article 14, 19(1)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 13, 3(2), 7

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High Courts23 Oct 1953Dismissed

Mohammed Sheriff and Others Vs P. Mohammed Ibrahim

Madras High Court · AIR 1954 Mad 704

Constitution of India, 1950 — Article 246Criminal Procedure Code, 1898 (CrPC) — Section 196Madras Village Panchayats Act, 1950 — Section 112(2)

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High Courts23 Oct 1953

In Re: Gangalakurthi Pattisam and Others

Madras High Court · AIR 1954 Mad 573 : (1954) ILR (Mad) 592 : (1954) 67 LW 24 : (1954) 1 MLJ 165

Constitution of India, 1950 — Article 226, 227

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High Courts23 Oct 1953

K. Viswanathan Vs Namakchand Gupta and Another

Madras High Court · AIR 1955 Mad 536 : (1954) ILR (Mad) 1013 : (1954) 67 LW 562 : (1954) 2 MLJ 782

Cinematograph Act, 1918 — Section 8Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 4

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High Courts22 Oct 1953

Nanjammal and Others Vs Eswaramurthi Goundar by guardian and mother Karunai Ammal and Another

Madras High Court · AIR 1954 Mad 365 : (1955) ILR (Mad) 519 : (1954) 67 LW 307 : (1954) 1 MLJ 530

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 3Transfer of Property Act, 1882 — Section 52

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High Courts21 Oct 1953Dismissed

Raju alias Srinivasan Chettiar Vs Lakshmi Ammal and Another

Madras High Court · AIR 1954 Mad 705 : (1955) ILR (Mad) 247 : (1954) 67 LW 291

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

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High Courts20 Oct 1953

S. Kuppuswami Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1954 Mad 931 : (1954) 25 ITR 349

Income Tax Act, 1922 — Section 10, 10(2)

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High Courts20 Oct 1953

S KUPPUSWAMI Vs COMMISSIONER OF Income Tax, MADRAS. OCTOBER 20, 1953.

Madras High Court · AIR 1953 Mad 717 : (1954) ILR (Mad) 977 : (1953) 23 ITR 349 : (1952) 1 MLJ 632

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High Courts20 Oct 1953Allowed

The Official Receiver of Malabar Vs N. Padmanabha Menon and Others

Madras High Court · AIR 1953 Mad 852 : (1955) ILR (Mad) 511 : (1953) 66 LW 653 : (1953) 1 MLJ 622

Companies Act, 1956 — Section 235General Clauses Act, 1897 — Section 10, 9Provincial Insolvency Act, 1920 — Section 9, 9(1)

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