COURT ARCHIVE

Madras High Court judgments, 1953

337 judgments · page 5 of 17

High Courts18 Sept 1953Dismissed

Radhakrishna Mills Ltd., Peelamedu, Coimbatore Dt. Vs The Special Industrial Tribunal, Madras and Others

Madras High Court · AIR 1954 Mad 686 : (1954) 1 LLJ 295 : (1954) 1 MLJ 266

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 41Industrial Disputes Act, 1947 — Section 10(5), 18

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High Courts18 Sept 1953Dismissed

A.N. Rangaswamy and Another Vs The Industrial Tribunal, Fort. St. George, Madras and Others

Madras High Court · AIR 1954 Mad 553 : (1954) ILR (Mad) 800 : (1954) 67 LW 54

Constitution of India, 1950 — Article 14, 19(1)Councils Act, 1926 — Section 14, 9Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 36(4)

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High Courts18 Sept 1953

Liberator Press and Rangaswami Vs State of Madras and Another

Madras High Court · (1954) 1 LLJ 301

Bar Councils Act, 1926 — Section 14, 9Constitution of India, 1950 — Article 14, 19, 225, 226Industrial Disputes Act, 1947 — Section 36

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High Courts18 Sept 1953

P.A.C. Ramaswami Raja, Rajapalayam Vs Commr. of Excess Profits Tax, Madras

Madras High Court · AIR 1954 Mad 734 : (1955) ILR (Mad) 389 : (1954) 25 ITR 9 : (1954) 1 MLJ 183

Excess Profits Tax Act, 1940 — Section 7, 8, 8(1), 8(5)

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High Courts18 Sept 1953Dismissed

P. Mathurai Pillai and Others Vs State of Madras

Madras High Court · AIR 1954 Mad 569 : (1954) ILR (Mad) 867

Constitution of India, 1950 — Article 14, 19(1), 19(6)Madras Motor Vehicles (Taxation of Passengers and Goods) Act, 1952 — Section 3

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High Courts16 Sept 1953

P.P. Selvarajan (Advocate) Vs Bar Council, Madras

Madras High Court · AIR 1954 Mad 400 : (1953) 66 LW 1048 : (1953) 2 MLJ 735

Bar Councils Act, 1926 — Section 10, 9Constitution of India, 1950 — Article 226Madras Bar Council Rules — Rule 28

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High Courts16 Sept 1953

Trustees, Nagore Durgah Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1955 Mad 588 : (1954) 26 ITR 805

Civil Procedure Code, 1908 (CPC) — Section 11Income Tax Act, 1922 — Section 41, 66

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High Courts15 Sept 1953

Pasala Rama Rao, being minor by guardian and adopted mother Kanthamma Vs Board of Revenue and Another

Madras High Court · AIR 1954 Mad 483 : (1954) 67 LW 16 : (1953) 2 MLJ 663

Madras Village Officers Act, 1895 — Section 10(2)

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High Courts15 Sept 1953Dismissed

Kakarlapudi Janikiramaraju and Others Vs Gedala Appalaswami and Others

Madras High Court · AIR 1954 Mad 772 : (1954) ILR (Mad) 980 : (1954) 67 LW 246

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 115Limitation Act, 1908 — Article 142, 144Madras Estates Land Act, 1908 — Section 3(2)

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High Courts14 Sept 1953

In Re: D. Lakshminarayana Chettiar and Another

Madras High Court · AIR 1954 Mad 594 : (1954) ILR (Mad) 289 : (1954) 67 LW 123 : (1954) 1 MLJ 403

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts11 Sept 1953

Kidangazhi Manakkal Narayanan Nambudiripad and Others Vs State of Madras and Another

Madras High Court · AIR 1954 Mad 385 : (1955) ILR (Mad) 356 : (1953) 66 LW 947 : (1953) 2 MLJ 699

Constitution of India, 1950 — Article 25, 26, 27, 28, 282Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 76, 76(4)

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High Courts11 Sept 1953Allowed

Pakamaraja Naicker and Others Vs Chidambara Nadar and Another

Madras High Court · AIR 1955 Mad 229 : (1955) CriLJ 700

Criminal Procedure Code, 1898 (CrPC) — Section 145(1)

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High Courts10 Sept 1953

Balasundara Mudaliar Vs Muthuvenkatachala Mudaliar (died) and Others

Madras High Court · AIR 1954 Mad 799 : (1954) ILR (Mad) 926 : (1954) 67 LW 329 : (1954) 2 MLJ 141

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 6 Rule 17Contract Act, 1872 — Section 55

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High Courts09 Sept 1953

Public Prosecutor Vs Pachiripilli Satyanarayanarao

Madras High Court · AIR 1955 Mad 214 : (1955) CriLJ 691

Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(3)

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High Courts04 Sept 1953

A.R.V. Achar Vs Madras State and Another

Madras High Court · AIR 1954 Mad 563 : (1954) ILR (Mad) 908 : (1954) 1 MLJ 102

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115

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High Courts04 Sept 1953Dismissed

S. Ahmed Ibrahim Vs D. Ramadas

Madras High Court · AIR 1954 Mad 532 : (1953) 66 LW 1083

Negotiable Instruments Act, 1881 (NI) — Section 20, 4, 78, 9

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High Courts04 Sept 1953Dismissed

N. Perianna Pillai Vs Koppa Goundan

Madras High Court · AIR 1954 Mad 804 : (1954) 1 LLJ 468 : (1954) 1 MLJ 190

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts04 Sept 1953Allowed

D. Ramakrishna Chetti Vs D. Govindammal and Others

Madras High Court · AIR 1954 Mad 537 : (1954) 67 LW 22

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5

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High Courts03 Sept 1953

Musunuru Nagendramma Vs Musunuru Ramakotayya

Madras High Court · AIR 1954 Mad 713 : (1954) 67 LW 420

Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)

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High Courts03 Sept 1953

Athar Jamath Majith Vs T. Krishnaswami Naidu and Others

Madras High Court · AIR 1955 Mad 591 : (1954) 1 MLJ 451

Specific Relief Act, 1877 — Section 19, 21Stamp Act, 1899 — Section 14

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