High Courts03 Sept 1953
Parappa alias Hanumanthappa and Another Vs Nagamma and Others
Madras High Court · AIR 1954 Mad 576 : (1954) ILR (Mad) 183 : (1954) 67 LW 29 : (1954) 1 MLJ 250
Hindu Womens Right to Property Act, 1937 — Section 3(2)
COURT ARCHIVE
Madras High Court judgments, 1953
337 judgments · page 6 of 17
High Courts02 Sept 1953Dismissed
Hemavathi Vs Padmavathi and Others
Madras High Court · AIR 1953 Mad 869 : (1953) 2 MLJ 88
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16, 20, 8Tamil Nadu Agriculturists Relief (Amendment) Act, 1950 — Section 8
High Courts02 Sept 1953Dismissed
Ramaswami Servai and Others Vs Muthiralayee and Others
Madras High Court · AIR 1954 Mad 560 : (1954) 67 LW 41
Arbitration Act, 1940 — Section 17Limitation Act, 1908 — Article 158
High Courts01 Sept 1953
The Transport Company Limited Vs The Tirunelveli Motor Bus Company Limited
Madras High Court · AIR 1953 Mad 853 : (1955) ILR (Mad) 528 : (1953) 1 MLJ 804
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies Act, 1956 — Section 105C, 32, 50Contract Act, 1872 — Section 39, 64, 65, 75
High Courts01 Sept 1953Allowed
M.S. Kalyanasundaram Ayyar Vs M.S. Subramanya Ayyar and Others
Madras High Court · AIR 1954 Mad 675 : (1954) ILR (Mad) 690 : (1954) 67 LW 1159 : (1954) 1 MLJ 507
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, 47Limitation Act, 1908 — Article 12, 14, 6
High Courts28 Aug 1953Dismissed
Pera Naidu and Another Vs Soundaravalli Ammal, through her authorised agent Dharmalingaswami Bootham Bullavar Naicker and Others
Madras High Court · AIR 1954 Mad 516 : (1954) 1 MLJ 179
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 8, Order 21 Rule 100, Order 21 Rule 101
High Courts28 Aug 1953Allowed
In Re: Laurence Claude Levack
Madras High Court · AIR 1954 Mad 898 : (1954) 67 LW 462 : (1954) 2 MLJ 249
Succession Act, 1925 — Section 228, 237, 238, 239, 241
High Courts27 Aug 1953Allowed
Turlapati Venkateswara Rao Vs Municipal Council, Masulipatam and Others
Madras High Court · AIR 1954 Mad 284 : (1954) ILR (Mad) 32 : (1953) 66 LW 921 : (1953) 2 MLJ 524
Court Fees Act, 1870 — Article 17A(1), 17B
High Courts27 Aug 1953Allowed
Thirugnana Sambanda Pandara Sannadhigal Vs The State of Madras
Madras High Court · AIR 1954 Mad 262 : (1954) ILR (Mad) 34 : (1953) 66 LW 915 : (1953) 2 MLJ 548
Court Fees Act, 1870 — Article 17B
High Courts26 Aug 1953Dismissed
Mantravadi Bhavanarayana and Another Vs Merugu Venkatadu and Others
Madras High Court · AIR 1954 Mad 415 : (1954) ILR (Mad) 116 : (1953) 66 LW 1087 : (1953) 2 MLJ 748
Madras Estates Land Act, 1908 — Section 3(2)
High Courts26 Aug 1953
Deivanai Achi and Another Vs R.M. Al. Ct. Chidambaram Chettiar and Others
Madras High Court · AIR 1954 Mad 657 : (1954) 67 LW 965
Hindu Widows Remarriage Act, 1856 — Section 12, 6
High Courts26 Aug 1953
Pasipati Krishnamurthy Vs P. Ramalingayya and Others
Madras High Court · AIR 1954 Mad 535 : (1954) 1 MLJ 83
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4, Order 43 Rule 1
High Courts25 Aug 1953Dismissed
Madras Hindu Religious Endowments Board Vs V.N. Deivanai Ammal by Power of Attorney agent T.V. Mahalinga Aiyar
Madras High Court · AIR 1954 Mad 482 : (1953) 66 LW 1020 : (1953) 2 MLJ 688
Madras Hindu Religious Endowments Act, 1926 — Section 9(12)
High Courts25 Aug 1953
C. Subba Reddi, Stationary Sub-Magistrate of Kalyandrug Vs C.C. Ramappa, Advocate of Anantapur
Madras High Court · AIR 1954 Mad 318
Bar Councils Act, 1926 — Section 10(2)
High Courts25 Aug 1953Allowed
Bhogilal M. Davay Vs S.R. Subramania Iyer
Madras High Court · AIR 1954 Mad 514 : (1953) 2 MLJ 625
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 2, 7(2), 7(3)Transfer of Property Act, 1882 — Section 109
High Courts20 Aug 1953Allowed
Kulla Ammal (died) and Others Vs The Oriental Government Security Life Assurance Co. Ltd.
Madras High Court · AIR 1954 Mad 636 : (1955) ILR (Mad) 285 : (1955) 68 LW 912
Contract Act, 1872 — Section 18Insurance Act, 1938 — Section 45
High Courts20 Aug 1953Allowed
Ramkrishna Naidu and Others Vs Janaki Ammal and Others
Madras High Court · AIR 1955 Mad 241 : (1954) 2 MLJ 232
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts20 Aug 1953Allowed
Kakarla Venkatasubbayya and Another Vs Sravanam Venkatarathnamma
Madras High Court · AIR 1954 Mad 681 : (1954) ILR (Mad) 775 : (1954) 67 LW 99 : (1954) 1 MLJ 396
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 17Registration (Amendment) Act, 1929 — Section 49
High Courts19 Aug 1953
Sri Radhakrishna Trading Co., Kurnool Vs Commr. of Income Tax
Madras High Court · AIR 1955 Mad 367 : (1954) 26 ITR 666
Income Tax Act, 1922 — Section 18A(3), 25(5), 28, 28(1)
High Courts18 Aug 1953
SRI KANNAN RICE MILLS LTD. Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1954) 26 ITR 351 : (1952) 1 MLJ 508