Madras High Court Judgments 1954

Constitution of India, 1950 — Article 14, 286, 286(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16(2), 4(2)Madras General Sales Tax Act, 1939 — Section 3, 3(3), 8

Read judgment

High Courts10 Dec 1954

N.V. Vaidyanatha Ayyar and Another Vs Indian Bank Ltd., Tiruchirapalli and Others

Madras High Court · AIR 1955 Mad 486 : (1956) ILR (Mad) 49 : (1955) 68 LW 330

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Companies Act, 1913 — Section 153C(1)Evidence Act, 1872 — Section 115

Read judgment

High Courts10 Dec 1954

In Re: Taxi Kannappa Mudaliar and others

Madras High Court · (1954) 12 MAD CK 0001

Read judgment

High Courts08 Dec 1954

Chinnaswami Reddiar Vs K. Kuppuswamy, S.I. of Police, Kattuputhur

Madras High Court · AIR 1955 Mad 534 : (1955) CriLJ 1264

Criminal Procedure Code, 1898 (CrPC) — Section 132, 190(1), 556

Read judgment

High Courts08 Dec 1954

B. Monappa Vs R. S. Ramappa and another

Madras High Court · (1954) 12 MAD CK 0005

Trade Marks Act, 1940 — Section 24, 46

Read judgment

High Courts07 Dec 1954Dismissed

A.P.S. Karuppaiah Nadar Vs Special Dy. Collector for Land Acquisition, Virudhunagar and Another

Madras High Court · AIR 1955 Mad 406 : (1955) ILR (Mad) 1207 : (1955) 68 LW 327

Land Acquisition Act, 1894 — Section 18, 25(2), 45, 9(3)

Read judgment

High Courts06 Dec 1954Allowed

D. Rajiah Vs Inspector of Municipal Councils and Local Boards, Madras

Madras High Court · AIR 1955 Mad 584 : (1955) 68 LW 419

Constitution of India, 1950 — Article 226Madras Village Panchayats Act, 1950 — Section 21, 47(1), 47(3), 47(4)

Read judgment

High Courts06 Dec 1954

P. Saraswathi Bai Vs P.T. Varadarajulu Naicker and Others

Madras High Court · AIR 1956 Mad 385 : (1956) 1 MLJ 223

Civil Procedure Code, 1908 (CPC) — Section 2(17)Transfer of Property Act, 1882 — Section 34, 69, 69A, 6gTrusts Act, 1882 — Section 34

Read judgment

High Courts06 Dec 1954Dismissed

T. Krishnaswamy Chetty Vs C. Thangavelu Chetty and Others

Madras High Court · AIR 1955 Mad 430

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

Read judgment

High Courts03 Dec 1954Allowed

R. Ananthanarayanan Vs General Manager, Southern Railway, P.T. Madras

Madras High Court · (1954) 12 MAD CK 0018

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts03 Dec 1954

K. Nagarathnammal Vs S. Ibrahim Saheb and Another

Madras High Court · AIR 1955 Mad 305 : (1955) ILR (Mad) 460 : (1955) 68 LW 206

Constitution of India, 1950 — Article 226Madras Hereditary Village Offices Act, 1895 — Section 10(5)

Read judgment

High Courts03 Dec 1954

Swarnalingam Chettiar Vs Assistant Inspector of Labour, Karaikudi

Madras High Court · AIR 1955 Mad 716 : (1955) 68 LW 737

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 96

Read judgment

Madras High Court judgments, 1954