High Courts17 Jun 1954
In Re: Kaliaperumal
Madras High Court · AIR 1954 Mad 1088 : (1954) 2 MLJ 673
Criminal Procedure Code, 1898 (CrPC) — Section 236Evidence Act, 1872 — Section 101, 102, 103, 114Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Madras High Court judgments, 1954
372 judgments · page 10 of 19
High Courts07 Jun 1954Dismissed
Chella alias Ramakkal Vs Chinnaswamy Naidu and others
Madras High Court · (1954) 06 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 148
High Courts07 Jun 1954Dismissed
The Board of Commissioners for Hindu Religious Endowments, Madras, now the Commissioner the Madras Hindu Religious and Charitable Endowments Vs V. Sama Rao and others
Madras High Court · (1954) 06 MAD CK 0001
Hindu Religious Endowments Act — Section 9(12)
High Courts14 May 1954
Hajee Mohamed Hajee Moosa Sait Vs The Globe Theatres Ltd.
Madras High Court · (1954) 05 MAD CK 0005
High Courts08 May 1954
Konamaraju Lakshminarayana Rao Vs Bysani Chinna Ramayya and another
Madras High Court · (1954) 05 MAD CK 0026
High Courts07 May 1954Dismissed
K. Muthuvadivelu Vs Regional Transport Officer, Vellore, North Arcot Dt. and another
Madras High Court · (1954) 05 MAD CK 0025
Constitution of India, 1950 — Article 226
High Courts07 May 1954Dismissed
A. Vedachala Mudaliar Vs Divisional Engineer, Highways, Saidapet, Madras and Another
Madras High Court · AIR 1955 Mad 365 : (1955) 27 ITR 494 : (1954) 67 LW 1216
Constitution of India, 1950 — Article 19(1)
High Courts07 May 1954Dismissed
Rasipuram Union Motor Service Ltd., Manager, R. Janardanam Vs State of Madras and Another
Madras High Court · AIR 1955 Mad 205 : (1954) 67 LW 1217
Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 47(1), 58(2), 64, 64A
High Courts07 May 1954
C.S. Rajagopala Ayyar Vs State of Madras and Another
Madras High Court · AIR 1955 Mad 182
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 310, 311(2), 313Government of India Act, 1935 — Section 240, 240(3), 241
High Courts07 May 1954Dismissed
Sait Balumal Dharmdas firm Bankers Vs Gollapudi Venkata Chelapathi Rao and Another
Madras High Court · AIR 1955 Mad 78 : (1954) 67 LW 889
Evidence Act, 1872 — Section 92
High Courts07 May 1954
In Re: A.S. Krishna and Others
Madras High Court · (1954) CriLJ 1521
Constitution of India, 1950 — Article 13(2)(a)Criminal Procedure Code, 1898 (CrPC) — Section 432Evidence Act, 1872 — Section 106
High Courts07 May 1954Dismissed
K. Muthuvadivelu Vs The Regional Transport Officer, Vellore, North Aroot Dt. and another
Madras High Court · (1954) 05 MAD CK 0001
Constitution of India, 1950 — Article 226
High Courts06 May 1954Dismissed
The Executive Officer for Sri Navaneethakrishnaswami Devasthanam, Veerakeralampudur Vs Rukmami and Co. Ltd. and others
Madras High Court · (1954) 05 MAD CK 0021
Contract Act, 1872 — Section 32, 56
High Courts06 May 1954Allowed
R. Venkatasubba Reddiar Vs The Registrar of Co-operative Societies, Madras and Others
Madras High Court · AIR 1955 Mad 267 : (1955) ILR (Mad) 960 : (1956) 1 MLJ 284
Constitution of India, 1950 — Article 226
High Courts06 May 1954
General Commercial Corporation Ltd., Madras Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1955 Mad 64
Income Tax Act, 1922 — Section 1, 2(11)
High Courts06 May 1954
Thota Seshayya and Others Vs Madabhushi Vedanta Narasimhacharyulu
Madras High Court · AIR 1955 Mad 252 : (1955) ILR (Mad) 1151
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 9Constitution of India, 1950 — Article 14, 15Madras Estates Land Act, 1908 — Section 6(1), 8(5)
High Courts06 May 1954
THE GENERAL COMMERCIAL CORPORATION LTD., IN RE.
Madras High Court · (1954) 26 ITR 316
Income Tax Act, 1961 — Section 2(11), 2(11)(a), 2(11)(c), 2(II), 33B
High Courts06 May 1954Dismissed
Maragan Ramalingam and others Vs kondapalli Gurumurthi Reddi and others
Madras High Court · (1954) 05 MAD CK 0003
High Courts06 May 1954Dismissed
E. Govindaraju Mudaliar and another Vs The State of Madras and another
Madras High Court · (1954) 05 MAD CK 0002
Transfer of Property Act, 1882 — Section 1, 123, 129
High Courts05 May 1954
East Asiatic Company (India) Ltd. Vs The State of Madras
Madras High Court · (1956) 7 STC 299
Sales of Goods Act, 1930 — Section 18, 19, 20, 21, 22