Constitution of India, 1950 — Article 286(3)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18, 18(2), 4(2), 5Madras General Sales Tax Act, 1939 — Section 2, 3

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High Courts06 Apr 1954Allowed

V. Srinivasaraghavan Vs V. Sundararajan

Madras High Court · AIR 1955 Mad 552

Civil Procedure Code, 1908 (CPC) — Section 95Criminal Procedure Code, 1898 (CrPC) — Section 250

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High Courts06 Apr 1954Dismissed

In Re: Ivaturi Sambasiva Rao

Madras High Court · AIR 1954 Mad 1017

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5)

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High Courts06 Apr 1954

Lakamaraju Seetharamaraju and Others Vs Lakamaraju Sivaramaraju

Madras High Court · (1954) CriLJ 1406

Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(1)Penal Code, 1860 (IPC) — Section 260, 267, 302, 352, 379

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High Courts05 Apr 1954Allowed

Sree Meenakshi Mills Ltd. Vs State of Madras

Madras High Court · AIR 1954 Mad 1143 : (1954) 67 LW 804

Factories Act, 1948 — Section 46Madras General Sales Tax Act, 1939 — Section 2

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High Courts05 Apr 1954Allowed

Gannan Dunkerley and Co. (Madras) Ltd. Vs State of Madras

Madras High Court · AIR 1954 Mad 130 : (1955) ILR (Mad) 832 : (1954) 67 LW 1005

Government of India Act, 1935 — Section 100(3)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 4(3)Madras General Sales Tax Act, 1939 — Section 2

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High Courts02 Apr 1954Dismissed

The Governor General In Council For India by Secretary, Railways Department and others Vs "Sakalchand Batchutmal" by proprietor Sha Rupchand Dallaji alias Kapur Chand Dallaji and others

Madras High Court · (1954) 04 MAD CK 0025

Carriers Act, 1865 — Section 1Contract Act, 1872 — Section 151, 152, 161

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High Courts02 Apr 1954Dismissed

V. Tiruppuliswami Naidu Vs A.P. Manickam Chettiar

Madras High Court · (1954) 04 MAD CK 0006

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts01 Apr 1954

Lakshminarayana Rao (K.) Vs State of Madras and Others

Madras High Court · (1956) 2 LLJ 487 : (1956) 1 MLJ 246

Industrial Disputes Act, 1947 — Section 17, 33, 33A, 36

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High Courts01 Apr 1954Dismissed

State Prosecutor Vs Myalappa and Co. and Others

Madras High Court · AIR 1955 Mad 161 : (1955) CriLJ 176 : (1954) 2 MLJ 554

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 19

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High Courts01 Apr 1954

In Re: Ethirajan

Madras High Court · AIR 1955 Mad 264 : (1955) CriLJ 816

Penal Code, 1860 (IPC) — Section 379, 95

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High Courts31 Mar 1954Dismissed

P.V. Subba Raja Vs S.S. Narayana Raja and Others

Madras High Court · AIR 1954 Mad 1074

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 42 Rule 1, 100, 103Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 101, 102, 103

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High Courts30 Mar 1954

K.M. Rajagopalan Vs State of Madras and Another

Madras High Court · AIR 1954 Mad 1155

Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240, 240(2), 240(3)Independence Act, 1947 — Section 10, 10(1), 8, 9

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High Courts29 Mar 1954

Sasivarnam Vs S. Gnanasundari Kamalam

Madras High Court · AIR 1954 Mad 1018 : (1954) ILR (Mad) 737 : (1954) 67 LW 1137

Divorce Act, 1869 — Section 14, 2

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High Courts28 Mar 1954

Guruvayur Devaswom Trustees T.M. Krishnan Nambudiripad and Another Vs V. Kuttikrishna Menon

Madras High Court · (1956) 1 MLJ 524

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts26 Mar 1954Dismissed

K. Arumugham Naicker and Another Vs Tiruvalluva Nainar Temple

Madras High Court · AIR 1954 Mad 985 : (1955) ILR (Mad) 774 : (1954) 67 LW 489

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 97Presidency Small Cause Courts Act, 1882 — Section 41, 43, 48Transfer of Property Act, 1882 — Section 108

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High Courts26 Mar 1954

Public Prosecutor Vs M.N. Govindaraja Mudaliar and Others

Madras High Court · (1954) CriLJ 1624

Evidence Act, 1872 — Section 125

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