High Courts25 Mar 1954Dismissed
In Re: Chandramouleswara Oil Co., Kurnool and Another
Madras High Court · AIR 1954 Mad 983 : (1954) 67 LW 480 : (1954) 2 MLJ 187
COURT ARCHIVE
Madras High Court judgments, 1954
372 judgments · page 14 of 19
High Courts24 Mar 1954Dismissed
State of Madras Vs Marshall Sons and Co. (India) Ltd.
Madras High Court · AIR 1954 Mad 884 : (1954) 2 MLJ 188
Madras General Sales Tax Act, 1939 — Section 3(1), 3(2)
High Courts24 Mar 1954Dismissed
State of Madras, by Deputy Commissioner of Commercial Taxes, Madras division, Madras Vs Ralli Bros. Ltd., Madras
Madras High Court · AIR 1955 Mad 251 : (1954) 67 LW 488 : (1954) 67 LW 1170 : (1954) 2 MLJ 589
Civil Procedure Code, 1908 (CPC) — Section 115Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(2), 5(1)Madras General Sales Tax Act, 1939 — Section 12
High Courts24 Mar 1954
In Re: Ramaswamy Konar
Madras High Court · (1954) CriLJ 1545
Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 300
High Courts23 Mar 1954Allowed
Chenchu Gangi Reddi and Others Vs State of Andhra
Madras High Court · AIR 1955 Mad 303
Criminal Procedure Code, 1898 (CrPC) — Section 161(3)
High Courts23 Mar 1954
In Re: P. Kondiah and Another
Madras High Court · AIR 1954 Mad 947 : (1954) CriLJ 1436
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 494
High Courts22 Mar 1954
Thippareddigari Chinnakonda Reddi Vs Seshi Reddi and Others
Madras High Court · AIR 1954 Mad 889 : (1954) 2 MLJ 228(1)
Child Marriage Restraint Act, 1929 — Section 10Criminal Procedure Code, 1898 (CrPC) — Section 202, 203, 247
High Courts22 Mar 1954
In Re: Sanga Rosi Reddy
Madras High Court · AIR 1954 Mad 1042 : (1954) CriLJ 1644
Criminal Procedure Code, 1898 (CrPC) — Section 438, 439, 439(3)Madras Prohibition Act, 1937 — Section 4(1)
High Courts22 Mar 1954Dismissed
State of Madras Vs Mysore Lachia Shetty and Sons Ltd., Manglore
Madras High Court · AIR 1954 Mad 1029 : (1954) 67 LW 636 : (1954) 2 MLJ 230
Constitution of India, 1950 — Article 286(1)Madras General Sales Tax Act, 1939 — Section 22
High Courts22 Mar 1954
Chitrapur Subbayyamma Vs Chitrapur Buchi Venkayya and Others
Madras High Court · AIR 1954 Mad 876 : (1955) ILR (Mad) 786 : (1954) 67 LW 541
Constitution of India, 1950 — Article 133, 133(1)
High Courts22 Mar 1954Allowed
Kuppuswami Goundar Vs K. Muthuswami Goundan and Others
Madras High Court · AIR 1955 Mad 208 : (1954) 2 MLJ 514
Transfer of Property Act, 1882 — Section 56, 81
High Courts22 Mar 1954Dismissed
The State of Madras Vs Govindlal and Another
Madras High Court · (1956) 7 STC 409
High Courts22 Mar 1954
Kotigari M. Rangiah Chetti Vs The Andhra State
Madras High Court · (1954) 03 MAD CK 0006
Madras Estates Land Act, 1908 — Section 3(19)
High Courts19 Mar 1954Dismissed
T.S. Ramachandra Rao Vs The State of Madras by the Commercial Tax Officer
Madras High Court · (1955) ILR (Mad) 670
High Courts19 Mar 1954
South India Co-operative Insurance Society Ltd., Madras Vs Corporation of Madras
Madras High Court · AIR 1954 Mad 873 : (1954) 24 CompCas 323 : (1954) ILR (Mad) 727 : (1954) 67 LW 475
Madras City Municipal Corporation Act, 1919 — Section 110, 3(9A)Madras City Municipal Corporation Rules — Rule 7
High Courts19 Mar 1954
Mahalakshmi Textile Mills Ltd., Pasumalai, Madurai Vs State of Madras
Madras High Court · AIR 1954 Mad 937 : (1955) ILR (Mad) 781 : (1954) 67 LW 493 : (1954) 2 MLJ 314
Constitution of India, 1950 — Article 286(1)Madras General Sales Tax Act, 1939 — Section 5
High Courts19 Mar 1954
T.K. Mohamed Zackria and Co., Tanners, Vaniambadi Vs Govt. of Madras
Madras High Court · AIR 1955 Mad 239 : (1954) 67 LW 837
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 15(5), 16(2)Madras General Sales Tax Act, 1939 — Section 12A, 12B
High Courts19 Mar 1954
In Re: Rangalal Sowcar and Another
Madras High Court · AIR 1954 Mad 1168 : (1955) CriLJ 99 : (1954) 67 LW 495
Criminal Procedure Code, 1898 (CrPC) — Section 403Madras General Sales Tax Act, 1939 — Section 13
High Courts19 Mar 1954Allowed
D. Ramaswami, Proprietor, the Court Press, Job Branch, Salem Vs State of Madras
Madras High Court · AIR 1954 Mad 980 : (1955) ILR (Mad) 672 : (1954) 67 LW 492
Madras General Sales Tax Act, 1939 — Section 3
High Courts18 Mar 1954Dismissed
Murugan and Co., Tuticorin, by partner Sudalaimuthu Pillai Vs State of Madras
Madras High Court · AIR 1954 Mad 1090 : (1954) 67 LW 817 : (1954) 2 MLJ 682
Madras General Sales Tax Act, 1939 — Section 3