COURT ARCHIVE

Madras High Court judgments, 1954

372 judgments · page 16 of 19

High Courts26 Feb 1954Allowed

Srikakula Chinna Venkatanarayana and Others Vs Pannapati Elias

Madras High Court · AIR 1954 Mad 1024 : (1955) ILR (Mad) 149 : (1954) 67 LW 605

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67, Order 21 Rule 72, Order 21 Rule 90, 11

High Courts26 Feb 1954Dismissed

K. Karnan Vs Rameswaram Co-operative Stores Ltd. and Another

Madras High Court · AIR 1954 Mad 1015

High Courts26 Feb 1954

Palace Theatre Vs Labour Appellate Tribunal of India and Another

Madras High Court · (1954) 1 LLJ 635

Industrial Disputes Act, 1947 — Section 10

High Courts26 Feb 1954Dismissed

Immadi Mahalakshmamma Vs Immadi Venkatachalamayya and Another

Madras High Court · AIR 1954 Mad 870 : (1954) 67 LW 405

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 38, 47Specific Relief Act, 1877 — Section 22

High Courts26 Feb 1954Dismissed

P.V. Lakshmi Ammal Vs State of Madras and Another

Madras High Court · AIR 1955 Mad 119 : (1954) 67 LW 1115 : (1954) 2 MLJ 222

Land Acquisition Act, 1894 — Section 23(1), 49(1)

High Courts25 Feb 1954Dismissed

In Re: B.V. Subbamma

Madras High Court · (1954) 02 MAD CK 0038

Penal Code, 1860 (IPC) — Section 27

High Courts25 Feb 1954Dismissed

G.N. Murthy Vs Commr. for Workmen's Compensation, Madras

Madras High Court · AIR 1954 Mad 1154 : (1955) CriLJ 71 : (1954) 2 LLJ 715

Criminal Procedure Code, 1898 (CrPC) — Section 439Payment of Wages Act, 1936 — Section 15, 17

High Courts23 Feb 1954

Katragadda China Ramayya Vs Chiruvella Venkanraju and Another

Madras High Court · AIR 1954 Mad 864 : (1954) ILR (Mad) 834 : (1954) 67 LW 441

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 115

High Courts23 Feb 1954

Hasenbhoy Jetha, Bombay Vs New India Corporation Ltd., Madras

Madras High Court · AIR 1955 Mad 435

Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 16(2), 59

High Courts22 Feb 1954Dismissed

Abdul Hameed Sait and Another Vs The Provident Investment Co. Ltd. and Others

Madras High Court · AIR 1954 Mad 961 : (1954) ILR (Mad) 939 : (1954) 67 LW 681 : (1954) 2 MLJ 416

Cutchi Memons Act, 1920 — Section 1Cutchi Memons Act, 1938 — Section 1Limitation Act, 1908 — Article 12, 142, 144

High Courts22 Feb 1954

In Re: Nookiah

Madras High Court · AIR 1954 Mad 918 : (1954) ILR (Mad) 811 : (1954) 67 LW 505 : (1954) 2 MLJ 406

Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 411A, 434, 435, 438

High Courts19 Feb 1954

Muthu Velu and Others Vs The State of Madras

Madras High Court · AIR 1954 Mad 1078 : (1955) ILR (Mad) 233 : (1954) 67 LW 754 : (1954) 2 MLJ 636

Constitution of India, 1950 — Article 14, 15, 226, 32Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 23, 67(1), 67(2)

High Courts16 Feb 1954Allowed

G. Subramania Ayyar Vs Secretary, Devakottai Co-operative Urban Bank Ltd., Devakottai and Others

Madras High Court · AIR 1955 Mad 41

Constitution of India, 1950 — Article 226

High Courts16 Feb 1954

V. M. RAGHAVALU NAIDU AND SONS Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1945) 13 ITR 194

Income Tax Act, 1961 — Section 34

High Courts12 Feb 1954Allowed

Dupada Madappa (deceased) and Others Vs Alampalli Athmaramayya Setti and Others

Madras High Court · AIR 1954 Mad 981 : (1955) ILR (Mad) 648 : (1954) 67 LW 1123 : (1954) 2 MLJ 319

Tamil Nadu Agriculturists Relief Act, 1938 — Section 8

High Courts12 Feb 1954Dismissed

Muruga Konar Vs The Madurai Municipality Thought Commissioner

Madras High Court · (1954) 02 MAD CK 0039

High Courts12 Feb 1954

In Re: Guruviah Naidu and Company and Others

Madras High Court · AIR 1954 Mad 833 : (1955) ILR (Mad) 184

Constitution of India, 1950 — Article 14, 245, 286(1)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 5, 5(2)Madras General Sales Tax Act, 1939 — Section 15, 16A

High Courts11 Feb 1954

In Re: Maddela Yerra Channugadu and Others

Madras High Court · AIR 1954 Mad 911 : (1955) ILR (Mad) 92

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1898 (CrPC) — Section 401

High Courts10 Feb 1954Dismissed

Subbarama Reddiar and Others Vs Raghava Reddi and Another

Madras High Court · AIR 1955 Mad 439

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 34 Rule 1General Clauses Act, 1897 — Section 6, 6CTransfer of Property Act, 1882 — Section 56, 60, 82

High Courts09 Feb 1954Allowed

In Re: K.V. Narasimha Rao, Administrator, appointed by the High Court, Madras for Gopalakrishna Motor Transport Co. Ltd. in O.P. 265 of 1951 (Original Side)

Madras High Court · AIR 1954 Mad 1014 : (1954) 67 LW 1099

Motor Vehicles Act, 1939 — Section 112Tamil Nadu Motor Vehicles Rules, 1940 — Rule 380