High Courts09 Feb 1954
In Re: K.V. Narasimha Rao, Administrator, appointed by the High Court for Gopalakrishna Motor Transport Co. Ltd.
Madras High Court · (1954) CriLJ 1556 : (1954) 2 MLJ 474
Motor Vehicles Act, 1988 — Section 112
COURT ARCHIVE
Madras High Court judgments, 1954
372 judgments · page 17 of 19
High Courts09 Feb 1954Dismissed
Public Prosecutor Vs G.T. Krishnaswami Naidu and Another
Madras High Court · AIR 1954 Mad 1021
Motor Vehicles Act, 1939 — Section 2(33), 38, 38(1), 42, 42(1)Tamil Nadu Motor Vehicles Rules, 1940 — Rule 3Tamil Nadu Motor Vehicles Taxation Act, 1931 — Section 11A, 16, 7
High Courts05 Feb 1954Dismissed
Sunanagunta Kotayy and others Vs Thirumella Rama Murthy and others
Madras High Court · (1954) 02 MAD CK 0033
Registration Act, 1908 — Section 49
High Courts05 Feb 1954
In Re: U.R. Ramaswami
Madras High Court · AIR 1954 Mad 1020
Criminal Procedure Code, 1898 (CrPC) — Section 271, 412
High Courts05 Feb 1954
Sivakami Ammal Vs Bangaruswami Reddi
Madras High Court · AIR 1954 Mad 1039 : (1954) 67 LW 1136 : (1954) 2 MLJ 396
Civil Procedure Code, 1908 (CPC) — Section 96Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5(7)
High Courts05 Feb 1954
V. Soundaryammal Vs A. Lakshminarayana Rao and Another
Madras High Court · (1956) 69 LW 454 : (1956) 1 MLJ 97
High Courts04 Feb 1954
M.O. Abdul Rahim Rowther and Others Vs Swaminatha Odayar and Others
Madras High Court · (1955) ILR (Mad) 744
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 98Limitation Act, 1963 — Article 11AMadras Estates Land (Amendment) Act, 1909 — Section 3
High Courts04 Feb 1954Dismissed
Balakrishna Industrial Works Vs C.S. Venkatachari and Another
Madras High Court · AIR 1954 Mad 883 : (1954) ILR (Mad) 1122 : (1954) 67 LW 545 : (1954) 2 MLJ 290
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 2
High Courts04 Feb 1954Allowed
Kunala Bapaiah (died) and Another Vs Vedantam Subbarao and Another
Madras High Court · AIR 1954 Mad 878
Civil Procedure Code, 1908 (CPC) — Section 38Tamil Nadu Agriculturists Relief Act, 1938 — Section 14
High Courts04 Feb 1954Dismissed
In Re: Bommisetty Ramayamma
Madras High Court · AIR 1954 Mad 880 : (1954) 1 MLJ 544
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5, Order 7 Rule 11, 115
High Courts03 Feb 1954Dismissed
In the matter of the Debts of B.V. Gam, Intestate, deceased
Madras High Court · AIR 1955 Mad 681 : (1955) ILR (Mad) 325 : (1955) 68 LW 608
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Article 12
High Courts03 Feb 1954
CHAPARALA KRISHNA BRAHMAM Vs GUDURU GOVARDHANAIAH. FEBRUARY 3, 1954.
Madras High Court · (1953) 23 ITR 407 : (1954) 2 MLJ 332
Penal Code, 1860 (IPC) — Section 467, 471
High Courts03 Feb 1954Dismissed
Chaparala Krishna Brahman Vs Guduru Govardhanaiah
Madras High Court · AIR 1954 Mad 822 : (1954) 25 ITR 407
Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 3Income Tax Act, 1922 — Section 37
High Courts03 Feb 1954Dismissed
In Re: Mahammad Sultan
Madras High Court · AIR 1955 Mad 92 : (1955) CriLJ 349 : (1954) 67 LW 646
Criminal Procedure Code, 1898 (CrPC) — Section 260Madras Prohibition Act, 1937 — Section 4(1)
High Courts02 Feb 1954
Padmaraju Konetiraju Vs Padmaraju Subbaraju and Others
Madras High Court · (1954) CriLJ 1565
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts01 Feb 1954Dismissed
P.A. Rahim Sahib Vs The Governor General of India in Council, by Agent and General Manager of the Southern Railways, Tiruchirapalli
Madras High Court · (1954) 02 MAD CK 0040
Carriers Act, 1865 — Section 2
High Courts01 Feb 1954Allowed
T.N. Seshachalam Naidu Vs A. Venkatachalam Chetty and Others
Madras High Court · AIR 1954 Mad 820 : (1954) 67 LW 1104 : (1954) 2 MLJ 471
Negotiable Instruments Act, 1881 (NI) — Section 50, 51, 8Transfer of Property Act, 1882 — Section 130, 137
High Courts29 Jan 1954
K.M. Abbu Chettiar Vs Hyderabad State Bank
Madras High Court · AIR 1954 Mad 1001 : (1954) 24 CompCas 221 : (1954) 1 MLJ 566
Contract Act, 1872 — Section 212Negotiable Instruments Act, 1881 (NI) — Section 10, 82
High Courts28 Jan 1954Allowed
Bhaskaran Thirumulpad and Others Vs Kavunni Thirumulpad and Others
Madras High Court · AIR 1954 Mad 987 : (1954) 67 LW 455 : (1954) 2 MLJ 294
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Madras Marumakkathayam Act, 1932 — Section 48
High Courts28 Jan 1954
Nagarathnammal Vs D. Veeraraghavan and Others
Madras High Court · AIR 1954 Mad 1008 : (1954) 67 LW 502
Madras High Court (Original Side) Rules, 1956 — Order 45 Rule 1Transfer of Property Act, 1882 — Section 8