COURT ARCHIVE

Madras High Court judgments, 1954

372 judgments · page 18 of 19

High Courts28 Jan 1954Dismissed

S.V.K.M. Sivaram Akrishna Aiyar Vs The State of Madras, by the Collector of Ramnad at Madura and others

Madras High Court · (1954) 01 MAD CK 0028

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 7, 8Constitution of India, 1950 — Article 19

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High Courts27 Jan 1954Allowed

In Re: Venugopal and Others

Madras High Court · AIR 1954 Mad 901

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 19(6)Madras City Police Act, 1888 — Section 49A, 49A(1)Madras City Police Gaming Rules, 1949 — Rule 3

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High Courts27 Jan 1954Dismissed

S.T. Sultan Ahmed Rowther and Others Vs The State of Madras

Madras High Court · AIR 1954 Mad 949 : (1955) ILR (Mad) 159 : (1954) 67 LW 381 : (1954) 2 MLJ 93

General Clauses Act, 1897 — Section 3(25)Registration Act, 1908 — Section 2(6)Transfer of Property Act, 1882 — Section 3

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High Courts27 Jan 1954Dismissed

N.P.R. Subbiah Ambalam Vs S.S.P. Ramaswami Chettiar

Madras High Court · AIR 1954 Mad 945 : (1954) 67 LW 839

Madras Estates Land Act, 1908 — Section 3(5), 5

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High Courts27 Jan 1954

M.D. Krishnamurthy, Director, Triplicane Urban Co-operative Society, Triplicane, Madras Vs The Deputy Registrar of Co-operative Societies, Madras and Others

Madras High Court · AIR 1954 Mad 738 : (1954) 67 LW 305 : (1954) 1 MLJ 542

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High Courts25 Jan 1954

Council of Institute of Chartered Accountants Vs A. Krishnamurthi, Chartered Accountant

Madras High Court · AIR 1955 Mad 71 : (1954) 67 LW 940

Chartered Accountants Act, 1949 — Section 22

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High Courts22 Jan 1954Dismissed

Presidency Talkies Ltd. Vs First Addl. Income Tax Officer, City Circle II, Madras

Madras High Court · AIR 1954 Mad 872 : (1954) 25 ITR 447

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34

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High Courts21 Jan 1954Dismissed

Ravula Subbarao and Others Vs Commr. I.T., Madras and Others

Madras High Court · AIR 1955 Mad 39 : (1955) ILR (Mad) 87 : (1955) 27 ITR 164

Constitution of India, 1950 — Article 226Income Tax (Appellate Tribunal) Rules, 1946 — Rule 24Income Tax Act, 1922 — Section 33(4), 5A(8), 66

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High Courts20 Jan 1954Allowed

R. Ramiah Mooppanar Vs Govt. of Madras

Madras High Court · AIR 1954 Mad 939 : (1955) ILR (Mad) 69 : (1954) 67 LW 453

Madras General Sales Tax Act, 1939 — Section 12(2), 12A, 12A(1)

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High Courts20 Jan 1954Dismissed

State of Madras Vs Ramakrishna Rice and Oil Mills, Arakandanallur

Madras High Court · AIR 1954 Mad 891 : (1954) 67 LW 306 : (1954) 1 MLJ 548

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High Courts15 Jan 1954Allowed

Khajana Lakshmana Rao Vs Revenue Divisional Officer, Ranipet

Madras High Court · AIR 1954 Mad 942 : (1955) ILR (Mad) 680 : (1954) 67 LW 538 : (1954) 2 MLJ 308

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)

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High Courts12 Jan 1954

Ijjana Bhogayya and Others Vs Arthamur Devaravada Parapathi Sangam Ltd. and Others

Madras High Court · AIR 1954 Mad 935 : (1954) 67 LW 547 : (1954) 2 MLJ 279

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High Courts12 Jan 1954Dismissed

K.P. Vaidyanatha Iyer Vs State of Madras

Madras High Court · AIR 1954 Mad 828 : (1954) ILR (Mad) 1157 : (1954) 67 LW 323 : (1954) 1 MLJ 526

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High Courts12 Jan 1954Dismissed

T.G. Sundakaiyer Vs K.N. Balusami Iyer and another

Madras High Court · (1954) 01 MAD CK 0022

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49, Order 21 Rule 50, Order 21 Rule 50(b), Order 30 Rule 6, Order 30 Rule 7Partnership Act, 1932 — Section 49, 73

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High Courts12 Jan 1954Dismissed