High Courts11 Nov 1954
In Re: Khyrunnissa Begum and Others
Madras High Court · AIR 1955 Mad 459
Insurance Act, 1938 — Section 38, 38(7)Transfer of Property Act, 1882 — Section 130
COURT ARCHIVE
Madras High Court judgments, 1954
372 judgments · page 3 of 19
High Courts11 Nov 1954Dismissed
Kuppanna Goundan Vs Palani Ammal
Madras High Court · AIR 1955 Mad 471 : (1956) ILR (Mad) 138 : (1955) 68 LW 467
Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5(1)
High Courts08 Nov 1954Allowed
Premavathi Ammal Vs The State of Madras and another
Madras High Court · (1954) 11 MAD CK 0029
Constitution of India, 1950 — Article 226
High Courts05 Nov 1954Dismissed
Suppan Ambalagaran Vs Neelamegam and others
Madras High Court · (1954) 11 MAD CK 0028
High Courts05 Nov 1954Dismissed
East India Industries (Madras) Ltd. Vs The Industrial Tribunal, Fort St. George, Madras and Another
Madras High Court · AIR 1955 Mad 242 : (1955) ILR (Mad) 1201 : (1955) 2 LLJ 470 : (1955) 68 LW 58
Constitution of India, 1950 — Article 19(1)Industrial Disputes Act, 1947 — Section 15
High Courts05 Nov 1954Dismissed
Suppan Ambalagaran Vs Neelamegam, and others
Madras High Court · (1954) 11 MAD CK 0005
Motor Vehicles Act, 1988 — Section 141
High Courts04 Nov 1954Dismissed
Mohanasundaram and Others Vs Neelambal and Others
Madras High Court · AIR 1955 Mad 442 : (1955) ILR (Mad) 1154 : (1955) 68 LW 252
Civil Procedure Code, 1908 (CPC) — Section 34Partnership Act, 1932 — Section 16, 37, 50, 53
High Courts04 Nov 1954Dismissed
Dr. M. Venahanarasimham Vs State of Madras and Another
Madras High Court · AIR 1955 Mad 628 : (1955) CriLJ 1507
Constitution of India, 1950 — Article 226Tamil Nadu Medical Registration Act, 1914 — Section 18
High Courts03 Nov 1954Dismissed
Mura Mohideen Vs V.O.A. Mohomed and Others
Madras High Court · AIR 1955 Mad 294 : (1956) ILR (Mad) 1293 : (1955) 68 LW 181
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 30 Rule 1Limitation Act, 1908 — Section 22
High Courts03 Nov 1954
Perumalswami Chettiar and Others Vs Rajammal
Madras High Court · AIR 1955 Mad 339 : (1955) 68 LW 233
Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 92
High Courts02 Nov 1954Allowed
Syed Dilawar Hussain Vs Collector of Madras (Land Acquisition Officer, Madras) First Line Beach, Madras
Madras High Court · AIR 1955 Mad 610 : (1955) 68 LW 293
Land Acquisition Act, 1894 — Section 6(1)
High Courts02 Nov 1954Dismissed
Samuel Stephen Richard Vs Stella Richard
Madras High Court · AIR 1955 Mad 451 : (1955) CriLJ 1192
Criminal Procedure Code, 1898 (CrPC) — Section 488Guardians and Wards Act, 1890 — Section 17, 19, 25
High Courts02 Nov 1954
T.S. Ananthanarayana Iyer Vs B. Meenakshi Ammal
Madras High Court · AIR 1955 Mad 549 : (1955) 68 LW 97
Guardians and Wards Act, 1890 — Section 33
High Courts02 Nov 1954Allowed
The Official Trustee Vs United Commercial Syndicate by Proprietor, K. Appa Rao
Madras High Court · (1955) ILR (Mad) 1188
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(1)
High Courts01 Nov 1954Allowed
Venkatakrishna Chettiar Vs The State of Madras
Madras High Court · (1954) 11 MAD CK 0030
Penal Code, 1860 (IPC) — Section 138
High Courts01 Nov 1954
In the matter of the Estate of Saradambal Ammal and Others
Madras High Court · AIR 1955 Mad 448 : (1955) 27 ITR 1 : (1955) 68 LW 363
Estate Duty Act, 1953 — Section 2(18), 57
High Courts29 Oct 1954Dismissed
Perumal Chetti Vs Province of Madras and Others
Madras High Court · AIR 1955 Mad 382 : (1955) ILR (Mad) 1179 : (1955) 68 LW 174
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11
High Courts29 Oct 1954Dismissed
A. Krishnaiyya Vs Dominion of India
Madras High Court · AIR 1955 Mad 619
Railways Act, 1890 — Section 47, 47(1), 67(3)
High Courts29 Oct 1954
Munian Vs Kesava Pandithan and Others
Madras High Court · AIR 1955 Mad 467 : (1955) 68 LW 222
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 8, Order 7 Rule 11, 115
High Courts29 Oct 1954Dismissed
In Re: P. Narayana Menon
Madras High Court · (1954) 10 MAD CK 0004
Motor Vehicles Act, 1988 — Section 116