COURT ARCHIVE

Madras High Court judgments, 1954

372 judgments · page 5 of 19

High Courts24 Sept 1954Dismissed

M.K. Ranganathan and Another Vs Govt. of Madras and Others

Madras High Court · AIR 1955 Mad 331

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Companies Act, 1913 — Section 230, 230(2)Transfer of Property Act, 1882 — Section 69, 69(3)

High Courts24 Sept 1954Dismissed

Azizuddin and Co. Vs Union of India (UOI)

Madras High Court · AIR 1955 Mad 345 : (1955) ILR (Mad) 912 : (1955) 68 LW 869

Civil Procedure Code, 1908 (CPC) — Section 20, 79, 80Railways Act, 1890 — Section 77

High Courts24 Sept 1954Dismissed

Sha Thilokchand Poosaji Vs Crystal and Co.

Madras High Court · AIR 1955 Mad 481 : (1955) ILR (Mad) 927 : (1955) 68 LW 406

Sales of Goods Act, 1930 — Section 13, 15, 42, 43, 45

High Courts24 Sept 1954

Rajamuthukoil Pillai and Another Vs Periyasami Nadar

Madras High Court · (1956) CriLJ 1333 : (1955) 68 LW 738

Evidence Act, 1872 — Section 73

High Courts23 Sept 1954

Manipuzha Illath Sankaram Namboodiri and Others Vs Manipuzha Illath Madhayan Namboodiri and Others

Madras High Court · AIR 1955 Mad 579 : (1955) 68 LW 385

High Courts22 Sept 1954

Cherikkallil Kunhi Thayyil Abdur Rahiman Vs Cherikkalil Kunhi Thayil Ussan Kutti and others

Madras High Court · (1954) 09 MAD CK 0002

Malabar Tenancy Act, 1930 — Section 14, 5

High Courts21 Sept 1954

Swarnalingam Chettiar Vs Assistant Labour Inspector Karaikudi

Madras High Court · (1954) 09 MAD CK 0025

Criminal Procedure Code, 1898 (CrPC) — Section 94

High Courts20 Sept 1954Dismissed

V.C. Thani Chettiar and Another Vs Dakshinamurthy Mudaliar and Others

Madras High Court · AIR 1955 Mad 288 : (1956) ILR (Mad) 1278 : (1955) 68 LW 166

Limitation Act, 1908 — Article 120, 144, 14, 3

High Courts20 Sept 1954

Southern Railways and Another Vs The Railway Rates Tribunal and Others

Madras High Court · AIR 1955 Mad 476 : (1955) 68 LW 341 : (1956) 1 MLJ 395

Railways Act, 1890 — Section 28, 39, 41, 41(1)

High Courts14 Sept 1954Dismissed

In Re: B.N. Ramakrishna Naidu and Another

Madras High Court · AIR 1955 Mad 100 : (1955) CriLJ 452

Constitution of India, 1950 — Article 14, 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 107, 342, 342(2)Evidence Act, 1872 — Section 114, 118

High Courts10 Sept 1954

T.P. Ramaswami Aiyar Vs The Tiruchirapalli Municipality

Madras High Court · (1954) 09 MAD CK 0028

High Courts10 Sept 1954Dismissed

Srinivasa Reddiar and Others Vs P. Krishnaswami Reddiar and Others

Madras High Court · AIR 1955 Mad 72 : (1955) CriLJ 323 : (1955) ILR (Mad) 990 : (1955) 68 LW 82 : (1956) 1 MLJ 68

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 439

High Courts10 Sept 1954Allowed

Muthukanni Mudaliar Vs Andappa Pillai and Another

Madras High Court · AIR 1955 Mad 96 : (1955) ILR (Mad) 116 : (1954) 67 LW 1083 : (1954) 2 MLJ 731

Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1908 — Section 11, 13

High Courts10 Sept 1954Allowed

Kuttuva S. Thulasi Ammal Vs R.M.K. Ramachandra Naidu and Others

Madras High Court · AIR 1955 Mad 171 : (1955) ILR (Mad) 1115 : (1955) 68 LW 86

Partnership Act, 1932 — Section 37

High Courts10 Sept 1954Dismissed

Registrar of Joint Stock Companies, Madras Vs Dalmia Cement (Bharat) Ltd.

Madras High Court · AIR 1955 Mad 28 : (1954) 24 CompCas 485 : (1955) ILR (Mad) 1102 : (1954) 67 LW 1033

Companies Act, 1913 — Section 131(1)

High Courts10 Sept 1954Dismissed

V. Sambasiva Mudaliar Vs Sri Purushothamaswami Devas Tanam, Nagoor and others

Madras High Court · (1954) 09 MAD CK 0003

Constitution of India, 1950 — Article 226

High Courts08 Sept 1954

Corporation of Madras Vs M. Kothandapani Naidu

Madras High Court · AIR 1955 Mad 82 : (1955) ILR (Mad) 128 : (1955) 68 LW 115

Contract Act, 1872 — Section 65Madras City Municipal Corporation Act, 1919 — Section 81, 81(3)Tamil Nadu District Municipalities Act, 1920 — Section 68, 69, 69(2)

High Courts06 Sept 1954Dismissed

Rajalakshmi Ammal Vs W. Jambulinga Mudaliar

Madras High Court · (1954) 09 MAD CK 0027

High Courts06 Sept 1954

In Re: Kuppuswami Vanniar

Madras High Court · AIR 1955 Mad 554 : (1955) 68 LW 53

Provincial Insolvency Act, 1920 — Section 68, 75(1)(3)

High Courts06 Sept 1954Dismissed

Rajalakshmi Animal Vs W. Jambulinga Mudaliar

Madras High Court · (1954) 09 MAD CK 0005