COURT ARCHIVE

Madras High Court judgments, 1954

372 judgments · page 6 of 19

High Courts03 Sept 1954Dismissed

T.P. Kuppuswami Mudaliar Vs The Polite Pictures

Madras High Court · AIR 1955 Mad 154 : (1955) ILR (Mad) 1106 : (1955) 68 LW 939

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1), Order 21 Rule 50(2), Order 23 Rule 3, Order 30 Rule 3, Order 30 Rule 5

High Courts02 Sept 1954Dismissed

V.P. Madhavan Nambiar Vs Chaldean Syrian Bank Ltd. and Another

Madras High Court · AIR 1955 Mad 409

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 39, Order 21 Rule 40, 11, 51

High Courts02 Sept 1954

The Thiruvaduthurai Mutt Vs The Estates Abolition Tribunal and Others

Madras High Court · (1955) 68 LW 496 : (1956) 1 MLJ 382

Constitution of India, 1950 — Article 226

High Courts31 Aug 1954Dismissed

Payachi Etathil Krishnan Atiydti Vs Chanderakkaran Kizhakke Veetil Kannan

Madras High Court · AIR 1955 Mad 721 : (1955) 68 LW 54

Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 43

High Courts27 Aug 1954Allowed

Sri Kailasanathaswami Vs G. Krishna Ayyar

Madras High Court · AIR 1955 Mad 555

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 115Contract Act, 1872 — Section 69, 70Provincial Small Cause Courts Act, 1887 — Section 25

High Courts27 Aug 1954

PL. SP. NK. Nagappa Chettiar Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1955 Mad 162 : (1955) ILR (Mad) 1239 : (1954) 26 ITR 741

Income Tax Act, 1922 — Section 66, 66(1), 66(3)Limitation Act, 1908 — Section 5

High Courts27 Aug 1954

In Re: Mr. Hayles, Editor of "The Mail" and Another

Madras High Court · AIR 1955 Mad 1 : (1955) CriLJ 1 : (1955) ILR (Mad) 1

Constitution of India, 1950 — Article 215, 227Contempt of Courts Act, 1971 — Section 3High Courts Act, 1861 — Section 15

High Courts27 Aug 1954

In Re: Krishnan and another

Madras High Court · (1954) 08 MAD CK 0002

Evidence Act, 1872 — Section 114, 133

High Courts26 Aug 1954Dismissed

Gopalan Nayar (died) and others Vs Lakshmi alias Ammu Kutty Amma and others

Madras High Court · (1954) 08 MAD CK 0028

Evidence Act, 1872 — Section 111

High Courts25 Aug 1954

Chinnaswami Pillai and others Vs Syed Kuthbisha Durga and others

Madras High Court · (1954) 08 MAD CK 0029

High Courts20 Aug 1954Dismissed

Collector of Customs, Madras Vs Lala Gopikissen Gokuldass

Madras High Court · AIR 1955 Mad 187 : (1955) ILR (Mad) 1248 : (1955) 68 LW 36

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts18 Aug 1954Allowed

Public Prosecutor Vs Annamalai Udayan and Another

Madras High Court · AIR 1955 Mad 608

Criminal Procedure Code, 1898 (CrPC) — Section 423(1)

High Courts18 Aug 1954Dismissed

A.K. Subramania Chettiar Vs A. Ponnuswami Chettiar

Madras High Court · (1955) ILR (Mad) 1174

Constitution of India, 1950 — Article 213, 213(2)Tamil Nadu General Clauses Act, 1891 — Section 23, 4, 8Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 2

High Courts18 Aug 1954Dismissed

L.C. Pais Vs Mapanna Bhatta and another

Madras High Court · (1954) 08 MAD CK 0004

Transfer of Property Act, 1882 — Section 65, 65(a), 68

High Courts17 Aug 1954

His Holiness Sri Vishwothama Thirtha Swamiar of Sode Mutt, Udipi, by next friend P.S. Charya and Others Vs The State of Madras and Others

Madras High Court · (1956) 1 MLJ 125

Hindu Religious Endowments Act — Section 84

High Courts17 Aug 1954Dismissed

In Re: S. Govind Swaminathan

Madras High Court · AIR 1955 Mad 121 : (1955) CriLJ 505 : (1955) ILR (Mad) 1084

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1

High Courts13 Aug 1954Dismissed

Raja Jagaveera Rama Mutbukumara Venkateswara Ettappa Naicker Ayyan Avergal, Zamindar of Ettayapuram by authorised agent K. Raman Nair and others Vs The State of Madras

Madras High Court · (1954) 08 MAD CK 0027

Constitution of India, 1950 — Article 31(2)

High Courts13 Aug 1954Dismissed

Zamindar of Ettayapuram Vs The State of Madras

Madras High Court · (1955) ILR (Mad) 1074

Constitution of India, 1950 — Article 31, 31(2)Madras Rent Reduction Act, 1947 — Section 3(4)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 26, 3, 38, 41(1), 44(1)

High Courts13 Aug 1954

Bhavani Kudal Co-operative Urban Bank Ltd. Vs B.R. Venkatapati Naidu

Madras High Court · (1955) 1 LLJ 21

Municipal Corporation Act, 1882 — Section 191(4)

High Courts13 Aug 1954Dismissed

Pulappatta Kuthiravattath Kottayil Nallappada Nair Vs Chami Mannadiar and Others

Madras High Court · AIR 1955 Mad 177 : (1955) ILR (Mad) 1232 : (1955) 68 LW 94 : (1956) 1 MLJ 289

Limitation Act, 1908 — Article 142, 144