High Courts13 Aug 1954
In Re: M.S. Ganesan
Madras High Court · (1956) CriLJ 536
Criminal Procedure Code, 1898 (CrPC) — Section 222(2)Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Madras High Court judgments, 1954
372 judgments · page 7 of 19
High Courts12 Aug 1954
Kaveri and Others Vs Ganga Ratna and Others
Madras High Court · (1955) 68 LW 295 : (1956) 1 MLJ 98
Madras Aliyasantana Act, 1949 — Section 36(6)
High Courts12 Aug 1954Allowed
Subramania Guruekal Vs Subra Mania Chetty and others
Madras High Court · (1954) 08 MAD CK 0003
Madras Estates Land Act, 1908 — Section 21
High Courts11 Aug 1954Dismissed
Kana Navanna Navanna Narayanappa Naidu Vs Revenue Divisional Officer, Sivakasi
Madras High Court · AIR 1955 Mad 23 : (1955) ILR (Mad) 1062 : (1954) 67 LW 1074
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts09 Aug 1954Allowed
R.D. Somasundaram Pillai, a person of unsound mind by his second son and next friend R. Bhuvaneswar Vs S. Janaki Ammal and others
Madras High Court · (1954) 08 MAD CK 0001
Contract Act, 1872 — Section 11Court Fees Act, 1870 — Section 7(iv)(A)
High Courts06 Aug 1954Allowed
Arunachala Mudali and Another Vs Maragathammal and Another
Madras High Court · AIR 1955 Mad 527 : (1954) 67 LW 1088
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts06 Aug 1954
G.S. Joseph Vs Miss H.S. Edward Falsely Calles Mrs. H. Joseph
Madras High Court · (1955) ILR (Mad) 688
Constitution of India, 1950 — Article 105Divorce Act, 1869 — Section 16, 17A, 37, 45, 47Specific Relief Act, 1963 — Section 42
High Courts06 Aug 1954
George Swamidoss Joseph Vs Miss Harriett Sundari Edward
Madras High Court · AIR 1955 Mad 341 : (1955) 68 LW 199
Divorce Act, 1869 — Section 16, 19, 7
High Courts06 Aug 1954Dismissed
T.A. Thangavelu Chettiar and Co. and Another Vs Govt. of Madras
Madras High Court · AIR 1955 Mad 230
Constitution of India, 1950 — Article 133, 133(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 15, 18(2)Madras General Sales Tax Act, 1939 — Section 12B
High Courts06 Aug 1954Dismissed
Chinnaswami Chettiar Vs P. Sundarammal and Another
Madras High Court · AIR 1955 Mad 68 : (1955) ILR (Mad) 1167 : (1955) 68 LW 99
Fires Prevention (Metropolis) Act, 1774 — Section 86
High Courts05 Aug 1954Dismissed
K.S. Gopalachariar and Another Vs D. Krishnamachariar and Others
Madras High Court · AIR 1955 Mad 559 : (1955) 68 LW 147
High Courts05 Aug 1954Dismissed
S. Lakshmi Ammal Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1955 Mad 200 : (1955) 27 ITR 584
Income Tax Act, 1922 — Section 10, 10(2), 66(2)
High Courts05 Aug 1954
K. Sankaran Nair and Others Vs Nallacheri Govindan Nambiar and Others
Madras High Court · AIR 1955 Mad 120 : (1955) 68 LW 26
Constitution of India, 1950 — Article 19(1), 226
High Courts03 Aug 1954
Malick Chemical Works Vs Union of India (UOI) and Others
Madras High Court · AIR 1955 Mad 274
Contract Act, 1872 — Section 151, 152Railways Act, 1890 — Section 72
High Courts03 Aug 1954Allowed
Puthiya Veettil Chandanathil Mukkayi and Others Vs Thottathi Parambil Pathavumma and Others
Madras High Court · AIR 1955 Mad 173
Civil Procedure Code, 1908 (CPC) — Section 144, 144(2), 151, 47Tamil Nadu Agriculturists Relief Act, 1938 — Section 23
High Courts03 Aug 1954Dismissed
In Re: Srinivasalu Naicker
Madras High Court · AIR 1955 Mad 179 : (1955) 68 LW 61
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12, Order 26 Rule 15, Order 26 Rule 4
High Courts03 Aug 1954
D.K. Raja Vs P.S. Kumaraswami Raja and Others
Madras High Court · AIR 1955 Mad 360 : (1955) 68 LW 244
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, 151
High Courts30 Jul 1954Dismissed
Deputy Commercial Tax Officer, Triplicane Division, Mount Road, Madras and Another Vs Cosmopolitan Club
Madras High Court · AIR 1954 Mad 1144 : (1955) ILR (Mad) 1042 : (1955) 68 LW 132
Companies Act, 1956 — Section 26Constitution of India, 1950 — Article 226, 32Madras General Sales Tax Act, 1939 — Section 2, 3
High Courts30 Jul 1954Dismissed
Dhirajlal Vithalji Vs Dy. Custodian of Evacuee Property, South Kanara, Mangalore
Madras High Court · AIR 1955 Mad 75
Administration of Evacuee Property Act, 1950 — Section 40, 40(4)Constitution of India, 1950 — Article 14, 226, 31, 31(5)
High Courts30 Jul 1954
Public Prosecutor Vs E.P. Varkey and Others
Madras High Court · AIR 1955 Mad 541 : (1955) CriLJ 1266
Constitution of India, 1950 — Article 286Madras General Sales Tax Act, 1939 — Section 3