High Courts29 Jul 1954Dismissed
Pl. Pn. Subramanian Chettiar Vs P.L.P.N. Kumarappa Chettiar and Others
Madras High Court · AIR 1955 Mad 144 : (1955) 68 LW 28
Evidence Act, 1872 — Section 57Limitation Act, 1908 — Article 107
COURT ARCHIVE
Madras High Court judgments, 1954
372 judgments · page 8 of 19
High Courts28 Jul 1954Allowed
Akkirath Mundanat Manakkal Thuppan Nambudiri Vs A.P. Kutti Sankara Menon, Official Liquidator of the Malayalee Bank Ltd. (in liquidation) and Another
Madras High Court · AIR 1955 Mad 35 : (1955) ILR (Mad) 948 : (1955) 68 LW 875
Companies Act, 1913 — Section 120, 120(1), 120(2)
High Courts28 Jul 1954Dismissed
In Re: E.M. Chacko
Madras High Court · (1954) 07 MAD CK 0004
General Clauses Act, 1897 — Section 2, 2(a), 28Transfer of Property Act, 1882 — Section 117
High Courts28 Jul 1954Allowed
P. Ramanujulu and others Vs Siva Parvathi Ammal and another
Madras High Court · (1954) 07 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts27 Jul 1954Allowed
A. Devasikamani Goundar Vs M.A. Andamuthu goundar and others
Madras High Court · (1954) 07 MAD CK 0038
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2, 2(15), 35
High Courts27 Jul 1954Allowed
N.S. Ramalinga Iyer Vs Gujuluva Seetharama Iyer
Madras High Court · (1954) 07 MAD CK 0008
Penal Code, 1860 (IPC) — Section 477
High Courts27 Jul 1954
In Re: Oomai alias Marimuthu
Madras High Court · (1954) 07 MAD CK 0007
Penal Code, 1860 (IPC) — Section 379, 380, 454
High Courts26 Jul 1954Dismissed
In Re: A.S. Krishna and Others
Madras High Court · AIR 1955 Mad 532
Constitution of India, 1950 — Article 132, 134(1)
High Courts23 Jul 1954
In Re: Sahadevan
Madras High Court · AIR 1955 Mad 548 : (1955) CriLJ 1267 : (1954) 67 LW 893 : (1954) 2 MLJ 765
Criminal Procedure Code, 1898 (CrPC) — Section 35Motor Vehicles Act, 1939 — Section 121Penal Code, 1860 (IPC) — Section 304A, 71
High Courts23 Jul 1954Dismissed
Kannappa Chettiar Vs Kandaswami Pillai
Madras High Court · AIR 1955 Mad 547 : (1955) 68 LW 90
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 15Provincial Insolvency Act, 1920 — Section 29
High Courts23 Jul 1954
Erimmal Ebrahim Hajee Vs Collector of Malabar at Kozhikode and Another
Madras High Court · (1954) CriLJ 1775 : (1954) 2 MLJ 683
British Income Tax Act, 1918 — Section 165Income Tax Act, 1961 — Section 46(2)Madras Revenue Recovery Act, 1864 — Section 48
High Courts23 Jul 1954Partly Allowed
R.M.K. Venkataperumal Naidu Vs The Thiruppuvanam Panchayat Board, Thiruppuvanam
Madras High Court · AIR 1955 Mad 717 : (1954) 67 LW 1241
Contract Act, 1872 — Section 74
High Courts23 Jul 1954Dismissed
In Re: Narayanaswami Reddi and another
Madras High Court · (1954) 07 MAD CK 0001
High Courts22 Jul 1954
L. Bappu Ayyar and Another Vs Renganayaki and Others
Madras High Court · AIR 1955 Mad 394 : (1955) 68 LW 349
Evidence Act, 1872 — Section 101, 103Hindu Womens Rights to Property (Extension to Agricultural Lands) Act, 1947 — Section 3, 4
High Courts21 Jul 1954Allowed
Metha Bros. Vs Secretary (Commercial Taxes), Board of Revenue, Chepauk, Madras
Madras High Court · AIR 1955 Mad 363 : (1955) 68 LW 92
Constitution of India, 1950 — Article 226, 265Madras General Sales Tax Act, 1939 — Section 3
High Courts21 Jul 1954
U.N. Aliabba Vs F.P.S. Albuquerque (deceased) and others
Madras High Court · (1954) 07 MAD CK 0005
High Courts20 Jul 1954Dismissed
Boologam Naidu Vs Jagannath and Others
Madras High Court · AIR 1955 Mad 202 : (1955) ILR (Mad) 981 : (1955) 68 LW 103
Limitation Act, 1908 — Article 120, 127, 136, 137, 138
High Courts19 Jul 1954
Dhanapala Chettiar Vs Krishna Chettiar, represented by his next friend Subramania Chettiar and Others
Madras High Court · AIR 1955 Mad 165 : (1955) ILR (Mad) 1122 : (1955) 68 LW 943
Transfer of Property Act, 1882 — Section 6
High Courts19 Jul 1954Allowed
Chennappa Chetty Vs Official Receiver, Salem and Others
Madras High Court · AIR 1955 Mad 51 : (1955) ILR (Mad) 1039 : (1954) 67 LW 1064 : (1954) 2 MLJ 755
Provincial Insolvency Act, 1920 — Section 28A, 53, 54
High Courts16 Jul 1954
V.S. Shanmugha Mudaliar Vs Board of Revenue, Madras and Another
Madras High Court · AIR 1955 Mad 304 : (1955) ILR (Mad) 1037 : (1954) 67 LW 1067
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 57