High Courts25 Feb 1955Allowed
Union of India and another Vs S.P.L. Lekhu Reddiar and another
Madras High Court · (1955) 02 MAD CK 0022
COURT ARCHIVE
Madras High Court judgments, 1955
361 judgments · page 16 of 19
High Courts24 Feb 1955Dismissed
K. Ramaswamy Doss Vs A. Rama Pillai and Another
Madras High Court · AIR 1955 Mad 569 : (1955) 2 LLJ 487 : (1955) 68 LW 403 : (1955) 1 MLJ 534
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20(2), 20(3)
High Courts24 Feb 1955Dismissed
Chovvakkaran Pazhukkath Assankeyi Vs Puhathil Veluthan Cheria Ummer and others
Madras High Court · (1955) 02 MAD CK 0021
High Courts24 Feb 1955
Chairman, Town-Planning and Improvement Committee Vs N.P. Natesa Chetty
Madras High Court · (1956) ILR (Mad) 262
Constitution of India, 1950 — Article 13, 19, 31(2), 31(5)Government of India Act, 1935 — Section 299, 299(2), 299(4)Land Acquisition Act, 1894 — Section 6
High Courts24 Feb 1955Dismissed
Chovvakkaran Pazhukkath Assankeyi Vs Punathil Veluthan Cheria Ummer and others
Madras High Court · (1955) 02 MAD CK 0019
High Courts23 Feb 1955Dismissed
Anjaneya Motor Transport by partner, S. Srinivasan Vs State of Madras
Madras High Court · AIR 1955 Mad 660 : (1956) ILR (Mad) 498 : (1955) 2 MLJ 376
Motor Vehicles Act, 1939 — Section 57, 57(3), 57(4), 64A
High Courts21 Feb 1955Allowed
The Tata Iron and Steel Co. Ltd., with its office at Jamshedpur, Calcutta Vs S. Kader Ibrahim Rowther
Madras High Court · AIR 1955 Mad 654 : (1956) ILR (Mad) 361 : (1955) 68 LW 520 : (1955) 2 MLJ 284
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15, 151
High Courts18 Feb 1955
Province of Madras Vs K.R.C.S. Balakrishna Chetty and Sons, a registered firm and others
Madras High Court · (1956) ILR (Mad) 728
Madras General Sales Tax Act, 1939 — Section 5
High Courts18 Feb 1955Dismissed
G. Srinivasalu Naidu and Others Vs Raju Naicker and Others
Madras High Court · AIR 1955 Mad 635 : (1956) ILR (Mad) 618 : (1955) 68 LW 515
High Courts18 Feb 1955
The Province of Madras Vs K.R.C.S. Balakrishna Chetty and Sons and Company
Madras High Court · (1956) ILR (Mad) 728
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 11, 13, 5, 8Madras General Sales Tax Act, 1939 — Section 13, 2, 3, 4, 5
High Courts17 Feb 1955Dismissed
Annamalai and Co. Ltd. Vs C.H. Sibgathulla Saheb by Power-of-Attorney Agent, M.S. Mahadeva Iyer
Madras High Court · AIR 1956 Mad 98 : (1956) ILR (Mad) 251
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Madras City Tenants Protection Act, 1922 — Section 11, 2(3), 2(4), 3, 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts15 Feb 1955Allowed
Kannangara Ismail Vs Palayat Kappadakkal Pavu Amma and Others
Madras High Court · AIR 1955 Mad 644 : (1955) 68 LW 500 : (1955) 2 MLJ 184
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 1, 153
High Courts15 Feb 1955Dismissed
Sengoda Goundan Vs Muthuvellappa Goundan by next friend and maternal grandfather Palani Goundan and Others
Madras High Court · AIR 1955 Mad 531 : (1955) 2 MLJ 331
High Courts15 Feb 1955Dismissed
Peria Valliappa Chettiar (died) and another Vs Rangayya Goundan (died) and others
Madras High Court · (1955) 02 MAD CK 0003
High Courts15 Feb 1955Dismissed
Peria Valliappa Chettiar and another Vs Rangayya Goundan and others
Madras High Court · (1955) 02 MAD CK 0001
Limitation Act, 1908 — Section 20
High Courts14 Feb 1955Dismissed
P. Hajee Abdul Gafoor Sahib Vs The State of Madras and Another
Madras High Court · (1956) 7 STC 133
Constitution of India, 1950 — Article 226
High Courts14 Feb 1955
Peria Karuppan Chettiar, deceased and Others Vs K.O.K. Vaithyanathan Chettiar and Others
Madras High Court · (1956) ILR (Mad) 27
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19A, 19A(1), 19A(4), 19A(9)(2), 9Transfer of Property Act, 1882 — Section 63(A)(2)
High Courts14 Feb 1955Dismissed
Muthuchellappa Chettiar Vs R.M.P.L. Palaniappa Chettiar and Another
Madras High Court · AIR 1955 Mad 526 : (1956) ILR (Mad) 171 : (1955) 1 MLJ 28
Civil Procedure Code, 1908 (CPC) — Section 20Transfer of Property Act, 1882 — Section 130
High Courts11 Feb 1955
In Re: Noor Mohammad Rowther
Madras High Court · AIR 1955 Mad 599 : (1955) 2 MLJ 425
Penal Code, 1860 (IPC) — Section 64
High Courts11 Feb 1955Allowed
S. Gopala Reddi Vs Regional Transport Authority, North Arcot and Others
Madras High Court · AIR 1955 Mad 386 : (1956) ILR (Mad) 24 : (1955) 68 LW 391
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64, 64A