High Courts10 Feb 1955Dismissed
A. Kumaraswami Pillai Vs N. Ramasami Konar
Madras High Court · (1955) 02 MAD CK 0004
Evidence Act, 1872 — Section 68
COURT ARCHIVE
Madras High Court judgments, 1955
361 judgments · page 17 of 19
High Courts04 Feb 1955
Ramalinga Padayachi Vs Srinivasalu Naidu alias Boorasami Naidu and Others
Madras High Court · AIR 1955 Mad 657 : (1956) ILR (Mad) 242 : (1955) 68 LW 546 : (1955) 2 MLJ 173
Contract Act, 1872 — Section 68Negotiable Instruments Act, 1881 (NI) — Section 82
High Courts03 Feb 1955Allowed
Valliammal and Others Vs Palani Goundan
Madras High Court · AIR 1955 Mad 533 : (1956) ILR (Mad) 224 : (1955) 68 LW 424 : (1955) 2 MLJ 211
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts31 Jan 1955Dismissed
Nachi Muthu Gounder Vs Ponnammal and Others
Madras High Court · AIR 1955 Mad 605 : (1955) 68 LW 362
Court Fees Act, 1870 — Article 17B, 7
High Courts28 Jan 1955
K. Mohamed Khassim and Brother Vs Municipal Council
Madras High Court · (1955) 01 MAD CK 0024
Constitution of India, 1950 — Article 19(1)(g), 19(6)
High Courts28 Jan 1955Dismissed
Shanker and Co. and Another Vs The State of Madras
Madras High Court · AIR 1955 Mad 498 : (1956) ILR (Mad) 161 : (1955) 68 LW 426
Constitution of India, 1950 — Article 19(1), 19(2), 19(6)Press (Objectionable Matter) Act, 1951 — Section 11, 24, 3
High Courts28 Jan 1955Dismissed
N. Venkatavaradan Vs Sembiam Saw Mills, Sembiam, Madras
Madras High Court · AIR 1955 Mad 597 : (1955) 2 LLJ 11 : (1955) 68 LW 360 : (1955) 2 MLJ 209
Civil Procedure Code, 1908 (CPC) — Section 9Payment of Wages Act, 1936 — Section 15, 4
High Courts27 Jan 1955Dismissed
Nariman K. Irani and Another Vs A. Batcha Sahib
Madras High Court · AIR 1955 Mad 676 : (1956) ILR (Mad) 146 : (1955) 68 LW 633 : (1955) 2 MLJ 216
Transfer of Property Act, 1882 — Section 69
High Courts27 Jan 1955
A. Batcha Saheb Vs Nariman K. Irani and Another
Madras High Court · AIR 1955 Mad 491 : (1956) ILR (Mad) 229 : (1955) 68 LW 482 : (1953) 2 MLJ 152(2)
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Tamil Nadu Agriculturists Relief Act, 1938 — Section 13ATransfer of Property Act, 1882 — Section 69
High Courts25 Jan 1955Dismissed
S.R.M. AR. S. SP. Sathappan Chettiar Vs S.R.M.R.M. Ramanathan Chettiar
Madras High Court · AIR 1955 Mad 682 : (1956) ILR (Mad) 341 : (1955) 68 LW 659 : (1955) 2 MLJ 408
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Jan 1955Dismissed
Gyanambal Vs Administrator-General of Madras
Madras High Court · AIR 1955 Mad 419
High Courts24 Jan 1955Dismissed
Konumuthu Naicker Vs Veeralakkammal and others
Madras High Court · (1955) 01 MAD CK 0027
High Courts20 Jan 1955Dismissed
Public Prosecutor Vs M. Murugesan
Madras High Court · AIR 1955 Mad 627 : (1955) CriLJ 1506 : (1955) 2 MLJ 34
Motor Vehicles Act, 1939 — Section 2(13), 2(9), 5
High Courts20 Jan 1955Allowed
In Re: M.P. Kumaraswami Raja
Madras High Court · AIR 1955 Mad 326 : (1955) CriLJ 968 : (1955) ILR (Mad) 1213 : (1955) 68 LW 951
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 10, 11, 6, 7, 8Madras General Sales Tax Act, 1939 — Section 19, 19(5)
High Courts20 Jan 1955Allowed
Annamalai Mudaliar and Bros. Vs Regional Provident Fund Commissioner, Madras and Others
Madras High Court · AIR 1955 Mad 387 : (1955) 1 LLJ 674
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 19, 2
High Courts20 Jan 1955Allowed
T.N. Sivasubramania Chettiar Vs G.M. Ramabami Iyer and another
Madras High Court · (1955) 01 MAD CK 0004
High Courts19 Jan 1955Allowed
Doraiswami Chetti and Others Vs Vachani Mudaliar
Madras High Court · AIR 1955 Mad 601
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Registration Act, 1908 — Section 17(1), 17(2), 49Transfer of Property Act, 1882 — Section 92
High Courts19 Jan 1955Allowed
V.N. Annamalai Reddiar Vs Gulsum Bibi
Madras High Court · AIR 1955 Mad 600 : (1955) 68 LW 397
Transfer of Property Act, 1882 — Section 123
High Courts19 Jan 1955
Choorampulikkal Assan Kutty and Others Vs Ramanalukkal Kunhi Moiden Kutty (deceased) and Others
Madras High Court · (1956) 1 MLJ 496
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 9 Rule 13