High Courts19 Jan 1955Allowed
A.P.P. Amina Umma and Others Vs A.P.P. Mammad and Others
Madras High Court · AIR 1955 Mad 594 : (1956) ILR (Mad) 259 : (1955) 2 MLJ 161
COURT ARCHIVE
Madras High Court judgments, 1955
361 judgments · page 18 of 19
High Courts19 Jan 1955
Ayyikkarakath Puthiya Purayil Amina Umma and others Vs Ayyikkarakath Puthiya Purayil Mammad and others
Madras High Court · (1955) 01 MAD CK 0005
Madras Marumakkathayam Act, 1932 — Section 48
High Courts18 Jan 1955Dismissed
In Re: Thirupathiammal
Madras High Court · (1955) 01 MAD CK 0022
Court Fees Act, 1870 — Section 7, 7(iv)
High Courts18 Jan 1955
S. Rangaraju Naidu and Others Vs Collector of Madras
Madras High Court · AIR 1955 Mad 425 : (1955) 68 LW 376
Stamp Act, 1899 — Section 29, 40(1), 44, 48
High Courts18 Jan 1955Dismissed
K. Sethumadhava Rao Vs Collector of South Arcot Dt. Cuddalore
Madras High Court · AIR 1955 Mad 468 : (1955) 2 LLJ 473
Constitution of India, 1950 — Article 19(1), 19(4), 226, 320(3)Madras Government Servants Conduct Rules, 1960 — Rule 6Tamil Nadu Public Service Commission Regulations, 1954 — Rule 18
High Courts13 Jan 1955
The Public Prosecutor Vs Parthasarathy Ayyangar and Another
Madras High Court · (1955) ILR (Mad) 1230
Madras Prevention of Food Adulteration Act, 1918 — Section 6(2)Prevention of Food Adulteration Rules, 1955 — Rule 37(A)
High Courts12 Jan 1955Allowed
Navaneetheeswaraswami Devasthanam, Sikkil Vs L.R. Ganapathi Thevar
Madras High Court · AIR 1955 Mad 473 : (1955) 68 LW 462
Madras Estates Land Act, 1908 — Section 6(1), 8(5)
High Courts12 Jan 1955Allowed
Director of Public Instruction Vs N. Mohandas
Madras High Court · AIR 1955 Mad 639 : (1956) ILR (Mad) 17 : (1955) 68 LW 368 : (1955) 1 MLJ 480
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 45
High Courts12 Jan 1955Dismissed
R. Govinda Naicker Vs National Paper Company
Madras High Court · (1955) ILR (Mad) 1224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 3
High Courts11 Jan 1955Dismissed
In Re: Palani Moopan
Madras High Court · (1956) ILR (Mad) 351
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 288, 364, 533Criminal Rules of Practice and Circular Orders, 1990 — Rule 85
High Courts11 Jan 1955Allowed
S.M. Sundaram Vs Raja S.V. Subbarayulu Chettiar and M. Kandaswami Pillai Firm and another
Madras High Court · (1955) 01 MAD CK 0023
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2)(e), Order 21 Rule 66(2)(f), Order 21 Rule 84, Order 21 Rule 90Provincial Insolvency Act, 1920 — Section 52
High Courts11 Jan 1955Allowed
Thillainayagi Ammal Vs Saradambal
Madras High Court · (1955) 01 MAD CK 0019
Succession Act, 1925 — Section 233(1)
High Courts10 Jan 1955
In Re: Jamaluddin
Madras High Court · (1955) ILR (Mad) 1227
Penal Code, 1860 (IPC) — Section 302, 304, 309
High Courts08 Jan 1955
K. Mohamhd Khassim and Brother Vs The Municipal Council, Ootacamund
Madras High Court · (1955) 01 MAD CK 0003
High Courts06 Jan 1955Dismissed
N. Periyanna Pillai Vs P.R. Srinivasa Reddiar and others
Madras High Court · (1955) 01 MAD CK 0028
Court Fees Act, 1870 — Section 7(v)
High Courts06 Jan 1955
Gnanambal Ammal Vs Ayyarswami being minor represented by guardian and father Subbaratna Gurukkal and others
Madras High Court · (1955) 01 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8
High Courts04 Jan 1955
Muthialpet Benefit Fund Ltd. Vs V. Devarajulu Chetty and Others
Madras High Court · AIR 1955 Mad 455
Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 69
High Courts04 Jan 1955
Padmavathi Ammal by next friend and guardian V.K. Venkatachala Pillai Vs Gajendravalli Ammal
Madras High Court · (1955) 01 MAD CK 0007
High Courts03 Jan 1955Allowed
Venkatachala Kodumbarar Vs Kanu Ammal and another
Madras High Court · (1955) 01 MAD CK 0006
High Courts03 Jan 1955
The Public Prosecutor Vs Parthasarathy Ayyangar and another
Madras High Court · (1955) 01 MAD CK 0002
Prevention of Food Adulteration Act, 1954 — Section 6(2)