High Courts17 Aug 1955
Serang Abdul Khadir Vs Rajagopala Pandarayar and Others
Madras High Court · (1956) ILR (Mad) 830 : (1956) 69 LW 172 : (1956) 1 MLJ 34
COURT ARCHIVE
Madras High Court judgments, 1955
361 judgments · page 8 of 19
High Courts17 Aug 1955Dismissed
N.S. Naina Mohamed Vs Tirukalachari Panchayat Board and another
Madras High Court · (1955) 08 MAD CK 0029
Constitution of India, 1950 — Article 13, 14, 19(1)(g), 19(1)(g), 19(6)Tamil Nadu District Municipalities Act, 1920 — Section 249, 249(3), 250
High Courts17 Aug 1955Allowed
Sri Rama Vilas Service Ltd., (Kumbakonam Branch) Vs State of Madras and another
Madras High Court · (1955) 08 MAD CK 0027
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(c), 10(5), 12(5)
High Courts17 Aug 1955Dismissed
N.S. Naina Mohamed Vs The Tirukalaohari Panohayat Board and another
Madras High Court · (1955) 08 MAD CK 0009
Constitution of India, 1950 — Article 13, 14, 19(1)(a), 19(1)(g), 19(6)
High Courts16 Aug 1955Dismissed
Dr. Muthurangan Vs Dr. Ananthanarayanan
Madras High Court · (1955) 08 MAD CK 0030
Evidence Act, 1872 — Section 162
High Courts11 Aug 1955
In Re: Leslie Davison Miller
Madras High Court · (1956) ILR (Mad) 220
Court Fees Act, 1955 — Article 6, 56Succession Act, 1925 — Section 222, 229
High Courts11 Aug 1955Dismissed
V. Kasinatha Mudaliar Vs M.G. Vittal Rao M. G. Vittal Rao Vs V. Kasinatha Mudaliar
Madras High Court · (1955) 08 MAD CK 0025
High Courts11 Aug 1955
In Re : Leslie Devison Miller
Madras High Court · AIR 1956 Mad 200
Succession Act, 1925 — Section 222, 229
High Courts11 Aug 1955
In Re: Indian Succession Act and last Will and Testament of Emma Sarah Sibthorpe, (died) etc. Leslie Devison Miller
Madras High Court · (1955) 08 MAD CK 0008
Succession Act, 1925 — Section 222, 229
High Courts09 Aug 1955Allowed
Sastri Ammal and Another Vs Pravalavarna Naicker and Another
Madras High Court · (1957) ILR (Mad) 631
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 39, 47(1), 47(3), 57, 57
High Courts09 Aug 1955Allowed
Sastri Ammal and another Vs Pravalavarna Naicker and another
Madras High Court · (1957) ILR (Mad) 631
Constitution of India, 1950 — Article 226
High Courts05 Aug 1955
Kothayadath Karunakaran Nair Vs Methalayil Chathu
Madras High Court · AIR 1956 Mad 231 : (1957) ILR (Mad) 187 : (1955) 68 LW 892 : (1956) 1 MLJ 47
High Courts05 Aug 1955Dismissed
B.N. Surendra Vs G.A. Ajiwani
Madras High Court · AIR 1956 Mad 95 : (1956) ILR (Mad) 217
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3A), 7(3A)(1)
High Courts05 Aug 1955Dismissed
Venkitasubramania Ayyar Vs Vadasseri Tarwad Karnavan and manager Itti Chathar Valiya Mannadiar and others
Madras High Court · (1955) 08 MAD CK 0005
Stamp Act, 1899 — Section 2Transfer of Property Act, 1882 — Section 100, 58(g), 61, 67, 67A
High Courts04 Aug 1955
P. Hanumanthiah Vs The Deputy Commercial Tax Officer, Moore Market Division
Madras High Court · AIR 1956 Mad 219 : (1955) 68 LW 960 : (1956) 7 STC 19
High Courts01 Aug 1955
Venkitasubramania Ayyar Vs Vadasseri Tarwad Karnavan and Manager Itfi Chathar Valiya Mannadiar and Others
Madras High Court · (1956) ILR (Mad) 983 : (1956) 69 LW 125 : (1956) 1 MLJ 355
Transfer of Property Act, 1882 — Section 58(g), 83
High Courts31 Jul 1955
Ramachandra Spinning Mills Vs State of Madras and Another
Madras High Court · AIR 1956 Mad 241 : (1957) 1 LLJ 90
Industrial Disputes Act, 1947 — Section 10, 15, 2, 29
High Courts29 Jul 1955Allowed
Virjee Daya and Co. Vs Ramakrishna Rice and Oil Mills, Arakandanallur
Madras High Court · (1955) 07 MAD CK 0004
Contract Act, 1872 — Section 30
High Courts28 Jul 1955
H.J. Mascreen Vs Dr. (Mrs.) R.K. Mascreen
Madras High Court · (1956) CriLJ 247 : (1956) ILR (Mad) 834 : (1955) 68 LW 809
High Courts27 Jul 1955
V.S.T. Kadir Meeral Beevi Vs S.P.K. Muhammad Koya and Another
Madras High Court · AIR 1956 Mad 368 : (1956) 1 MLJ 307
Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 41