Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 39, 47(1), 47(3), 57, 57

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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

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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

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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)

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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

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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

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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

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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

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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

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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

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High Courts25 Jul 1955

In Re: Avadai Ammal

Madras High Court · (1955) 07 MAD CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 314Penal Code, 1860 (IPC) — Section 109, 134, 164, 201, 314

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High Courts21 Jul 1955Allowed

Chellam Servai Vs Ramalingam Servai

Madras High Court · (1955) 07 MAD CK 0019

Civil Procedure Code, 1908 (CPC) — Section 145, 145(a), 145(b), 151

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