COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,082 of 5,226

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)

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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

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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

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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

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High Courts10 Feb 1955Dismissed

A. Kumaraswami Pillai Vs N. Ramasami Konar

Madras High Court · (1955) 02 MAD CK 0004

Evidence Act, 1872 — Section 68

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High Courts08 Feb 1955

In Re: Thangavelu Mudali

Madras High Court · (1956) CriLJ 245

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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

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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

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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

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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)

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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

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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

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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

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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

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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

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High Courts25 Jan 1955Dismissed

Gyanambal Vs Administrator-General of Madras

Madras High Court · AIR 1955 Mad 419

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High Courts24 Jan 1955Dismissed

Konumuthu Naicker Vs Veeralakkammal and others

Madras High Court · (1955) 01 MAD CK 0027

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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

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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)

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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

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