High Courts03 Jan 1955Allowed
Venkatachala Kodumbarar Vs Kanu Ammal and another
Madras High Court · (1955) 01 MAD CK 0006
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,084 of 5,226
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)
High Courts01 Jan 1955Dismissed
In Re: Palani Moopan
Madras High Court · AIR 1955 Mad 495 : (1955) CriLJ 1197 : (1953) 2 MLJ 199
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164, 288, 364, 533Evidence Act, 1872 — Section 145
High Courts17 Dec 1954Partly Allowed
Province (State) of Madras Vs I.S. and C. Machado, a registered firm of General Merchants and Commission agents, Tuticorin
Madras High Court · AIR 1955 Mad 519 : (1956) ILR (Mad) 85 : (1956) 69 LW 1042
Carriage of Goods by Sea Act, 1925 — Section 2, 4
High Courts17 Dec 1954
THE UNION OF INDIA Vs M. KANAKRATHNAM AND BROTHERS.
Madras High Court · (1955) 27 ITR 496 : (1955) 68 LW 237
Evidence Act, 1872 — Section 65(e), 74Income Tax Act, 1961 — Section 17(2), 22, 54, 54(1), 54(3)(d)Transfer of Property Act, 1882 — Section 53
High Courts16 Dec 1954Allowed
E.R. Chidambaram Chettiar Vs Rajambal Ammal
Madras High Court · AIR 1955 Mad 300 : (1956) ILR (Mad) 61 : (1955) 68 LW 189
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Dec 1954Dismissed
RM. PM. Ranganathan Chettiar Vs Chinna Lakshmi Achi
Madras High Court · AIR 1955 Mad 546 : (1956) ILR (Mad) 66 : (1955) 68 LW 156
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Dec 1954Dismissed
Western Rly., Bombay and Others Vs Railway Rates Tribunal, Madras and Others
Madras High Court · AIR 1955 Mad 513 : (1956) ILR (Mad) 67 : (1956) 1 MLJ 417
Goods Tariff Rules — Rule 82(2)Railways Act, 1890 — Section 41, 41(1), 42, 42(2), 46
High Courts15 Dec 1954
Rajagopala Ayyangar
Madras High Court · (1956) 1 MLJ 210
Criminal Procedure Code, 1898 (CrPC) — Section 347(1), 349(1), 349(I)Penal Code, 1860 (IPC) — Section 109, 408
High Courts10 Dec 1954Dismissed
Home Insurance Co. Ltd. and Another Vs Ramnath and Co., Madras
Madras High Court · AIR 1955 Mad 602
Bills of Lading Act, 1856 — Section 3Carriage of Goods by Sea Act, 1925 — Article 3, 4Contract Act, 1872 — Section 10, 151
High Courts10 Dec 1954
In Re: Pachia Pillai
Madras High Court · (1954) 12 MAD CK 0017
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(c), 149, 151
High Courts10 Dec 1954
State of Madras Vs K.H. Chambers Ltd. and Others
Madras High Court · AIR 1955 Mad 314 : (1955) ILR (Mad) 579 : (1955) 68 LW 923
Constitution of India, 1950 — Article 14, 286, 286(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16(2), 4(2)Madras General Sales Tax Act, 1939 — Section 3, 3(3), 8
High Courts10 Dec 1954
In Re: Taxi Kannappa Mudaliar and others
Madras High Court · (1954) 12 MAD CK 0001
High Courts08 Dec 1954
Chinnaswami Reddiar Vs K. Kuppuswamy, S.I. of Police, Kattuputhur
Madras High Court · AIR 1955 Mad 534 : (1955) CriLJ 1264
Criminal Procedure Code, 1898 (CrPC) — Section 132, 190(1), 556
High Courts08 Dec 1954
B. Monappa Vs R. S. Ramappa and another
Madras High Court · (1954) 12 MAD CK 0005
Trade Marks Act, 1940 — Section 24, 46
High Courts07 Dec 1954Dismissed
A.P.S. Karuppaiah Nadar Vs Special Dy. Collector for Land Acquisition, Virudhunagar and Another
Madras High Court · AIR 1955 Mad 406 : (1955) ILR (Mad) 1207 : (1955) 68 LW 327
Land Acquisition Act, 1894 — Section 18, 25(2), 45, 9(3)
High Courts06 Dec 1954Allowed
D. Rajiah Vs Inspector of Municipal Councils and Local Boards, Madras
Madras High Court · AIR 1955 Mad 584 : (1955) 68 LW 419
Constitution of India, 1950 — Article 226Madras Village Panchayats Act, 1950 — Section 21, 47(1), 47(3), 47(4)
High Courts06 Dec 1954
P. Saraswathi Bai Vs P.T. Varadarajulu Naicker and Others
Madras High Court · AIR 1956 Mad 385 : (1956) 1 MLJ 223
Civil Procedure Code, 1908 (CPC) — Section 2(17)Transfer of Property Act, 1882 — Section 34, 69, 69A, 6gTrusts Act, 1882 — Section 34
High Courts06 Dec 1954Dismissed
T. Krishnaswamy Chetty Vs C. Thangavelu Chetty and Others
Madras High Court · AIR 1955 Mad 430
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts03 Dec 1954Allowed
R. Ananthanarayanan Vs General Manager, Southern Railway, P.T. Madras
Madras High Court · (1954) 12 MAD CK 0018
Constitution of India, 1950 — Article 14, 226