High Courts03 Dec 1954
Swarnalingam Chettiar Vs Assistant Inspector of Labour, Karaikudi
Madras High Court · AIR 1955 Mad 716 : (1955) 68 LW 737
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 96
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,085 of 5,226
High Courts02 Dec 1954Dismissed
K.A.M. Mahamad Abubacker Sahib (alias) Shawakatali Vs K.A.M. S. Mahammad Mohideen and others
Madras High Court · (1954) 12 MAD CK 0003
Penal Code, 1860 (IPC) — Section 183, 186, 211, 353
High Courts01 Dec 1954
V. Govindan Vs E.M. Gopalakrishna Kone and Another
Madras High Court · AIR 1955 Mad 391
Copyright Act, 1957 — Section 1
High Courts01 Dec 1954
In Re: K. Mohamed Rahamathulla
Madras High Court · (1954) 12 MAD CK 0002
Madras City Police Act, 1888 — Section 65
High Courts30 Nov 1954Allowed
B.S. Venkatarama Ayyar Vs K.T. Kuppuswami Ayyar
Madras High Court · AIR 1955 Mad 633 : (1955) 68 LW 151
Limitation Act, 1908 — Article 120, 62
High Courts26 Nov 1954Dismissed
Asst. Collector of Customs Central Excise, Kandamangalam Vs Krishna Pilial
Madras High Court · (1954) 11 MAD CK 0027
Constitution of India, 1950 — Article 203
High Courts26 Nov 1954Dismissed
Thaher Unnissa Begum Vs Sherfunnissa Begum
Madras High Court · AIR 1955 Mad 446 : (1953) 1 MLJ 538
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 11Transfer of Property Act, 1882 — Section 53
High Courts26 Nov 1954Dismissed
Periakaruppan Chettiar and others Vs Madhava Iyer, (since deceased) and others
Madras High Court · (1954) 11 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57(1)
High Courts24 Nov 1954
N.P.S. Arumugham and Co. Erode, Town by partners Vs The Union of India and others
Madras High Court · (1954) 11 MAD CK 0031
High Courts24 Nov 1954Dismissed
In Re: Rup Lal Kapur
Madras High Court · AIR 1955 Mad 429 : (1955) CriLJ 1081 : (1955) 68 LW 221
Criminal Procedure Code, 1898 (CrPC) — Section 99APenal Code, 1860 (IPC) — Section 295A
High Courts24 Nov 1954Allowed
T. Ramanujam Vs Commr., Corporation of Madras and Another
Madras High Court · AIR 1955 Mad 366 : (1955) 1 LLJ 395
Constitution of India, 1950 — Article 226
High Courts22 Nov 1954Dismissed
Ramamurthy Vs President, Attur Co-operative Society, Attur
Madras High Court · AIR 1955 Mad 417
Succession Act, 1925 — Section 302
High Courts22 Nov 1954
In Re: The Will of Ramchand Gurdasmal: Mangharam Wadhwani
Madras High Court · (1954) 11 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 24Succession Act, 1925 — Section 227, 270, 271, 279
High Courts19 Nov 1954
In Re: T.K. Parthasarathi Naidu
Madras High Court · AIR 1955 Mad 411 : (1955) 68 LW 489
Succession Act, 1925 — Section 254, 255, 256, 257
High Courts19 Nov 1954
Public Prosecutor Vs Kanniappan
Madras High Court · AIR 1955 Mad 424 : (1955) CriLJ 1080 : (1955) 68 LW 237
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 330, 511
High Courts18 Nov 1954
In the matter of: Subhodhaya Publications Ltd., Sachidananda Rao T.V. Purushotham and Co. Vs C. Vasudevan and P.S. Raghavarama Sastri
Madras High Court · AIR 1955 Mad 449 : (1955) 68 LW 67
Companies Act, 1913 — Section 169, 171, 232Madras Buildings (Lease and Rent Control) Act, 1951 — Section 4
High Courts18 Nov 1954
Essor Engineering Works Vs Collector of Madras
Madras High Court · (1955) 1 LLJ 397
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 15Industrial Disputes Act, 1947 — Section 10, 19, 20
High Courts12 Nov 1954Dismissed
A.V. Sreenivasalu Naidu Vs V.K. Nataraja Goundan and Another
Madras High Court · AIR 1955 Mad 461 : (1955) 68 LW 441
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 94Evidence Act, 1872 — Section 101, 102, 103
High Courts11 Nov 1954
T. Arumuga Mudaliar and Another
Madras High Court · AIR 1955 Mad 622 : (1955) 68 LW 65
Succession Act, 1925 — Section 263
High Courts11 Nov 1954Dismissed
Appa Rao Vs Salem Motors and Salem Radios and Electricals
Madras High Court · AIR 1955 Mad 505 : (1955) 68 LW 451 : (1955) 2 MLJ 188
Contract Act, 1872 — Section 149, 178