Constitution of India, 1950 — Article 213, 213(2)Tamil Nadu General Clauses Act, 1891 — Section 23, 4, 8Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 2

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High Courts18 Aug 1954Dismissed

L.C. Pais Vs Mapanna Bhatta and another

Madras High Court · (1954) 08 MAD CK 0004

Transfer of Property Act, 1882 — Section 65, 65(a), 68

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High Courts17 Aug 1954

His Holiness Sri Vishwothama Thirtha Swamiar of Sode Mutt, Udipi, by next friend P.S. Charya and Others Vs The State of Madras and Others

Madras High Court · (1956) 1 MLJ 125

Hindu Religious Endowments Act — Section 84

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High Courts13 Aug 1954Dismissed

Raja Jagaveera Rama Mutbukumara Venkateswara Ettappa Naicker Ayyan Avergal, Zamindar of Ettayapuram by authorised agent K. Raman Nair and others Vs The State of Madras

Madras High Court · (1954) 08 MAD CK 0027

Constitution of India, 1950 — Article 31(2)

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High Courts13 Aug 1954Dismissed

Zamindar of Ettayapuram Vs The State of Madras

Madras High Court · (1955) ILR (Mad) 1074

Constitution of India, 1950 — Article 31, 31(2)Madras Rent Reduction Act, 1947 — Section 3(4)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 26, 3, 38, 41(1), 44(1)

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High Courts13 Aug 1954Dismissed

Pulappatta Kuthiravattath Kottayil Nallappada Nair Vs Chami Mannadiar and Others

Madras High Court · AIR 1955 Mad 177 : (1955) ILR (Mad) 1232 : (1955) 68 LW 94 : (1956) 1 MLJ 289

Limitation Act, 1908 — Article 142, 144

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High Courts13 Aug 1954

In Re: M.S. Ganesan

Madras High Court · (1956) CriLJ 536

Criminal Procedure Code, 1898 (CrPC) — Section 222(2)Penal Code, 1860 (IPC) — Section 409

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High Courts12 Aug 1954

Kaveri and Others Vs Ganga Ratna and Others

Madras High Court · (1955) 68 LW 295 : (1956) 1 MLJ 98

Madras Aliyasantana Act, 1949 — Section 36(6)

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High Courts12 Aug 1954Allowed

Subramania Guruekal Vs Subra Mania Chetty and others

Madras High Court · (1954) 08 MAD CK 0003

Madras Estates Land Act, 1908 — Section 21

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High Courts11 Aug 1954Dismissed

Kana Navanna Navanna Narayanappa Naidu Vs Revenue Divisional Officer, Sivakasi

Madras High Court · AIR 1955 Mad 23 : (1955) ILR (Mad) 1062 : (1954) 67 LW 1074

Land Acquisition Act, 1894 — Section 18, 18(2)

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High Courts09 Aug 1954Allowed

R.D. Somasundaram Pillai, a person of unsound mind by his second son and next friend R. Bhuvaneswar Vs S. Janaki Ammal and others

Madras High Court · (1954) 08 MAD CK 0001

Contract Act, 1872 — Section 11Court Fees Act, 1870 — Section 7(iv)(A)

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High Courts06 Aug 1954

G.S. Joseph Vs Miss H.S. Edward Falsely Calles Mrs. H. Joseph

Madras High Court · (1955) ILR (Mad) 688

Constitution of India, 1950 — Article 105Divorce Act, 1869 — Section 16, 17A, 37, 45, 47Specific Relief Act, 1963 — Section 42

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High Courts06 Aug 1954

George Swamidoss Joseph Vs Miss Harriett Sundari Edward

Madras High Court · AIR 1955 Mad 341 : (1955) 68 LW 199

Divorce Act, 1869 — Section 16, 19, 7

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High Courts06 Aug 1954Dismissed

T.A. Thangavelu Chettiar and Co. and Another Vs Govt. of Madras

Madras High Court · AIR 1955 Mad 230

Constitution of India, 1950 — Article 133, 133(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 15, 18(2)Madras General Sales Tax Act, 1939 — Section 12B

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