High Courts06 Aug 1954Dismissed
Chinnaswami Chettiar Vs P. Sundarammal and Another
Madras High Court · AIR 1955 Mad 68 : (1955) ILR (Mad) 1167 : (1955) 68 LW 99
Fires Prevention (Metropolis) Act, 1774 — Section 86
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,090 of 5,226
High Courts05 Aug 1954Dismissed
S. Lakshmi Ammal Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1955 Mad 200 : (1955) 27 ITR 584
Income Tax Act, 1922 — Section 10, 10(2), 66(2)
High Courts05 Aug 1954
K. Sankaran Nair and Others Vs Nallacheri Govindan Nambiar and Others
Madras High Court · AIR 1955 Mad 120 : (1955) 68 LW 26
Constitution of India, 1950 — Article 19(1), 226
High Courts03 Aug 1954
Malick Chemical Works Vs Union of India (UOI) and Others
Madras High Court · AIR 1955 Mad 274
Contract Act, 1872 — Section 151, 152Railways Act, 1890 — Section 72
High Courts03 Aug 1954Allowed
Puthiya Veettil Chandanathil Mukkayi and Others Vs Thottathi Parambil Pathavumma and Others
Madras High Court · AIR 1955 Mad 173
Civil Procedure Code, 1908 (CPC) — Section 144, 144(2), 151, 47Tamil Nadu Agriculturists Relief Act, 1938 — Section 23
High Courts03 Aug 1954Dismissed
In Re: Srinivasalu Naicker
Madras High Court · AIR 1955 Mad 179 : (1955) 68 LW 61
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12, Order 26 Rule 15, Order 26 Rule 4
High Courts30 Jul 1954Dismissed
Dhirajlal Vithalji Vs Dy. Custodian of Evacuee Property, South Kanara, Mangalore
Madras High Court · AIR 1955 Mad 75
Administration of Evacuee Property Act, 1950 — Section 40, 40(4)Constitution of India, 1950 — Article 14, 226, 31, 31(5)
High Courts30 Jul 1954
Public Prosecutor Vs E.P. Varkey and Others
Madras High Court · AIR 1955 Mad 541 : (1955) CriLJ 1266
Constitution of India, 1950 — Article 286Madras General Sales Tax Act, 1939 — Section 3
High Courts29 Jul 1954Dismissed
Pl. Pn. Subramanian Chettiar Vs P.L.P.N. Kumarappa Chettiar and Others
Madras High Court · AIR 1955 Mad 144 : (1955) 68 LW 28
Evidence Act, 1872 — Section 57Limitation Act, 1908 — Article 107
High Courts28 Jul 1954Allowed
Akkirath Mundanat Manakkal Thuppan Nambudiri Vs A.P. Kutti Sankara Menon, Official Liquidator of the Malayalee Bank Ltd. (in liquidation) and Another
Madras High Court · AIR 1955 Mad 35 : (1955) ILR (Mad) 948 : (1955) 68 LW 875
Companies Act, 1913 — Section 120, 120(1), 120(2)
High Courts28 Jul 1954Dismissed
In Re: E.M. Chacko
Madras High Court · (1954) 07 MAD CK 0004
General Clauses Act, 1897 — Section 2, 2(a), 28Transfer of Property Act, 1882 — Section 117
High Courts28 Jul 1954Allowed
P. Ramanujulu and others Vs Siva Parvathi Ammal and another
Madras High Court · (1954) 07 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts27 Jul 1954Allowed
A. Devasikamani Goundar Vs M.A. Andamuthu goundar and others
Madras High Court · (1954) 07 MAD CK 0038
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2, 2(15), 35
High Courts27 Jul 1954Allowed
N.S. Ramalinga Iyer Vs Gujuluva Seetharama Iyer
Madras High Court · (1954) 07 MAD CK 0008
Penal Code, 1860 (IPC) — Section 477
High Courts27 Jul 1954
In Re: Oomai alias Marimuthu
Madras High Court · (1954) 07 MAD CK 0007
Penal Code, 1860 (IPC) — Section 379, 380, 454
High Courts26 Jul 1954Dismissed
In Re: A.S. Krishna and Others
Madras High Court · AIR 1955 Mad 532
Constitution of India, 1950 — Article 132, 134(1)
High Courts23 Jul 1954
In Re: Sahadevan
Madras High Court · AIR 1955 Mad 548 : (1955) CriLJ 1267 : (1954) 67 LW 893 : (1954) 2 MLJ 765
Criminal Procedure Code, 1898 (CrPC) — Section 35Motor Vehicles Act, 1939 — Section 121Penal Code, 1860 (IPC) — Section 304A, 71
High Courts23 Jul 1954Dismissed
Kannappa Chettiar Vs Kandaswami Pillai
Madras High Court · AIR 1955 Mad 547 : (1955) 68 LW 90
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Section 15Provincial Insolvency Act, 1920 — Section 29
High Courts23 Jul 1954
Erimmal Ebrahim Hajee Vs Collector of Malabar at Kozhikode and Another
Madras High Court · (1954) CriLJ 1775 : (1954) 2 MLJ 683
British Income Tax Act, 1918 — Section 165Income Tax Act, 1961 — Section 46(2)Madras Revenue Recovery Act, 1864 — Section 48
High Courts23 Jul 1954Partly Allowed
R.M.K. Venkataperumal Naidu Vs The Thiruppuvanam Panchayat Board, Thiruppuvanam
Madras High Court · AIR 1955 Mad 717 : (1954) 67 LW 1241
Contract Act, 1872 — Section 74