High Courts28 Apr 1954Dismissed
Natesa Thevar Vs Vairavan Servaigaran
Madras High Court · AIR 1955 Mad 258 : (1955) ILR (Mad) 883 : (1954) 67 LW 928
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,094 of 5,226
High Courts28 Apr 1954Dismissed
Kurivalli Lingayya Setty Vs Sitharam Agarwala and Another
Madras High Court · AIR 1955 Mad 595
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3, 19, 20
High Courts28 Apr 1954
In Re: S.R.M. AR. S. SP. Sathappa Chettiar
Madras High Court · AIR 1954 Mad 1126 : (1955) ILR (Mad) 810 : (1954) 67 LW 864 : (1954) 2 MLJ 400
High Courts26 Apr 1954Allowed
Adam Kutty and others Vs P. Puthia Veettil Paru Amma and others
Madras High Court · (1954) 04 MAD CK 0007
Transfer of Property Act, 1882 — Section 60, 91
High Courts23 Apr 1954Dismissed
In Re: T.C. Nichodemus
Madras High Court · AIR 1955 Mad 561 : (1955) CriLJ 1363 : (1954) 67 LW 1181
Tamil Nadu District Police Act, 1859 — Section 53Criminal Procedure Code, 1898 (CrPC) — Section 195, 4
High Courts23 Apr 1954
CV. RM. Ramaswami Chettiar and Others Vs AK. RM. M. CT. Chidambaram Chettiar
Madras High Court · AIR 1954 Mad 1040
Contract Act, 1872 — Section 56Specific Relief Act, 1877 — Section 35
High Courts23 Apr 1954Allowed
Kalleti Munuswami Setti Vs Muppirala Jagannadham
Madras High Court · AIR 1955 Mad 266
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3Transfer of Property Act, 1882 — Section 76
High Courts22 Apr 1954
Ramaswami Naioker Vs Ranganayagi and another
Madras High Court · (1954) 04 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts21 Apr 1954Allowed
Karri Venkayyamma Vs Goluguri Tirapayya
Madras High Court · AIR 1955 Mad 32 : (1955) ILR (Mad) 721 : (1955) 68 LW 128
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Partnership Act, 1932 — Section 48
High Courts19 Apr 1954Allowed
The State of Madras Vs Nallam Jaggiah represented by power of Attorney Agent, Nallam Satyanarayanamurthi
Madras High Court · (1954) 04 MAD CK 0011
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(3)
High Courts19 Apr 1954Dismissed
Pandikasalakkal Moidin Koya Vs Chambayil Velayudhan and others
Madras High Court · (1954) 04 MAD CK 0010
Malabar Tenancy Act, 1929 — Section 11
High Courts15 Apr 1954Dismissed
Theyyunni Menon Vs Kamalam and another
Madras High Court · (1954) 04 MAD CK 0042
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 14
High Courts15 Apr 1954Dismissed
G.S. Santhaji Rao Vs B. Chinnayya Sethi
Madras High Court · AIR 1954 Mad 1051 : (1955) ILR (Mad) 80 : (1954) 67 LW 843 : (1954) 2 MLJ 273
Civil Procedure Code, 1908 (CPC) — Section 13, 2(5)Constitution of India, 1950 — Article 1, 161, 5
High Courts15 Apr 1954
K.G. Rangaswami Chettiar and Co. and Others Vs K.R. Eswaramurthy Goundar
Madras High Court · AIR 1954 Mad 1053 : (1954) ILR (Mad) 1104 : (1954) 67 LW 723 : (1954) 2 MLJ 520
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 2(2), 47
High Courts15 Apr 1954Allowed
P.S.B. Chakkarai Chetti and another Vs The Board of commissioners for the Hindu religious and Charitable endowments, Madras and Others
Madras High Court · (1954) 04 MAD CK 0001
Madras Hindu Religious Endowments Act, 1923 — Section 9(12)
High Courts14 Apr 1954Dismissed
Varadarajulu Naidu and Others Vs Masaya Boyan
Madras High Court · AIR 1954 Mad 1113 : (1955) ILR (Mad) 798 : (1954) 2 LLJ 426 : (1955) 68 LW 882
Workmens Compensation Act, 1923 — Section 2(1), 3
High Courts14 Apr 1954Dismissed
The East India Match Factory and another Vs The State of Madras
Madras High Court · (1954) 04 MAD CK 0028
Constitution of India, 1950 — Article 286, 286(1), 286(1)(a), 286(11)(a), 286(2)
High Courts14 Apr 1954Allowed
Messrs. Tata Iron and Steel Co. Ltd. Vs The State of Madras
Madras High Court · (1954) 04 MAD CK 0003
Contract Act, 1872 — Section 30
High Courts12 Apr 1954Dismissed
Ahmed Hussain Vs Saidani Bi and Others
Madras High Court · AIR 1955 Mad 263 : (1954) 67 LW 1178 : (1954) 2 MLJ 605
Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 2, 2(3), 3