COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,099 of 5,226

High Courts09 Feb 1954Dismissed

Public Prosecutor Vs G.T. Krishnaswami Naidu and Another

Madras High Court · AIR 1954 Mad 1021

Motor Vehicles Act, 1939 — Section 2(33), 38, 38(1), 42, 42(1)Tamil Nadu Motor Vehicles Rules, 1940 — Rule 3Tamil Nadu Motor Vehicles Taxation Act, 1931 — Section 11A, 16, 7

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High Courts05 Feb 1954Dismissed

Sunanagunta Kotayy and others Vs Thirumella Rama Murthy and others

Madras High Court · (1954) 02 MAD CK 0033

Registration Act, 1908 — Section 49

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High Courts05 Feb 1954

In Re: U.R. Ramaswami

Madras High Court · AIR 1954 Mad 1020

Criminal Procedure Code, 1898 (CrPC) — Section 271, 412

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High Courts05 Feb 1954

Sivakami Ammal Vs Bangaruswami Reddi

Madras High Court · AIR 1954 Mad 1039 : (1954) 67 LW 1136 : (1954) 2 MLJ 396

Civil Procedure Code, 1908 (CPC) — Section 96Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5(7)

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High Courts04 Feb 1954

M.O. Abdul Rahim Rowther and Others Vs Swaminatha Odayar and Others

Madras High Court · (1955) ILR (Mad) 744

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 98Limitation Act, 1963 — Article 11AMadras Estates Land (Amendment) Act, 1909 — Section 3

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High Courts04 Feb 1954Dismissed

Balakrishna Industrial Works Vs C.S. Venkatachari and Another

Madras High Court · AIR 1954 Mad 883 : (1954) ILR (Mad) 1122 : (1954) 67 LW 545 : (1954) 2 MLJ 290

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 2

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High Courts04 Feb 1954Allowed

Kunala Bapaiah (died) and Another Vs Vedantam Subbarao and Another

Madras High Court · AIR 1954 Mad 878

Civil Procedure Code, 1908 (CPC) — Section 38Tamil Nadu Agriculturists Relief Act, 1938 — Section 14

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High Courts04 Feb 1954Dismissed

In Re: Bommisetty Ramayamma

Madras High Court · AIR 1954 Mad 880 : (1954) 1 MLJ 544

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5, Order 7 Rule 11, 115

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High Courts03 Feb 1954Dismissed

In the matter of the Debts of B.V. Gam, Intestate, deceased

Madras High Court · AIR 1955 Mad 681 : (1955) ILR (Mad) 325 : (1955) 68 LW 608

Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Article 12

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High Courts03 Feb 1954

CHAPARALA KRISHNA BRAHMAM Vs GUDURU GOVARDHANAIAH. FEBRUARY 3, 1954.

Madras High Court · (1953) 23 ITR 407 : (1954) 2 MLJ 332

Penal Code, 1860 (IPC) — Section 467, 471

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High Courts03 Feb 1954Dismissed

Chaparala Krishna Brahman Vs Guduru Govardhanaiah

Madras High Court · AIR 1954 Mad 822 : (1954) 25 ITR 407

Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 3Income Tax Act, 1922 — Section 37

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High Courts03 Feb 1954Dismissed

In Re: Mahammad Sultan

Madras High Court · AIR 1955 Mad 92 : (1955) CriLJ 349 : (1954) 67 LW 646

Criminal Procedure Code, 1898 (CrPC) — Section 260Madras Prohibition Act, 1937 — Section 4(1)

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High Courts02 Feb 1954

Padmaraju Konetiraju Vs Padmaraju Subbaraju and Others

Madras High Court · (1954) CriLJ 1565

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts01 Feb 1954Dismissed

P.A. Rahim Sahib Vs The Governor General of India in Council, by Agent and General Manager of the Southern Railways, Tiruchirapalli

Madras High Court · (1954) 02 MAD CK 0040

Carriers Act, 1865 — Section 2

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High Courts01 Feb 1954Allowed

T.N. Seshachalam Naidu Vs A. Venkatachalam Chetty and Others

Madras High Court · AIR 1954 Mad 820 : (1954) 67 LW 1104 : (1954) 2 MLJ 471

Negotiable Instruments Act, 1881 (NI) — Section 50, 51, 8Transfer of Property Act, 1882 — Section 130, 137

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High Courts29 Jan 1954

K.M. Abbu Chettiar Vs Hyderabad State Bank

Madras High Court · AIR 1954 Mad 1001 : (1954) 24 CompCas 221 : (1954) 1 MLJ 566

Contract Act, 1872 — Section 212Negotiable Instruments Act, 1881 (NI) — Section 10, 82

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High Courts28 Jan 1954Allowed

Bhaskaran Thirumulpad and Others Vs Kavunni Thirumulpad and Others

Madras High Court · AIR 1954 Mad 987 : (1954) 67 LW 455 : (1954) 2 MLJ 294

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Madras Marumakkathayam Act, 1932 — Section 48

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High Courts28 Jan 1954

Nagarathnammal Vs D. Veeraraghavan and Others

Madras High Court · AIR 1954 Mad 1008 : (1954) 67 LW 502

Madras High Court (Original Side) Rules, 1956 — Order 45 Rule 1Transfer of Property Act, 1882 — Section 8

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High Courts28 Jan 1954Dismissed

S.V.K.M. Sivaram Akrishna Aiyar Vs The State of Madras, by the Collector of Ramnad at Madura and others

Madras High Court · (1954) 01 MAD CK 0028

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 7, 8Constitution of India, 1950 — Article 19

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High Courts27 Jan 1954Allowed

In Re: Venugopal and Others

Madras High Court · AIR 1954 Mad 901

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 19(6)Madras City Police Act, 1888 — Section 49A, 49A(1)Madras City Police Gaming Rules, 1949 — Rule 3

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