COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,103 of 5,226

High Courts23 Nov 1953Dismissed

Venukuri Krishna Reddi and Another Vs Kota Ramireddi and Others

Madras High Court · AIR 1954 Mad 848 : (1954) ILR (Mad) 1126 : (1954) 67 LW 346

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), Order 41 Rule 33

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High Courts16 Nov 1953

Pushavathi Vijayaram Gajapathi Raj Manne Sultan Bahadur, Raja of Vizianagaram Vs Vishweshwar Gajapathi Raj and Others

Madras High Court · AIR 1955 Mad 219

Evidence Act, 1872 — Section 101, 102, 103Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 18, 18(1), 18(2), 18(3)

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High Courts13 Nov 1953Allowed

Alamelu Ammal Vs Krishna Chetty and Others

Madras High Court · AIR 1954 Mad 585 : (1955) ILR (Mad) 562 : (1954) 67 LW 84 : (1954) 1 MLJ 294

Limitation Act, 1908 — Article 144, 44, 6, 6(3)

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High Courts13 Nov 1953Dismissed

In Re: Jilumudu Venkureddi

Madras High Court · (1954) 2 MLJ 88

Transfer of Property Act, 1882 — Section 84

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High Courts13 Nov 1953Allowed

Sankari Ammal Vs Ramachandra Ayyar

Madras High Court · AIR 1954 Mad 861 : (1954) ILR (Mad) 791 : (1954) 67 LW 577 : (1954) 2 MLJ 569

Tamil Nadu Agriculturists Relief Act, 1938 — Section 9Transfer of Property Act, 1882 — Section 43

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High Courts13 Nov 1953Allowed

B. Deivanayagam Pillai Vs Subbiah Pillai and Another

Madras High Court · AIR 1954 Mad 727 : (1954) ILR (Mad) 741 : (1954) 67 LW 262 : (1954) 1 MLJ 534

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High Courts13 Nov 1953

Kandiyil Vania Pudukudi Ramunni Kurup and Others Vs Panchayat Board, Badagara and Others

Madras High Court · AIR 1954 Mad 754 : (1954) ILR (Mad) 513 : (1954) 67 LW 365 : (1954) 2 MLJ 101

Constitution of India, 1950 — Article 19, 19(1), 19(5)Madras Local Boards Act, 1884 — Section 117E(1)Madras Village Panchayats Act, 1950 — Section 81(1), 82(1), 82(2), 82(3)

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High Courts13 Nov 1953Allowed

Majeti Ramakrishnayya and Another Vs Pulavarti Venkata Subba Rao and Others

Madras High Court · AIR 1954 Mad 831

Limitation Act, 1908 — Article 180, 182, 6, 7

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High Courts10 Nov 1953Dismissed

Joint Official Liquidators of the Peerdan Juharmal Bank Ltd. Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1954 Mad 858 : (1954) 24 CompCas 41 : (1954) 25 ITR 140 : (1954) 67 LW 143

Companies Act, 1913 — Section 230, 230(1)Income Tax Act, 1922 — Section 18A, 29, 3, 45

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High Courts09 Nov 1953Allowed

Pollapalli Venkatarama Rao and Others Vs Musunuru Venkayya and Others

Madras High Court · AIR 1954 Mad 788 : (1954) 67 LW 354 : (1954) 2 MLJ 161

Civil Procedure Code, 1908 (CPC) — Section 11Madras Estates Land Act, 1908 — Section 189(3), 3(2), 40

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High Courts04 Nov 1953Allowed

K.G. Krishnappa Chetti Vs Pachiappa Goundan and Others

Madras High Court · AIR 1954 Mad 855

Negotiable Instruments Act, 1881 (NI) — Section 105, 74

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High Courts03 Nov 1953Dismissed

In Re: Beharilal Baldeoprasad Firm of Merchants by partner Tagoor Prasad and Others

Madras High Court · AIR 1955 Mad 271

Civil Procedure Code, 1908 (CPC) — Section 115, 20Provincial Small Cause Courts Act, 1887 — Section 25Sales of Goods Act, 1930 — Section 15, 16, 17, 41

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High Courts02 Nov 1953Dismissed