High Courts24 Sept 1953
Mohanakrishniah Naidu Vs National Bank of India and Another
Madras High Court · (1954) 1 LLJ 136
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,105 of 5,226
High Courts23 Sept 1953Dismissed
Karumbayiram Pillai Annadhana Dharma Charities Nachiarkoil and Others Vs Chinnaswami Padayachi and Another
Madras High Court · AIR 1954 Mad 805 : (1954) 67 LW 88 : (1954) 1 MLJ 277
Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 2
High Courts23 Sept 1953Dismissed
D. Srinivasaiah Vs Vellore Varalakshmi Bank Ltd.
Madras High Court · AIR 1954 Mad 802 : (1954) 24 CompCas 55 : (1954) ILR (Mad) 533 : (1954) 67 LW 303 : (1954) 1 MLJ 541
Companies Act, 1913 — Section 11, 11(6)
High Courts22 Sept 1953Dismissed
Paramasiva Mudaliar of unsound mind by guardians, Dhanakoti Ammal and Another Vs D. Rangachariar
Madras High Court · AIR 1954 Mad 764 : (1954) 67 LW 138 : (1954) 1 MLJ 42
Usurious Loans Act, 1918 — Section 3, 3(1), 3(2)
High Courts18 Sept 1953Dismissed
Radhakrishna Mills Ltd., Peelamedu, Coimbatore Dt. Vs The Special Industrial Tribunal, Madras and Others
Madras High Court · AIR 1954 Mad 686 : (1954) 1 LLJ 295 : (1954) 1 MLJ 266
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 41Industrial Disputes Act, 1947 — Section 10(5), 18
High Courts18 Sept 1953Dismissed
A.N. Rangaswamy and Another Vs The Industrial Tribunal, Fort. St. George, Madras and Others
Madras High Court · AIR 1954 Mad 553 : (1954) ILR (Mad) 800 : (1954) 67 LW 54
Constitution of India, 1950 — Article 14, 19(1)Councils Act, 1926 — Section 14, 9Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 36(4)
High Courts18 Sept 1953
Liberator Press and Rangaswami Vs State of Madras and Another
Madras High Court · (1954) 1 LLJ 301
Bar Councils Act, 1926 — Section 14, 9Constitution of India, 1950 — Article 14, 19, 225, 226Industrial Disputes Act, 1947 — Section 36
High Courts18 Sept 1953
P.A.C. Ramaswami Raja, Rajapalayam Vs Commr. of Excess Profits Tax, Madras
Madras High Court · AIR 1954 Mad 734 : (1955) ILR (Mad) 389 : (1954) 25 ITR 9 : (1954) 1 MLJ 183
Excess Profits Tax Act, 1940 — Section 7, 8, 8(1), 8(5)
High Courts16 Sept 1953
P.P. Selvarajan (Advocate) Vs Bar Council, Madras
Madras High Court · AIR 1954 Mad 400 : (1953) 66 LW 1048 : (1953) 2 MLJ 735
Bar Councils Act, 1926 — Section 10, 9Constitution of India, 1950 — Article 226Madras Bar Council Rules — Rule 28
High Courts16 Sept 1953
Trustees, Nagore Durgah Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1955 Mad 588 : (1954) 26 ITR 805
Civil Procedure Code, 1908 (CPC) — Section 11Income Tax Act, 1922 — Section 41, 66
High Courts15 Sept 1953
Pasala Rama Rao, being minor by guardian and adopted mother Kanthamma Vs Board of Revenue and Another
Madras High Court · AIR 1954 Mad 483 : (1954) 67 LW 16 : (1953) 2 MLJ 663
Madras Village Officers Act, 1895 — Section 10(2)
High Courts14 Sept 1953
In Re: D. Lakshminarayana Chettiar and Another
Madras High Court · AIR 1954 Mad 594 : (1954) ILR (Mad) 289 : (1954) 67 LW 123 : (1954) 1 MLJ 403
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts11 Sept 1953
Kidangazhi Manakkal Narayanan Nambudiripad and Others Vs State of Madras and Another
Madras High Court · AIR 1954 Mad 385 : (1955) ILR (Mad) 356 : (1953) 66 LW 947 : (1953) 2 MLJ 699
Constitution of India, 1950 — Article 25, 26, 27, 28, 282Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 76, 76(4)
High Courts11 Sept 1953Allowed
Pakamaraja Naicker and Others Vs Chidambara Nadar and Another
Madras High Court · AIR 1955 Mad 229 : (1955) CriLJ 700
Criminal Procedure Code, 1898 (CrPC) — Section 145(1)
High Courts10 Sept 1953
Balasundara Mudaliar Vs Muthuvenkatachala Mudaliar (died) and Others
Madras High Court · AIR 1954 Mad 799 : (1954) ILR (Mad) 926 : (1954) 67 LW 329 : (1954) 2 MLJ 141
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 6 Rule 17Contract Act, 1872 — Section 55
High Courts09 Sept 1953
Public Prosecutor Vs Pachiripilli Satyanarayanarao
Madras High Court · AIR 1955 Mad 214 : (1955) CriLJ 691
Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(3)
High Courts04 Sept 1953Dismissed
N. Perianna Pillai Vs Koppa Goundan
Madras High Court · AIR 1954 Mad 804 : (1954) 1 LLJ 468 : (1954) 1 MLJ 190
Workmens Compensation Act, 1923 — Section 2(1)
High Courts04 Sept 1953Allowed
D. Ramakrishna Chetti Vs D. Govindammal and Others
Madras High Court · AIR 1954 Mad 537 : (1954) 67 LW 22
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5
High Courts03 Sept 1953
Musunuru Nagendramma Vs Musunuru Ramakotayya
Madras High Court · AIR 1954 Mad 713 : (1954) 67 LW 420
Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)
High Courts03 Sept 1953
Athar Jamath Majith Vs T. Krishnaswami Naidu and Others
Madras High Court · AIR 1955 Mad 591 : (1954) 1 MLJ 451
Specific Relief Act, 1877 — Section 19, 21Stamp Act, 1899 — Section 14