COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,109 of 5,226

High Courts01 May 1953Dismissed

In Re: S. Panchapakesa Iyer

Madras High Court · AIR 1954 Mad 396

High Courts01 May 1953Dismissed

V.G. Row Vs The State of Madras

Madras High Court · AIR 1954 Mad 240 : (1954) ILR (Mad) 399 : (1953) 2 MLJ 413

Constitution of India, 1950 — Article 14, 19, 19(1), 226Passports Act, 1967 — Section 5

High Courts01 May 1953Dismissed

Khata Chinna Eswarareddi and Others Vs Kukkala Reddigari Venkatachelamma Reddi

Madras High Court · AIR 1954 Mad 83 : (1953) 2 MLJ 467

Limitation Act, 1908 — Article 91Specific Relief Act, 1877 — Section 39

High Courts01 May 1953Allowed

The University of Madras Vs Shantha Bai and Another

Madras High Court · AIR 1954 Mad 67 : (1954) ILR (Mad) 426 : (1953) 66 LW 665 : (1953) 2 MLJ 287

Constitution of India, 1950 — Article 12, 15(1), 15(3), 29, 29(2)

High Courts01 May 1953Allowed

Raman Chettiar and Others Vs Raman Chettiar and Others

Madras High Court · AIR 1954 Mad 97 : (1953) 66 LW 773 : (1953) 2 MLJ 405

Civil Procedure Code, 1908 (CPC) — Section 151, 34, 47

High Courts01 May 1953

In the matter of S.R. No. 8238 of 1953

Madras High Court · AIR 1953 Mad 974 : (1953) 2 MLJ 282

Drugs and Cosmetics Act, 1940 — Section 12Drugs and Cosmetics Rules, 1945 — Rule 29General Clauses Act, 1897 — Section 3, 3(15)

High Courts01 May 1953Allowed

Selva alias G. Sarangapani Chettiar Vs C.L. Aravamudha Iyengar and Another

Madras High Court · AIR 1953 Mad 969 : (1953) 66 LW 703 : (1953) 2 MLJ 293

Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 12(7), 303(2)

High Courts30 Apr 1953

Bayanna Vs Devamma

Madras High Court · (1954) CriLJ 279 : (1953) 66 LW 861

High Courts30 Apr 1953Dismissed

Velugubantla Narayya Vs Kona Venkanna and Others

Madras High Court · AIR 1954 Mad 264 : (1954) ILR (Mad) 329 : (1953) 66 LW 834 : (1954) 1 MLJ 203

Tamil Nadu Agriculturists Relief Act, 1938 — Section 7

High Courts30 Apr 1953Allowed

M.V. Amirdhalakshmi Ammal and Others Vs Narayanaswami Mudaliar and Others

Madras High Court · AIR 1954 Mad 128 : (1953) 2 MLJ 366

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5

High Courts28 Apr 1953Dismissed

In Re: Suruttayyan alias Vayyapuri Goundan

Madras High Court · AIR 1954 Mad 523

Penal Code, 1860 (IPC) — Section 300, 302, 85, 86

High Courts28 Apr 1953

Muttangi Jaggayya Vs Ramanujam Venkata Narsimharao and Others

Madras High Court · AIR 1954 Mad 471

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(1), Order 22 Rule 10, Order 22 Rule 10(1)

High Courts28 Apr 1953Allowed

Rachabhathuni Brahmam and Another Vs State of Madras

Madras High Court · AIR 1954 Mad 277 : (1954) ILR (Mad) 200 : (1953) 66 LW 656 : (1953) 2 MLJ 307

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 13, Order 41 Rule 10

High Courts24 Apr 1953Dismissed

Pullancheri Thiruvoth Kunhirama Kurup Vs Changaroth Kunnummel Narayanan Nambiar

Madras High Court · AIR 1954 Mad 375 : (1953) 2 MLJ 670

Guardians and Wards Act, 1890 — Section 19

High Courts24 Apr 1953Dismissed

Senthathikalai Pandiya Chinnathambiar and Others Vs Varaguna Rama Pandia Chinnathambiar and Another

Madras High Court · AIR 1954 Mad 5 : (1954) ILR (Mad) 500 : (1953) 66 LW 671 : (1953) 2 MLJ 387

Madras Impartible Estates Act, 1902 — Section 4

High Courts23 Apr 1953

In Re: C. Kanaran Nair

Madras High Court · AIR 1954 Mad 893

Criminal Procedure Code, 1898 (CrPC) — Section 476, 480, 482

High Courts23 Apr 1953

In Re: Govindaswami

Madras High Court · (1954) CriLJ 480

High Courts23 Apr 1953Dismissed

Madathil Ahmed Haji Vs Muthana Kunhirama Kurup and Another

Madras High Court · AIR 1954 Mad 360 : (1954) ILR (Mad) 201 : (1953) 66 LW 1051 : (1953) 1 MLJ 665

Constitution of India, 1950 — Article 14Madras Village Panchayats Act, 1950 — Section 10(3), 112(2)(1), 5, 7Madras Village Panchayats Rules, 1950 — Rule 1(2), 9

High Courts23 Apr 1953

M.K. Govinda Reddi Vs E.K. Pattabhi Rama Reddi and Others

Madras High Court · AIR 1954 Mad 161 : (1953) 66 LW 916 : (1953) 2 MLJ 478

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts22 Apr 1953Dismissed

N.C. Ramanatha Iyer, President, Nurani Grama Jana Sabha Nurani Village Vs Board of Commrs. for Hindu Religious Endowments, Madras

Madras High Court · AIR 1954 Mad 492 : (1953) 66 LW 1024

Madras Hindu Religious Endowments Act, 1926 — Section 84, 9(12)