High Courts22 Apr 1953Dismissed
In Re: K.T. Pappanna Rowther
Madras High Court · AIR 1954 Mad 96 : (1953) 66 LW 789 : (1953) 2 MLJ 409
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,110 of 5,226
High Courts22 Apr 1953Allowed
In Re: Kasi Viswanathan
Madras High Court · AIR 1954 Mad 263 : (1953) 2 MLJ 687
Motor Vehicles Act, 1939 — Section 82
High Courts22 Apr 1953Dismissed
S. Raja Chetty Vs Khiaram Kushiram and Another
Madras High Court · AIR 1954 Mad 272 : (1953) 66 LW 874 : (1953) 2 MLJ 523
Presidency Towns Insolvency Act, 1909 — Section 13, 9
High Courts21 Apr 1953
In Re: T.K. Ratna Mudaliar
Madras High Court · AIR 1953 Mad 926 : (1953) 66 LW 657 : (1953) 2 MLJ 278
High Courts20 Apr 1953Dismissed
In Re: M.M. Abdul Khader, Advocate, High Court of Travancore-Cochin
Madras High Court · AIR 1954 Mad 78 : (1953) 66 LW 840 : (1953) 2 MLJ 457
Stamp Act, 1899 — Article 25, 30
High Courts17 Apr 1953Dismissed
K.R. Srinivasa Ayyar and Others Vs T.A. Ramachandra Rao
Madras High Court · AIR 1954 Mad 367 : (1953) 1 MLJ 680
Limitation Act, 1908 — Article 182Madras Estates Land Act, 1908 — Section 112, 115
High Courts17 Apr 1953
Sri Kalahasteeswaraswami Temple Vs Madras State
Madras High Court · AIR 1954 Mad 498 : (1953) 66 LW 1004
Madras Estates Land Act, 1908 — Section 3(2)
High Courts17 Apr 1953Dismissed
Aravala Chinapapinaidu and Others Vs Imperial Bank of India, Vizianagaram and Others
Madras High Court · AIR 1954 Mad 273
Reserve Bank of India Act, 1934 — Section 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 10(2), 4
High Courts17 Apr 1953
G. Ramachandra Gupta and Another Vs Pandurangam Chetty and Others
Madras High Court · AIR 1953 Mad 955 : (1953) 2 MLJ 315
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts17 Apr 1953Dismissed
Porkrakutty Vs Attancheri Velappil Mammad
Madras High Court · AIR 1954 Mad 381 : (1953) 2 MLJ 622
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)
High Courts17 Apr 1953Allowed
Dominion of India and Another Vs Nagardas and Co.
Madras High Court · AIR 1955 Mad 235 : (1954) 67 LW 318 : (1954) 1 MLJ 666
Limitation Act, 1908 — Article 115, 30, 31
High Courts16 Apr 1953
Subbiah Thevar Vs Pichai Nadar
Madras High Court · AIR 1954 Mad 73 : (1953) 66 LW 791 : (1953) 1 MLJ 517
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5
High Courts15 Apr 1953Dismissed
C.P. Vasantarajan and Others Vs Parvathammani Garu and Others
Madras High Court · AIR 1954 Mad 201 : (1953) 2 MLJ 493
Civil Procedure Code, 1908 (CPC) — Section 115, 73
High Courts15 Apr 1953Dismissed
Ahilyamba Chatram and Devasthanam Vs R. Subramania Ayyar
Madras High Court · AIR 1954 Mad 101 : (1953) 2 MLJ 502
Limitation Act, 1908 — Article 145
High Courts10 Apr 1953
In Re: Mukku Venkatrao
Madras High Court · AIR 1954 Mad 346 : (1953) 2 MLJ 410
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Apr 1953Dismissed
In Re: Kuppunni
Madras High Court · AIR 1954 Mad 79 : (1953) 2 MLJ 411
Provincial Insolvency Act, 1920 — Section 59, 68
High Courts09 Apr 1953
Public Prosecutor Vs K.G. Sivaswamy and Another
Madras High Court · (1954) CriLJ 290 : (1954) ILR (Mad) 372 : (1953) 66 LW 877
High Courts09 Apr 1953Allowed
V.S.P. Subramanian Chettiar Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1954 Mad 91 : (1954) ILR (Mad) 177 : (1953) 24 ITR 89 : (1953) 66 LW 968 : (1953) 2 MLJ 284
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Income Tax (Appellate Tribunal) Rules, 1946 — Rule 2Income Tax Act, 1922 — Section 61, 61(1), 66, 66(1), 66(3)
High Courts09 Apr 1953Allowed
Chembre Valiya Veettil Kunhu Kutty Amma's son Madhavan Nair Vs Chembre Valiya Veettil Kunhukutty Amma's son Karnavan and Another
Madras High Court · AIR 1954 Mad 112 : (1953) 66 LW 771
Limitation Act, 1908 — Section 4
High Courts09 Apr 1953Dismissed
Hindu Religious Endowments Board Vs P.N. Nallathambi Ayyaswami Mudaliar and Another
Madras High Court · (1953) 66 LW 794 : (1953) 1 MLJ 145
Madras Hindu Religious Endowments Act, 1926 — Section 54Presidency Towns Insolvency Act, 1909 — Section 41