High Courts30 Mar 1953
N.M. Rayulu Iyer Nagasami Iyer and Co. Vs Chockanarayanan Chettiar
Madras High Court · AIR 1954 Mad 237 : (1953) 2 MLJ 489
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, 11, 48
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,112 of 5,226
High Courts27 Mar 1953
Garimella Mallikharjuna Rao Vs Mangipudi Tripura Sundari
Madras High Court · AIR 1953 Mad 975 : (1953) 2 MLJ 313
Negotiable Instruments Act, 1881 (NI) — Section 44Tamil Nadu Agriculturists Relief Act, 1938 — Section 7
High Courts27 Mar 1953Allowed
B. Matha Gowder Vs M.S. Kada Gowder
Madras High Court · AIR 1954 Mad 81 : (1954) ILR (Mad) 281 : (1953) 66 LW 697 : (1953) 2 MLJ 421
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Mar 1953
Movva Subba Rao and Another Vs Movva Krishna Prasadam by Padyala Muthaiya and Another
Madras High Court · AIR 1954 Mad 227 : (1954) ILR (Mad) 257 : (1953) 66 LW 749 : (1953) 2 MLJ 561
Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)
High Courts26 Mar 1953
Bondalapati Thatayya Vs Gollapudi Basavayya and Others
Madras High Court · AIR 1953 Mad 956
Criminal Procedure Code, 1898 (CrPC) — Section 10, 144, 17, 195, 4(1)
High Courts26 Mar 1953Allowed
Gomathi Ammal Vs V.S.M. Krishna Iyer
Madras High Court · AIR 1954 Mad 126 : (1953) 66 LW 964 : (1953) 2 MLJ 303
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3, 59
High Courts26 Mar 1953Dismissed
Gulab Chand Dhanaraj Vs P. Anandan, Proprietor, Sri Sai Baba's Textile
Madras High Court · AIR 1954 Mad 11 : (1953) 2 MLJ 283
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 20, 9
High Courts25 Mar 1953Allowed
Gurusami through his mother and next friend Valliammai Ammal Vs Sowminarayana Pillai and Others
Madras High Court · AIR 1954 Mad 477
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, Order 7 Rule 7, 11
High Courts25 Mar 1953Dismissed
The Province of Madras Vs P.L.P. Ramaswami Chettiar and Others
Madras High Court · AIR 1954 Mad 409 : (1955) 68 LW 508 : (1953) 2 MLJ 719
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, Order 21 Rule 23(1), Order 21 Rule 53Court fees Act, 1870 — Section 11
High Courts25 Mar 1953Dismissed
Ramnad District Central Co-operative Bank Vs Official Receiver of Ramnad Dt. Ramnad at Madura
Madras High Court · AIR 1954 Mad 12 : (1954) ILR (Mad) 360 : (1953) 2 MLJ 359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Provincial Insolvency Act, 1920 — Section 28(6), 4, 5, 53
High Courts25 Mar 1953Dismissed
S. PL. P. Narayana Chettiar Vs M. AR. Annamalai Chettiar
Madras High Court · AIR 1953 Mad 914 : (1953) 2 MLJ 174
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 16Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2)
High Courts24 Mar 1953Allowed
Vanukuri Danda Reddi Vs Vajrala Ramireddi
Madras High Court · AIR 1953 Mad 908 : (1953) 1 MLJ 851
Provincial Small Cause Courts Act, 1887 — Section 27Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 25A
High Courts20 Mar 1953Dismissed
Gola Narasimhalu Vs Kodi Narasimham and Others
Madras High Court · AIR 1953 Mad 932
High Courts19 Mar 1953Dismissed
Rahima Bi and Others Vs Vellore Municipal Council
Madras High Court · AIR 1954 Mad 495
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 35Easements Act, 1882 — Section 32
High Courts18 Mar 1953Dismissed
Palagani Balarami Reddy Vs Shaik Masthan Saheb
Madras High Court · AIR 1953 Mad 968 : (1953) 66 LW 654 : (1953) 2 MLJ 276
Civil Procedure Code, 1908 (CPC) — Section 110, 110(1)Constitution of India, 1950 — Article 133(1)
High Courts18 Mar 1953Dismissed
Illuru Hanumanthiah Vs Umnabad Thimmaiah and Others
Madras High Court · AIR 1954 Mad 87 : (1953) 2 MLJ 310
Contract Act, 1872 — Section 40Oil Seeds (Forward Contracts Prohibition) Order, 1943 — Section 2Sales of Goods Act, 1930 — Section 4
High Courts17 Mar 1953Dismissed
Sethuraman Thevar Vs Kameetha Rowther and Others
Madras High Court · AIR 1954 Mad 368 : (1953) 1 MLJ 742
Tamil Nadu Agriculturists Relief (Amendment) Act, 1948 — Section 23A
High Courts17 Mar 1953
In Re: Ramanath Bholgothra (of Jammu)
Madras High Court · AIR 1953 Mad 953 : (1953) 2 MLJ 399
Criminal Procedure Code, 1898 (CrPC) — Section 1, 6, 93AMadras City Police Act, 1888 — Section 7
High Courts17 Mar 1953Dismissed
The State of Madras Vs A.M.N.A. Abdul Kader Tharaganar Firm
Madras High Court · AIR 1953 Mad 905 : (1953) 2 MLJ 181
Limitation Act, 1908 — Article 16, 62Madras General Sales Tax Act, 1939 — Section 18
High Courts17 Mar 1953Dismissed
Simrathmull and Another Vs Jugraj and Another
Madras High Court · AIR 1954 Mad 334 : (1954) ILR (Mad) 354 : (1953) 66 LW 711 : (1953) 2 MLJ 354
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Madras High Court (Original Side) Rules, 1956 — Order 7 Rule 1