High Courts02 Jan 1953
S.M. Abdul Azeez and Sons Vs Paruchuri Subrahmanyam and Others
Madras High Court · AIR 1953 Mad 711 : (1954) ILR (Mad) 171 : (1953) 66 LW 326 : (1956) 2 MLJ 15
Defence of India Rules, 1939 — Rule 61(2), 81(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,117 of 5,226
High Courts01 Jan 1953
Sri Ramachandra Spinning Mill Vs State of Madras and Another
Madras High Court · (1953) 2 LLJ 216
Industrial Disputes Act, 1947 — Section 10, 15, 2, 29, 4
High Courts19 Dec 1952
Yeditha Venkanna Vs Nakka Narayanamma and Others
Madras High Court · AIR 1954 Mad 136 : (1954) ILR (Mad) 1235 : (1953) 66 LW 801 : (1953) 2 MLJ 652
Succession Act, 1925 — Section 95
High Courts18 Dec 1952Dismissed
Nallathambi alias Venkatachalam Chetty and Others Vs Perumal Chetty and Others
Madras High Court · AIR 1953 Mad 813 : (1953) 66 LW 388 : (1953) 1 MLJ 786
Madras Estates Land Act, 1908 — Section 3, 3(2)
High Courts18 Dec 1952Dismissed
Rechuri Suryaprakasa Rao and Others Vs Gottumukkala Venkatraju and Others
Madras High Court · AIR 1953 Mad 830 : (1953) ILR (Mad) 1196 : (1953) 66 LW 410
Transfer of Property Act, 1882 — Section 58
High Courts18 Dec 1952Dismissed
Narayanaswami Goundar Vs Perumal Chettiar and Others
Madras High Court · AIR 1953 Mad 720 : (1953) ILR (Mad) 1200 : (1953) 23 ITR 400 : (1952) 2 MLJ 103
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9A(7)Transfer of Property Act, 1882 — Section 60, 72
High Courts17 Dec 1952Dismissed
Kalidindi Ramakrishna Raju Vs K. Someswara Rao and Others
Madras High Court · AIR 1953 Mad 560 : (1953) ILR (Mad) 805 : (1953) 66 LW 171 : (1953) 1 MLJ 422
Madras Local Boards Act, 1920 — Section 57Madras Village Panchayats Act, 1950 — Section 131, 19(1)
High Courts17 Dec 1952Dismissed
Pethayya Pillai Vs Karuppiah Nadar and Others
Madras High Court · (1953) 66 LW 296
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Oaths Act, 1873 — Section 8
High Courts17 Dec 1952Dismissed
J. Loomchand Sait Vs The Official Liquidators, Peerdan Joharmall Bank Ltd.
Madras High Court · AIR 1953 Mad 595 : (1953) 23 CompCas 142 : (1953) 1 MLJ 514
Banking Companies Act, 1949 — Section 45A, 45C, 45GCompanies Act, 1913 — Section 177, 179, 282AConstitution of India, 1950 — Article 20(2)
High Courts17 Dec 1952Allowed
Addanki Ramalingamma Vs Bhimavarapu Venkatasubbayya
Madras High Court · AIR 1953 Mad 912 : (1953) 66 LW 423 : (1953) 1 MLJ 789
Civil Procedure Code, 1908 (CPC) — Section 9Madras Hereditary Village Offices Act, 1895 — Section 13, 13(1), 21
High Courts17 Dec 1952
District Board, Salem Vs S.K. Hanumantha Rao and Another
Madras High Court · AIR 1954 Mad 208 : (1953) 66 LW 765 : (1953) 2 MLJ 470
Limitation Act, 1908 — Article 142, 143, 144Madras Local Boards Act, 1920 — Section 163A, 60, 61
High Courts16 Dec 1952Dismissed
In Re: P. Moosa Kutty
Madras High Court · (1953) 66 LW 418
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9
High Courts12 Dec 1952
In Re: Sainambu
Madras High Court · AIR 1953 Mad 564 : (1953) ILR (Mad) 1170 : (1953) 1 MLJ 467
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 27Madras Criminal Practice Rules, 1931 — Rule 85
High Courts12 Dec 1952Allowed
In Re: N.H.M. Pandian
Madras High Court · AIR 1953 Mad 787 : (1953) 2 MLJ 42
Negotiable Instruments Act, 1881 (NI) — Section 13Penal Code, 1860 (IPC) — Section 405Public Debt Act, 1944 — Section 19
High Courts12 Dec 1952
S. Duraiswami Nadar Vs V.M. Nataraja Nadar and Another
Madras High Court · (1952) 12 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 63Transfer of Property Act, 1882 — Section 53
High Courts11 Dec 1952Dismissed
Avaran Kutti by next friend, Kalathingal Ithalukki Vs Cheriyakkan and Others
Madras High Court · AIR 1953 Mad 480 : (1953) 66 LW 143 : (1953) 1 MLJ 340
Limitation Act, 1908 — Article 116, 36
High Courts11 Dec 1952Partly Allowed
G.A. Galia Kotwala and Co. Ltd. Vs K.R.L. Narasimhan and Brother
Madras High Court · AIR 1954 Mad 119 : (1955) ILR (Mad) 302 : (1953) 2 MLJ 372
Contract Act, 1872 — Section 56
High Courts10 Dec 1952Dismissed
Sure Subba Rao and Another Vs Sure Venkata Satyanarayana and Another
Madras High Court · AIR 1953 Mad 755 : (1953) 66 LW 1111 : (1953) 2 MLJ 97
Registration Act, 1908 — Section 17, 17(3)
High Courts10 Dec 1952Allowed
Thirugnanasambandham Pillai, Managing Trustee of Nangur Sri Narayanaswami Sannidhi Dwadasi Kattalai Vs Ramachandram Pillai and Others
Madras High Court · AIR 1953 Mad 744 : (1952) 1 MLJ 486
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts10 Dec 1952Dismissed
In Re: Muthyala Lakshminarayana
Madras High Court · AIR 1954 Mad 412 : (1953) 2 MLJ 160
Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7Madras Estates Land Act, 1908 — Section 19, 6(1)Transfer of Property Act, 1882 — Section 105