High Courts06 May 1955Dismissed
AL. VR. ST. Ramanathan Chettiar Vs AL. VR. ST. Veerappa Chettiar and others
Madras High Court · (1955) 05 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 6, Order 32 Rule 7
COURT ARCHIVE
Madras High Court judgments, 1955
361 judgments · page 10 of 19
High Courts06 May 1955
T. Sadasivam Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1956 Mad 560 : (1956) ILR (Mad) 1176 : (1955) 28 ITR 435
Income Tax Act, 1961 — Section 66(1)
High Courts06 May 1955Dismissed
Al. Vr. St. Ramanathan Chettiar Vs A.L. VR. St. Veerappa Chettiar and others
Madras High Court · (1955) 05 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 6, Order 32 Rule 7, Order 32 Rule 8, Order 7 Rule 7
High Courts06 May 1955
Sivagaminatha Moopanar and Sons Vs Income Tax Officer, II Circle, Madurai and Another
Madras High Court · AIR 1956 Mad 1 : (1956) ILR (Mad) 415 : (1955) 28 ITR 601 : (1955) 68 LW 812
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 28, 28(1), 28(1)(a), 28(1)(c), 28(3)Penal Code, 1860 (IPC) — Section 181
High Courts06 May 1955
In Re: The will of Ramchand Gurdasmal (deceased); Mangharam Wadhwani of Bombay
Madras High Court · (1955) 05 MAD CK 0004
Court Fees Act, 1870 — Section 19, 19IStamp Act, 1899 — Section 38Succession Act, 1925 — Section 317
High Courts06 May 1955
In Re: The Will of Ramchand Gurdasmal (Deceased) Raibahadur Mangharam Wadhwani of Bombay Hindu Inhabitant
Madras High Court · (1955) 05 MAD CK 0001
Court Fees Act, 1870 — Section 19, 19A, 19G, 19ISuccession Act, 1925 — Section 317
High Courts05 May 1955Allowed
Palaniswami Gounder Vs Devanal Ammal and others
Madras High Court · (1955) 05 MAD CK 0013
Provincial Insolvency Act, 1920 — Section 28ATransfer of Property Act, 1882 — Section 3
High Courts05 May 1955Allowed
O.G. Kunhappa Nambiar Vs The Collector of Nilgiris and others
Madras High Court · (1955) 05 MAD CK 0003
Constitution of India, 1950 — Article 226, 311(1)
High Courts04 May 1955Dismissed
Swaminathan Chettiar Vs Vellachami Servai and Others
Madras High Court · AIR 1956 Mad 7 : (1956) ILR (Mad) 1378
Court Fees Act, 1870 — Article 17B, 7
High Courts03 May 1955
Sreenivasan Vs Kirubai Ammal
Madras High Court · AIR 1957 Mad 160 : (1957) CriLJ 379
Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 112
High Courts03 May 1955Dismissed
K.R. Kumaraswami Chetiar Vs Krishnaswami Chetty
Madras High Court · (1955) 05 MAD CK 0015
High Courts03 May 1955Dismissed
R. Dasaratha Rao and Others Vs K. Ramaswamy Iyengar and Others
Madras High Court · (1956) ILR (Mad) 749
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 17, 33Limitation Act, 1963 — Article 158, 170, 176, 178Registration Act, 1908 — Section 17, 17(1), 17(2), 17(2)(6), 23
High Courts03 May 1955Dismissed
K.R. Kumaraswami Chettiar Vs Krishnaswami Chetty
Madras High Court · (1955) 05 MAD CK 0010
High Courts03 May 1955
Radhakrishna Mills (Pollachi) Ltd. Vs State of Madras and Others
Madras High Court · AIR 1956 Mad 113 : (1956) 1 MLJ 280
Industrial Disputes Act, 1947 — Section 10(1)(c), 12
High Courts02 May 1955Allowed
Lakshmanprasad and Sons Vs A. Achutan Nair
Madras High Court · AIR 1955 Mad 662 : (1956) ILR (Mad) 712 : (1955) 68 LW 617 : (1956) 1 MLJ 78
Contract Act, 1872 — Section 20, 65, 72
High Courts02 May 1955Dismissed
N. Dasai Gounder and Co., Madras Vs Deputy Chief Controller of Imports, Madras
Madras High Court · AIR 1955 Mad 699 : (1956) ILR (Mad) 196 : (1955) 28 ITR 553 : (1956) 69 LW 1026 : (1955) 2 MLJ 564
Constitution of India, 1950 — Article 19(1)Imports and Exports (Control) Act, 1947 — Section 3(1)
High Courts02 May 1955
The Registrar, University of Madras Vs Sundara Shetti and Others
Madras High Court · AIR 1956 Mad 309 : (1956) ILR (Mad) 402 : (1956) 69 LW 196 : (1956) 1 MLJ 25
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts02 May 1955
Komaraswami Pillai Vs S. Venkatarama Rao and Others
Madras High Court · AIR 1956 Mad 105 : (1956) ILR (Mad) 719 : (1955) 68 LW 803 : (1956) 1 MLJ 40
High Courts02 May 1955
G. Veerappa Pillai Vs Commissioner of Income Tax, Madras
Madras High Court · (1956) ILR (Mad) 1089 : (1955) 28 ITR 636
Income Tax Act, 1961 — Section 10(2)(xv), 66(1)
High Courts02 May 1955
G. Veerappa Pillai Vs The Commissioner of Income Tax
Madras High Court · (1956) 1 MLJ 249