High Courts19 Dec 1956
Hindustan Materials Vs Railway Rates Tribunal and Others
Madras High Court · AIR 1958 Mad 471 : (1957) 2 MLJ 363
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1956
399 judgments · page 1 of 20
High Courts19 Dec 1956Dismissed
In Re: Palanisamy Chettiar
Madras High Court · AIR 1957 Mad 351 : (1957) CriLJ 642 : (1957) ILR (Mad) 597 : (1957) 70 LW 150
Constitution of India, 1950 — Article 233Criminal Procedure Code, 1898 (CrPC) — Section 39, 408, 409, 9, 9(3)General Clauses Act, 1897 — Section 15, 18
High Courts19 Dec 1956
Nachiappa Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 788 : (1957) 31 ITR 968
Income Tax Act, 1922 — Section 10
High Courts18 Dec 1956Dismissed
C. Dhanalakshmi Ammal Vs Income Tax Officer, II Additional City Circle II, Kilpauk, Madras and Others
Madras High Court · AIR 1957 Mad 376 : (1957) 70 LW 234
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 9Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46, 46(2)
High Courts18 Dec 1956Dismissed
Oriental Government Security Life Assurance Co. Ltd., Bombay, with its Agency Office at Cantonment, Tiruchirapalli Vs B.S. Krishnamurthi
Madras High Court · AIR 1957 Mad 449 : (1957) ILR (Mad) 826 : (1957) 70 LW 271
Insurance Act, 1938 — Section 40, 44(1)
High Courts18 Dec 1956Dismissed
Dominion of India Vs Arulappan
Madras High Court · AIR 1957 Mad 356
Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)
High Courts18 Dec 1956
C. DHANALAKSHMI AMMAL Vs Income Tax OFFICER, MADRAS.
Madras High Court · (1957) 31 ITR 460
High Courts17 Dec 1956Allowed
Sriranga Nacharammal Vs Varalakshmi Fund (Vellore) Ltd.
Madras High Court · AIR 1957 Mad 640
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts17 Dec 1956Allowed
D. Krishnamurthi Vs The Revenue Divisional Officer, Salem (Rent Controller) and another
Madras High Court · (1956) 12 MAD CK 0023
Constitution of India, 1950 — Article 226
High Courts17 Dec 1956Dismissed
R. Raju Pillai Vs Arukkani Ammal and Another
Madras High Court · (1957) ILR (Mad) 662
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 92(1), Order 21 Rule 95, Order 21 Rule 96Limitation Act, 1908 — Article 180
High Courts17 Dec 1956Dismissed
Kamakshi Ammal and Another Vs Arukkani Ammal and Another
Madras High Court · AIR 1957 Mad 440 : (1957) 70 LW 233
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(1)Limitation Act, 1908 — Article 180
High Courts13 Dec 1956Allowed
E.K. Nagamanickam chettiar Vs Nallakannu Servai
Madras High Court · (1957) ILR (Mad) 735
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)
High Courts13 Dec 1956
Sri Raja Rajeswari Ambal of Sri Dattatreya Mandiram Vs District Board
Madras High Court · (1957) ILR (Mad) 819 : (1957) 70 LW 342 : (1957) 2 MLJ 73
High Courts12 Dec 1956
Mysore Sugar Company Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 558 : (1957) 31 ITR 760
Contract Act, 1872 — Section 182Income Tax Act, 1922 — Section 4
High Courts12 Dec 1956Dismissed
In Re: N.C. Kuppuswami Ayyangar
Madras High Court · (1956) 12 MAD CK 0022
High Courts11 Dec 1956
M.K. Ranganathan and Another Vs A.S. Jaffers and Another
Madras High Court · AIR 1957 Mad 382 : (1957) ILR (Mad) 921 : (1957) 70 LW 119
High Courts10 Dec 1956Dismissed
S.T. Sahib Vs N. Hasan Ghani Sahib and Others
Madras High Court · AIR 1957 Mad 646
Criminal Procedure Code, 1898 (CrPC) — Section 476Evidence Act, 1872 — Section 157, 158, 33Legal Practitioners Act, 1879 — Section 13
High Courts07 Dec 1956Dismissed
In Re: Ramaswamy Mudaliar
Madras High Court · AIR 1957 Mad 673 : (1957) 70 LW 288
Provincial Small Cause Courts Act, 1887 — Article 11, 35, 15(3), 3Tamil Nadu Civil Courts Act, 1873 — Section 28
High Courts07 Dec 1956Dismissed
Ponnuswami Chettiar Vs P. Vellaimuthu Chettiar
Madras High Court · AIR 1957 Mad 355 : (1957) 70 LW 260
Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts07 Dec 1956
T. S. M. O. MOHAMED OTHUMAN SAHIB Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1957) 31 ITR 480