High Courts12 Jul 1956
Commissioner, Coimbatore Municipality Vs Chettimar Vinayagar Temple Committee by Secretary, C. Nangappa Chettiar
Madras High Court · (1956) 2 MLJ 563
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 11 of 22
High Courts12 Jul 1956
Ramakrishna Mardi and Others Vs Vishnumoorthi Mardi and Others
Madras High Court · (1956) 69 LW 795 : (1956) 2 MLJ 550
Hindu Gains of Learning Act, 1930 — Section 3
High Courts11 Jul 1956Allowed
Ramanadhan Chettiar Vs The State of Madras and others
Madras High Court · AIR 1958 Mad 104
Constitution of India, 1950 — Article 226
High Courts11 Jul 1956Allowed
Ramanadhan Chettiar Vs State of Madras and others
Madras High Court · AIR 1958 Mad 104
Constitution of India, 1950 — Article 226
High Courts09 Jul 1956Allowed
Patteri Pakker Vs Chengatiye Kombi Ammad and Others
Madras High Court · AIR 1957 Mad 701 : (1957) 70 LW 298
Limitation Act, 1908 — Article 142, 143, 144
High Courts06 Jul 1956
In Re: Public Prosecutor
Madras High Court · (1957) CriLJ 402
Borstal Schools Act, 1925 — Section 8
High Courts04 Jul 1956Dismissed
In Re: Vadasseri Tharawattil Karnavan and Manager Ittichathara Valia Mannadiar
Madras High Court · AIR 1957 Mad 73
Limitation Act, 1908 — Article 139, 142, 144Registration Act, 1908 — Section 17(2), 17N, 49
High Courts04 Jul 1956
In Re: Vadasseri Tharavattil Karnavan and Manager, Ittichathara Valia Mannadiar
Madras High Court · (1956) 2 MLJ 573
High Courts03 Jul 1956
In the matter of Agricultural and Industrial Bank Ltd.; In the matter of Official Liquidator Agricultural and Industrial Bank Ltd., Coondapur (in liquidation)
Madras High Court · AIR 1957 Mad 295 : (1956) 26 CompCas 381
Banking Companies Act, 1949 — Section 38, 45FLimitation Act, 1908 — Article 115
High Courts03 Jul 1956Dismissed
S. Vadivel Pillai Vs Pikasinidas Ammal and another
Madras High Court · (1956) 07 MAD CK 0036
Transfer of Property Act, 1882 — Section 105, 109
High Courts03 Jul 1956
N.V. Govindaraja Nadar and Others Vs T. Namadevar Reddiar and Others
Madras High Court · (1956) 69 LW 808 : (1956) 2 MLJ 425
Agriculturists Relief Act — Section 13A
High Courts03 Jul 1956Dismissed
Swaminatha Udayar Vs Mottaya Padayachi and Others
Madras High Court · AIR 1957 Mad 209
Transfer of Property Act, 1882 — Section 54
High Courts02 Jul 1956Dismissed
State of Madras Vs K.S.M.K. Kasi Mohamad and others
Madras High Court · AIR 1958 Mad 107
High Courts02 Jul 1956Allowed
T. Krishnaveni Ammal Vs The Corporation of Madras
Madras High Court · AIR 1957 Mad 671 : (1957) 70 LW 197
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 10, 9Madras Estates Land Act, 1908 — Section 3Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 55(1)
High Courts02 Jul 1956Dismissed
D.D. Italia and J.D. Italia Vs Free Press Journals (Madras) Ltd.
Madras High Court · AIR 1957 Mad 162
Companies (Amendment) Act, 1956 — Section 529, 530Companies Act, 1913 — Section 229, 230, 230(2), 230(4), 230(5)Presidency Towns Insolvency Act, 1909 — Section 49
High Courts02 Jul 1956
In Re: Indian Companies Act VII of 1913; In Re: Free Press Journal (Madras) Ltd., (in liquidation) Indian Commerce and Industries Co. Ltd.
Madras High Court · (1956) 2 MLJ 463
Presidency Towns Insolvency Act, 1909 — Section 49, 49(c)
High Courts29 May 1956
Burmah Shell and Storage and Distributing Co. of India Ltd., Madras Vs The Labour Appellate Tribunal of India and Others
Madras High Court · AIR 1957 Mad 60 : (1956) 69 LW 923
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16
High Courts11 May 1956
Thattikkarantavila Bamban Vs The Island Inspecting Officer and Others
Madras High Court · (1956) 2 MLJ 361
Laccadive Islands and Minicoy Regulations, 1912 — Section 33
High Courts04 May 1956
C.V. Srinivasan Vs The Corporation of Madras
Madras High Court · (1957) ILR (Mad) 172 : (1956) 69 LW 650 : (1956) 2 MLJ 317
Madras City Municipal Act, 1904 — Section 349(28)
High Courts03 May 1956
In Re: The Cannanore Milk Supply Co-operative Society and Others
Madras High Court · (1956) 2 MLJ 465
Madras Prevention of Food Adulteration Act, 1918 — Section 18