High Courts03 May 1956
In Re: Cannanore Milk Supply Co-Operative Society and Others
Madras High Court · (1957) CriLJ 75
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 12 of 22
High Courts03 May 1956Allowed
Chairman of the Madras Port Trust Vs Claims Authority and Others
Madras High Court · AIR 1957 Mad 69 : (1956) 2 LLJ 490 : (1956) 69 LW 936
Minimum Wages Act, 1948 — Section 12(1), 20, 20(1), 20(2), 20(3)
High Courts02 May 1956
Rambrana Guddappa Rai and Others Vs Ramanna Banta and Others
Madras High Court · (1956) 2 MLJ 504
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts02 May 1956
A. Krishnaswami Mudaliar and Others Vs The Commissioner of Income Tax
Madras High Court · AIR 1956 Mad 688 : (1957) ILR (Mad) 282 : (1956) 69 LW 669 : (1956) 2 MLJ 366
Income Tax Act, 1961 — Section 26A, 31(3)(i)Income Tax Rules, 1922 — Rule 2(c)
High Courts02 May 1956Dismissed
Bambrana Guddappa Rai and Others Vs Ramanna Banta and Others
Madras High Court · AIR 1957 Mad 95 : (1956) 69 LW 763
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 96
High Courts02 May 1956
Indo Union Assurance Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 587 : (1956) 30 ITR 603 : (1957) 70 LW 496
Income Tax Act, 1922 — Section 10(7)Insurance Act, 1938 — Section 49
High Courts01 May 1956
Thattikkarantavila Bamban and Others Vs Island Inspecting Officer, Minicoy Islands Malabar and Others
Madras High Court · AIR 1957 Mad 433 : (1957) ILR (Mad) 81 : (1957) 70 LW 401
Constitution of India, 1950 — Article 14, 19(1), 19(5), 226, 244Laccadive Islands and Minicoy Regulations, 1912 — Section 33
High Courts30 Apr 1956
P.J. Francis Vs P.J. Verghese and Others
Madras High Court · (1957) ILR (Mad) 78
Succession Act, 1925 — Section 265, 265(1), 299
High Courts30 Apr 1956Dismissed
Mrs. Leela Mahajan and Others Vs T. Stanes and Co. Ltd., Coimbatore
Madras High Court · AIR 1957 Mad 225 : (1957) 70 LW 274
Companies Act, 1913 — Section 153BCompanies Act, 1956 — Section 395Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts26 Apr 1956Allowed
The State of Madras Vs V.R.B. Gopalarathnam Gupta
Madras High Court · (1957) 8 STC 16
High Courts26 Apr 1956
The State of Madras Vs V.R.B. Gopalaratnam Gupta
Madras High Court · (1956) 2 MLJ 569
High Courts26 Apr 1956
G. Radhakrishna Chettiar and Others Vs The State of Madras and Others
Madras High Court · (1958) ILR (Mad) 95 : (1956) 2 MLJ 279
Land Acquisition Act, 1894 — Section 17(2)Tamil Nadu Town Planning Act, 1920 — Section 33(b), 34, 35
High Courts26 Apr 1956
Uthamaram Nathusam Sait and Others Vs Hude Gopalakrishnayya
Madras High Court · AIR 1957 Mad 463
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 96Evidence Act, 1872 — Section 114
High Courts25 Apr 1956Dismissed
Mani Vs State of Madras
Madras High Court · AIR 1957 Mad 190
Contract Act, 1872 — Section 196Madras Prohibition Act, 1937 — Section 18, 34
High Courts25 Apr 1956Dismissed
K.G. Rangaswami Chettiar and Co. Vs Government of Madras
Madras High Court · AIR 1957 Mad 301 : (1957) 70 LW 129 : (1957) 8 STC 222
Constitution of India, 1950 — Article 276Government of India Act, 1935 — Section 142AMadras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(2), 4
High Courts24 Apr 1956
Madura Knitting Co. Vs Commissioner of Income Tax and Excess Profits Tax, Madras
Madras High Court · AIR 1957 Mad 488 : (1956) 30 ITR 764
Evidence Act, 1872 — Section 101, 102, 103, 104Excess Profits Tax Rules — Rule 12Income Tax Act, 1922 — Section 10(2), 26A
High Courts24 Apr 1956
C.W. Spencer and Others Vs Income Tax Officer, Madras
Madras High Court · (1957) 31 ITR 107
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(f), 226Government of India Act, 1935 — Section 65Income Tax Act, 1961 — Section 104, 15, 16(3)(a)(ii), 23, 245
High Courts24 Apr 1956
C.W. Spencer Vs The Income Tax Officer
Madras High Court · (1956) 69 LW 957 : (1956) 2 MLJ 518
Income Tax Act, 1961 — Section 23A
High Courts24 Apr 1956Dismissed
C.W. Spencer and Others Vs Income Tax Officer, City Circle II, Madras
Madras High Court · AIR 1957 Mad 133 : (1957) ILR (Mad) 251
Constitution of India, 1950 — Article 14, 19, 265Income Tax Act, 1922 — Section 23A, 23A(3), 34, 34(1)
High Courts24 Apr 1956
A.P. Nachimuthu Vs V.S.K. Ramaswami Chettiar and Others
Madras High Court · (1956) 2 MLJ 556