High Courts23 Apr 1956
Baluswami Reddiar by Guardian Nagammal and Others Vs Balakrishna Reddiar and Others
Madras High Court · (1957) ILR (Mad) 164 : (1956) 2 MLJ 357
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 13 of 22
High Courts23 Apr 1956Allowed
Balusami Reddiar by guardian, Nagammal and Others Vs Balakrishna Reddiar and Others
Madras High Court · AIR 1957 Mad 97 : (1956) 69 LW 681
Evidence Act, 1872 — Section 13
High Courts23 Apr 1956Dismissed
Siddaya Mudaliar Vs M.N. Muthayanna Chettiar and Another
Madras High Court · AIR 1957 Mad 183
Sales of Goods Act, 1930 — Section 39(2)
High Courts23 Apr 1956
K. Sivaramakrishnan Vs P. Arumugha Mudaliar, Inspector-General of Registration and Another
Madras High Court · (1957) ILR (Mad) 158 : (1956) 69 LW 713 : (1956) 2 MLJ 460
Constitution of India, 1950 — Article 320(3)(b)
High Courts18 Apr 1956Dismissed
S. Krishnaswamy Mudaliar and Another Vs P.S. Palani Pillai and Another
Madras High Court · AIR 1957 Mad 599
Motor Vehicles Act, 1939 — Section 133A, 44A
High Courts18 Apr 1956
State of Madras Vs Madras Electric Tramways (1904) Ltd. and Another
Madras High Court · AIR 1957 Mad 169 : (1955) 25 CompCas 378
Companies (Amendment) Act, 1956 — Section 125, 126, 134, 530Companies Act, 1913 — Section 109, 109(1), 116, 179, 230Contract Act, 1872 — Section 70
High Courts18 Apr 1956
Ashok Leyland Ltd., Ennore, Madras Vs The State of Madras
Madras High Court · AIR 1957 Mad 263 : (1957) 70 LW 166 : (1957) 8 STC 210
Constitution of India, 1950 — Article 286, 286(2)Madras General Sales Tax Act, 1939 — Section 12
High Courts17 Apr 1956
Tamarind Products, Vellore and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 20 : (1956) 30 ITR 348 : (1956) 69 LW 699
Income Tax Act, 1922 — Section 66, 66(1), 66(5)
High Courts17 Apr 1956Dismissed
Bollam Venkatakrishnaiah Vs Deputy Commercial Tax Officer
Madras High Court · (1956) 7 STC 771
Constitution of India, 1950 — Article 286
High Courts16 Apr 1956Dismissed
In Re: State of Madras
Madras High Court · AIR 1957 Mad 664 : (1956) 7 STC 546
Madras General Sales Tax Act, 1939 — Section 2
High Courts16 Apr 1956Dismissed
State of Madras Vs R. Saravana Pillai
Madras High Court · AIR 1957 Mad 661 : (1956) 7 STC 541
Income Tax Act, 1922 — Section 2, 2(1)
High Courts16 Apr 1956Dismissed
Mettur Industries Ltd. Vs The State of Madras
Madras High Court · AIR 1957 Mad 362 : (1957) 70 LW 142 : (1956) 7 STC 691
Constitution of India, 1950 — Article 286(1), 286(2)Madras General Sales Tax Act, 1939 — Section 2, 22, 3Sales Tax Laws Validation Ordinance, 1956 — Section 2
High Courts16 Apr 1956
Soundararajan and Co. Ltd. Vs A.K. Sankarapandia Nadar and Another
Madras High Court · (1958) CriLJ 197 : (1958) ILR (Mad) 87
Penal Code, 1860 (IPC) — Section 193
High Courts16 Apr 1956
The State of Madras Vs R. Saravana Pillai
Madras High Court · (1957) ILR (Mad) 152 : (1956) 69 LW 582 : (1956) 2 MLJ 306
Madras General Sales Tax Act, 1939 — Section 2(i)
High Courts11 Apr 1956Dismissed
K. Panchapagesa Ayyar and Another Vs K. Kalyanasundaram Ayyar and Others
Madras High Court · AIR 1957 Mad 472
Arbitration Act, 1940 — Section 5Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 5
High Courts11 Apr 1956Dismissed
Sri Venkataramana Devaru and others Vs State of Madras and others
Madras High Court · AIR 1958 Mad 85
Civil Procedure Code, 1908 (CPC) — Section 80, 92Constitution of India, 1950 — Article 17, 25, 25(1), 25(2)(b), 25(a)(ii)
High Courts11 Apr 1956Allowed
State of Madras Vs M.P. Ibrahim Kunhi and Another
Madras High Court · AIR 1957 Mad 627 : (1957) ILR (Mad) 244 : (1956) 7 STC 617
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 17(1)Madras General Sales Tax Act, 1939 — Section 19(2)
High Courts11 Apr 1956
A.B. Abdul Gaffoor Sahib Vs The Election Commissioner and Another
Madras High Court · (1957) 70 LW 48 : (1956) 2 MLJ 575
High Courts11 Apr 1956
M.P.V. Sundararama Iyer and Company Vs V.V.C.R. Murugesa Mudaliar
Madras High Court · AIR 1957 Mad 228 : (1957) 70 LW 460
Contract Act, 1872 — Section 73, 74Sales of Goods Act, 1930 — Section 35, 54
High Courts11 Apr 1956
The State of Madras Vs Sri M.P. Ibrahim Kunhi and M.P. Modin Kunhi
Madras High Court · (1956) 69 LW 620 : (1956) 2 MLJ 343
Madras General Sales Tax Act, 1939 — Section 9(1)Madras General Sales Tax Rules, 1939 — Rule 17(1)