High Courts11 Apr 1956Allowed
P. Murugayya Pillai and Others Vs S. Somasundaram Pillai and Others
Madras High Court · AIR 1957 Mad 100
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Evidence Act, 1872 — Section 101, 102, 103, 104
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 14 of 22
High Courts11 Apr 1956Dismissed
Sri Venkataramana Devaru of Venkataramana Temple 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)(6), 25(a)(ii)
High Courts09 Apr 1956
M.K. Krishnamurthy, Ex-Proprietor, Photo Litho Press Vs The Industrial Tribunal and Another
Madras High Court · (1956) 2 MLJ 225
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts09 Apr 1956
Krishnamurthi (M.K.) Vs Industrial Tribunal and Others
Madras High Court · (1956) 2 LLJ 238
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts07 Apr 1956Allowed
S.T.K. Sundara Chettiar Vs V.K. M. Kothandarama Chettiar and others
Madras High Court · AIR 1958 Mad 122
High Courts06 Apr 1956Dismissed
In Re: Alli Ramahan, represented by her power of attorney agent S.S. Narasimha Iyer
Madras High Court · (1956) 04 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 72
High Courts06 Apr 1956Allowed
State of Madras Vs Bangalore Automobiles, Salem and Others
Madras High Court · AIR 1957 Mad 682 : (1956) 69 LW 618 : (1956) 7 STC 537
Madras General Sales Tax Act, 1939 — Section 3, 3(1), 3(2), 8B
High Courts06 Apr 1956
Sankaranarayana Pillai and Another Vs Kandasamia Pillai
Madras High Court · AIR 1956 Mad 670 : (1956) ILR (Mad) 1300 : (1956) 69 LW 686 : (1956) 2 MLJ 411
Court Fees Act, 1870 — Section 7(ivA)
High Courts06 Apr 1956
The State of Madras Vs The Bangalore Automobiles
Madras High Court · (1957) ILR (Mad) 147 : (1956) 2 MLJ 309
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(1)(b), 3(2)(iv)
High Courts06 Apr 1956
K. Ganga Setty, Proprietor, Sri Balakrishna Flour Mills Vs The Collector of Customs
Madras High Court · (1956) 2 MLJ 315
Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts06 Apr 1956Allowed
K. Ganga Setty Vs The Collector of Customs, Madras
Madras High Court · AIR 1957 Mad 19 : (1957) ILR (Mad) 1 : (1956) 69 LW 652 : (1955) 2 MLJ 315(1)
Sea Customs Act, 1878 — Section 167(8), 19
High Courts05 Apr 1956Dismissed
In Re: Palani Goundan
Madras High Court · AIR 1957 Mad 546 : (1957) CriLJ 976
Constitution of India, 1950 — Article 20, 20(3)Madras Prohibition Act, 1937 — Section 4A
High Courts05 Apr 1956
Tools and Machineries Ltd. Vs The State of Madras
Madras High Court · (1956) 2 MLJ 397
Tamil Nadu General Sales Tax (Turnover and Assessment) Rules Validation Act, 1959 — Rule 5(1)(h)
High Courts05 Apr 1956Dismissed
Thangachi Nachial and Another Vs Ahmed Hussain Malumiar and Others
Madras High Court · AIR 1957 Mad 194
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Contract Act, 1872 — Section 17Limitation Act, 1908 — Article 12, 144
High Courts05 Apr 1956Allowed
Tools and Machineries Ltd. Vs State of Madras
Madras High Court · AIR 1957 Mad 22 : (1955) 2 MLJ 397 : (1956) 7 STC 740
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 5(1)Madras General Sales Tax Act, 1939 — Section 12B(1)
High Courts05 Apr 1956
In Re: Palani Goundan alias Thambianna Goundan
Madras High Court · (1957) ILR (Mad) 66 : (1956) 2 MLJ 273
Madras Prohibition Act, 1937 — Section 4A
High Courts04 Apr 1956
Pioneer Motors Ltd. Vs O.M.A. Majeed Mirania Motor Service and Others
Madras High Court · (1957) ILR (Mad) 115 : (1956) 69 LW 623 : (1956) 2 MLJ 430
Motor Vehicles Act, 1988 — Section 64A
High Courts04 Apr 1956
R.A. Natarajan Vs The Regional Transport Officer and Another
Madras High Court · AIR 1956 Mad 678 : (1957) ILR (Mad) 732 : (1956) 69 LW 579 : (1956) 2 MLJ 347
Motor Vehicles Act, 1988 — Section 60, 60(1)(a)
High Courts04 Apr 1956
Pioneer Motors Ltd., Tirunelveli and Others Vs O.M.A. Majeed, Mirania Motor Service, Tirunelveli and Others
Madras High Court · AIR 1957 Mad 48
Constitution of India, 1950 — Article 116, 154, 154(1), 166, 166(2)General Clauses Act, 1897 — Section 3(60)Motor Vehicles (Madras Amendment) Act, 1954 — Section 5
High Courts03 Apr 1956Dismissed
Komath Ponnian Sooppi and another Vs Rayaroth Kanaran and others
Madras High Court · AIR 1958 Mad 71