High Courts20 Mar 1956Allowed
A.R. Krishna Iyer and Another Vs The State of Madras
Madras High Court · AIR 1956 Mad 480 : (1957) ILR (Mad) 1368 : (1956) 69 LW 427 : (1956) 7 STC 346
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 16 of 22
High Courts20 Mar 1956
A.R. Krishna Iyer and Another Vs The State of Madras and Another
Madras High Court · (1956) 2 MLJ 179
Constitution of India, 1950 — Article 14Madras General Sales Tax Act, 1939 — Section 3(1)(b)
High Courts20 Mar 1956
Orikkalappat Kannasseri Demodara Menon Vs Orikkalappat Kannasseri Bhargavi Amma and Others
Madras High Court · (1956) 2 MLJ 311
High Courts19 Mar 1956Allowed
Manorama Bai Vs Rama Bai and Others
Madras High Court · AIR 1957 Mad 269
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Hindu Womens Right to Property Act, 1937 — Section 3(2)Registration Act, 1908 — Section 17
High Courts16 Mar 1956
Medai Dalavoi K. Thirumalaiappa and Others Vs Medai Dalavoi T. Kumaraswami
Madras High Court · (1956) ILR (Mad) 1239 : (1956) 69 LW 530 : (1956) 2 MLJ 161
High Courts15 Mar 1956
Pichuratnam Ayyar Vs A. Muthuratnam Ayyar and Others
Madras High Court · (1956) 2 MLJ 286
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4(d)
High Courts15 Mar 1956
Arunachalam Chettiar and Another Vs Murugappa Chettiar and Another
Madras High Court · AIR 1956 Mad 629 : (1956) 69 LW 577 : (1956) 2 MLJ 372
High Courts14 Mar 1956
The State of Madras and Another Vs C.S. Rajagopala Ayyar
Madras High Court · (1956) 2 MLJ 176
Madras Civil Services Disciplinary Proceedings Tribunal Rules, 1948 — Rule 4Prevention of Bribery and Corruption Act, 1947 — Section 5(1)
High Courts14 Mar 1956
Braithwaite, Burn and Jessop Construction Co. Vs Trustees of the Port of Madras
Madras High Court · (1956) ILR (Mad) 1347 : (1956) 2 MLJ 486
Copyright Act, 1957 — Section 1, 1(1), 35, 35(1), 35(1)
High Courts14 Mar 1956
State of Madras (Collector of Coimbatore) Vs Rajagopala Ayyar (C.S.)
Madras High Court · AIR 1956 Mad 613 : (1956) 2 LLJ 169 : (1956) 69 LW 559
Government of India Act, 1935 — Section 241Penal Code, 1860 (IPC) — Section 161
High Courts14 Mar 1956
State of Madras and Another Vs C.S. Rajagopala Ayyar
Madras High Court · (1956) CriLJ 1330
Government of India Act, 1935 — Section 241
High Courts13 Mar 1956Allowed
The State of Madras Vs The Indian Coffee Board
Madras High Court · (1957) ILR (Mad) 55 : (1956) 7 STC 522
Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 39
High Courts13 Mar 1956
Seethalakshmi Ammal Vs T.S. Ramachandran and Another
Madras High Court · (1956) 69 LW 748 : (1956) 2 MLJ 503
Court Fees Act, 1870 — Section 7(4)(iv)(b)
High Courts12 Mar 1956Dismissed
State of Madras Vs S. Balu Chettiar and Others
Madras High Court · AIR 1957 Mad 681 : (1956) 7 STC 519
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 17(1)
High Courts12 Mar 1956
Syed Shah Abdul Latif Mohideen Kadiri Sujjatha Shibahadulla Sahib Vs M. Mohammad Lebbai (died) and Others
Madras High Court · (1956) 69 LW 753 : (1958) 2 MLJ 199
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts12 Mar 1956
The State of Madras Vs S. Balu Chettiar
Madras High Court · (1956) 2 MLJ 313
General Sales Tax Rules — Rule 17(1)
High Courts12 Mar 1956
Union of India (UOI) Vs G. Vittappa Kamath and Another
Madras High Court · (1956) 69 LW 716 : (1956) 2 MLJ 455
Madras General Sales Tax Act, 1939 — Section 17
High Courts09 Mar 1956
G. Narasimha Rao Vs Someswar Joshi
Madras High Court · (1956) 2 MLJ 399
Evidence Act, 1872 — Section 47, 73
High Courts09 Mar 1956
Nalla Karuppan Chettiar and Others Vs Baladandayuthapani Vannia Mundar and Others
Madras High Court · (1957) 70 LW 300 : (1956) 2 MLJ 408
High Courts09 Mar 1956
Meenakshi Amma Vs Kizhakke Valath Narayani and Others
Madras High Court · (1956) 2 MLJ 235
Transfer of Property Act, 1882 — Section 111(f)