High Courts09 Mar 1956Dismissed
Narasimha Rao Vs Someswar Joshi
Madras High Court · AIR 1957 Mad 210
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 73
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 17 of 22
High Courts08 Mar 1956Allowed
The Collector of Madras Vs S. Rangaraju Naidu
Madras High Court · (1956) ILR (Mad) 1074
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 17, 18, 2(12), 29, 35
High Courts08 Mar 1956
The State of Madras Vs T.V. Parvathi Ammal and Others
Madras High Court · (1956) ILR (Mad) 1338 : (1956) 2 MLJ 401
Criminal Procedure Code, 1898 (CrPC) — Section 108, 110, 12, 260, 36Government of India Act, 1935 — Section 240, 240(1), 240(2)
High Courts08 Mar 1956
Subramaniam Chettiar Vs Revenue Divisional Officer and Another
Madras High Court · AIR 1956 Mad 454 : (1956) 69 LW 409 : (1956) 2 MLJ 126
Stamp Act, 1899 — Section 40, 48
High Courts07 Mar 1956Dismissed
Viswanatha Pandaram Vs Savarimuthu Udayar
Madras High Court · (1956) 03 MAD CK 0057
Merged States (Laws) Act, 1949 — Section 5, 6(1), 6(1)(a)
High Courts07 Mar 1956
In Re: Moorthy and Another
Madras High Court · AIR 1956 Mad 536 : (1956) CriLJ 1202 : (1956) 69 LW 788
Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts07 Mar 1956
T.S. Karthikeya Mudaliar Vs Singaram Pillai and Another
Madras High Court · AIR 1956 Mad 603 : (1956) 69 LW 697 : (1956) 2 MLJ 515
Transfer of Property Act, 1882 — Section 53A
High Courts07 Mar 1956
In Re: Sankaralingam
Madras High Court · AIR 1957 Mad 24 : (1957) CriLJ 73 : (1955) 2 MLJ 185
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts07 Mar 1956
P.P. Raman Menon Vs The State of Madras and Others
Madras High Court · (1956) 2 MLJ 228
Limitation Act, 1963 — Section 18
High Courts06 Mar 1956Dismissed
Gnanamma and Another Vs Kanniammal and Another
Madras High Court · (1956) 03 MAD CK 0048
High Courts06 Mar 1956
Chekku Vs Puliyaseri Parvathi alias Amma Ammal
Madras High Court · AIR 1956 Mad 634 : (1956) 2 MLJ 348
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62
High Courts06 Mar 1956
Palthadi Venkappa Rai Vs Devamma
Madras High Court · AIR 1956 Mad 616 : (1957) ILR (Mad) 1381 : (1956) 69 LW 526 : (1956) 2 MLJ 207
Essential Supplies (Temporary Powers) Act, 1946 — Section 16(1)
High Courts05 Mar 1956Allowed
The State of Madras Vs Ramalingam and Co.
Madras High Court · AIR 1956 Mad 695 : (1957) ILR (Mad) 212 : (1956) 69 LW 655 : (1957) 8 STC 77
Evidence Act, 1872 — Section 91Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 23
High Courts05 Mar 1956
Chinnaswami Vs Pongianna Goundar
Madras High Court · (1956) 69 LW 685 : (1956) 2 MLJ 567
High Courts05 Mar 1956Dismissed
Chinnaswami Vs Ponginanna Goundar
Madras High Court · AIR 1957 Mad 40 : (1955) 2 MLJ 567
High Courts02 Mar 1956Allowed
G. Krishna Iyer Vs Sri Kailasanather Koil Devasthanam
Madras High Court · (1956) 03 MAD CK 0054
High Courts02 Mar 1956
Aiyesha Bibi Vs Commissioner of Income Tax, Madras, and Another
Madras High Court · AIR 1956 Mad 687 : (1956) 30 ITR 81
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 46(2)Revenue Recovery Act, 1890 — Section 3(1)
High Courts02 Mar 1956
The Managing Director, Rasipuram Union Motor Service Vs Ramaswamy Goundan
Madras High Court · AIR 1956 Mad 641 : (1957) ILR (Mad) 513 : (1956) 69 LW 600 : (1956) 2 MLJ 230
High Courts02 Mar 1956
Aiyesha Bi Bi Vs The Commissioner of Income Tax and Another
Madras High Court · (1957) ILR (Mad) 52 : (1956) 69 LW 505 : (1956) 2 MLJ 143
Income Tax Act, 1961 — Section 46(2)Madras Revenue Recovery Act, 1864 — Section 64
High Courts01 Mar 1956
Adiraja Ariga and Others Vs K. Beeranna Rai
Madras High Court · (1956) 69 LW 700 : (1956) 2 MLJ 218
Contract Act, 1872 — Section 25(3)