High Courts07 Dec 1956Dismissed
In Re: Ramaswamy Mudaliar
Madras High Court · AIR 1957 Mad 673 : (1957) 70 LW 288
Provincial Small Cause Courts Act, 1887 — Article 11, 35, 15(3), 3Tamil Nadu Civil Courts Act, 1873 — Section 28
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 2 of 22
High Courts07 Dec 1956Dismissed
Ponnuswami Chettiar Vs P. Vellaimuthu Chettiar
Madras High Court · AIR 1957 Mad 355 : (1957) 70 LW 260
Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts07 Dec 1956
T. S. M. O. MOHAMED OTHUMAN SAHIB Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1957) 31 ITR 480
High Courts07 Dec 1956
Mohamed Othuman Sahib, Melapalayam Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 422
Income Tax Act, 1922 — Section 2(1), 2(4)
High Courts04 Dec 1956
V.T. Ramaswami Aiyar Vs Veerakodi Vellala Charity and Others
Madras High Court · (1957) 2 MLJ 123
High Courts03 Dec 1956
A.S. Mohamed Adam Vs Managing Trustee and Others
Madras High Court · (1959) ILR (Mad) 1117 : (1959) 72 LW 80 : (1959) 2 MLJ 83
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts03 Dec 1956Dismissed
Mohamed Zackeria, firm Vs V. Srinivas and Co. and Another
Madras High Court · AIR 1957 Mad 403 : (1957) 70 LW 367
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 107, 151Constitution of India, 1950 — Article 14Presidency Towns Insolvency Act, 1909 — Section 11, 12, 13, 9
High Courts30 Nov 1956Dismissed
Marudamuthu Khandar Vs P.S. AR. AR. Arunachalam Chettiar and Others
Madras High Court · AIR 1957 Mad 395
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts30 Nov 1956Dismissed
R.A. Natarajan and Another Vs The Regional Transport Officer, Chingleput and Others
Madras High Court · AIR 1957 Mad 392 : (1957) ILR (Mad) 675 : (1957) 70 LW 238
Central Motor Vehicles Rules, 1989 — Rule 184(1), 185Motor Vehicles Act, 1939 — Section 58(1)
High Courts30 Nov 1956
Marudamuthu alias Veerappa Kandar Vs P.S. AR. AR. Arunachalam Chettiar and Others
Madras High Court · (1957) ILR (Mad) 584 : (1957) 70 LW 278 : (1957) 2 MLJ 202
Transfer of Property Act, 1882 — Section 6
High Courts29 Nov 1956Dismissed
Ramakrishna Pillai and Others Vs Varadarajaswami Koil, Kumbakonam and Others
Madras High Court · AIR 1957 Mad 735 : (1957) 70 LW 375
Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 115
High Courts29 Nov 1956
Abdul Khadar Vs Taib Begum
Madras High Court · AIR 1957 Mad 339
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499
High Courts28 Nov 1956Dismissed
Messrs. General Papers ltd. Vs Messrs. A.P.A. Pakkir Mohideen and Brothers
Madras High Court · AIR 1958 Mad 482
Civil Procedure Code, 1908 (CPC) — Section 20(c)Sales of Goods Act, 1930 — Section 23(1), 23(2), 24
High Courts28 Nov 1956
General Papers Limited Vs A.P.A. Pakkir Mohideen and Brothers
Madras High Court · (1958) 1 MLJ 294
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts26 Nov 1956
C.B.R. Ratnam and Co. Vs D. Ekambaram and Another
Madras High Court · AIR 1957 Mad 724 : (1957) ILR (Mad) 832 : (1957) 2 LLJ 266 : (1957) 70 LW 229
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2, 25F, 25I
High Courts26 Nov 1956Dismissed
N. Sundararaja Iyer Vs Sub-Collector of Dindigul and Another
Madras High Court · AIR 1957 Mad 333 : (1957) ILR (Mad) 571 : (1957) 70 LW 221
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 14, 19(1), 19(5)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4(1), 4(2), 4(4), 6
High Courts23 Nov 1956Allowed
In Re A.R.N. Narayanan Chettiar
Madras High Court · AIR 1956 Mad 34
Insurance Act, 1938 — Section 65Transfer of Property Act, 1882 — Section 130, 130(1)
High Courts21 Nov 1956Dismissed
In Re: Mohideen Sahib
Madras High Court · AIR 1957 Mad 436 : (1957) 70 LW 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Nov 1956Dismissed
Deivanai Achi Vs Kasi Viswanathan Chettiar and Another
Madras High Court · AIR 1957 Mad 766
Evidence Act, 1872 — Section 101, 102, 103, 104, 3
High Courts19 Nov 1956
V.K. Kumaraswami Chettiar Vs Additional Income Tax Officer, Madras, and Another
Madras High Court · (1957) 31 ITR 457
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(2), 29, 34