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Madras High Court judgments, 1956

438 judgments · page 3 of 22

High Courts31 Oct 1956

Dr. V.K. John Vs G. Vasantha Pai and Another

Madras High Court · AIR 1957 Mad 320 : (1957) ILR (Mad) 529 : (1957) 70 LW 383

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 5, 100Representation of the People Act, 1951 — Section 100, 125(3), 140, 72, 72(2)
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High Courts26 Oct 1956Allowed

In Re: V.S. Ramanathan

Madras High Court · AIR 1957 Mad 466 : (1957) CriLJ 859 : (1957) ILR (Mad) 519 : (1957) 70 LW 370

Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 162, 173, 173(4), 251A
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High Courts25 Oct 1956

In Re: Abdul Salam

Madras High Court · AIR 1957 Mad 268 : (1957) CriLJ 516

Madras Prevention of Food Adulteration Act, 1918 — Section 5(1)Prevention of Food Adulteration Act, 1954 — Section 2, 25(2)Prevention of Food Adulteration Rules, 1955 — Rule 28, 37
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High Courts24 Oct 1956

In Re: Rangaswami Goundan

Madras High Court · AIR 1957 Mad 508 : (1957) CriLJ 866 : (1957) ILR (Mad) 482

Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173(4), 207A(3), 251A
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High Courts24 Oct 1956Dismissed

In Re: G. Alavandar

Madras High Court · AIR 1957 Mad 427

Constitution of India, 1950 — Article 19, 19(1)Press and Registration of Books Act, 1867 — Section 12, 3
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High Courts24 Oct 1956Dismissed

In Re: R.D. Fernandes

Madras High Court · (1957) 70 LW 292 : (1957) 8 STC 365

Partnership Act, 1932 — Section 45, 46, 47, 48, 49
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High Courts24 Oct 1956

In Re: Pavadai Goundan

Madras High Court · AIR 1957 Mad 292 : (1957) CriLJ 517 : (1957) ILR (Mad) 475 : (1957) 70 LW 56

Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 251A, 252, 5, 5(2)Madras Prohibition Act, 1937 — Section 15, 48, 53
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