COURT ARCHIVE

Madras High Court judgments, 1956

438 judgments · page 5 of 22

High Courts26 Sept 1956

Gowri Tile Works and Others Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1957 Mad 453 : (1957) 70 LW 201

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Income Tax Act, 1922 — Section 10, 10(2), 12B, 12B(1), 12B(2)

High Courts25 Sept 1956

Kuppammal Vs Vellingiri Gounder and Another

Madras High Court · AIR 1957 Mad 641 : (1957) ILR (Mad) 448 : (1957) 70 LW 11

Evidence Act, 1872 — Section 101, 102, 103, 104Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4

High Courts23 Sept 1956

In Re: Viswanathan Chettiar

Madras High Court · AIR 1957 Mad 300 : (1957) CriLJ 519 : (1957) 70 LW 207

Criminal Procedure Code, 1898 (CrPC) — Section 417(4)Limitation Act, 1908 — Section 29(2), 5

High Courts21 Sept 1956

V. Dharmalinga Moopanar Vs Anusamba Bi-Trust and Others

Madras High Court · (1957) ILR (Mad) 929

Constitution of India, 1950 — Article 226Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 10, 11, 12, 13, 13(1)

High Courts21 Sept 1956Partly Allowed

A.N. Subramanian late minor by G.S. Lakshmi Ammal Vs A.S. Kalyanarama Iyer and Others

Madras High Court · AIR 1957 Mad 456 : (1957) ILR (Mad) 565 : (1957) 70 LW 153

Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2)

High Courts21 Sept 1956

Mustafa Badsha and Another Vs Madras Motor Insurance Co. Ltd., Madras

Madras High Court · AIR 1957 Mad 779 : (1957) 70 LW 61

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Motor Vehicles Act, 1939 — Section 96(2)

High Courts21 Sept 1956Dismissed

V. Dharmalinga Moopanar Vs Anusamba Bi-trust and others

Madras High Court · (1957) ILR (Mad) 929

Constitution of India, 1950 — Article 226

High Courts21 Sept 1956

Vasudeva Bhat and Another

Madras High Court · (1957) CriLJ 399

Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1), 45

High Courts21 Sept 1956Allowed

Antony Bernard Pinto and Another Vs Cecillia Fernandes Bai and Another

Madras High Court · AIR 1957 Mad 764 : (1957) CriLJ 1420 : (1957) 70 LW 85

Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(4), 148(3)

High Courts20 Sept 1956

In Re: C.D. Venkataraman, District Magistrate (Judicial), Trichinopoly

Madras High Court · AIR 1957 Mad 338 : (1957) 70 LW 60

Constitution of India, 1950 — Article 226

High Courts19 Sept 1956Dismissed

The Public Prosecutor Vs K.P. Chandrasekharan

Madras High Court · (1956) 69 LW 976 : (1957) 8 STC 6

General Sales Tax Act — Section 9(2)

High Courts19 Sept 1956Allowed

In Re: A.M. Chinniah, Manager, 786 Sangu Soap Works Kattumavadi Road Arantangi

Madras High Court · AIR 1957 Mad 755 : (1957) CriLJ 1418 : (1957) 1 LLJ 280

Factories Act, 1948 — Section 2, 2(1)

High Courts19 Sept 1956

S. Ar. St. Arunachalam Chettiar Vs S.N.S. Narayanan Chettiar and others

Madras High Court · (1956) 09 MAD CK 0028

High Courts19 Sept 1956

Modern Match Industries Vs Labour Appellate Tribunal of India, Madras and Others

Madras High Court · AIR 1957 Mad 688 : (1957) 70 LW 829

Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1), 9(7)Industrial Disputes Act, 1947 — Section 10(1), 2

High Courts19 Sept 1956

Public Prosecutor Vs K.P. Chandrasekharan

Madras High Court · (1957) CriLJ 256

General Sales Tax Act — Section 9(2)

High Courts19 Sept 1956Dismissed

The Public Prosecutor Vs K.P. Chandrasekharan (No. 2)

Madras High Court · (1957) 8 STC 615

High Courts19 Sept 1956

R. Kumaraswami Aiyar Vs The Commissioner, Municipal Council and Another

Madras High Court · (1957) CriLJ 255 : (1956) 69 LW 984

Penal Code, 1860 (IPC) — Section 420

High Courts19 Sept 1956

R. Kumaraswami Aiyar Vs Commissioner, Tiruvannamalai Municipality and Others

Madras High Court · (1956) 2 MLJ 562

Penal Code, 1860 (IPC) — Section 420

High Courts18 Sept 1956

Rasipuram Union Motor Service Vs Commissioner of Income Tax

Madras High Court · (1957) ILR (Mad) 557 : (1956) 2 MLJ 604

Income Tax Act, 1961 — Section 66(1)

High Courts18 Sept 1956

Rasipuram Union Motor Service Ltd. Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1957 Mad 151 : (1956) 30 ITR 687 : (1956) 69 LW 943

Evidence Act, 1872 — Section 76Income Tax (Appellate Tribunal) Rules, 1946 — Rule 10(1)Income Tax Act, 1922 — Section 33, 33(1), 54, 67A