COURT ARCHIVE

Madras High Court judgments, 1956

438 judgments · page 6 of 22

High Courts17 Sept 1956

V.N.M. Arunachala Nadar Vs Commissioner of Excess Profits Tax, Madras

Madras High Court · AIR 1957 Mad 458 : (1957) 32 ITR 222 : (1957) 70 LW 243

Excess Profits Tax Act, 1940 — Section 10, 8, 8(1)Income Tax Act, 1922 — Section 25A, 3, 66

High Courts17 Sept 1956

V.N.M. Arunachala Nadar Vs The Commissioner of Excess Profits Tax

Madras High Court · (1957) ILR (Mad) 544 : (1957) 2 MLJ 17

Income Tax Act, 1961 — Section 66(2)

High Courts13 Sept 1956Dismissed

In Re: Kelloth Ibrahim Haji and Others

Madras High Court · AIR 1957 Mad 699 : (1957) 70 LW 79

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10(2)

High Courts12 Sept 1956

Annamalai by PR. Al. M.M. Meenakshi Achi Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 592

Income Tax Act, 1922 — Section 10(2), 4(1)

High Courts12 Sept 1956

Annamalai By Pr. Al.M.M. Meenakshi Achi Vs Commissioner of Income Tax

Madras High Court · (1957) 31 ITR 186

Income Tax Act, 1922 — Section 10, 10(2), 4, 4(1)(b)(ii), 4(1)(b)(iii)

High Courts12 Sept 1956

Annamalai by P.R.A.L.M.M. Meenakshi Achi Vs Commissioner of Income Tax

Madras High Court · (1957) 70 LW 503 : (1957) 2 MLJ 178

Income Tax Act, 1961 — Section 66(1)

High Courts11 Sept 1956Allowed

S.K.R.S.S.T. Chidambaram Chettiar Vs Muhammad Altar Rowther and another

Madras High Court · (1956) 09 MAD CK 0037

Constitution of India, 1950 — Article 226

High Courts11 Sept 1956

B.G.P. Lorry Service Vs The State of Madras and Others

Madras High Court · AIR 1957 Mad 255 : (1956) 69 LW 1067

Workmens Compensation Act, 1923 — Section 31, 8

High Courts11 Sept 1956

M.P.M.R.M.N. Muthiah Chettiar Vs M.P.M.R.M.N. Narayanan Chettiar and Others

Madras High Court · AIR 1957 Mad 158

Court Fees Act, 1870 — Article 17A(1), 7(VIA)

High Courts11 Sept 1956

M.P.M.RM.M.N. Muthiah Chettiar Vs M.P.M.RM.M.N. Narayanan Chettiar and Others

Madras High Court · (1956) 69 LW 895 : (1956) 2 MLJ 608

Court Fees Act, 1870 — Section 7

High Courts10 Sept 1956Dismissed

Pakkiriswami Naidu alias Varadarajulu Naidu Vs The State of Madras and Another

Madras High Court · (1958) ILR (Mad) 744

Constitution of India, 1950 — Article 19(1), 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 15, 17(2), 3(1), 3(3), 7(3)

High Courts10 Sept 1956Dismissed

Pakkiriswami Naidu alias Varadarajulu Naidu Vs The State of Madras and another.

Madras High Court · (1958) ILR (Mad) 744

Constitution of India, 1950 — Article 19(1)(f)

High Courts07 Sept 1956

Public Prosecutor Vs Ebrahim Sarfuddin and Co. and Another

Madras High Court · (1957) CriLJ 257

Madras General Sales Tax Act, 1939 — Section 15(b)

High Courts07 Sept 1956

The Public Prosecutor Vs Ebrahim Sarfuddin and Company and Another

Madras High Court · (1956) 2 MLJ 570

Madras General Sales Tax Act, 1939 — Section 15(b)

High Courts06 Sept 1956Dismissed

Hindustan Investment and Financial Trust Ltd. Vs C.S. Sastry (Voluntary liquidator)

Madras High Court · AIR 1957 Mad 262 : (1957) 70 LW 18

Companies Act, 1913 — Section 192Companies Act, 1956 — Section 475

High Courts05 Sept 1956Dismissed

In Re: T.M.R. Abdul Khader

Madras High Court · AIR 1957 Mad 46 : (1956) 2 LLJ 486 : (1956) 69 LW 886

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 403

High Courts04 Sept 1956Allowed

Saraswathi Bai through her general power of attorney agent Sri T.S. Srinivasa Rao Vs The State of Madras and another

Madras High Court · (1957) ILR (Mad) 436

Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 20, 20A, 3(10), 3(16)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 13

High Courts04 Sept 1956

T.S. Srinivasa Rao, Attorney agent Vs State of Madras and Another

Madras High Court · (1956) 2 MLJ 595

Madras Estates Land Act, 1908 — Section 12(a), 3(10)(a)

High Courts03 Sept 1956Allowed

State of Madras Vs Kassimia Charities Rajagiri and Others

Madras High Court · AIR 1957 Mad 361 : (1957) 70 LW 84

Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 3(2)

High Courts31 Aug 1956

In Re: K.K. Swami and Another

Madras High Court · AIR 1957 Mad 379 : (1957) ILR (Mad) 412 : (1957) 70 LW 113

Criminal Procedure Code, 1898 (CrPC) — Section 255, 271(2), 272, 537