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Madras High Court judgments, 1956

438 judgments · page 7 of 22

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High Courts31 Aug 1956Allowed

Bank of Jaipur Ltd. Vs P.G. Davey and Another

Madras High Court · AIR 1957 Mad 353 : (1957) 70 LW 212

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 9 Rule 13, 8
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High Courts31 Aug 1956Dismissed

G. Venkatesha Bhat and Others Vs Kamlapat Motilal and Others

Madras High Court · AIR 1957 Mad 201

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49, 91Sales of Goods Act, 1930 — Section 32, 36, 39
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High Courts31 Aug 1956Allowed

Rajappa and Others Vs Andalammal and Others

Madras High Court · AIR 1957 Mad 236 : (1957) 70 LW 89

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 115, 50, 51Motor Vehicles Act, 1939 — Section 96, 96(2)
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High Courts31 Aug 1956Dismissed

Meenambigai Motor Service, Virudhunagar Vs State of Madras and Others

Madras High Court · AIR 1957 Mad 298

Industrial Disputes Act, 1947 — Section 25F
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High Courts30 Aug 1956

Medai Dalavoi T. Kumaraswami Mudaliar Vs Medai Dalavoi Rajammal

Madras High Court · AIR 1957 Mad 563

Guardians and Wards Act, 1890 — Section 19, 25
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High Courts30 Aug 1956

M.A. Chidambaram Chettiar and Others Vs Commissioner of Income Tax, Madras

Madras High Court · (1957) 31 ITR 405

Finance Act, 1956 — Section 12Income Tax Act, 1922 — Section 2, 2(15), 2(6), 2(6A), 3
Read judgment
High Courts30 Aug 1956

Chidambaram Chettiar and Others Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 418 : (1956) 29 ITR 842

Income Tax Act, 1922 — Section 16(2), 18, 18(3), 3
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High Courts30 Aug 1956

Medai Dalavoi T. Kumaraswami Mudaliar Vs Medai Dalavoi Rajammal alias Valliammai Anni

Madras High Court · (1957) 70 LW 694 : (1957) 2 MLJ 211

Criminal Procedure Code, 1898 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 7
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High Courts28 Aug 1956

S.A.S. Marimuthu Nadar Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 44 : (1957) ILR (Mad) 429 : (1956) 30 ITR 670 : (1957) 70 LW 407

Income Tax Act, 1922 — Section 16, 16(3), 2(6AA)
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High Courts27 Aug 1956

Mrs. Badima Bivi Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 256 : (1956) 30 ITR 742

Income Tax Act, 1922 — Section 4(1), 4(2)
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High Courts27 Aug 1956

Mysore Fertiliser Co., Madras Vs Commissioner of Income Tax and Excess Profits Tax, Madras

Madras High Court · AIR 1957 Mad 257 : (1956) 30 ITR 734

Income Tax Act, 1922 — Section 10(2)
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High Courts24 Aug 1956Allowed

Seethalakshmi Ammal Vs Srinivasa Naicker and others

Madras High Court · AIR 1956 Mad 23

Transfer of Property Act, 1882 — Section 100, 53, 58, 60
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High Courts24 Aug 1956

Radha Rukmani Ammal Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 568

Income Tax Act, 1922 — Section 28, 28(1)
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High Courts24 Aug 1956Dismissed

Rengachari Vs Somasundaram Pillai

Madras High Court · AIR 1957 Mad 168

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High Courts24 Aug 1956Allowed

K.K. Venkatachalam Chettiar Company Vs The State of Madras

Madras High Court · (1957) 70 LW 77 : (1957) 8 STC 271

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High Courts23 Aug 1956Dismissed

Kuppathammal Vs Sakthi alias Thayammal and Another

Madras High Court · AIR 1957 Mad 695 : (1957) 70 LW 249

General Clauses Act, 1897 — Section 6Guardians and Wards Act, 1890 — Section 27Hindu Succession Act, 1956 — Section 31
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High Courts23 Aug 1956Dismissed

Edavan Kavingal Kelappan Nambiar Vs Moolakal Kunhi Raman and Another

Madras High Court · AIR 1957 Mad 164 : (1956) 69 LW 801

Contract Act, 1872 — Section 124, 126, 128
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High Courts22 Aug 1956

Emu Amma and Others Vs Pollekkattil Ammini alias Kamalakshi Amma and Others

Madras High Court · (1957) 2 MLJ 275

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High Courts22 Aug 1956Dismissed

Public Prosecutor Vs T.P. Khaitan and Others

Madras High Court · AIR 1957 Mad 4 : (1957) CriLJ 69 : (1957) ILR (Mad) 665

Companies (Amendment) Act, 1956 — Section 299, 300Companies Act, 1913 — Section 91A, 91A(2), 91B, 91B(1), 91B(2)
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High Courts22 Aug 1956

The Public Prosecutor Vs T.P. Kaithan, Director of Oakley Bowden and Co. Ltd. and Others

Madras High Court · (1956) 69 LW 774 : (1956) 2 MLJ 590

Companies Act, 1956 — Section 91B(1)
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