High Courts09 Aug 1956
Maddala Thathiah Vs Union of India (UOI)
Madras High Court · (1956) 69 LW 835 : (1956) 2 MLJ 584
COURT ARCHIVE
Madras High Court judgments, 1956
438 judgments · page 9 of 22
High Courts03 Aug 1956
R. Padmanabha Naidu Vs V.K. Ponnuswami Naicker
Madras High Court · (1956) 08 MAD CK 0049
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts03 Aug 1956
Subramaniam Vs Pakkiriswami Vandayar and Others
Madras High Court · AIR 1957 Mad 159
Civil Procedure Code, 1908 (CPC) — Section 63
High Courts03 Aug 1956Allowed
Nemiraja Kottari Vs Kinni alias Kanthamma and Others
Madras High Court · AIR 1957 Mad 94
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts03 Aug 1956Dismissed
M. Vaidyanathan Vs The Sub-Divisional Magistrate, Erode and Others
Madras High Court · AIR 1957 Mad 65 : (1957) CriLJ 205
Companies Act, 1956 — Section 234, 242(1)Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 156(1), 157, 157(1)
High Courts03 Aug 1956Dismissed
M. Kevalchand Sowcar Vs The State of Madras and Others
Madras High Court · AIR 1957 Mad 514 : (1957) CriLJ 962 : (1957) ILR (Mad) 937 : (1957) 70 LW 1022
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 59
High Courts01 Aug 1956Dismissed
C.V.R.M. Ramaswami Chettiar and Others Vs P. Jeevarathunammal
Madras High Court · AIR 1957 Mad 106
Limitation Act, 1908 — Article 59, 60Transfer of Property Act, 1882 — Section 68, 68(2)
High Courts01 Aug 1956Dismissed
M. Ayyasami Nadar and Bros., Colombo Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 74 : (1956) 30 ITR 565
Income Tax Act, 1922 — Section 28, 28(I)
High Courts01 Aug 1956
C.V.R.M. Ramaswami Chettiar and Others Vs P. Jeevarathnammal
Madras High Court · (1957) 70 LW 303 : (1956) 2 MLJ 508
Transfer of Property Act, 1882 — Section 68(2)
High Courts01 Aug 1956
State of Madras Vs C. Karuppan Chettiar
Madras High Court · (1956) 2 MLJ 601
Madras General Sales Tax Act, 1939 — Section 13
High Courts31 Jul 1956
V. Sundaram Iyer Vs Deputy Registrar of Co-operative Societies, Ramanathapuram and Others
Madras High Court · AIR 1957 Mad 634 : (1956) 69 LW 947
Civil Procedure Code, 1908 (CPC) — Section 49(1), 51(1)
High Courts31 Jul 1956
V. Sundaram Iyer Vs Deputy Registrar of Co-operative Societies and Others
Madras High Court · (1957) ILR (Mad) 371 : (1956) 2 MLJ 613
Constitution of India, 1950 — Article 14Co-operative Societies Act, 1912 — Section 2(b), 37, 38, 39, 43
High Courts30 Jul 1956
Kohinoor Saw Mill Co. Vs State of Madras
Madras High Court · (1957) ILR (Mad) 353 : (1957) 70 LW 391 : (1957) 2 MLJ 87
Factories Act, 1948 — Section 2, 4Industrial Disputes Act, 1947 — Section 10(1)(c), 2, 2(12), 2(k), 25A
High Courts30 Jul 1956
Perundevi Ammal Vs Amavasikan and Others
Madras High Court · (1956) 2 MLJ 610
Matrimonial Causes Act, 1878 — Section 4
High Courts30 Jul 1956
The Kohinoor Saw Mill Co. Ltd., Baliapatam, North Malabar Vs The State of Madras
Madras High Court · AIR 1957 Mad 410 : (1957) 2 LLJ 210
Constitution of India, 1950 — Article 226, 32Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1934 — Section 4
High Courts27 Jul 1956Dismissed
Thirumalirunjolaimalai Ayyangar Vs K. Sarangapani Ayyangar and Another
Madras High Court · AIR 1957 Mad 756
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts27 Jul 1956
T. Alagappa Goundar Vs P.A. Karuppa Chetty Goundar
Madras High Court · (1956) 2 MLJ 453
Hindu Religious Endowments Act — Section 87(c)
High Courts27 Jul 1956Dismissed
Sundaram, Manager Coimbatore Cotton Mills Ltd., Singanallur Vs Kumaraswamy and Others
Madras High Court · AIR 1957 Mad 185
Payment of Wages Act, 1936 — Section 26
High Courts27 Jul 1956
T. Alagappa Goundar Vs P.A. Karuppa Chetty Gounder
Madras High Court · (1957) CriLJ 259
Hindu Religious Endowments Act — Section 87(c)
High Courts24 Jul 1956
T.S. Govindaraj Vs A.B. Kandaswami Goundar and Another
Madras High Court · (1957) ILR (Mad) 1245 : (1956) 69 LW 977 : (1956) 2 MLJ 578
Central Excises and Salt Act, 1944 — Section 6