High Courts08 Jul 1957
RM. M. Ramanathan Chettiar Vs Ramaswami Pillai and Another
Madras High Court · (1957) 2 MLJ 267
Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Madras High Court judgments, 1957
421 judgments · page 13 of 22
High Courts08 Jul 1957
Sundaralingam Chettiar and Others Vs S. Nagalingam Chettiar and Others
Madras High Court · (1957) 70 LW 940 : (1958) 1 MLJ 332 : (1957) 2 MLJ 634
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Jul 1957
V.A.S. Yellappa Naidu Vs G. Venugopal Naidu
Madras High Court · AIR 1958 Mad 423
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(2)(e)
High Courts05 Jul 1957
In Re: V.K.S. Mohamed Yassin Rowthar
Madras High Court · (1958) 1 MLJ 21
Madras Court Fees Act, 1955 — Section 12
High Courts04 Jul 1957
C.S. Visalakshi Amma and Others Vs C.Y. Anjaneyalu Chetty and Another
Madras High Court · (1957) 70 LW 841 : (1957) 2 MLJ 387
Constitution of India, 1950 — Article 226, 227
High Courts03 Jul 1957
In Re: P. Ommar and Co.
Madras High Court · (1957) 70 LW 749 : (1957) 8 STC 729
High Courts03 Jul 1957
In Re: P. Omar and Co.
Madras High Court · (1957) 2 MLJ 511
Madras General Sales Tax Act, 1939 — Section 15(a)
High Courts03 Jul 1957Dismissed
Nilgiri Trading Co. and Others Vs K. Simrathmull and Another
Madras High Court · AIR 1957 Mad 691 : (1958) ILR (Mad) 1 : (1957) 70 LW 738 : (1957) 2 MLJ 27
Negotiable Instruments Act, 1881 (NI) — Section 51, 8
High Courts03 Jul 1957
A. Sambandhan Vs Regional Traffic Superintendent (Personnel)Southern Railway and Others
Madras High Court · (1958) ILR (Mad) 295 : (1957) 70 LW 948 : (1957) 2 MLJ 541
Government of India Act, 1935 — Section 241(2)
High Courts02 Jul 1957
Abdul Azeez Khan and Others Vs Appachi Goundar
Madras High Court · (1957) 70 LW 922 : (1957) 2 MLJ 513
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 12B
High Courts02 Jul 1957Dismissed
In Re: Marappa Goundar
Madras High Court · AIR 1959 Mad 26 : (1958) 1 MLJ 260
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Article 95, 18
High Courts02 Jul 1957
S.K. Kuttalingam Pillai Vs S.V.N. Chinnakannu Pillai and Another
Madras High Court · AIR 1958 Mad 260 : (1957) 70 LW 910 : (1957) 2 MLJ 506
High Courts25 Jun 1957Allowed
K.E. Mohammed Aboobacker Vs Nanikram Maherchand and Others
Madras High Court · (1957) ILR (Mad) 1049
High Courts18 Jun 1957Dismissed
Pappammal alias V. Sivakami Anni
Madras High Court · (1957) 06 MAD CK 0002
Succession Act, 1925 — Section 373, 375
High Courts29 May 1957
In Re: Pandarasannadhi of Dharmapuram Adhinam
Madras High Court · (1958) 2 MLJ 227
Civil Procedure Code, 1908 (CPC) — Section 151High Courts Act, 1861 — Section 9
High Courts28 May 1957
V. Guruviah Naidu and Brothers Vs State of Madras and Another
Madras High Court · AIR 1958 Mad 249 : (1958) ILR (Mad) 35 : (1957) 2 MLJ 469
Madras General Sales Tax Act, 1939 — Section 3
High Courts28 May 1957
V. Guruviah Naidu and Brothers and Others Vs The State of Madras and Others
Madras High Court · (1957) 8 STC 690
Central Excises and Salt Act, 1944 — Section 6, 7Constitution of India, 1950 — Article 19, 276, 31Contract Act, 1872 — Section 23
High Courts14 May 1957Allowed
Ramaswami Goundan Vs N.S. Krishnaswami Ayyangar and Another
Madras High Court · (1957) ILR (Mad) 1222
Madras Estates Land Act, 1908 — Section 131, 134, 151, 158, 166Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 1, 1(2), 13, 19, 3Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 3
High Courts14 May 1957
Estate of khan Sahib Mohd. Oomer Sahib and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1958 Mad 113 : (1958) 33 ITR 767
Income Tax Act, 1922 — Section 3, 41, 41(1), 41(2), 66(1)
High Courts14 May 1957
K. Parthasarathy Mudaliar Vs State of Madras by Dy. Commissioner of Commercial Taxes and Another
Madras High Court · (1957) 2 MLJ 300
Constitution of India, 1950 — Article 226