Criminal Procedure Code, 1898 (CrPC) — Section 32Tamil Nadu District Municipalities Act, 1920 — Section 249, 250, 250(3), 313Tamil Nadu Public Health Act, 1939 — Section 29(1), 3(10), 89, 89(1), 92

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High Courts04 Apr 1957

Bank of Hindustan Ltd. and Another Vs Kowtha Suryanarayana Rao and Others

Madras High Court · (1957) ILR (Mad) 1058 : (1957) 2 MLJ 517

Companies Act, 1956 — Section 39

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High Courts04 Apr 1957

The Bank of Hindustan Ltd. and Another Vs Kowtha Suryanarayana Rao and Others

Madras High Court · AIR 1957 Mad 702 : (1957) 70 LW 715

Companies (Amendment) Act, 1956 — Section 110, 155Companies Act, 1913 — Section 34, 34(1), 34(7), 38Constitution of India, 1950 — Article 19(1)

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High Courts03 Apr 1957

Pudukottah Textiles Ltd. Vs A. Subramaniam and Others

Madras High Court · AIR 1958 Mad 139 : (1957) 70 LW 895 : (1957) 2 MLJ 438

Constitution of India, 1950 — Article 226

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High Courts03 Apr 1957

In Re: The State of Madras

Madras High Court · (1957) ILR (Mad) 1056

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High Courts03 Apr 1957Dismissed

Ganapathi Muthiriyar Vs Narayanaswami Vaithiar and Others

Madras High Court · AIR 1957 Mad 405 : (1957) CriLJ 761 : (1958) ILR (Mad) 72 : (1957) 70 LW 629

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1), 435, 439

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High Courts02 Apr 1957Dismissed

Raman and Raman (Private) Ltd., Kumbakonam Vs The State of Madras and Others

Madras High Court · AIR 1957 Mad 536 : (1957) ILR (Mad) 908 : (1957) 70 LW 617

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A(2), 47(1), 48

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High Courts29 Mar 1957

Public Prosecutor Vs M.S. Palaniappan and Another

Madras High Court · AIR 1957 Mad 736 : (1957) CriLJ 1294

Madras Prevention of Food Adulteration Act, 1918 — Section 20Prevention of Food Adulteration Act, 1954 — Section 25(2)

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High Courts29 Mar 1957Dismissed

Rangaswami Reddi Vs K. Doraiswami Reddi

Madras High Court · AIR 1957 Mad 715 : (1957) ILR (Mad) 987 : (1957) 70 LW 583

Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 65Evidence Act, 1872 — Section 91

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High Courts28 Mar 1957

Krishnaswami and Co., Chemists by Proprietor Vs Coimbatore Municipality, by Health Officer

Madras High Court · (1957) ILR (Mad) 1160 : (1957) 2 MLJ 37

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High Courts27 Mar 1957

Karuppiah Pillai Vs K.R. Pichai Pillai and Others

Madras High Court · (1958) 1 MLJ 396

Limitation Act, 1908 — Section 13

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High Courts26 Mar 1957Dismissed

The Commissioner for Hindu Religious and Charitable Endowments. Madras Vs The Mouna Matta Kaitalai Attached to Sri Thayumsnaswami Temple, Rock Fort, Tirucknuchirapali

Madras High Court · (1957) 03 MAD CK 0027

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103(e)

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High Courts25 Mar 1957

The Public Prosecutor Vs Karuppiah Pillai

Madras High Court · (1957) ILR (Mad) 1154 : (1957) 70 LW 544 : (1957) 2 MLJ 6

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High Courts25 Mar 1957

The Anamallais Bus Transport (Private) Ltd. Vs The Commissioner, Dharapuram Municipality, Dharapuram

Madras High Court · AIR 1957 Mad 781 : (1957) 70 LW 1038

Tamil Nadu District Municipalities Act, 1920 — Section 270B, 270E, 270E(1)

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High Courts25 Mar 1957

The Anamalais Bus Transport (Private) Limited Vs The Commissioner, Dharapuram Municipality

Madras High Court · (1957) ILR (Mad) 1032 : (1957) 2 MLJ 443

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