High Courts25 Mar 1957
In Re: Retta Koravan and Others
Madras High Court · AIR 1957 Mad 714 : (1957) CriLJ 1284
Penal Code, 1860 (IPC) — Section 224
COURT ARCHIVE
Madras High Court judgments, 1957
421 judgments · page 17 of 22
High Courts21 Mar 1957
R.V. Narayanaswami Chetty, sole Proprietor of R.V.N. Chandrasekhara Chetti Vs Soundararajan and Co. Ltd.
Madras High Court · AIR 1958 Mad 43 : (1957) ILR (Mad) 1108 : (1957) 70 LW 788 : (1957) 2 MLJ 328
Contract Act, 1872 — Section 51
High Courts20 Mar 1957
The Commissioner of Income Tax and Business Profits Tax Vs The Vasantha Mills Limited
Madras High Court · AIR 1958 Mad 326 : (1957) ILR (Mad) 1163 : (1957) 2 MLJ 485
Business Profits Tax Act, 1947 — Section 2(1)(a)
High Courts20 Mar 1957
Commissioner of Income Tax and Business Profits Tax, Madras Vs Vasantha Mills Limited
Madras High Court · (1957) 32 ITR 237
Companies Act, 1956 — Section 10, 131Income Tax Act, 1922 — Section 66(1)
High Courts20 Mar 1957
In Re: Marudayya
Madras High Court · AIR 1957 Mad 722 : (1957) 70 LW 857
Penal Code, 1860 (IPC) — Section 408
High Courts15 Mar 1957
South Indian Planting and Commercial Representation Fund Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1958 Mad 338 : (1957) 32 ITR 513
Income Tax Act, 1922 — Section 10, 10(6), 12, 66(1)
High Courts15 Mar 1957
U.M. Aravamutha Iyengar Vs Rajarathna Mudaliar
Madras High Court · AIR 1957 Mad 572 : (1957) CriLJ 983
Criminal Procedure Code, 1898 (CrPC) — Section 177Penal Code, 1860 (IPC) — Section 499
High Courts14 Mar 1957
In Re: Thirumal Thevar and Others
Madras High Court · (1958) CriLJ 388 : (1957) 70 LW 900
High Courts13 Mar 1957
M.S. Kandappa Mudaliar Vs The Commissioner of Income Tax, Excess Profits Tax, Madras
Madras High Court · AIR 1957 Mad 751 : (1927) ILR (Mad) 94 : (1957) 32 ITR 313
Income Tax Act, 1922 — Section 10(2)
High Courts12 Mar 1957Allowed
In Re: Murugian alias Murugesan
Madras High Court · AIR 1957 Mad 541 : (1957) CriLJ 970 : (1957) ILR (Mad) 805 : (1957) 70 LW 531 : (1957) 2 MLJ 29
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts06 Mar 1957Dismissed
Madurai Sri Meenakshi Sundareswarab Devasthanams and Another Vs C.M.S. Shanmugasun Dara Bhattar and Others
Madras High Court · (1957) ILR (Mad) 974
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2(12), 3, 3(2), 38, 38ATamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 20, 29, 35, 6(14)
High Courts06 Mar 1957
Sri Meenakshi Sundareswarar, etc., Devasthanams by Executive Officer and Another Vs C.M.S. Shanmugasundara Bhattar and Others
Madras High Court · (1957) 70 LW 609 : (1957) 2 MLJ 218
High Courts06 Mar 1957
The Commissioner for Hindu Religious and Charitable Endowments Vs The Mouna Matta Kattalai
Madras High Court · (1957) 70 LW 365 : (1957) 2 MLJ 431
High Courts06 Mar 1957
Sri Kalameghaperumal Devasthanam Vs V. Kalamega Iyengar and Others
Madras High Court · (1957) 2 MLJ 579
High Courts06 Mar 1957
V.R. Alangavaram Chetty Vs The Municipal Council of Pollachi and Another
Madras High Court · (1957) ILR (Mad) 1020 : (1957) 70 LW 517 : (1957) 2 MLJ 56
Tamil Nadu District Municipalities Act, 1920 — Section 244
High Courts05 Mar 1957
K.S. Nataraja Achari Vs J.K. Balasubramaniam
Madras High Court · (1957) 70 LW 912 : (1957) 2 MLJ 492
High Courts01 Mar 1957
Syed Dureish Mohideen Vs Madras State and Others
Madras High Court · (1957) 2 MLJ 453
Trusts Act, 1882 — Section 3
High Courts01 Mar 1957
Management of Newtone Studios, Ltd. Vs T.R. Ethirajulu and Others
Madras High Court · (1957) 2 MLJ 147
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
High Courts01 Mar 1957Dismissed
Srinivasa Sastri Vs Jagathguru Sri Sankarachariar Swamigal at Kumbakonam and Another
Madras High Court · AIR 1957 Mad 726 : (1957) 70 LW 597
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 39, 48
High Courts01 Mar 1957
Syed Duriesh Mohideen Vs Madras State and Others
Madras High Court · AIR 1957 Mad 577 : (1957) ILR (Mad) 893 : (1957) 70 LW 523
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42(2)