COURT ARCHIVE

Madras High Court judgments, 1957

421 judgments · page 18 of 22

High Courts01 Mar 1957Dismissed

The Management of Newtone Studios Vs T.R. Ethirajulu and Others

Madras High Court · AIR 1957 Mad 737 : (1957) ILR (Mad) 1141 : (1957) 70 LW 476

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22Industrial Disputes Act, 1947 — Section 33

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High Courts01 Mar 1957

Srinivasa Sastri Vs Jagathguru Sri Sankarachariar Swamigal at Kumbakonam represented by K.S. Venkatarama Ayyar and Another

Madras High Court · (1957) 2 MLJ 144

Civil Procedure Code, 1908 (CPC) — Section 48

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High Courts26 Feb 1957

K.M. Kokila and Another Vs K.M. Rajabather and Another

Madras High Court · (1957) 2 MLJ 128

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11

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High Courts25 Feb 1957

Raja of Ramnad, Trustee, Ramanathapuram Devasthanam and Chatrams, by Dewan Vs State of Madras by Revenue Secretary

Madras High Court · (1957) 2 MLJ 145

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High Courts25 Feb 1957

M.S. Ganapathi Nadar and Sons Factory and Others Vs The State of Madras and Others

Madras High Court · AIR 1957 Mad 616 : (1957) 70 LW 485

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

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High Courts25 Feb 1957

Sri Shanmuga Rajeswara Sethupathi, Rajah of Ramnad Vs State of Madras

Madras High Court · AIR 1957 Mad 570 : (1957) 70 LW 483

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Constitution of India, 1950 — Article 226

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High Courts22 Feb 1957

Hazarath Sayed Shamiah Sakkab Kadiri Thaikkal Vs T.B. Ibrahim Sahib

Madras High Court · (1957) 2 MLJ 265

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High Courts21 Feb 1957

Tanjore Palace Devasthanam Vs Estates Abolition Tribunal by Chairman and Others

Madras High Court · (1958) ILR (Mad) 151 : (1957) 70 LW 473 : (1957) 2 MLJ 67

Estates Abolition Act — Section 2(7)

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High Courts21 Feb 1957Dismissed

Joseph Sam Vs Caltex India Ltd., Madras and Another

Madras High Court · AIR 1957 Mad 409 : (1957) 2 LLJ 272 : (1957) 70 LW 514

Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2), 45, 51

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High Courts21 Feb 1957

The State of Madras Vs R.M.K. Viswanatha Pillai

Madras High Court · (1957) 2 MLJ 270

Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 5(1)(g)

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High Courts20 Feb 1957

A. St. Arunachalam Pillai and Another Vs The Chairman, Central Government Industrial Tribunal, Madras and Another

Madras High Court · AIR 1957 Mad 614 : (1957) 2 LLJ 682 : (1957) 70 LW 826 : (1957) 2 MLJ 26

Industrial Disputes Act, 1947 — Section 18, 23, 23A

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High Courts20 Feb 1957

A. ST. Arunachalam Pillai and Another Vs Chairman, Central Government Industrial Tribunal and Another

Madras High Court · (1957) 2 MLJ 283

Industrial Disputes Act, 1947 — Section 38(c)

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High Courts19 Feb 1957

Govinda Menon Vs House Rent Controller, Coimbatore

Madras High Court · AIR 1957 Mad 608 : (1957) 70 LW 741

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(1), 7(3)

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High Courts19 Feb 1957

Kasturi Renga Appaswami Naidu Vs Subramania Appaswami Naidu and Another

Madras High Court · (1957) ILR (Mad) 797 : (1957) 70 LW 450 : (1957) 2 MLJ 119

Madras Estates Land Act, 1908 — Section 3(5)

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High Courts19 Feb 1957Dismissed

P.K.N. Abdul Mazid Vs The State of Madras and Others

Madras High Court · AIR 1957 Mad 551 : (1957) 70 LW 547

Constitution of India, 1950 — Article 226Madras Rice Mills Licensing Order, 1955 — Rule 11A, 2(2)

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High Courts18 Feb 1957

S.C. Sree Manavikraman Raja, Zamorin of Calicut Vs The Controller of Estate Duty

Madras High Court · (1957) 2 MLJ 226

Estate Duty Act, 1953 — Section 7(4)

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High Courts18 Feb 1957Dismissed

Govindammal Vs Marimuthu Maistry and Others

Madras High Court · AIR 1959 Mad 7 : (1957) 70 LW 818 : (1958) 2 MLJ 34

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4

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High Courts18 Feb 1957Dismissed

S.C. Sreemanavikraman Raja, Zamorin Rajah of Kozhikode and Another Vs Controller of Estate Duty, Madras and Another

Madras High Court · AIR 1957 Mad 522 : (1957) ILR (Mad) 764 : (1957) 32 ITR 1 : (1957) 70 LW 647

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 22, 5, 7, 7(4)

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High Courts15 Feb 1957

Workers of Sagar Talkies (South India Cinema Employees' Association) Vs Odeon Cinema and Others

Madras High Court · (1957) 1 LLJ 639

Industrial Disputes Act, 1947 — Section 2

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High Courts15 Feb 1957Dismissed

Kaliammal Vs G.N. Ramaswami Goundar

Madras High Court · AIR 1957 Mad 629

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 6 Rule 17

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