High Courts15 Feb 1957
The Great Eastern Shipping Co., Ltd. Vs E. Govindaswamy Chetty and Another
Madras High Court · (1957) ILR (Mad) 840 : (1957) 70 LW 511 : (1957) 2 MLJ 98
Contract Act, 1872 — Section 151, 152, 161
COURT ARCHIVE
Madras High Court judgments, 1957
421 judgments · page 19 of 22
High Courts14 Feb 1957Allowed
V.D. Yesudasan and Others Vs Gurusamy
Madras High Court · AIR 1957 Mad 555 : (1957) CriLJ 980 : (1957) ILR (Mad) 887 : (1957) 70 LW 447 : (1957) 1 MLJ 353
Criminal Procedure Code, 1898 (CrPC) — Section 132, 144Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts14 Feb 1957Dismissed
Raman Chettiar and Another Vs Raman Chettiar and Others
Madras High Court · AIR 1957 Mad 680 : (1957) 70 LW 634
Burma Accrual of Interest (War Time Adjustment) Act, 1947 — Section 2, 3Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Feb 1957Dismissed
Thangavelu Asari (died) and Others Vs Lakshmi Ammal and Others
Madras High Court · AIR 1957 Mad 534 : (1957) ILR (Mad) 861 : (1957) 70 LW 540
High Courts13 Feb 1957
Sri lakshmi and Co. Coffee Works Vs T.R. Swaminatha Iyer
Madras High Court · AIR 1958 Mad 126 : (1957) 70 LW 636 : (1957) 2 MLJ 398
Provincial Insolvency Act, 1920 — Section 28, 28(7)
High Courts12 Feb 1957
The Rayala Corporation (Madras) Ltd. 1/155 Mount Road, Madras Vs Syed Bawkar and Co. 1/155 Mount Road, Madras, and Others
Madras High Court · AIR 1957 Mad 385 : (1957) ILR (Mad) 856 : (1957) 70 LW 345
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 17(2), 4(2)Madras Buildings (Lease and Rent Control) Rules, 1951 — Rule 24
High Courts12 Feb 1957Dismissed
Maniam Hiria Gowder Vs Naga Maistry
Madras High Court · AIR 1957 Mad 620 : (1957) 70 LW 975
Contract Act, 1872 — Section 23Motor Vehicles Act, 1939 — Section 59(1)Partnership Act, 1932 — Section 4
High Courts08 Feb 1957Dismissed
Ramaswami Chettiar Vs Karumuthu Sivalingam Chettiar
Madras High Court · AIR 1957 Mad 597
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts08 Feb 1957Allowed
S. Subulal Sahib Vs N. Perianna Pillai
Madras High Court · AIR 1957 Mad 679 : (1957) 70 LW 493
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Feb 1957
Kuppammal and Others Vs Devendra Iyer and Another
Madras High Court · (1957) 2 MLJ 134
High Courts07 Feb 1957
In Re: Murugan alias Thannasi
Madras High Court · AIR 1958 Mad 451 : (1958) CriLJ 1196
Madras Prohibition Act, 1937 — Section 4(1)(G)
High Courts07 Feb 1957Allowed
Ambi's Cafe Vs Thangavelu and Another
Madras High Court · (1957) 02 MAD CK 0033
Constitution of India, 1950 — Article 226
High Courts07 Feb 1957
Management of Ambis Cafe Vs K. Thangavelu and Another
Madras High Court · AIR 1957 Mad 617 : (1957) 2 LLJ 676 : (1957) 70 LW 833
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23
High Courts07 Feb 1957
The Management of Ambis Cafe Vs K. Thangavelu and Another
Madras High Court · (1957) 2 MLJ 393
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
High Courts06 Feb 1957
A.V. Subbu Chetty Vs C.V. Munuswamy Chetty and Another
Madras High Court · (1957) 2 MLJ 161
High Courts05 Feb 1957
P. S. Rama Iyer Vs Commissioner of Income Tax, Madras
Madras High Court · (1958) ILR (Mad) 128 : (1957) 32 ITR 458
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 24(1)
High Courts05 Feb 1957
In Re: P.S. Rama Iyer
Madras High Court · AIR 1958 Mad 40
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 24(1)
High Courts05 Feb 1957
P.S. Rama Iyer Vs Commissioner of Income Tax
Madras High Court · (1957) 2 MLJ 507
Income Tax Act, 1961 — Section 66(1)
High Courts04 Feb 1957Dismissed
The State of Madras and others Vs Thiruvadaimarudur Sri Mahalihgaswami Devasthanam
Madras High Court · (1957) ILR (Mad) 752
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 70
High Courts04 Feb 1957Dismissed
Commissioner for Hindu Religious and Charitable Endowments, Madras Vs S.S. Janakirama Ayyar and others
Madras High Court · AIR 1958 Mad 79 : (1957) ILR (Mad) 756
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103(e)(ii)