COURT ARCHIVE

Madras High Court judgments, 1957

421 judgments · page 20 of 22

High Courts04 Feb 1957Dismissed

Raman Chettiar and Another Vs Raman Chettiar and Others

Madras High Court · (1957) ILR (Mad) 759

Burma Accrual of Interest (War Time Adjustment) Act, 1947 — Section 2, 3Civil Procedure Code, 1908 (CPC) — Section 151, 34, 47Court (Emergency Provisions) Act, 1943 — Section 7

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High Courts04 Feb 1957Dismissed

The State of Madras Vs Thiruvadaimarudur Sri Mahalingaswami Devasth Anam

Madras High Court · (1957) ILR (Mad) 752

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 57, 70, 75A

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High Courts04 Feb 1957Dismissed

The Commissioner for the Hindu Religious and Charitable Endowments 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, 20

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High Courts04 Feb 1957

In Re: Shree Bajrang Jute Mills Ltd., Guntur

Madras High Court · AIR 1962 Mad 218

Railways Act, 1890 — Section 39

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High Courts01 Feb 1957

M. S. P. Senthikumara Nadar and Sons Vs Commissioner of Income Tax, Madras

Madras High Court · (1957) 32 ITR 138

Income Tax Act, 1922 — Section 10(2)(xii), 10(2)(xv), 66(2)

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High Courts01 Feb 1957

Rao Bahadur M.S.P. Senthikumara Nadar and Sons Vs Commissioner of Income Tax

Madras High Court · (1957) ILR (Mad) 865 : (1957) 70 LW 1047 : (1957) 2 MLJ 309

Income Tax Act, 1961 — Section 66(2)

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High Courts01 Feb 1957Dismissed

In Re: Kandaswami Gounder

Madras High Court · AIR 1957 Mad 727 : (1957) CriLJ 1287 : (1957) ILR (Mad) 715

Criminal Procedure Code, 1898 (CrPC) — Section 337, 342, 342A, 494Evidence Act, 1872 — Section 132Oaths Act, 1873 — Section 5

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High Courts01 Feb 1957Dismissed

A.S. Sankara Pandia Thevar Vs Syed Abdul Rahman Rowther

Madras High Court · AIR 1957 Mad 512 : (1957) 70 LW 494 : (1957) 2 MLJ 77

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11

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High Courts25 Jan 1957Dismissed

A. Muniswami Vs T. Viswanatha Nair

Madras High Court · AIR 1957 Mad 773 : (1957) 70 LW 701

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)

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High Courts25 Jan 1957

A. Munuswamy Vs T. Viswanatha Nair

Madras High Court · (1957) 2 MLJ 400

Civil Procedure Code, 1908 (CPC) — Section 60(A)

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High Courts25 Jan 1957Dismissed

The Indian Insurance and Banking Corporation Ltd., Salem, by Agent, T.P. Gervacise Vs S. Paramasiva Mudaliar and Another

Madras High Court · AIR 1957 Mad 610 : (1957) 70 LW 638

Transfer of Property Act, 1882 — Section 63, 70

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High Courts25 Jan 1957

The Indian Insurance and Banking Corporation, Ltd., by agent T.P. Gervacise Vs S. Paramasiva Mudaliar and Another

Madras High Court · (1957) 2 MLJ 256

Transfer of Property Act, 1882 — Section 70, 8

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High Courts24 Jan 1957

N. Jeeyappa Iyengar Vs T.N. Srinivasan and Another

Madras High Court · (1957) 2 MLJ 262

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High Courts24 Jan 1957

Official Receiver of Salem Vs Chinna Goundan and Another

Madras High Court · AIR 1957 Mad 630

Civil Procedure Code, 1908 (CPC) — Section 115, 34Contract Act, 1872 — Section 73Provincial Insolvency Act, 1920 — Section 53

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High Courts23 Jan 1957Allowed

The Madras Mercantile Agencies Ltd. Vs Raja Bommadevara Venkata Bhashyakarlu Rao Naidu Bahadur Garu and Another

Madras High Court · AIR 1957 Mad 670

Civil Procedure Code, 1908 (CPC) — Section 60Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42, 59(2)

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High Courts22 Jan 1957Dismissed

The State of Madras Vs O.K.M. Zakina Bivi and Others

Madras High Court · AIR 1957 Mad 749 : (1957) 70 LW 734

Transfer of Property Act, 1882 — Section 105

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High Courts22 Jan 1957

State of Madras Vs O.K.M. Zakina Bivi and Others

Madras High Court · (1957) 2 MLJ 260

Madras Estates Land Act, 1908 — Section 3(10)

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High Courts21 Jan 1957Dismissed

In Re: M.M.B. Salmani

Madras High Court · AIR 1957 Mad 612 : (1957) 70 LW 690 : (1957) 2 MLJ 259

Constitution of India, 1950 — Article 311Madras Civil Services Regulations — Article 470

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High Courts21 Jan 1957

His Holiness Sri La. Sri Subramania Pandarasannithi Avergal, Adheenakarxhak, Thiuvaduthurai Atheenam Vs Malayan Samban and Others

Madras High Court · (1957) ILR (Mad) 1136

Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 2, 3, 3(1), 4, 4(1)Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 10, 9

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High Courts21 Jan 1957Allowed

His Holiness Sri La Sri Subramania Pandarasannathi Avl, Adheenakarthar, Thiruvavaduthurai Adhinam Vs Malayan Samban and others

Madras High Court · (1957) ILR (Mad) 1136

Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 10

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