High Courts21 Jan 1957
Pandarasannathi, Thiruvaduthurai Adhinam Vs Malayan Samban and Others
Madras High Court · (1957) 2 MLJ 108
Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 10
COURT ARCHIVE
Madras High Court judgments, 1957
421 judgments · page 21 of 22
High Courts21 Jan 1957
K.S. Ramaswami Iyer Vs S.V. Krishna Iyer and Others
Madras High Court · AIR 1957 Mad 431 : (1957) ILR (Mad) 747 : (1957) 70 LW 455
Limitation Act, 1908 — Article 182, 14(2), 29Madras Debt Conciliation Act, 1936 — Section 14, 14(1), 14(2)
High Courts21 Jan 1957
K.S. Ramaswami Iyer Vs S.V. Krishnier and Others
Madras High Court · (1957) 2 MLJ 116
Limitation Act, 1963 — Section 14(2)
High Courts18 Jan 1957
V. Rangaswami Naidu Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 437 : (1957) ILR (Mad) 708 : (1957) 70 LW 311
Contract Act, 1872 — Section 182Income Tax Act, 1922 — Section 12B, 2(4A)
High Courts18 Jan 1957
V. RANGASWAMI NAIDU Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1957) 31 ITR 711
Income Tax Act, 1922 — Section 2(4A), 42, 42(1), 66(1)Partnership Act, 1932 — Section 4, 4(3)(i)
High Courts17 Jan 1957Dismissed
V.S.K. Adhi Chettiar Suravelu Chettiar, Tanners, Vaniyambadi and Others Vs State of Madras and Others
Madras High Court · AIR 1957 Mad 603 : (1957) ILR (Mad) 694 : (1957) 70 LW 351 : (1957) 8 STC 274
Constitution of India, 1950 — Article 14Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 5(1), 5(1)Madras General Sales Tax Act, 1939 — Section 5
High Courts17 Jan 1957
Trichinopoly City Co-operative Bank Ltd. Vs Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1957) 1 LLJ 642
Constitution of India, 1950 — Article 226
High Courts17 Jan 1957Dismissed
In Re: Subramanian Chettiar
Madras High Court · AIR 1957 Mad 442 : (1957) CriLJ 765
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 342, 476, 537
High Courts17 Jan 1957
K. Kesava Reddiar, Gold Merchant Quilon, Travancore-Cochin State Vs Labour Appellate Tribunal of India, Madras and Others
Madras High Court · AIR 1957 Mad 632 : (1957) 1 LLJ 645
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts17 Jan 1957
K. Kesava Reddiar Vs The Labour Appellate Tribunal of India and Others
Madras High Court · (1957) 2 MLJ 139
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2(k), 2(s)
High Courts16 Jan 1957
In Re: E.T. Palaniappa Chettiar and Co., Pollachi and Another
Madras High Court · AIR 1957 Mad 660 : (1957) CriLJ 1149
Essential Supplies (Temporary Powers) Act, 1946 — Section 3General Clauses Act, 1897 — Section 6
High Courts11 Jan 1957
In Re: Arcot Citizen Bank Ltd., Arcot by A.E. Chandrasekhara Nayagar, Arcot and Others
Madras High Court · AIR 1957 Mad 675 : (1957) CriLJ 1279 : (1957) 70 LW 267
Companies Act, 1913 — Section 131(1), 32(3)Companies Act, 1956 — Section 131, 161, 162, 210, 32Evidence Act, 1872 — Section 14, 3
High Courts10 Jan 1957
Subramania Desikar Gnanasambanda Pandara Sannadhigal Adhinakarthar, Dharmapuram Mutt, Mayuram and Another Vs Collector of Tiruchirapalli
Madras High Court · AIR 1957 Mad 448 : (1957) 70 LW 364
Land Acquisition Act, 1894 — Section 32(2)
High Courts10 Jan 1957
R. Soundararajan and Another Vs The Special Assistant Commercial Tax Officer and Another
Madras High Court · (1957) 8 STC 253
Penal Code, 1860 (IPC) — Section 109, 353
High Courts10 Jan 1957
Srilasri Subramania Desikar Gnanasambanda Pandarasannadhigal and Another Vs The Collector of Tiruchirapalli
Madras High Court · (1957) 2 MLJ 97
High Courts10 Jan 1957Dismissed
Nagammai Achi Vs Alamelu Achi
Madras High Court · AIR 1957 Mad 401 : (1957) 31 ITR 673 : (1957) 70 LW 915
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Income Tax Act, 1922 — Section 54
High Courts09 Jan 1957Dismissed
Kannappa Chettiar and Another Vs Manickam Chettiar
Madras High Court · AIR 1957 Mad 665
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Limitation Act, 1908 — Article 182(5)
High Courts08 Jan 1957
Basha alias Abdul Rahim and another Vs Muthan and others
Madras High Court · (1957) 01 MAD CK 0022
High Courts07 Jan 1957
Yoosuf Maulvi Vs Official Assignee and Another
Madras High Court · AIR 1959 Mad 484 : (1958) 71 LW 768
Madras High Court (Original Side) Rules, 1956 — Order 21 Rule 1, Order 21 Rule 2Presidency Towns Insolvency Act, 1909 — Section 33, 33(4)
High Courts04 Jan 1957Allowed
T.E.K. Muhammad Amiruddin Vs T.E. Muhammad Ibrahim and Others
Madras High Court · AIR 1957 Mad 667 : (1957) 70 LW 886