Commonwealth of Australia Constitution Act, 1900 — Section 55Madras General Sales Tax Act, 1939 — Section 19Tamil Nadu General Sales Tax Act, 1959 — Section 5

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High Courts25 Nov 1957Dismissed

Palaniappa Chettiar and Co. and Others Vs Deputy Commercial Tax Officer, Moore Market Division, Madras and Another

Madras High Court · AIR 1959 Mad 317 : (1959) 10 STC 171

Constitution of India, 1950 — Article 286, 286(3)Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 3Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 15, 16

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High Courts25 Nov 1957

In Re: K.R. Narayanaswami Chetty

Madras High Court · AIR 1958 Mad 460 : (1958) 71 LW 42 : (1958) 1 MLJ 229

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2)

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High Courts23 Nov 1957

Sunku Munuswami Chettiar Vs Sunku Narasimhalu Chettiar (died) and Others

Madras High Court · (1958) 2 MLJ 233

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3English Partnership Act, 1890 — Section 31

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High Courts22 Nov 1957

Muthuswami Raja Vs Ramu Ammal

Madras High Court · AIR 1958 Mad 461 : (1958) 71 LW 175 : (1958) 1 MLJ 302

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High Courts22 Nov 1957

Thangalakshmi Ammal Vs Arunachalam and Others

Madras High Court · (1958) ILR (Mad) 366 : (1958) 71 LW 148 : (1958) 1 MLJ 184

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

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High Courts22 Nov 1957

Muni Ammal Vs Govindarajan and Another

Madras High Court · AIR 1958 Mad 393 : (1958) ILR (Mad) 415 : (1958) 71 LW 50 : (1958) 1 MLJ 96

Evidence Act, 1872 — Section 65

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High Courts21 Nov 1957

Public Prosecutor Vs C.S. Pachiappa Mudaliar

Madras High Court · AIR 1958 Mad 295 : (1958) CriLJ 776

Penal Code, 1860 (IPC) — Section 409

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High Courts20 Nov 1957

Meenal Vs Subbiah Naidu, Sub-Inspector of Police

Madras High Court · (1958) ILR (Mad) 411 : (1958) 71 LW 48 : (1958) 1 MLJ 162

Criminal Procedure Code, 1898 (CrPC) — Section 245(1)

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High Courts20 Nov 1957Dismissed

Thangla alias Thangavelu, Onthiriyan and others Vs The Hanuman Bank Ltd. (in Liquidation) and another

Madras High Court · AIR 1958 Mad 403

Civil Procedure Code, 1908 (CPC) — Section 151, 42Constitution of India, 1950 — Article 245, 246, 255Presidency Towns Insolvency Act, 1909 — Section 7

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High Courts20 Nov 1957Dismissed

Thangia alias Thangavelu Onthiriyan and others Vs The Hanuman Bank Ltd., (in liquidation) and another

Madras High Court · AIR 1958 Mad 403

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 245, 246, 246, 247, 248Presidency Towns Insolvency Act, 1909 — Section 7

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High Courts19 Nov 1957