COURT ARCHIVE

Madras High Court judgments, 1957

421 judgments · page 4 of 22

High Courts18 Nov 1957

S. Marimuthu Pillai and Others Vs T.R. Krishna Joshi and Others

Madras High Court · (1958) ILR (Mad) 564 : (1958) 71 LW 197 : (1958) 1 MLJ 273

Madras Estates Land Act, 1908 — Section 3(2)(d)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42

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High Courts18 Nov 1957

Board of Revenue Vs T.M. Madalai Nadar and Co.

Madras High Court · AIR 1958 Mad 254 : (1958) ILR (Mad) 230 : (1958) 71 LW 40 : (1958) 1 MLJ 88

Stamp Act, 1899 — Article 39(b)

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High Courts18 Nov 1957

The Union of India (UOI) Vs Mangaldas N. Varma

Madras High Court · AIR 1958 Mad 296 : (1958) ILR (Mad) 420 : (1958) 71 LW 141 : (1958) 2 MLJ 16

Arbitration Act, 1940 — Section 8(2)

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High Courts18 Nov 1957Dismissed

Dharmaraya Reddiar Vs Poongavanammal and another

Madras High Court · (1957) 11 MAD CK 0002

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High Courts15 Nov 1957

Salem Municipal Council Vs S.V. Subramanian

Madras High Court · (1958) ILR (Mad) 550 : (1958) 71 LW 232 : (1958) 1 MLJ 217

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High Courts15 Nov 1957Dismissed

The Public Prosecutor Vs Sami Venkataraman

Madras High Court · AIR 1958 Mad 382

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High Courts15 Nov 1957

In Re: Pechimuthu Pandithan Ramaswami Pandithan

Madras High Court · AIR 1958 Mad 305

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High Courts15 Nov 1957

Nagammal Vs C.R. Govindarajulu Naicker

Madras High Court · (1958) 71 LW 163 : (1958) 1 MLJ 286

Presidency Small Cause Courts Act, 1882 — Section 47

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High Courts15 Nov 1957Dismissed

In Re : State of Madras and others

Madras High Court · AIR 1958 Mad 394

Partnership Act, 1932 — Section 4Societies Registration Act, 1860 — Section 20

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High Courts15 Nov 1957

Marudakkal and Another Vs Arumugha Goundar

Madras High Court · (1958) ILR (Mad) 354 : (1958) 71 LW 57 : (1958) 1 MLJ 101

Hindu Succession Act, 1956 — Section 14(1)

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High Courts15 Nov 1957Dismissed

In Re: The State of Madras

Madras High Court · (1958) 71 LW 156 : (1958) 1 MLJ 206 : (1958) 9 STC 169

Partnership Act, 1932 — Section 4Societies Registration Act, 1860 — Section 20

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High Courts14 Nov 1957

P Orr and Sons (Private), Ltd. Vs Their workmen (Engineering and Foundry Workers' Union)

Madras High Court · (1958) 2 LLJ 152

Evidence Act, 1872 — Section 74Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts13 Nov 1957

Current Circulating Library Vs Raja Velugoti Sarvagna Kumara Krishna Yachendra Bahadur Varu, Raja of Venkatagiri and Another

Madras High Court · (1958) 71 LW 334 : (1958) 2 MLJ 30

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2)(ii)(a)

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High Courts12 Nov 1957

T. Manickavasagam Chettiar Vs The Income Tax Officer

Madras High Court · (1958) 1 MLJ 201

Income Tax Act, 1961 — Section 34, 35

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High Courts12 Nov 1957

K. Subramania Chettiar and Others Vs Commissioner, Hindu Religious and Charitable Endowments and Another

Madras High Court · AIR 1958 Mad 501 : (1958) 71 LW 449 : (1958) 2 MLJ 139

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High Courts12 Nov 1957

In Re: Thangavelu Odayar and Others

Madras High Court · (1958) CriLJ 1198

Penal Code, 1860 (IPC) — Section 379

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High Courts12 Nov 1957

T. Manickavasagam Chettiar Vs Income Tax Officer, Special Circle, Coimbatore

Madras High Court · (1958) 33 ITR 482

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16(2), 35, 66(1)

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High Courts11 Nov 1957

Mrs. Meena Y. Tarkas Vs University of Madras

Madras High Court · AIR 1958 Mad 494 : (1958) 1 MLJ 214

Constitution of India, 1950 — Article 14

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High Courts08 Nov 1957Allowed

P.S. Muthukrisha Chettiar Vs Meenakshi Ammal and another

Madras High Court · (1958) 2 MLJ 82

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts08 Nov 1957

P.S. Muthukrishna Chettiar Vs Meenakshi Ammal and Another

Madras High Court · (1958) 2 MLJ 82

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