COURT ARCHIVE

Madras High Court judgments, 1957

421 judgments · page 7 of 22

High Courts27 Sept 1957

In Re: Vidyudavalli Thayar

Madras High Court · AIR 1959 Mad 14 : (1958) 71 LW 66 : (1958) 1 MLJ 97

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 43 Rule 1, Order 7 Rule 11, 115, 149Court Fees Act, 1870 — Article 1, 11, 17Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 50, 52

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High Courts27 Sept 1957

O. Ramadoss Vs R. Sanhasi Chettiar and Others

Madras High Court · (1957) 1 MLJ 79

Legal Practitioners Act, 1879 — Section 13

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High Courts26 Sept 1957

M.S. Venkitanarayana Iyer and Others Vs Collector of Central Excise

Madras High Court · AIR 1958 Mad 306 : (1958) CriLJ 778 : (1958) 2 MLJ 115

Sea Customs Act, 1878 — Section 167(viii)

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High Courts26 Sept 1957

Tha. Duraiswami Naidu Vs Krishnappa Naidu

Madras High Court · (1958) 71 LW 130 : (1958) 1 MLJ 324

Arbitration Act, 1940 — Section 32

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High Courts26 Sept 1957

Southern Railway by General Manager Vs Madras Handloom Weavers' Provincial Co-operative Society

Madras High Court · (1958) ILR (Mad) 337 : (1957) 2 MLJ 620

Railways Act, 1890 — Section 72

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High Courts26 Sept 1957

Union of India Vs The Madras Handloom Weavers' Provincial Co-Operative Society, Ltd.

Madras High Court · AIR 1958 Mad 179

Railways Act, 1890 — Section 72

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High Courts26 Sept 1957

Union of India Vs Madras Handloom Weavers' Provincial Co-operative Society Ltd.

Madras High Court · AIR 1958 Mad 179

Railways Act, 1890 — Section 72

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High Courts24 Sept 1957

Kamaraj Nadar Vs A. Kunju Thevar and Others

Madras High Court · (1958) 1 MLJ 139

Representation of the People Act, 1951 — Section 36(8), 55A(2)

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High Courts24 Sept 1957

Vishnukantham Chetty Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1958 Mad 519 : (1958) 34 ITR 678 : (1958) 71 LW 180

Income Tax Act, 1922 — Section 34, 66(1)

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High Courts24 Sept 1957Allowed

Onnamalai Ammal Vs Seethapathi Reddiar

Madras High Court · AIR 1961 Mad 90 : (1960) 73 LW 157

Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts20 Sept 1957

R.P. Ramudu Iyer and Sons and Another Vs State

Madras High Court · (1958) CriLJ 643

Madras General Sales Tax Act, 1939 — Section 15(b)Madras General Sales Tax Rules, 1939 — Rule 32

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High Courts20 Sept 1957Dismissed

In Re: R. P. Ramudu Iyer and Sons

Madras High Court · (1958) ILR (Mad) 142 : (1957) 70 LW 918 : (1957) 8 STC 805

Constitution of India, 1950 — Article 19

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High Courts20 Sept 1957

P. Sheik Batcha Rowther and Others Vs N.R. Alagappan Servai

Madras High Court · AIR 1959 Mad 12 : (1958) 2 MLJ 157

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 35Easements Act, 1882 — Section 15, 4, 5

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High Courts20 Sept 1957Allowed

VK. K. R. RM. Ramaswami Chettiar Vs A. RM. AL. A. Muthuveerappa Chettiar

Madras High Court · AIR 1958 Mad 531

Civil Procedure Code, 1908 (CPC) — Section 64

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High Courts19 Sept 1957

The Public Prosecutor Vs R. Karuppian

Madras High Court · AIR 1958 Mad 143 : (1958) CriLJ 527 : (1958) 71 LW 78 : (1958) 1 MLJ 20

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High Courts18 Sept 1957

Padmavathi Vs Srimad Ananteswarar Temple and Others

Madras High Court · AIR 1958 Mad 185 : (1958) 71 LW 11 : (1958) 1 MLJ 197

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High Courts18 Sept 1957Allowed

K.N. Muhamad Mohideen Ambalam Vs R. Shanmugarajeswara Naganatha Sethupathi Avl. Rajah of Ramnad through his authorised Dewan Sri J. Balaji Rao

Madras High Court · (1957) 09 MAD CK 0001

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High Courts17 Sept 1957

A. Periakaruppan Chettiar and Another Vs Natarajan Chettiar alias Chinnakaruppan Chettiar and Others

Madras High Court · (1957) 2 MLJ 610

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High Courts16 Sept 1957

C.M. George, Partner of Cherian Bros. (now dissolved) Vs Income Tax Officer, now the Income Tax Officer and Another

Madras High Court · (1958) 71 LW 102 : (1958) 1 MLJ 90

Income Tax Act, 1961 — Section 29

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High Courts16 Sept 1957

M. Subbaraja Mudaliar Vs Commissioner of Income Tax, Madras, and Another

Madras High Court · (1958) 33 ITR 228

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17, 17(1), 35, 35(1), 35(4)

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