High Courts15 Jul 1958
S. Ramabadran and another Vs Ramaswamy alias S.R. Swamy
Madras High Court · (1958) 07 MAD CK 0033
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 11 of 20
High Courts15 Jul 1958
C.N. Nallappa Mudaliar Vs The Election Commissioner and Others
Madras High Court · (1959) ILR (Mad) 1106 : (1958) 71 LW 615 : (1958) 2 MLJ 423
Representation of the People Act, 1951 — Section 90(1)
High Courts14 Jul 1958
Vaithiyam Nanjappa Vs D. Ramanatha Chetti and Others
Madras High Court · (1958) 2 MLJ 566
Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 4(2)
High Courts14 Jul 1958
A.S. Nagappa Chetty Vs Gridaridass Tikamdas
Madras High Court · (1959) ILR (Mad) 86 : (1958) 71 LW 743 : (1958) 2 MLJ 437
Presidency Small Cause Courts Act, 1882 — Section 38
High Courts14 Jul 1958Allowed
Noor Saheb and Another Vs S.A. Mohammad Ghouse
Madras High Court · AIR 1959 Mad 105 : (1959) ILR (Mad) 139 : (1958) 71 LW 872 : (1958) 2 MLJ 612
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, Order 34 Rule 15, 47
High Courts11 Jul 1958
Ayyamperumal Chettiar (died) and Others Vs Palaniandi Chettiar
Madras High Court · (1958) 2 MLJ 540
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 53
High Courts11 Jul 1958
C.N. Subramania Iyer Vs N. Dharmalinga Padayachi and another
Madras High Court · AIR 1958 Mad 608
Constitution of India, 1950 — Article 1, 14, 19, 19(1)(f), 19(5)
High Courts11 Jul 1958
C.N. Subramania Iyer Vs N. Dharmalinga Padaachi and Another
Madras High Court · (1958) ILR (Mad) 932
Constitution of India, 1950 — Article 1, 14, 19, 19(1), 19(5)Emergency Price Control Act — Section 2Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 10, 10(1), 109, 122, 2
High Courts11 Jul 1958
V.S. Govindarajulu Chettiar and Another Vs The Commissioner of Excess Profits Tax, Madras
Madras High Court · AIR 1959 Mad 77 : (1959) ILR (Mad) 133 : (1958) 34 ITR 594 : (1958) 71 LW 695 : (1958) 2 MLJ 403
Excess Profits Tax Act, 1940 — Section 7, 8, 8(1)
High Courts10 Jul 1958Dismissed
Mahalinga Pathar Vs Santhanagopalakrishnan
Madras High Court · AIR 1959 Mad 80 : (1958) 71 LW 745 : (1958) 2 MLJ 580
Civil Procedure Code, 1908 (CPC) — Section 38, 47
High Courts09 Jul 1958Dismissed
Estates and Agency Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1959 Mad 81 : (1958) ILR (Mad) 984 : (1958) 71 LW 612 : (1958) 2 MLJ 388
Income Tax Act, 1922 — Section 4(3), 4A
High Courts09 Jul 1958
Pachai Ammal Vs Anguswami Gramani and Others
Madras High Court · (1958) 71 LW 634 : (1958) 2 MLJ 439
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3(b)
High Courts07 Jul 1958
V. Ramaswami Naidu and Another Vs The Commissioner of Income Tax
Madras High Court · (1958) 71 LW 824 : (1959) 2 MLJ 358
Income Tax Act, 1961 — Section 66(1)
High Courts07 Jul 1958
V. Ramaswami Naidu and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1959 Mad 126 : (1959) ILR (Mad) 121 : (1959) 35 ITR 33
Ceylon Income Tax Ordinance, 1932 — Section 43(1)Income Tax Act, 1922 — Section 10(1), 4
High Courts04 Jul 1958
Varadarajaswamivari Temple Vs Sri Krishnappa Govinda and Others
Madras High Court · AIR 1959 Mad 40 : (1958) ILR (Mad) 1023 : (1958) 71 LW 711 : (1958) 2 MLJ 463
Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 3(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2(7), 3, 9, 9(1), 9(4)
High Courts03 Jul 1958Allowed
Kamalambal Vs Krishnaswami Vandayar
Madras High Court · (1958) 07 MAD CK 0020
High Courts03 Jul 1958
Sampathkumara Ayyangar and Others Vs Perumal Dhasari and Others
Madras High Court · (1958) 2 MLJ 412
Court Fees Act, 1870 — Section 25(d), 6(3)Specific Relief Act, 1963 — Section 42
High Courts25 Jun 1958
In Re: Chandrasekaran
Madras High Court · (1961) CriLJ 284
Tamil Nadu Shops and Establishments Act, 1947 — Section 49(1)
High Courts20 May 1958
In Re: M.K. Ravutha Gounder
Madras High Court · (1958) ILR (Mad) 1100 : (1958) 71 LW 632 : (1958) 2 MLJ 414
Constitution of India, 1950 — Article 226
High Courts13 May 1958
A. Ponnambala Achary Vs K. Mani
Madras High Court · (1958) 2 MLJ 516
Presidency Small Cause Courts Act, 1882 — Section 12, 9