High Courts13 May 1958
P. Narayana Moopanar Vs R. Viswasa Nadar
Madras High Court · (1958) 71 LW 685 : (1958) 71 LW 531 : (1958) 2 MLJ 491
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 12 of 20
High Courts13 May 1958
Aravan Servai Vs Kamugan Servai and Others
Madras High Court · (1958) 71 LW 532 : (1958) 2 MLJ 505
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6B
High Courts12 May 1958
Workers in Hindi Prachar Press (Madras Press Labour Union) Vs Hindi Prachar Press
Madras High Court · (1958) 2 LLJ 358
Industrial Disputes Act, 1947 — Section 18, 19
High Courts02 May 1958
Mettur Industries Ltd. Vs A.R. Varma and Others
Madras High Court · AIR 1959 Mad 479 : (1958) 2 LLJ 326 : (1958) 2 MLJ 453
Industrial Disputes Act, 1947 — Section 14Industrial Employment (Standing Orders) Act, 1946 — Section 3
High Courts02 May 1958Dismissed
A. Sambandhan Vs Regional Traffic Superintendent Southern Rly. Tiruchirapalli and Others
Madras High Court · AIR 1959 Mad 68 : (1959) 2 LLJ 613 : (1958) 71 LW 750
Constitution of India, 1950 — Article 226, 311(2)
High Courts02 May 1958Dismissed
N. Devasahayam Vs The State of Madras and Others
Madras High Court · AIR 1959 Mad 1 : (1958) ILR (Mad) 968 : (1958) 71 LW 583 : (1957) 2 MLJ 38
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
High Courts02 May 1958
Vittal Rao Mudaliar Vs Sundararaghavan
Madras High Court · AIR 1958 Mad 584 : (1958) CriLJ 1424 : (1959) ILR (Mad) 166 : (1958) 71 LW 566 : (1958) 2 MLJ 407
Penal Code, 1860 (IPC) — Section 408, 477, 477A
High Courts02 May 1958
The Chief Controlling Revenue Authority Vs Mrs. Bagyalakshmi Krishnan
Madras High Court · AIR 1958 Mad 535 : (1958) ILR (Mad) 831 : (1958) 71 LW 537 : (1958) 2 MLJ 277
Stamp Act, 1899 — Article 18, 49(b)
High Courts01 May 1958
P.R. Subbier Vs W.P. Chetty
Madras High Court · (1958) 71 LW 736 : (1958) 2 MLJ 583
High Courts01 May 1958Dismissed
Putta Rm. Ramanatha Iyer Vs T.S. Ramachari and Another
Madras High Court · AIR 1959 Mad 431 : (1958) 71 LW 748 : (1958) 2 MLJ 532
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Provincial Insolvency Act, 1920 — Section 51, 51(1)
High Courts01 May 1958
Thothan and Another Vs Murugan and Others
Madras High Court · (1958) CriLJ 1488 : (1958) ILR (Mad) 1098 : (1958) 71 LW 548 : (1958) 2 MLJ 353
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts01 May 1958
P. Subbiah Mudaliar and Others Vs Pakkiri Pandaram
Madras High Court · (1958) 71 LW 699 : (1958) 2 MLJ 510
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4(1), 4(3)
High Courts01 May 1958Allowed
Krishnaswami Naicker Vs Naranappa Naicker
Madras High Court · AIR 1959 Mad 209 : (1958) ILR (Mad) 1012 : (1958) 71 LW 637 : (1958) 2 MLJ 429
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 40 Rule 1Limitation Act, 1908 — Article 182(5)
High Courts30 Apr 1958Dismissed
M.L. Yacoob Sheriff Vs Additional Assistant Controller, Estates duty cum Income Tax Circle, Madras
Madras High Court · AIR 1959 Mad 87 : (1958) 34 ITR 1 : (1958) 2 MLJ 447
Estate Duty Act, 1953 — Section 63(6), 70
High Courts30 Apr 1958
Alamelu Ammal and Others Vs Chellammal (Died) and Others
Madras High Court · AIR 1959 Mad 100 : (1959) ILR (Mad) 106 : (1958) 71 LW 794
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 4Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)
High Courts29 Apr 1958
Workmen of Lipton, Ltd. Vs Lipton, Ltd.
Madras High Court · (1958) 2 LLJ 602 : (1958) 71 LW 679
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts29 Apr 1958
Krishnaswami Gopanna Manradiar and Others Vs J. Gopanna Manradiar and Another
Madras High Court · (1959) ILR (Mad) 9 : (1958) 71 LW 581 : (1958) 2 MLJ 275
Constitution of India, 1950 — Article 226
High Courts28 Apr 1958Dismissed
K.A. Achuthan Nair Vs M. Kuppa Sah
Madras High Court · (1958) 04 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 29, 29(2), 5
High Courts28 Apr 1958
A.S. Arunachala Nadar and Another Vs State
Madras High Court · (1958) 2 MLJ 408
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3), 16(1)(a), 2(1)(a)
High Courts25 Apr 1958Allowed
S.M. Sriramulu Naidu Vs Employees' State Insurance Corporation
Madras High Court · AIR 1959 Mad 457 : (1958) 2 LLJ 596 : (1958) 71 LW 667 : (1958) 2 MLJ 544
Employees State Insurance Act, 1948 — Section 2, 2(12)