High Courts04 Apr 1958
Corporation of Madras by Commissioner Vs B.D. Kothandapani Chetty
Madras High Court · AIR 1958 Mad 620 : (1958) ILR (Mad) 1095 : (1958) 71 LW 570 : (1958) 2 MLJ 377
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 14 of 20
High Courts04 Apr 1958
India Coffee and Tea Distributing Co. Ltd. Vs State of Madras
Madras High Court · (1958) 71 LW 807 : (1958) 9 STC 769
Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 39, 51
High Courts04 Apr 1958
India Coffee and Tea Distributing Company, Ltd. Vs The State of Madras by Collector of Madras
Madras High Court · (1960) 1 MLJ 311
Madras General Sales Tax Act, 1939 — Section 2(b)
High Courts04 Apr 1958
Ramaswami Goundar Vs Muthuvel Goundar and Another
Madras High Court · (1959) 72 LW 138 : (1959) 2 MLJ 212
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 47
High Courts04 Apr 1958Dismissed
Deptylal, Lessee, Coronation Talkies, Ootacamund by power of attorney agent, Ramaswamy Vs Collector of Nilgiris as the Managing Officer, under Act XLIV of 1954, Ootacamund
Madras High Court · AIR 1959 Mad 460
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Evidence Act, 1872 — Section 115
High Courts03 Apr 1958
Vyapuri Moopan Vs Sethurama Iyer and Another
Madras High Court · (1958) ILR (Mad) 1073 : (1959) 72 LW 47 : (1958) 2 MLJ 519
High Courts02 Apr 1958Dismissed
P. Kuttikrishna Nair Vs Income Tax Appellate Tribunal, Madras and Another
Madras High Court · AIR 1959 Mad 108 : (1958) 34 ITR 540 : (1958) 2 MLJ 601
Income Tax Act, 1922 — Section 35(1), 35(2)
High Courts02 Apr 1958Allowed
The Public Prosecutor Vs T.M. Natarajan
Madras High Court · (1959) ILR (Mad) 877
Criminal Procedure Code, 1898 (CrPC) — Section 190Village Panchayat Act, 1947 — Section 106, 197, 6
High Courts02 Apr 1958
The Public Prosecutor Vs V.M. Ramalingam Pillai
Madras High Court · (1958) CriLJ 1413
Madras General Sales Tax Act, 1939 — Section 16A
High Courts02 Apr 1958
Natesan alias Krishna Goundan Vs Deputy Commissioner, Hindu Religious and Charitable Endowments and Another
Madras High Court · (1958) 2 MLJ 555
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 87
High Courts01 Apr 1958
W. K. Sreenivasalu Naidu Vs Collector of Madras, and Another
Madras High Court · AIR 1958 Mad 552 : (1958) 34 ITR 301
Income Tax Act, 1961 — Section 46(2)
High Courts31 Mar 1958
S.K. Azimudeen Sahib Vs K.V. Rangaswami Pillai
Madras High Court · (1958) 2 MLJ 389
High Courts28 Mar 1958
B.V. Sundararaja Iyer and Others Vs Kanakaraj
Madras High Court · (1959) ILR (Mad) 69 : (1958) 71 LW 567 : (1958) 2 MLJ 374
Letters Patent Act, 1865 — Clause 15
High Courts26 Mar 1958Dismissed
Chinnamuthu Ambalam Vs S. Jagannatha Chariar
Madras High Court · AIR 1959 Mad 89 : (1959) CriLJ 328 : (1959) 1 MLJ 135
Criminal Procedure Code, 1898 (CrPC) — Section 144, 195Penal Code, 1860 (IPC) — Section 188, 340
High Courts26 Mar 1958
State of Madras Vs K.N. Padmanabha Iyer and Others
Madras High Court · AIR 1958 Mad 578 : (1958) ILR (Mad) 987 : (1958) 71 LW 249 : (1958) 2 MLJ 266
Industrial Disputes Act, 1947 — Section 10, 10(1)(c)
High Courts26 Mar 1958
Visalakshi Achi Vs The Commissioner of Income Tax
Madras High Court · (1958) 2 MLJ 397
Income Tax Act, 1961 — Section 66
High Courts26 Mar 1958
Visalakshi Achi Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1958 Mad 586 : (1958) 34 ITR 363
Income Tax Act, 1922 — Section 66(2)
High Courts25 Mar 1958
A. S. Sivan Pillai Vs Commissioner of Income Tax Madras
Madras High Court · (1958) 34 ITR 328
High Courts25 Mar 1958
N. T. Patel and Co. Vs Commissioner of Income Tax Madras
Madras High Court · (1958) 34 ITR 198
Income Tax Act, 1922 — Section 66(1)
High Courts25 Mar 1958
A.S. Sivan Pillai Vs The Commissioner of Income Tax
Madras High Court · (1958) 2 MLJ 434