High Courts14 Mar 1958
Sri Krishna Rice Mills, a Firm by partner M.R.M.K. Chidambaram Pillai Vs P. Rajagopala Konar
Madras High Court · (1958) 2 MLJ 143
Limitation Act, 1963 — Article 164
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 16 of 20
High Courts14 Mar 1958
In Re: Chinnathambi Asari
Madras High Court · (1959) 72 LW 127 : (1958) 2 MLJ 594
Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts13 Mar 1958
In Re: Veluchami
Madras High Court · (1958) 71 LW 616 : (1958) 2 MLJ 175
Criminal Procedure Code, 1898 (CrPC) — Section 349Penal Code, 1860 (IPC) — Section 379
High Courts12 Mar 1958
Management of Western India Match Company, Ltd. Vs Industrial Tribunal and Another
Madras High Court · AIR 1958 Mad 398 : (1958) ILR (Mad) 672 : (1958) 2 LLJ 315 : (1958) 71 LW 371 : (1958) 2 MLJ 74
Constitution of India, 1950 — Article 136, 141, 226Industrial Disputes Act, 1947 — Section 12, 18, 19
High Courts11 Mar 1958Dismissed
Union of India (UOI) Vs S.S. Shanmugha Nadar
Madras High Court · AIR 1959 Mad 117 : (1958) 71 LW 651 : (1958) 2 MLJ 419
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9
High Courts09 Mar 1958
Estates and Agency Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1958) 34 ITR 590
Income Tax Act, 1922 — Section 2(1), 2(6C), 4(1)(b), 4(3), 4(3)(viii)
High Courts07 Mar 1958Dismissed
Tanjore Permanent Bank Ltd. Vs S.R. Rangachari
Madras High Court · AIR 1959 Mad 119
Negotiable Instruments Act, 1881 (NI) — Section 20, 89
High Courts07 Mar 1958
Ramayya Padayachi Vs Ambal Bagyam
Madras High Court · (1958) 71 LW 866 : (1958) 2 MLJ 593
High Courts06 Mar 1958
In Re: Veerappa Giramani
Madras High Court · AIR 1959 Mad 405 : (1959) CriLJ 1092 : (1958) 71 LW 536 : (1959) 2 MLJ 449
Criminal Procedure Code, 1898 (CrPC) — Section 106, 173, 173(4), 207A(3), 241Madras City Police Act, 1888 — Section 49A(3)
High Courts05 Mar 1958
M.R. Nataraja Naicker Vs M. Kamalamma
Madras High Court · (1958) ILR (Mad) 913 : (1958) 71 LW 472 : (1958) 2 MLJ 417
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts04 Mar 1958
In Re: Peerdan Juharmal Bank (in liquidation) by Joint Official Liquidator
Madras High Court · (1958) ILR (Mad) 858 : (1958) 71 LW 479 : (1958) 2 MLJ 167
Companies Act, 1913 — Section 235
High Courts04 Mar 1958Dismissed
Thiruvengada Mudaliar Vs T. Narayana Reddiar and Others
Madras High Court · AIR 1959 Mad 141
Provincial Insolvency Act, 1920 — Section 28(2)Specific Relief Act, 1877 — Section 42Transfer of Property Act, 1882 — Section 2, 5, 53
High Courts04 Mar 1958Dismissed
Sri Krishna Rice Mills Vs P. Rajagopala Konar
Madras High Court · AIR 1958 Mad 522
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 9(3), Order 9 Rule 13Constitution of India, 1950 — Article 164
High Courts04 Mar 1958
N. Santhanam Iyer alias Santhanarama Iyer Vs Somasundara Vanniar
Madras High Court · (1958) ILR (Mad) 827 : (1958) 71 LW 381 : (1958) 1 MLJ 400
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts03 Mar 1958
M.S. Nagaraja Dikshitar alias M.S. Nagaraja Sarma Vs Sundaresa Sastrigal and Others
Madras High Court · (1958) 2 MLJ 557
High Courts03 Mar 1958
The Board of Revenue, Chief Controlling Revenue Auththority Vs Simpson and McCanechy, Ltd.
Madras High Court · AIR 1958 Mad 508 : (1958) ILR (Mad) 917 : (1958) 71 LW 487 : (1958) 2 MLJ 273
Transfer of Property Act, 1882 — Section 92, 92(3)
High Courts28 Feb 1958Allowed
N. Krishnaswamy Iyengar Vs N. Vedavalli Ammal and Others
Madras High Court · AIR 1959 Mad 218 : (1959) 72 LW 19
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts28 Feb 1958
Messes. Macmillan and Company Ltd. Vs The Little Flower Company
Madras High Court · (1959) ILR (Mad) 484
Ceylon Independence Act, 1947 — Section 4, 4(1)Colonial Laws Validity Act, 1865 — Section 2Constitution of India, 1950 — Article 366(10)
High Courts28 Feb 1958
Collector of South Arcot Vs An Advocate
Madras High Court · (1958) 2 MLJ 305
Evidence Act, 1872 — Section 126
High Courts28 Feb 1958
Blackwood and Sons Ltd. and Others Vs A.N. Parasuraman and Others
Madras High Court · AIR 1959 Mad 410
Constitution of India, 1950 — Article 366(10), 372Copyright Act, 1957 — Section 1, 2, 2(1), 25, 35Evidence Act, 1872 — Section 41, 82