High Courts04 Dec 1958
The State of Madras Vs S. Krishnasami Ayyangar and Others
Madras High Court · (1959) 72 LW 461 : (1959) 2 MLJ 127
Tamil Nadu Irrigation Cess Act, 1865 — Section 1
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 2 of 20
High Courts03 Dec 1958
Km. N. Sp. N. Valliammai Achi Vs J.A. Ramachandra Ayyar and Others
Madras High Court · AIR 1959 Mad 433
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 34 Rule 11Tamil Nadu Agriculturists Relief Act, 1938 — Section 19
High Courts03 Dec 1958
KM.N.SP.N. Valliammai Achi Vs J.A. Ramachandra Ayyar and Others
Madras High Court · (1959) 72 LW 398 : (1959) 2 MLJ 178
High Courts03 Dec 1958Dismissed
K. Parthasarathy Vs C. Nataraja Odayar and Others
Madras High Court · AIR 1959 Mad 156 : (1959) ILR (Mad) 331 : (1960) 73 LW 82 : (1959) 1 MLJ 11
Representation of the People Act, 1951 — Section 36(4)
High Courts02 Dec 1958
Commissioner of Income Tax, Madras Vs C.S. Sastri
Madras High Court · AIR 1959 Mad 250 : (1959) ILR (Mad) 432 : (1959) 35 ITR 476 : (1959) 72 LW 253
Finance Act, 1950 — Section 2(2)Income Tax Act, 1922 — Section 15A, 2, 2(15)
High Courts28 Nov 1958Allowed
V.S. Thiruvengadaswami Mudaliar Vs State of Madras and Others
Madras High Court · AIR 1959 Mad 155 : (1959) ILR (Mad) 460 : (1959) 72 LW 136
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 41, 87(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Court Fees Act, 1870 — Article 17
High Courts27 Nov 1958Dismissed
Mamundi Kaduvetti Vs Somasundara Chetty and Others
Madras High Court · AIR 1959 Mad 555 : (1959) ILR (Mad) 883 : (1959) 72 LW 424
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9ATransfer of Property Act, 1882 — Section 92
High Courts27 Nov 1958
T. Jagannatha Chettiar Vs The State Transport Appellate Tribunal, Madras and Another
Madras High Court · AIR 1959 Mad 439 : (1959) CriLJ 1188 : (1959) ILR (Mad) 481 : (1959) 72 LW 222
Motor Vehicles Act, 1939 — Section 48Tamil Nadu Motor Vehicles Rules, 1940 — Rule 3
High Courts26 Nov 1958
Kothandarama Gramani Vs Sellammal and Others
Madras High Court · (1959) 2 MLJ 218
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts25 Nov 1958
The State of Madras by Superintending Engineer, Manimuthar Headworks Division Vs K. Sankiah Thevar
Madras High Court · (1960) 1 MLJ 108
High Courts25 Nov 1958
Coimbatore Cotton Mills Vs Central Government Industrial Tribunal and Another
Madras High Court · (1959) 2 LLJ 512
High Courts25 Nov 1958
State of Madras (by Superintending Engineer, Manimuthar Dam) Vs Sankiah Thevar (K.)
Madras High Court · (1959) 1 LLJ 390 : (1959) 72 LW 572
High Courts24 Nov 1958
Vyrathammal Vs Somasundaram Pillai and Others
Madras High Court · (1959) 2 MLJ 429
Limitation Act, 1963 — Section 22
High Courts24 Nov 1958Dismissed
Balasubramanian by his maternal uncle and proposed guardian, Arumugham Vs Tinnevally District Permanent Fund Ltd. and Another
Madras High Court · AIR 1959 Mad 429 : (1959) 72 LW 445
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts21 Nov 1958Dismissed
V.R. Shenoy and Others Vs K.R. Raghunath Shenoy and Others
Madras High Court · (1959) ILR (Mad) 715
Banking Companies (Amendment) Act, 1950 — Section 45(A), 45(B), 45(E), 45(F), 45(G)Banking Companies (Amendment) Act, 1953 — Section 45(A), 45(B), 45CBanking Companies Act, 1949 — Section 11
High Courts21 Nov 1958Allowed
The Management of Wakefield Estate by the Proprietor Hitchi Gowder Vs P.L. Perumal and Others
Madras High Court · (1959) ILR (Mad) 623
Minimum Wages Act, 1948 — Section 2, 20, 20(2)
High Courts21 Nov 1958Dismissed
Brahmayya and Co., Official Liquidators of Hanuman Bank (In liqn.) Vs Mohammedsa Rowther (died) and Others
Madras High Court · AIR 1959 Mad 366 : (1959) 29 CompCas 291 : (1959) 72 LW 295 : (1959) 1 MLJ 294
Banking Companies Act, 1949 — Section 45O(1)
High Courts21 Nov 1958
Wakefield Estate (by Hitchi Gowder) Vs Maruthan Uchi and 31 Ors. (Neelamalal Plantation Workers' Union)
Madras High Court · (1959) 1 LLJ 397
Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 2, 20
High Courts20 Nov 1958
H.V. Jain Vs The Joint Chief Controller of Imports and Exports
Madras High Court · (1959) ILR (Mad) 271 : (1959) 72 LW 96 : (1959) 2 MLJ 204
High Courts20 Nov 1958Allowed
The State of Madras Vs Karupplah Ambalam
Madras High Court · (1958) 11 MAD CK 0022