High Courts20 Nov 1958
Wazir Sultan and Sons Vs P. Satchithananda Rao and Others
Madras High Court · AIR 1959 Mad 195 : (1959) ILR (Mad) 463 : (1959) 72 LW 160 : (1959) 1 MLJ 244
Limitation Act, 1908 — Section 20(1)
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 3 of 20
High Courts18 Nov 1958Dismissed
In Re: Govindan Nair
Madras High Court · AIR 1959 Mad 544 : (1958) CriLJ 777
Criminal Procedure Code, 1898 (CrPC) — Section 103, 165, 165(5)Post Office Act, 1898 — Section 52
High Courts18 Nov 1958Allowed
The Management of Kammavar Achukudam Ltd., Coimbatore and Others Vs The Industrial Tribunal, High Court Buildings, Madras and Another
Madras High Court · AIR 1959 Mad 364 : (1959) 1 LLJ 395 : (1959) 72 LW 332
Civil Procedure Code, 1908 (CPC) — Section 151Industrial Disputes Act, 1947 — Section 15, 36A
High Courts17 Nov 1958
In Re: P.S. Aravamudha Iyengar
Madras High Court · (1960) CriLJ 92
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4(1)
High Courts17 Nov 1958
Makkan Vs Vedandi and Others
Madras High Court · (1959) ILR (Mad) 281
Madras Village Panchayats Rules, 1950 — Rule 10(3), 21(2)
High Courts17 Nov 1958
P.S. Aravamudha Iyengar Vs The State of Madras
Madras High Court · (1959) 2 MLJ 141
Penal Code, 1860 (IPC) — Section 161
High Courts17 Nov 1958Dismissed
Savada Gounder Vs Veerappa Gounder
Madras High Court · AIR 1959 Mad 278 : (1959) ILR (Mad) 711 : (1959) 72 LW 140
Limitation Act, 1908 — Section 19, 20Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 3, 8Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 3, 5
High Courts14 Nov 1958
In Re: T.P. Chakrapani Chetty
Madras High Court · AIR 1959 Mad 350 : (1959) CriLJ 1086 : (1959) 72 LW 92 : (1959) 1 MLJ 143
Wireless Telegraphy Act, 1933 — Section 6
High Courts14 Nov 1958
In Re: Annakamu Chettiar
Madras High Court · AIR 1959 Mad 342 : (1959) CriLJ 1084
Penal Code, 1860 (IPC) — Section 351, 352, 353, 503
High Courts14 Nov 1958
Kumari C. Gabriel Vs The State of Madras running the National Employment Organisation and Others
Madras High Court · (1959) 2 MLJ 15
High Courts14 Nov 1958
The Union of India (UOI) Vs V.M.P. Swami
Madras High Court · (1959) 72 LW 568 : (1960) 1 MLJ 62
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(2)(b), 7(2)(iii)
High Courts14 Nov 1958
Jugraj Jain Vs T.R. Ambikapathi Pillai
Madras High Court · (1959) 72 LW 519 : (1959) 2 MLJ 240
High Courts13 Nov 1958
In Re: S. Moses and Another
Madras High Court · AIR 1959 Mad 185 : (1959) CriLJ 608 : (1959) ILR (Mad) 418 : (1959) 72 LW 117
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts13 Nov 1958
India Coffee and Tea Distributing Co. Ltd. Vs The State of Madras
Madras High Court · (1959) 10 STC 359
Sales of Goods Act, 1930 — Section 33
High Courts13 Nov 1958
T.V. Sundaram Iyengar and Sons Ltd., Madurai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1960 Mad 96 : (1959) 37 ITR 26
Income Tax Act, 1961 — Section 12
High Courts12 Nov 1958Dismissed
Sivananda Gramani and another Vs Mohamed Ismail and another
Madras High Court · (1958) 11 MAD CK 0042
High Courts12 Nov 1958
The Public Prosecutor Vs S. Joseph
Madras High Court · (1960) 1 MLJ 334
Penal Code, 1860 (IPC) — Section 466, 471
High Courts12 Nov 1958
In Re: Thirunavukkarasu and Others
Madras High Court · (1959) 2 MLJ 11
Criminal Procedure Code, 1898 (CrPC) — Section 117(3)
High Courts12 Nov 1958Allowed
In Re: Arusami Goundan
Madras High Court · AIR 1959 Mad 274 : (1959) CriLJ 852 : (1959) ILR (Mad) 320 : (1959) 72 LW 74
Criminal Procedure Code, 1898 (CrPC) — Section 337(2), 339(1)Penal Code, 1860 (IPC) — Section 362, 363
High Courts12 Nov 1958Dismissed
Thirunavukkarasu and Others Vs The State
Madras High Court · AIR 1959 Mad 339 : (1959) CriLJ 998 : (1959) 2 MLJ 596
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 107, 110, 112, 117(3), 118Evidence Act, 1872 — Section 157, 54