CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Madras High Court/1958

COURT ARCHIVE

Madras High Court judgments, 1958

391 judgments · page 5 of 20

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
  • 1900
  • 1899
  • 1898
  • 1897
  • 1896
  • 1895
  • 1894
  • 1893
  • 1892
  • 1891
  • 1890
  • 1885
  • 1884
High Courts17 Oct 1958

Thangavel Padayachi Vs Rathna Padayachi and Others

Madras High Court · (1959) 2 MLJ 279

Read judgment
High Courts16 Oct 1958

Jayaram Mills Ltd., Rajapalayam Vs The Commissioner of Excess Profits Tax, Madras

Madras High Court · AIR 1959 Mad 376 : (1959) ILR (Mad) 410 : (1959) 35 ITR 651

Excess Profits Tax Act, 1940 — Section 6(1)Excess Profits Tax Rules — Rule 1(1)
Read judgment
High Courts16 Oct 1958

Jayaram Mills Ltd. Vs The Commissioner of Excess Profits Tax

Madras High Court · (1959) 2 MLJ 378

Excess Profits Tax Act, 1940 — Section 6
Read judgment
High Courts15 Oct 1958

K.K. Muthiah Vs The State of Madras and others

Madras High Court · (1958) 10 MAD CK 0035

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226
Read judgment
High Courts15 Oct 1958Allowed

V.T.S. Sevugapandia Thevar Vs V.T.S. Thyagasundaradas Thevar and others

Madras High Court · (1959) ILR (Mad) 601

Read judgment
High Courts15 Oct 1958

H.M. Abdul Rahim Sait Vs K.V. Kunhalan Kutty

Madras High Court · (1959) 2 MLJ 498

Contract Act, 1872 — Section 56, 65Sales of Goods Act, 1930 — Section 11, 12, 13, 14, 14(b)
Read judgment
High Courts15 Oct 1958Allowed

V.T.S. Sevugapandia Thevar Vs V.T.S. Thyagasundaradas Thevab and Eleven and Others

Madras High Court · (1959) ILR (Mad) 601

Madras Impartible Estates Act, 1902 — Section 4Oudh Estates Act, 1869 — Section 22, 8
Read judgment
High Courts14 Oct 1958

M.M. Hajee Mohamed Yusuf Sahib Vs State of Madras and Another

Madras High Court · (1959) 2 MLJ 132

Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3
Read judgment
High Courts14 Oct 1958

Hajee Mohamed Yusif Sahib (M.M.P.) Vs State of Madras and Another

Madras High Court · (1959) 1 LLJ 268

Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3
Read judgment
High Courts10 Oct 1958Allowed

P.N. Venkatasubramania Ayyar Vs K.V. Srinivasa Ayyangar and Others

Madras High Court · AIR 1959 Mad 445 : (1959) 72 LW 316 : (1959) 2 MLJ 173(1)

Bankers Books Evidence Act, 1891 — Section 4, 5Tamil Nadu Agriculturists Relief Act, 1938 — Section 8
Read judgment
High Courts10 Oct 1958Dismissed

The Indian Drugs Co. Vs The State of Madras

Madras High Court · (1959) 10 STC 322

Constitution of India, 1950 — Article 286
Read judgment
High Courts10 Oct 1958

Sridharan Motor Service Vs Industrial Tribunal and Others

Madras High Court · (1959) 1 LLJ 380

Factories Act, 1948 — Section 56Industrial Disputes Act, 1947 — Section 13, 14, 22, 33, 33A
Read judgment
High Courts10 Oct 1958

S. Kandaswami Vs S.B. Adityan

Madras High Court · (1959) ILR (Mad) 256 : (1959) 72 LW 285 : (1960) 1 MLJ 420

Constitution of India, 1950 — Article 227
Read judgment
High Courts09 Oct 1958

Shri Vasudeva Bank, Ltd. Vs The Union of India (UOI)

Madras High Court · (1959) 2 MLJ 165

Central Excise Rules, 1944 — Rule 140
Read judgment
High Courts08 Oct 1958

State of Madras Vs Rameswaram Devasthanam and Others

Madras High Court · (1959) 2 MLJ 383

Civil Procedure Code, 1908 (CPC) — Section 80
Read judgment
High Courts08 Oct 1958Dismissed

In Re: Muthukarunga Konar and Another

Madras High Court · AIR 1959 Mad 175 : (1959) CriLJ 603

Criminal Procedure Code, 1898 (CrPC) — Section 1, 164Evidence Act, 1872 — Section 24
Read judgment
High Courts07 Oct 1958

N. Doraswami Mudaliar Vs S.V. Natesa Mudaliar and Others

Madras High Court · AIR 1959 Mad 453 : (1959) CriLJ 1192 : (1959) 1 MLJ 256

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 123, 123(1), 42, 42(1)
Read judgment
High Courts07 Oct 1958

Subramaniya Pillai Vs Dhanabagyathammal and Another

Madras High Court · (1959) 2 MLJ 148

Read judgment
High Courts01 Oct 1958Allowed

K.A.R. Muthukrishna Chettiar Vs Kanni Konar and others

Madras High Court · (1958) 10 MAD CK 0036

Constitution of India, 1950 — Article 226
Read judgment
High Courts01 Oct 1958Allowed

A. Bhaskaran and Another Vs Sellappa Goundan and Others

Madras High Court · AIR 1959 Mad 199

Civil Procedure Code, 1908 (CPC) — Section 9Madras Estates (Supplementary) Act, 1956 — Section 11
Read judgment
Previous1…34567…20Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions