High Courts30 Sept 1958
Serandaya Pillai and Another Vs Sankaralingam Pillai and Another
Madras High Court · (1959) 72 LW 206 : (1959) 2 MLJ 502
Transfer of Property Act, 1882 — Section 123
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 6 of 20
High Courts30 Sept 1958Partly Allowed
Public Prosecutor Vs Somasundaram and Others
Madras High Court · AIR 1959 Mad 323 : (1959) CriLJ 993 : (1961) 2 FLR 330
Penal Code, 1860 (IPC) — Section 299, 300
High Courts30 Sept 1958
L. Kesava Chettiar Vs M.M. Ramanatha Mudaliar
Madras High Court · (1959) 72 LW 372 : (1960) 1 MLJ 452
Limitation Act, 1908 — Section 20
High Courts29 Sept 1958
Rajammal Achi Vs Govindasami Pillai
Madras High Court · (1958) 09 MAD CK 0034
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts25 Sept 1958
M.K. Manickam Chettiar Vs The Union of India (UOI) and Another
Madras High Court · (1959) 72 LW 464 : (1959) 2 MLJ 365
Contract Act, 1872 — Section 151, 152, 161
High Courts25 Sept 1958Dismissed
V.S.T. Sheik Mansoor Theraganar and Another Vs S.V.S. Sankarapandia Mudaliar
Madras High Court · AIR 1959 Mad 96 : (1959) ILR (Mad) 97 : (1958) 71 LW 816
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
High Courts25 Sept 1958
M.K. Manickam Chettiar Vs Union of India and Another
Madras High Court · AIR 1960 Mad 149
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1989 — Section 72
High Courts24 Sept 1958
The Madras Pencil Factory Vs The Regional Provident Fund Commissioner, No. 111 Mount Road, Madras
Madras High Court · AIR 1959 Mad 235 : (1959) ILR (Mad) 353 : (1959) 1 LLJ 262
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts24 Sept 1958Allowed
Chinnah Goundan and Others Vs Subramania Chettiar and Another
Madras High Court · AIR 1959 Mad 246 : (1959) ILR (Mad) 369 : (1959) 72 LW 149
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 67
High Courts24 Sept 1958
The Madras Pencil Factory Vs The Regional Provident Fund Commissioner
Madras High Court · (1960) 1 MLJ 429
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts24 Sept 1958Allowed
In Re: M. Ratnaswami Mudaliar and Others
Madras High Court · AIR 1959 Mad 203 : (1959) CriLJ 614 : (1959) ILR (Mad) 245 : (1959) 1 LLJ 631 : (1959) 72 LW 100
Factories Act, 1948 — Section 2
High Courts24 Sept 1958
Medai Dalavoi R. Ranganatha Mudaliar adopted son of Medai Dalavoi T. Ranganatha Mudaliar through his father and next friend P.N. Sivasubramania Mudaliar Vs M.D.T. Kumaraswami, Mudaliar and Others
Madras High Court · AIR 1959 Mad 253 : (1959) ILR (Mad) 298 : (1959) 72 LW 180
Civil Procedure Code, 1908 (CPC) — Section 35Hindu Succession Act, 1956 — Section 6Hindu Womens Right to Property Act, 1937 — Section 3
High Courts22 Sept 1958Allowed
RM. P.V. Valliappa Chettiar and Others Vs Bangaru Alagu Ramathilaka Krishnaveni Ammal
Madras High Court · (1959) ILR (Mad) 400
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3, 31, 31(4), 34, 42
High Courts19 Sept 1958Allowed
Sundarammal Vs Sadasiva Reddiar and Others
Madras High Court · AIR 1959 Mad 349
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hindu Succession Act, 1956 — Section 14, 19
High Courts18 Sept 1958
S.S. Palanisami Nadar Vs The State of Madras
Madras High Court · AIR 1960 Mad 8 : (1959) 10 STC 207
Civil Procedure Code, 1898 — Section 9
High Courts15 Sept 1958Allowed
Parambot Thayunni Balakrishna Menon Vs Govind Krishnan and Another
Madras High Court · AIR 1959 Mad 165 : (1959) CriLJ 483 : (1959) ILR (Mad) 349 : (1959) 72 LW 65
Criminal Procedure Code, 1898 (CrPC) — Section 488, 69, 72
High Courts12 Sept 1958
Stanes Motors (South India) Ltd. Vs The State of Madras
Madras High Court · (1959) 72 LW 244 : (1959) 10 STC 154
Tamil Nadu General Sales Tax Act, 1959 — Section 8B
High Courts11 Sept 1958Allowed
Nathella Sampathu Chetty and Another Vs Collector of Customs, Madras
Madras High Court · AIR 1959 Mad 142 : (1959) ILR (Mad) 222 : (1959) 72 LW 104
Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 226Foreign Exchange Regulation Act, 1947 — Section 23ASea Customs Act, 1878 — Section 167(8), 178, 178A(1), 183
High Courts10 Sept 1958Dismissed
Arokyathammal Vs Mookayee alias Arokyathammal
Madras High Court · AIR 1959 Mad 180 : (1959) ILR (Mad) 449 : (1959) 72 LW 142
Succession Act, 1925 — Section 27