High Courts10 Sept 1958
Dhandapani (V.) Vs Salem Co-operative Wholesale Stores Ltd.
Madras High Court · (1959) 1 LLJ 635 : (1959) 72 LW 126
Tamil Nadu Shops and Establishments Act, 1947 — Section 41
COURT ARCHIVE
Madras High Court judgments, 1958
391 judgments · page 7 of 20
High Courts10 Sept 1958
The Great Eastern Shipping Co. Ltd. Vs S. Mohammed Samiullah Saheb and Co. and Another
Madras High Court · AIR 1959 Mad 367 : (1959) 72 LW 129 : (1959) 1 MLJ 149
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115Contract Act, 1872 — Section 151, 152, 161
High Courts09 Sept 1958
Karumuthu Thiagarajan Chettiar Vs The State of Madras
Madras High Court · (1958) 09 MAD CK 0038
High Courts09 Sept 1958Allowed
The Management of "Tamil Nadu" Madurai Vs Working Journalists of Tamil Nadu and Others
Madras High Court · AIR 1959 Mad 343 : (1958) 71 LW 849
Industrial Disputes Act, 1947 — Section 10, 14
High Courts09 Sept 1958
P. Govindarajulu Naidu Vs The State of Madras
Madras High Court · (1958) 09 MAD CK 0022
High Courts08 Sept 1958Dismissed
C. Solomon Vs Josephine
Madras High Court · AIR 1959 Mad 151 : (1959) ILR (Mad) 278 : (1959) 72 LW 46
Divorce Act, 1869 — Section 10, 18, 19
High Courts05 Sept 1958
V.S.T. Sheik Mansoor Tharaganar and Another Vs S.V.S. Sankarapandia Mudaliar
Madras High Court · (1958) 2 MLJ 568
Madras Agriculturists Relief Act, 1938 — Section 13
High Courts04 Sept 1958Dismissed
Mohammed Musa Sahib (Died) and Others Vs N.K. Mohammed Ghouse Sahib and Another
Madras High Court · AIR 1959 Mad 379
Partnership Act, 1932 — Section 4, 6
High Courts04 Sept 1958
T.B. Sri Rangi Vs Asia Bai
Madras High Court · AIR 1959 Mad 475 : (1959) 72 LW 320
Succession Act, 1925 — Section 111, 112, 121
High Courts04 Sept 1958Dismissed
The Public Prosecutor Vs Kandasamy Reddiar
Madras High Court · AIR 1959 Mad 333 : (1959) CriLJ 997
Prevention of Food Adulteration Act, 1954 — Section 10, 16
High Courts04 Sept 1958
Mohammed Musa Sahib (died) and Others Vs N.K. Mohammed Ghouse Sahib and Another
Madras High Court · (1959) 2 MLJ 424
Partnership Act, 1932 — Section 6
High Courts03 Sept 1958
S.S. Subbier and S.R. Narasimhachari, Proprietors, Sri Kothandram Spinning Mills and Kothandram Weaving Mills, Madurai Vs Commissioner of Excess Profits Tax, Madras
Madras High Court · AIR 1959 Mad 271 : (1959) 35 ITR 362
Civil Procedure Code, 1908 (CPC) — Section 11Excess Profits Tax Act, 1940 — Section 2(5)Income Tax Act, 1922 — Section 3
High Courts03 Sept 1958
Pierce, Leslie and Co. Ltd., Kozhikode Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1960 Mad 137 : (1960) 2 MLJ 1
Income Tax Act, 1961 — Section 4(3), 66(1)
High Courts03 Sept 1958
S.S. Subbier and S.R. Narasimachari, Proprietors, Sri Kothandaram Spinning Mills and Kothandaram Weaving Mills Vs The Commissioner of Excess Profits Tax
Madras High Court · (1959) ILR (Mad) 391 : (1959) 2 MLJ 78
Income Tax Act, 1961 — Section 66(2)
High Courts02 Sept 1958Allowed
Sundaram Motors (Private) Ltd., 37 Mount Road, Madras Vs The State of Madras
Madras High Court · AIR 1959 Mad 33 : (1959) ILR (Mad) 153 : (1958) 9 STC 687
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 4(3)Madras General Sales Tax Act, 1939 — Section 2
High Courts02 Sept 1958Allowed
Appasamy and Sons Vs The State of Madras
Madras High Court · (1959) 10 STC 170
High Courts02 Sept 1958
M. KR. Deivanayagam Pillai Vs Second Additional Income Tax Officer, Madurai and Another
Madras High Court · (1959) 35 ITR 549
Constitution of India, 1950 — Article 226
High Courts01 Sept 1958
Thirumagaral Mudaliar Vs Muruga Pillai
Madras High Court · AIR 1960 Mad 55
Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 48
High Courts31 Aug 1958Dismissed
G. Narayanaswami Naidu Vs Inspector of Police, Mayavaram and Another
Madras High Court · (1958) 08 MAD CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 491, 491(1)Government of India Act, 1935 — Section 59, 59(1)Madras Maintenance of Public Order Act, 1949 — Section 2, 2(1)
High Courts28 Aug 1958Allowed
Indian Airlines Corporation Vs Jothaji Maniram
Madras High Court · AIR 1959 Mad 285 : (1959) ILR (Mad) 439 : (1959) 72 LW 69
Carriage by Air Act, 1972 — Section 4Carriers Act, 1865 — Section 2, 8Contract Act, 1872 — Section 151, 152