COURT ARCHIVE

Madras High Court judgments, 1958

391 judgments · page 9 of 20

High Courts12 Aug 1958Allowed

G. Hari Prasad Vs Chief Conservator of Forests, Madras and Another

Madras High Court · AIR 1959 Mad 406 : (1959) ILR (Mad) 176 : (1958) 71 LW 822 : (1958) 2 MLJ 552

Constitution of India, 1950 — Article 225Limitation Act, 1908 — Section 12, 5

High Courts12 Aug 1958Dismissed

Karuppu Goundan and Others Vs Sellammal and Others

Madras High Court · AIR 1959 Mad 279 : (1959) 72 LW 90 : (1959) 1 MLJ 173

High Courts11 Aug 1958

Management of Rain Bow Dyeing Factory Salem and Others Vs Industrial Tribunal, High Court Buildings, Madras and Another

Madras High Court · AIR 1959 Mad 137 : (1959) ILR (Mad) 74 : (1958) 71 LW 835 : (1958) 2 MLJ 74

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226

High Courts08 Aug 1958

Syed Ahmed Mohideen Razvi Vs Thakirunnissa Begum

Madras High Court · (1959) 72 LW 41 : (1960) 1 MLJ 252

Madras Hereditary Village Offices Act, 1895 — Section 5

High Courts08 Aug 1958

Manickam Pillai and Another Vs Sandanam Muthirian and Others

Madras High Court · (1959) ILR (Mad) 252 : (1958) 71 LW 754 : (1958) 2 MLJ 536

Court Fees Act, 1955 — Section 30, 6(8), 7(2), 7(2)(b)

High Courts08 Aug 1958Dismissed

M.R. Radhakrishnan and Another Vs The Union of India (UOI) and Another

Madras High Court · AIR 1959 Mad 71 : (1959) ILR (Mad) 181 : (1959) 35 ITR 142 : (1958) 71 LW 831 : (1958) 2 MLJ 563

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 60Income Tax Act, 1922 — Section 46(2)

High Courts07 Aug 1958Allowed

P. Ramaswamy Gounderr and another Vs Perianna Moopan

Madras High Court · (1958) 08 MAD CK 0037

High Courts07 Aug 1958Allowed

Sachindranath Chatterjee Vs State of Madras

Madras High Court · AIR 1959 Mad 73 : (1959) CriLJ 209 : (1958) 2 MLJ 534

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7(1)Supreme Court Rules, 1950 — Order 12 Rule 3, Order 21 Rule 17

High Courts06 Aug 1958

Kanchi Kamakoti Mutt by Agent R. Seshaiya Sastrigal Vs A. Alagu Ambalam (deceased) and Others

Madras High Court · (1958) 71 LW 844 : (1960) 2 MLJ 173

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 2(4)

High Courts06 Aug 1958

A.V.R.A. Veerappa Chettiar Vs The Commissioner of Income Tax

Madras High Court · (1958) ILR (Mad) 1086 : (1959) 2 MLJ 158

Income Tax Act, 1961 — Section 66(1)

High Courts06 Aug 1958

S. L. N. Sathappa Chettiar Vs Commissioner of Income Tax, Madras

Madras High Court · (1959) 35 ITR 641

Income Tax Act, 1922 — Section 66(1)

High Courts06 Aug 1958

A.V.R.A. Veerappa Chettiar Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1959 Mad 56 : (1960) 38 ITR 29

Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 2, 2(6C), 25, 25(1), 25(4)

High Courts06 Aug 1958

S.R.V. Sivarama Prasad Bahadur, Rajah of Chillapalli Vs Srinivasa Traders, a joint Hindu Family Business concern

Madras High Court · AIR 1959 Mad 220 : (1959) 1 MLJ 116

Contract Act, 1872 — Section 73

High Courts06 Aug 1958

AV. R. A. Veerappa Chettiar Vs Commissioner of Income Tax, Madras

Madras High Court · (1959) 35 ITR 322

Income Tax Act, 1922 — Section 25(4), 4(3)(viii), 66(1), 9, 9(1)

High Courts06 Aug 1958Dismissed

P. Rajangam, Sub-Inspector of Police and Others Vs State of Madras and Others

Madras High Court · AIR 1959 Mad 294 : (1959) CriLJ 856 : (1959) ILR (Mad) 12

Constitution of India, 1950 — Article 14, 20, 20(3), 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 156, 157, 158, 159, 160Madras Revenue Enquiries Act, 1893 — Section 2

High Courts05 Aug 1958

Govindaraju and Another Vs Lala

Madras High Court · AIR 1959 Mad 183 : (1958) 2 MLJ 515

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19(1), 115Madras High Court Appellate Side Rules, 1965 — Rule 41B

High Courts05 Aug 1958

Sri. Sivagurunathaswami Devastanam, Slvapuram Vs Sri. S.A. Rathina Padayachi

Madras High Court · (1959) ILR (Mad) 172

High Courts05 Aug 1958Allowed

Subramania Iyer Vs T.D. Ramaswami Pillai alias Ramakrishna Pillai and Others

Madras High Court · AIR 1959 Mad 225 : (1959) 1 MLJ 178

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19Partition Act, 1893 — Section 2, 4Transfer of Property Act, 1882 — Section 52

High Courts05 Aug 1958Allowed

Sri Sivagurunathaswami Devasthanam Vs Sri S.A. Rathina Padayachi

Madras High Court · (1959) ILR (Mad) 172

Madras Estates Land Act, 1908 — Section 3(16)

High Courts04 Aug 1958

Velayutha Nair Vs Vellachami Nadar

Madras High Court · (1958) 2 MLJ 590