High Courts01 May 1959
Sajjan Bank by Director Kevalchand Lalwani Vs Reserve Bank of India by Deputy Chief Officer
Madras High Court · (1940) 72 LW 790 : (1959) 2 MLJ 455
Banking Companies Act, 1949 — Section 22(1), 35
COURT ARCHIVE
Madras High Court judgments, 1959
397 judgments · page 15 of 20
High Courts01 May 1959
M.A. Muthiah Chettiar Vs Sa. Ganesan
Madras High Court · AIR 1960 Mad 85
Representation of the People Act, 1951 — Section 100(1), 100(2), 123, 123(4), 123(6)
High Courts01 May 1959Dismissed
Sajjan Bank (Private) Ltd., Alandur Vs Reserve Bank of India, Madras
Madras High Court · AIR 1961 Mad 8 : (1960) 30 CompCas 146
Banking Companies Act, 1949 — Section 20, 22, 22(1), 35, 35(4)Constitution of India, 1950 — Article 19(1), 19(6), 226, 245
High Courts01 May 1959
South Madras Electric Supply Corporation, Ltd. Vs T.L. Jagannatha Aiyar and Others
Madras High Court · AIR 1960 Mad 374 : (1960) 73 LW 518 : (1959) 2 MLJ 446
Electricity Act, 1910 — Section 12, 12(2), 12(3), 12(4), 12(5)Telegraph Act, 1885 — Section 16, 17
High Courts01 May 1959
Abdul Subhan Sahib and Sons Vs State of Madras by Secretary, Home Department and Another
Madras High Court · (1959) ILR (Mad) 1014 : (1959) 72 LW 596 : (1959) 2 MLJ 387
Constitution of India, 1950 — Article 14
High Courts28 Apr 1959
Muthukumara Padayachi Vs Sambandam Pillai
Madras High Court · (1959) 72 LW 787 : (1940) 72 LW 787 : (1960) 1 MLJ 20
High Courts27 Apr 1959Dismissed
Proprietor, Swarnambiga Motor Service, Palanganathan Post, Madurai Vs M. Muthuswami
Madras High Court · AIR 1959 Mad 559 : (1959) 2 LLJ 617 : (1959) 72 LW 482
Workmens Compensation Act, 1923 — Section 19, 30
High Courts27 Apr 1959
The Proprietor, Swarnambiga Motor Service Vs M. Muthuswami
Madras High Court · (1959) 2 MLJ 492
Workmens Compensation Act, 1923 — Section 30
High Courts24 Apr 1959
Shanmugha Oil Mill, Erode Vs Coimbatore Market Committee and Another
Madras High Court · AIR 1960 Mad 160 : (1960) ILR (Mad) 171 : (1940) 72 LW 752
Constitution of India, 1950 — Article 226Madras Commercial Crops Markets Act, 1933 — Section 4Madras Commercial Crops Markets Rules, 1948 — Rule 28(1)
High Courts24 Apr 1959
N. Saradambal Ammal Vs The Chief Controlling Revenue Authority, Madras
Madras High Court · AIR 1960 Mad 21
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 40(1), 57(1)
High Courts24 Apr 1959
In Re: N.K.P. Thirupathi Chettiar and Others
Madras High Court · (1959) 2 MLJ 540
High Courts24 Apr 1959
N. Vajrapuri Naidu and Another Vs The New Theatres Carnatic Talkies Ltd.
Madras High Court · AIR 1960 Mad 108 : (1959) ILR (Mad) 997
Constitution of India, 1950 — Article 19(1), 19(5), 31(2)Madras City Tenants Protection Act, 1922 — Section 12, 3, 9, 9(1)
High Courts24 Apr 1959
N. Saradambal Ammal Vs The Chief Controlling Revenue Authority, Board of Revenue
Madras High Court · (1960) ILR (Mad) 1086 : (1959) 72 LW 531 : (1959) 2 MLJ 339
Stamp Act, 1899 — Section 57(1)
High Courts23 Apr 1959
Udaya Ltd., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1959 Mad 488 : (1959) ILR (Mad) 730 : (1959) 36 ITR 469 : (1959) 72 LW 391
Income Tax Act, 1922 — Section 24, 24(1), 24(2)
High Courts22 Apr 1959
Lakshmanprasad and Sons Vs S.V. Kamal Bai and Another
Madras High Court · AIR 1960 Mad 335
Contract Act, 1872 — Section 72
High Courts22 Apr 1959
Devichand Jestimall and Co., Bangalore and Others Vs The Collector of Central Excise, Madras
Madras High Court · AIR 1960 Mad 281 : (1960) CriLJ 925 : (1960) 73 LW 13
Evidence Act, 1872 — Section 114Sea Customs Act, 1878 — Section 167
High Courts21 Apr 1959
The Joint Chief Controller of Imports and Exports Vs H.V. Jain
Madras High Court · (1959) 2 MLJ 308
Imports and Exports (Control) Act, 1947 — Section 1, 3, 4A
High Courts21 Apr 1959Dismissed
The Joint Chief Controller of Imports and Exports, Madras 1 Vs H.V. Jain
Madras High Court · AIR 1959 Mad 534 : (1959) ILR (Mad) 850 : (1959) 72 LW 410
Imports and Exports (Control) Act, 1947 — Section 3, 4A
High Courts21 Apr 1959
C.P. Ramaswamy Naidu Vs Salammal and Others
Madras High Court · (1959) 72 LW 639 : (1959) 2 MLJ 417
Arbitration Act, 1940 — Section 20, 40
High Courts16 Apr 1959
Pena Parayan Ambalam Vs Venkatachalam Chettiar and Others
Madras High Court · (1940) 72 LW 809 : (1960) 1 MLJ 346
Limitation Act, 1963 — Section 17