High Courts02 Apr 1959
Chinnathambi Gounder Vs Narayanaswamy Gounder and Others
Madras High Court · AIR 1960 Mad 121 : (1940) 72 LW 741
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
COURT ARCHIVE
Madras High Court judgments, 1959
397 judgments · page 17 of 20
High Courts01 Apr 1959Dismissed
S. RM. AR. S. SP. Sathappa Chettiar Vs AR. RM. Umayal Achi and Another
Madras High Court · AIR 1959 Mad 391 : (1959) ILR (Mad) 762
Constitution of India, 1950 — Article 133(1)
High Courts01 Apr 1959
S.RM.AR.S.SP. Sathappa Chettiar Vs AR.RM. Umayal Achi and Another
Madras High Court · (1959) 72 LW 354 : (1959) 2 MLJ 300
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Mar 1959
Ramaswami and Others Vs Muniswami and Others
Madras High Court · AIR 1960 Mad 124
Easements Act, 1882 — Section 13
High Courts30 Mar 1959
Srinivasalu Naidu Vs S.K. Thangavelu Chettiar
Madras High Court · (1959) 72 LW 567 : (1959) 2 MLJ 235
High Courts27 Mar 1959
Vellayammal Vs Srikumara Pillai
Madras High Court · AIR 1960 Mad 42 : (1959) 72 LW 364
Transfer of Property Act, 1882 — Section 39
High Courts27 Mar 1959Allowed
V.S.T. Thanusthasseem Hammepalli Madarasa, Melapalayam Vs Melapalayam Municipality
Madras High Court · AIR 1959 Mad 506 : (1959) ILR (Mad) 906 : (1959) 72 LW 429
Tamil Nadu District Municipalities Act, 1920 — Section 260(2), 78, 82(2)
High Courts27 Mar 1959
V.S.T. Thanusthaseem Hammepalli Madarasa Vs Melapalayam Municipality
Madras High Court · (1959) 2 MLJ 92
Tamil Nadu District Municipalities Act, 1920 — Section 82
High Courts27 Mar 1959
Public Prosecutor Vs Shanmugham Pillai
Madras High Court · (1959) 2 LLJ 802
Payment of Wages Act, 1936 — Section 2Weekly Holidays Act, 1942 — Section 2
High Courts25 Mar 1959
V.Pr.R.M. Velliammai Achi Vs V.R.A.R.M. Chockalingam, Chettiar and Another
Madras High Court · AIR 1960 Mad 54
Limitation Act, 1963 — Article 182
High Courts25 Mar 1959
Issardas Somamal Lulla Vs The Collector of Madras and Additional Custodian of Evacuee Property, Madras
Madras High Court · AIR 1959 Mad 528 : (1959) 72 LW 726 : (1940) 72 LW 726 : (1959) 2 MLJ 313
Constitution of India, 1950 — Article 226
High Courts25 Mar 1959
V.PR.RM. Velliammai Achi through her Power Agent Kathiresan Chettiar Vs V.R.A.R.M. Chockalingam Chettiar and Another
Madras High Court · (1959) ILR (Mad) 985 : (1959) 72 LW 553 : (1959) 2 MLJ 422
Limitation Act, 1963 — Article 182
High Courts24 Mar 1959Allowed
Working Journalists of Tamil Nadu Vs Management of "Tamil Nadu" Madurai and Others
Madras High Court · AIR 1959 Mad 501 : (1959) ILR (Mad) 838 : (1959) 2 LLJ 84 : (1959) 72 LW 403 : (1959) 2 MLJ 318
Industrial Disputes Act, 1947 — Section 15, 7Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3
High Courts24 Mar 1959Dismissed
T. Amirthalingam Vs Dr. Sir A. Lakshmanaswami Mudaliar
Madras High Court · (1959) 03 MAD CK 0031
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Mar 1959Dismissed
Moosa Kazimi Vs K.M. Sheriff and Another
Madras High Court · AIR 1959 Mad 542 : (1959) 2 LLJ 344 : (1959) 72 LW 483
Factories (Amendment) Act, 1948 — Section 2General Clauses Act, 1897 — Section 8, 8(1)Payment of Wages Act, 1936 — Section 2, 2(1)
High Courts21 Mar 1959
B. Radhakrishnan Vs State of Madras and Others
Madras High Court · AIR 1960 Mad 231
Motor Vehicles Act, 1988 — Section 43
High Courts20 Mar 1959
Madras Kanthimathi Mills Ltd. Vs Special Land Acquisition Officer for Co-operative Housing Schemes, Madras
Madras High Court · AIR 1960 Mad 278
Land Acquisition Act, 1894 — Section 18
High Courts20 Mar 1959Dismissed
T.R. Thyagarajan Vs Official Liquidator and Others
Madras High Court · AIR 1959 Mad 538 : (1959) ILR (Mad) 827 : (1959) 72 LW 603
Companies Act, 1956 — Section 125, 125(1), 127
High Courts20 Mar 1959
The Buckingham and Carnatic Co. Ltd., Madras Vs The Buckingham and Carnatic Mills Staff Union and Another
Madras High Court · AIR 1960 Mad 102 : (1959) 2 LLJ 338 : (1959) 72 LW 580
Industrial Disputes Act, 1947 — Section 2