High Courts03 Mar 1959
The Managements of Cambodia Mills Ltd., Coimbatore Vs The Industrial Tribunal, High Court, Madras and Another
Madras High Court · AIR 1959 Mad 532 : (1959) 2 LLJ 80
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
Madras High Court judgments, 1959
397 judgments · page 19 of 20
High Courts03 Mar 1959
Pichai Ammal Vs Mariappa Vanniar
Madras High Court · (1959) ILR (Mad) 969
Hindu Marriage Act, 1955 — Section 10, 10(1), 11, 12, 13Tamil Nadu Agriculturists Relief Rules — Rule 7, 9Tamil Nadu Civil Courts Act, 1873 — Section 13
High Courts27 Feb 1959Dismissed
Dhanmull Sowcar Vs The Regional Transport Authority, Salem and Another
Madras High Court · AIR 1959 Mad 531 : (1959) CriLJ 1443 : (1959) ILR (Mad) 901 : (1959) 72 LW 472 : (1959) 2 MLJ 118
Motor Vehicles Act, 1939 — Section 60(1)
High Courts26 Feb 1959Allowed
In Re: Govinda Naidu and Others
Madras High Court · AIR 1959 Mad 513 : (1959) CriLJ 1440 : (1959) 72 LW 444
Criminal Procedure Code, 1898 (CrPC) — Section 237Penal Code, 1860 (IPC) — Section 160, 290
High Courts25 Feb 1959
Philipose (D.) Vs Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1959) 2 LLJ 78 : (1959) 72 LW 379
High Courts25 Feb 1959
Muppudathi Pillai Vs Krishnaswami Pillai and Others
Madras High Court · AIR 1960 Mad 1 : (1959) ILR (Mad) 929 : (1959) 2 MLJ 225
Contract Act, 1872 — Section 70Specific Relief Act, 1877 — Section 41
High Courts24 Feb 1959
Employees of Caltex by Petroleum Workers' Union Vs Commissioner of Labour and Conciliation Officer and Another
Madras High Court · (1959) 2 MLJ 173
Industrial Disputes Act, 1947 — Section 12, 12(3), 12(4), 18
High Courts24 Feb 1959Dismissed
The Employees in the Caltex (India), Ltd., Madras and Another Vs The Commissioner of Labour and Conciliation Officer, Government of Madras and Another
Madras High Court · AIR 1959 Mad 441 : (1959) ILR (Mad) 891 : (1959) 1 LLJ 520 : (1959) 72 LW 386
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 12(3)
High Courts23 Feb 1959
O. RM. P. RM. Ramanathan Chettiar Vs P.S.L. Ramanathan Chettiar and Others
Madras High Court · AIR 1960 Mad 207 : (1960) ILR (Mad) 97 : (1960) 73 LW 31
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2)
High Courts17 Feb 1959
Chunulal Seetaram Vs G.S. Muthiah and Brothers and Others
Madras High Court · AIR 1959 Mad 359 : (1959) ILR (Mad) 823 : (1959) 72 LW 298
Trade Marks Act, 1940 — Section 76(1)
High Courts16 Feb 1959
In Re: Kuttayan alias Nambi Thevar
Madras High Court · (1960) CriLJ 85 : (1959) ILR (Mad) 654 : (1959) 72 LW 522
High Courts11 Feb 1959
A.R. Cunniah Naidu Vs Thirunavukkarasu Chettiar and Others
Madras High Court · (1959) 72 LW 660 : (1960) 2 MLJ 7
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(3)(c)
High Courts10 Feb 1959Dismissed
Balkrishna Koundar Vs Amirthavalli Ammal and Another
Madras High Court · AIR 1959 Mad 526 : (1959) ILR (Mad) 807 : (1959) 72 LW 351 : (1959) 2 MLJ 186
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Evidence Act, 1872 — Section 107, 108
High Courts09 Feb 1959Allowed
C.R. Narasimhan Vs M.G. Natesa Chettiar
Madras High Court · AIR 1959 Mad 514 : (1959) ILR (Mad) 669
Evidence Act, 1872 — Section 21Representation of the People Act, 1951 — Section 123(6), 77, 77(1), 77(2), 77(3)
High Courts06 Feb 1959Allowed
P.M.S.M. Mohammed Abdul Samad and Others Vs P.M.S.C. Madarsa Rowther and Others
Madras High Court · AIR 1959 Mad 440 : (1959) ILR (Mad) 802 : (1959) 72 LW 313
Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)
High Courts05 Feb 1959Allowed
P.Sv.Rm. Ramanatha Aiyar Vs M. Pappu Reddiar
Madras High Court · AIR 1959 Mad 558
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Feb 1959
P.S.V.R.M. Ramanatha Ayyar Vs M. Pappu Reddiar
Madras High Court · (1959) 2 MLJ 184
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts04 Feb 1959
C. Cunniah and Co. and Others Vs Balraj and Co. and Another
Madras High Court · (1959) 72 LW 514 : (1960) 1 MLJ 53
High Courts03 Feb 1959Dismissed
Calmidi Namberumal Chetty's Charities and Others Vs The Accommodation Controller, Madras and another
Madras High Court · (1959) 02 MAD CK 0013
High Courts03 Feb 1959Dismissed
S. Abdul Rasheed Vs State Transport Appellate Tribunal, Madras and Another
Madras High Court · AIR 1959 Mad 386 : (1959) ILR (Mad) 705 : (1959) 72 LW 260 : (1959) 1 MLJ 287
Contract Act, 1872 — Section 182Motor Vehicles Act, 1939 — Section 64