High Courts02 Feb 1959
D. Namasivaya Mudaliar and Others Vs The State of Madras and Others
Madras High Court · AIR 1959 Mad 548 : (1959) ILR (Mad) 770 : (1959) 72 LW 434
Constitution of India, 1950 — Article 226, 31(2), 31(3)
COURT ARCHIVE
Madras High Court judgments, 1959
397 judgments · page 20 of 20
High Courts02 Feb 1959Allowed
Rayalseema Constructions Vs Deputy Commercial Tax Officer, Mannady Division, Madras 1 and Others
Madras High Court · AIR 1959 Mad 382 : (1959) ILR (Mad) 750 : (1959) 72 LW 446 : (1959) 2 MLJ 97 : (1959) 10 STC 345
Constitution of India, 1950 — Article 226, 265, 32Madras General Sales Tax Act, 1939 — Section 3
High Courts02 Feb 1959
D. Namasivaya Mudaliar and Others Vs State of Madras by Revenue Divisional Officer and Others
Madras High Court · (1959) 2 MLJ 402
Land Acquisition Act, 1894 — Section 11
High Courts30 Jan 1959Allowed
Annamalai Goundan Vs Venkatasami Naidu and Others
Madras High Court · AIR 1959 Mad 354 : (1959) ILR (Mad) 796 : (1959) 72 LW 265 : (1959) 1 MLJ 309
Transfer of Property Act, 1882 — Section 53A
High Courts27 Jan 1959
T.K. Krishna Iyer Vs Karur Vysia Bank Ltd.
Madras High Court · (1959) 72 LW 494 : (1959) 2 MLJ 215
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12
High Courts23 Jan 1959
In Re: An Advocate, High Court
Madras High Court · (1959) ILR (Mad) 546
Bar Councils Act, 1926 — Section 10(2)
High Courts23 Jan 1959Dismissed
Dr. V.K. John, Madras Vs G. Vasantha Pai, Madras
Madras High Court · AIR 1959 Mad 331 : (1959) 72 LW 325
Bar Councils Act, 1926 — Section 10, 11Civil Procedure Code, 1908 (CPC) — Section 24
High Courts16 Jan 1959Dismissed
Vanguard Fire and General Insurance Co. Ltd. Vs Fraser and Ross, Chartered Accountants, Madras and Another
Madras High Court · AIR 1959 Mad 336 : (1959) ILR (Mad) 681 : (1959) 72 LW 302 : (1959) 2 MLJ 104
Insurance Act, 1938 — Section 2, 2(9), 2D, 3(5D), 33
High Courts15 Jan 1959Allowed
Adakalathammal Vs Chinnayyan Panipundar
Madras High Court · AIR 1959 Mad 447 : (1959) 72 LW 358 : (1959) 1 MLJ 314
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1958 — Section 9, 9(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 56, 56(1)
High Courts12 Jan 1959
Ganapatia Pillai Vs Krishnaswami Pillai and Others
Madras High Court · (1959) 72 LW 543
Specific Relief Act, 1963 — Section 39, 41
High Courts07 Jan 1959Dismissed
Vuppulla Chinna Venkataramaniah alias Raju Vs Vuppulla Peda Venkatramaniah and Others
Madras High Court · (1959) ILR (Mad) 707
Partnership Act, 1932 — Section 46, 47, 48, 48(6)
High Courts06 Jan 1959
M.R.N. Mahalinga Nadar and Another Vs The Commissioner, H.R. and C.E. and Others
Madras High Court · (1959) 72 LW 497 : (1959) 2 MLJ 236
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 39
High Courts06 Jan 1959
K. Hutchi Gowder Vs H. Bheema Gowder
Madras High Court · (1959) ILR (Mad) 552 : (1959) 2 MLJ 324
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 77
High Courts06 Jan 1959
Nambikkai Mary Ammal Vs Prakasa Mary and Others
Madras High Court · (1959) 2 MLJ 120
Court Fees Act, 1955 — Section 37(2)
High Courts02 Jan 1959
M. Ramiza Bi Saheba Vs Income Tax Officer, Madras
Madras High Court · AIR 1960 Mad 357 : (1959) 37 ITR 204 : (1959) 2 MLJ 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 16(3), 26
High Courts02 Jan 1959
M. Ramiza Bi Saheb Vs The Income Tax Officer
Madras High Court · (1959) 2 MLJ 437
Income Tax Act, 1961 — Section 16(3)(a)
High Courts01 Jan 1959
V. Srinivasan Vs Padmasini Ammal
Madras High Court · AIR 1959 Mad 79
Civil Procedure Code, 1908 (CPC) — Section 60(1)