COURT ARCHIVE

Madras High Court judgments, 1959

397 judgments · page 3 of 20

High Courts01 Dec 1959Dismissed

P. Abdul Subhan and Co. Vs The State of Madras and Another

Madras High Court · (1960) ILR (Mad) 537 : (1960) 73 LW 242 : (1960) 2 MLJ 542 : (1960) 11 STC 173

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 246, 286, 301, 302Government of India Act, 1935 — Section 297

High Courts01 Dec 1959

V.R. Mohanakrishnan Vs Chimanlal Desai and Co.

Madras High Court · AIR 1960 Mad 452

Contract Act, 1872 — Section 230(1)

High Courts01 Dec 1959Dismissed

K.M. Mohamed Abdul Khader Vs The State of Madras and Another

Madras High Court · (1960) ILR (Mad) 623 : (1960) 73 LW 675 : (1960) 2 MLJ 416 : (1960) 11 STC 247

Constitution of India, 1950 — Article 226, 286, 304

High Courts30 Nov 1959Dismissed

The State of Madras Vs S.V. Shanmughan and Co.

Madras High Court · (1960) 2 MLJ 66 : (1960) 11 STC 277

High Courts28 Nov 1959

The Coonoor Mosque Vs M.G. Abdul Hamid Sahib and Another

Madras High Court · (1960) ILR (Mad) 559 : (1960) 73 LW 115 : (1960) 1 MLJ 135

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2)

High Courts27 Nov 1959

Basappa and Others Vs State

Madras High Court · (1960) CriLJ 1222

Penal Code, 1860 (IPC) — Section 302, 324, 326, 34

High Courts27 Nov 1959Allowed

Trustees of The Port of Madras Vs The State of Madras

Madras High Court · (1960) ILR (Mad) 529 : (1960) 73 LW 198 : (1960) 2 MLJ 86 : (1960) 11 STC 224

High Courts25 Nov 1959Dismissed

M.S. Mariappa Nadar Vs The State of Madras

Madras High Court · (1960) ILR (Mad) 648 : (1960) 73 LW 183 : (1960) 11 STC 215

High Courts25 Nov 1959

N. Ramaswami Mudaliar Vs S.A. Aiyasami Chettiar and Others

Madras High Court · AIR 1960 Mad 467

Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Section 9, 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 58

High Courts25 Nov 1959Allowed

Kulanthaivelan Chettiar Vs S. St. Muthuchellappa Chettiar and Others

Madras High Court · (1967) ILR (Mad) 615

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 44, Order 21 Rule 45, Order 21 Rule 46, Order 21 Rule 46(3)General Clauses Act, 1897 — Section 3Transfer of Property Act, 1882 — Section 3, 54

High Courts25 Nov 1959

In re: Balakrishnan (N.N.)

Madras High Court · AIR 1960 Mad 405 : (1961) 1 LLJ 93

Factories Act, 1948 — Section 2, 6

High Courts25 Nov 1959Dismissed

Revenue Divisional Officer, Salem Vs D. Krishnamoorthy and Another

Madras High Court · AIR 1961 Mad 475 : (1960) ILR (Mad) 522 : (1960) 73 LW 187 : (1960) 2 MLJ 314

Constitution of India, 1950 — Article 226Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(3)

High Courts25 Nov 1959

P.E. Rubalingam Vs The State of Madras

Madras High Court · AIR 1960 Mad 350

Constitution of India, 1950 — Article 19, 226

High Courts25 Nov 1959

M.S. Mariappa Nadar Vs State by the Commercial Tax Officer

Madras High Court · (1960) 1 MLJ 464

Tamil Nadu General Sales Tax Act, 1959 — Section 19(2)(f)Tamil Nadu General Sales Tax Rules, 1959 — Rule 17(1), 17(3A)

High Courts24 Nov 1959

M.R.M. Periannan Chettiar and Another Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1960 Mad 406 : (1960) 39 ITR 159

Appellate Tribunal Rules, 1946 — Rule 12, 27, 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 14, 226

High Courts23 Nov 1959

KARUMUTHU THIAGARAJA CHETTY AND CO. Vs COMMISSIONER OF EXCESS PROFITS TAX, MADRAS.

Madras High Court · (1961) 42 ITR 788

Income Tax Act, 1922 — Section 66(2)

High Courts23 Nov 1959

Workers in Sri Krishna Talkies (South India Cinema Employees' Association) Vs Sri Krishna Talkies

Madras High Court · (1960) 1 LLJ 478

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36

High Courts20 Nov 1959

Veerammal and Another Vs KR. L. Lakshmanan Chettiar and Another

Madras High Court · AIR 1960 Mad 529

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58, 59, 79, 91, 92

High Courts20 Nov 1959Allowed

Muthu Muna Muthukaruppan Chettiar Vs Deputy Commercial Tax Officer

Madras High Court · (1960) 2 MLJ 20 : (1960) 11 STC 220

Constitution of India, 1950 — Article 14

High Courts20 Nov 1959

S. Viswanatha Pillai Vs The Indian Overseas Bank Ltd.

Madras High Court · (1940) 72 LW 809 : (1960) 2 MLJ 11