High Courts24 Sept 1959
In Re: T.V. Moidu and Another
Madras High Court · AIR 1960 Mad 265 : (1960) CriLJ 923
COURT ARCHIVE
Madras High Court judgments, 1959
397 judgments · page 8 of 20
High Courts24 Sept 1959Dismissed
M.S. Mohammed Hussain and Sons Vs The State of Madras
Madras High Court · (1960) ILR (Mad) 303 : (1960) 73 LW 121 : (1960) 2 MLJ 152 : (1960) 11 STC 362
Constitution of India, 1950 — Article 286
High Courts24 Sept 1959
M. Vedachala Mudaliar (died) and Others Vs S. Rangaraju Naidu
Madras High Court · (1960) ILR (Mad) 455 : (1960) 73 LW 315 : (1960) 1 MLJ 445
Income Tax Act, 1961 — Section 28(1)(c)
High Courts24 Sept 1959
A.R.G.B. Balagurumurthy Chettiar and Others Vs Ranganayaki Ammal and Others
Madras High Court · AIR 1960 Mad 264 : (1960) ILR (Mad) 300 : (1960) 73 LW 67 : (1960) 2 MLJ 48
Limitation Act, 1963 — Article 60
High Courts24 Sept 1959
M. Vedachala Mudaliar and Another Vs S. Rangaraju Naidu
Madras High Court · AIR 1960 Mad 457 : (1960) 39 ITR 308
Contract Act, 1872 — Section 69Income Tax Act, 1961 — Section 28, 28(1), 28(3), 6, 63(2)
High Courts23 Sept 1959Dismissed
The State of Madras Vs The India Coffee Board
Madras High Court · (1960) 73 LW 768 : (1960) 11 STC 1
High Courts23 Sept 1959
The State of Madras Vs The Indian Coffee Board
Madras High Court · (1960) ILR (Mad) 245 : (1960) 1 MLJ 376
Madras General Sales Tax Act, 1939 — Section 12
High Courts23 Sept 1959
C.K.N.S. Nagarajan and Others Vs The State of Madras
Madras High Court · (1960) 73 LW 203 : (1959) 10 STC 605
High Courts23 Sept 1959
C.K.N.S. Nagarajan Vs The State of Madras (by Secretary, Revenue Department) and Others
Madras High Court · (1960) 1 MLJ 178
Madras General Sales Tax Act, 1939 — Section 11, 2(i)
High Courts22 Sept 1959
In Re: Naina Mohamed
Madras High Court · (1960) CriLJ 620 : (1960) ILR (Mad) 157 : (1960) 73 LW 210 : (1960) 1 MLJ 118
High Courts22 Sept 1959
K. Meenakshisundaram Vs S.R. Radhakrishna Pillai
Madras High Court · AIR 1960 Mad 184
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, 15Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107
High Courts21 Sept 1959
In Re: Parvathi Ammal
Madras High Court · (1960) 1 MLJ 332
Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 309
High Courts18 Sept 1959
P.S. Sivaguru Vs P.S. Saroja
Madras High Court · AIR 1960 Mad 216 : (1960) 73 LW 224
Hindu Marriage Act, 1955 — Section 12, 12(1)
High Courts18 Sept 1959
Union of India Vs N. Arunachalam and Another
Madras High Court · (1960) 38 ITR 336
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Sept 1959
The Union of India (UOI) Vs N. Arunachalam and Another
Madras High Court · (1960) ILR (Mad) 371 : (1960) 73 LW 52 : (1960) 1 MLJ 137
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 3(ii), 41(1), 50
High Courts18 Sept 1959
S. Kandaswami Vs S.B. Adityan and Others
Madras High Court · AIR 1960 Mad 170
Evidence Act, 1872 — Section 100, 103, 104, 106Representation of the People Act, 1951 — Section 123, 77, 90(1), 90(2)
High Courts18 Sept 1959
The State of Madras Vs Asher Textiles Ltd. Cotton Yarn and Staple Fibre Yarn, Tirupur, Coimbatore District
Madras High Court · AIR 1960 Mad 180 : (1960) ILR (Mad) 130 : (1960) 73 LW 760 : (1959) 10 STC 584
Civil Procedure Code Amendment Act, 1888 — Order 41 Rule 33Civil Procedure Code, 1898 — Section 115Constitution of India, 1950 — Article 226, 286(1), 286(2)
High Courts18 Sept 1959
Public Prosecutor Vs P.T. Narayanaswamy
Madras High Court · (1960) 73 LW 516 : (1960) 1 MLJ 81
High Courts17 Sept 1959
State of Madras Vs S. Mohamed Ibrahim and Others
Madras High Court · AIR 1960 Mad 252