COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,991 of 5,226

High Courts22 Jan 1960Dismissed

Srinivasan, Minor By Guardian and Mother Krishnaveni Ammal alias Venu Ammal Vs Kumarappa Chettiar and Another

Madras High Court · (1960) ILR (Mad) 1059

Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Limitation Act, 1963 — Article 181, 182, 15, 15(1)Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 3, 4(7), 8

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High Courts21 Jan 1960Dismissed

Srinivasan by Guardian and Mother Krishnaveni Ammal alias Venu Ammal Vs Kumarappa Chettiar and another

Madras High Court · (1960) 01 MAD CK 0024

Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)

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High Courts21 Jan 1960

Thangavelu (M.) Vs Tiruchirappalli City Co-operative Bank, Ltd. and Another

Madras High Court · (1960) 2 LLJ 209

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High Courts21 Jan 1960

Abdur Rahim Vs State of Madras (Secretary, Industries, Labour and Co-operation Department)

Madras High Court · (1961) ILR (Mad) 25 : (1961) 2 LLJ 213

Constitution of India, 1950 — Article 19, 226, 25, 266, 43Factories Act, 1948 — Section 30, 32, 34, 35Industrial Disputes Act, 1947 — Section 37

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High Courts21 Jan 1960

Buckingham and Carnatic Co. Ltd., Madras Vs Buckingham and Carnatic Mills Staff Union and Another

Madras High Court · AIR 1960 Mad 509 : (1960) 73 LW 343

Constitution of India, 1950 — Article 133(1)

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High Courts20 Jan 1960Dismissed

Alamelu Ammal Vs Thayarammal

Madras High Court · AIR 1961 Mad 355 : (1960) 73 LW 665

Court Fees Act, 1870 — Article 1Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 8

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High Courts20 Jan 1960Dismissed

In Re: Krishna Pillai

Madras High Court · (1960) ILR (Mad) 1082

Constitution of India, 1950 — Article 14, 15, 16, 17, 18Criminal Procedure Code, 1898 (CrPC) — Section 46(1)Evidence Act, 1872 — Section 114, 24, 25, 26, 27

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High Courts19 Jan 1960

G. J. Coelho Vs State of Madras

Madras High Court · (1960) 40 ITR 686

Income Tax Act, 1922 — Section 10(2), 10(2)(iii), 10(2)(xii), 10(2)(xv), 12

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High Courts19 Jan 1960

G.J. Coelho Vs The State of Madras

Madras High Court · (1960) ILR (Mad) 873 : (1960) 73 LW 417 : (1960) 2 MLJ 178

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High Courts19 Jan 1960

P.K. Muthuvelappa Goundar Vs The Deputy Registrar of Co-operative Societies and Others

Madras High Court · (1961) ILR (Mad) 305 : (1960) 73 LW 437 : (1960) 2 MLJ 392

Madras Co-operative Societies Act, 1932 — Section 51

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High Courts18 Jan 1960

Abdul Gani and Others Vs V.M. Periyaswami Chetty and Co.

Madras High Court · AIR 1960 Mad 495 : (1960) ILR (Mad) 976 : (1960) 73 LW 380 : (1960) 2 MLJ 43

Limitation Act, 1963 — Section 21(2)Partnership Act, 1932 — Section 18, 19(2), 47

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High Courts12 Jan 1960

Rukmani Ammal Vs Krishnamoorthy Iyer and Others

Madras High Court · AIR 1960 Mad 576

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High Courts08 Jan 1960

C. Vasantha Pai Vs A. Srinivasan and Others

Madras High Court · AIR 1962 Mad 239

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 123(7)

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High Courts07 Jan 1960

Joseph Sam Vs Caltex (India), Ltd. and Another

Madras High Court · (1960) ILR (Mad) 766 : (1960) 1 LLJ 794 : (1960) 73 LW 406

Constitution of India, 1950 — Article 226

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High Courts06 Jan 1960

Muniyammal, Proprietrix, Salem Vs Third Additional Income Tax Officer, Salem and Another

Madras High Court · AIR 1960 Mad 366 : (1960) ILR (Mad) 612 : (1960) 38 ITR 664 : (1960) 73 LW 291 : (1960) 2 MLJ 96

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 76Income Tax Act, 1961 — Section 24

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High Courts05 Jan 1960

Kuppa Goundar Vs Joint Sub-Registrar, III, Salem and Others

Madras High Court · AIR 1960 Mad 401 : (1960) ILR (Mad) 821 : (1960) 73 LW 330 : (1959) 2 MLJ 63

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Registration Act, 1908 — Section 36, 73, 75(4)

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High Courts24 Dec 1959

In Re: Kandasami Mudali

Madras High Court · AIR 1960 Mad 316 : (1960) CriLJ 930

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High Courts23 Dec 1959

Dandapani Nadar and Others Vs The State of Madras

Madras High Court · (1961) ILR (Mad) 70

Constitution of India, 1950 — Article 14, 20, 20(1)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 173, 207, 207A, 251AMadras Prohibition Act, 1937 — Section 32, 4(1), 48

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High Courts23 Dec 1959

V. Arumugham Pillai Vs N.R.M. Tulasi Konar and Others

Madras High Court · (1960) ILR (Mad) 657 : (1960) 73 LW 758 : (1960) 2 MLJ 145

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2(a)

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High Courts23 Dec 1959

In Re: Chinnasami and Another

Madras High Court · AIR 1960 Mad 462 : (1960) CriLJ 1344

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