COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,994 of 5,226

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

High Courts20 Nov 1959

S. Viswanatha Pillai Vs The Indian Overseas Bank Ltd.

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

Read judgment

High Courts19 Nov 1959Dismissed

Arun (1953) (Private) Ltd. Vs State of Madras

Madras High Court · AIR 1961 Mad 216 : (1960) 11 STC 723

Sales of Goods Act, 1930 — Section 2(14), 20, 21, 22, 23

Read judgment

High Courts18 Nov 1959

Sorabji Hormusha Joshi and Co. Vs V.M. Ismail and Another

Madras High Court · AIR 1960 Mad 520

Sales of Goods Act, 1930 — Section 13(1), 15, 16, 16(2), 41

Read judgment

High Courts18 Nov 1959

Rajagopal Oil Mills, Shevapet and Others Vs Louis Dreyfus and Co. Ltd., G.T., Madras and Others

Madras High Court · AIR 1960 Mad 388

Evidence Act, 1872 — Section 115Partnership Act, 1932 — Section 5

Read judgment

High Courts18 Nov 1959

Soundararajan and Co. Ltd. Vs K.P.A.T. Annamalai Nadar

Madras High Court · AIR 1960 Mad 480

Read judgment

High Courts17 Nov 1959

N.R. Narayanaswami Naidu Vs Renuka Devi Ammal and Others

Madras High Court · AIR 1960 Mad 298 : (1960) ILR (Mad) 512 : (1960) 73 LW 128 : (1960) 2 MLJ 318

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12, 7, 9

Read judgment

High Courts17 Nov 1959

V. Venkataraman Vs The Controller of Estate Duty

Madras High Court · (1960) ILR (Mad) 687 : (1960) 73 LW 236 : (1960) 1 MLJ 385

Estate Duty Act, 1953 — Section 5(2)

Read judgment

High Courts17 Nov 1959

Southern Transports, Periakulam Vs Kodaikanal Motor Union (Private) Ltd., Madurai and Others

Madras High Court · AIR 1960 Mad 365 : (1960) ILR (Mad) 642

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 44, 44(3)

Read judgment

High Courts17 Nov 1959Dismissed

T.A. Mahomed Usman Vs State of Madras and Another

Madras High Court · AIR 1961 Mad 129 : (1960) ILR (Mad) 697 : (1960) 2 MLJ 290

Citizenship Act, 1955 — Section 10, 18, 9, 9(1), 9(2)Constitution of India, 1950 — Article 11, 14, 19(1), 19(5), 226Foreigners Act, 1946 — Section 2, 3

Read judgment

High Courts17 Nov 1959

V. Venkataraman Vs Controller of Estate Duty, Madras

Madras High Court · AIR 1960 Mad 305 : (1960) 38 ITR 1

Estate Duty Act, 1953 — Section 2(12

Read judgment

High Courts16 Nov 1959

S. Sankaranarayana Iyer and Others Vs Lakshmi Ammal and Others

Madras High Court · AIR 1960 Mad 294

Hindu Adoptions and Maintenance Act, 1956 — Section 25

Read judgment