High Courts13 Jul 1959
State of Madras by Collector of Tanjore Vs T.S. Venkataswamy Naidu, Managing Trustee of Sri Krishna Annamudham
Madras High Court · (1959) ILR (Mad) 1030 : (1959) 72 LW 595 : (1959) 2 MLJ 391
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,004 of 5,226
High Courts11 Jul 1959
Nammalwar and Others Vs Appavu Udayar and Others
Madras High Court · AIR 1960 Mad 283 : (1960) ILR (Mad) 35 : (1940) 72 LW 691
Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 90Madras Hindu Transfers and Bequests Act, 1914 — Section 2(2)
High Courts10 Jul 1959
Karuppa Goundan Vs Periaswami Gounder and Others
Madras High Court · AIR 1960 Mad 253
High Courts07 Jul 1959
The Management of Sri Ranga Vilas Ginning, Spinning and Weaving Mills Ltd. Vs The Industrial Tribunal and Others
Madras High Court · (1940) 72 LW 742 : (1960) 1 MLJ 483
Industrial Disputes Act, 1947 — Section 33(2)
High Courts07 Jul 1959
The Management of Sri Ranga Vilas Ginning, Spinning and Weaving Mills Ltd. Coimbatore Vs The Industrial Tribunal, Madras and Others
Madras High Court · AIR 1960 Mad 267 : (1959) 2 LLJ 786
High Courts03 Jul 1959
Ahamed Rowther Vs Bathumal Beevi and Another
Madras High Court · (1960) 1 MLJ 37
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, Order 41 Rule 27
High Courts01 Jul 1959
Kanakasabai Pillai Vs Muthayyan and Others
Madras High Court · (1959) 72 LW 721 : (1940) 72 LW 721 : (1959) 2 MLJ 418
Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 12(3)
High Courts01 Jul 1959
Lakshmana Purayar Vs V.S. Thiagaraja Mudaliar by his power of attorney Agent, G.A. Nair
Madras High Court · (1959) 72 LW 788 : (1940) 72 LW 788 : (1959) 2 MLJ 490
Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 4(3)
High Courts30 Jun 1959
C.P. Kasi Thevar Vs Chinniah Konar
Madras High Court · (1959) 72 LW 625 : (1959) 2 MLJ 534
Criminal Procedure Code, 1898 (CrPC) — Section 479A
High Courts29 Jun 1959
Workers employed in United Bleachers (Private) Ltd., Mettupalayam Vs Management of the United Bleachers (Private) Ltd., Mettupalayam and Another
Madras High Court · AIR 1960 Mad 131 : (1959) 2 LLJ 635 : (1959) 72 LW 676
Industrial Disputes Act, 1947 — Section 22
High Courts24 Jun 1959
In Re: The Cauveri Spinning and Weaving Mills, Ltd.
Madras High Court · (1960) ILR (Mad) 68
Companies Act, 1956 — Section 10(1), 10(2), 141, 2(14)Madras City Civil Courts Act, 1892 — Section 3A
High Courts26 May 1959
Thanappa Goundar and Others Vs Sabapathy Goundar
Madras High Court · (1959) 72 LW 575 : (1959) 2 MLJ 538
Criminal Procedure Code, 1898 (CrPC) — Section 145(1)
High Courts19 May 1959
Venkatalakshmammal Vs Balakrishnachari and Others
Madras High Court · AIR 1960 Mad 270
High Courts14 May 1959
Gnanamuthu Udayar and Another Vs Anthoni and Others
Madras High Court · AIR 1960 Mad 430
Christian Marriage Act, 1872 — Section 4Divorce Act, 1869 — Section 21Evidence Act, 1872 — Section 107, 108
High Courts12 May 1959Allowed
Gnanamuthu Udayar and Another Vs Anthoni and Others
Madras High Court · (1959) 05 MAD CK 0001
Christian Marriage Act, 1872 — Section 4, 42, 77, 88, 9Divorce Act, 1869 — Section 21Evidence Act, 1872 — Section 107, 108, 114, 4, 5
High Courts01 May 1959
In Re: Oomayan alias Baluchamy
Madras High Court · (1960) 1 MLJ 83
Criminal Procedure Code, 1898 (CrPC) — Section 341, 361Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 May 1959
Sajjan Bank by Director Kevalchand Lalwani Vs Reserve Bank of India by Deputy Chief Officer
Madras High Court · (1940) 72 LW 790 : (1959) 2 MLJ 455
Banking Companies Act, 1949 — Section 22(1), 35
High Courts01 May 1959Dismissed
Sajjan Bank (Private) Ltd., Alandur Vs Reserve Bank of India, Madras
Madras High Court · AIR 1961 Mad 8 : (1960) 30 CompCas 146
Banking Companies Act, 1949 — Section 20, 22, 22(1), 35, 35(4)Constitution of India, 1950 — Article 19(1), 19(6), 226, 245