Constitution of India, 1950 — Article 226Madras Commercial Crops Markets Act, 1933 — Section 4Madras Commercial Crops Markets Rules, 1948 — Rule 28(1)

Read judgment

High Courts24 Apr 1959

N. Saradambal Ammal Vs The Chief Controlling Revenue Authority, Madras

Madras High Court · AIR 1960 Mad 21

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 40(1), 57(1)

Read judgment

High Courts24 Apr 1959

In Re: N.K.P. Thirupathi Chettiar and Others

Madras High Court · (1959) 2 MLJ 540

Read judgment

High Courts24 Apr 1959

N. Vajrapuri Naidu and Another Vs The New Theatres Carnatic Talkies Ltd.

Madras High Court · AIR 1960 Mad 108 : (1959) ILR (Mad) 997

Constitution of India, 1950 — Article 19(1), 19(5), 31(2)Madras City Tenants Protection Act, 1922 — Section 12, 3, 9, 9(1)

Read judgment

High Courts24 Apr 1959

N. Saradambal Ammal Vs The Chief Controlling Revenue Authority, Board of Revenue

Madras High Court · (1960) ILR (Mad) 1086 : (1959) 72 LW 531 : (1959) 2 MLJ 339

Stamp Act, 1899 — Section 57(1)

Read judgment

High Courts23 Apr 1959

Udaya Ltd., Madras Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1959 Mad 488 : (1959) ILR (Mad) 730 : (1959) 36 ITR 469 : (1959) 72 LW 391

Income Tax Act, 1922 — Section 24, 24(1), 24(2)

Read judgment

High Courts22 Apr 1959

Lakshmanprasad and Sons Vs S.V. Kamal Bai and Another

Madras High Court · AIR 1960 Mad 335

Contract Act, 1872 — Section 72

Read judgment

High Courts22 Apr 1959

Devichand Jestimall and Co., Bangalore and Others Vs The Collector of Central Excise, Madras

Madras High Court · AIR 1960 Mad 281 : (1960) CriLJ 925 : (1960) 73 LW 13

Evidence Act, 1872 — Section 114Sea Customs Act, 1878 — Section 167

Read judgment

High Courts21 Apr 1959

The Joint Chief Controller of Imports and Exports Vs H.V. Jain

Madras High Court · (1959) 2 MLJ 308

Imports and Exports (Control) Act, 1947 — Section 1, 3, 4A

Read judgment

High Courts21 Apr 1959Dismissed

The Joint Chief Controller of Imports and Exports, Madras 1 Vs H.V. Jain

Madras High Court · AIR 1959 Mad 534 : (1959) ILR (Mad) 850 : (1959) 72 LW 410

Imports and Exports (Control) Act, 1947 — Section 3, 4A

Read judgment

High Courts21 Apr 1959

C.P. Ramaswamy Naidu Vs Salammal and Others

Madras High Court · (1959) 72 LW 639 : (1959) 2 MLJ 417

Arbitration Act, 1940 — Section 20, 40

Read judgment

High Courts16 Apr 1959

Pena Parayan Ambalam Vs Venkatachalam Chettiar and Others

Madras High Court · (1940) 72 LW 809 : (1960) 1 MLJ 346

Limitation Act, 1963 — Section 17

Read judgment

High Courts16 Apr 1959

P.R. Narayanaswami Iyer and Others Vs Union of India

Madras High Court · AIR 1960 Mad 58

Railways Act, 1890 — Section 3(6), 77, 80

Read judgment

High Courts16 Apr 1959

P.R. Narayanaswami Iyer Vs Union of India (UOI)

Madras High Court · (1959) ILR (Mad) 939 : (1959) 72 LW 556 : (1959) 2 MLJ 479

Civil Procedure Code, 1908 (CPC) — Section 80Presidency Small Cause Courts Act, 1882 — Section 18ARailways Act, 1890 — Section 77

Read judgment

High Courts15 Apr 1959

C.V. Rajagopalachariar Vs The State of Madras by Collector

Madras High Court · (1960) ILR (Mad) 1073 : (1959) 72 LW 536 : (1959) 2 MLJ 344

Madras Local Boards Act, 1884 — Section 78Madras Revenue Recovery Act, 1864 — Section 58Tamil Nadu Agriculturists Relief Act, 1938 — Section 4

Read judgment