High Courts16 Mar 1959
Muthumeenatchiya and Another Vs Assistant Director of Fisheries
Madras High Court · (1959) 2 LLJ 335 : (1959) 72 LW 673
Employees Compensation Act, 1923 — Section 2, 30
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,008 of 5,226
High Courts13 Mar 1959
Ramamoorthy and Another Vs The Commissioner, Tirupattur Municipality
Madras High Court · (1959) 72 LW 415 : (1959) 2 MLJ 284
High Courts12 Mar 1959Dismissed
V.N.S. Chockalingam Chettiar and Others Vs The Income Tax Officer, Pudukottai
Madras High Court · AIR 1959 Mad 509 : (1959) ILR (Mad) 824 : (1959) 72 LW 423
Income Tax Act, 1922 — Section 18A, 18A(3), 18A(8), 18A(9), 28(9)
High Courts12 Mar 1959
V.N.S. Chockalingam Chettiar and Others Vs Income Tax Officer
Madras High Court · (1959) 2 MLJ 131
Income Tax Act, 1961 — Section 18A(8)
High Courts12 Mar 1959
V. N. S. Sockalingam Chettiar and Others Vs Income Tax Officer, Pudukottai
Madras High Court · (1959) 36 ITR 451
High Courts11 Mar 1959Dismissed
K.N. Ganesh Vs Chief Presidency Magistrate, Egmore, Madras and Another
Madras High Court · AIR 1959 Mad 519 : (1959) 72 LW 416
Press and Registration of Books Act, 1867 — Section 5(2), 6
High Courts11 Mar 1959
K.N. Ganesh Vs The Chief Presidency Magistrate and Another
Madras High Court · (1959) ILR (Mad) 978 : (1959) 2 MLJ 314
Constitution of India, 1950 — Article 226Press and Registration of Books Act, 1867 — Section 5, 5(2), 5(5)
High Courts10 Mar 1959
Ganapathia Pillai Vs Ekambara Mooppan and Another
Madras High Court · (1959) 2 MLJ 413
High Courts10 Mar 1959
Ganapathia Pillai Vs Ekambara Moopan and Another
Madras High Court · AIR 1960 Mad 84
High Courts05 Mar 1959Dismissed
South Arcot Electricity Distribution Co. Ltd. Vs Elumalai and Others
Madras High Court · AIR 1959 Mad 401 : (1959) ILR (Mad) 812 : (1959) 1 LLJ 624 : (1959) 72 LW 380 : (1959) 2 MLJ 545
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2), 33C(3), 7
High Courts03 Mar 1959
Management of Cambodia Mills Vs The Industrial Tribunal High Court and Another
Madras High Court · (1959) 2 MLJ 285
Industrial Disputes Act, 1947 — Section 33(2)
High Courts03 Mar 1959
Cambodia Mills, Ltd. Vs Industrial Tribunal and Another
Madras High Court · (1959) 03 MAD CK 0022
Industrial Disputes Act, 1947 — Section 33
High Courts03 Mar 1959
S. Rengaraja Iyengar and Another Vs Achikannu Ammal and Another
Madras High Court · (1959) 72 LW 767 : (1940) 72 LW 767 : (1959) 2 MLJ 513
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts03 Mar 1959
The Managements of Cambodia Mills Ltd., Coimbatore Vs The Industrial Tribunal, High Court, Madras and Another
Madras High Court · AIR 1959 Mad 532 : (1959) 2 LLJ 80
Industrial Disputes Act, 1947 — Section 33
High Courts03 Mar 1959
Pichai Ammal Vs Mariappa Vanniar
Madras High Court · (1959) ILR (Mad) 969
Hindu Marriage Act, 1955 — Section 10, 10(1), 11, 12, 13Tamil Nadu Agriculturists Relief Rules — Rule 7, 9Tamil Nadu Civil Courts Act, 1873 — Section 13
High Courts27 Feb 1959Dismissed
Dhanmull Sowcar Vs The Regional Transport Authority, Salem and Another
Madras High Court · AIR 1959 Mad 531 : (1959) CriLJ 1443 : (1959) ILR (Mad) 901 : (1959) 72 LW 472 : (1959) 2 MLJ 118
Motor Vehicles Act, 1939 — Section 60(1)
High Courts26 Feb 1959Allowed
In Re: Govinda Naidu and Others
Madras High Court · AIR 1959 Mad 513 : (1959) CriLJ 1440 : (1959) 72 LW 444
Criminal Procedure Code, 1898 (CrPC) — Section 237Penal Code, 1860 (IPC) — Section 160, 290
High Courts25 Feb 1959
Philipose (D.) Vs Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1959) 2 LLJ 78 : (1959) 72 LW 379
High Courts25 Feb 1959
Muppudathi Pillai Vs Krishnaswami Pillai and Others
Madras High Court · AIR 1960 Mad 1 : (1959) ILR (Mad) 929 : (1959) 2 MLJ 225
Contract Act, 1872 — Section 70Specific Relief Act, 1877 — Section 41
High Courts24 Feb 1959Dismissed
The Employees in the Caltex (India), Ltd., Madras and Another Vs The Commissioner of Labour and Conciliation Officer, Government of Madras and Another
Madras High Court · AIR 1959 Mad 441 : (1959) ILR (Mad) 891 : (1959) 1 LLJ 520 : (1959) 72 LW 386
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 12(3)