COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,009 of 5,226

High Courts23 Feb 1959

O. RM. P. RM. Ramanathan Chettiar Vs P.S.L. Ramanathan Chettiar and Others

Madras High Court · AIR 1960 Mad 207 : (1960) ILR (Mad) 97 : (1960) 73 LW 31

Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2)

High Courts17 Feb 1959

Chunulal Seetaram Vs G.S. Muthiah and Brothers and Others

Madras High Court · AIR 1959 Mad 359 : (1959) ILR (Mad) 823 : (1959) 72 LW 298

Trade Marks Act, 1940 — Section 76(1)

High Courts11 Feb 1959

A.R. Cunniah Naidu Vs Thirunavukkarasu Chettiar and Others

Madras High Court · (1959) 72 LW 660 : (1960) 2 MLJ 7

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(3)(c)

High Courts10 Feb 1959Dismissed

Balkrishna Koundar Vs Amirthavalli Ammal and Another

Madras High Court · AIR 1959 Mad 526 : (1959) ILR (Mad) 807 : (1959) 72 LW 351 : (1959) 2 MLJ 186

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Evidence Act, 1872 — Section 107, 108

High Courts09 Feb 1959Allowed

C.R. Narasimhan Vs M.G. Natesa Chettiar

Madras High Court · AIR 1959 Mad 514 : (1959) ILR (Mad) 669

Evidence Act, 1872 — Section 21Representation of the People Act, 1951 — Section 123(6), 77, 77(1), 77(2), 77(3)

High Courts06 Feb 1959Allowed

P.M.S.M. Mohammed Abdul Samad and Others Vs P.M.S.C. Madarsa Rowther and Others

Madras High Court · AIR 1959 Mad 440 : (1959) ILR (Mad) 802 : (1959) 72 LW 313

Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)

High Courts05 Feb 1959Allowed

P.Sv.Rm. Ramanatha Aiyar Vs M. Pappu Reddiar

Madras High Court · AIR 1959 Mad 558

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts05 Feb 1959

P.S.V.R.M. Ramanatha Ayyar Vs M. Pappu Reddiar

Madras High Court · (1959) 2 MLJ 184

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts04 Feb 1959

C. Cunniah and Co. and Others Vs Balraj and Co. and Another

Madras High Court · (1959) 72 LW 514 : (1960) 1 MLJ 53

High Courts03 Feb 1959Dismissed

Calmidi Namberumal Chetty's Charities and Others Vs The Accommodation Controller, Madras and another

Madras High Court · (1959) 02 MAD CK 0013

High Courts03 Feb 1959Dismissed

S. Abdul Rasheed Vs State Transport Appellate Tribunal, Madras and Another

Madras High Court · AIR 1959 Mad 386 : (1959) ILR (Mad) 705 : (1959) 72 LW 260 : (1959) 1 MLJ 287

Contract Act, 1872 — Section 182Motor Vehicles Act, 1939 — Section 64

High Courts02 Feb 1959

D. Namasivaya Mudaliar and Others Vs The State of Madras and Others

Madras High Court · AIR 1959 Mad 548 : (1959) ILR (Mad) 770 : (1959) 72 LW 434

Constitution of India, 1950 — Article 226, 31(2), 31(3)

High Courts02 Feb 1959Allowed

Rayalseema Constructions Vs Deputy Commercial Tax Officer, Mannady Division, Madras 1 and Others

Madras High Court · AIR 1959 Mad 382 : (1959) ILR (Mad) 750 : (1959) 72 LW 446 : (1959) 2 MLJ 97 : (1959) 10 STC 345

Constitution of India, 1950 — Article 226, 265, 32Madras General Sales Tax Act, 1939 — Section 3

High Courts02 Feb 1959

D. Namasivaya Mudaliar and Others Vs State of Madras by Revenue Divisional Officer and Others

Madras High Court · (1959) 2 MLJ 402

Land Acquisition Act, 1894 — Section 11

High Courts30 Jan 1959Allowed

Annamalai Goundan Vs Venkatasami Naidu and Others

Madras High Court · AIR 1959 Mad 354 : (1959) ILR (Mad) 796 : (1959) 72 LW 265 : (1959) 1 MLJ 309

Transfer of Property Act, 1882 — Section 53A

High Courts27 Jan 1959

T.K. Krishna Iyer Vs Karur Vysia Bank Ltd.

Madras High Court · (1959) 72 LW 494 : (1959) 2 MLJ 215

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12

High Courts23 Jan 1959

In Re: An Advocate, High Court

Madras High Court · (1959) ILR (Mad) 546

Bar Councils Act, 1926 — Section 10(2)

High Courts23 Jan 1959Dismissed

Dr. V.K. John, Madras Vs G. Vasantha Pai, Madras

Madras High Court · AIR 1959 Mad 331 : (1959) 72 LW 325

Bar Councils Act, 1926 — Section 10, 11Civil Procedure Code, 1908 (CPC) — Section 24

High Courts16 Jan 1959Dismissed

Vanguard Fire and General Insurance Co. Ltd. Vs Fraser and Ross, Chartered Accountants, Madras and Another

Madras High Court · AIR 1959 Mad 336 : (1959) ILR (Mad) 681 : (1959) 72 LW 302 : (1959) 2 MLJ 104

Insurance Act, 1938 — Section 2, 2(9), 2D, 3(5D), 33

High Courts15 Jan 1959Allowed

Adakalathammal Vs Chinnayyan Panipundar

Madras High Court · AIR 1959 Mad 447 : (1959) 72 LW 358 : (1959) 1 MLJ 314

Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1958 — Section 9, 9(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 56, 56(1)