High Courts12 Jan 1959
Ganapatia Pillai Vs Krishnaswami Pillai and Others
Madras High Court · (1959) 72 LW 543
Specific Relief Act, 1963 — Section 39, 41
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,010 of 5,226
High Courts07 Jan 1959Dismissed
Vuppulla Chinna Venkataramaniah alias Raju Vs Vuppulla Peda Venkatramaniah and Others
Madras High Court · (1959) ILR (Mad) 707
Partnership Act, 1932 — Section 46, 47, 48, 48(6)
High Courts06 Jan 1959
K. Hutchi Gowder Vs H. Bheema Gowder
Madras High Court · (1959) ILR (Mad) 552 : (1959) 2 MLJ 324
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 77
High Courts06 Jan 1959
Nambikkai Mary Ammal Vs Prakasa Mary and Others
Madras High Court · (1959) 2 MLJ 120
Court Fees Act, 1955 — Section 37(2)
High Courts02 Jan 1959
M. Ramiza Bi Saheba Vs Income Tax Officer, Madras
Madras High Court · AIR 1960 Mad 357 : (1959) 37 ITR 204 : (1959) 2 MLJ 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 16(3), 26
High Courts02 Jan 1959
M. Ramiza Bi Saheb Vs The Income Tax Officer
Madras High Court · (1959) 2 MLJ 437
Income Tax Act, 1961 — Section 16(3)(a)
High Courts01 Jan 1959
V. Srinivasan Vs Padmasini Ammal
Madras High Court · AIR 1959 Mad 79
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts24 Dec 1958
Public Prosecutor Vs Saroja and Another
Madras High Court · AIR 1959 Mad 190 : (1959) CriLJ 613 : (1959) ILR (Mad) 620 : (1959) 72 LW 135 : (1959) 1 MLJ 193
Criminal Procedure Code, 1898 (CrPC) — Section 439Madras Criminal Practice Rules, 1931 — Rule 185
High Courts24 Dec 1958
T. Shanmugam (Kandan Touring Talkies) Vs M. Arumugam, Proprietor, Prabhat Talkies and Others
Madras High Court · (1959) ILR (Mad) 576 : (1959) 72 LW 235 : (1960) 1 MLJ 66
Constitution of India, 1950 — Article 226
High Courts24 Dec 1958Dismissed
M.S.V. Narayanan Chettiar Vs M.S.M. Umayal Achi
Madras High Court · AIR 1959 Mad 283 : (1959) 72 LW 337 : (1959) 1 MLJ 282
Partnership Act, 1932 — Section 42
High Courts22 Dec 1958Allowed
Sri Kallalagar Soundaraja Perumal Chitra Poornami Mandakapadi Trust and another Vs Maruthamamalai Ambalam and others
Madras High Court · (1958) 12 MAD CK 0012
High Courts19 Dec 1958
In Re: Sinnathambi
Madras High Court · (1959) 2 MLJ 289
Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts17 Dec 1958
State of Madras Vs Sulaika Beevi Ammal and Others
Madras High Court · AIR 1960 Mad 81 : (1959) 72 LW 683
Constitution of India, 1950 — Article 226
High Courts14 Dec 1958Dismissed
The State of Madras Vs James Appadurai and another
Madras High Court · (1958) 12 MAD CK 0025
Penal Code, 1860 (IPC) — Section 338
High Courts12 Dec 1958Allowed
The Public Prosecutor Vs N.T. Kathirvelu
Madras High Court · AIR 1959 Mad 518 : (1959) CriLJ 1444
Motor Vehicles Act, 1939 — Section 123
High Courts11 Dec 1958
S.M. Syed Haji Abdul Rahiman and Co., Madras Vs C.H. Kizar Mohamed and Co., Madras
Madras High Court · AIR 1959 Mad 357 : (1959) 72 LW 214
Specific Relief Act, 1877 — Section 54Trade Marks Act, 1940 — Section 20, 20(2)
High Courts11 Dec 1958Dismissed
Vellore Electric Corporation Ltd. Vs State of Madras and Another
Madras High Court · AIR 1959 Mad 351 : (1959) ILR (Mad) 697 : (1959) 72 LW 307 : (1959) 1 MLJ 318
Arbitration Act, 1940 — Section 30Evidence Act, 1872 — Section 1
High Courts11 Dec 1958Dismissed
Mrs. Leelie Kuriakose Vs T.N. Kuriakose
Madras High Court · AIR 1959 Mad 347 : (1959) ILR (Mad) 692 : (1959) 72 LW 299 : (1959) 1 MLJ 298
Divorce Act, 1869 — Section 7
High Courts09 Dec 1958
J. Manicka Gounder Vs Inspector of Factories
Madras High Court · AIR 1959 Mad 430 : (1959) CriLJ 1186 : (1959) 1 LLJ 271
Factories Act, 1948 — Section 2
High Courts08 Dec 1958Dismissed
M.S.O.S.P.V. Velayudam Chettiar and Others Vs The Special Tahsildar for Land Acquisition, Madurai at Madurai Town
Madras High Court · AIR 1959 Mad 462 : (1959) 1 MLJ 348
Land Acquisition Act, 1894 — Section 23, 4(1)