High Courts05 Dec 1958Dismissed
K.S. Venkatesam Naidu and Sons, Madras Vs State of Madras
Madras High Court · AIR 1959 Mad 335 : (1959) 72 LW 340 : (1959) 1 MLJ 288
Evidence Act, 1872 — Section 124
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,011 of 5,226
High Courts05 Dec 1958
Sri Chamundeeswari Weaving and Trading Co. (Private) Ltd. Vs Mysore Spinning and Manufacturing Co. Ltd. and Another
Madras High Court · AIR 1959 Mad 251 : (1959) ILR (Mad) 363 : (1959) 72 LW 144 : (1959) 1 MLJ 217
Trade Marks Act, 1940 — Section 37, 46(2)
High Courts05 Dec 1958Dismissed
M.C.M. Muthurama Thevar Vs Board of Revenue and Another
Madras High Court · (1959) ILR (Mad) 726
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 1, 5, 5(1)
High Courts04 Dec 1958Dismissed
S.R. Srinivasaraghavan Vs Padmavathi Ammal (died) and Others
Madras High Court · AIR 1959 Mad 468 : (1959) 72 LW 334
Guardians and Wards Act, 1890 — Section 29Trusts Act, 1882 — Section 88
High Courts04 Dec 1958Dismissed
The State of Madras Vs James Appadurai and Another
Madras High Court · AIR 1959 Mad 369 : (1959) ILR (Mad) 475 : (1959) 1 MLJ 278
Penal Code, 1860 (IPC) — Section 338
High Courts04 Dec 1958
The State of Madras Vs S. Krishnasami Ayyangar and Others
Madras High Court · (1959) 72 LW 461 : (1959) 2 MLJ 127
Tamil Nadu Irrigation Cess Act, 1865 — Section 1
High Courts03 Dec 1958
Km. N. Sp. N. Valliammai Achi Vs J.A. Ramachandra Ayyar and Others
Madras High Court · AIR 1959 Mad 433
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 34 Rule 11Tamil Nadu Agriculturists Relief Act, 1938 — Section 19
High Courts03 Dec 1958Dismissed
K. Parthasarathy Vs C. Nataraja Odayar and Others
Madras High Court · AIR 1959 Mad 156 : (1959) ILR (Mad) 331 : (1960) 73 LW 82 : (1959) 1 MLJ 11
Representation of the People Act, 1951 — Section 36(4)
High Courts02 Dec 1958
Commissioner of Income Tax, Madras Vs C.S. Sastri
Madras High Court · AIR 1959 Mad 250 : (1959) ILR (Mad) 432 : (1959) 35 ITR 476 : (1959) 72 LW 253
Finance Act, 1950 — Section 2(2)Income Tax Act, 1922 — Section 15A, 2, 2(15)
High Courts28 Nov 1958Allowed
V.S. Thiruvengadaswami Mudaliar Vs State of Madras and Others
Madras High Court · AIR 1959 Mad 155 : (1959) ILR (Mad) 460 : (1959) 72 LW 136
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 41, 87(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Court Fees Act, 1870 — Article 17
High Courts27 Nov 1958Dismissed
Mamundi Kaduvetti Vs Somasundara Chetty and Others
Madras High Court · AIR 1959 Mad 555 : (1959) ILR (Mad) 883 : (1959) 72 LW 424
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9ATransfer of Property Act, 1882 — Section 92
High Courts27 Nov 1958
T. Jagannatha Chettiar Vs The State Transport Appellate Tribunal, Madras and Another
Madras High Court · AIR 1959 Mad 439 : (1959) CriLJ 1188 : (1959) ILR (Mad) 481 : (1959) 72 LW 222
Motor Vehicles Act, 1939 — Section 48Tamil Nadu Motor Vehicles Rules, 1940 — Rule 3
High Courts26 Nov 1958
Kothandarama Gramani Vs Sellammal and Others
Madras High Court · (1959) 2 MLJ 218
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts25 Nov 1958
The State of Madras by Superintending Engineer, Manimuthar Headworks Division Vs K. Sankiah Thevar
Madras High Court · (1960) 1 MLJ 108
High Courts25 Nov 1958
Coimbatore Cotton Mills Vs Central Government Industrial Tribunal and Another
Madras High Court · (1959) 2 LLJ 512
High Courts25 Nov 1958
State of Madras (by Superintending Engineer, Manimuthar Dam) Vs Sankiah Thevar (K.)
Madras High Court · (1959) 1 LLJ 390 : (1959) 72 LW 572
High Courts24 Nov 1958
Vyrathammal Vs Somasundaram Pillai and Others
Madras High Court · (1959) 2 MLJ 429
Limitation Act, 1963 — Section 22
High Courts24 Nov 1958Dismissed
Balasubramanian by his maternal uncle and proposed guardian, Arumugham Vs Tinnevally District Permanent Fund Ltd. and Another
Madras High Court · AIR 1959 Mad 429 : (1959) 72 LW 445
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts21 Nov 1958Dismissed
V.R. Shenoy and Others Vs K.R. Raghunath Shenoy and Others
Madras High Court · (1959) ILR (Mad) 715
Banking Companies (Amendment) Act, 1950 — Section 45(A), 45(B), 45(E), 45(F), 45(G)Banking Companies (Amendment) Act, 1953 — Section 45(A), 45(B), 45CBanking Companies Act, 1949 — Section 11
High Courts21 Nov 1958Allowed
The Management of Wakefield Estate by the Proprietor Hitchi Gowder Vs P.L. Perumal and Others
Madras High Court · (1959) ILR (Mad) 623
Minimum Wages Act, 1948 — Section 2, 20, 20(2)