COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,013 of 5,226

High Courts12 Nov 1958Allowed

In Re: Arusami Goundan

Madras High Court · AIR 1959 Mad 274 : (1959) CriLJ 852 : (1959) ILR (Mad) 320 : (1959) 72 LW 74

Criminal Procedure Code, 1898 (CrPC) — Section 337(2), 339(1)Penal Code, 1860 (IPC) — Section 362, 363

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High Courts12 Nov 1958Dismissed

Thirunavukkarasu and Others Vs The State

Madras High Court · AIR 1959 Mad 339 : (1959) CriLJ 998 : (1959) 2 MLJ 596

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 107, 110, 112, 117(3), 118Evidence Act, 1872 — Section 157, 54

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High Courts06 Nov 1958

N.S. Vasudeva Iyer Vs Ramakrishna Iyer and others

Madras High Court · (1958) 11 MAD CK 0041

Civil Procedure Code, 1908 (CPC) — Section 48

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High Courts06 Nov 1958Dismissed

Jaga Button Industries Ltd. Vs The State of Madras

Madras High Court · (1959) 10 STC 323

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 286

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High Courts06 Nov 1958

The Jaga Button Industries, Limited, by Managing Partner Sri Kondaswami Naidu Vs The State of Madras by Collector of Coimbatore

Madras High Court · (1959) 2 MLJ 415

Constitution of India, 1950 — Article 286(2)

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High Courts05 Nov 1958Dismissed

In Re: Pachaimuthu Mudaliar

Madras High Court · (1958) 11 MAD CK 0034

Penal Code, 1860 (IPC) — Section 304A, 337, 396, 71

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High Courts04 Nov 1958

In Re: Rajabather

Madras High Court · AIR 1959 Mad 450

Criminal Procedure Code, 1898 (CrPC) — Section 103Evidence Act, 1872 — Section 5Madras Prohibition Act, 1937 — Section 16, 32, 4(1)

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High Courts31 Oct 1958

V.S. Ratnaswami Padayachi Vs P. Mani Pillai and another

Madras High Court · (1959) ILR (Mad) 380

Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 3, 3(1)

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High Courts31 Oct 1958

V.S. Ratnaswami Padayachi Vs P. Mani Pillai and Another

Madras High Court · (1959) ILR (Mad) 380

Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 9

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High Courts31 Oct 1958Dismissed

L. Balakrishnan Vs The Deputy Inspector-General of Police, Southern Range, Madurai and Another

Madras High Court · AIR 1959 Mad 270 : (1959) ILR (Mad) 639 : (1959) 2 LLJ 514 : (1959) 72 LW 255 : (1959) 1 MLJ 220

Constitution of India, 1950 — Article 226, 309

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High Courts30 Oct 1958Dismissed

Asoka Tea Estate (Private) Ltd. Vs Registrar of Joint Stock Companies, Madras

Madras High Court · AIR 1959 Mad 334 : (1959) 29 CompCas 244 : (1959) 72 LW 459

Companies Act, 1913 — Section 3Companies Act, 1956 — Section 10, 10(2), 645, 75General Clauses Act, 1897 — Section 24

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High Courts30 Oct 1958

N. Periaswami and Others Vs Naduviduthi Muthiah Chettiar

Madras High Court · (1959) 72 LW 36 : (1960) 1 MLJ 194

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(b)

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High Courts29 Oct 1958Allowed

Tajunnisa Bibi Ammal Vs Rahmath Bibi Ammal

Madras High Court · (1959) ILR (Mad) 630

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High Courts29 Oct 1958

Lakshmi Ammal Vs Ramaswami Naicker and Another

Madras High Court · AIR 1960 Mad 6 : (1959) ILR (Mad) 634 : (1959) 72 LW 349

Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 11, 17

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High Courts28 Oct 1958

P. Orr and Sons Vs Commissioner of Income Tax, Madras

Madras High Court · (1959) 35 ITR 556

Income Tax Act, 1922 — Section 10(2)(xv), 66(1), 66(1)

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High Courts17 Oct 1958

Mohan and others Vs R. Balaram and others

Madras High Court · (1958) 10 MAD CK 0032

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High Courts17 Oct 1958Dismissed

R. Padmanabha Naidu Vs V.K. Ponnusami Naicker

Madras High Court · (1958) 10 MAD CK 0030

Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41, 9, 9(1)

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High Courts17 Oct 1958Dismissed

K. Simrathmull Vs Addl. Income Tax Officer, Ootacamund

Madras High Court · AIR 1959 Mad 328 : (1959) ILR (Mad) 592 : (1959) 36 ITR 41

Income Tax Act, 1922 — Section 31, 33, 33A, 33B, 34(1)

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High Courts17 Oct 1958

Thangavel Padayachi Vs Rathna Padayachi and Others

Madras High Court · (1959) 2 MLJ 279

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High Courts15 Oct 1958

K.K. Muthiah Vs The State of Madras and others

Madras High Court · (1958) 10 MAD CK 0035

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226

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