High Courts15 Oct 1958Allowed
V.T.S. Sevugapandia Thevar Vs V.T.S. Thyagasundaradas Thevar and others
Madras High Court · (1959) ILR (Mad) 601
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,014 of 5,226
High Courts15 Oct 1958
H.M. Abdul Rahim Sait Vs K.V. Kunhalan Kutty
Madras High Court · (1959) 2 MLJ 498
Contract Act, 1872 — Section 56, 65Sales of Goods Act, 1930 — Section 11, 12, 13, 14, 14(b)
High Courts15 Oct 1958Allowed
V.T.S. Sevugapandia Thevar Vs V.T.S. Thyagasundaradas Thevab and Eleven and Others
Madras High Court · (1959) ILR (Mad) 601
Madras Impartible Estates Act, 1902 — Section 4Oudh Estates Act, 1869 — Section 22, 8
High Courts14 Oct 1958
M.M. Hajee Mohamed Yusuf Sahib Vs State of Madras and Another
Madras High Court · (1959) 2 MLJ 132
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3
High Courts14 Oct 1958
Hajee Mohamed Yusif Sahib (M.M.P.) Vs State of Madras and Another
Madras High Court · (1959) 1 LLJ 268
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 3
High Courts10 Oct 1958Allowed
P.N. Venkatasubramania Ayyar Vs K.V. Srinivasa Ayyangar and Others
Madras High Court · AIR 1959 Mad 445 : (1959) 72 LW 316 : (1959) 2 MLJ 173(1)
Bankers Books Evidence Act, 1891 — Section 4, 5Tamil Nadu Agriculturists Relief Act, 1938 — Section 8
High Courts10 Oct 1958Dismissed
The Indian Drugs Co. Vs The State of Madras
Madras High Court · (1959) 10 STC 322
Constitution of India, 1950 — Article 286
High Courts10 Oct 1958
Sridharan Motor Service Vs Industrial Tribunal and Others
Madras High Court · (1959) 1 LLJ 380
Factories Act, 1948 — Section 56Industrial Disputes Act, 1947 — Section 13, 14, 22, 33, 33A
High Courts10 Oct 1958
S. Kandaswami Vs S.B. Adityan
Madras High Court · (1959) ILR (Mad) 256 : (1959) 72 LW 285 : (1960) 1 MLJ 420
Constitution of India, 1950 — Article 227
High Courts09 Oct 1958
Shri Vasudeva Bank, Ltd. Vs The Union of India (UOI)
Madras High Court · (1959) 2 MLJ 165
Central Excise Rules, 1944 — Rule 140
High Courts08 Oct 1958
State of Madras Vs Rameswaram Devasthanam and Others
Madras High Court · (1959) 2 MLJ 383
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts08 Oct 1958Dismissed
In Re: Muthukarunga Konar and Another
Madras High Court · AIR 1959 Mad 175 : (1959) CriLJ 603
Criminal Procedure Code, 1898 (CrPC) — Section 1, 164Evidence Act, 1872 — Section 24
High Courts07 Oct 1958
N. Doraswami Mudaliar Vs S.V. Natesa Mudaliar and Others
Madras High Court · AIR 1959 Mad 453 : (1959) CriLJ 1192 : (1959) 1 MLJ 256
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 123, 123(1), 42, 42(1)
High Courts07 Oct 1958
Subramaniya Pillai Vs Dhanabagyathammal and Another
Madras High Court · (1959) 2 MLJ 148
High Courts01 Oct 1958Allowed
K.A.R. Muthukrishna Chettiar Vs Kanni Konar and others
Madras High Court · (1958) 10 MAD CK 0036
Constitution of India, 1950 — Article 226
High Courts01 Oct 1958Allowed
A. Bhaskaran and Another Vs Sellappa Goundan and Others
Madras High Court · AIR 1959 Mad 199
Civil Procedure Code, 1908 (CPC) — Section 9Madras Estates (Supplementary) Act, 1956 — Section 11
High Courts30 Sept 1958
Serandaya Pillai and Another Vs Sankaralingam Pillai and Another
Madras High Court · (1959) 72 LW 206 : (1959) 2 MLJ 502
Transfer of Property Act, 1882 — Section 123
High Courts29 Sept 1958
Rajammal Achi Vs Govindasami Pillai
Madras High Court · (1958) 09 MAD CK 0034
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts25 Sept 1958
M.K. Manickam Chettiar Vs The Union of India (UOI) and Another
Madras High Court · (1959) 72 LW 464 : (1959) 2 MLJ 365
Contract Act, 1872 — Section 151, 152, 161