High Courts25 Sept 1958
M.K. Manickam Chettiar Vs Union of India and Another
Madras High Court · AIR 1960 Mad 149
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1989 — Section 72
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,015 of 5,226
High Courts24 Sept 1958
The Madras Pencil Factory Vs The Regional Provident Fund Commissioner, No. 111 Mount Road, Madras
Madras High Court · AIR 1959 Mad 235 : (1959) ILR (Mad) 353 : (1959) 1 LLJ 262
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts24 Sept 1958Allowed
Chinnah Goundan and Others Vs Subramania Chettiar and Another
Madras High Court · AIR 1959 Mad 246 : (1959) ILR (Mad) 369 : (1959) 72 LW 149
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 67
High Courts24 Sept 1958
The Madras Pencil Factory Vs The Regional Provident Fund Commissioner
Madras High Court · (1960) 1 MLJ 429
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts24 Sept 1958Allowed
In Re: M. Ratnaswami Mudaliar and Others
Madras High Court · AIR 1959 Mad 203 : (1959) CriLJ 614 : (1959) ILR (Mad) 245 : (1959) 1 LLJ 631 : (1959) 72 LW 100
Factories Act, 1948 — Section 2
High Courts24 Sept 1958
Medai Dalavoi R. Ranganatha Mudaliar adopted son of Medai Dalavoi T. Ranganatha Mudaliar through his father and next friend P.N. Sivasubramania Mudaliar Vs M.D.T. Kumaraswami, Mudaliar and Others
Madras High Court · AIR 1959 Mad 253 : (1959) ILR (Mad) 298 : (1959) 72 LW 180
Civil Procedure Code, 1908 (CPC) — Section 35Hindu Succession Act, 1956 — Section 6Hindu Womens Right to Property Act, 1937 — Section 3
High Courts19 Sept 1958Allowed
Sundarammal Vs Sadasiva Reddiar and Others
Madras High Court · AIR 1959 Mad 349
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hindu Succession Act, 1956 — Section 14, 19
High Courts18 Sept 1958
S.S. Palanisami Nadar Vs The State of Madras
Madras High Court · AIR 1960 Mad 8 : (1959) 10 STC 207
Civil Procedure Code, 1898 — Section 9
High Courts15 Sept 1958Allowed
Parambot Thayunni Balakrishna Menon Vs Govind Krishnan and Another
Madras High Court · AIR 1959 Mad 165 : (1959) CriLJ 483 : (1959) ILR (Mad) 349 : (1959) 72 LW 65
Criminal Procedure Code, 1898 (CrPC) — Section 488, 69, 72
High Courts12 Sept 1958
Stanes Motors (South India) Ltd. Vs The State of Madras
Madras High Court · (1959) 72 LW 244 : (1959) 10 STC 154
Tamil Nadu General Sales Tax Act, 1959 — Section 8B
High Courts10 Sept 1958Dismissed
Arokyathammal Vs Mookayee alias Arokyathammal
Madras High Court · AIR 1959 Mad 180 : (1959) ILR (Mad) 449 : (1959) 72 LW 142
Succession Act, 1925 — Section 27
High Courts10 Sept 1958
Dhandapani (V.) Vs Salem Co-operative Wholesale Stores Ltd.
Madras High Court · (1959) 1 LLJ 635 : (1959) 72 LW 126
Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts10 Sept 1958
The Great Eastern Shipping Co. Ltd. Vs S. Mohammed Samiullah Saheb and Co. and Another
Madras High Court · AIR 1959 Mad 367 : (1959) 72 LW 129 : (1959) 1 MLJ 149
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115Contract Act, 1872 — Section 151, 152, 161
High Courts09 Sept 1958
Karumuthu Thiagarajan Chettiar Vs The State of Madras
Madras High Court · (1958) 09 MAD CK 0038
High Courts09 Sept 1958Allowed
The Management of "Tamil Nadu" Madurai Vs Working Journalists of Tamil Nadu and Others
Madras High Court · AIR 1959 Mad 343 : (1958) 71 LW 849
Industrial Disputes Act, 1947 — Section 10, 14
High Courts09 Sept 1958
P. Govindarajulu Naidu Vs The State of Madras
Madras High Court · (1958) 09 MAD CK 0022
High Courts08 Sept 1958Dismissed
C. Solomon Vs Josephine
Madras High Court · AIR 1959 Mad 151 : (1959) ILR (Mad) 278 : (1959) 72 LW 46
Divorce Act, 1869 — Section 10, 18, 19
High Courts05 Sept 1958
V.S.T. Sheik Mansoor Tharaganar and Another Vs S.V.S. Sankarapandia Mudaliar
Madras High Court · (1958) 2 MLJ 568
Madras Agriculturists Relief Act, 1938 — Section 13
High Courts04 Sept 1958Dismissed
Mohammed Musa Sahib (Died) and Others Vs N.K. Mohammed Ghouse Sahib and Another
Madras High Court · AIR 1959 Mad 379
Partnership Act, 1932 — Section 4, 6
High Courts04 Sept 1958
T.B. Sri Rangi Vs Asia Bai
Madras High Court · AIR 1959 Mad 475 : (1959) 72 LW 320
Succession Act, 1925 — Section 111, 112, 121