High Courts05 Aug 1958
Sri. Sivagurunathaswami Devastanam, Slvapuram Vs Sri. S.A. Rathina Padayachi
Madras High Court · (1959) ILR (Mad) 172
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,018 of 5,226
High Courts05 Aug 1958Allowed
Subramania Iyer Vs T.D. Ramaswami Pillai alias Ramakrishna Pillai and Others
Madras High Court · AIR 1959 Mad 225 : (1959) 1 MLJ 178
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19Partition Act, 1893 — Section 2, 4Transfer of Property Act, 1882 — Section 52
High Courts05 Aug 1958Allowed
Sri Sivagurunathaswami Devasthanam Vs Sri S.A. Rathina Padayachi
Madras High Court · (1959) ILR (Mad) 172
Madras Estates Land Act, 1908 — Section 3(16)
High Courts04 Aug 1958
Hajee Abdul Sather Sait Vs C. Srinivasan and Another
Madras High Court · (1958) 71 LW 738 : (1958) 2 MLJ 508
High Courts30 Jul 1958
Union of India (UOI) Vs S.M. Arunachala Mudaliar and Company
Madras High Court · (1958) 2 MLJ 528
Contract Act, 1872 — Section 64, 74
High Courts25 Jul 1958
K. Subbaroya Mudali and Another Vs K. Velappa Mudali and Others
Madras High Court · (1958) 2 MLJ 591
Madras Hindu Religious Endowments Act, 1923 — Section 73
High Courts25 Jul 1958
Kali Ammal Vs The Manager, Sri Ranga Vilas Mills
Madras High Court · (1958) 71 LW 814 : (1958) 2 MLJ 550
High Courts24 Jul 1958Allowed
T.M. Abdul Rahim and Co., Maharaja Beedi Factory, Renipet Vs The Secretary, North Arcot Dt. Beedi Workers' Union, Vellore and Another
Madras High Court · AIR 1959 Mad 212 : (1958) 71 LW 780 : (1958) 2 MLJ 575
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts24 Jul 1958Allowed
Janab S. Ahmed Hussain and Sons, Three Lotus Beedi Factory, Fort, Salem and Another Vs Secretary United Beedi Workers' Union, Salem and Others
Madras High Court · AIR 1959 Mad 221 : (1958) 2 LLJ 606 : (1958) 71 LW 788
Industrial Disputes Act, 1947 — Section 2
High Courts24 Jul 1958Dismissed
The Coimbatore Spinning and Weaving Co. Ltd. Vs M.S. Srinivasan Chartered Accountant, Coimbatore and Another
Madras High Court · AIR 1959 Mad 229 : (1959) 72 LW 26 : (1959) 1 MLJ 254
Companies Act, 1956 — Section 234(6), 234(7), 235, 237
High Courts23 Jul 1958Allowed
S.K. Mohamed Ibrahim and Others Vs M. Vedachala Mudaliar (died) and Others
Madras High Court · AIR 1959 Mad 387 : (1959) ILR (Mad) 90 : (1959) 72 LW 177 : (1958) 2 MLJ 442
High Courts23 Jul 1958
N.C Ranganna Vs The State of Madras
Madras High Court · (1958) 07 MAD CK 0027
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 2 Rule 1, Order 41 Rule 23Constitution of India, 1950 — Article 375
High Courts23 Jul 1958
M.C. Ranganna Vs The State of Madras
Madras High Court · (1958) ILR (Mad) 1109
Charter Act, 1861 — Section 15Court Fees Act, 1955 — Section 8, 86Madras City Civil Courts (Amendment) Act, 1955 — Section 13, 14, 15, 16, 8
High Courts23 Jul 1958
The Tamilnad Non-Gazetted Government Officers Union, Madras and Another Vs The Registrar of Trade Unions, Madras
Madras High Court · AIR 1959 Mad 55 : (1959) ILR (Mad) 168 : (1958) 71 LW 618 : (1958) 2 MLJ 395
Trade Unions Act, 1926 — Section 11, 11(3), 2
High Courts23 Jul 1958
V. Gopal Stores by Proprietor, V. Gopal Vs A. Arunachala Naicker
Madras High Court · (1958) 2 MLJ 617
Larceny Act, 1916 — Section 33
High Courts23 Jul 1958
A. Balasubramania Naicker Vs A. Doraiswamy Naicker and Others
Madras High Court · (1958) 2 MLJ 616
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 87
High Courts22 Jul 1958
Marian and others Vs A. S. M. Mohammed Rowther
Madras High Court · (1958) 07 MAD CK 0034
High Courts18 Jul 1958
Sundaram and Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1959 Mad 281
Income Tax Act, 1922 — Section 13, 4, 4(1)
High Courts18 Jul 1958
The Central Bank of India, Branch Office Vs Multanmull Misrimull Firm, G.T., by Partner Sammanmull Gnanji
Madras High Court · (1959) 72 LW 225 : (1960) 1 MLJ 187
Negotiable Instruments Act, 1881 (NI) — Section 10, 82(c), 85(2)