COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,023 of 5,226

High Courts25 Mar 1958Dismissed

Public Prosecutor Vs P.N. Palaniswami

Madras High Court · AIR 1959 Mad 362 : (1959) CriLJ 1002 : (1958) 2 LLJ 335 : (1959) 72 LW 218

Factories Act, 1948 — Section 2, 2(1), 6, 92Tamil Nadu Factories Rules, 1958 — Rule 5(3)

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High Courts24 Mar 1958

R. Sambandam Pillai Vs State of Madras, by Commissioner, Hindu Religious and Charitable Endowments and Another

Madras High Court · AIR 1958 Mad 557 : (1958) ILR (Mad) 862 : (1958) 2 MLJ 445

Constitution of India, 1950 — Article 226

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High Courts24 Mar 1958Dismissed

Swamiappa Mudaliar Vs K.R. Ponnammal and Another

Madras High Court · AIR 1959 Mad 107 : (1959) CriLJ 482 : (1958) 71 LW 621 : (1958) 2 MLJ 182

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 439, 476, 476B

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High Courts20 Mar 1958Dismissed

Syed Mahomed Ali Vs R. Sundaramoorthy and others

Madras High Court · AIR 1958 Mad 587 : (1958) ILR (Mad) 838 : (1958) 2 MLJ 259

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High Courts20 Mar 1958

C. Abdul Afeez Sahib Vs Official Receiver, Sub Court

Madras High Court · (1958) 2 MLJ 526

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High Courts20 Mar 1958

Syed Mahomed Ali Vs M.R. Sundaramurthy and Others

Madras High Court · AIR 1958 Mad 587 : (1958) ILR (Mad) 838 : (1958) 2 MLJ 259

Companies Act, 1956 — Section 397, 398

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High Courts20 Mar 1958

M.A. Muthiah Chettiar Vs Sa Ganesan and Another

Madras High Court · (1958) ILR (Mad) 810 : (1958) 71 LW 481 : (1958) 2 MLJ 237

Constitution of India, 1950 — Article 226

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High Courts20 Mar 1958

W.V. Kandaswami Chettiar Vs A.A Arunachala Mudaliar

Madras High Court · (1958) 71 LW 664 : (1958) 2 MLJ 392

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High Courts20 Mar 1958

Mahaboo Bivi Ammal Vs A.M.M. Abdul Hameed and Others

Madras High Court · (1958) 71 LW 477 : (1958) 2 MLJ 225

Civil Procedure Code, 1908 (CPC) — Section 12

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High Courts20 Mar 1958

S. Gopalan Vs State of Madras

Madras High Court · AIR 1958 Mad 539 : (1958) ILR (Mad) 798 : (1958) 71 LW 672 : (1958) 2 MLJ 117

Constitution of India, 1950 — Article 265, 372(1)

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High Courts18 Mar 1958

Sri Navaneethaswaraswami Devastanam Sikkil Vs P. Swaminatha Pillai

Madras High Court · (1958) 03 MAD CK 0044

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High Courts18 Mar 1958

Sundaram and Co., Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1959) 36 ITR 162

Income Tax Act, 1922 — Section 13, 66(2)

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High Courts18 Mar 1958

Ramanuja Naicker and Others Vs Seethalakshmi Ammal alias Sellathayee and Another

Madras High Court · (1958) 71 LW 739 : (1958) 2 MLJ 512

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14

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High Courts15 Mar 1958

K.S.M. Guruswami Nadar Vs Municipal Health Officer, Coimbatore Municipality

Madras High Court · (1958) ILR (Mad) 991 : (1958) 2 MLJ 180

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High Courts14 Mar 1958

R. Sellamuthu Chettiar Vs Veerasikkiah Gounder

Madras High Court · (1958) 03 MAD CK 0047

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High Courts14 Mar 1958

K.S.M. Guruswami Nadar Vs Municipl Health Officer, coimbatore Municipality

Madras High Court · (1958) 03 MAD CK 0040

Tamil Nadu District Municipalities Act, 1920 — Section 249

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High Courts14 Mar 1958

Sri Krishna Rice Mills, a Firm by partner M.R.M.K. Chidambaram Pillai Vs P. Rajagopala Konar

Madras High Court · (1958) 2 MLJ 143

Limitation Act, 1963 — Article 164

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High Courts14 Mar 1958

In Re: Chinnathambi Asari

Madras High Court · (1959) 72 LW 127 : (1958) 2 MLJ 594

Provincial Small Cause Courts Act, 1887 — Section 17(1)

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High Courts13 Mar 1958

In Re: Veluchami

Madras High Court · (1958) 71 LW 616 : (1958) 2 MLJ 175

Criminal Procedure Code, 1898 (CrPC) — Section 349Penal Code, 1860 (IPC) — Section 379

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High Courts12 Mar 1958

Management of Western India Match Company, Ltd. Vs Industrial Tribunal and Another

Madras High Court · AIR 1958 Mad 398 : (1958) ILR (Mad) 672 : (1958) 2 LLJ 315 : (1958) 71 LW 371 : (1958) 2 MLJ 74

Constitution of India, 1950 — Article 136, 141, 226Industrial Disputes Act, 1947 — Section 12, 18, 19

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