High Courts11 Mar 1958Dismissed
Union of India (UOI) Vs S.S. Shanmugha Nadar
Madras High Court · AIR 1959 Mad 117 : (1958) 71 LW 651 : (1958) 2 MLJ 419
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,024 of 5,226
High Courts09 Mar 1958
Estates and Agency Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1958) 34 ITR 590
Income Tax Act, 1922 — Section 2(1), 2(6C), 4(1)(b), 4(3), 4(3)(viii)
High Courts07 Mar 1958
Ramayya Padayachi Vs Ambal Bagyam
Madras High Court · (1958) 71 LW 866 : (1958) 2 MLJ 593
High Courts06 Mar 1958
In Re: Veerappa Giramani
Madras High Court · AIR 1959 Mad 405 : (1959) CriLJ 1092 : (1958) 71 LW 536 : (1959) 2 MLJ 449
Criminal Procedure Code, 1898 (CrPC) — Section 106, 173, 173(4), 207A(3), 241Madras City Police Act, 1888 — Section 49A(3)
High Courts05 Mar 1958
M.R. Nataraja Naicker Vs M. Kamalamma
Madras High Court · (1958) ILR (Mad) 913 : (1958) 71 LW 472 : (1958) 2 MLJ 417
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts04 Mar 1958
In Re: Peerdan Juharmal Bank (in liquidation) by Joint Official Liquidator
Madras High Court · (1958) ILR (Mad) 858 : (1958) 71 LW 479 : (1958) 2 MLJ 167
Companies Act, 1913 — Section 235
High Courts04 Mar 1958Dismissed
Thiruvengada Mudaliar Vs T. Narayana Reddiar and Others
Madras High Court · AIR 1959 Mad 141
Provincial Insolvency Act, 1920 — Section 28(2)Specific Relief Act, 1877 — Section 42Transfer of Property Act, 1882 — Section 2, 5, 53
High Courts04 Mar 1958Dismissed
Sri Krishna Rice Mills Vs P. Rajagopala Konar
Madras High Court · AIR 1958 Mad 522
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 9(3), Order 9 Rule 13Constitution of India, 1950 — Article 164
High Courts04 Mar 1958
N. Santhanam Iyer alias Santhanarama Iyer Vs Somasundara Vanniar
Madras High Court · (1958) ILR (Mad) 827 : (1958) 71 LW 381 : (1958) 1 MLJ 400
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts03 Mar 1958
M.S. Nagaraja Dikshitar alias M.S. Nagaraja Sarma Vs Sundaresa Sastrigal and Others
Madras High Court · (1958) 2 MLJ 557
High Courts03 Mar 1958
The Board of Revenue, Chief Controlling Revenue Auththority Vs Simpson and McCanechy, Ltd.
Madras High Court · AIR 1958 Mad 508 : (1958) ILR (Mad) 917 : (1958) 71 LW 487 : (1958) 2 MLJ 273
Transfer of Property Act, 1882 — Section 92, 92(3)
High Courts28 Feb 1958
Collector of South Arcot Vs An Advocate
Madras High Court · (1958) 2 MLJ 305
Evidence Act, 1872 — Section 126
High Courts28 Feb 1958
Lion Automobile Service Co. Vs State Transport Authority and Another
Madras High Court · (1958) 2 MLJ 300
Motor Vehicles Act, 1988 — Section 44(3), 44(3)(c), 64, 64(d)
High Courts28 Feb 1958
Advocate Cuddalore; Collector of south Arcot Vs An Advocate
Madras High Court · AIR 1958 Mad 511 : (1958) CriLJ 1321 : (1958) ILR (Mad) 667 : (1958) 71 LW 462
Evidence Act, 1872 — Section 126
High Courts26 Feb 1958Dismissed
Srimathi Mary Joseph Vs Tayub Mahamed Hajee Moosa and Co. and Another
Madras High Court · AIR 1959 Mad 86 : (1958) 71 LW 741 : (1958) 2 MLJ 538
Specific Relief Act, 1877 — Section 27
High Courts25 Feb 1958
D. Sitaraman and others Vs S.S. Pattabhiraman alias Rathna
Madras High Court · (1958) 02 MAD CK 0032
High Courts25 Feb 1958Dismissed
In Re: Kandaswami Goundan and Another
Madras High Court · (1958) 2 MLJ 41 : (1958) 9 STC 542
Madras General Sales Tax Act, 1939 — Section 15(2)(a)
High Courts24 Feb 1958Dismissed
In Re: Velayudham Chettiar
Madras High Court · AIR 1959 Mad 394 : (1958) ILR (Mad) 908 : (1958) 71 LW 563 : (1958) 2 MLJ 178
Provincial Insolvency Act, 1920 — Section 28(7), 34
High Courts21 Feb 1958
Kuppuswamy Vs N. Ketty Muthu Goundan
Madras High Court · (1958) 1 MLJ 419
Tamil Nadu District Municipalities Act, 1920 — Section 44(a)
High Courts21 Feb 1958
E.V. Ramaswami, Leader Dravida Kazhagam Vs Jawaharlal Nehru
Madras High Court · (1958) CriLJ 1421 : (1958) ILR (Mad) 851 : (1958) 71 LW 527 : (1958) 2 MLJ 425
Contempt of Courts Act, 1971 — Section 5Penal Code, 1860 (IPC) — Section 117