High Courts09 Dec 1957
Govindaswami Goundar Vs Ramaswami Goundan and Others
Madras High Court · (1958) 71 LW 340 : (1958) 2 MLJ 185
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,029 of 5,226
High Courts09 Dec 1957
The Panchayat Board C. Mutlur by President Vs The Regional Inspector of Municipal Councils and Local Boards Central Range and Others
Madras High Court · (1958) 2 MLJ 221
Constitution of India, 1950 — Article 14
High Courts06 Dec 1957
The Gemini Pictures Circuit, Limited Vs The Commissioner of Income Tax
Madras High Court · (1958) 2 MLJ 6
Income Tax Act, 1961 — Section 13, 66(2)
High Courts06 Dec 1957
Gemini Pictures Circuit Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1958 Mad 592 : (1958) 33 ITR 547
Income Tax Act, 1922 — Section 13, 31, 34, 35, 66(2)
High Courts06 Dec 1957
V. Seshi Ammal Vs United India Life Insurance Co., Ltd. and Others
Madras High Court · (1958) 2 MLJ 53
Evidence Act, 1872 — Section 108
High Courts06 Dec 1957
Life Insurance Corporation of India Vs V. Sishi Ammal
Madras High Court · (1957) 12 MAD CK 0013
Evidence Act, 1872 — Section 108
High Courts05 Dec 1957
State of Madras Vs Balaji Chettiar and Others
Madras High Court · AIR 1959 Mad 16 : (1958) ILR (Mad) 891 : (1958) 2 MLJ 330
City Improvement Trust Act, 1945 — Section 173(2)Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 23, 23(1), 23(2), 4
High Courts04 Dec 1957
Asher Textiles Ltd. Vs The Industrial Tribunal and Another
Madras High Court · (1958) 71 LW 176 : (1958) 2 MLJ 102
Industrial Disputes Act, 1947 — Section 33(b)
High Courts03 Dec 1957
Chokkalingam Pillai and Another Vs Pechi Ammal and Others
Madras High Court · (1958) 71 LW 359 : (1958) 2 MLJ 211
High Courts02 Dec 1957
Ahmed Moideen Khan and Others Vs Inspector of 'D' Division
Madras High Court · AIR 1959 Mad 261 : (1959) CriLJ 731 : (1958) ILR (Mad) 452 : (1958) 2 MLJ 123
Constitution of India, 1950 — Article 14, 200, 214, 225, 245Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(3), 528(1), 528(2)
High Courts29 Nov 1957
In Re: K. Nataraja Pillai and Co.
Madras High Court · AIR 1958 Mad 454 : (1958) 71 LW 172 : (1958) 1 MLJ 255
High Courts29 Nov 1957
D. Shanmuga Rajah, Rajah Sahbb of Sivaganga and Another Vs The State of Madras and Others
Madras High Court · (1958) ILR (Mad) 433
Constitution of India, 1950 — Article 226Madras Estates Land (Reduction of Rent) Act, 1947 — Section 1(2), 2, 3, 3(3), 3(4)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 31, 34, 38, 38(1), 38(2)
High Courts29 Nov 1957
Raja of Sivaganga, sole hereditary Trustee of the Sivaganga Devasthanam by Agent S. Jayarama Iyer Vs State of Madras by Secretary, Revenue Department and Another
Madras High Court · (1958) 2 MLJ 65
High Courts29 Nov 1957
M.K. Chengalvaroya Chetty Vs State of Madras, by Collector of Madras
Madras High Court · (1958) 1 MLJ 253
Tamil Nadu Town and Country Planning Act, 1971 — Section 12
High Courts29 Nov 1957
T. M. K. Abdul Kassim Vs First Additional Income Tax Officer, Karaikudi, and Another
Madras High Court · (1958) ILR (Mad) 487 : (1958) 33 ITR 466
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(2), 22(2), 28, 29, 30
High Courts29 Nov 1957
T.M.K. Abdul Kassim, one of the legal representatives of T.M. Kadhir Mohideen (deceased) Vs The First Additional Income Tax Officer and Another
Madras High Court · AIR 1958 Mad 301 : (1958) 71 LW 227 : (1958) 1 MLJ 268
Income Tax Act, 1961 — Section 22(2)
High Courts29 Nov 1957
D. Shanmuga Rajah, Raja Saheb of Sivaganga Vs State of Madras and another
Madras High Court · AIR 1958 Mad 465
Constitution of India, 1950 — Article 226
High Courts29 Nov 1957
D. Shanmuga Rajah, Raja Saheb of Sivaganga and sole hereditary Trustee of the Sivaganga Devasthanam represented by his authorised agent Vs The State of Madras and another
Madras High Court · AIR 1958 Mad 465
Constitution of India, 1950 — Article 226
High Courts27 Nov 1957
Krimens Oil Mills (Private) Ltd. Vs Registrar of Companies
Madras High Court · AIR 1958 Mad 450 : (1958) 71 LW 611 : (1958) 2 MLJ 141
Companies Act, 1956 — Section 17, 17(1), 17(2), 17(r)Constitution of India, 1950 — Article 1(3)
High Courts26 Nov 1957
Pappa Bai Vs The State of Madras and Another
Madras High Court · (1958) 71 LW 427 : (1958) 1 MLJ 230
Civil Procedure Code, 1908 (CPC) — Section 2(11)