High Courts26 Nov 1957
Hanuman Bank Ltd. (in liqn.) Vs P.T. Munia Servai
Madras High Court · AIR 1958 Mad 279
Constitution of India, 1950 — Article 14, 182, 183, 226, 246
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,030 of 5,226
High Courts26 Nov 1957
Hanuman Bank, Limited Vs P.T. Munia Servai
Madras High Court · (1958) ILR (Mad) 502
Banking Companies Act, 1949 — Section 45B, 45D(7)Constitution of India, 1950 — Article 14, 182, 183, 226, 246
High Courts26 Nov 1957
Hanuman Bank Ltd. Vs P.T. Munia Servai
Madras High Court · AIR 1958 Mad 279
Constitution of India, 1950 — Article 14, 226, 246
High Courts25 Nov 1957
Palaniappa Chettiar and Co. and Others Vs The Deputy Commercial Tax Officer, Moore Market Division
Madras High Court · (1960) 1 MLJ 27
Commonwealth of Australia Constitution Act, 1900 — Section 55Madras General Sales Tax Act, 1939 — Section 19Tamil Nadu General Sales Tax Act, 1959 — Section 5
High Courts25 Nov 1957Dismissed
Palaniappa Chettiar and Co. and Others Vs Deputy Commercial Tax Officer, Moore Market Division, Madras and Another
Madras High Court · AIR 1959 Mad 317 : (1959) 10 STC 171
Constitution of India, 1950 — Article 286, 286(3)Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 3Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 15, 16
High Courts23 Nov 1957
Sunku Munuswami Chettiar Vs Sunku Narasimhalu Chettiar (died) and Others
Madras High Court · (1958) 2 MLJ 233
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3English Partnership Act, 1890 — Section 31
High Courts22 Nov 1957
Muthuswami Raja Vs Ramu Ammal
Madras High Court · AIR 1958 Mad 461 : (1958) 71 LW 175 : (1958) 1 MLJ 302
High Courts22 Nov 1957
Thangalakshmi Ammal Vs Arunachalam and Others
Madras High Court · (1958) ILR (Mad) 366 : (1958) 71 LW 148 : (1958) 1 MLJ 184
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Nov 1957
Muni Ammal Vs Govindarajan and Another
Madras High Court · AIR 1958 Mad 393 : (1958) ILR (Mad) 415 : (1958) 71 LW 50 : (1958) 1 MLJ 96
Evidence Act, 1872 — Section 65
High Courts21 Nov 1957
Public Prosecutor Vs C.S. Pachiappa Mudaliar
Madras High Court · AIR 1958 Mad 295 : (1958) CriLJ 776
Penal Code, 1860 (IPC) — Section 409
High Courts20 Nov 1957
Meenal Vs Subbiah Naidu, Sub-Inspector of Police
Madras High Court · (1958) ILR (Mad) 411 : (1958) 71 LW 48 : (1958) 1 MLJ 162
Criminal Procedure Code, 1898 (CrPC) — Section 245(1)
High Courts20 Nov 1957Dismissed
Thangla alias Thangavelu, Onthiriyan and others Vs The Hanuman Bank Ltd. (in Liquidation) and another
Madras High Court · AIR 1958 Mad 403
Civil Procedure Code, 1908 (CPC) — Section 151, 42Constitution of India, 1950 — Article 245, 246, 255Presidency Towns Insolvency Act, 1909 — Section 7
High Courts20 Nov 1957Dismissed
Thangia alias Thangavelu Onthiriyan and others Vs The Hanuman Bank Ltd., (in liquidation) and another
Madras High Court · AIR 1958 Mad 403
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 245, 246, 246, 247, 248Presidency Towns Insolvency Act, 1909 — Section 7
High Courts19 Nov 1957
Artisan Press Ltd. Vs Income Tax Appellate Tribunal and Another
Madras High Court · (1958) 33 ITR 670
Income Tax Act, 1922 — Section 28, 28(1), 28(1)(c), 28(3)
High Courts19 Nov 1957
Artisan Press Ltd. Vs The Income Tax Appellate Tribunal and Another
Madras High Court · AIR 1958 Mad 507 : (1958) 71 LW 347 : (1958) 1 MLJ 416
Income Tax Act, 1961 — Section 28(1)(c)
High Courts18 Nov 1957
Haji Abdul Gaffoor Sahib and Co. Vs The State of Madras
Madras High Court · AIR 1958 Mad 314 : (1958) 71 LW 253 : (1958) 1 MLJ 225 : (1958) 9 STC 208
Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 25
High Courts18 Nov 1957
S. Marimuthu Pillai and Others Vs T.R. Krishna Joshi and Others
Madras High Court · (1958) ILR (Mad) 564 : (1958) 71 LW 197 : (1958) 1 MLJ 273
Madras Estates Land Act, 1908 — Section 3(2)(d)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42
High Courts18 Nov 1957
Board of Revenue Vs T.M. Madalai Nadar and Co.
Madras High Court · AIR 1958 Mad 254 : (1958) ILR (Mad) 230 : (1958) 71 LW 40 : (1958) 1 MLJ 88
Stamp Act, 1899 — Article 39(b)
High Courts18 Nov 1957
The Union of India (UOI) Vs Mangaldas N. Varma
Madras High Court · AIR 1958 Mad 296 : (1958) ILR (Mad) 420 : (1958) 71 LW 141 : (1958) 2 MLJ 16
Arbitration Act, 1940 — Section 8(2)
High Courts18 Nov 1957Dismissed
Dharmaraya Reddiar Vs Poongavanammal and another
Madras High Court · (1957) 11 MAD CK 0002