High Courts14 Oct 1957
K.M. Adam Vs The Income Tax Officer
Madras High Court · AIR 1958 Mad 181 : (1957) 70 LW 1016 : (1958) 1 MLJ 34
Income Tax Act, 1961 — Section 46(5A)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,033 of 5,226
High Courts14 Oct 1957
R. Thangaraja Pandian Vs Veeraraghava Iyengar
Madras High Court · (1958) ILR (Mad) 234 : (1958) 71 LW 17 : (1958) 1 MLJ 69
Estates Abolition Act — Section 42
High Courts14 Oct 1957
K. M. Adam Vs Income Tax Officer, II Additional II Circle, Madras
Madras High Court · (1958) ILR (Mad) 397 : (1958) 33 ITR 26
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46, 46(5A)
High Courts14 Oct 1957
S. Raju Gramani Vs Srinivasa Gramani
Madras High Court · (1958) 71 LW 116 : (1958) 1 MLJ 308
High Courts14 Oct 1957
Gordon Woodroffe and Company (Private) Limited Vs S. Venugopal and Another
Madras High Court · AIR 1958 Mad 433 : (1958) ILR (Mad) 374 : (1958) 71 LW 88 : (1958) 1 MLJ 164
Industrial Disputes Act, 1947 — Section 33(1), 33(2)
High Courts14 Oct 1957Dismissed
V. Guruviah Naidu and Brothers Vs The State of Madras and Another
Madras High Court · AIR 1958 Mad 158 : (1958) 71 LW 321 : (1958) 1 MLJ 132 : (1958) 9 STC 145
Constitution of India, 1950 — Article 14
High Courts11 Oct 1957
Varadarajulu Reddiar Vs Venkatakrishna Reddiar and Others
Madras High Court · (1958) 71 LW 249 : (1958) 1 MLJ 199
Court Fees Act, 1870 — Section 7, 7(iv)(b), 7(v)
High Courts10 Oct 1957
Palchami and Others Vs Paramasiva Gounder
Madras High Court · AIR 1958 Mad 197 : (1958) CriLJ 528
Penal Code, 1860 (IPC) — Section 323
High Courts10 Oct 1957
Sinnapappal alias Sinnakaliakkal Vs Subbanna Goundan and Others
Madras High Court · AIR 1958 Mad 414 : (1958) 71 LW 195 : (1958) 1 MLJ 250
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 47
High Courts09 Oct 1957
A.S.N.S. Naina Pillai Marakkayar Vs State of Madras by Secretary, Revenue Department
Madras High Court · AIR 1958 Mad 532 : (1958) 71 LW 222 : (1958) 1 MLJ 248
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 3
High Courts09 Oct 1957
S.K. Mahamad Kasim Rowther Vs Noor Mahamed Rowther and Others
Madras High Court · (1958) 71 LW 448 : (1958) 1 MLJ 94
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 1
High Courts28 Sept 1957
Abdul Khader Vs Consolidated Coffee Estates (1943), Ltd. and Others
Madras High Court · (1958) ILR (Mad) 66 : (1959) 2 LLJ 193 : (1958) 71 LW 17 : (1958) 1 MLJ 11
Industrial Disputes Act, 1947 — Section 10
High Courts28 Sept 1957
M.K. Chengalva Roya Chetti Vs The State of Madras
Madras High Court · (1957) 09 MAD CK 0010
Tamil Nadu Town and Country Planning Act, 1971 — Section 12
High Courts27 Sept 1957
P. Abdul Matheen Vs The Dy. Commercial Tax Officer and Another
Madras High Court · (1957) 2 MLJ 595
Madras General Sales Tax Act, 1939 — Section 10
High Courts27 Sept 1957Dismissed
P. Abdul Matheen Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1958) ILR (Mad) 494 : (1958) 71 LW 217 : (1957) 8 STC 825
High Courts27 Sept 1957
In Re: Vidyudavalli Thayar
Madras High Court · AIR 1959 Mad 14 : (1958) 71 LW 66 : (1958) 1 MLJ 97
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 43 Rule 1, Order 7 Rule 11, 115, 149Court Fees Act, 1870 — Article 1, 11, 17Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 50, 52
High Courts27 Sept 1957
O. Ramadoss Vs R. Sanhasi Chettiar and Others
Madras High Court · (1957) 1 MLJ 79
Legal Practitioners Act, 1879 — Section 13
High Courts26 Sept 1957
M.S. Venkitanarayana Iyer and Others Vs Collector of Central Excise
Madras High Court · AIR 1958 Mad 306 : (1958) CriLJ 778 : (1958) 2 MLJ 115
Sea Customs Act, 1878 — Section 167(viii)
High Courts26 Sept 1957
Tha. Duraiswami Naidu Vs Krishnappa Naidu
Madras High Court · (1958) 71 LW 130 : (1958) 1 MLJ 324
Arbitration Act, 1940 — Section 32
High Courts26 Sept 1957
Southern Railway by General Manager Vs Madras Handloom Weavers' Provincial Co-operative Society
Madras High Court · (1958) ILR (Mad) 337 : (1957) 2 MLJ 620
Railways Act, 1890 — Section 72