High Courts26 Sept 1957
Union of India Vs The Madras Handloom Weavers' Provincial Co-Operative Society, Ltd.
Madras High Court · AIR 1958 Mad 179
Railways Act, 1890 — Section 72
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,034 of 5,226
High Courts26 Sept 1957
Union of India Vs Madras Handloom Weavers' Provincial Co-operative Society Ltd.
Madras High Court · AIR 1958 Mad 179
Railways Act, 1890 — Section 72
High Courts24 Sept 1957
Kamaraj Nadar Vs A. Kunju Thevar and Others
Madras High Court · (1958) 1 MLJ 139
Representation of the People Act, 1951 — Section 36(8), 55A(2)
High Courts24 Sept 1957
Vishnukantham Chetty Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1958 Mad 519 : (1958) 34 ITR 678 : (1958) 71 LW 180
Income Tax Act, 1922 — Section 34, 66(1)
High Courts24 Sept 1957Allowed
Onnamalai Ammal Vs Seethapathi Reddiar
Madras High Court · AIR 1961 Mad 90 : (1960) 73 LW 157
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts20 Sept 1957
R.P. Ramudu Iyer and Sons and Another Vs State
Madras High Court · (1958) CriLJ 643
Madras General Sales Tax Act, 1939 — Section 15(b)Madras General Sales Tax Rules, 1939 — Rule 32
High Courts20 Sept 1957Dismissed
In Re: R. P. Ramudu Iyer and Sons
Madras High Court · (1958) ILR (Mad) 142 : (1957) 70 LW 918 : (1957) 8 STC 805
Constitution of India, 1950 — Article 19
High Courts20 Sept 1957
P. Sheik Batcha Rowther and Others Vs N.R. Alagappan Servai
Madras High Court · AIR 1959 Mad 12 : (1958) 2 MLJ 157
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 35Easements Act, 1882 — Section 15, 4, 5
High Courts20 Sept 1957Allowed
VK. K. R. RM. Ramaswami Chettiar Vs A. RM. AL. A. Muthuveerappa Chettiar
Madras High Court · AIR 1958 Mad 531
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts19 Sept 1957
The Public Prosecutor Vs R. Karuppian
Madras High Court · AIR 1958 Mad 143 : (1958) CriLJ 527 : (1958) 71 LW 78 : (1958) 1 MLJ 20
High Courts18 Sept 1957
Padmavathi Vs Srimad Ananteswarar Temple and Others
Madras High Court · AIR 1958 Mad 185 : (1958) 71 LW 11 : (1958) 1 MLJ 197
High Courts18 Sept 1957Allowed
K.N. Muhamad Mohideen Ambalam Vs R. Shanmugarajeswara Naganatha Sethupathi Avl. Rajah of Ramnad through his authorised Dewan Sri J. Balaji Rao
Madras High Court · (1957) 09 MAD CK 0001
High Courts17 Sept 1957
A. Periakaruppan Chettiar and Another Vs Natarajan Chettiar alias Chinnakaruppan Chettiar and Others
Madras High Court · (1957) 2 MLJ 610
High Courts16 Sept 1957
C.M. George, Partner of Cherian Bros. (now dissolved) Vs Income Tax Officer, now the Income Tax Officer and Another
Madras High Court · (1958) 71 LW 102 : (1958) 1 MLJ 90
Income Tax Act, 1961 — Section 29
High Courts16 Sept 1957
M. Subbaraja Mudaliar Vs Commissioner of Income Tax, Madras, and Another
Madras High Court · (1958) 33 ITR 228
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17, 17(1), 35, 35(1), 35(4)
High Courts16 Sept 1957
RM. AL. ST. Annamalai Chettiar Vs IV Addl. Income Tax Officer, Karaikudi
Madras High Court · (1958) 34 ITR 88
Income Tax Act, 1961 — Section 4B(b)
High Courts16 Sept 1957Dismissed
C.M. George, Partner representing Messrs. Cherian Bros, (now dissolved) Vs Income Tax Officer, Madras, Special Circle, and another
Madras High Court · AIR 1958 Mad 417
Constitution of India, 1950 — Article 226
High Courts16 Sept 1957
M.G. Mukundaraja Ayyangar Vs State of Madras by Collector of Ramanathapuram and Another
Madras High Court · (1958) 1 MLJ 322
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4)
High Courts16 Sept 1957Dismissed
M.G. Mukundaraja Ayyangar Vs The State of Madras and another
Madras High Court · (1958) 1 MLJ 322
Constitution of India, 1950 — Article 226
High Courts16 Sept 1957
The Public Prosecutor Vs T.A. Rathnam Pillai
Madras High Court · AIR 1958 Mad 155 : (1958) CriLJ 524 : (1958) 2 MLJ 43