COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,035 of 5,226

High Courts16 Sept 1957

M. Subbaraja Mudaliar Vs Commissioner of Income Tax and Another

Madras High Court · AIR 1958 Mad 526 : (1958) 71 LW 133 : (1958) 1 MLJ 431

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 17, 17(1), 35, 35(1), 35(4)

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High Courts16 Sept 1957

RM. AL. ST. Annamalai Chettiar Vs The Fourth Additional Income Tax Officer

Madras High Court · AIR 1958 Mad 537 : (1958) 2 MLJ 113

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High Courts16 Sept 1957

C. M. George Vs Income Tax Officer, Madras, and Another

Madras High Court · (1958) 33 ITR 22

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 29, 46(2), 46(7)

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High Courts16 Sept 1957

Public Prosecutor Vs Rathnam Pillai (T.A.)

Madras High Court · (1958) ILR (Mad) 321 : (1959) 1 LLJ 257 : (1958) 71 LW 20

Factories Act, 1948 — Section 106, 14, 92

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High Courts13 Sept 1957Dismissed

A.S.K. Nataraja Udayar Vs Ranganathan Pillai and another

Madras High Court · (1957) 09 MAD CK 0040

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High Courts12 Sept 1957

Srinivasa Perumal Naicker Vs Thayammal alias Mangammal

Madras High Court · (1958) 1 MLJ 210

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High Courts12 Sept 1957Dismissed

S. Narayana Doss Vs Arumuga Thammal and another

Madras High Court · AIR 1958 Mad 431

Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28

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High Courts12 Sept 1957Dismissed

S. Narayana Doss Vs Arumugathammal and another

Madras High Court · AIR 1958 Mad 431

Succession Act, 1925 — Section 131Transfer of Property Act, 1882 — Section 28

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High Courts12 Sept 1957

B. Hariharamuthu Pillai and Others Vs Rama Subbalakshmi Nachiar Avl. and Others

Madras High Court · (1958) ILR (Mad) 333 : (1957) 70 LW 973 : (1957) 2 MLJ 599

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High Courts12 Sept 1957

Nanjan Vs Selai and Others

Madras High Court · AIR 1958 Mad 383 : (1958) ILR (Mad) 584 : (1957) 70 LW 976 : (1957) 2 MLJ 601

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High Courts11 Sept 1957

RM. P. KP. AR. Arunachalam Chettiar Vs V.S. alias S.V.V. Subramanian Chettiar (died) and Veerappa Chettiar brought on record as L.R. of deceased

Madras High Court · AIR 1958 Mad 142 : (1957) 70 LW 932 : (1957) 2 MLJ 537

Succession Act, 1925 — Section 306

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High Courts11 Sept 1957

S. Jayam Sunder Rajaratnam Vs K. Muthuswami Kangani

Madras High Court · AIR 1958 Mad 203 : (1958) 71 LW 11 : (1958) 1 MLJ 194

Civil Procedure Code, 1908 (CPC) — Section 20(c)

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High Courts11 Sept 1957

Pakkiriswami Pillai Vs The Municipal Commissioner

Madras High Court · AIR 1958 Mad 281(1) : (1958) 71 LW 137 : (1958) 1 MLJ 87

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High Courts10 Sept 1957

Bombay Prakash Bhavan Vs P.K. Narayanan, Cleaner, by Madras City Hotel Workers Association and Another

Madras High Court · (1957) 70 LW 1001 : (1957) 2 MLJ 619

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23

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High Courts10 Sept 1957

M. Lingappa Chetty Vs President, Ammanarkoil Panchayat and Others

Madras High Court · (1957) 70 LW 980 : (1958) 1 MLJ 161

Tamil Nadu Panchayats Act, 1950 — Section 96(3)

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High Courts10 Sept 1957

S. T. Velu Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1958 Mad 534 : (1958) 33 ITR 463 : (1958) 71 LW 134

Income Tax Act, 1922 — Section 17(1), 29, 34, 35, 35(1)

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High Courts10 Sept 1957

In Re : M. Rangarajulu Naidu and others

Madras High Court · AIR 1958 Mad 368

Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 157(1), 161Evidence Act, 1872 — Section 10, 114, 133, 156, 157

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High Courts09 Sept 1957

B.N. Chowdappa Chettiar, Proprietor of Sri Lakshminarayana Rice Mills Vs Executive Officer, Kariamangalam Panchayat Board

Madras High Court · (1957) 2 MLJ 630

Madras Village Panchayats Act, 1950 — Section 91

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High Courts09 Sept 1957

Gnanambikai Mills Vs Central Government Industrial Tribunal (Madras) and Others

Madras High Court · (1958) 2 LLJ 225

Constitution of India, 1950 — Article 226

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High Courts06 Sept 1957

R. Ramakrishna Iyer Vs Municipal Council by Commissioner

Madras High Court · (1958) 71 LW 123 : (1958) 1 MLJ 348

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