High Courts26 Jul 1957
E.C. Richard Vs Forest Range Officer
Madras High Court · (1958) CriLJ 52 : (1958) ILR (Mad) 1259 : (1957) 70 LW 766 : (1957) 2 MLJ 624
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,038 of 5,226
High Courts26 Jul 1957
Public Prosecutor Vs M.B. Buhari and Another
Madras High Court · (1958) CriLJ 387
Essential Commodities Act, 1955 — Section 7(2)
High Courts23 Jul 1957
Venkatammal and Another Vs Muthukrishna Naidu and Others
Madras High Court · (1957) 70 LW 945 : (1957) 2 MLJ 623
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jul 1957Dismissed
In Re: Sri Sevuga Moopan and Another
Madras High Court · AIR 1957 Mad 750 : (1957) CriLJ 1298 : (1957) 2 MLJ 30
Evidence Act, 1872 — Section 5
High Courts19 Jul 1957
Arumugam Solathirayar Vs Ponnalagu Pandarar and Others
Madras High Court · AIR 1958 Mad 127 : (1958) CriLJ 385 : (1958) 1 MLJ 6
High Courts19 Jul 1957
Gnanambikai Mills Ltd. Vs Ramachandran (M.R.)
Madras High Court · (1957) 2 LLJ 449 : (1957) 70 LW 847
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 15, 33Payment of Wages Act, 1936 — Section 2
High Courts19 Jul 1957Allowed
Gnanambikai Mills Ltd. Vs M.R. Ramachandran
Madras High Court · AIR 1958 Mad 304
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 2(6)
High Courts19 Jul 1957
Arumugm Solathirayar Vs Ponnalgu Pandarar and others
Madras High Court · AIR 1958 Mad 127 : (1958) CriLJ 385 : (1958) 1 MLJ 6
Evidence Act, 1872 — Section 3
High Courts18 Jul 1957
Palaniappa Chettiar Vs Rasu Naidu and Others
Madras High Court · (1958) 1 MLJ 93
High Courts18 Jul 1957
Minnalavu Ammal and other Vs The Revenue Divisional Officer, Madurai and others
Madras High Court · AIR 1958 Mad 365
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 31(2)
High Courts18 Jul 1957
Minnalavu Ammal and others Vs Revenue Divisional Officer, Madurai and others
Madras High Court · AIR 1958 Mad 365
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 31(2)
High Courts17 Jul 1957Dismissed
S. Ganapathi Pandian Vs Sheik Mohammad and Brothers through Abdul Razack
Madras High Court · (1957) 07 MAD CK 0041
High Courts17 Jul 1957
A. St. Arunachalam Pillai, Proprietor, Vinayagar Transport Vs Southern Roadways and Another
Madras High Court · (1957) 70 LW 981 : (1958) 1 MLJ 1
Motor Vehicles Act, 1988 — Section 64A
High Courts17 Jul 1957
P.D. Viswanatha Reddiar's estate by P.D. Narayayanaswami Reddiar Vs K. Dhanraj Sowcar
Madras High Court · (1957) 70 LW 871 : (1958) 1 MLJ 77
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 12B
High Courts16 Jul 1957
Muthukamakshi Chettiar Vs Shanmuga Nadar and Others
Madras High Court · AIR 1958 Mad 290 : (1957) 70 LW 843 : (1957) 2 MLJ 412
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49
High Courts15 Jul 1957Allowed
C.K. Chinnappa Chetty (died) and Others Vs The Joint family firm of K. Gopala Chetty and Brothers by manager Balaram Chetty and Another
Madras High Court · AIR 1957 Mad 744
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts15 Jul 1957
Thangarasu Pillai and Another Vs Sivarama Iyer and Another
Madras High Court · (1957) 70 LW 860 : (1957) 2 MLJ 461
High Courts15 Jul 1957
Ramalingam Pillai and Others Vs Ramalakshmi Ammal and Others
Madras High Court · AIR 1958 Mad 228 : (1958) ILR (Mad) 7 : (1957) 70 LW 837 : (1957) 2 MLJ 382
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts15 Jul 1957
C.V. Krishnamoorthy and Another Vs Chettypunyam Devanadhaswami Devasthanam and Others
Madras High Court · (1957) 70 LW 844 : (1957) 2 MLJ 411
Trusts Act, 1882 — Section 54
High Courts15 Jul 1957
C.K. Chinnappa Chetty (died) and Others Vs The Joint family firm of K. Gopala Chetty and Bros, by Manager, Balarama Chetti and Others
Madras High Court · (1957) 70 LW 737 : (1957) 2 MLJ 269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89