High Courts12 Apr 1957Dismissed
T.P. Chandra Vs The Commissioner for Workmen's Compensation, Madras and Another
Madras High Court · AIR 1957 Mad 668 : (1957) 70 LW 691 : (1957) 2 MLJ 9
Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,042 of 5,226
High Courts12 Apr 1957
S. Krishnaswami Mudaliar and Another Vs P.S. Palani Pillai and Another
Madras High Court · (1957) ILR (Mad) 957 : (1957) 70 LW 577 : (1957) 2 MLJ 243
Motor Vehicles Act, 1988 — Section 133A
High Courts10 Apr 1957
Sree Rajendra Mills Limited and Others Vs Income Tax Officer, Central Circle 1, Madras
Madras High Court · AIR 1958 Mad 220 : (1957) 32 ITR 439
Constitution of India, 1950 — Article 294, 32, 372, 395, 73Income Tax Act, 1922 — Section 1, 1(2), 34, 34(1A), 5(1)
High Courts10 Apr 1957Allowed
S.K. Habibullah Vs The Income Tax Officer, V Circle, Madras and Another
Madras High Court · AIR 1957 Mad 719 : (1957) ILR (Mad) 998 : (1957) 32 ITR 369 : (1957) 70 LW 590
Income Tax Act, 1922 — Section 35, 35(1), 35(5)
High Courts10 Apr 1957
S.K. Habibullah Vs The Income Tax Officer and Another
Madras High Court · (1957) 2 MLJ 191
Income Tax Act, 1961 — Section 35
High Courts09 Apr 1957
S. Parthasarathy and others Vs Administrator General of Madras and another
Madras High Court · AIR 1958 Mad 520
Constitution of India, 1950 — Article 226
High Courts09 Apr 1957Allowed
The Deputy Commissioner of Commercial Taxes, Madurai Division Vs K.M.A. Parvatham Chettiar
Madras High Court · (1957) ILR (Mad) 1081 : (1957) 8 STC 590
High Courts05 Apr 1957Allowed
Public Prosecutor Vs M.A.R.S. Arunachalam Chettiar
Madras High Court · AIR 1957 Mad 771 : (1957) CriLJ 1421 : (1958) ILR (Mad) 82 : (1957) 70 LW 599 : (1958) 2 MLJ 23
Criminal Procedure Code, 1898 (CrPC) — Section 32Tamil Nadu District Municipalities Act, 1920 — Section 249, 250, 250(3), 313Tamil Nadu Public Health Act, 1939 — Section 29(1), 3(10), 89, 89(1), 92
High Courts04 Apr 1957
Bank of Hindustan Ltd. and Another Vs Kowtha Suryanarayana Rao and Others
Madras High Court · (1957) ILR (Mad) 1058 : (1957) 2 MLJ 517
Companies Act, 1956 — Section 39
High Courts04 Apr 1957
The Bank of Hindustan Ltd. and Another Vs Kowtha Suryanarayana Rao and Others
Madras High Court · AIR 1957 Mad 702 : (1957) 70 LW 715
Companies (Amendment) Act, 1956 — Section 110, 155Companies Act, 1913 — Section 34, 34(1), 34(7), 38Constitution of India, 1950 — Article 19(1)
High Courts03 Apr 1957
Pudukottah Textiles Ltd. Vs A. Subramaniam and Others
Madras High Court · AIR 1958 Mad 139 : (1957) 70 LW 895 : (1957) 2 MLJ 438
Constitution of India, 1950 — Article 226
High Courts03 Apr 1957Dismissed
Ganapathi Muthiriyar Vs Narayanaswami Vaithiar and Others
Madras High Court · AIR 1957 Mad 405 : (1957) CriLJ 761 : (1958) ILR (Mad) 72 : (1957) 70 LW 629
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1), 435, 439
High Courts02 Apr 1957Dismissed
Raman and Raman (Private) Ltd., Kumbakonam Vs The State of Madras and Others
Madras High Court · AIR 1957 Mad 536 : (1957) ILR (Mad) 908 : (1957) 70 LW 617
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43A(2), 47(1), 48
High Courts29 Mar 1957
Public Prosecutor Vs M.S. Palaniappan and Another
Madras High Court · AIR 1957 Mad 736 : (1957) CriLJ 1294
Madras Prevention of Food Adulteration Act, 1918 — Section 20Prevention of Food Adulteration Act, 1954 — Section 25(2)
High Courts29 Mar 1957Dismissed
Rangaswami Reddi Vs K. Doraiswami Reddi
Madras High Court · AIR 1957 Mad 715 : (1957) ILR (Mad) 987 : (1957) 70 LW 583
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 65Evidence Act, 1872 — Section 91
High Courts28 Mar 1957
Krishnaswami and Co., Chemists by Proprietor Vs Coimbatore Municipality, by Health Officer
Madras High Court · (1957) ILR (Mad) 1160 : (1957) 2 MLJ 37
High Courts27 Mar 1957
Karuppiah Pillai Vs K.R. Pichai Pillai and Others
Madras High Court · (1958) 1 MLJ 396
Limitation Act, 1908 — Section 13
High Courts26 Mar 1957Dismissed
The Commissioner for Hindu Religious and Charitable Endowments. Madras Vs The Mouna Matta Kaitalai Attached to Sri Thayumsnaswami Temple, Rock Fort, Tirucknuchirapali
Madras High Court · (1957) 03 MAD CK 0027
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103(e)
High Courts25 Mar 1957
The Public Prosecutor Vs Karuppiah Pillai
Madras High Court · (1957) ILR (Mad) 1154 : (1957) 70 LW 544 : (1957) 2 MLJ 6