High Courts01 Mar 1957
Srinivasa Sastri Vs Jagathguru Sri Sankarachariar Swamigal at Kumbakonam represented by K.S. Venkatarama Ayyar and Another
Madras High Court · (1957) 2 MLJ 144
Civil Procedure Code, 1908 (CPC) — Section 48
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,044 of 5,226
High Courts26 Feb 1957
K.M. Kokila and Another Vs K.M. Rajabather and Another
Madras High Court · (1957) 2 MLJ 128
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts25 Feb 1957
Raja of Ramnad, Trustee, Ramanathapuram Devasthanam and Chatrams, by Dewan Vs State of Madras by Revenue Secretary
Madras High Court · (1957) 2 MLJ 145
High Courts25 Feb 1957
M.S. Ganapathi Nadar and Sons Factory and Others Vs The State of Madras and Others
Madras High Court · AIR 1957 Mad 616 : (1957) 70 LW 485
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts25 Feb 1957
Sri Shanmuga Rajeswara Sethupathi, Rajah of Ramnad Vs State of Madras
Madras High Court · AIR 1957 Mad 570 : (1957) 70 LW 483
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Constitution of India, 1950 — Article 226
High Courts22 Feb 1957
Hazarath Sayed Shamiah Sakkab Kadiri Thaikkal Vs T.B. Ibrahim Sahib
Madras High Court · (1957) 2 MLJ 265
High Courts21 Feb 1957
Tanjore Palace Devasthanam Vs Estates Abolition Tribunal by Chairman and Others
Madras High Court · (1958) ILR (Mad) 151 : (1957) 70 LW 473 : (1957) 2 MLJ 67
Estates Abolition Act — Section 2(7)
High Courts21 Feb 1957Dismissed
Joseph Sam Vs Caltex India Ltd., Madras and Another
Madras High Court · AIR 1957 Mad 409 : (1957) 2 LLJ 272 : (1957) 70 LW 514
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2), 45, 51
High Courts21 Feb 1957
The State of Madras Vs R.M.K. Viswanatha Pillai
Madras High Court · (1957) 2 MLJ 270
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 5(1)(g)
High Courts20 Feb 1957
A. St. Arunachalam Pillai and Another Vs The Chairman, Central Government Industrial Tribunal, Madras and Another
Madras High Court · AIR 1957 Mad 614 : (1957) 2 LLJ 682 : (1957) 70 LW 826 : (1957) 2 MLJ 26
Industrial Disputes Act, 1947 — Section 18, 23, 23A
High Courts20 Feb 1957
A. ST. Arunachalam Pillai and Another Vs Chairman, Central Government Industrial Tribunal and Another
Madras High Court · (1957) 2 MLJ 283
Industrial Disputes Act, 1947 — Section 38(c)
High Courts19 Feb 1957
Govinda Menon Vs House Rent Controller, Coimbatore
Madras High Court · AIR 1957 Mad 608 : (1957) 70 LW 741
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(1), 7(3)
High Courts19 Feb 1957
Kasturi Renga Appaswami Naidu Vs Subramania Appaswami Naidu and Another
Madras High Court · (1957) ILR (Mad) 797 : (1957) 70 LW 450 : (1957) 2 MLJ 119
Madras Estates Land Act, 1908 — Section 3(5)
High Courts18 Feb 1957Dismissed
Govindammal Vs Marimuthu Maistry and Others
Madras High Court · AIR 1959 Mad 7 : (1957) 70 LW 818 : (1958) 2 MLJ 34
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts15 Feb 1957
Workers of Sagar Talkies (South India Cinema Employees' Association) Vs Odeon Cinema and Others
Madras High Court · (1957) 1 LLJ 639
Industrial Disputes Act, 1947 — Section 2
High Courts15 Feb 1957Dismissed
Kaliammal Vs G.N. Ramaswami Goundar
Madras High Court · AIR 1957 Mad 629
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 6 Rule 17
High Courts15 Feb 1957
The Great Eastern Shipping Co., Ltd. Vs E. Govindaswamy Chetty and Another
Madras High Court · (1957) ILR (Mad) 840 : (1957) 70 LW 511 : (1957) 2 MLJ 98
Contract Act, 1872 — Section 151, 152, 161
High Courts14 Feb 1957Allowed
V.D. Yesudasan and Others Vs Gurusamy
Madras High Court · AIR 1957 Mad 555 : (1957) CriLJ 980 : (1957) ILR (Mad) 887 : (1957) 70 LW 447 : (1957) 1 MLJ 353
Criminal Procedure Code, 1898 (CrPC) — Section 132, 144Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts14 Feb 1957Dismissed
Raman Chettiar and Another Vs Raman Chettiar and Others
Madras High Court · AIR 1957 Mad 680 : (1957) 70 LW 634
Burma Accrual of Interest (War Time Adjustment) Act, 1947 — Section 2, 3Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Feb 1957Dismissed
Thangavelu Asari (died) and Others Vs Lakshmi Ammal and Others
Madras High Court · AIR 1957 Mad 534 : (1957) ILR (Mad) 861 : (1957) 70 LW 540