High Courts13 Feb 1957
Sri lakshmi and Co. Coffee Works Vs T.R. Swaminatha Iyer
Madras High Court · AIR 1958 Mad 126 : (1957) 70 LW 636 : (1957) 2 MLJ 398
Provincial Insolvency Act, 1920 — Section 28, 28(7)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,045 of 5,226
High Courts12 Feb 1957
The Rayala Corporation (Madras) Ltd. 1/155 Mount Road, Madras Vs Syed Bawkar and Co. 1/155 Mount Road, Madras, and Others
Madras High Court · AIR 1957 Mad 385 : (1957) ILR (Mad) 856 : (1957) 70 LW 345
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 17(2), 4(2)Madras Buildings (Lease and Rent Control) Rules, 1951 — Rule 24
High Courts12 Feb 1957Dismissed
Maniam Hiria Gowder Vs Naga Maistry
Madras High Court · AIR 1957 Mad 620 : (1957) 70 LW 975
Contract Act, 1872 — Section 23Motor Vehicles Act, 1939 — Section 59(1)Partnership Act, 1932 — Section 4
High Courts08 Feb 1957Dismissed
Ramaswami Chettiar Vs Karumuthu Sivalingam Chettiar
Madras High Court · AIR 1957 Mad 597
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts08 Feb 1957Allowed
S. Subulal Sahib Vs N. Perianna Pillai
Madras High Court · AIR 1957 Mad 679 : (1957) 70 LW 493
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Feb 1957
Kuppammal and Others Vs Devendra Iyer and Another
Madras High Court · (1957) 2 MLJ 134
High Courts07 Feb 1957
In Re: Murugan alias Thannasi
Madras High Court · AIR 1958 Mad 451 : (1958) CriLJ 1196
Madras Prohibition Act, 1937 — Section 4(1)(G)
High Courts07 Feb 1957Allowed
Ambi's Cafe Vs Thangavelu and Another
Madras High Court · (1957) 02 MAD CK 0033
Constitution of India, 1950 — Article 226
High Courts07 Feb 1957
Management of Ambis Cafe Vs K. Thangavelu and Another
Madras High Court · AIR 1957 Mad 617 : (1957) 2 LLJ 676 : (1957) 70 LW 833
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23
High Courts07 Feb 1957
The Management of Ambis Cafe Vs K. Thangavelu and Another
Madras High Court · (1957) 2 MLJ 393
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22
High Courts06 Feb 1957
A.V. Subbu Chetty Vs C.V. Munuswamy Chetty and Another
Madras High Court · (1957) 2 MLJ 161
High Courts05 Feb 1957
P. S. Rama Iyer Vs Commissioner of Income Tax, Madras
Madras High Court · (1958) ILR (Mad) 128 : (1957) 32 ITR 458
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 24(1)
High Courts05 Feb 1957
In Re: P.S. Rama Iyer
Madras High Court · AIR 1958 Mad 40
Income Tax Act, 1922 — Section 22, 22(1), 22(2), 22(3), 24(1)
High Courts05 Feb 1957
P.S. Rama Iyer Vs Commissioner of Income Tax
Madras High Court · (1957) 2 MLJ 507
Income Tax Act, 1961 — Section 66(1)
High Courts04 Feb 1957Dismissed
The State of Madras and others Vs Thiruvadaimarudur Sri Mahalihgaswami Devasthanam
Madras High Court · (1957) ILR (Mad) 752
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 70
High Courts04 Feb 1957Dismissed
Commissioner for Hindu Religious and Charitable Endowments, Madras Vs S.S. Janakirama Ayyar and others
Madras High Court · AIR 1958 Mad 79 : (1957) ILR (Mad) 756
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103(e)(ii)
High Courts04 Feb 1957Dismissed
The State of Madras Vs Thiruvadaimarudur Sri Mahalingaswami Devasth Anam
Madras High Court · (1957) ILR (Mad) 752
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 57, 70, 75A
High Courts04 Feb 1957Dismissed
The Commissioner for the Hindu Religious and Charitable Endowments Vs S.S. Janakirama Ayyar and Others
Madras High Court · AIR 1958 Mad 79 : (1957) ILR (Mad) 756
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 20
High Courts01 Feb 1957
M. S. P. Senthikumara Nadar and Sons Vs Commissioner of Income Tax, Madras
Madras High Court · (1957) 32 ITR 138
Income Tax Act, 1922 — Section 10(2)(xii), 10(2)(xv), 66(2)
High Courts01 Feb 1957Dismissed
In Re: Kandaswami Gounder
Madras High Court · AIR 1957 Mad 727 : (1957) CriLJ 1287 : (1957) ILR (Mad) 715
Criminal Procedure Code, 1898 (CrPC) — Section 337, 342, 342A, 494Evidence Act, 1872 — Section 132Oaths Act, 1873 — Section 5