High Courts01 Feb 1957Dismissed
A.S. Sankara Pandia Thevar Vs Syed Abdul Rahman Rowther
Madras High Court · AIR 1957 Mad 512 : (1957) 70 LW 494 : (1957) 2 MLJ 77
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,046 of 5,226
High Courts25 Jan 1957Dismissed
The Indian Insurance and Banking Corporation Ltd., Salem, by Agent, T.P. Gervacise Vs S. Paramasiva Mudaliar and Another
Madras High Court · AIR 1957 Mad 610 : (1957) 70 LW 638
Transfer of Property Act, 1882 — Section 63, 70
High Courts25 Jan 1957
The Indian Insurance and Banking Corporation, Ltd., by agent T.P. Gervacise Vs S. Paramasiva Mudaliar and Another
Madras High Court · (1957) 2 MLJ 256
Transfer of Property Act, 1882 — Section 70, 8
High Courts24 Jan 1957
N. Jeeyappa Iyengar Vs T.N. Srinivasan and Another
Madras High Court · (1957) 2 MLJ 262
High Courts24 Jan 1957
Official Receiver of Salem Vs Chinna Goundan and Another
Madras High Court · AIR 1957 Mad 630
Civil Procedure Code, 1908 (CPC) — Section 115, 34Contract Act, 1872 — Section 73Provincial Insolvency Act, 1920 — Section 53
High Courts23 Jan 1957Allowed
The Madras Mercantile Agencies Ltd. Vs Raja Bommadevara Venkata Bhashyakarlu Rao Naidu Bahadur Garu and Another
Madras High Court · AIR 1957 Mad 670
Civil Procedure Code, 1908 (CPC) — Section 60Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42, 59(2)
High Courts22 Jan 1957Dismissed
The State of Madras Vs O.K.M. Zakina Bivi and Others
Madras High Court · AIR 1957 Mad 749 : (1957) 70 LW 734
Transfer of Property Act, 1882 — Section 105
High Courts22 Jan 1957
State of Madras Vs O.K.M. Zakina Bivi and Others
Madras High Court · (1957) 2 MLJ 260
Madras Estates Land Act, 1908 — Section 3(10)
High Courts21 Jan 1957Dismissed
In Re: M.M.B. Salmani
Madras High Court · AIR 1957 Mad 612 : (1957) 70 LW 690 : (1957) 2 MLJ 259
Constitution of India, 1950 — Article 311Madras Civil Services Regulations — Article 470
High Courts21 Jan 1957Allowed
His Holiness Sri La Sri Subramania Pandarasannathi Avl, Adheenakarthar, Thiruvavaduthurai Adhinam Vs Malayan Samban and others
Madras High Court · (1957) ILR (Mad) 1136
Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 10
High Courts21 Jan 1957
Pandarasannathi, Thiruvaduthurai Adhinam Vs Malayan Samban and Others
Madras High Court · (1957) 2 MLJ 108
Tanjore Tenants and Pannaiyals Protection Act, 1952 — Section 10
High Courts21 Jan 1957
K.S. Ramaswami Iyer Vs S.V. Krishna Iyer and Others
Madras High Court · AIR 1957 Mad 431 : (1957) ILR (Mad) 747 : (1957) 70 LW 455
Limitation Act, 1908 — Article 182, 14(2), 29Madras Debt Conciliation Act, 1936 — Section 14, 14(1), 14(2)
High Courts21 Jan 1957
K.S. Ramaswami Iyer Vs S.V. Krishnier and Others
Madras High Court · (1957) 2 MLJ 116
Limitation Act, 1963 — Section 14(2)
High Courts18 Jan 1957
V. Rangaswami Naidu Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 437 : (1957) ILR (Mad) 708 : (1957) 70 LW 311
Contract Act, 1872 — Section 182Income Tax Act, 1922 — Section 12B, 2(4A)
High Courts18 Jan 1957
V. RANGASWAMI NAIDU Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1957) 31 ITR 711
Income Tax Act, 1922 — Section 2(4A), 42, 42(1), 66(1)Partnership Act, 1932 — Section 4, 4(3)(i)
High Courts17 Jan 1957Dismissed
V.S.K. Adhi Chettiar Suravelu Chettiar, Tanners, Vaniyambadi and Others Vs State of Madras and Others
Madras High Court · AIR 1957 Mad 603 : (1957) ILR (Mad) 694 : (1957) 70 LW 351 : (1957) 8 STC 274
Constitution of India, 1950 — Article 14Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 5(1), 5(1)Madras General Sales Tax Act, 1939 — Section 5
High Courts17 Jan 1957
Trichinopoly City Co-operative Bank Ltd. Vs Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1957) 1 LLJ 642
Constitution of India, 1950 — Article 226
High Courts17 Jan 1957Dismissed
In Re: Subramanian Chettiar
Madras High Court · AIR 1957 Mad 442 : (1957) CriLJ 765
Criminal Procedure Code, 1898 (CrPC) — Section 190, 195, 342, 476, 537
High Courts17 Jan 1957
K. Kesava Reddiar, Gold Merchant Quilon, Travancore-Cochin State Vs Labour Appellate Tribunal of India, Madras and Others
Madras High Court · AIR 1957 Mad 632 : (1957) 1 LLJ 645
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts17 Jan 1957
K. Kesava Reddiar Vs The Labour Appellate Tribunal of India and Others
Madras High Court · (1957) 2 MLJ 139
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2(k), 2(s)