High Courts16 Jan 1957
In Re: E.T. Palaniappa Chettiar and Co., Pollachi and Another
Madras High Court · AIR 1957 Mad 660 : (1957) CriLJ 1149
Essential Supplies (Temporary Powers) Act, 1946 — Section 3General Clauses Act, 1897 — Section 6
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,047 of 5,226
High Courts11 Jan 1957
In Re: Arcot Citizen Bank Ltd., Arcot by A.E. Chandrasekhara Nayagar, Arcot and Others
Madras High Court · AIR 1957 Mad 675 : (1957) CriLJ 1279 : (1957) 70 LW 267
Companies Act, 1913 — Section 131(1), 32(3)Companies Act, 1956 — Section 131, 161, 162, 210, 32Evidence Act, 1872 — Section 14, 3
High Courts10 Jan 1957
Subramania Desikar Gnanasambanda Pandara Sannadhigal Adhinakarthar, Dharmapuram Mutt, Mayuram and Another Vs Collector of Tiruchirapalli
Madras High Court · AIR 1957 Mad 448 : (1957) 70 LW 364
Land Acquisition Act, 1894 — Section 32(2)
High Courts10 Jan 1957
R. Soundararajan and Another Vs The Special Assistant Commercial Tax Officer and Another
Madras High Court · (1957) 8 STC 253
Penal Code, 1860 (IPC) — Section 109, 353
High Courts10 Jan 1957
Srilasri Subramania Desikar Gnanasambanda Pandarasannadhigal and Another Vs The Collector of Tiruchirapalli
Madras High Court · (1957) 2 MLJ 97
High Courts10 Jan 1957Dismissed
Nagammai Achi Vs Alamelu Achi
Madras High Court · AIR 1957 Mad 401 : (1957) 31 ITR 673 : (1957) 70 LW 915
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Income Tax Act, 1922 — Section 54
High Courts09 Jan 1957Dismissed
Kannappa Chettiar and Another Vs Manickam Chettiar
Madras High Court · AIR 1957 Mad 665
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14Limitation Act, 1908 — Article 182(5)
High Courts08 Jan 1957
Basha alias Abdul Rahim and another Vs Muthan and others
Madras High Court · (1957) 01 MAD CK 0022
High Courts07 Jan 1957
Yoosuf Maulvi Vs Official Assignee and Another
Madras High Court · AIR 1959 Mad 484 : (1958) 71 LW 768
Madras High Court (Original Side) Rules, 1956 — Order 21 Rule 1, Order 21 Rule 2Presidency Towns Insolvency Act, 1909 — Section 33, 33(4)
High Courts04 Jan 1957Allowed
T.E.K. Muhammad Amiruddin Vs T.E. Muhammad Ibrahim and Others
Madras High Court · AIR 1957 Mad 667 : (1957) 70 LW 886
High Courts03 Jan 1957Dismissed
Muruvan and Others Vs Ramabadra Naidu
Madras High Court · AIR 1957 Mad 742
Cattle Trespass Act, 1871 — Section 20, 22Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 407
High Courts19 Dec 1956
Hindustan Materials Vs Railway Rates Tribunal and Others
Madras High Court · AIR 1958 Mad 471 : (1957) 2 MLJ 363
Constitution of India, 1950 — Article 226
High Courts19 Dec 1956Dismissed
In Re: Palanisamy Chettiar
Madras High Court · AIR 1957 Mad 351 : (1957) CriLJ 642 : (1957) ILR (Mad) 597 : (1957) 70 LW 150
Constitution of India, 1950 — Article 233Criminal Procedure Code, 1898 (CrPC) — Section 39, 408, 409, 9, 9(3)General Clauses Act, 1897 — Section 15, 18
High Courts19 Dec 1956
Nachiappa Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 788 : (1957) 31 ITR 968
Income Tax Act, 1922 — Section 10
High Courts18 Dec 1956Dismissed
C. Dhanalakshmi Ammal Vs Income Tax Officer, II Additional City Circle II, Kilpauk, Madras and Others
Madras High Court · AIR 1957 Mad 376 : (1957) 70 LW 234
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 9Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46, 46(2)
High Courts18 Dec 1956Dismissed
Oriental Government Security Life Assurance Co. Ltd., Bombay, with its Agency Office at Cantonment, Tiruchirapalli Vs B.S. Krishnamurthi
Madras High Court · AIR 1957 Mad 449 : (1957) ILR (Mad) 826 : (1957) 70 LW 271
Insurance Act, 1938 — Section 40, 44(1)
High Courts18 Dec 1956Dismissed
Dominion of India Vs Arulappan
Madras High Court · AIR 1957 Mad 356
Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)
High Courts18 Dec 1956
C. DHANALAKSHMI AMMAL Vs Income Tax OFFICER, MADRAS.
Madras High Court · (1957) 31 ITR 460
High Courts17 Dec 1956Allowed
Sriranga Nacharammal Vs Varalakshmi Fund (Vellore) Ltd.
Madras High Court · AIR 1957 Mad 640
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts17 Dec 1956Allowed
D. Krishnamurthi Vs The Revenue Divisional Officer, Salem (Rent Controller) and another
Madras High Court · (1956) 12 MAD CK 0023
Constitution of India, 1950 — Article 226