COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,048 of 5,226

High Courts17 Dec 1956Dismissed

R. Raju Pillai Vs Arukkani Ammal and Another

Madras High Court · (1957) ILR (Mad) 662

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 92(1), Order 21 Rule 95, Order 21 Rule 96Limitation Act, 1908 — Article 180

High Courts17 Dec 1956Dismissed

Kamakshi Ammal and Another Vs Arukkani Ammal and Another

Madras High Court · AIR 1957 Mad 440 : (1957) 70 LW 233

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(1)Limitation Act, 1908 — Article 180

High Courts13 Dec 1956Allowed

E.K. Nagamanickam chettiar Vs Nallakannu Servai

Madras High Court · (1957) ILR (Mad) 735

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)

High Courts13 Dec 1956

Sri Raja Rajeswari Ambal of Sri Dattatreya Mandiram Vs District Board

Madras High Court · (1957) ILR (Mad) 819 : (1957) 70 LW 342 : (1957) 2 MLJ 73

High Courts12 Dec 1956

Mysore Sugar Company Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 558 : (1957) 31 ITR 760

Contract Act, 1872 — Section 182Income Tax Act, 1922 — Section 4

High Courts12 Dec 1956Dismissed

In Re: N.C. Kuppuswami Ayyangar

Madras High Court · (1956) 12 MAD CK 0022

High Courts11 Dec 1956

M.K. Ranganathan and Another Vs A.S. Jaffers and Another

Madras High Court · AIR 1957 Mad 382 : (1957) ILR (Mad) 921 : (1957) 70 LW 119

High Courts10 Dec 1956Dismissed

S.T. Sahib Vs N. Hasan Ghani Sahib and Others

Madras High Court · AIR 1957 Mad 646

Criminal Procedure Code, 1898 (CrPC) — Section 476Evidence Act, 1872 — Section 157, 158, 33Legal Practitioners Act, 1879 — Section 13

High Courts07 Dec 1956Dismissed

In Re: Ramaswamy Mudaliar

Madras High Court · AIR 1957 Mad 673 : (1957) 70 LW 288

Provincial Small Cause Courts Act, 1887 — Article 11, 35, 15(3), 3Tamil Nadu Civil Courts Act, 1873 — Section 28

High Courts07 Dec 1956Dismissed

Ponnuswami Chettiar Vs P. Vellaimuthu Chettiar

Madras High Court · AIR 1957 Mad 355 : (1957) 70 LW 260

Negotiable Instruments Act, 1881 (NI) — Section 4

High Courts07 Dec 1956

T. S. M. O. MOHAMED OTHUMAN SAHIB Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1957) 31 ITR 480

High Courts07 Dec 1956

Mohamed Othuman Sahib, Melapalayam Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 422

Income Tax Act, 1922 — Section 2(1), 2(4)

High Courts04 Dec 1956

V.T. Ramaswami Aiyar Vs Veerakodi Vellala Charity and Others

Madras High Court · (1957) 2 MLJ 123

High Courts03 Dec 1956

A.S. Mohamed Adam Vs Managing Trustee and Others

Madras High Court · (1959) ILR (Mad) 1117 : (1959) 72 LW 80 : (1959) 2 MLJ 83

Civil Procedure Code, 1908 (CPC) — Section 92

High Courts03 Dec 1956Dismissed

Mohamed Zackeria, firm Vs V. Srinivas and Co. and Another

Madras High Court · AIR 1957 Mad 403 : (1957) 70 LW 367

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 107, 151Constitution of India, 1950 — Article 14Presidency Towns Insolvency Act, 1909 — Section 11, 12, 13, 9

High Courts30 Nov 1956Dismissed

Marudamuthu Khandar Vs P.S. AR. AR. Arunachalam Chettiar and Others

Madras High Court · AIR 1957 Mad 395

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3

High Courts30 Nov 1956Dismissed

R.A. Natarajan and Another Vs The Regional Transport Officer, Chingleput and Others

Madras High Court · AIR 1957 Mad 392 : (1957) ILR (Mad) 675 : (1957) 70 LW 238

Central Motor Vehicles Rules, 1989 — Rule 184(1), 185Motor Vehicles Act, 1939 — Section 58(1)

High Courts30 Nov 1956

Marudamuthu alias Veerappa Kandar Vs P.S. AR. AR. Arunachalam Chettiar and Others

Madras High Court · (1957) ILR (Mad) 584 : (1957) 70 LW 278 : (1957) 2 MLJ 202

Transfer of Property Act, 1882 — Section 6

High Courts29 Nov 1956Dismissed

Ramakrishna Pillai and Others Vs Varadarajaswami Koil, Kumbakonam and Others

Madras High Court · AIR 1957 Mad 735 : (1957) 70 LW 375

Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 115

High Courts29 Nov 1956

Abdul Khadar Vs Taib Begum

Madras High Court · AIR 1957 Mad 339

Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499