High Courts28 Nov 1956Dismissed
Messrs. General Papers ltd. Vs Messrs. A.P.A. Pakkir Mohideen and Brothers
Madras High Court · AIR 1958 Mad 482
Civil Procedure Code, 1908 (CPC) — Section 20(c)Sales of Goods Act, 1930 — Section 23(1), 23(2), 24
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,049 of 5,226
High Courts28 Nov 1956
General Papers Limited Vs A.P.A. Pakkir Mohideen and Brothers
Madras High Court · (1958) 1 MLJ 294
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts26 Nov 1956
C.B.R. Ratnam and Co. Vs D. Ekambaram and Another
Madras High Court · AIR 1957 Mad 724 : (1957) ILR (Mad) 832 : (1957) 2 LLJ 266 : (1957) 70 LW 229
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2, 25F, 25I
High Courts26 Nov 1956Dismissed
N. Sundararaja Iyer Vs Sub-Collector of Dindigul and Another
Madras High Court · AIR 1957 Mad 333 : (1957) ILR (Mad) 571 : (1957) 70 LW 221
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 14, 19(1), 19(5)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4(1), 4(2), 4(4), 6
High Courts23 Nov 1956Allowed
In Re A.R.N. Narayanan Chettiar
Madras High Court · AIR 1956 Mad 34
Insurance Act, 1938 — Section 65Transfer of Property Act, 1882 — Section 130, 130(1)
High Courts21 Nov 1956Dismissed
In Re: Mohideen Sahib
Madras High Court · AIR 1957 Mad 436 : (1957) 70 LW 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Nov 1956Dismissed
Deivanai Achi Vs Kasi Viswanathan Chettiar and Another
Madras High Court · AIR 1957 Mad 766
Evidence Act, 1872 — Section 101, 102, 103, 104, 3
High Courts19 Nov 1956
V.K. Kumaraswami Chettiar Vs Additional Income Tax Officer, Madras, and Another
Madras High Court · (1957) 31 ITR 457
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(2), 29, 34
High Courts19 Nov 1956Dismissed
V.K. Kumaraswami Chettiar Vs Second Additional Income Tax Officer, I circle, Madurai and Another
Madras High Court · AIR 1957 Mad 441
Income Tax Act, 1922 — Section 29, 3Income Tax Rules, 1962 — Rule 20Partnership Act, 1932 — Section 4
High Courts19 Nov 1956
Venkata Subbaraya Iyer alias Papier and Others Vs State of Madras and Another
Madras High Court · (1957) 70 LW 978 : (1957) 2 MLJ 162
Constitution of India, 1950 — Article 226
High Courts16 Nov 1956Dismissed
Ram Raj Tobacco Trading Co. and Others Vs Asst. Commercial Tax Officer, Attur and Others
Madras High Court · AIR 1957 Mad 325 : (1957) ILR (Mad) 493 : (1957) 70 LW 100 : (1957) 8 STC 127
Constitution of India, 1950 — Article 14, 246(3)Madras General Sales Tax Act, 1939 — Section 3(1A), 5Madras Tobacco (Taxation of Sales and Registration) Act, 1955 — Section 2
High Courts14 Nov 1956Dismissed
The Tuticorin Cinema Co. (Private) Ltd. Vs Charles Missier Sons, Tuticorin and Others
Madras High Court · AIR 1957 Mad 684 : (1957) ILR (Mad) 737 : (1957) 70 LW 255
Cinematograph Act, 1918 — Section 5(1), 5(3)Madras Cinematograph Rules, 1933 — Rule 11, 13, 7, 7(1)
High Courts13 Nov 1956Dismissed
Meganatha Nayagar Vs Shrimathi Susheela
Madras High Court · AIR 1957 Mad 423
Hindu Marriage Act, 1955 — Section 14, 29
High Courts13 Nov 1956
Govindaswami Chetti Vs Vadivelu Naicker and Others
Madras High Court · (1956) 11 MAD CK 0017
Constitution of India, 1950 — Article 226
High Courts12 Nov 1956Allowed
V. Sarangapani Naidu Vs The Kalyanasundaram High School, Education Society, Tanjore and Another
Madras High Court · AIR 1957 Mad 561
High Courts12 Nov 1956
V. Sarangapani Naidu Vs The Kalyanasundaram High School Education Society and Another
Madras High Court · (1957) 2 MLJ 24
High Courts26 Oct 1956Allowed
Managing Director, Newtone Studios Ltd. Vs General Secretary, Madras State Cinema and Studio Employees Union and Another
Madras High Court · AIR 1957 Mad 687 : (1957) 2 LLJ 270 : (1957) 70 LW 911
Industrial Disputes (Amendment) Act, 1953 — Section 25
High Courts26 Oct 1956Allowed
In Re: V.S. Ramanathan
Madras High Court · AIR 1957 Mad 466 : (1957) CriLJ 859 : (1957) ILR (Mad) 519 : (1957) 70 LW 370
Criminal Procedure Code, 1898 (CrPC) — Section 161(3), 162, 173, 173(4), 251A
High Courts25 Oct 1956Dismissed
Management of Kadachira Motor Service Ltd. and Another Vs State of Madras and Others
Madras High Court · AIR 1957 Mad 700 : (1957) 70 LW 358
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts25 Oct 1956
In Re: Abdul Salam
Madras High Court · AIR 1957 Mad 268 : (1957) CriLJ 516
Madras Prevention of Food Adulteration Act, 1918 — Section 5(1)Prevention of Food Adulteration Act, 1954 — Section 2, 25(2)Prevention of Food Adulteration Rules, 1955 — Rule 28, 37