High Courts24 Oct 1956
In Re: Rangaswami Goundan
Madras High Court · AIR 1957 Mad 508 : (1957) CriLJ 866 : (1957) ILR (Mad) 482
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173(4), 207A(3), 251A
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,050 of 5,226
High Courts24 Oct 1956Dismissed
In Re: G. Alavandar
Madras High Court · AIR 1957 Mad 427
Constitution of India, 1950 — Article 19, 19(1)Press and Registration of Books Act, 1867 — Section 12, 3
High Courts24 Oct 1956Dismissed
In Re: R.D. Fernandes
Madras High Court · (1957) 70 LW 292 : (1957) 8 STC 365
Partnership Act, 1932 — Section 45, 46, 47, 48, 49
High Courts24 Oct 1956
In Re: Pavadai Goundan
Madras High Court · AIR 1957 Mad 292 : (1957) CriLJ 517 : (1957) ILR (Mad) 475 : (1957) 70 LW 56
Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 251A, 252, 5, 5(2)Madras Prohibition Act, 1937 — Section 15, 48, 53
High Courts14 Oct 1956Allowed
Lakshmi Ammal Vs Tulkarinai Alias Slkkandar Rowther
Madras High Court · (1956) 10 MAD CK 0026
Specific Relief Act, 1963 — Section 22, 22(2)
High Courts10 Oct 1956Dismissed
M. Ponnambalam Vs Saraswathi
Madras High Court · AIR 1957 Mad 693 : (1957) CriLJ 1282
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts10 Oct 1956Dismissed
The Mysore Spinning and Manufacturing Co. Ltd., Bangalore City and Others Vs The Deputy Commercial Tax Officer, Madras and Another
Madras High Court · AIR 1957 Mad 368 : (1957) 8 STC 177
Constitution of India, 1950 — Article 13, 245, 246, 286, 286(2)Madras General Sales Tax Act, 1939 — Section 22Sales Tax Laws Validation Act, 1956 — Section 2
High Courts10 Oct 1956
The Mysore Spinning and Manufacturing Co. Ltd. and Others Vs The Deputy Commercial Tax Officer, II Circle, Non-Residents and Another
Madras High Court · (1957) 70 LW 186 : (1957) 2 MLJ 167
Madras General Sales Tax Act, 1939 — Section 22
High Courts10 Oct 1956
Transport Company Limited Vs Commissioner of Income Tax, Madras
Madras High Court · (1957) 31 ITR 259
Income Tax Act, 1961 — Section 10, 10(2)(xv), 66(2)
High Courts09 Oct 1956
P.M. Muthuraman Chettiar and Another Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 259 : (1957) 31 ITR 61 : (1957) 70 LW 43
Income Tax Act, 1922 — Section 10
High Courts09 Oct 1956Dismissed
V. Dhanmull Sowcar Vs Secretary, Regional Transport Authority at Vellore, North Arcot and Others
Madras High Court · AIR 1957 Mad 387 : (1957) ILR (Mad) 461 : (1957) 70 LW 122
Central Motor Vehicles Rules, 1989 — Rule 134Constitution of India, 1950 — Article 14, 226, 245Motor Vehicles Act, 1939 — Section 44(5), 60, 60(1), 68
High Courts08 Oct 1956
In Re: A.K.D. Rangaswami Raja and Another
Madras High Court · AIR 1957 Mad 582
Constitution of India, 1950 — Article 227
High Courts05 Oct 1956Dismissed
P.K. Mannan Ezhuthachen Vs V.K. Madhavan Nair and Another
Madras High Court · AIR 1957 Mad 763
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 40 Rule 1
High Courts04 Oct 1956Allowed
Mysore City Hotels Association and Others Vs Labour Appellate Tribunal of India, Madras and Another
Madras High Court · AIR 1957 Mad 223 : (1957) 1 LLJ 282 : (1956) 69 LW 1020
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 9
High Courts04 Oct 1956Dismissed
In Re: M. Vaidyanathan
Madras High Court · AIR 1957 Mad 432 : (1957) 27 CompCas 142 : (1957) 70 LW 81
Companies Act, 1913 — Section 282ACompanies Act, 1956 — Section 630Penal Code, 1860 (IPC) — Section 406, 409, 477A
High Courts01 Oct 1956Allowed
T. Kunhiraman Vs Pootheri Illath Madhavan Nair
Madras High Court · AIR 1957 Mad 761
Civil Procedure Code, 1908 (CPC) — Section 115, 42, 47, 51, 96Provincial Small Cause Courts Act, 1887 — Section 25
High Courts01 Oct 1956
T. Kunhi Raman Vs Poothevi Illath Madhavan Nair
Madras High Court · (1957) 2 MLJ 28
Civil Procedure Code, 1908 (CPC) — Section 47, 51
High Courts27 Sept 1956Dismissed
M.A. Ethirajulu Naidu Vs T.K.C.K. Panikkar
Madras High Court · AIR 1957 Mad 752 : (1958) ILR (Mad) 110 : (1957) 70 LW 69 : (1957) 1 MLJ 131
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4
High Courts27 Sept 1956Dismissed
S. Venkatachalam Iyer Vs State of Madras and Others
Madras High Court · AIR 1957 Mad 623 : (1957) 70 LW 623
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64
High Courts27 Sept 1956Allowed
Palwanna Nadar and Others Vs Annamalai Ammal
Madras High Court · AIR 1957 Mad 330 : (1957) 70 LW 261